Sudhakar Jha vs The State Of Bihar
2023 Latest Caselaw 5317 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No. 15060 of 2019
     ======================================================

Sudhakar Jha S/o Late Mohan Jha Resident of Village- Pavitra Nagar, Pota, P.S. and District- Sheohar.

... ... Petitioner/s Versus

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

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

3. The Commissioner, Tirhut Division, Muzaffarpur.

4. The Additional Collector, Sheohar.

5. Deputy Collector, Land Reforms, Sheohar.

6. The Circle Officer, Sheohar.

7. Ajay Kumar Jha Son of Late Krishnakant Jha Resident of Village Pavitra Nagar, Pota, P.S. and District- Sheohar.

8. Prakash Kumar Jha Son of Late Krishnakant Jha Resident of Village Pavitra Nagar, Pota, P.S. and District- Sheohar.

9. Satyendra Mishra Son of Late Baidyanath Mishra Resident of Village Pavitra Nagar, Pota, P.S. and District- Sheohar.

10. Amrendra Mishra Son of Late Baidyanath Mishra Resident of Village Pavitra Nagar, Pota, P.S. and District- Sheohar.

11. Pravindra Mishra Son of Late Baidyanath Mishra Resident of Village Pavitra Nagar, Pota, P.S. and District- Sheohar.

... ... Respondent/s ====================================================== with Letters Patent Appeal No. 842 of 2017 In Civil Writ Jurisdiction Case No.16563 of 2012 ====================================================== Deo Muni Singh son of Late Hari Singh, resident of Village- Ghatmapur, Police Station- Sasaram, District- Rohtas at Sasaram.

... ... Appellant/s Versus

1. The State of Bihar.

2. The Member, Board of Revenue, Bihar, Patna.

3. The District Magistrate, Rohtas, District- Rohtas at Sasaram.

4. The Deputy Collector, Land Reforms, Sasaram, District- Rohtas.

5. Dwarika Gosai, son of Late Radha Kisun Gosai, resident of Village-

Khillanganj, Police Station- Sasaram, District- Rohtas at Sasaram. Patna High Court CWJC No. 15060 of 2019 dt.13-10-2023

6. Ganga Sagar Gosai, son of Dwarika Gosai, resident of Village- Khillanganj, Police Station- Sasaram, District- Rohtas at Sasaram.

7. Ram Pravesh Gosai, son of Dwarika Gosai, resident of Village- Khillanganj, Police Station- Sasaram, District- Rohtas at Sasaram.

8. Savitri Devi, wife of Gulab Chand, resident of Mohalla- Karan Saray, Post Office- Sasaram, Police Station- Sasaram, District- Rohtas at Sasaram.

9. Parwati Devi, wife of Sri Bhaiya Lal, resident of Mohalla- Fazalganj, Post Office- Sasaram, Police Station- Sasaram, District- Rohtas at Sasaram.

10. Kalawati Devi, wife of Shri Ram Avtar Gupta, resident of Village Agarasi Dinra, Police Station Karahgar, District- Rohtas at Sasaram.

... ... Respondent/s ====================================================== with Civil Writ Jurisdiction Case No. 3106 of 2017 ====================================================== Anil Kumar Singh Son of Late Binda Singh resident of Village - Jagdishpur Chatarbhuj @ Kartaha, P.S.- Karatha, District - Vaishali.

... ... Petitioner/s Versus

1. The State of Bihar through the Divisional Commissioner Tirhut Division, Muzaffarpur

2. The Collector, Vaishali at Hajipur.

3. The Additional Collector, Vaishali.

4. The Deputy Collector Land Reforms, Hajipur, Vaishali.

5. Shyam Nandan Pandit Son of Late Ram Swaroop Pandit resident of Village -

Paura Madan Singh, P.O. - Paura, P.S.- Sarai, District - Hajipur.

6. Bachcha Prasad Singh Son of Late Binda Prasad Singh resident of Village -

Jagdishpur Chatarbhuj @ Kartaha, P.S.- Karatha, District - Vaishali.

7. Ranjan Shrivastava S/o Late Nagendra Kumar R/o Jagdishpur Chatarbhuj @ Kartahan, P.S.- Kartahan, District - Vaishali.

8. Smt. Lalita Kumari W/o Nagendra Kumar R/o Kartahan, P.S.- Kartahan, Bujurg, P.O. Kartahan, P.S.- Kartahan, District - Vaishali.

... ... Respondent/s ====================================================== with Civil Writ Jurisdiction Case No. 1840 of 2019 ======================================================

1. Abdul Haque, Son of late Sk. Rustam Resident of Village- Maheshwa, P.S. Routara, Distt. Katihar.

2. Bibi Anwara Khatoon Wife of Md. Mansur Alam and D/o late Sk Rustam Resident of Village- Maheshwa, P.S. Routara, Distt. Katihar.

... ... Petitioner/s Patna High Court CWJC No. 15060 of 2019 dt.13-10-2023

Versus

1. The State of Bihar through the Collector, Purnia

2. The Collector of the District of Purnia

3. The Additional Collector, In Charge Land Ceiling at Purnia

4. The Sub Divisional Officer at Katihar

5. The Deputy Collector Land Reforms at Katihar Bihar

6. The Anchal Adhikari at Korha within the District of Katihar

7. Shri Arun Kumar Son of late Nageshwar Thakur Resident of Mohalla-

Mahdubani Koratbari, P.S. Khajanchi Hat, Distt. Purnea.

... ... Respondent/s ====================================================== with Civil Writ Jurisdiction Case No. 2728 of 2019 ======================================================

1. Tej Narayan Yadav, S/o Late Janak Lal Yadav Residents of Village-

Kachahari Balua,P.S. Sarsi,Dist.-Purnea

2. Laddu Mal Yadav S/o Late Janak Lal Yadav Resident of Village-Kachahari Balua,P.S. Sarsi,Dist.-Purnia

3. Ajit Kumar Yadav S/o Laddu Mal Yadav Resident of Village-Kachahari Balua,P.S. Sarsi,Dist.-Purnia

4. Sujit Kumar Yadav S/o Laddu Mal Yadav Resident of Village-Kachahari Balua,P.S. Sarsi,Dist.-Purnia

5. Mithilesh Kumar Yadav S/o Tej Narayan Yadav Resident of Village-

Kachahari Balua,P.S. Sarsi,Dist.-Purnia

... ... Petitioner/s Versus

1. The State of Bihar through the Collector, Purnia

2. The Collector of the district of Purnia

3. The Additional Collector, Ceiling Purnia

4. The Sub Divisional Officer Banmankhi,within the district of Purnia

5. The Addional Sub Divisional Officer Ceiling,Purnia

6. The Anchal Adhikari, Banmankhi within the district of Purnia

7. Triveni Rai S/o Late Ram Prakash Rai Resident of village-Kachari Balua,P.s.

Sarsi,Dist.-Purnia

8. Shri Charan Paswan S/o Late Sagar Rai Resident of village-Kachari Balua,P.s. Sarsi,Dist.-Purnia

9. Kalru Rishideo S/o Prithvi Rishideo Resident of village-Kachari Balua,P.s.

Sarsi,Dist.-Purnia

10. Sakal Paswan S/o Late Saryug Paswan Resident of village-Kachari Balua,P.s. Sarsi,Dist.-Purnia

11. Matru Paswan S/o Late Bala Paswan Resident of village-Kachari Balua,P.s. Patna High Court CWJC No. 15060 of 2019 dt.13-10-2023

Sarsi,Dist.-Purnia

12. Mahendra Ram S/o Late Dhaturi Ram Resident of village-Kachari Balua,P.s. Sarsi,Dist.-Purnia

13. Janardan Ram S/o Later Satya Nr. Ram Resident of village-Kachari Balua,P.s. Sarsi,Dist.-Purnia

14. Fulten Paswan S/o Late Saryug Paswan Resident of village-Kachari Balua,P.s. Sarsi,Dist.-Purnia

15. Sachindra Mochi S/o Late Dhaturi Mochi Resident of village-Kachari Balua,P.s. Sarsi,Dist.-Purnia

16. Jiwan Rai S/o Late Khuddi Rai Resident of village-Kachari Balua,P.s. Sarsi,Dist.-Purnia

17. Gajadhar Rishi S/o Late Sukhdeo Rishi Resident of village-Kachari Balua,P.s. Sarsi,Dist.-Purnia

18. Lalo Rishi S/o Late Sukhdeo Rishi Resident of village-Kachari Balua,P.s. Sarsi,Dist.-Purnia

19. Most. Maharani Devi W/o Late Biranchi Rishi Resident of village-Kachari Balua,P.s. Sarsi,Dist.-Purnia

20. Most Musia Devi Widow of Late Dasrath Rishi Resident of village-Kachari Balua,P.s. Sarsi,Dist.-Purnia

21. Suresh Dom S/o Late Satto Dom Resident of village-Kachari Balua,P.s. Sarsi,Dist.-Purnia

22. Most Kabutari Devi Widow of Late Ram Awtar Paswan Resident of village-

Kachari Balua,P.s. Sarsi,Dist.-Purnia

23. Bechan Paswan S/o Late Mithan Paswan Resident of village-Kachari Balua,P.s. Sarsi,Dist.-Purnia

24. Rupesh Ram S/o Late Lahori Mochi Resident of village-Kachari Balua,P.s. Sarsi,Dist.-Purnia

... ... Respondent/s ====================================================== with Civil Writ Jurisdiction Case No. 12063 of 2019 ====================================================== Jitendra Kumar @ Jitendra Roy S/o Late Suraj Roy, Resident of Village and P.O.-Sheo Nagar, P.S.-Chapra Muffassil, District-Saran

... ... Petitioner/s Versus

1. The State of Bihar

2. Board of Revenue, Govt. of Bihar, Patna. Old Secretariat, Patna.

3. The Collector, Saran, Collectorate, At, P.O. and District-Saran.

4. Addl. Collector, Chapra. Ceiling, Chapra, P.O. and District-Saran

5. Indu devi W/o Late Krishana Mohan Singh Resident of Village-Sheo Nagari, Tole Kanchan Rai, P.O.-Mohiam Gurukul, P.S.-Chapra Muffassil, District- Patna High Court CWJC No. 15060 of 2019 dt.13-10-2023

Saran.

6. Vijaya Rani D/o Late Krishana Mohan Singh Resident of Village-Sheo Nagari, Tole Kanchan Rai, P.O.-Mohiam Gurukul, P.S.-Chapra Muffassil, District-Saran.

7. Indra Mohan Singh S/o Late Arjun Singh Resident of Village-Sheo Nagari, Tole Kanchan Rai, P.O.-Mohiam Gurukul, P.S.-Chapra Muffassil, District- Saran.

8. Uma Devi D/o Late Arjun Singh Resident of Village-Sheo Nagari, Tole Kanchan Rai, P.O.-Mohiam Gurukul, P.S.-Chapra Muffassil, District-Saran.

9. Ramo Devi D/o Late Arjun Singh Resident of Village-Sheo Nagari, Tole Kanchan Rai, P.O.-Mohiam Gurukul, P.S.-Chapra Muffassil, District-Saran.

10. Most. Raja Kuar W/o Kaushal Singh, D/o Late Lalji Singh Resident of Village-Sheo Nagari, Tole Kanchan Rai, P.O.-Mohiam Gurukul, P.S.-Chapra Muffassil, District-Saran.

11. Jagdish Roy S/o Late Suraj Roy, Resident of Village-Sheo Nagari, Tole Kanchan Rai, P.S.-Chapra Muffassil, District-Saran.

12. Sukhan Roy S/o Late Suraj Roy, Resident of Village-Sheo Nagari, Tole Kanchan Rai, P.S.-Chapra Muffassil, District-Saran.

13. Rampravesh Roy S/o Late Suraj Roy Resident of Village-Sheo Nagari, Tole Kanchan Rai, P.S.-Chapra Muffassil, District-Saran.

14. Most. Gayatri devi Widow of Late Bhagwan Rai Resident of Village-Sheo Nagari, Tole Kanchan Rai, P.S.-Chapra Muffassil, District-Saran.

15. Smt. Chanda Devi W/o Ashok Kumar , D/o Late Suraj Roy, Resident of Village-Zilka Bad, P.S.-Garkha, District-Saran.

16. Deopati devi W/o Ram Sakal Singh, and D/o Late Suraj Roy, Resident of Village-Zilka Bad, P.S.-Garkha, District-Saran.

17. Smt. Lali devi W/o Mahendra Prasad Rai and D/o Late Suraj Roy, Resident of Village-Parsadi, P.S.-Parsa, District-Saran.

... ... Respondent/s ====================================================== with Civil Writ Jurisdiction Case No. 12493 of 2019 ====================================================== Tek Narayan Yadav @ Tej Narayan Yadav @ Dukhran Yadav S/o Late Bal Govind Yadav Resident of Village-Harari,PO Harari,P.S. Andhratharhi,Dist.- Madhubani

... ... Petitioner/s Versus

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

2. The Principal Secretary, Department of Revenue and Land Reforms,Govt. of Bihar,Old Secretariat,Patna

3. Ganga Ram Yadav S/o Late Kokan Yadav Resident of Village and P.o.-

Harari, P.s.- Andhratharhi, Distt.- Madhubani Patna High Court CWJC No. 15060 of 2019 dt.13-10-2023

4. Raman Kumar Yadav S/o Laxman Yadav Resident of Village and P.o.-

Harari, P.s.- Andhratharhi, Distt.- Madhubani

5. Smt. Ram Dai Devi W/o Indra Kumar Yadav Resident of Village Rampatti Tola Gorihari,P.S. Raj Nagar,Dist.-Madhubani

6. Ram Narayan Yadav S/o Late Thakan Yadav Resident of Village and PO Harari Tola Rahi,PO Harari,P.S. Rudrapur Andhratharhi,Dist.-Madhubani

7. Laxmi Yadav S/o Late Thakan Yadav Resident of Village and PO Harari Tola Rahi,PO Harari,P.S. Rudrapur Andhratharhi,Dist.-Madhubani

8. Shiv Kumar yadav S/o Tek Narayan Yadav @ Dukhran Yadav Resident of Village Harari Tola P.S. Andhratharhi,Dist.-Madhubani

9. Surya Narayan Yadav S/o Tek Narayan Yadav @ Dukhran Yadav Resident of Village Harari Tola P.S. Andhratharhi,Dist.-Madhubani

... ... Respondent/s ====================================================== with Civil Writ Jurisdiction Case No. 14087 of 2019 ====================================================== Ram Kumar Singh S/O- Late Rameshwar Singh, Resident of Village- Samartha, P.O.- Samartha, P.S.- Bibhutipur, District- Samastipur Pin code- 848160.

... ... Petitioner/s Versus

1. The State of Bihar Through Collector, Samastipur.

2. The Commissioner, Darbhanga Parmandal, District- Darbhanga.

3. The Collector, Samastipur.

4. The D.C.L.R., Rosera, P.O- Rosera, District- Samastipur.

5. Ramesh Prasad Singh, S/O- Late Ram Uttam Singh, Resident of Village-

Samartha, P.O.- Samartha, P.S.- Bibhutipur, District- Samastipur Pin Code- 848160. (Purchaser- O.P- Appellant - Petitioner)

6. Amresh Kumar Singh, S/O- Late Ram karan Singh, Resident of Village-

Samartha, P.O.- Samartha, P.S.- Bibhutipur, District- Samastipur Pin Code- 848160. (Vendor).

... ... Respondent/s ====================================================== with Civil Writ Jurisdiction Case No. 15012 of 2019 ====================================================== Prashuram Prasad Yadav Son of late Ram Nagina Rai@ Late Ram Nagina Prasad, Resident of Village- Korea, P.S. Bheldi, District- Saran at Chapra.

... ... Petitioner/s Versus

1. The State of Bihar through Chief Secretary, Govt. of Bihar, Patna Patna High Court CWJC No. 15060 of 2019 dt.13-10-2023

2. The Principal Secretary Land Reform, Govt. of Bihar, Patna

3. The District Magistrate Saran at Chapra

4. The Deputy Collector Land Reform, Madhepura, Saran at Chapra

5. The Circle Officer Amnour, Saran at Chapra

6. Ram Dayal Rai S/o Raj Banshi Vill.- Hakama, P.s.- Bheldi, District.- Saran at Chapra

7. Rajdeo Rai S/o Dahari Rai Vill.- Katsa, P.S.- Bheldi, District.- Saran at Chapra

... ... Respondent/s ====================================================== with Civil Writ Jurisdiction Case No. 15840 of 2019 ======================================================

1. Surendra Singh S/o Late Ambika Prasad Singh Resident of Pachai Mubarak, P.S.- Rajapakar, District- Vaishali.

2. Birendra Singh S/o Late Ambika Prasad Singh Resident of Pachai Mubarak, P.S.- Rajapakar, District- Vaishali.

3. Sunita Devi D/o Late Ambika Prasad Singh Resident of Village- Randaha, Ward No.- 11, P.S. Rajapakar, District- Vaishali.

... ... Petitioner/s Versus

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

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

3. The Commissioner, Tirhut Division, Muzaffarpur.

4. The District Magistrate, Vaishali.

5. The Additional Collector, Vaishali.

6. Deputy Collector, Land Reforms, Mahua, Vaishali.

7. The Circle Officer, Mahua.

8. Rabindra Rai son of Binda Rai resident of Village- Basaraha, P.S.-

Rajapakar, District- Vaishali.

9. Pramod Rai son of Binda Rai resident of Village- Basaraha, P.S.- Rajapakar, District- Vaishali.

10. Manoj Rai son of Binda Rai resident of Village- Basaraha, P.S.- Rajapakar, District- Vaishali.

... ... Respondent/s ====================================================== with Civil Writ Jurisdiction Case No. 15921 of 2019 ====================================================== Patna High Court CWJC No. 15060 of 2019 dt.13-10-2023

Nandlal Ram Son of Late Sipahi Ram Resident of Village- Narayanpur, P.O. and P.S.-Chenari, District- Rohtas at Sasaram

... ... Petitioner/s Versus

1. The State of Bihar through the Chief Secretary, Govt. of Bihar, Patna

2. The Principal Secretary Department of Revenue and Land Reforms, Govt. of Bihar, Patna

3. The Commissioner Patna Division, Patna

4. The Collector Rohtas at Sasaram

5. The Deputy Collector Land Reforms, Sasaram, District-Rohtas

6. The Circle Officer Circle-Chenari, District-Rohtas at Sasaram

7. Dularchand Ram Son of Tetar Ram Resident of Village-Narayanpur, P.O.

and P.S.-Chenari, District-Rohtas at Sasaram

8. Sheaojag Ram Son of Tetar Ram Resident of Village-Narayanpur, P.O. and P.S.-Chenari, District-Rohtas at Sasaram

9. Gopal Kumar Son of Tetar Ram Resident of Village-Narayanpur, P.O. and P.S.-Chenari, District-Rohtas at Sasaram

10. Kamlesh Singh Son of Late Ram Raj Singh Resident of Village-Narayanpur, P.O. and P.S.-Chenari, District-Rohtas at Sasaram

... ... Respondent/s ====================================================== with Civil Writ Jurisdiction Case No. 16002 of 2019 ====================================================== Ram Ratan Singh S/o Late Amuas Singh Resident of Village- Lila Tola, Police Station- Jagdishpur, District- Bhojpur.

... ... Petitioner/s Versus

1. The State of Bihar.

2. The Divisional Commissioner Patna.

3. The Additional Collector Bhojpur, Ara.

4. The D.C.L.R. Jagdishpur, Bhojpur.

5. Amuas Ram S/o Late Dhonha Ram Resident of Village- Dawan, Police Station- Jagdishpur, District- Bhojpur (Vendor).

6. Ram Bachan Singh S/o Late Khada Singh, Resident of Village- Lila Tola, Police Station- Jagdishpur, District- Bhojpur.

... ... Respondent/s ====================================================== with Civil Writ Jurisdiction Case No. 16337 of 2019 ====================================================== Patna High Court CWJC No. 15060 of 2019 dt.13-10-2023

1. Raj Kumar Prasad @ Raj Kumar Son of late Bishundhari Ram, Resident of Village- Ramdeo, Police Station- Akwarpur, District- Nawada.

