Bhuneshwar Prasad Thakur vs Director Consolidation, Bihar ...
2023 Latest Caselaw 4084 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                  Civil Writ Jurisdiction Case No.16675 of 2015
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Bhuneshwar Prasad Thakur Son of Janak Prasad Thakur Resident of Village Phulhara Banno P.S. Rajapakar P.O. Bidupur P.S. and District Vaishali.

... ... Petitioner/s Versus

1. Director Consolidation, Bihar, Patna.

2. Binod Sah Son of Late Heera Sah Resident of Village Sherpur P.S. Muzaffarpur Town P.O. Sherpur District Muzaffarpur.

3. Madan Prasad Son of Saryug Sah.

4. Smt. Chandrakala Devi Wife of Gena Prasad Sah.

5. Most. Panpati Devi Wife of late Doman Sah.

6. Smt. Manjharia Devi Wife of Garib Nath Sah All Residents of Village Phulhara Bano P.S. Raja Pakar, P.O. Bidupur P.S. and District Vaishali.

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

For the Petitioner/s : Mr. Ratan Kumar Sinha, Adv. For the Respondent/s : Mr. Gautam Bose, AAG-8. ====================================================== CORAM: HONOURABLE MR. JUSTICE DR. ANSHUMAN ORAL JUDGMENT Date : 28-08-2023

Heard learned counsel for the petitioners and

learned counsel for the State.

2. The present writ petition has been filed for

quashing of the order dated 15.05.2008 passed by the Director

Consolidation, Bihar, Patna in Consolidation Revision Case

No.116 of 2007.

3. Since the present matter relates to the provisions

of the Bihar Consolidation of Holdings and Prevention of

Fragmentation Act, 1956 (Bihar Act 22 of 1956), which is a Patna High Court CWJC No.16675 of 2015 dt.28-08-2023

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. With this observation and direction, the present

Writ Petition stands disposed off.

(Dr. Anshuman, J.) Ritik/-

AFR/NAFR                        NAFR
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Uploading Date               29/08/2023
Transmission Date                NA