Abadh Yadav vs The State Of Bihar
2023 Latest Caselaw 3522 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.9343 of 2023
     ======================================================

Abadh Yadav, Son of Garivan Yadav, Resident of Village - Vikaipur @ Bikaipur, Police Station - Atari, District - Gaya.

... ... Petitioner/s Versus

1. The State of Bihar through the Principal Secretary, Revenue and Land Reforms Department, Govt. of Bihar, Patna.

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

3. The District Magistrate, Gaya, District - Gaya.

4. The District Land Acquisition Officer, Gaya, District - Gaya.

5. The Sub Divisional Officer, Gaya, District - Gaya.

6. The Circle Officer, Mohara, Circle Mohara, District Gaya.

... ... Respondent/s ====================================================== Appearance :

For the Petitioner/s : Mr.Rabindra Prasad Singh, Advocate For the Respondent/s : Mr.Sajid Salim Khan ( SC 25 ) ====================================================== CORAM: HONOURABLE MR. JUSTICE DR. ANSHUMAN

ORAL JUDGMENT Date : 07-08-2023 Heard learned counsel for the petitioner and learned

counsel for the State.

2. Learned counsel for the petitioner submits that the

land appertaining to Khata No. 209, Plot No. 2583, admeasuring

an area 98 decimals had been acquired for construction of

'Ganga Jal Udavah Pariyojana', but no process has been

initiated for acquisition of his land.

3. Learned counsel for the petitioner further submits

that the petitioner has filed a representation before respondent

No.6, namely, the Circle Officer, Mohara, as contained in Patna High Court CWJC No.9343 of 2023 dt.07-08-2023

Annexure-2 to the writ petition for redressal of his grievance,

but the same is unattended.

4. Learned counsel for the State submits that the

petitioner has not filed the representation before the appropriate

forum. To grant any relief relating to compensation for the

acquisition of land, the appropriate authority is respondent No.4,

namely, the District Land Acquisition Officer, Gaya whereas the

petitioner has filed the representation before respondent No.6,

namely, the Circle Officer, Mohara.

5. In this background, the petitioner is directed to file a

fresh representation before the respondent No.4, namely, the

District Land Acquisition Officer, Gaya annexing all the

relevant documents along with a copy of this order within a

period of four weeks from today, whereupon, the respondent

No.4 is directed to pass reasoned and speaking order on the

representation of the petitioner within eight weeks thereafter.

6. With the above observation and direction, the writ

petition stands disposed of.

(Dr. Anshuman, J) Ashwini/-

AFR/NAFR                NAFR
CAV DATE                NA
Uploading Date          09.08.2023
Transmission Date       NA