2. Shailendra Ram @ Shailendra Kumar, Son of late Bishundhari Ram, Resident of Village- Ramdeo, Police Station- Akwarpur, District- Nawada.

3. Mahendra Ram @ Mahendra Rajbanshi, Son of late Bishundhari Ram, Resident of Village- Ramdeo, Police Station- Akwarpur, District- Nawada.

... ... Petitioner/s Versus

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

2. The Additional Member, Board of Revenue, Bihar, Patna.

3. The Collector-Cum-District Magistrate, Nawada.

4. The Deputy Collector, Land Reforms Rajauli, Nawada.

5. The Circle Officer, Akwarpur, Nawada.

6. Achyutanand Prasad@ Achyutand Singh, Son of late Ram Kishun Singh, not known

7. Jang Bahadur Prasad@ Jang Bahadur Singh, Son of Achyutanand Prasad, Resident of Village- Guruchak, Police Station- Akwarpur, District- Nawada.

8. Gopal Kumar, Son of Achyutanand Prasad, Resident of Village- Guruchak, Police Station- Akwarpur, District- Nawada.

9. Mukesh Kumar, Son of Achyutanand Prasad, Resident of Village- Guruchak, Police Station- Akwarpur, District- Nawada.

10. Bipin Kumar, Son of Achyutanand Prasad, Resident of Village- Guruchak, Police Station- Akwarpur, District- Nawada.

11. Bibha Kumari, Daughter of Achyutanand Prasad, Resident of Village-

Guruchak, Police Station- Akwarpur, District- Nawada.

12. Sheela Devi, Wife of Vijay Kumar, Resident of Village- Salampur, Police Station- Rajauli, District- Nawada.

13. Sushila Devi Wife of Ishwar Dayal, Resident of Village- Baksanda, Police Station- Akwarpur, District- Nawada.

14. Md. Annu Master@ Enamullah, Son of late Kazi Sanaullah, Resident of Village- Raj Ghat, Police Station- Akwarpur, District- Nawada.

15. Md. Makshud Alam, Son of late Kazi Sanaullah, Resident of Village- Raj Ghat, Police Station- Akwarpur, District- Nawada.

16. Narendra Kumar, Son of late Ram Kishun Singh, Resident of Village-

Guruchak, Police Station- Akwarpur, District- Nawada.

... ... Respondent/s ====================================================== with Civil Writ Jurisdiction Case No. 16426 of 2019 ====================================================== Patna High Court CWJC No. 15060 of 2019 dt.13-10-2023

Jagdish Ravat Son of Late Bodhan Raut, Resident of Village- Rawai, P.S.- Sikandra, Anchal- Sikandra, District- Jamui.

... ... Petitioner/s Versus

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

2. The Principal Secretary, Revenue and Land Reforms Department, Bihar, Patna.

3. The Joint Secretary, Revenue and Land Reforms Department, Bihar, Patna.

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

5. The Deputy Collector Land Reforms, Jamui.

6. The Circle Officer, Sikandra, District- Jamui.

7. Most. Kaushalya Devi, Wife of Late Ganeshi Nonia, Resident of Vilage-

Rawai, P.S.- Sikandra, Anchal- Sikandra, District- Jamui.

... ... Respondent/s ====================================================== with Civil Writ Jurisdiction Case No. 16634 of 2019 ====================================================== Ashok Kumar Pathak Son of Late Radha Kishun Pathak Resident of Village- Khajarauni, P.S.- Hussainganj, District- Siwan (Bihar)

... ... Petitioner/s Versus

1. The State of Bihar through Principal Secretary, Revenue and Land Reform Department, Government of Bihar, Patna

2. Surendra Nath Mishra Son of Late Ram Nath Mishra Resident of Village-

Khajarauni, P.S.-Hussainganj, District-Siwan (Bihar)

3. Chandrapal Pathak, Radha Kishun Pathak Resident of Village-Khajarauni, P.S.-Hussainganj, District-Siwan (Bihar)

4. Seema Daughter of Late Radha Kishun Pathak Resident of Village-

Khajarauni, P.S.-Hussainganj, District-Siwan (Bihar)

5. Reema Daughter of Late Radha Kishun Pathak Resident of Village-

Khajarauni, P.S.-Hussainganj, District-Siwan (Bihar)

6. Minu Daughter of Late Radha Kishun Pathak Resident of Village-

Khajarauni, P.S.-Hussainganj, District-Siwan (Bihar)

7. Nitu Daughter of Late Radha Kishun Pathak Resident of Village-Khajarauni, P.S.-Hussainganj, District-Siwan (Bihar)

... ... Respondent/s ====================================================== with Civil Writ Jurisdiction Case No. 16673 of 2019 ====================================================== Patna High Court CWJC No. 15060 of 2019 dt.13-10-2023

Mohan Kumar Mishra Son of Late Panchanand Mishra Resident of Village- Telkathu, P.S.- M.H. Nagar, District- Siwan (Bihar).

... ... Petitioner/s Versus

1. The State of Bihar Through Director Land Reform Department Government of Bihar, Patna.

2. Vishwanath Yadav Son of Late Nabalak Yadav Resident of Village-

Telkathu, P.O.- Telkathu, P.S.- M.H. Nagar, District- Siwan.

3. Rama Shankar Mishra, Shrinath Mishra Resident of Village- Telkathu, P.O.-

Telkathu, P.S.- M.H. Nagar, District- Siwan.

4. Vinay Kumar Mishra Son of Late Parmanand Mishra Resident of Village-

Telkathu, P.O.- Telkathu, P.S.- M.H. Nagar, District- Siwan.

5. Vishal Kumar Mishra Son of Late Parmanand Mishra Resident of Village-

Telkathu, P.O.- Telkathu, P.S.- M.H. Nagar, District- Siwan.

6. Mala Devi Daughter of Late Parmanand Mishra Resident of Village-

Telkathu, P.O.- Telkathu, P.S.- M.H. Nagar, District- Siwan.

7. Bunni Devi Daughter of Late Parmanand Mishra Resident of Village-

Telkathu, P.O.- Telkathu, P.S.- M.H. Nagar, District- Siwan.

8. Neha Devi Daughter of Late Parmanand Mishra Resident of Village-

Telkathu, P.O.- Telkathu, P.S.- M.H. Nagar, District- Siwan.

... ... Respondent/s ====================================================== with Civil Writ Jurisdiction Case No. 16908 of 2019 ====================================================== Jeevan Kumar @ Jeevan Lal Das, S/o Late Ramnikant Lal Das, Resident of Village- Rahta Tola, Bhawanipur, P.S.- Kumarkhand, District- Madhepura.

... ... Petitioner/s Versus

1. The State of Bihar through the Chief Secretary, Govt. of Bihar, Patna.

2. The Principal Secretary, Revenue and Land Reforms Department, Govt. of Bihar, Patna.

3. The Commissioner, Kosi Division, Saharsa.

4. The District Magistrate, Madhepura.

5. The Additional Collector, Madhepura.

6. The Deputy Collector, Land Reforms, Madhepura.

7. The Circle Officer, Kumarkhand, Madhepura.

8. Smt. Anita (Devi) Kumari, W/o Mukesh Dutt, Resident of Village- Rahta Tola, Bhawanipur, P.S.- Kumarkhand, District- Madhepura.

9. Most. Geeta Das W/o Late Kameshwar Lal Das, Daughter of Lali Rajni Kant Lal Das, Resident of Village- Rahta, Tola Bhawanipur, P.S.- Patna High Court CWJC No. 15060 of 2019 dt.13-10-2023

Kumarkhand, District- Madhepura.

10. Smt. Rita Kumari, W/o Sri Mahabir Lal Das, Daughter of Lali Rajni Kant Lal Das, Resident of Village- Rahta, Tola Bhawanipur, P.S.- Kumarkhand, District- Madhepura.

11. Smt. Anita Kumari, W/o Sri Mithilesh Kumar Verma, Daughter of Lali Rajni Kant Lal Das, Resident of Village- Rahta, Tola Bhawanipur, P.S.- Kumarkhand, District- Madhepura.

12. Smt. Rupa Kumari, W/o Sri Sudhir Kumar Verma, Daughter of Lali Rajni Kant Lal Das, Resident of Village- Rahta, Tola Bhawanipur, P.S.- Kumarkhand, District- Madhepura.

13. Jinesh Lal Das, S/o Late Ramni Kant Lal Das, Bihar.

14. Shakti Kumar, S/o Late Suresh Lal Das, Rahta, Tola- Bhawanipur, P.S.-

Kumarkhand, District- Madhepura.

... ... Respondent/s ====================================================== with Civil Writ Jurisdiction Case No. 17067 of 2019 ======================================================

1. Raj Kumar Prasad @ Raj Kumar Son of Late Bishundhari Ram, Resident of Village- Ramdeo, Police Station- Akwarpur, District- Nawada.

2. Shailendra Ram @ Shailendra Kumar, Son of Late Bishundhari Ram, Resident of Village- Ramdeo, Police Station- Akwarpur, District- Nawada.

3. Mahendra Ram @ Mahendra Rajbanshi, Son of Late Bishundhari Ram, Resident of Village- Ramdeo, Police Station- Akwarpur, District- Nawada.

... ... Petitioner/s Versus

1. The State of Bihar Through Principal Secretary, Revenue and Land Reforms, Government of Bihar, Patna.

2. The Additional Member, Board of Revenue, Bihar, Patna.

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

4. Deputy Collector, Land Reforms, Nawada.

5. The Circle Officer, Akwarpur, Nawada.

6. Achyutanand Prasad @ Achyutanand Singh, Son of Late Ram Kishun Singh, Resident of Village- Guruchak, Police Station- Akwarpur, District- Nawada.

7. Jang Bahadur Prasad @ Jang Bahadur Singh, Son of Achyutanand Prasad, Resident of Village- Guruchak, Police Station- Akwarpur, District- Nawada.

8. Gopal Kumar, Son of Achyutanand Prasad, Resident of Village- Guruchak, Police Station- Akwarpur, District- Nawada.

9. Mukesh Kumar, Son of Achyutanand Prasad, Resident of Village- Guruchak, Police Station- Akwarpur, District- Nawada.

10. Bipin Kumar, Son of Achyutanand Prasad, Resident of Village- Guruchak, Police Station- Akwarpur, District- Nawada. Patna High Court CWJC No. 15060 of 2019 dt.13-10-2023

11. Bibha Kumari, Daughter of Achyutanand Prasad, Resident of Village-

Guruchak, Police Station- Akwarpur, District- Nawada.

12. Sheela Devi, Wife of Vijay Kumar, Resident of Village- Salampur, Police Station- Rajauli, District- Nawada.

13. Sushila Devi, Wife of Ishwar Dayal, Resident of Village- Baksanda, ,Police Station- Akwarpur, District- Nawada.

14. Md. Annu Master @ Enamullah. Son of Late Kazi Sanaullah, Resident of Village- Raj Ghat, Police Station- Akwarpur, District- Nawada.

15. Md. Makshud Alam, Son of Late Kazi Sanaullah, Resident of Village- Raj Ghat, Police Station- Akwarpur, District- Nawada.

16. Narendra Kumar, Son of Late Ram Kishun Singh, Resident of village-

Guruchak, Police Station- Akwarpur, District- Nawada.

... ... Respondent/s ====================================================== with Civil Writ Jurisdiction Case No. 17445 of 2019 ====================================================== Abdul Hafiz S/o Late Md. Mofid, Resident of Village Bisheshwarpur Pathra, P.O. Khirma, P.S. Keoti, District.-Darbhanga

... ... Petitioner/s Versus

1. The State of Bihar

2. The Commissioner, Darbhanga Division, Darbhanga

3. The Additional Collector, Darbhanga

4. The Deputy Collector Land Reforms, Sadar, Darbhanga

5. Md. Mustafa S/o Md. Samrul Haque Resident of Village Bisheshwar Pathra, PO Khirma, P.S. Keoti,Dist.Darbhanga

6. Yugal Das S/o Yaddu Das Resident of Village Bisheshwar Pathra, PO Khirma, P.S. Keoti,Dist. Darbhanga

... ... Respondent/s ====================================================== with Civil Writ Jurisdiction Case No. 17899 of 2019 ====================================================== Shyam Bhushan Shukla S/o Late Ram Bujhawan Shukla, Resident of Village- P.O.-Dhoi, P.S.-Sadar, District-Darbhanga.

... ... Petitioner/s Versus

1. The State of Bihar through Collector, Samastipur.

2. The Commissioner, Darbhanga, Parmandal, District-Darbhanga.

3. The Collector, Samastipur.

4. The D.C.L.R., Rosera, P.O.-Rosera, District-Samastipur Patna High Court CWJC No. 15060 of 2019 dt.13-10-2023

5. The Member, B.L.T., Patna.

6. Savita Devi W/o Sri Umakant Mandal, Resident of Village-P.O.-Dhoi, P.S. Sadar, District-Darbhanga (Purchaser-O.P.-appellant-petitioner-applicant)

........... Respondent 2nd Set

7. Indra Kumar Shukla, S/o Late Shashi Bhushan Shukla, Resident of Village & P.O.-Dhoi, P.S. Sadar, District-Darbhanga, At present R/o Village-Wari. P.S. Singhiya, District- Samastipur

8. Rajeev Kumar Shukla, S/o Late Nirmal Kumar Shukla Resident of Village & P.O.-Dhoi, P.S. Sadar, District-Darbhanga, At present R/o Village-Wari. P.S. Singhiya, District- Samastipur

(Vendor-O.P.-Appellant-Petitioner-Applicant)

... ... Respondent 3rd Set ====================================================== with Civil Writ Jurisdiction Case No. 17985 of 2019 ======================================================

1. Raj Kumar Prasad @ Raj Kumar S/o Late Bishundhari Ram Resident of Village Ramdeo,P.S. Akwarpur,Dist.Nawada

2. Shailendra Ram @ Shailendra Kumar S/o Late Bishundhari Ram Resident of Village Ramdeo,P.S. Akwarpur,Dist.Nawada

3. Mahendra Ram @ Mahendra Rajbanshi S/o Late Bishundhari Ram Resident of Village Ramdeo,P.S. Akwarpur,Dist.Nawada

... ... Petitioner/s Versus

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

2. The Additional Member, Board of Revenue,Bihar,Patna

3. The Collector-cum-District Magistrate, Nawada

4. Deputy Collector, Land Reforms Rajauli Nawada

5. The Circle Officer, Akwarpur,Nawada .... Respondent 1st Set

6. Achyutanand Prasad @ Achyuetanand Singh S/o Late Ram Kishun Singh.

7. Jang Bahadur Prasad @ Jang Bahadur Singh S/o Achyutanand Prasad Resident of Village Guruchak, P.S. Akwarpur,Nawada

8. Gopal Kumar S/o Achyutanand Prasad Resident of Village Guruchak, P.S. Akwarpur,Nawada

9. Mukesh Kumar S/o Achyutanand Prasad Resident of Village Guruchak, P.S. Akwarpur,Nawada

10. Bipin Kumar S/o Achyutanand Prasad Resident of Village Guruchak, P.S. Akwarpur,Nawada

11. Bibha Kumari D/o Achyutanand Prasad Resident of Village Guruchak, P.S. Patna High Court CWJC No. 15060 of 2019 dt.13-10-2023

Akwarpur, Nawada

12. Sheela Devi W/o Vijay Kumar Resident of Village Salampur, P.S. Rajauli,Dist.Nawada

13. Sushila Devi W/o Ishwar Dayal Resident of Village Baksanda, P.S. Akwarpur, Dist.Nawada

.... Puchaser/Respondent 2nd Set

14. Md. Annu Master @ Enamullah S/o Late Kazi Sanaullah Resident of Village Raj Ghat, P.S. Akwarpur, Dist.Nawada

15. Md. Makshud Alam S/o Late Kazi Sanaullah Resident of Village Raj Ghat, P.S. Akwarpur, Dist.Nawada

16. Narendra Kumar S/o Late Ram Kishun Singh Resident of Village Guruchak, P.S. Akwarpur, Dist.Nawada

... ... Respondent 3rd Set ====================================================== with Civil Writ Jurisdiction Case No. 18087 of 2019 ====================================================== Shri Mishri Parit @ Mishri Pandit Son of Late Sakaldeep Parit Resident of Village- Paiga Sadar, P.O.- Paiga, P.S. Bheldi, District- Saran at Chapra.

... ... Petitioner/s Versus

1. The State of Bihar through Chief Secretary, Govt. of Bihar, Patna.

2. The Principal Secretary, Revenue and Land Reform Department, Govt. of Bihar, Patna.

3. The District Magistrate, Saran at Chapra.

4. The Deputy Collector, Land Reform, Madhaura, Saran at Chapra.

5. The Circle Officer, Amnour, Saran at Chapra.

6. Bhagaran Parit Son of Late Sheo Saran Parit Resident of Village Paiga Sadar, P.O. Paiga, P.S. Bheldi, District- Saran at Chapra.

7. Lal Babu Parit Son of Late Sheo Saran Parit Resident of Village Paiga Sadar, P.O. Paiga, P.S. Bheldi, District- Saran at Chapra.

8. Sudish Parit Son of Late Sheo Saran Parit Resident of Village Paiga Sadar, P.O. Paiga, P.S. Bheldi, District- Saran at Chapra.

9. Sudarshan Parit Son of Late Sheo Saran Parit Resident of Village Paiga Sadar, P.O. Paiga, P.S. Bheldi, District- Saran at Chapra.

10. Bharat Singh Son of Khedhari Singh Resident of Village Paiga Sadar, P.O. Paiga, P.S. Bheldi, District- Saran at Chapra.

11. Prabhu Nath Son of Khedhari Singh Resident of Village Paiga Sadar, P.O. Paiga, P.S. Bheldi, District- Saran at Chapra.

12. Smt. Mala Devi W/o Motilal Resident of Village Paiga Sadar, P.O. Paiga, P.S. Bheldi, District- Saran at Chapra.

Patna High Court CWJC No. 15060 of 2019 dt.13-10-2023

... ... Respondent/s ====================================================== with Civil Writ Jurisdiction Case No. 18379 of 2019 ====================================================== Brahma Singh @ Brahama Nand Singh Son of Late Kisundev Singh Resident of Village- Shyampur, P.O. Bhanta Pokhar, P.S.- Siwan Mufassil, District- Siwan- 841226.

... ... Petitioner/s Versus

1. The State of Bihar.

2. The Additional Member, Board of Revenue, Bihar, Patna.

3. District Collector, Siwan.

4. Deputy Collector Land Reforms, Siwan.

5. Nagendra Singh Son of Sri Radha Kisun Singh Resident of Village- Bhanta Pokhar, P.S.- Siwan Mufassil, District- Siwan- 841226.

6. Nand Lal Singh Son of Sri Radha Kisun Singh Resident of Village- Bhanta Pokhar, P.S.- Siwan Mufassil, District- Siwan- 841226.

7. Achhel Lal Singh @ Achhe Lal Prasad Singh Son of Sri Radha Kisun Singh Resident of Village- Bhanta Pokhar, P.S.- Siwan Mufassil, District- Siwan- 841226.

8. Mostt. Radhika Kuer Wife of Late Ram Janak Singh Resident of Village-

Bandpali, P.S.- Ziradei, District- Siwan.

9. Mostt. Usha Devi Wife of Late Manoj Kumar Singh Resident of Village-

Bandpali, P.S.- Ziradei, District- Siwan.

10. Piyush Ranjan @ Gunjan Kumar Singh (Minor) Son of Late Manoj Kumar Singh represented through mother Mostt. Usha Devi Resident of Village- Bandpali, P.S.- Ziradei, District- Siwan.

... ... Respondent/s ====================================================== with Civil Writ Jurisdiction Case No. 18437 of 2019 ====================================================== Ram Vinit Kumar S/o Late Shatrughna Kumar @ Kheli Kumar Resident of Village and P.O.- Dekulidham @ Deokulidham, P.S.- Biraul, District- Darbhanga.

... ... Petitioner/s Versus

1. The State of Bihar.

2. The Chief Secretary Government of Bihar.

3. The Principal Secretary Revenue and Land Reforms, Government of Bihar.

4. Mosst. Deokala Devi Wife of Late Dinesh Kumar Resident of Village and Patna High Court CWJC No. 15060 of 2019 dt.13-10-2023

P.O.- Dekulidham @ Deokulidham, P.S.- Biraul, District- Darbhanga.

