Patna High Court
Arvind Yadav @ Arvind Kumar vs The State Of Bihar on 30 November, 2021
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.10024 of 2020
======================================================
1. Arvind Yadav @ Arvind Kumar
2. Sanjay Yadav @ Sanjay Kumar
3. Amit Ranjan
All Sons of Late Ramachandra Pd. Yadav, Resident of Village-Bhataura,
P.O. Kharpokhara, Police Station-Bagaha, District-West Champaran.
... ... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary, Revenue Department,
Government of Bihar, Patna.
2. The District Magistrate, West Champaran, Bettiah.
3. The Sub Divisional Magistrate, Bagaha, West Champaran,
4. The D.C.L.R. Land Reforms Deputy Commissioner, Bagaha, West
Champaran,
5. The Circle Officer, Bagaha-1, West Champaran,
6. Suman Yadav Son of Late Shankar Yadav Resident of Village-Bhataura, P.O.
Kharpokhara, Police Station-Bagaha, District-West Champaran.
7. Ashok Yadav Son of Late Shankar Yadav Resident of Village-Bhataura, P.O.
Kharpokhara, Police Station-Bagaha, District-West Champaran.
8. Vidya Bhushan Yadav Son of Late Shankar Yadav Resident of Village-
Bhataura, P.O. Kharpokhara, Police Station-Bagaha, District-West
Champaran.
9. Keshan yadav Son of Late Shankar Yadav Resident of Village-Bhataura,
P.O. Kharpokhara, Police Station-Bagaha, District-West Champaran.
10. Mahadeo Yadav Son of Late Munni Yadav Resident of Village-Bhataura,
P.O. Kharpokhara, Police Station-Bagaha, District-West Champaran.
11. Ramnaresh Yadav Son of Late Munni Yadav Resident of Village-Bhataura,
P.O. Kharpokhara, Police Station-Bagaha, District-West Champaran.
12. Pappu Yadav Son of Late Ramdhani Yadav Resident of Village-Bhataura,
P.O. Kharpokhara, Police Station-Bagaha, District-West Champaran.
13. Manish Yadav Son of Late Ramdhani Yadav Resident of Village-Bhataura,
P.O. Kharpokhara, Police Station-Bagaha, District-West Champaran.
... ... Respondent/s
======================================================
Appearance :
For the Petitioner/s : Mr.Vijay Kr Singh No. 1, Advocate
For the Respondent/s : Mr. Majid Mahboob Khan, AC to AAG-12
======================================================
CORAM: HONOURABLE MR. JUSTICE VIKASH JAIN
ORAL JUDGMENT
Date : 30-11-2021
Heard learned counsel for the petitioners and learned
counsel for the State. Learned counsel for the petitioners hereby
Patna High Court CWJC No.10024 of 2020 dt.30-11-2021
undertakes to remove all defects pointed out by the Stamp
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 "issuance
of appropriate writ/writs, direction/directions commanding the
respondent authorities to dispose of the Mutation Case No.3045 of
2013-2014 which is pending before the Circle Officer, Bagaha-1,
since April, 2016".
3. At the very outset, learned counsel for the petitioners
states that Mutation Case No.3045 of 2013-2014 is pending before
the Circle Officer, Bagaha-1, West Champaran (respondent no.5)
for more than four years after the matter was remanded by the
DCLR, Bagaha, West Champaran in terms of order dated
28.03.2016 passed in Mutation Appeal No.05/2014-2015. It will
suffice if a direction for disposal of the aforesaid mutation case be
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 grievance, the writ
petition is disposed of with a liberty to the petitioners to approach
the Circle Officer, Bagaha-1, West Champaran for appropriate
relief.
Patna High Court CWJC No.10024 of 2020 dt.30-11-2021
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)
V.K.Pandey/-
AFR/NAFR N.A.F.R.
CAV DATE N.A.
Uploading Date 03.12.2021
Transmission Date N.A.
