Arun Kumar Choudhary vs The State Of Bihar And Ors
2023 Latest Caselaw 3081 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.2183 of 2018
     ======================================================

Arun Kumar Choudhary, S/o Late Ram Lakhan Choudhary, Resident of Village-Nayatol, Police Station-Mansoorchak, District-Begusarai

... ... Petitioner/s Versus

1. The State Of Bihar

2. The Principal Secretary, Rural Development Department, Government of BIhar, Patna.

3. The Principal Secretary, Finance Department, Government of BIhar, Patna.

4. The District Magistrate, Begusarai.

5. The Additional Collector, Begusarai.

6. The Sub Divisional Magistrate, teghra, District-Begusarai.

7. The Deputy Collector Land Reforms, Teghra, District-Begusarai.

8. The Circle Officer, Mansurchak Block, District-Begusarai.

9. The Executive Engineer, District Rural development Authority, District-

Begusarai.

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

For the Petitioner/s : Ms. Sanjana, Advocate Mr. Ajay Kumar Pandey, Advocate For the State : Mr. Binod Kumar Sinha, AC to GP-7 For Intervenour : Mr. Kaushal Kumar Singh, Advocate ====================================================== CORAM: HONOURABLE MR. JUSTICE DR. ANSHUMAN ORAL JUDGMENT Date : 17-07-2023 Heard learned counsel for the petitioner and learned

counsel for the State.

2. Learned counsel for the petitioner submits that his

raiyati land appertaining to Thana No. 273, Khata No. 10,

Khesra No. 705, area 2 Katha 7 Dhur has been taken by the

government officials.

3. Learned counsel for the petitioner submits that the Patna High Court CWJC No.2183 of 2018 dt.17-07-2023

road has been constructed, but the compensation has not been

provided to him. He further submits that though the petitioner

has filed a representation before respondent No. 8, namely, the

Circle Officer, Mansurchak Block, but till date, the grievances

of the petitioner has not been redressed.

4. Learned counsel for the State submits that the

petitioner has not filed representation before the authorities who

are competent to decide the matter under the Right to Fair

Compensation and Transparency in Land Acquisition,

Rehabilitation and Resettlement Act, 2013.

5. This writ petition is disposed of directing the

petitioner to represent before the respondent No.4, namely, the

District Magistrate, Begusarai whereupon the District

Magistrate, Begusarai after verifying the entitlement of the

petitioner about the land shall pass a reasoned and speaking

order within eight weeks from the date of representation.

6. It is made clear that this Court has not expressed

any opinion on the merit of the case.

(Dr. Anshuman, J) Ashwini/-

AFR/NAFR                NAFR
CAV DATE                NA
Uploading Date          19.07.2023
Transmission Date       NA