5. Ram Naresh Kumar S/o Late Hargovind Kumar Resident of Village and P.O.- Dekulidham @ Deokulidham, P.S.- Biraul, District- Darbhanga.

6. Madan Mohan Kumar S/o Late Hargovind Kumar Resident of Village and P.O.- Dekulidham @ Deokulidham, P.S.- Biraul, District- Darbhanga.

7. Ram Prakash Kumar S/o Late Sundar Kumar Resident of Village and P.O.-

Dekulidham @ Deokulidham, P.S.- Biraul, District- Darbhanga.

... ... Respondent/s ====================================================== with Civil Writ Jurisdiction Case No. 18786 of 2019 ====================================================== Bhashanand Prasad S/o Late Ravi Mahaton Resident of Village- Mathurapur, P.S. and District- Khagaria

... ... Petitioner/s Versus

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

2. The Additional Member Board of Revenue, Patna, Bihar

3. The Collector Khagaria, District- Khagaria, Bihar

4. The Deputy Collector Land Reforms, Khagaria, District Khagaria, Bihar

5. Savitri Devi W/o Laddu Lal Mahaton R/o Village- Mathurapur, P.S. and District- Khagaria, Bihar

6. Ajay Kumar S/o Shri Pramanand Gupta R/o Village/Town- Sanhauli, Ward No. 6, under Municipality, Khagaria, Bihar

... ... Respondent/s ====================================================== with Civil Writ Jurisdiction Case No. 19144 of 2019 ====================================================== Suresh Manjhi Son of late Ramroop Manjhi, Resident of Village- Garh Sisai, P.S. Vidyapati Nagar, District- Samastipur.

... ... Petitioner/s Versus

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

2. The Commissioner, Darbhanga Division, Darbhanga.

3. The Collector Cum District Magistrate, Samastipur.

4. Deputy Collector, Land Reforms, Dalsing Sarai, Samastipur.

5. Dinesh Manjhi, Son of late Kishandeo Manjhi, Resident of Village- Garh Sisai, P.S. Vidyapati Nagar, District- Samastipur.

6. Binod Kumar Choudhary, Son of late Nikhid Choudhary, Resident of Patna High Court CWJC No. 15060 of 2019 dt.13-10-2023

Village- Madhurapur, Pergana, Saraisa, P.S. Dalsing Sarai, District- Samastipur.

... ... Respondent/s ====================================================== with Civil Writ Jurisdiction Case No. 19202 of 2019 ====================================================== Abdul Jabbar, Son of Jalil Miya, resident of Village- Chhapra Dharmpur Yadu, P.S.- Kanti, District- Muzaffarpur.

... ... Petitioner/s Versus

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

2. The Collector cum District Magistrate, Muzaffarpur.

3. Deputy Collector, Land Reforms, West, Muzaffarpur.

4. Smt. Sushma Sinha, Wife of Styendra Kumar Sinha, resident of Mohalla-

Shri Krishna Puri, Radhakunj, Flat No. 2330, P.S.- Krishnapuri, District- Patna.

5. Nirmala Kumari, Wife of Ranjeet Kumar, Resident of Village- Chhapra Megh, P.S.- Mushari, District- Muzaffarpur.

6. Kiran Kumari, Wife of Vikash Kumar, resident of Village- Aarizpur, P.S.-

Kanti, District- Muzaffarpur.

7. Birendra Kumar, Son of Late Jay Mangal Singh, resident of Village- Ram Nath Dhamauli Pandey Tola, P.s.- Kanti, District- Muzaffarpur.

8. Rajiv Kumar, Son of Ravindra Singh, resident of Village- Kharauna Dih, P.S.- Kudhani, District- Muzaffarpur.

9. Palak Kumari, Son of Rajiv Kumar, resident of Village- Kharauna Dih, P.S.-

Kudhani, District- Muzaffarpur.

10. Suryanshu Kumar, daughter of Rajiv Kumar, resident of Village- Kharauna Dih, P.S.- Kudhani, District- Muzaffarpur.

11. Dharmendra Kumar, Son of Late Jay Mangal Singh, resident of Village-

Dhamauli Ram Nath, P.S. - Kanti, District- Muzaffarpur.

... ... Respondent/s ====================================================== with Civil Writ Jurisdiction Case No. 19265 of 2019 ====================================================== Kailash Pandey, Son of Late Shankar Pandey, Resident of Village-Jalalpur, Post Office-Jamo Bazar, Police Station-Jamo Bazar, District-Siwan.

... ... Petitioner/s Versus

1. The State of Bihar, through Principal Secretary, Land Reforms Department, Patna High Court CWJC No. 15060 of 2019 dt.13-10-2023

Government of Bihar, Patna, Bihar.

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

3. Commissioner, Saran Division, Chhapra.

4. District Magistrate, Siwan.

5. Additional Collector, Siwan.

6. Deputy Collector, Land Reforms, Siwan.

7. Ramawati Devi, Wife of Madan Thakur, Resident of Village-Jalalpur, Post Office-Jamo Bazar, Police Station-Jamo Bazar, District-Siwan.

8. Bashanti Devi, Wife of Dhanoj Ojha, D/o Jaleshwar Pandey, Resident of Village- Sareya Pahar, Post Office- Barhima Bazar, Police Station- Sidhwaliya, District- Gopalganj and paternal address- Resident of Village- Jalalpur, Post Office-Jamo Bazar, Police Station-Jamo Bazar, District-Siwan.

... ... Respondent/s ====================================================== with Civil Writ Jurisdiction Case No. 19455 of 2019 ====================================================== Budhan Singh @ Budhan Mahto son of Late Ramji Singh, resident of Village- Pahepur, P.O. Shambhupatti, P.S. Samastipur (Muffasil), District- Samastipur.

... ... Petitioner/s Versus

1. The State of Bihar through its chief Secretary old Secretariat, Patna.

2. The Principal Secretary, Department of Revenue and Land Reforms, Govt.

of Bihar, Old Secretariat Patna.

3. Smt. Nandhi Priya, wife of Kumar Abhay, resident of village - Mrituzapur, P.O. Shambhupatti, P.S. - Samastipur Muffasil, District- Samstipur.

4. Dhaneshwar Ram, son of Late Gopi Ram , resident of Village- Pahepur, P.O.

- Shambhu Patti, P.S. Samastipur Muffasil, District- Samastipur.

... ... Respondent/s ====================================================== with Civil Writ Jurisdiction Case No. 19750 of 2019 ====================================================== Sudarshan Yadav son of Ram Naresh Yadav, resident of Village- Ramapur (Sahadia), P.S.- Ara Muffasil, District- Bhojpur.

... ... Petitioner/s Versus

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

2. The Secretary, Revenue and Land Reforms Department, Govt. of Bihar, Patna.

Patna High Court CWJC No. 15060 of 2019 dt.13-10-2023

3. The District Magistrate, Bhojpur, Ara.

4. The Deputy Collector, Land Reforms, Sadar, Ara, Bhojpur.

5. Dhanmuni Devi @ Dhanamukhi Devi, wife of Dwarika Yadav, resident of Village Sahadiya (Rampur), P.O.- Ratanpur, P.S.- Ara Muffasil, Bhojpur.

6. Raj Kumar Sharma, son of Gorakh Nath Sharma, resident of Village-

Rampur, P.S.- Ara Muffasil, District- Bhojpur.

7. Parwati Kunwar, wife of Late Bhuletan Sharma, resident of Village-

Rampur, P.S.- Ara Muffasil, District- Bhojpur.

8. Janki Kunwar, wife of Late Gopi Chand Sharma, resident of Village-

Rampur, P.S.- Ara Muffasil, District- Bhojpur.

... ... Respondent/s ====================================================== with Civil Writ Jurisdiction Case No. 19772 of 2019 ======================================================

1. Most. Chandra Kanta Devi, Wife of Late Ram Bharosa Thakur @ Late Ram Bharosa Sharma, Resident of Village-Saho Sarai, P.O. and P.S.-Garkha, District-Saran at Chapra.

2. Ram Binod Sharma, Son of Late Ram Bharosa Thakur @ Late Ram Bharosa Sharma, Resident of Village-Saho Sarai, P.O. and P.S.-Garkha, District- Saran at Chapra.

3. Pramod Sharma, Son of Late Ram Bharosa Thakur @ Late Ram Bharosa Sharma, Resident of Village-Saho Sarai, P.O. and P.S.-Garkha, District- Saran at Chapra.

4. Birendra Sharma, Son of Late Ram Bharosa Thakur @ Late Ram Bharosa Sharma, Resident of Village-Saho Sarai, P.O. and P.S.-Garkha, District- Saran at Chapra.

5. Harendra Sharma, Son of Late Ram Bharosa Thakur @ Late Ram Bharosa Sharma, Resident of Village-Saho Sarai, P.O. and P.S.-Garkha, District- Saran at Chapra.

6. Dineshwar Sharma, Son of Late Ram Bharosa Thakur @ Late Ram Bharosa Sharma, Resident of Village-Saho Sarai, P.O. and P.S.-Garkha, District- Saran at Chapra.

... ... Petitioner/s Versus

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

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

3. The Additional Member Board of Revenue, Bihar, Patna.

4. The Collector, Saran at Chapra.

5. The Additional Collector, Saran at Chapra.

6. The Deputy Collector Land Reforms, Sadar Chapra. Patna High Court CWJC No. 15060 of 2019 dt.13-10-2023

7. Shiw Balak Sharma, Son of Late Ram Chitwan Thakur, Resident of Village-

Saho Sarai, P.O. and P.S.-Garkha, District-Saran at Chapra. at present residing at Shivlok Colony, Ladpur, Raipur Road, Dehradun, Utranchal.

8. Ram Narayan Thakur, Son of Late Ram Ratan Thakur Resident of Village-

Saho Sarai, P.O. and P.S.-Garkha, District-Saran at Chapra, at present residing at Shivlok Colony, Ladpur, Raipur Road, Dehradun, Utranchal.

9. Chunna Thakur, Son of Ram Ratan Thakur, Resident of Village-Saho Sarai, P.O. and P.S.-Garkha, District-Saran at Chapra, at present residing at Shivlok Colony, Ladpur, Raipur Road, Dehradun, Utranchal.

10. Raju Thakur @ Raj Kumar, Son of Late Ram Ratan Thakur, Resident of Village-Saho Sarai, P.O. and P.S.-Garkha, District-Saran at Chapra, at present residing at Shivlok Colony, Ladpur, Raipur Road, Dehradun, Utranchal.

11. Dhoop Nath Thakur, Son of Late Ram Ratan Thakur, Resident of Village-

Saho Sarai, P.O. and P.S.-Garkha, District-Saran at Chapra, at present residing at Shivlok Colony, Ladpur, Raipur Road, Dehradun, Utranchal.

... ... Respondent/s ====================================================== with Civil Writ Jurisdiction Case No. 20073 of 2019 ====================================================== Sk. Siraj S/o Samsul, Resident of Village- Nirpur, P.O.- Pani Kamala, P.S.- Amdabad, District- Katihar.

... ... Petitioner/s Versus

1. The State of Bihar.

2. The Collector, Katihar, Collectorate, At-Mirchaibari, P.O. and District-

Katihar.

3. D.C.L.R., Manihari, P.O.- Manihari, District- Katihar.

4. Sk. Sukkal, S/o Fakir Mohammad, Resident of Village- Nirpur, P.S.-

Amdabad, P.O.- Pani Kamla, District- Katihar.

5. SK. Muddin, S/o Fakir Mohammad, Resident of Village- Nirpur, P.S.-

Amdabad, P.O.- Pani Kamla, District- Katihar.

6. Md. Babloo Alam, S/o Md. Usman, resident of village- Mohanchandpur, P.S. Barari, P.O.- Basgarha, District- Katihar.

7. Sk. Sajjad, S/o Samsul, Resident of Village- Nirpur, P.O.- Pani Kamala, P.s.-

Amdabad, District- Katihar.

8. Sk. Ansar, S/o Samsul, Resident of Village- Nirpur, P.O.- Pani Kamala, P.s.-

Amdabad, District- Katihar.

9. Sk. Jansar, S/o Samsul, Resident of Village- Nirpur, P.O.- Pani Kamala, P.s.-

Amdabad, District- Katihar.

10. Sk. Nisar, S/o Samsul, Resident of Village- Nirpur, P.O.- Pani Kamala, P.s.-

Amdabad, District- Katihar.

Patna High Court CWJC No. 15060 of 2019 dt.13-10-2023

... ... Respondent/s ====================================================== with Civil Writ Jurisdiction Case No. 20122 of 2019 ====================================================== Kirti Nath Jha S/o Late Kedarnath Jha R/o Village and P.O. Mailam, P.S.- Andhrathari, District- Madehubani-(Preemptor).

... ... Petitioner/s Versus

1. The State of Bihar through the Special Secretary to the Government, Land Reforms Department, BIhar, Patna.

2. Special Secretary to the Government, Land Reforms Department, Bihar, Patna.

3. Divisional Commissioner, Darbhanga Division, Darbhanga.

4. Addl. Collector, Land Reforms, Jhanjharpur, Madhubani,

5. Basuki Nath Jha Son of Shri Ghatak Jha, R/o Village and P.O.-Mailam, P.S.-

Andharathari, District-Madhubani-(Purchasers).

6. Pashupati Nath Jha Son of Shri Ghatak Jha R/o Village and P.O.-Mailam, P.S.-Andharathari, District-Madhubani-(Purchasers).

7. Ugra Nath Jha S/o Late Kedar Jha R/o Village and P.O.-Mailam, P.S.-

Andharathari, District-Madhubani-(Vendor).

... ... Respondent/s ====================================================== with Civil Writ Jurisdiction Case No. 20369 of 2019 ====================================================== Budhan Singh @ Budhan Mahto Son of Late Ramji Singh @ Ramji Mahto, Resident of Village-Pahepur, P.O.-Shambhupatti, P.S.-Samastipur (Muffasil), District-Samastipur.

... ... Petitioner/s Versus

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

2. The Principal Secretary, Department of Revenue and Land Reforms, Govt.

of Bihar, Old Secretariat, Patna.

3. Smt. Nandni Priya, Wife of Kumar Abhay, Resident of Village- Mrituzapur, P.O. Shambhupatti, P.S.-Samastipur Muffasil, District-Samastipur.

4. Dhaneshwar Ram, Son of Late Gopi Ram, Resident of Village- Pahepur, P.O. Shambhupatti, P.S.-Samastipur Muffasil, District-Samastipur.

... ... Respondent/s ====================================================== with Patna High Court CWJC No. 15060 of 2019 dt.13-10-2023

Civil Writ Jurisdiction Case No. 20517 of 2019 ====================================================== Ram Chandra Prasad @ Ram Chandra Sah S/o Late Gaya Prasad R/o Village- Lejua, P.S.- Daudpur, District- Siwan at Chhapra.

... ... Petitioner/s Versus

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

2. The Commissioner, Saran Division, Saran at Chhapra.

3. The District Magistrate, Saran at Chhapra.

4. The Additional Collector, Saran at Chhapra.

5. The Deputy Collector, Land Reforms, Sadar Chhapra, Saran at Chhapra.

6. Md. Muslim Ansari S/o Md. Vakil Ansari Resident of Village- Balesra, P.S.-

Daudpur, Anchal- Manjhi, District- Saran at Chhapra.

7. Md. Sadruddin Mian S/o Late Md. Badruddin Miyan Resident of Village-

Lejuar, P.O.- Lejuar, Anchal- Manjhi, P.S.- Daudpur, District- Saran at Chhapra.

... ... Respondent/s ====================================================== with Civil Writ Jurisdiction Case No. 20665 of 2019 ====================================================== Smt. Lalti Devi Wife of Sri Ram Kripal Singh Resident of Village and Post Office- Masarh, Police Station- Udwant Nagar, District- Bhojpur.

... ... Petitioner/s Versus

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

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

3. The District Magistrate Bhojpur at Ara.

4. The Deputy Collector Land Reforms Sadar, Ara.

5. Kamla Singh Son of Late Ram Chandra Singh Resident of Village- Nawada Ben, Police Station and Anchal- Udwant Nagar, District- Bhojpur.

6. Priti Kumari Wife of Sri Kumar Gaurav Resident of Village- Bahirao, Post Office and Police Station- Nawada Ara, Sub Division-Ara, District- Bhojpur.

... ... Respondent/s ====================================================== with Civil Writ Jurisdiction Case No. 20826 of 2019 ====================================================== Patna High Court CWJC No. 15060 of 2019 dt.13-10-2023

Surendra Kumar Mishra, S/o Late Raja Mishra, Resident of Village-Bihari, P.S.-Bhagwanpur, P.O.-Bithauli, District-Vaishali. (Pre-emptor-Appellant- Opp. Party)

... ... Petitioner/s Versus

1. The State of Bihar through the Principle Secretary, Revenue Department, Bihar.

2. The Commissioner, Tirhut Pramandal, Muzaffarpur.

3. The Collector, Vaishali, District-Vaishali, Hajipur.

4. The Deputy Collector, Land Reforms, Hajipur, District-Vaishali.

5. Smt. Vidyawati Devi, Wife of Shri Harendra Rai, Resident of Village-

Ratanpura, P.S.-Bhagwanpur, District-Vaishali. (Purchaser-Respondent- Petitioner)-O.P.-1st Party

6. Kashi Nath Mishra, Son of Jagarnath Mishra, Power of Attorney Holder on behalf of Harendra Kumar Mishra @ Vijay Kumar Sinha, both Resident of Village-Bihari, P.S.-Bhagwanpur, P.O.-Bithauli, District-Vaishali. (Vendor- Respondent-Petitioner)-O.P.-2nd Party)

... ... Respondent/s ====================================================== with Civil Writ Jurisdiction Case No. 20835 of 2019 ======================================================

1. Bhagirath Singh @ Bhagwat Singh, son of Late Haridwar Singh, permanent resident of Village- Mahadewa, P.s.- Wazirganj, District- Gaya.

2. Parash Singh, son of Late Haridwar Singh, permanent resident of Village-

Mahadewa, P.s.- Wazirganj, District- Gaya.

3. Satish Kumar, son of Late Suresh Singh, permanent resident of Village-

Mahadewa, P.s.- Wazirganj, District- Gaya. at present resident of Park Lane Bhawar Pokhar, Gwal Toli, Samaptchak, Bankipore, Patna.

4. Sumit Kumar, son of Late Suresh Singh, permanent resident of Village-

Mahadewa, P.s.- Wazirganj, District- Gaya.

5. Sandeep @ Sandeep Kumar, son of Late Suresh Singh, permanent resident of Village- Mahadewa, P.s.- Wazirganj, District- Gaya.

6. Abhishek Kumar, son of Late Suresh Singh, permanent resident of Village-

Mahadewa, P.s.- Wazirganj, District- Gaya.

... ... Petitioner/s Versus

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

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

3. The Collector, Gaya.

4. The Additional Collector, Gaya.

Patna High Court CWJC No. 15060 of 2019 dt.13-10-2023

5. Deputy Collector, Land Reforms, Gaya.

6. The Circle Officer, Wazirganj, Gaya.

7. Ram Dulari Devi, W/o Sharwan Singh, resident of Village- Mahadewa, P.s.-

Wazirganj, District- Gaya.

8. Sunaina Devi @ Suranjan Devi, D/o Late Haridwar Singh, W/o Late Gajendra Singh, R/v- Barki Mohamadpur, P.S.- Bakhtiyarpur, District- Patna.

9. Shambhu Singh, Husband of Late Kiran Devi, resident of Bihari, P.S.- Badh, District- Patna.

10. Rahul Kumar, S/o Shambhu Singh, resident of Bihari, P.S.- Badh, District-

Patna.

11. Rohit Kumar, S/o Shambhu Singh, resident of Bihari, P.S.- Badh, District-

Patna.

12. Rinki Devi, D/o Shambhu Singh, resident of Bihari, P.S.- Badh, District-

Patna.

... ... Respondent/s ====================================================== with Civil Writ Jurisdiction Case No. 20950 of 2019 ======================================================

1. Raushan Kumar, Son of Late Badri Prasad @ Baikunth Sah, R/o Village-

Akbar Malahi, P.O. and P.S.- Sarai, Distt.- Vaishali.

