Manorama Devi vs The State Of Bihar And Ors
2023 Latest Caselaw 3744 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.14671 of 2015
     ======================================================

Manorama Devi Wife of Arjun Prasad Singh Resident of Village - Fatehur Ram, Police Station - Mahua, Anchal - Goraul, District - Vaishali.

... ... Petitioner/s Versus

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

2. The Divisional Commissioner,Tirhut Division, Muzaffarpur.

3. The Deputy Collector Land Reforms, Mahua, Vaishali.

... ... Respondent 1st Set.

4. Kanti Devi Wife of Lare Ram Bilash Singh.

5. Ranjeet Kumar Singh Son of Late Ram Bilash Singh.

6. Sheo Jee Singh Son of Late Ram Bilash Singh.

7. Meera Devi Daughter of Late Ram Bilash Singh.

8. Reenu Devi Daughter of Late Ram Bilash Singh.

9. Rubi Devi Daughter of Late Ram Bilash Singh.

4 to 9 are Resident of Village - Fatehur Ram, Police Station - Mahua Anchal

- Goraul, District - Vaishali.

... ... Respondent 2nd Set.

10. Ajay Kumar Singh Son of Late Mahendra Prasad Singh @ Mukesh Mohan Resident of Village - Fatehur Ram, Police Station - Mahua Anchal - Goraul, District - Vaishali ... ... Respondent 3rd Set.

====================================================== Appearance :

For the Petitioner/s : Mr. Rana Sanjay Kumar Singh, Adv.

     For the State          :       Mr. Sarvesh Kumar Singh, AAG-13
                            :       Mr. Arya Achint, AC to AAG-13.

====================================================== CORAM: HONOURABLE MR. JUSTICE DR. ANSHUMAN ORAL JUDGMENT Date : 16-08-2023

Heard learned counsel for the petitioner and

learned counsel for the State.

2. The present writ petition has been filed to quash the

order dated 07.04.2015 passed in B.L.D.R. Appeal No.93 of

2012 passed by Divisional Commissioner, Muzaffarpur.

Patna High Court CWJC No.14671 of 2015 dt.16-08-2023

3. Since the present matter relates to the provisions of

the Bihar Land Disputes Resolution Act, 2009 (Bihar Act 4 of 2010),

which is a scheduled Act, under Section 9 of the Bihar Land

Tribunal Act, 2009 (Bihar Act 9 of 2009), this Court is of the

opinion that the matter can well be adjudicated by the Tribunal.

4. Accordingly, in view of the proviso to Section 15 of

the Bihar Land Tribunal Act, 2009 (Bihar Act 9 of 2009), the

Registry is directed to transmit the record of this case to the

Tribunal forthwith.

5. It is expected that the Tribunal will hear and dispose

of the case within a period of nine months from the date of

receipt of the record of this case after sending and service of

notices to all the parties concerned, including the petitioners.

6. The writ petition is accordingly, disposed of.

(Dr. Anshuman, J.) Ritik/-

AFR/NAFR                        NAFR
CAV DATE                         NA
Uploading Date               17/08/2023
Transmission Date                NA