Ajay Choudhary And Ors vs The State Of Bihar And Ors
2023 Latest Caselaw 4087 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.14738 of 2015
     ======================================================

1. Ajay Choudhary S/o Late Haricharan Choudhary, Resident of Village-

Babhanaul,. P.S. Dawath, District Rohtas.

2. Shri Bhagwan Das Choudhary @ Bhagwan Das Choudhary Son of Late Kishun Choudhary, Resident of Village Bhabhnaul, P.S. Dawath, District Rohtas.

3. Vidyanand Choudhary Son of Late Kishun Choudhary, Resident of Village Bhabhnaul, P.S. Dawath, District Rohtas.

4. Vakil Choudhary S/o Late Ram Bilash Choudhary, Resident of Village Babhanaul, P.S. Dawath, District Rohtas.

... ... Petitioner/s Versus

1. The State of Bihar.

2. The Secretary, Board of Revenue, Govt. of Bihar, Patna.

3. The District Magistrate-cum-Collector, Rohtas.

4. The Additional Collector, Sasaram.

5. The Land Reforms Deputy Collector, Sasaram.

6. The Land Reforms Deputy Collector, Bikramganj, Sub Division Rohtas.

7. Suraj Dayal Ram @ Suraj Dayal Dusadh S/o Late Radha Dusadh, Resident of Village Babhanaul, P.S. Dawath, District Rohtas.

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

For the Petitioner/s : Mr. Anuj Kumar, Adv. For the Respondent/s : Mr. Rakesh Kumar Ranjan, AC to GA-5. ====================================================== 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 01.02.2002 passed by the Deputy

Collector, Land Reforms, Bikramganj in Ceiling Case No.3 of

1970-71.

Patna High Court CWJC No.14738 of 2015 dt.28-08-2023

3. Since the present matter relates to the provisions

of the Bihar Land Reforms (Fixation of Ceiling Area and

Acquisition of Surplus Land) Act, 1961 [Bihar Act 12 of 1962],

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. With this observation and direction, the present

Writ Petition stands disposed off.

(Dr. Anshuman, J) ritik/-

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