2. Kundan Kumar, Son of Late Badri Prasad @ Baikunth Sah, R/o Village-

Akbar Malahi, P.O. and P.S.- Sarai, Distt.- Vaishali.

3. Santos Kumar, Son of Late Badri Prasad @ Baikunth Sah, R/o Village-

Akbar Malahi, P.O. and P.S.- Sarai, Distt.- Vaishali.

4. Pankaj Kumar, Son of Late Badri Prasad @ Baikunth Sah, R/o Village-

Akbar Malahi, P.O. and P.S.- Sarai, Distt.- Vaishali.

5. Rakesh Kumar, Son of Late Badri Prasad @ Baikunth Sah, R/o Village-

Akbar Malahi, P.O. and P.S.- Sarai, Distt.- Vaishali.

6. Aakash Kumar, Son of Late Badri Prasad @ Baikunth Sah, R/o Village-

Akbar Malahi, P.O. and P.S.- Sarai, Distt.- Vaishali.

7. Nibha Devi, D/o Late Badri Prasad @ Baikunth Sah. R/o Village- Akbar Malahi, P.O. and P.S.- Sarai, District.- Vaishali.

8. Mosmat Veena Devi, Widow of Late Badri Prasad @ Baikunth Sah. R/o Village- Akbar Malahi, P.O. and P.S.- Sarai, District.- Vaishali.

... ... Petitioner/s Versus

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

2. The Collector, Vaishali, Hajipur.

3. Deputy Collector Land Reforms, Hajipur, District.- Vaishali. Patna High Court CWJC No. 15060 of 2019 dt.13-10-2023

4. Mosmat Sangeeta Devi, Widow of Late Jaimangal Sah, R/o Village- Akbar Malahi, P.O. and P.S.- Sarai, District.- Vaishali.

5. Smt. Rubi Devi, W/o Sudhir Kumar, R/o Village- Kharika, P.O. and P.S.-

Sonpur, District.- Saran.

... ... Respondent/s ====================================================== with Civil Writ Jurisdiction Case No. 20968 of 2019 ====================================================== Bhola Ram @ Dr. Bhola Ram Son of Late Natho Ram, Resident of Village- Ramchandrapur, P.S.-Maheshkhunt, Sub Division-Gogri, District- Khagaria.

... ... Petitioner/s Versus

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

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

3. The Commissioner, Munger Division, Munger.

4. The Additional Collector, Khagaria.

5. The Deputy Collector, Land Reforms Land Revenue, Gogri Block, District-

Khagaria.

... ... Respondent/s ====================================================== with Civil Writ Jurisdiction Case No. 21048 of 2019 ====================================================== Chandrika Chaudhary @ Chandrika S/o Late Jagrup Chaudhary Resident of Village- Ukhai Rasulpur, Sheo Nagar, P.S.- Siwan Muffassil, District. - Siwan

... ... Petitioner/s Versus

1. The State of Bihar

2. The Collector Siwan, Collectorate, At, P.O. and District.- Siwan

3. D.C.L.R. Siwan, P.o. and District.- Siwan

4. Smt. Dhaneshwari Devi W/o Ganesh Chaudhary Resident of Village-

Rasulpur, P.s.- Siwan Muffassil, P.o.- Bindusar, District.- Siwan

5. Sri Bhagwan Sah W/o Raj Kumar Sah Resident of Village- Ukhai Paschim Patti, P.s.- Siwan Muffassil, P.o.- Bindusar, District.- Siwan

6. Ramanand Sah S/o Raj Kumar Sah Resident of Village- Ukhai Paschim Patti, P.s.- Siwan Muffassil, P.o.- Bindusar, District.- Siwan

... ... Respondent/s ====================================================== with Patna High Court CWJC No. 15060 of 2019 dt.13-10-2023

Civil Writ Jurisdiction Case No. 21073 of 2019 ====================================================== Shashibhusan Choudhary Son of late Bhola Prasad Choudhary, Resident of Village- Rampur Jalalpur, P.O. Rampur Jalalpur, P.S.- Dalsingsarai, District- Samastipur, Bihar.

... ... Petitioner/s Versus

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

2. The Principal Secretary, Revenue and Land Reform Department, Government of Bihar, Patna.

3. The Commissioner, Darbhanga Division, Darbhanga.

4. The Collector, Samastipur.

5. The Additional Collector, Samastipur.

6. The Deputy Collector, Land Reforms, Dalsingsarai, Samastipur.

7. The Circle Officer, Dalsingsarai.

8. Turant Lal Mahto Son of late Bairagi Mahto, Resident of Village-

Mustafapur (Pachiyari Tol), P.O.- Mahmadpur Sakra, P.S. Vibhutipur, District- Samastipur.

9. Vijay Kumar Sharma, Son of late Shivjee Sharma, Resident of Village-

Rampur Jalalpur, P.O. Rampur Jalalpur, P.S.- Dalsingsarai, District- Samastipur, Bihar.

10. Sanjay Kumar Sharma, Son of late Shivjee Sharma, Resident of Village-

Rampur Jalalpur, P.O. Rampur Jalalpur, P.S.- Dalsingsarai, District- Samastipur, Bihar.

11. Manoj Kumar Sharma, Son of late Shivjee Sharma, Resident of Village-

Rampur Jalalpur, P.O. Rampur Jalalpur, P.S.- Dalsingsarai, District- Samastipur, Bihar.

... ... Respondent/s ====================================================== with Civil Writ Jurisdiction Case No. 21162 of 2019 ====================================================== Brijnandan Prasad Son of Late Deonath Mahto Resident of Village- Dumrawa, P.O.- Dumrawa, P.S.- Deepnagar, District- Nalanda.

... ... Petitioner/s Versus

1. The State of Bihar Through the Chief Secretary, Bihar, Patna.

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

3. The Divisional Commissioner Patna Division, Patna.

4. The District Magistrate Nalanda.

5. The Additional Collector Bihar Sharif, District- Nalanda. Patna High Court CWJC No. 15060 of 2019 dt.13-10-2023

6. The D.C.L.R. Rajgir, Nalanda.

7. The Circle Officer Giriyak, Nalanda.

8. Sabita Devi Wife of Bhagwan Das Resident of Village- Pokharpur, P.O.-

Pawapuri, P.S.- Giriyak, District- Nalanda.

9. Kamala Devi Wife of Late Bindeshwari Prasad Resident of Village-

Dumrawa, P.O.- Dumrawa, P.S.- Deepnagar, District- Nalanda.

... ... Respondent/s ====================================================== with Civil Writ Jurisdiction Case No. 21269 of 2019 ====================================================== Saraswati Devi @ Sarosati Devi, Wife of Sri Uday Yadav, Resident of Village- Barhampur, P.O.- Sumha Deorhi, P.S.- Kusheshwar Asthan, District- Darbhanga.

... ... Petitioner/s Versus

1. The State of Bihar through the Addl. Chief Secretary, Department of Revenue and Land Reforms.

2. The Chief Secretary, Department of Revenue and Land Reforms, State of Bihar, Patna.

... ... Respondent/s ====================================================== with Civil Writ Jurisdiction Case No. 21289 of 2019 ====================================================== Tapeshwar Ram S/o Late Kharnath Ram Resident of Village- Bishanpur Tola, Gungara, P.S.- Barari, District.- Katihar

... ... Petitioner/s Versus

1. The State of Bihar through Principal Secretary, Revenue and Land Reform Department, Govt. of Bihar, Patna

2. The District Magistrate Katihar

3. The Deputy Collector Land Reform, Katihar

4. The Circle Officer Barari, Distt.- Katihar

5. Smt. Shiv Bala Devi W/o Shailendra Kumar Singh Resident of Village-

Bakiya Ranichak, P.s.- Barari, District- Katihar

6. Smt. Budhia Devi D/o Late Bisheshwar Ram W/o Nageshwar Ram, Resident of Village- Bhawanipur, P.O.- Jotramrai, P.S.- Barari, District- Katihar

... ... Respondent/s ====================================================== with Patna High Court CWJC No. 15060 of 2019 dt.13-10-2023

Civil Writ Jurisdiction Case No. 21580 of 2019 ======================================================

1. Arun Singh @ Arun Kumar Singh, Son of Baliram Singh, Resident of Village Parari Shiv Mandir, P.O. Panjiwar, P.S. Siwan, District-Siwan- 841509

2. Deo Nath Singh, S/o of Late Rajaram Singh, Resident of Village Parari Shiv Mandir, P.O. Panjiwar, P.S. Siwan, District-Siwan- 841509

... ... Petitioner/s Versus

1. The State of Bihar.

2. District Collector, Bihar.

3. Deputy Collector Land Reforms, Siwan.

4. Gorakh Singh, Son of Jamuna Kuar, Resident of Village- Parari Shiv Mandir, P.O. Panjiwar, P.S. Siwan, District-Siwan- 841509

5. Chandraman Singh, Son of Jamuna Kuar, Resident of Village Parari Shiv Mandir, P.O. Panjiwar, P.S. Siwan, District-Siwan- 841509

6. Sheojee Singh, Son of Jamuna kuar, Resident of Village Parari Shiv Mandir, P.O. Panjiwar, P.S. Siwan, District-Siwan- 841509

7. Budhan Sah, Son of Bikaram Sah, Resident of Village Parari Shiv Mandir, P.O. Panjiwar, P.S. Siwan, District-Siwan- 841509

8. Lalita Devi, Wife of Budhan Sah, Resident of Village Parari Shiv Mandir, P.O. Panjiwar, P.S. Siwan, District-Siwan- 841509

9. Shobha Devi Wife of Umesh Sah and D/o of Budhan Sah, Resident of Village Parari Shiv Mandir, P.O. Panjiwar, P.S. Siwan, District-Siwan- 841509

... ... Respondent/s ====================================================== with Civil Writ Jurisdiction Case No. 21749 of 2019 ====================================================== Indra Bhushan Choudhary S/o Shri Jaykant Choudhary, R/o Village Sahasram, P.S.-Biraul, District-Darbhanga-(Preemptor no. 2)

... ... Petitioner/s Versus

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

2. Special Secretary to the Government, Land Reforms Department, Bihar, Patna.

3. Divisional Commissioner, Darbhanga Division, Darbhanga.

4. Addl. Collector Land Reforms, Jhanjharpur, Madhubani.

5. Ramnath Rai, S/o Late Bhubneshwar Rai, R/o Village-Banda, P.S. Hathauri, District- Samastipur (Purchaser).

6. Vijay Bhushan Choudhary, Son of Late Chandra Kant Choudhary R/o Patna High Court CWJC No. 15060 of 2019 dt.13-10-2023

Village-Sahasram, P.S.-Biraul, District-Darbhanga. (vendor)

7. Ram Bhushan Choudhary, Son of Late Chandra Kant Choudhary (vendor) R/o Village-Sahasram, P.S.-Biraul, District-Darbhanga.

8. Shashi Bhushan chodhary, Son of Late Chandra Kant Choudhary (Vendor), R/o Village-Sahasram, P.S.-Biraul, District-Darbhanga.

9. Subhash Choudhary, minor son of Vijay Bhushan Choudhary under the guardianship and next friend of Ram Bhushan Choudhary R/o Village- Sahasram, P.S.-Biraul, District-Darbhanga.

10. Jaykant Choudhary, S/o Late Sureshwar Chodhary, R/o Village-Sahasram, P.S.-Biraul, District-Darbhanga. (Preemptor No. 1).

... ... Respondent/s ====================================================== with Civil Writ Jurisdiction Case No. 21899 of 2019 ====================================================== Prabhakar Jha S/o Late Naresh Jha Resident of Village- Bhramarpur, P.S.- Bihpur, District.- Bhagalpur, at present Korat Bari, Madhubani, P.S. and Distt.- Purnea

... ... Petitioner/s Versus

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

2. The Collector Bhagalpur

3. Deputy Collector Land Reforms, Naugachhia, District.- Bhagalpur

4. Smt. Girja Devi W/o Sri Umesh Chandra Jha Resident of Village-

Bhramarpur, P.S.- Bihpur, District.- Bhagalpur

5. Deepak Kumar Jha S/o Late Naresh Jha Resident of Village- Bhramarpur, P.s.- Bihpur, District.- Bhagalpur

... ... Respondent/s ====================================================== with Civil Writ Jurisdiction Case No. 22175 of 2019 ======================================================

1. Yogendra Kumar @ Yogendra Kuer, Son of Late Sabhapati Kuer, resident of village - Hariharpur, at present residents of Village- Majhwalia Khurd, P.O. Hariharpur, P.S. Baniapur, District- Saran.

2. Dharmendra Kumar, Son of Late Dwarika Kuer, resident of village -

Hariharpur, at present residents of Village- Majhwalia Khurd, P.O. Hariharpur, P.S. Baniapur, District- Saran.

3. Jitendra Kumar, Son of Late Dwarika Kuer, resident of village - Hariharpur, at present residents of Village- Majhwalia Khurd, P.O. Hariharpur, P.S. Baniapur, District- Saran.

4. Rajesh Kumar, Son of Late Raj Kishore Kuer, resident of village- Patna High Court CWJC No. 15060 of 2019 dt.13-10-2023

Hariharpur, at present residents of Village- Majhwalia Khurd, P.O. Hariharpur, P.S. Baniapur, District- Saran.

5. Rinki Devi, daughter of late Raj Kishore Kuer, resident of village -

Hariharpur, at present residents of Village- Majhwalia Khurd, P.O. Hariharpur, P.S. Baniapur, District- Saran.

6. Ritu Kumari, daughter of late Raj Kishore Kuer, resident of village -

Hariharpur, at present residents of Village- Majhwalia Khurd, P.O. Hariharpur, P.S. Baniapur, District- Saran.

7. Krishnawati Kuer, widow of Late Raj Kishore Kuer, resident of village -

Hariharpur, at present residents of Village- Majhwalia Khurd, P.O. Hariharpur, P.S. Baniapur, District- Saran.

8. Most. Roop Kanti Kuer, widow of late Dwarika Kuer, resident of village -

Hariharpur, at present residents of Village- Majhwalia Khurd, P.O. Hariharpur, P.S. Baniapur, District- Saran.

... ... Petitioner/s Versus

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

2. The Principal Secretary, Department of Land Reforms and Revenue, Government of Bihar, Secretariat Patna.

3. The Divisional Commissioner, Saran Division, Chapra.

4. The Additional Collector, Saran at Chapra.

5. The D.C.L.R., Chapra Sadar, Chapra.

6. Chandrika Kumar @ Chandrika Kuer, Son of Late Naga Kuer, Resident of Village- Hariharpur, P.O. Hariharpur via Baniyapur, P.S. Baniyapur, District- Saran.

7. Bhuneshwar Ojha, Son of late Bhola Ojha, Resident of Village and P.O.

Dhangaraha, at present Village- Majhwalia, P.O. Hariharpur via Baniapur, P.S. Baniapur, District- Saran.

8. Yogendra Ojha, Son of late Bhola Ojha, Resident of Village and P.O.

Dhangaraha, at present Village- Majhwalia, P.O. Hariharpur via Baniapur, P.S. Baniapur, District- Saran.

9. Harendra Ojha, Son of Late Bhola Ojha, Resident of Village and P.O.

Dhangaraha, at present Village- Majhwalia, P.O. Hariharpur via Baniapur, P.S. Baniapur, District- Saran.

10. Kawindra Ojha, Son of Late Bhola Ojha, Resident of Village and P.O. Dhangaraha, at present Village- Majhwalia, P.O. Hariharpur via Baniapur, P.S. Baniapur, District- Saran.

11. Kamlesh Ojha, Son of Late Bhola Ojha, Resident of Village and P.O. Dhangaraha, at present Village- Majhwalia, P.O. Hariharpur via Baniapur, P.S. Baniapur, District- Saran.

12. Jitendra Ojha, Son of Late Bhola Ojha, Resident of Village and P.O. Dhangaraha, at present Village- Majhwalia, P.O. Hariharpur via Baniapur, P.S. Baniapur, District- Saran.

Patna High Court CWJC No. 15060 of 2019 dt.13-10-2023

13. Shailendra Ojha, Son of Late Bhola Ojha, Resident of Village and P.O. Dhangaraha, at present Village- Majhwalia, P.O. Hariharpur via Baniapur, P.S. Baniapur, District- Saran.

14. Manoj Devi, daughter of Late Bhola Ojha, Resident of Village and P.O. Dhangaraha, at present Village- Majhwalia, P.O. Hariharpur via Baniapur, P.S. Baniapur, District- Saran.

... ... Respondent/s ====================================================== with Civil Writ Jurisdiction Case No. 22510 of 2019 ======================================================

1. Rajesh Kumar Singh, S/o Late Bhola Singh, Resident of Village-Parsagarh, P.O.-Parsagarh, P.S.-Ekma, Dist.-Saran at Chapra.

2. Gita Devi @ Gita, D/o Late Bhola Singh, Resident of Village-Parsagarh, P.O.-Parsagarh, P.S.-Ekma, Dist.-Saran at Chapra.

3. Gavi Devi @ Gauri Devi @ Gauri, D/o Late Bhola Singh, Resident of Village-Parsagarh, P.O.-Parsagarh, P.S.-Ekma, Dist.-Saran at Chapra.

... ... Petitioner/s Versus

1. The State of Bihar through the Law Department, Government of Bihar, Patna.

2. The Additional Member, Board of Revenue, Bihar, Patna.

3. The Divisional Commissioner, Saran Division, Saran at Chhapra.

4. The District Collector, Saran at Chhapra.

5. The Deputy Collector, Land Reforms, Chhapra Sadar, Saran at Chhapra.

6. Akaram Ali, S/o Mohammad Jahur, Resident at Parsagarh Nawka Tola, PO-

Parsagarh, PS-Ekma, Dist-Saran at Chhapra.

7. Mohamad Ali, S/o Mohammad Jahur, Resident at Parsagarh Nawka Tola, PO-Parsagarh, PS-Ekma, Dist-Saran at Chhapra.

8. Nageshwar Prasad Narain Singh, S/o Late Raghunath Prasad Narain Singh, Resident at Parsagarh, PO-Parsagarh, PS-Ekma, Dist-Saran at Chhapra.

... ... Respondent/s ====================================================== with Civil Writ Jurisdiction Case No. 22689 of 2019 ====================================================== Dinanath Bhagat @ Dinanath Prasad @ Deenanath Bhagat S/o Late Satya Narayan Bhagat R/o Mouza-Basaila Tole Gausaghat, P.S.- Sadar, District.- Darbhanga (Preemptor)

... ... Petitioner/s Versus

1. The State of Bihar through the Principal Secretary to the Government, Patna High Court CWJC No. 15060 of 2019 dt.13-10-2023

Revenue and Land Reforms Department, Bihar, Patna

2. Special Secretary to the Government Land Reforms Department, Bihar, Patna

3. Divisional Commissioner Darbhanga Division, Darbhanga

4. Addl. Collector Land Reforms, Jhanjharpur, Madhubani

5. Ram Baboo Sah S/o Jageshwar Sah R/o Mouza Basaila, Tole Gausaghat, P.s.- Sadar, District.- Darbhanga (Purchasers)

6. Radhey Shyam Bhagat S/o Dinbandhu Bhagat R/o Mouza Basaila, Tole Gausaghat, P.s.- Sadar, District.- Darbhanga

7. Manoj Kumar Bhagat S/o Dinbandhu Bhagat R/o Mouza Basaila, Tole Gausaghat, P.s.- Sadar, District.- Darbhanga (Vendor)

... ... Respondent/s ====================================================== with Civil Writ Jurisdiction Case No. 22969 of 2019 ====================================================== Mahadev Bhagat S/o Late Ram Anandi Bhagat R/o Village- Chapaith, P.s.- Kathara O.P., Anchal- Cheharakala, District.- Vaishali

... ... Petitioner/s Versus

1. The State of Bihar through Collector, Vaishali

2. District Magistrate Vaishali at Hajipur

3. D.C.L.R. Mahra District.- Vaishali at Hajipur

4. Reeta Devi W/o Subodh Kumar R/o Chapaith, P.s.- Kathara O.P., Anchal-

Cheharakala, District.- Vaishali

5. Thakur Bhagat W/o Late Aanandi Bhagat R/o Chapaith, P.s.- Kathara O.P., Anchal- Cheharakala, District.- Vaishali

... ... Respondent/s ====================================================== with Civil Writ Jurisdiction Case No. 23365 of 2019 ====================================================== Satya Narain Jha, son of Late Laxmi Kant Jha, resident of Village Ballipur Parshuram, P.S. Hathauri, P.O. Ballipur, Sub Division Rosera, District- Samastipur.

