Patna High Court
Rambhawan Paswan vs The State Of Bihar on 30 November, 2021
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.6984 of 2020
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1. Rambhawan Paswan Son of Late Sadami Paswan Resident of Village-
Lodipur, P.S. Chabilapur, Rajgir, District- Nalanda.
2. Sadan Paswan Son of Late Sadami Paswan Resident of Village- Lodipur,
P.S. Chabilapur, Rajgir, District- Nalanda.
... ... Petitioner/s
Versus
1. The State of Bihar through Revenue Secretary, Bihar, Patna.
2. The District Magistrate, Nalanda at Biharsharif.
3. The Sub Divisional Officer, Rajgir, Nalanda.
4. The D.C.L.R., Rajgir, Nalanda.
5. The Circle Officer, Nalanda.
6. The Registrar, Biharsharif, Nalanda.
7. The Sub Registrar, Rajgir, Nalanda.
8. The Dy. S.P. Rajgir, Nalanda.
9. The Officer Incharge, P.S. Chabilapur, District- Nalanda.
10. Raj Kishroe Prasad Son of Late Kailash Mahato Resident of Village-
Lodipur, P.S. Chabilapur, P.O. Mokhtarganj, District- Nalanda, Pin-
803116.
11. Vidyanand Prasad Son of Late Kailash Mahato Resident of Village-
Lodipur, P.S. Chabilapur, P.O. Mokhtarganj, District- Nalanda, Pin-
803116.
12. Binod Prasad Son of Late Kailash Mahato Resident of Village- Lodipur,
P.S. Chabilapur, P.O. Mokhtarganj, District- Nalanda, Pin- 803116.
13. Shashibhushan Prasad Son of Late Kailash Mahato Resident of Village-
Lodipur, P.S. Chabilapur, P.O. Mokhtarganj, District- Nalanda, Pin-
803116.
14. Shiv Kumar Singh Son of Late Bhuneshwar Singh Resident of Village-
Lodipur, P.S. Chabilapur, P.O. Mokhtarganj, District- Nalanda, Pin-
803116.
15. Manoj Singh @ Chote Son of Late Bhuneshwar Singh Resident of Village-
Lodipur, P.S. Chabilapur, P.O. Mokhtarganj, District- Nalanda, Pin-
803116.
16. Dhananjay Singh Son of Late Rameshwar Singh Resident of Village-
Lodipur, P.S. Chabilapur, P.O. Mokhtarganj, District- Nalanda, Pin-
803116.
17. Uday Singh Son of Late Sidhi Singh Resident of Village- Lodipur, P.S.
Chabilapur, P.O. Mokhtarganj, District- Nalanda, Pin- 803116.
18. Vijay Singh Son of Late Sidhi Singh Resident of Village- Lodipur, P.S.
Chabilapur, P.O. Mokhtarganj, District- Nalanda, Pin- 803116.
19. Anirudh Singh Son of Late Gopal Singh Resident of Village- Lodipur, P.S.
Patna High Court CWJC No.6984 of 2020 dt.30-11-2021
Chabilapur, P.O. Mokhtarganj, District- Nalanda, Pin- 803116.
20. Shatrudhan Singh Son of Late Gopal Singh Resident of Village- Lodipur,
P.S. Chabilapur, P.O. Mokhtarganj, District- Nalanda, Pin- 803116.
21. Jitendra Singh Son of Late Ramji Singh Resident of Village- Lodipur, P.S.
Chabilapur, P.O. Mokhtarganj, District- Nalanda, Pin- 803116.
22. Sanjay Singh Son of Late Ramji Singh Resident of Village- Lodipur, P.S.
Chabilapur, P.O. Mokhtarganj, District- Nalanda, Pin- 803116.
23. Upendra Singh Son of Late Ramji Singh Resident of Village- Lodipur, P.S.
Chabilapur, P.O. Mokhtarganj, District- Nalanda, Pin- 803116.
24. Satyendra Singh Son of Late Ramji Singh Resident of Village- Lodipur,
P.S. Chabilapur, P.O. Mokhtarganj, District- Nalanda, Pin- 803116.
