Eashrat @ Ishrat Pravin vs The State Of Bihar
2021 Latest Caselaw 5602 Patna

                  IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.6468 of 2020
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Eashrat @ Ishrat Pravin, Wife of Md. Shamsher, Permanent Resident of Village - Alamchak, Ward No. -9, Circle, Panchayat, P.O. and P.S.- Mansoorchak, District- Begusarai. At present resident of - Mohalla - Keshri Gali, Kedar Nath Road, Kalyani, Musahri, Muzaffarpur.

... ... Petitioner Versus

1. The State of Bihar through the Chief Secretary, Govt. of Bihar, Patna.

2. The Chief Secretary, Revenue and Land Reforms Department, Govt. of Bihar, Patna.

3. The District Magistrate, Begusarai.

4. The Addl. Deputy Collector, Begusarai.

5. The Sub Divisional Officer, Teghra, Begusarai.

6. The Deputy Collector of Land Reforms, Tehgra, Begusarai.

7. The Circle Officer, Mansoorchak, Begusarai.

8. The Circle Inspector, Mansoorchak, Begusarai.

9. The Revenue Halka Karamchari, Mansoorchak, Begusarai.

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

For the Petitioner/s : Mr. Kumar Praveen, Advocate For the Respondent/s: Mr. Wasi Ahmad Khan, AC to SC-25 ====================================================== 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 -

"(A) For issuance of appropriate writ/writs, order/orders, direction/directions to the concerned respondent authorities to immediately take action on the application dated 01.02.2020 (Annexure-3) filed by the petitioner before the concerned respondents for declaration of Title on the land upon which petitioner and Patna High Court CWJC No.6468 of 2020 dt.29-11-2021

his family members are residing for last several decades in the light of Gazette publication dated 11.11.2014 (Annexure-1) issued by the Revenue and Land Reforms Department of the State Government regarding declaration of title of the tenants on the basis of possession over the land for more than 30 years. (B) For direction to the respondent concerned to decide the issue raised by the petitioner expeditiously and after completing the all formalities and to enter her name in Jamabandi Register and to issue revenue receipt of the said land within a reasonable period.

(C) For any other relief/reliefs to which the petitioner is found entitled under the facts and circumstances of the present case."

3. At the outset itself, reference is invited to the

petitioner's representation dated 01.02.2020 (Annexure-3) before

the Circle Officer, Mansoorchak, Begusarai which is said to be

pending. It is submitted that it will suffice if a direction is given for

disposal of such representation and in such event the writ petition

need not be decided on its merits.

4. Learned counsel for the State appears and has been

heard.

5. Having regard to the nature of the grievance and the

stand of the petitioner, the writ petition is disposed of with a

direction to the Circle Officer, Mansoorchak, Begusarai (respondent

no. 7) to consider and dispose of the petitioner's representation

dated 01.02.2020, if still pending, after grant of opportunity of Patna High Court CWJC No.6468 of 2020 dt.29-11-2021

hearing to the petitioner in accordance with law, expeditiously and

preferably within a period of eight weeks from the date of

receipt/production of a copy of this judgment.

(Vikash Jain, J) Ibrar//-

AFR/NAFR              NAFR
CAV DATE              N.A.
Uploading Date        29.11.2021
Transmission Date     N.A.