... ... Petitioner/s Versus

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

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

3. The Commissioner, Darbhanga Division, Darbhanga.

4. The Collector, Samastipur.

Patna High Court CWJC No. 15060 of 2019 dt.13-10-2023

5. The Additional Collector, Samastipur.

6. The Deputy Collector, Land Reforms, Samastipur.

7. Baiju Yadav, son of Late Bharosi Yadav, resident of Village Ballipur Parshuram, Tole Naua Pokhar, P.O. Ballipur, P.s. Hathauri, Anchal Shivajinagar, Sub Division Rosera, District- Samastipur.

8. Narendra Narain Chaudhary, son of Late Kamal Kishore Narain Chaudhary, resident of Mauza Ballipur Parshuram, P.o. Ballipur, P.S. Hathauri, Sub Division Rosera, Anchal Shivajinagar, District- Samastipur.

... ... Respondent/s ====================================================== with Civil Writ Jurisdiction Case No. 23715 of 2019 ======================================================

1. Satyendra Kumar Singh S/o Late Ramparsan Singh Resident of Village-

Chandauli, P.O. and P.S.- Belsand, District- Sitamarhi.

2. Rajmangal Pandey S/o Late Baldeo Pandey Resident of Village- Sonbarsa, Post- Bisunpur, P.S.- Kanti, District- Muzaffarpur.

3. Raja Sah S/o Late Raghunandan Sah Resident of Village- Chako Chapra, P.S.- Saraiya, Post- Gidha, District- Muzaffarpur.

4. Mukesh Kumar S/o Dayashankar Choudhary Post- Kalwari, P.S.- Dhamauli Ramnath, District- Muzaffarpur.

5. Umesh Kumar Singh S/o Chandra Kishore Singh Resident of Village-

Yashodamath, P.S.- Ragistry and Anchal Kanti, Sub- Division- Muzaffarpur West, District- Muzaffarpur.

... ... Petitioner/s Versus

1. The State of Bihar Through Principle Secretary Revenue Department Govt.

of Bihar.

2. The Commissioner Tirhut Division Muzaffarpur.

3. The Collector Sitamarhi.

4. The Deputy Collocetor Land Reforms Belsand, District- Sitamarhi.

5. Bhola Rai S/o Late Ramchalitra Rai Resident of Village and Post and Police Station- Belsand, District- Sitamarhi.

6. Ashok Kumar Singh S/o Late Shailendra Kumar Sinha Resident of Mohalla-

Majhaulia Raod, Post Office- Head Post Office, District- Muzaffarpur.

7. Ragini Sinha Widow of Late Sunil Kumar Sinha Resident of Mohalla Budha Colony, dujra Chak, P.O.- and P.S.- Budha Calony, District- Patna.

8. Basisth Pandey S/o Arjun Pandey Resident of Village- Sonbarsa, P.O.-

Bisundutpur, P.S.- Kanti, District- Muzaffarpur.

9. Radhika Devi W/o Brajesh Kumar Resident of Village- Panthpakar, P.O. and P.S.- Sarvodaya Nagar, District- Sitamarhi.

10. Md. Mumtaz S/o Late Md. Jalil Resident of Village- Pokhraira, P.S.- Patna High Court CWJC No. 15060 of 2019 dt.13-10-2023

Saraiya, District- Muzaffarpur.

11. Ram Iqbal Bhagat S/o Late Dasai Bhagat Resident of Village- Chako Chapra, P.S.- Saraiya, District- Muzaffarpur.

12. Rinku Devi W/o Sri Kundan Kumar Choudhary Resident of Village-

Dhmauli Ramnath, P.S. and P.O.- Kanti, District- Muzaffarpur.

13. Malti Devi W/o Sri Alakh Kumar Thakur Resident of Village- Dhamauli Ramnath, P.S. and P.O.- Kanti, District- Muzaffarpur.

14. Smt. Sudama Devi W/o Balendra Prasad Singh Resident of Village-

Yashodamath @ Rampur Harihar, P.S. and P.O.- Kanti, District- Muzaffarpur.

15. Most- Sumitra Kuer W/o Late Pramod Choudhary Resident of Village-

Yashodamath @ Rampur Harihar, P.S. and P.O.- Kanti, District- Muzaffarpur.

... ... Respondent/s ====================================================== with Civil Writ Jurisdiction Case No. 23983 of 2019 ======================================================

1. Malti Devi W/o Late Radhey Singh @ Radhe Mohan Sharma Resident of Village- Bhori, P.S.- Tekari, District- Gaya.

2. Ram Niwash Sharma @ Shri Niwash Sharma @ Shri Navas Sharma S/o Late Radhey singh @ Radhe Mohan sharma Resident of Village- Bhori, P.S.- Tekari, District- Gaya.

... ... Petitioner/s Versus

1. The State of Bihar Through Chief Secretary Government of Bihar, Patna.

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

3. Divisional Commissioner Magadh Division, Gaya.

4. District Magistrate Gaya.

5. Additional Collector Gaya.

6. Land Reforms Deputy Collector Tekari, Gaya.

7. Kishore Paswan Singh Son of Ram Dayal Singh Resident of Village- Bhori, P.S.- Tekari, District- Gaya.

8. Krishnakant Singh Son of Ram Dayal Singh Resident of Village- Bhori, P.S.- Tekari, District- Gaya.

9. Dhananjay Sharma S/o Late Bachu Singh Resident of Village- Bhori, P.S.-

Tekari, District- Gaya.

10. Suchi Devi Daughter of Late Bachu Singh Resident of Village- Bhori, P.S.-

Tekari, District- Gaya.

11. Rubi Devi Daughter of Late Bachu Singh Resident of Village- Bhori, P.S.-

Tekari, District- Gaya.

Patna High Court CWJC No. 15060 of 2019 dt.13-10-2023

12. Rina Devi Daughter of Late Bachu Singh Resident of Village- Bhori, P.S.-

Tekari, District- Gaya.

13. Rekha Devi Daughter of Late Bachu Singh Resident of Village- Bhori, P.S.-

Tekari, District- Gaya.

... ... Respondent/s ====================================================== with Civil Writ Jurisdiction Case No. 23987 of 2019 ====================================================== Ram Pravesh Singh Son of Late Ganinath Singh, Resident of Village Akilpur, P.S. Akilpur, Danapur, District-Patna.

... ... Petitioner/s Versus

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

2. The Principal Secretary, Revenue and Land Reform Department, Government of Bihar, Patna.

3. The Commissioner, Patna Division, Patna.

4. The Collector, Patna District, Patna.

5. The Deputy Collector, Land Reforms, Danapur District-Patna.

6. Yogendra Prasad Singh, Son of Late Tulsi Prasad Singh, Resident of Village-

Akilpur, P.S. Akilpur, District-Patna.

7. Rajesh Kumar Singh, Son of Yogendra Prasad Singh, Resident of Village-

Akilpur, P.S. Akilpur, District-Patna.

8. Rakesh Kumar Singh, Son of Yogendra Prasad Singh, Resident of Village-

Akilpur, P.S. Akilpur, District-Patna.

9. Rajni Kant Singh Ranjan, Son of Yogendra Prasad Singh, Resident of Village-Akilpur, P.S. Akilpur, District-Patna.

10. Ranjan Kumar Singh, Son of Yogendra Prasad Singh, Resident of Village-

Akilpur, P.S. Akilpur, District-Patna.

11. Bishwanath Singh, Son of Late Brahmanand Singh, Resident of Village-

Akilpur, P.S. Akilpur, District-Patna.

... ... Respondent/s ====================================================== with Civil Writ Jurisdiction Case No. 24058 of 2019 ====================================================== Dhirendra Kumar Singh Son of Shankar Dayal Singh Resident of Village- Chhotka Bahera (wrongly mentioned in the voter I.D. as Badaka Bahera), Police Station- Amas, District- Gaya.

... ... Petitioner/s Versus

1. The State of Bihar through Principal Secretary, Revenue and Land Reforms, Patna High Court CWJC No. 15060 of 2019 dt.13-10-2023

Government of Bihar, Patna.

2. The Additional Collector, Gaya.

3. Deputy Collector, Land Reforms, Sherghati, District- Gaya.

..........................Respondent Ist Set

4. Prabhu Dayal Singh Son of Tulsi Singh Resident of Village- Chhotka Bahera, Police Station- Amas, District- Gaya.

......................Purchaser/ Respondent 2nd Set

5. Raj Kumar Yadav @ Ram Kumar Yadav Son of Tulsi Singh Resident of Village- Chhotka Bahera, Police Station- Amas, District- Gaya.

........................Vendor/Respondent 3rd Set

6. Deepak Kumar Singh Son of Shankar Dayal Singh Resident of Village-

Chhotka Bahera, Police Station- Amas, District- Gaya.

.......Preemptor/Respondent 4th Set

... ... Respondent/s ====================================================== with Civil Writ Jurisdiction Case No. 24103 of 2019 ====================================================== Raj Ballabh Prasad Singh Son of Late Sato Singh Resident of Village and P.O. Laxmipur, P.S. Triveniganj, District- Supaul.

... ... Petitioner/s Versus

1. The State of Bihar Through the Principal Secretary, Department of Land Reforms, Bihar, Patna.

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

3. The Collector Supaul.

4. The Deputy Collector Land Reforms, Supaul.

5. Lakshmeshwar Singh S/o Sri Saryug Singh Resident of Village and P.O.

Laxmipur, P.S. Triveniganj, District- Supaul (Vendee).

6. Triveni Singh S/o Angad Singh, Resident of Village and P.O. Laxmipur, P.S. Triveniganj, District- Supaul (Vendor).

7. Premchand Singh S/o Angad Singh Resident of Village and P.O. Laxmipur, P.S. Triveniganj, District- Supaul (Vendor).

8. Rabindra Prasad Singh S/o Hari Ballabh Singh Resident of Village and P.O.

Laxmipur, P.S. Triveniganj, District- Supaul (Vendor).

... ... Respondent/s ====================================================== with Civil Writ Jurisdiction Case No. 24210 of 2019 ====================================================== Ram Chandra Mahto, Son of Bhagwat Mahto, Resident of village- Mohanpur, P.O. - Sakarbasa, P.S.- Cheria Bariarpur, District- Begusarai. Patna High Court CWJC No. 15060 of 2019 dt.13-10-2023

... ... Petitioner/s Versus

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

2. The Collector, Begusarai.

3. The Deputy Collector Land Reforms, Manjhaul.

4. Ram Balak Mahto, son of Domi Mahto, REsident of Village- Phaphaut, P.O.- Khodawandpur, P.s.- Khodawandpur, District- Begusarai

5. Ram Ashray Mahto, son of Domi Mahto, REsident of Village- Phaphaut, P.O.- Khodawandpur, P.s.- Khodawandpur, District- Begusarai

6. Rama Ashish Mahto, son of Domi Mahto, REsident of Village- Phaphaut, P.O.- Khodawandpur, P.s.- Khodawandpur, District- Begusarai

7. Wali Mohammad, son of Late Lal Mohammad, Resident of Village -

Phaphaut, P.O.- Khodawandpur, P.S.- Khodawandpur, District- Begusarai.

... ... Respondent/s ====================================================== with Civil Writ Jurisdiction Case No. 24396 of 2019 ====================================================== Ramashray Singh S/o Late Ram Bilas Singh Resident of Village- Udian Tola, P.O.- Kamariyan, P.S.- Tiyar, District- Bhojpur.

... ... Petitioner/s Versus

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

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

3. The Secretary, Department of Law, Government of Bihar, Patna.

4. The Commissioner of Patna Division, Patna.

5. The Collector, Bhojpur at Ara.

6. The Additional Collector, Bhojpur at Ara.

7. The Deputy Collector, Land Reforms, Jagdishpur, District- Bhojpur.

8. The Circle Officer, Jagdishpur, District- Bhojpur.

9. Smt. Pramila Devi W/o Sri Laljee Mahto Resident of Village- Udian Tola, P.O.- Kamariaon, P.S.- Tiyar, District- Bhojpur.

10. Madan Choubey S/o Late Anant Choubey R/o Village- Sikaria, P.O.- Sikaria, P.S.- Tiyar, District- Bhojpur.

... ... Respondent/s ====================================================== with Civil Writ Jurisdiction Case No. 24480 of 2019 ====================================================== Patna High Court CWJC No. 15060 of 2019 dt.13-10-2023

Ram Suresh Rai Son of late Thagan Rai, Resident of Village Rasalpur Samsara, P.O. Kishanpur Yusuf, P.S. Sarairanjan, District and Sub Division, Samastipur.

... ... Petitioner/s Versus

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

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

3. The Commissioner, Saran Division, Samastipur.

4. The Collector, Samastipur.

5. The Additional Collector, Samastipur.

6. The Deputy Collector, Land Reforms, Samastipur.

7. The Circle Officer, Samastipur.

8. Suraji Devi, Wife of late Nand lal Rai, Resident of Village Rasulpur Samsara, P.O. Kishanpur Yusuf, P.S. Sarairanjan, District- Samastipur.

9. Bishwanath Prasad Rai, Son of late Nand lal Rai, Resident of Village Rasulpur Samsara, P.O. Kishanpur Yusuf, P.S. Sarairanjan, District- Samastipur.

10. Raj Bali Rai, Son of late Nand Lal Rai, Resident of Village Rasulpur Samsara, P.O. Kishanpur Yusuf, P.S. Sarairanjan, District- Samastipur.

11. Arun Rai, Son of late Nand Lal Rai, Resident of Village Rasulpur Samsara, P.O. Kishanpur Yusuf, P.S. Sarairanjan, District- Samastipur.

12. Dukhani Devi, Daughter of late Nand Lal Rai, Resident of Village Rasulpur Samsara, P.O. Kishanpur Yusuf, P.S. Sarairanjan, District- Samastipur.

13. Pramila Devi, Daughter of late Nand Lal Rai, Resident of Village Rasulpur Samsara, P.O. Kishanpur Yusuf, P.S. Sarairanjan, District- Samastipur.

14. Mahasundari Devi, Daughter of late Nand Lal Rai, Resident of Village Rasulpur Samsara, P.O. Kishanpur Yusuf, P.S. Sarairanjan, District- Samastipur.

15. Fulo Devi, Daughter of late Nand Lal Rai, Resident of Village Rasulpur Samsara, P.O. Kishanpur Yusuf, P.S. Sarairanjan, District- Samastipur.

16. Sonelal Rai, Son of late Faturi Rai, Resident of Village Rasulpur Samsara, P.O. Kishanpur Yusuf, P.S. Sarairanjan, District- Samastipur.

... ... Respondent/s ====================================================== with Civil Writ Jurisdiction Case No. 24554 of 2019 ======================================================

1. Ajay Kumar @ Sant Kumar @ Santlal Rai S/o Late Upadhyay Rai Resident of Village- Ramaiya Bhadaiya, P.O.- Bhadaiya, P.S.- Mohiuddin Nagar, Sub Division Patory, District- Samastipur

2. Abhay Kumar @ Santosh Kumar @ Santosh Rai S/o Sri Ramanand Rai Resident of Village- Ramaiya Bhadaiya, P.o.- Bhadaiya, P.s.- Mohiuddin Patna High Court CWJC No. 15060 of 2019 dt.13-10-2023

Nagar, Sub Division Patory, District.- Samastipur

... ... Petitioner/s Versus

1. The State of Bihar through the Chief Secretary, Govt. of Bihar, Patna

2. The Principal Secretary Revenue and land Reforms Department, Govt. of Bihar, Patna

3. The Commissioner Saran Division, Samastipur

4. The Collector Samastipur

5. The Additional Collector Samastipur

6. The Deputy Collector Land Reforms, Samastipur

7. The Circle Officer Samastipur

8. Mahendra Rai S/o Late Ramdeo Rai Resident of Village- Ramaiya Bhadaiya, P.o.- Bhadaiya, P.s.- Mohiuddin Nagar, Sub Division Patory, District- Samastipur

9. Sahen Praveen W/o Late Ejaj Ahmad Resident of Village- Rahimpur Khesraha, P.o.- Bhadurpur, P.s.- Vidyapati Nagar, Sub Division Dalsinghsarai, District- Samastipur

10. Sonu Ahmad @ Azad Ahmad S/o Late Ejaj Ahmad Resident of Village-

Rahimpur Khesraha, P.o.- Bhadurpur, P.s.- Vidyapati Nagar, Sub Division Dalsinghsarai, District- Samastipur

11. Faijan Ahmad (minor) S/o Late Ejaj Ahmad Resident of Village- Rahimpur Khesraha, P.o.- Bhadurpur, P.s.- Vidyapati Nagar, Sub Division Dalsinghsarai, District- Samastipur

12. Munna Ahmad (minor) S/o Late Ejaj Ahmad under the guardianship of their mother Respondent no.9, Resident of Village- Rahimpur Khesraha, P.o.- Bhadurpur, P.s.- Vidyapati Nagar, Sub Division Dalsinghsarai, District- Samastipur

... ... Respondent/s ====================================================== with Civil Writ Jurisdiction Case No. 24684 of 2019 ====================================================== Mina Devi @ Bina Devi W/o Shri Arun Choupal, R/o Village-Kamaldah, P.S.-Raiyam, District-Darbhanga - (preemptor).

... ... Petitioner/s Versus

1. The State Of Bihar through the Special Secretary to the Government, Land Reforms Department, Bihar, Patna.

2. Special Secretary to the Government, Land Reforms Department, Bihar, Patna.

3. Deputy Collector Land Reforms, Sadar, Darbhanga.

4. Smt. Mantun Devi, W/o Ranjit Choupal, S/o Munga Lal Yadav (Purchaser), Patna High Court CWJC No. 15060 of 2019 dt.13-10-2023

R/o Village-Kamaldah, P.S.-Raiyam, District-Darbhanga.

5. Shri LalBabu Choupal, S/o Late Parmeshwar Choupal (Vendor), R/o Village-Kamaldah, P.S.-Raiyam, District-Darbhanga.

6. Shri Arun Choupal, S/o Deo Narayan Choupal, R/o Village-Kamaldah, P.S.-

Raiyam, District-Darbhanga.

... ... Respondent/s ====================================================== with Civil Writ Jurisdiction Case No. 24900 of 2019 ======================================================

1. Ram Sakal Ram S/o Late Goga Pasi Resident of Vill. Gheghiha, P.S.-

Mohania, District-Kaimur at Bhabhua.

2. Ajay Kumar Choudhary @ Ajay Kumar S/o Ram Sakal Choudhary Resident of Vill. Gheghiha, P.S.-Mohania, District-Kaimur at Bhabhua.

... ... Petitioner/s Versus

1. The State of Bihar through the Secretary, Land Reform Department, Govt. of BIhar, Patna.

2. The Divisional Commissioner, Patna.

3. The Collector, Kaimur at Bhabhua.

4. The Addl. Collector of Land Reforms, Mohania, Kaimur.

5. Manoj Ranjan Singh Son of Late Gupteshwar Singh Resident of Vill-Bhundi Tekari, P.O. and P.S.-Mohania, District-kaimur at Bhabhua.

6. Saroj Ranjan Singh Son of Late Gupteshwar Singh Resident of Vill.-Bhundi Tekari, P.O. and P.S.-Mohania, District-Kaimur at Bhabhua.

