Gariban Ram vs The State Of Bihar
2023 Latest Caselaw 3780 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                      Civil Writ Jurisdiction Case No.820 of 2023
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Musammat Rajmati Devi Wife of Late Gariban Ram, Resident of Village- Bishambharpur, P.S.-Bihta, District-Patna-801103. ... ... Petitioner/s Versus

1. The State of Bihar through the Chief Secretary, Government of Bihar, Old Secretariat, Patna.

2. The Secretary, Land Acquisition and Land Reforms Department, Government of Bihar, Patna.

3. The Director, Land Acquisition and Land Reforms Department, Government of Bihar, Patna.

4. The District Magistrate-cum-Collector, Patna.

5. The Land Acquisition Officer, Patna.

6. The Circle Officer, Bihta, Patna.

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

For the Petitioner/s : Mr. Amit Pandey, Advocate For the Respondent/s : Mr. Sajid Salim Khan, SC-25 ====================================================== CORAM: HONOURABLE MR. JUSTICE DR. ANSHUMAN ORAL JUDGMENT Date : 17-08-2023

Heard learned counsel for the petitioner and

learned counsel for the State.

2. Learned counsel for the petitioner submits that

the petitioner is the purchaser of land, which was subject to

acquisition to sale deeds no. 3396, 3397, 3398, 3399 and 3400

on 18.05.1992, total area 50 decimal situated at Village-

Bishambarpur, P.S.- Bihta, Thana No. 57, Circle- Bihata and

District-Patna and thereafter coming continuously in the

possession of the said land which is subject matter of the

acquisition.

3. Learned Counsel for the petitioner submits that

one Satya Narayan Singh was granted relief who is purchaser of Patna High Court CWJC No.820 of 2023 dt.17-08-2023

the said land of same Khata and same Plot from the same

vendor on 03.01.1997 and his relief was granted but petitioner's

representation was kept pending before the Land Acquisition

Officer since long. Counsel further submits in paragraph-7 of

the petition, it has been categorically pleaded that application

dated 09.12.2019 and 15.04.2021 are pending before the Land

Acquisition Officer, Patna on which no order has been passed as

yet.

4. In this background, the petitioner is directed to

file a fresh representation within four weeks from today and the

Land Acquisition Officer, Patna is directed to pass order within

six weeks thereafter, on the claim of the petitioner considering

the case of Satya Narayan Singh also, as mentioned in the

counter affidavit by the counsel for the State.

5. With the aforesaid direction and observation, the

present writ petition is disposed off.

(Dr. Anshuman, J.) ravishankar/-

AFR/NAFR                NAFR
CAV DATE                N.A.
Uploading Date          22.08.2023
Transmission Date       N.A.