25. Mukesh Singh Son of Late Ramji Singh Resident of Village- Lodipur, P.S.
Chabilapur, P.O. Mokhtarganj, District- Nalanda, Pin- 803116.
26. Mahendra Prasad Son of Late Ishwar Mahto Resident of Village- Lodipur,
P.S. Chabilapur, P.O. Mokhtarganj, District- Nalanda, Pin- 803116.
27. Suresh Prasad Son of Late Ishwar Mahto Resident of Village- Lodipur,
P.S. Chabilapur, P.O. Mokhtarganj, District- Nalanda, Pin- 803116.
28. Hemraj Prasad Son of Late Shiv Charan Bhagat Resident of Village-
Lodipur, P.S. Chabilapur, P.O. Mokhtarganj, District- Nalanda, Pin-
803116.
29. Feku Kumar Son of Surendra Mahto @ Nayka Mahto Resident of Village-
Lodipur, P.S. Chabilapur, P.O. Mokhtarganj, District- Nalanda, Pin-
803116.
30. Arjun Bhagat Son of Late Ramatar Bhagat Resident of Village- Lodipur,
P.S. Chabilapur, P.O. Mokhtarganj, District- Nalanda, Pin- 803116.
31. Ram Janam Singh Son of Late Ram Lagan Singh Resident of Village-
Lodipur, P.S. Chabilapur, P.O. Mokhtarganj, District- Nalanda, Pin-
803116.
32. Mahesh Prasad Son of Late Tulsi Mahto Resident of Village- Lodipur, P.S.
Chabilapur, P.O. Mokhtarganj, District- Nalanda, Pin- 803116.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Satya Ranjan Sinha, Advocate
For the Respondent/s: Mr. Subhash Chandra Yadav, GP-15
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CORAM: HONOURABLE MR. JUSTICE VIKASH JAIN
ORAL JUDGMENT
Date : 30-11-2021
Heard learned counsel for the petitioners and learned
counsel for the respondents. Learned counsel for the petitioners
hereby undertakes to remove all defects pointed out by the Stamp
Patna High Court CWJC No.6984 of 2020 dt.30-11-2021
Reporter as and when required. It is accordingly directed that all
defects pointed out by the Stamp Reporter be removed within one
month hereof.
2. The present writ petition has been filed for the
following reliefs as formulated by the petitioner-
"(I) To direct the concerned Respondents to
help/cooperate the petitioners from private respondents
to vacate the lands of Plot No. 2233, 2303, 2404 etc.,
Tauzi No. 10.6, 107, 108 etc., Thana No. 507, Mauza-
Lodipur, P.S. Chabilapur, District- Nalanda which the
private respondents are disturbing from doing the
Agriculture work to the petitioners forthwith.
(II) To direct the concerned respondents to dispose of
the representation filed by the petitioners on 16.01.2020
before the District Magistrate, Nalanda forthwith.
(III) To restrain the private respondents not to disturb
the petitioners and their family.
(ii) To grant any other relief/reliefs which the
petitioners are entitled in the facts and circumstances of
the case."
3. Learned counsel for the petitioners appears and
presses only relief no. II for disposal of their representation and
submits that the remaining reliefs need not be pressed. He invites
reference to the said representation filed on 16.01.2020 as
Patna High Court CWJC No.6984 of 2020 dt.30-11-2021
contained in Annexure-2. It will suffice if a direction for disposal of
the application be issued without entering into the detailed merits
of the matter.
4. Learned counsel for the respondents appears and has
been heard.
5. Having regard to the nature of the grievance of the
petitioners, the writ petition is disposed of with a direction to the
District Magistrate, Nalanda at Biharsharif (respondent no. 2) to
consider and dispose of the representation of the petitioners, said
to have been filed on 16.01.2020, 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 three months from the date of receipt/production of a
copy of this judgment.
6. Office shall follow-up to ensure that all defects are
removed and compliance with the notices of this Court are made by
the petitioners within the stipulated time provided in para-1
hereinabove, failing which the matter shall be brought to the notice
of this Court.
(Vikash Jain, J)
Ibrar//-
AFR/NAFR NAFR
CAV DATE N.A.
Uploading Date 02.12.2021
Transmission Date N.A.