7. Mahendra Pasi S/o-Shri Pasi, Resident of Vill.-Gheghia, P.O.-Kauriram, P.S.-Mohania, District Kaimur at Bhabhua.

... ... Respondent/s ====================================================== with Civil Writ Jurisdiction Case No. 24979 of 2019 ======================================================

1. Yogendra Sharma Son of Late Chaturi Singh Resident of Village- Pranpur, Police Station- Belaganj, District- Gaya.

2. Nagendra Sharma Son of Late Chaturi Singh Resident of Village- Pranpur, Police Station- Belaganj, District- Gaya.

3. Surendra Sharma Son of Late Chaturi Singh Resident of Village- Pranpur, Police Station- Belaganj, District- Gaya.

4. Manoj Kumar Son of Late Srikant Sharma Resident of Village- Pranpur, Police Station- Belaganj, District- Gaya.

... ... Petitioner/s Versus Patna High Court CWJC No. 15060 of 2019 dt.13-10-2023

1. The State of Bihar through the Divisional Commissioner, Magadh Division, Gaya.

2. The Additional Collector, Gaya.

3. The Deputy Collector Land Reforms, Gaya.

4. Kiran Devi Wife of Sunil Kumar Resident of Village- Pranpur, Police Station- Belaganj, District- Gaya.

5. Annapurna Devi Wife of Late Chaturi Singh Resident of Village- Pranpur, Police Station- Belaganj, District- Gaya.

6. Raj Kumar Sharma Son of Late Chaturi Singh Resident of Village- Pranpur, Police Station- Belaganj, District- Gaya.

7. Rina Devi Wife of Late Satyendra Sharma Resident of Village- Pranpur, Police Station- Belaganj, District- Gaya.

8. Abhishek Kumar Son of Late Satyendra Sharma Resident of Village-

Pranpur, Police Station- Belaganj, District- Gaya.

9. Vivek Kumar Son of Late Satyendra Sharma Resident of Village- Pranpur, Police Station- Belaganj, District- Gaya.

10. Budhi Kumari Daughter of Late Satyendra Sharma Resident of Village-

Pranpur, Police Station- Belaganj, District- Gaya.

11. Upendra Sharma Son of Late Chaturi Singh Resident of Village- Pranpur, Police Station- Belaganj, District- Gaya.

12. Dhananjay Kumar Son of Late Srikant Sharma Resident of Village- Pranpur, Police Station- Belaganj, District- Gaya.

13. Santosh Kumar Son of Late Kamla Singh Resident of Village- Pranpur, Police Station- Belaganj, District- Gaya.

14. Mithilesh Singh Son of Late Mathura Singh Resident of Village- Pranpur, Police Station- Belaganj, District- Gaya.

15. Rekha Devi Wife of Late Ravindra Kumar @ Kali Singh Resident of Village- Pranpur, Police Station- Belaganj, District- Gaya.

16. Subham Kumar Son of Late Ravindra Kumar @ Kali Singh Resident of Village- Pranpur, Police Station- Belaganj, District- Gaya.

17. Sangeev Kumar Singh Son of Late Basant Singh Resident of Village-

Pranpur, Police Station- Belaganj, District- Gaya.

18. Rajeev Kumar Son of Late Basant Singh Resident of Village- Pranpur, Police Station- Belaganj, District- Gaya.

... ... Respondent/s ====================================================== with Civil Writ Jurisdiction Case No. 25243 of 2019 ======================================================

1. Sushil Kumar Singh S/o Baidyanath Singh, resident of Village- Ram Bhadrapur, Chhakan Toli, P.S.- Kalyanpur, District- Samastipur.

2. Narmdeshwar Singh, S/o late Rajdeo Singh, resident of Village- Ram Bhadrapur, Chhakan Toli, P.S.- Kalyanpur, District- Samastipur. Patna High Court CWJC No. 15060 of 2019 dt.13-10-2023

3. Anil Kumar Singh, S/o late Rameshwar Singh, resident of Village- Ram Bhadrapur, Chhakan Toli, P.S.- Kalyanpur, District- Samastipur.

... ... Petitioner/s Versus

1. The State of Bihar.

2. The Collector, Samastipur.

3. The Additional Collector, Samastipur.

4. Maheswar Yadav, S/o Late Kashi Yadav, resident of Village- Ram Bhadrapur, Chhakan Toli, P.S.- Kalyanpur, District- Samastipur.

5. Gorakh Yadav, S/o Bindeshwar Yadav, resident of Village- Ram Bhadrapur, Chhakan Toli, P.S.- Kalyanpur, District- Samastipur.

6. Rampukar Yadav, S/o Bindeshwar Yadav, resident of Village- Ram Bhadrapur, Chhakan Toli, P.S.- Kalyanpur, District- Samastipur.

7. Sanjeet Yadav, S/o Dugani Yadav, resident of Village- Ram Bhadrapur, Chhakan Toli, P.S.- Kalyanpur, District- Samastipur.

8. Chhunu Yadav, S/o Dugani Yadav, resident of Village- Ram Bhadrapur, Chhakan Toli, P.S.- Kalyanpur, District- Samastipur.

9. Dharamvir Yadav, S/o Dugani Yadav, resident of Village- Ram Bhadrapur, Chhakan Toli, P.S.- Kalyanpur, District- Samastipur.

10. Ranvir Yadav, S/o Dugani Yadav, resident of Village- Ram Bhadrapur, Chhakan Toli, P.S.- Kalyanpur, District- Samastipur.

... ... Respondent/s ====================================================== with Civil Writ Jurisdiction Case No. 25837 of 2019 ======================================================

1. Basistha Gupta, Son of Late Tilangi Prasad Gupta, Resident of Village-

Sarsar, P.S. Siwan Muffasil, District-Siwan, Bihar.

2. Satyadeo Sharan Gupta, S/o Late Tilangi Prasad Gupta, Resident of Village-

Sarsar, P.S. Siwan Muffasil, District-Siwan, Bihar.

3. Basudeo Prasad Gupta, S/o Late Tilangi Prasad Gupta, Resident of Village-

Sarsar, P.S. Siwan Muffasil, District-Siwan, Bihar.

4. Bipin Bihari Gupta, S/o Late Tilangi Prasad Gupta, Resident of Village-

Sarsar, P.S. Siwan Muffasil, District-Siwan, Bihar.

... ... Petitioner/s Versus

1. The State of Bihar through the Chief Secretary, Govt. of Bihar, Patna.

2. The Principal Secretary, Revenue and Land Reforms Department, Govt. of Bihar, Patna.

3. The Member Board of Revenue, Old Secretariat Building, P.S. Sachivalaya, District-Patna.

Patna High Court CWJC No. 15060 of 2019 dt.13-10-2023

4. The Additional Collector, Siwan, District-Siwan.

5. The Deputy Collector, Land Reforms Siwan, P.S.-Siwan Muffasil, District-

Siwan.

6. Bijadhar Singh, S/o Late Gokhul Singh, R/o Village-Karana Kararua, P.O.-

Pachalalakhi, P.S.-Siwan Muffasil, District-Siwan.

7. Most. Kailashi Devi, W/o Late Lal Bahadur Singh, R/o Village-Karana Kararua, P.O.-Pachalalakhi, P.S.-Siwan Muffasil, District-Siwan.

8. Dinesh Singh, S/o Late Lal Bahadur Singh, R/o Village-Karana Kararua, P.O.-Pachalalakhi, P.S.-Siwan Muffasil, District-Siwan.

9. Ramesh Singh, S/o Late Lal Bahadur Singh, R/o Village-Karana Kararua, P.O.-Pachalalakhi, P.S.-Siwan Muffasil, District-Siwan.

10. Chhotu Singh, S/o Late Lal Bahadur Singh, R/o Village-Karana Kararua, P.O.-Pachalalakhi, P.S.-Siwan Muffasil, District-Siwan.

... ... Respondent/s ====================================================== with Civil Writ Jurisdiction Case No. 2 of 2020 ======================================================

1. Kapil Deo Singh, Son of Late Durgi Singh, Resident of H.I.G. 47, Chanakyapuri Colony, Gaya, P.S. Rampur, District- Gaya, PIN- 823001.

2. Karan Shankar, Son of Kapildeo Singh, Resident of H.I.G. 47, Chanakyapuri Colony, Gaya, P.S. Rampur, District- Gaya, PIN- 823001.

3. Karan Shiv, Son of Kapildeo Singh, Resident of H.I.G. 47, Chanakyapuri Colony, Gaya, P.S. Rampur, District- Gaya, PIN- 823001.

4. Karan Shaurav, Son of Kapildeo Singh, Resident of H.I.G. 47, Chanakyapuri Colony, Gaya, P.S. Rampur, District- Gaya, PIN- 823001.

... ... Petitioner/s Versus

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

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

3. The Divisional Commissioner, Magadh Division, Gaya.

4. The District Magistrate, Gaya.

5. The Additional Collector, Gaya.

6. The D.C.L.R., Sadar Gaya, District Gaya.

7. The Circle Officer, Nagar Prakhand, Gaya.

8. Shrimati Sunita Devi, Wife of Shri Jagat Narayan Prasad, resident of Mohalla- Dal Hatta Lane, P.O. Head Post Office, Gaya, P.S.- Kotwali, District- Gaya.

9. Manoj Kumar Yadav, Son of Mahadeo Yadav, resident of Mohalla-

Madanpur, P.S. Civil Lines Gaya, District- Gaya. Patna High Court CWJC No. 15060 of 2019 dt.13-10-2023

... ... Respondent/s ====================================================== with Civil Writ Jurisdiction Case No. 87 of 2020 ======================================================

1. Ranjit Kumar @ Ranjit Kumar Yadav, S/O- Vidya Nand Yadav, R/V- Sihma, Tola Kelawari, P.S. Bithan, District- Samastipur.

2. Sujit Kumar Yadav, S/O- Vidya Nand Yadav, R/V- Sihma, Tola Kelawari, P.S. Bithan, District- Samastipur.

... ... Petitioner/s Versus

1. The State of Bihar through the Commissioner, Darbhanga Parmandal, Darbhanga.

2. The Collector, Samastipur.

3. The D.C.L.R. Rosera, P.S.- Rosara, District- Samastipur.

4. The Member, Bihar Land Tribunal, Patna.

5. Ram Udgar Yadav, Son of Late Daurik Yadav, R/V- Sihma, Tola Kelawari, P.S. Bithan, District- Samastipur.

6. Ram Bhajan Yadav, Son of Late Daurik Yadav, R/V- Sihma, Tola Kelawari, P.S. Bithan, District- Samastipur.

7. Arvind Yadav, Son of Late Daurik Yadav, R/V- Sihma, Tola Kelawari, P.S. Bithan, District- Samastipur.

8. Arun Yadav, S/O- Ram Dajo Yadav, R/V- Simha, Tole Kelabari, P.S.- Bithan, District- Samastipur.

9. Ram Balak Yadav, S/O- Late Dajo Yadav, R/V- Simha, Tole Kelabari, P.S.-

Bithan, District- Samastipur.

10. Sunita Devi, D/O Late Dajo Yadav, R/V- Simha, Tole Kelabari, P.S.- Bithan, District- Samastipur.

11. Geeta Devi, D/O- Late Dajo Yadav, R/V- Simha, Tole Kelabari, P.S.- Bithan, District- Samastipur.

... ... Respondent/s ====================================================== with Civil Writ Jurisdiction Case No. 98 of 2020 ====================================================== Jamil Akhtar S/o Late Abdul Wahid, resident of Village- Singhaso, Tola Chhachhowa Dih, P.S. Bisfi District- Madhubani.

... ... Petitioner/s Versus

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

2. The Principal Secretary, Revenue and Land Reforms Bihar, Patna. Patna High Court CWJC No. 15060 of 2019 dt.13-10-2023

3. The Special Secretary, Land Reforms Department, Bihar, Patna.

4. The Divisional Commissioner, Darbhanga Division, Darbhanga.

5. The Collector, Madhubani.

6. The Deputy Collector Land Reforms, Benipatti, Madhubani.

7. Naseem Ahmad, S/o Md. Zameer, resident of Village- Singhaso, Tola Chhachhowa, P.S. Bisfi District- Madhubani.

8. Shameem Ahmad, S/o Md. Zameer Ahmad, resident of Village- Singhaso, Tola Chhachhowa, P.S. Bisfi District- Madhubani.

9. Md. Mokhtaruddin, S/o Md. Amiruddin, resident of Village- Singhaso, Tola Chhachhowa, P.S. Bisfi District- Madhubani.

... ... Respondent/s ====================================================== with Civil Writ Jurisdiction Case No. 165 of 2020 ======================================================

1. Kapil Deo Singh son of Late Durgi Singh resident of H.I.G. 47, Chanakyapuri Colony, Gaya, P.S. Rampur, District Gaya, PIN- 823001.

2. Karan Shankar son of Kapildeo Singh resident of H.I.G. 47, Chanakyapuri Colony, Gaya, P.S. Rampur, District Gaya, PIN- 823001.

3. Karan Shiv son of Kapildeo Singh resident of H.I.G. 47, Chanakyapuri Colony, Gaya, P.S. Rampur, District Gaya, PIN- 823001.

4. Karan Shaurav son of Kapildeo Singh resident of H.I.G. 47, Chanakyapuri Colony, Gaya, P.S. Rampur, District Gaya, PIN- 823001.

... ... Petitioner/s Versus

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

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

3. The Divisional Commissioner, Magadh Division, Gaya.

4. The District Magistrate, Gaya.

5. The Additional Collector, Gaya.

6. The D.C.L.R., Sadar Gaya, District- Gaya.

7. The Circle Officer, Nagar Prakhand, Gaya.

8. Shrimati Sunita Devi wife of Shri Jagat Narayan Prasad resident of Mohalla Dal Hatta Lane, P.O. Head Post Office, Gaya, P.S. Kotwali, District Gaya.

9. Most. Laljari Devi wife of Late Shiv Pratap Singh resident of Village-

Dubahal, P.S. Magadh Medical College, Gaya, District Gaya.

... ... Respondent/s ====================================================== with Civil Writ Jurisdiction Case No. 346 of 2020 Patna High Court CWJC No. 15060 of 2019 dt.13-10-2023

======================================================

1. Rameshwar Goswami S/o Late Durai Goswami R/o Village- Dhawetha, P.S.-

Phalka, District- Katihar.

2. Pramod Kumar Poddar Son of Late Ramnarayan Poddar resident of Mohalla- Barmasiya, Jaggarnath Mandir, P.S. Katihari, District- Katihar.

3. Kulo Mistri Son of Saudagar Mistri resident of Village- Dhaneta, P.S.-

Phalka, District- Katihar.

... ... Petitioner/s Versus

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

2. The Divisional Commissioner, Purnea.

3. The District Magistrate, Katihar.

4. The Dy. Collector, Land Reforms, Katihar.

5. Amiruddin S/o Late Yasin R/o Village- Mohua Chandpur, P.S. Barari, District- Katihar.

6. Naresh Poddar Son of Late Satyanarayan Poddar R/o Mohalla- Barmasia Jaggarnath Mandir, P.S.- Katihar, District- Katihar.

7. Mithilesh Poddar S/o Naresh Poddar R/o Mohalla- Barmasia Jaggarnath Mandir, P.S.- Katihar, District- Katihar.

8. Abdul Wadood S/o Miyajuddin R/o Village- Mohua Chandpur, P.S.- Barari, District- Katihar.

9. Asim Ali S/o Late Arsad Ali R/o Village- Jharkaha, P.S. Barari, District-

Katihar.

10. Imran S/o Md. Yasin R/o Village- Kaua More, Vishanpur, P.S. Katihar, District- Katihar.

11. Md. Ekramul Haque S/o Hazrat Belal R/o Mohua Chandpur, P.S.- Barari, District- Katihar.

12. Noor Islam S/o Yasin Ali R/o Village- Kaua More, P.S.- Barari, District-

Katihar.

... ... Respondent/s ====================================================== with Civil Writ Jurisdiction Case No. 348 of 2020 ====================================================== Ram Niwas Choubey S/o Late Ram Pravesh Choubey R/o Village- Dhamania, P.S.- Agiaon (G), District- Bhojpur

... ... Petitioner/s Versus

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

2. The Divisional Commissioner Patna Division, Patna Patna High Court CWJC No. 15060 of 2019 dt.13-10-2023

3. The District Magistrate Bhojpur, Ara

4. The Additional District Magistrate Bhojpur, Ara

5. The Deputy Collector of Land Reforms Sadar Ara, Bhojpur

6. Jharkhandi Nath Singh S/o Sheo Parasan Singh R/o Village- Suari, P.s.-

Agiaon (Garahani), District- Bhojpur

... ... Respondent/s ====================================================== with Civil Writ Jurisdiction Case No. 357 of 2020 ======================================================

1. Nand Kumar @ Nand Kumar Singh @ Nanda Kumar Son of late Shiva Muni Singh @ Shiv Muni Singh Resident of Village- Nandan , P.S. Dumraon, District- Buxar.

2. Smt. Gidanki Devi, Wife of late Shivmuni Singh, Resident of Village-

Nandan , P.S. Dumraon, District- Buxar.

... ... Petitioner/s Versus

1. The State of Bihar through Commissioner-Cum- Secretary Department of Revenue, Government of Bihar, Patna.

2. Commissioner-Cum-Secretary, Department of Revenue, Government of Bihar, Patna.

3. District Magistrate-Cum-Collector, Buxar.

4. Land Reforms Deputy Collector, Dumrao, Buxar.

5. Raja Ram Choudhary, Resident of Village- Nandan , P.S. Dumraon, District-

Buxar.

6. Lal Babu Choudhary, Resident of Village- Nandan , P.S. Dumraon, District-

Buxar.

7. Babu Lal Choudhary, Resident of Village- Nandan , P.S. Dumraon, District-

Buxar.

8. Pachratani Devi, W/o late Parmeshwar Choudhary, Resident of Village-

Nandan , P.S. Dumraon, District- Buxar.

9. Vikey Kumar, son of late Parmeshwar Choudhary, Resident of Village-

Nandan , P.S. Dumraon, District- Buxar.

10. Vishal Kumar, Son of late Parmeshwar Choudhary, Resident of Village-

Nandan , P.S. Dumraon, District- Buxar.

11. Vikash Kumar, Son of late Parmeshwar Choudhary, Resident of Village-

Nandan , P.S. Dumraon, District- Buxar.

12. Laxman Singh, Son of late Shiv Muni Singh, Resident of Village- Nandan , P.S. Dumraon, District- Buxar.

13. Raj Kumar Singh, Son of late Shiv Muni Singh, Resident of Village- Nandan , P.S. Dumraon, District- Buxar.

14. Lalsa Devi, D/o of late Shiv Muni Singh, Resident of Village- Nandan , P.S. Patna High Court CWJC No. 15060 of 2019 dt.13-10-2023

Dumraon, District- Buxar.

15. Surendra Dubey, Son of Mahima Datta Dubey, Resident of Lakhan Dihara, P.S. Dumraon, District- Buxar.

... ... Respondent/s ====================================================== with Civil Writ Jurisdiction Case No. 656 of 2020 ======================================================

1. Ghulam Farid Son of Late Manzur Hasan, Resident of Village and Post Office-Alinagar, Police Station-Alinagar, District-Darbhanga.

2. Irshad Farid, Son of Ghulam Farid, Resident of Village and Post Office-

Alinagar, Police Station-Alinagar, District-Darbhanga.

3. Ejaz Farid, Son of Ghulam Farid, Resident of Village and Post Office-

Alinagar, Police Station-Alinagar, District-Darbhanga.

... ... Petitioner/s Versus

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

2. The Commissioner, Darbhanga Division, Darbhanga.

3. The Additional Collector, Benipur, Darbhanga.

4. The Deputy Collector, Land Reforms cum Sub Divisional Officer, Benipur, Darbhanga.

5. Javed Eqbal, Son of Abdul Hasim Ansari, Resident of Village and P.O.-

Alinagar, Police Station-Bahera, District-Darbhanga.

6. Afrahim Ansari, Son of Abdul Hasim Ansari, Resident of Village and P.O.-

Alinagar, Police Station-Bahera, District-Darbhanga.

7. Nabijan Ansari, Son of Late Bhola Ansari, Resident of Village and P.O.-

Alinagar, Police Station-Bahera, District-Darbhanga.

8. Md. Jannat Ansari, Son of Late Bhola Ansari, Resident of Village and P.O.-

Alinagar, Police Station-Bahera, District-Darbhanga.

9. Sirat Afroz, Wife of Sarmad Faridi, daughter of Ghulam Farid, Resident of Village and P.O.-Alinagar, Police Station-Alinagar, District-Darbhanga.

10. Zeenat Afroz, Wife of Mashhud Hasan, daughter of Ghulam Farid, Resident of Mohalla-Gangwara, Police Station-Gangwara, District-Darbhanga.

