Nand Kishore Thakur vs The State Of Bihar
2021 Latest Caselaw 5573 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.6650 of 2020
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Nand Kishore Thakur, son of Late Sukhdeo Thakur Resident of Village- Subhai, P.S.- Dumara, District- Sitamarhi.

... ... Petitioner Versus

1. The State of Bihar through the Secretary, Revenue Department Bihar, Patna.

2. The District Magistrate Sitamarhi.

3. The Sub- Divisional Officer Sitamarhi Sadar, Sitamarhi.

4. The D.C.L.R., Sitamarhi Sadar, Sitamarhi.

5. The Block Development Officer Dumara.

6. The Circle Officer Dumara.

7. Rajesh Thakur Son of Udarash Takur Resident of Village- Amghatta, P.S.-

Dumara, District- Sitamarhi.

8. Raju Thakur Son of Late Yogendra Thakur Resident of Village- Subhai, P.S.-

Dumara, District- Sitamarhi.

... ... Respondents ====================================================== Appearance :

For the Petitioner/s : Mr.Devendra Kumar, Advocate For the Respondent/s : Mr.Rishi Raj Sinha (SC-19) ====================================================== CORAM: HONOURABLE MR. JUSTICE VIKASH JAIN ORAL JUDGMENT Date : 29-11-2021

Heard learned counsel for the petitioner and learned

counsel for the State.

2. The following reliefs as formulated by the petitioner

have been claimed in the writ petition-

"(i) For issuance of writ in nature of mandamus and directing and commanding the respondent authorities for compliance vide order dated 24.02.2012 passed by Patna High Court CWJC No.6650 of 2020 dt.29-11-2021

D.C.L.R., Sitamarhi Sadar in case no.75/2011/--12 by reason and speaking order within time framed.

(ii) For direction to the respondents to measurement of the mentioned plots in the order then demarcate the plots either raiyati land or Public land according to law.

(iii) For other relief/reliefs for which the petitioner is found to be entitled in the eye of law".

3. At the very outset, learned counsel for the petitioner

states that he has filed a representation before the Circle Officer,

Dumra, Sitamarhi (respondent no.6) on 21.05.2013 for

measurement and demarcation of his land, which appears to be

pending. It will suffice if a direction for disposal of the

representation is issued without entering into the detailed merits of

the matter.

4. Learned counsel for the State appears and has been

heard.

5. Having regard to the nature of the grievances, the

writ petition is disposed of with a direction to the Circle Officer,

Dumra, Sitamarhi (respondent no.6) to consider and dispose of the

representation of the petitioner, said to have been filed on

21.05.2013, if still pending, on its own merits in accordance with

law and after grant of an opportunity of hearing to the petitioner,

expeditiously and in any event preferably within a period of eight Patna High Court CWJC No.6650 of 2020 dt.29-11-2021

weeks from the date of receipt/production of a copy of this

judgment.

(Vikash Jain, J) V.K.Pandey/-

AFR/NAFR                N.A.F.R.
CAV DATE                N.A.
Uploading Date          03.12.2021
Transmission Date       N.A.