11. Sohaib Hasan, Son of Ghulam Farid, Resident of Village and P.O.-Alinagar, Police Station-Bahera, District-Darbhanga.

12. Md. Manir Ansari, Son of Md. Jaan Ansari, Resident of Village and P.O.-

Alinagar, Police Station-Bahera, District-Darbhanga.

... ... Respondent/s ====================================================== with Civil Writ Jurisdiction Case No. 817 of 2020 Patna High Court CWJC No. 15060 of 2019 dt.13-10-2023

======================================================

1. Ram Kumar Sah Son of Late Shiya Sah Resident of Village- Deeh, P.O.-

Birpur, P.S.- Teghra, District- Begusarai.

2. Goda Devi Wife of Late Shankar Rao Resident of Village- Deeh, P.O.-

Birpur, P.S.- Teghra, District- Begusarai.

... ... Petitioner/s Versus

1. The State of Bihar Through the Principal Secretary, Land Reforms, Government of Bihar, Patna.

2. The Collector Begusarai.

3. The Deputy Collector Land Reforms Begusarai.

4. Asarfi Devi Wife of Ramjee Sah Resident of Village- Deeh, P.O.- Birpur, P.S.- Teghra, District- Begusarai.

5. Mahendra Sharma Son of Late Baleshwar Sharma Resident of Village-

Deeh, P.O.- Birpur, P.S.- Teghra, District- Begusarai.

6. Yogendra Sharma Son of Late Baleshwar Sharma Resident of Village- Deeh, P.O.- Birpur, P.S.- Teghra, District- Begusarai.

... ... Respondent/s ====================================================== with Civil Writ Jurisdiction Case No. 865 of 2020 ======================================================

1. Kanti Devi W/o Late Yogendra Prasad Singh Resident of Village and P.o.-

Nadiyami, P.s. and Anchal- Kusheshwarsthan, Sub Division- Biraul, District- Darbhanga

2. Murli Kumar Singh S/o Late Yogendra Prasad Singh @ Yogendra Prasad Singh Resident of Village and P.o.- Nadiyami, P.s. and Anchal- Kusheshwarsthan, Sub Division- Biraul, District- Darbhanga

3. Bhola Kumar Singh S/o Late Yogendra Prasad Singh @ Yogendra Prasad Singh Resident of Village and P.o.- Nadiyami, P.s. and Anchal- Kusheshwarsthan, Sub Division- Biraul, District- Darbhanga

4. Mukesh Kumar Singh S/o Late Yogendra Prasad Singh @ Yogendra Prasad Singh Resident of Village and P.o.- Nadiyami, P.s. and Anchal- Kusheshwarsthan, Sub Division- Biraul, District- Darbhanga

... ... Petitioner/s Versus

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

2. The Commissioner Darbhanga Division, Darbhanga

3. The Collector Darbhanga

4. The Deputy Collector Land Reforms, Biraul, Darbhanga

5. Anup Lal Yadav S/o Late Ram Bahadur Yadav Resident of Village and P.o.- Patna High Court CWJC No. 15060 of 2019 dt.13-10-2023

Nadiyami, P.s. and Anchal- Kusheshwarsthan, Sub Division- Biraul, District- Darbhanga

6. Satto Yadav S/o Late Ram Bahadur Yadav Resident of Village and P.o.-

Nadiyami, P.s. and Anchal- Kusheshwarsthan, Sub Division- Biraul, District- Darbhanga

7. Bal Mukund Yadav S/o Late Ram Bahadur Yadav Resident of Village and P.o.- Nadiyami, P.s. and Anchal- Kusheshwarsthan, Sub Division- Biraul, District- Darbhanga

8. Amni Yadav S/o Late Ram Bahadur Yadav Resident of Village and P.o.-

Nadiyami, P.s. and Anchal- Kusheshwarsthan, Sub Division- Biraul, District- Darbhanga

9. Ratneshwar Prasad Singh S/o Late Anand Bihari Singh Resident of Village and P.o.- Nadiyami, P.s. and Anchal- Kusheshwarsthan, Sub Division- Biraul, District- Darbhanga

10. Kanhaiya Prasad Singh S/o Late Anand Bihari Singh Resident of Village and P.o.- Nadiyami, P.s. and Anchal- Kusheshwarsthan, Sub Division- Biraul, District- Darbhanga

... ... Respondent/s ====================================================== with Civil Writ Jurisdiction Case No. 896 of 2020 ====================================================== Shyam Sunder Prasad @ Satya Narayan Mandal Son of late Ram Kripal Mandal, Resident of Village- Habidih, Tola- Matharahi, P.O. Sher Bijulia, P.S. Baheri, District- Darbhanga.

... ... Petitioner/s Versus

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

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

3. The Commissioner, Darbhanga.

4. The Collector -Cum-District Magistrate, Darbhanga.

5. The Deputy Collector, Land Reforms, Darbhanga.

6. The Circle Officer, Sadar, Darbhanga.

7. Smt. Bhuli Devi, wife of late Ramlakhan Mandal, Resident of Village-

Habidih, Tola-Matharahi, P.O. Sher Bijulia, P.S. Baheri, District- Darbhanga.

8. Abhay Shankar Mandal, Son of late RamLakhan Mandal, Resident of Village- Habidih, Tola- Matharahi, P.O. Sher Bijulia, P.S. Baheri, District- Darbhanga.

9. Sitabari Devi, Wife of Sri Vijay Mandal, D/o of late RamLakhan Mandal, Resident of Village- Habidih, Tola- Matharahi, P.O. Sher Bijulia, P.S. Baheri, District- Darbhanga.

10. Phuljhari Devi, Wife of Ramesh Mandal, D/o of late RamLakhan Mandal, Resident of Village- Boraj, P.O. Ranna, P.S. Hathauri, District-Samastipur. Patna High Court CWJC No. 15060 of 2019 dt.13-10-2023

11. Sujan Devi, Wife of Shri Hari Kishun Mandal, D/o of late RamLakhan Mandal, Resident of Village- Parsa, P.O. Parsa, P.S. Hathauri, District- Samastipur.

12. Asabhog Devi, Wife of Rabundra Mandal, D/o of late Ramlakhan Mandal, Resident of Village- Majarahia, P.O. Shripur Majrahia, P.S. Shivaji Nagar, District- Samastipur.

13. Sunil Kumar Mandal, Son of late Paro Devi, and Raghunath Mandal, Grandson of late Ram Lakhan Mandal, Resident of Village- Dubauli, Post- Thathopur, P.S. Baheri, District- Darbhanga.

14. Pappu Kumar Mandal, Son of late Paro Devi and Raghunath Mandal, Grandson of late Ram Lakhan Mandal, Resident of Village- Dubauli, Post- Thathopur, P.S. Baheri, District- Darbhanga.

... ... Respondent/s ====================================================== with Civil Writ Jurisdiction Case No. 923 of 2020 ====================================================== Bhima Singh Son of Late Ramneh Singh, Resident of Village-Bhakura, P.O.- Lauhar Farana, P.S.-Ara Mufassil, District-Bhojpur.

... ... Petitioner/s Versus

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

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

3. The District Magistrate, Bhojpur at Ara.

4. The Additional Collector, Bhojpur at Ara.

5. The Deputy Collector, Land Reforms Sadar Ara, Bhojpur.

6. Surbhi Devi Wife of Ram Bihari Rai Resident of Village-Bhakuro, P.O.-

Lauhar Farana, P.S.-Ara Muffasil, District-Bhojpur (Purchaser).

7. Narmadeshwar Singh Son of Late Ramneh Singh Resident of Village-

Bhakura, P.O.-Lauhar Farana, P.S.-Ara Mufassil, District-Bhojpur at Present resident of Muhalla-Pkari (Maula Bagh), P.S.-Ara Nawada, District-Bhojpur.

... ... Respondent/s ====================================================== with Civil Writ Jurisdiction Case No. 1558 of 2020 ====================================================== Md. Mushtaque @ Md. Mushtaque Ahmad @ Mushtaque Ali, S/o Late Manzoor Hassan, R/o Village-Rasulpur Khurd, P.S.-Bahadurpur, District-

Darbhanga. (Preemptor)

... ... Petitioner/s Versus Patna High Court CWJC No. 15060 of 2019 dt.13-10-2023

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

2. Principal Secretary, Land Reforms Department, Bihar, Patna.

3. Divisional Commissioner, Darbhanga Division, Darbhanga.

4. Addl. Collector Land Reforms, Jhanjharpur, Madhubani.

5. Bibi Zulekha Khatoon, W/o Md. Jamal (Purchaser), R/o Village-Rasulpur Khurd, P.S.-Bahadurpur, District- Darbhanga.

6. Md. Jahangir, S/o Late Md. Issa (Vendor), R/o Village-Rasulpur Khurd, P.S.-

Bahadurpur, District- Darbhanga.

7. Tajeen Bano, W/o Parbej Ahmad, R/o Village-Bilaspur, P.S.-Hayaghat, District-Darbhanga (Subsequent Purchaser).

... ... Respondent/s ====================================================== with Civil Writ Jurisdiction Case No. 1723 of 2020 ======================================================

1. Rajendra Sah @ Rajendra Sahu Son of Late Parmeshwar Sahu Resident of Village- Naina Ghat, Saidabad, P.S. Sadar, District- Darbhanga.

2. Lalit Sah @ Lalit Sahu Son of Rajendra Sah @ Rajendra Sahu Resident of Village- Naina Ghat, Saidabad, P.S. Sadar, District- Darbhanga.

... ... Petitioner/s Versus

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

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

3. The Commissioner, Darbhanga Division, Darbhanga.

4. The Additional Collector, Darbhanga, Bihar.

5. The Deputy Collector, Land Reforms, Darbhanga.

6. The Circle Officer, Darbhanga.

7. The L.R.D.C., Darbhanga, Bihar.

8. Upendra Sah Son of Faujdar Sah Resident of Village- Naina Ghat, Saidabad, P.S. Sadar, District Darbhanga.

9. Ram Lakhan Sah Son of Jhingur Sah Resident of Village- Naina Ghat, Saidabad, P.S. Sadar, District- Darbhanga.

... ... Respondent/s ====================================================== with Civil Writ Jurisdiction Case No. 2130 of 2020 ======================================================

1. Nand Kumar @ Nand Kumar Singh S/o Late Shiva Muni Singh Resident of Village- Nandan, P.s.- Dumraon, District- Buxar Patna High Court CWJC No. 15060 of 2019 dt.13-10-2023

2. Smt. Gidanki Devi W/o Late Shivamuni Singh Resident of Village- Nandan, P.s.- Dumraon, District- Buxar

... ... Petitioner/s Versus

1. The State of Bihar through Commissioner-cum-Secretary, Department of Revenue, Govt. of Bihar, Patna

2. Commissioner-cum-Secretary Department of Revenue, Govt. of Bihar, Patna

3. District Magistrate-cum-Collector, Buxar

4. Land Reforms Deputy Collector Dumrao, Buxar

5. Raja Ram Choudhary S/o Late Parmeshwar Choudhary Resident of Village-

Nandan, P.s.- Dumraon, District- Buxar

6. Lal Babu Choudhary S/o Late Parmeshwar Choudhary Resident of Village-

Nandan, P.s.- Dumraon, District- Buxar

7. Babu Lal Choudhary S/o Late Parmeshwar Choudhary Resident of Village-

Nandan, P.s.- Dumraon, District- Buxar

8. Pachratani Devi W/o Late Parmeshwar Choudhary Resident of Village-

Nandan, P.s.- Dumraon, District- Buxar

9. Vikey Kumar S/o Late Parmeshwar Choudhary Resident of Village- Nandan, P.s.- Dumraon, District- Buxar

10. Vishal Kumar S/o Late Parmeshwar Choudhary Resident of Village-

Nandan, P.s.- Dumraon, District- Buxar

11. Vikash Kumar S/o Late Parmeshwar Choudhary Resident of Village-

Nandan, P.s.- Dumraon, District- Buxar

12. Laxman Singh S/o Late shiv Muni Singh Resident of Village- Nandan, P.s.-

Dumraon, District- Buxar

13. Raj Kumar Singh S/o Late shiv Muni Singh Resident of Village- Nandan, P.s.- Dumraon, District- Buxar

14. Lalsa Devi D/o Late Shiv Muni Singh Resident of Village- Nandan, P.s.-

Dumraon, District- Buxar

15. Surendra Dubey S/o Mahima Datta Dubey Resident of Lakhan Dihara, P.s.-

Dumraon, District- Buxar

... ... Respondent/s ====================================================== with Civil Writ Jurisdiction Case No. 2296 of 2020 ======================================================

1. Krishna Nandan Thakur son of Late Harihar Thakur resident of Village-

Dronpur, P.O. Jhapaha, P.S. Ahiyapur, District Muzaffarpur.

2. Santosh Kumar son of Late Harihar Thakur resident of Village- Dronpur, P.O. Jhapaha, P.S. Ahiyapur, District Muzaffarpur.

3. Alok Kumar @ Alok Kumar Thakur son of Late Harihar Thakur resident of Village- Dronpur, P.O. Jhapaha, P.S. Ahiyapur, District Muzaffarpur. Patna High Court CWJC No. 15060 of 2019 dt.13-10-2023

4. Ram Asish Thakur son of Late Brahmadeo Thakur resident of Village-

Dronpur, P.O. Jhapaha, P.S. Ahiyapur, District Muzaffarpur.

... ... Petitioner/s Versus

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

2. The Collector cum District Magistrate, Muzaffarpur.

3. The Deputy Collector Land reforms (East), Muzaffarpur.

4. Pramila Kumari wife of Devendra Thakur resident of Village Jhapaha, Tole Dronpur, P.S. Ahiyapur, District- Muzaffarpur.

5. Devendra Thakur son of Late Ram Sakal Thakur resident of Village Jhapaha, Tole Dronpur, P.S. Ahiyapur, District- Muzaffarpur.

6. Laxman Thakur son of Late Daun Thakur resident of Village Jhapaha Tole Dronpur, P.O.- Jhapaha, P.S. Ahiyapur, District- Muzaffarpur.

... ... Respondent/s ====================================================== with Civil Writ Jurisdiction Case No. 2437 of 2020 ====================================================== Kishori Devi Wife of Sri Shym Pyare Prasad, Resident of Village-Khan Khanapur, Bahrawan, Hasanchak, Police Station-Barh, District-Patna.

... ... Petitioner/s Versus

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

2. The Divisional Commissioner, Patna Division, Patna.

3. The Collector, Patna.

4. The Deputy Collector Land Reform, Barh, Patna.

5. The Circle Officer, Barh, Patna.

6. Smt. Lalita Devi, Wife of Dhirik Yadav, Resident of Village-Hasanchak, Police Station-Barh, District-Patna.

7. Sri Ram Pyare Prasad, Son of Late Chandra Madhav Prasad, Resident of Village-Hasanchak, Police Station-Barh, District-Patna.

8. Sri Shyam Pyare Prasad, Son of Late Chandra Madhav Prasad, Resident of Village-Hasanchak, Post Office-Bahrawan, Police Station-Barh, District- Patna.

... ... Respondent/s ====================================================== with Civil Writ Jurisdiction Case No. 2490 of 2020 ======================================================

1. Yogendra Sharma Son of Late Chaturi Singh Resident of Village- Pranpur, Patna High Court CWJC No. 15060 of 2019 dt.13-10-2023

Police Station- Belaganj, District- Gaya.

2. Nagendra Sharma Son of Late Chaturi Singh Resident of Village- Pranpur, Police Station- Belaganj, District- Gaya.

3. Surendra Sharma Son of Late Chaturi Singh Resident of Village- Pranpur, Police Station- Belaganj, District- Gaya.

4. Manoj Kumar Son of Late Srikant Sharma Resident of Village- Pranpur, Police Station- Belaganj, District- Gaya.

... ... Petitioner/s Versus

1. The State of Bihar Through the Divisional Commissioner, Magadh Division, Gaya.

2. The Additional Collector Gaya.

3. The Deputy Collector Land Reforms Gaya.

4. Navin Kumar Son of Sri Shatrudhan Singh Resident of Village- Pranpur, Police Station- Belaganj, District- Gaya.

5. Annapurna Devi Wife of Late Chaturi Singh Resident of Village- Pranpur, Police Station- Belaganj, District- Gaya.

6. Raj Kumar Sharma Son of Late Chaturi Singh Resident of Village- Pranpur, Police Station- Belaganj, District- Gaya.

7. Rina Devi Wife of Late Satyendra Sharma Resident of Village- Pranpur, Police Station- Belaganj, District- Gaya.

8. Abhishek Kumar Son of Late Satyendra Sharma Resident of Village-

Pranpur, Police Station- Belaganj, District- Gaya.

9. Vivek Kumar Son of Late Satyendra Sharma Resident of Village- Pranpur, Police Station- Belaganj, District- Gaya.

10. Budhi Kumari Daughter of Late Satyendra Sharma Resident of Village-

Pranpur, Police Station- Belaganj, District- Gaya.

11. Upendra Sharma Son of late Chaturi Singh Resident of Village- Pranpur, Police Station- Belaganj, District- Gaya.

12. Dhananjay Kumar Son of Late Srikant Sharma Resident of Village- Pranpur, Police Station- Belaganj, District- Gaya.

13. Santosh Kumar Son of Late Kamla Singh Resident of Village- Pranpur, Police Station- Belaganj, District- Gaya.

14. Mithilesh Singh Son of Late Mathura Singh Resident of Village- Pranpur, Police Station- Belaganj, District- Gaya.

15. Rekha Devi Wife of Late Ravindra Kumar @ Kali Singh Resident of Village- Pranpur, Police Station- Belaganj, District- Gaya.

16. Subham Kumar Son of Late Ravindra Kumar @ Kali Singh Resident of Village- Pranpur, Police Station- Belaganj, District- Gaya.

17. Sangeev Kumar Singh Son of Late Basant Singh Resident of Village-

Pranpur, Police Station- Belaganj, District- Gaya.

18. Rajeev Kumar Son of Late Basant Singh Resident of Village- Pranpur, Patna High Court CWJC No. 15060 of 2019 dt.13-10-2023

Police Station- Belaganj, District- Gaya.

... ... Respondent/s ====================================================== with Civil Writ Jurisdiction Case No. 2777 of 2020 ====================================================== Ram Narayan Prasad @ Ram Narayan Mahto son of Late Rup Lal Mahto resident of Village- Megh Ratwara, Police Station- Piar, District- Muzaffarpur.

... ... Petitioner/s Versus

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

2. The Collector, Muzaffarpur.

3. Deputy Collector Land Reforms, (East), Muzaffarpur.

4. Smt. Mithlesh Devi wife of Sri Hriday Narayan Mahto resident of Village-

Sundarpur Ratwara, Police Station- Piar, District- Muzaffarpur.

5. Smt. Sita Devi wife of Kishundeo Mahto resident of Village and P.O.-

Rampur Dayal, Police Station- Piar, District- Muzaffarpur.

... ... Respondent/s ====================================================== with Civil Writ Jurisdiction Case No. 3622 of 2020 ====================================================== Ram Dulari Devi Wife of Late Bhukhalu Pandit, resident of Village- Sundarpur, Ratwara, Police Station- Piar, District- Muzaffarpur.

... ... Petitioner/s Versus

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

2. The Collector, Muzaffarpur.

3. Deputy Collector Land Reforms, (East), Muzaffarpur.

4. Pramila Devi, Wife of Chandra Bhushan Thakur, resident of Village-

Sundarpur, Ratwara, Police Station- Piar, District- Muzaffarpur.

5. Rahub Ansari Son of Late Aziz Ansari, resident of Village- Sundarpur, Ratwara, Police Station- Piar, District- Muzaffarpur.

6. Amna Khatoon Wife of Rahub Ansari, resident of Village- Sundarpur, Ratwara, Police Station- Piar, District- Muzaffarpur.

7. Jitendra Pandit, Son of Late Bhukhalu Pandit, resident of Village-

Sundarpur, Ratwara, Police Station- Piar, District- Muzaffarpur.

... ... Respondent/s ====================================================== Patna High Court CWJC No. 15060 of 2019 dt.13-10-2023

with Civil Writ Jurisdiction Case No. 3901 of 2020 ====================================================== Bhuvaneshwar Lal Das son of Late Lakshmi Narayan Das resident of Village- Balaur, Ward No. 6, Police Station- Manigachhi, District- Darbhanga.

... ... Petitioner/s Versus

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

2. The Divisional Commissioner, Darbhanga Division, Darbhanga.

3. The Collector, Darbhanga.

4. Deputy Collector Land Reforms, Sadar, Darbhanga.

5. Shrawan Kumar Lal Das son of Late Ganga Narain Das resident of Village-

Balaur, Police Station- Manigachhi, District- Darbhanga.

6. Reshma Devi wife of Sri Malhu Mandal resident of Village- Rampur Balaur, Police Station- Manigachhi, District- Darbhanga.

... ... Respondent/s ====================================================== with Civil Writ Jurisdiction Case No. 5026 of 2020 ======================================================

1. Md. Salahuddin @ Md. Salaluddin Son of Late Md. Khalil Resident of Vilalge-Jorgama, P.S.-Murliganj, District-Madhepura.

2. Md. Zuber @ Md. Jubair Son of Late, Md. Khalil Resident of Village-

Jorgama, P.S.-Murliganj, District-Madhepura.

3. Md. Sabir Alam @ Md. Sabir Son of Late. Md. Khalil. Resident of Village-

Jorgama, P.S.-Murliganj, District-Madhepura.

... ... Petitioner/s Versus

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

2. The Additional Member, Board of Revenue, Bihar, Patna.

3. The Collector, Madhepura.

4. The Deputy Collector Land Reform, District-Madhepura.

5. Smt. Prita Prasad Daughter of Sri Deep Narain Praad Resident of Village-

Jorgama, P.S.-Murliganj, District-Madhepura.

6. Deep Narain Prasad Son of Late Mahabir Lal Das Resident of Village-

Jorgama, P.S.-Murliganj, District-Madhepura.

7. Subhash Lal Das Son of Late. Mahabir Lal Das Resident of Village-

Jorgama, P.S.-Murliganj, District-Madhepura.

8. Shashi Bhushan Prasad Son of Late Mahabir Lal Das Resident of Village-

Jorgama, P.S.-Murliganj, District-Madhepura. Patna High Court CWJC No. 15060 of 2019 dt.13-10-2023

9. Indu Bhushan Prasad Son of Late Mahabir Lal Das Resident of Village-

Jorgama, P.S.-Murliganj, District-Madhepura.

10. Urmila Devi Daughter of Late Padamawati and Wife of Sri Kameshwar Kumar, Resident of Village-Saidpur,P.O.-Gapalpur, District-Bhagalpur.

11. Parveen Khatoon Daughter of Late Md. Khalil Resident of Village-Jorgama, P.S.-Murliganj, District-Madhepura.

12. Anisha Khatoon Widow of Late Md. Zaheer Resident of Village-Jorgama, P.S.-Murliganj, District-Madhepura.

13. Md. Shahzad Ali, minor Son of Late Md. Zaheer, through his mother and Guardian Anisha Khatoon Resident of Village-Jorgama, P.S.-Murliganj, District-Madhepura.

14. Md. Shahid Ali, minor Son of Late Md. Zaheer, through his Mother and Guardian Anisha Khatoon Resident of Village-Jorgama, P.S.-Murliganj, District-Madhepura.

15. Anwari Khatoon minor Daughter of Late Md. Zaheer, through her Mother and Guardian Anisha Khatoon Resident of Village-Jorgama, P.S.-Murliganj, District-Madhepura.

16. Md. Zakeer, Son of Late Md. Nazir Resident of Village-Jorgama, P.S.-

Murliganj, District-Madhepura.

17. Md. Sagir, Son of Late Md. Nazir. Resident of Village-Jorgama, P.S.-

Murliganj, District-Madhepura.

18. Sairul Khatoon, Daughter of Late Md. Nazir Resident of Village-Jorgama, P.S.-Murliganj, District-Madhepura.

19. Md. Shakir Son of Shekhawat Mian Resident of Village-Jorgama, P.S.-

Murliganj, District-Madhepura.

... ... Respondent/s ====================================================== with Civil Writ Jurisdiction Case No. 5408 of 2020 ====================================================== Hridaya Narayan Singh @ Hriday Narayan Singh Son of Late Jaga Singh, Resident of Village Chotaka Rajpur, P.S. Simri, District Buxar, presently residing at Madpara, Pakur, P.S. Pakur (Town), District-Pakur (Jharkhand).

... ... Petitioner/s Versus

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

2. The Divisional Commissioner, Patna, Bihar.

3. The District Magistrate, Buxar, Bihar.

4. The Land Reforms Deputy Collector, Dumraon, Bihar.

5. Pramatma Singh, Son of Late Madan Singh, Resident of Village Chhotaka Rajpur, P.S. Simri, District Buxar.

6. Most. Devanti Devi, Wife of Late Madan Singh, Resident of Village Patna High Court CWJC No. 15060 of 2019 dt.13-10-2023

Chhotaka Rajpur, P.S. Simri, District Buxar.

7. Indra Deo Singh, Son of Late Bala Yadav, Resident of Village Barka Rajpur, P.S. Simri, District Buxar.

8. Ram Bachan Yadav, Son of Late Bala Yadav, Resident of Village Barka Rajpur, P.S. Simri, District Buxar.

9. Reena Devi, Wife of Satyendra Singh, Resident of Village Barka Rajpur, P.S. Simri, District Buxar.

10. Kaushlya Devi, Wife of Ram Bachan Singh, Resident of Village Barka Rajpur, P.S. Simri, District Buxar.

... ... Respondent/s ====================================================== with Civil Writ Jurisdiction Case No. 5614 of 2020 ====================================================== Sri Prakash Rai, Son of Late Kapildeo Rai, Resident of Village- Khalwa, Police Station- Nautan, P.O.- Khalwa, District- Siwan.

... ... Petitioner/s Versus

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

2. The Collector -cum- District Magistrate, Siwan.

3. The Additional Collector, Siwan.

4. The Sub-Divisional Officer, Siwan.

5. The Circle Officer, Nautar, Siwan.

6. Balwant Rai, S/o Sureshwar Rai, Resident of Village - Khalwa, P.S.- Nautan, District- Siwan.

7. Raghav Singh, Son of Late Sita Ram Singh, resident of Village - Semra, Bujurg, P.O.- Shahpur, Police Station- Nautan, District- Siwan.

8. Jai Narayan Singh, Son of Late Sita Ram Singh, resident of Village - Semra, Bujurg, P.O.- Shahpur, Police Station- Nautan, District- Siwan.

9. Ravindra Singh, Son of Late Sita Ram Singh, resident of Village - Semra, Bujurg, P.O.- Shahpur, Police Station- Nautan, District- Siwan.

... ... Respondent/s ====================================================== with Civil Writ Jurisdiction Case No. 5786 of 2020 ====================================================== Ram Sagar Singh Son of Late Bhagwat Singh Resident of Village- Gonghsa, Police Station- Halsi, Anchal- Halsi, District- Lakhisarai.

... ... Petitioner/s Versus

1. The State of Bihar through the Chief Secretary, Government of Bihar, Patna. Patna High Court CWJC No. 15060 of 2019 dt.13-10-2023

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

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

4. The Deputy Collector, Land Reforms (D.C.L.R.), Lakhisarai.

5. Sudama Singh Son of Late Lakhan Singh Resident of Village- Gonghsa, Police Station and Anchal- Halsi, District- Lakhisarai.

6. Satrughan Singh Son of Late Lakhan Singh Resident of Village- Gonghsa, Police Station and Anchal- Halsi, District- Lakhisarai.

... ... Respondent/s ====================================================== with Civil Writ Jurisdiction Case No. 5887 of 2020 ====================================================== Sadhu Lal Mahto S/o Anup Lal Mahto, R/o Village- Damodarpur Nandan, Nagargama Tola Tara, P.O.- Madhaipur, P.S. - Dalsinghsarai, District- Samastipur.

... ... Petitioner/s Versus

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

2. The Principal Secretary, Revenue and Land Reforms Department Government of Bihar at Patna.

3. The Commissioner, Darbhanga Divisional Darbhanga.

4. The Addl. Collector, Samastipur, at Samastipur.

5. The Land Reforms Deputy Collector, Dalsinghsarai, District- Samastipur.

6. Nandlal Rai, S/o Mahavir Rai, R/o Village- Nagargama, P.O. Madhaipur, P.S. Dalsinghsarai, District- Samastipur.

7. Devendra Sharma, S/o Late Mishri Sharma, Resident of Village- Madhaipur, P.O. Madhaipur, P.S.- Dalsinghsarai, District- Samastipur.

8. Ram Pravesh Sharma, S/o Late Mishri Sharma, Resident of Village-

Madhaipur, P.O. Madhaipur, P.S.- Dalsinghsarai, District- Samastipur.

9. Ram Binesh Sharma, S/o Late Mishri Sharma, Resident of Village-

Madhaipur, P.O. Madhaipur, P.S.- Dalsinghsarai, District- Samastipur.

... ... Respondent/s ====================================================== with Civil Writ Jurisdiction Case No. 5943 of 2020 ======================================================

1. Bhrigunath Pathak Son of Late Gobardhan Pathak @ Govandhan Pathak Resident of Village- Gayaghat, P.S.- Brahampur, District- Buxar, Bihar.

2. Upendra Narayan Pathak Son of Late Gobardhan Pathak @ Govandhan Pathak Resident of Village- Gayaghat, P.S.- Brahampur, District- Buxar, Bihar.

Patna High Court CWJC No. 15060 of 2019 dt.13-10-2023

3. Udit Narayan Pathak Son of Late Gobardhan Pathak @ Govandhan Pathak Resident of Village- Gayaghat, P.S.- Brahampur, District- Buxar, Bihar.

4. Prem Ranjan Pathak Son of Late Gobardhan Pathak @ Govandhan Pathak Resident of Village- Gayaghat, P.S.- Brahampur, District- Buxar, Bihar.

5. Bhaiya Jee Pathak @ Bhaiyaji Pathak Son of Late Gobardhan Pathak @ Govandhan Pathak Resident of Village- Gayaghat, P.S.- Brahampur, District- Buxar, Bihar.

6. Ravi Shankar Pathak Son of Late Gobardhan Pathak @ Govandhan Pathak Resident of Village- Gayaghat, P.S.- Brahampur, District- Buxar, Bihar.

7. Geeta Devi Wife of Late Gobardhan Pathak @ Govandhan Pathak Resident of Village- Gayaghat, P.S.- Brahampur, District- Buxar, Bihar.

8. Jamuna Pathak S/o Late Bali Ram Pathak Resident of Village- Gayaghat, P.S.- Brahampur, District- Buxar, Bihar.

... ... Petitioner/s Versus

1. The State of Bihar Through the Principal Secretary, Department of Revenue and Land Reforms, Government of Bihar.

2. The Additional Member Board of Revenue, Old Secretariat, Patna, Bihar.

3. The Additional Collector Dumraon, Buxar.

4. The Land Reforms Deputy Collector Buxar, Bihar.

5. Manoj Kuer S/o Hridayanand Kuer Resident of Village- Gayaghat, P.S.-

Brahampur, District- Buxar, Bihar.

6. Vikash Kuer S/o Hridayanand Kuer Resident of Village- Gayaghat, P.S.-

Brahampur, District- Buxar, Bihar.

7. Pinku Kuer S/o Late Shekhar Kuer Resident of Village- Gayaghat, P.S.-

Brahampur, District- Buxar, Bihar.

8. Santosh Kuer S/o Late Shekhar Kuer Resident of Village- Gayaghat, P.S.-

Brahampur, District- Buxar, Bihar.

9. Chandrajeet Kuer S/o Late Shekhar Kuer Resident of Village- Gayaghat, P.S.- Brahampur, District- Buxar, Bihar.

10. Radha Kishun Tiwari S/o Shri Ram Tiwari Resident of Village- Chhotki Nainajhore, P.S.- Brahampur, District- Buxar, Bihar.

... ... Respondent/s ====================================================== with Civil Writ Jurisdiction Case No. 6009 of 2020 ======================================================

1. Md. Jamiruddin Son of S.K. Noor Mohammad. Resident of Village-

Nandania, Police Station- Azamnagar, District- Katihar.

2. Ataur Rahman, Son of S.K. Noor Mohammad Resident of Village-

Nandania, Police Station- Azamnagar, District- Katihar.

3. Md. Ashraful, Son of S.K. Noor Mohammad, Resident of Village- Nandania, Patna High Court CWJC No. 15060 of 2019 dt.13-10-2023

Police Station- Azamnagar, District- Katihar.

... ... Petitioner/s Versus

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

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

3. The Collector, Katihar.

4. The Deputy Collector, Land Reforms, Barsoi.

5. The Circle officer, Azamnagar.

6. Masomat Akali Devi, Wife of Late Sambhu Mahaldar, Resident of Village -

Karar Pokhar, Police Station- Azamnagar, District- Katihar.

7. Fekan Mahaldar, Son of Shiv Nath Mahaldar, Resident of Village- Dhangi, Police Station- Azamnagar, District- Katihar.

8. Ratan Mahaldar, Son of Shiv Nath Mahaldar, Resident of Village- Dhangi, Police Station- Azam Nagar, District- Katihar.

... ... Respondent/s ====================================================== with Civil Writ Jurisdiction Case No. 6312 of 2020 ======================================================

1. Dorik Sahni @ Horil Sahni Son of Late Etwari Sahni Resident of Village-

Lashkaripur, P.S.- Kanti P.O. Kalwari, District- Muzaffarpur.

2. Ashok Sahni Son of Late Etwari Sahni Resident of Village- Lashkaripur, P.S.- Kanti P.O. Kalwari, District- Muzaffarpur.

... ... Petitioner/s Versus

1. The State of Bihar Through the Principal Secretary, Revenue Department Govt. of Bihar.

2. The Commissioner Trihut Division, Muzaffarpur.

3. The District Magistrate Muzaffarpur.

4. The Deputy Collector and Land Reforms (West) Muzaffarpur.

5. Shanti Devi W/o Late Shivashankar Thakur Resident of Village- Laskaripur, P.S.- Kanti, P.O.- Kalwari, District- Muzaffarpur.

6. Tokhan Sahni S/o Late Mahabir Gosai Resident of Village- Laskaripur, P.S.-

Kanti, P.O.- Kalwari, District- Muzaffarpur.

... ... Respondent/s ====================================================== with Civil Writ Jurisdiction Case No. 6401 of 2020 ====================================================== Patna High Court CWJC No. 15060 of 2019 dt.13-10-2023

Mir Hasamuddin S/o Mir Nijamuddin Resident of Village- Bubhangawan, P.s.- Kudra, District- Kaimur at Bhabhua

... ... Petitioner/s Versus

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

2. The Principal Secretary, Revenue and Land Reform Department, Government of Bihar, Patna

3. The Divisional Commissioner, Patna

4. The Collector, Kaimur at Bhabhua

5. The Additional Collector, Kaimur at Bhabhua

6. The Deputy Collector, Land Reforms Mohania, Kaimur at Bhabhua

7. The Circle Officer, Kudra, Kaimur at Bhabhua

8. Ramayan Paswan S/o Jagropan Paswan resident of village- Patti, P.S.-

Kudra, District- Kaimur at Bhabhua

... ... Respondent/s ====================================================== with Civil Writ Jurisdiction Case No. 6478 of 2020 ====================================================== Kishori Devi, Wife of Sri Shym Pyare Prasad, Resident of Village - Khan Khanapur, Bahrawan, Hasanchak, Police Station- Barh, District- Patna.

... ... Petitioner/s Versus

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

2. The Collector, Patna.

3. The Deputy Collector Land Reform, Barh, Patna.

4. Raj Kumari Devi, Wife of Manoj Kumar, Resident of Village - Hasanchak, Post Office- Bahrawan, Police Station - Barh, District- Patna.

5. Sri Ram Pyare Prasad, Son of Late Chandra Madhav Prasad, Resident of Village - Hasanchak, Police Station - Barh, District- Patna.

6. Sri Shyam Pyare Prasad, Son of Late Chandra Madhav Prasad, Resident of Village - Hasanchak, Post Office - Bahrawan, Police Station - Barh, District- Patna.

... ... Respondent/s ====================================================== with Civil Writ Jurisdiction Case No. 6648 of 2020 ====================================================== Nripendra Roy Son of Sita Ram Roy, Resident of Village-Bhawnathpur, Police Station-Sultanganj (Akbarnagar), District-Bhagalpur. Patna High Court CWJC No. 15060 of 2019 dt.13-10-2023

... ... Petitioner/s Versus

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

2. The Commissioner Bhagalpur Division, Bhagalpur.

3. The Additional Collector, Bhagalpur.

4. The Deputy Collector Land Reforms Sadar, Bhagalpur.

5. Nilesh Kumar Chaudhary, Son of Dinesh Prasad Chaudhary @ Dinesh Chaudhary, Resident of Village-Rannuchak Makandpur, Police Station- Sultanganj (Akbarpur), District-Bhagalpur.

6. Dinesh Prasad Chaudhary @ Dinesh Chaudhary, Son of Late Ganesh Chaudhary @ Late Sridhar Chaudhary, Resident of Village-Rannuchak Makandpur, Police Station-Sultanganj (Akbarpur), District-Bhagalpur.

7. Vikash Kumar Roy, Son of Nawal Kishor Roy, Resident of Village-

Bhawanathur, Police Station-Sultanganj (Akbarpur), District-Bhagalpur.

... ... Respondent/s ====================================================== with Civil Writ Jurisdiction Case No. 6784 of 2020 ====================================================== Nand Kishore Dubey S/o Bhuneshwar Dubey Resident of Village- Alabalpur, Police Station- Fatwah, District- Patna

... ... Petitioner/s Versus

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

2. The Commissioner, Patna Division, Patna

3. The District Magistrate-cum-Collector, Patna

4. The District Collector Land Reforms, Patna City, patna

5. Ashok Kumar Dubey Son of Late Rameshwar Sharma, Resident of Village-

Alabalpur, Police station- Fatwah, District- Patna

6. Sri Radha Ballabh Singh Son of Late Raghubansh Singh Resident of Village- Alabalpur, Police station- Fatwah, District- Patna

7. Raj Kishore Dubey S/o Bhuneshwar Dubey Resident of Village- Alabalpur, Police station- Fatwah, District- Patna

8. Braj Kishore Dubey S/o Bhuneshwar Dubey Resident of Village- Alabalpur, Police station- Fatwah, District- Patna

9. Binod Kumar Dubey S/o Bhuneshwar Dubey Resident of Village- Alabalpur, Police station- Fatwah, District- Patna

10. Santosh Kumar Dubey S/o Bhuneshwar Dubey Resident of Village-

Alabalpur, Police station- Fatwah, District- Patna

11. Krishna Murari Dubey S/o Bhuneshwar Dubey Resident of Village- Patna High Court CWJC No. 15060 of 2019 dt.13-10-2023

Alabalpur, Police station- Fatwah, District- Patna

12. Renu Devi W/o Shri Rajiv Dubey Resident of Village- Kothari, P.o.-

Kanhaiyaganj, P.s.- Telhara, District- Nalanda

... ... Respondent/s ====================================================== with Civil Writ Jurisdiction Case No. 6983 of 2020 ====================================================== Vijay Singh Son of Late Lochan Singh, resident of Village Sikandarpur Dekpura, P.S. Rahui, District Nalanda.

... ... Petitioner/s Versus

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

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

3. The Divisional Commissioner, Patna.

4. The Additional District Magistrate, Bihar Sharif, Nalanda.

5. The Deputy Collector Land Reforms, Bihar Sharif, Nalanda.

6. Soniya Devi, Wife of Late Bharat Singh, resident of village Sikandarpur, Dekpura, P.O. Mora Talab, P.S. Rahui, District Nalanda.

7. Meena Devi, Wife of Om Prakash Sao, resident of Mohalla- Khandak Par, Pathar Gali, P.O. and P.S. Bihar Sharif, District- Nalanda.

... ... Respondent/s ====================================================== with Civil Writ Jurisdiction Case No. 7022 of 2020 ====================================================== Mir Hasamuddin Son of Mir Nijamuddin, Resident of Village- Bubhangawan, P.S. Kudra, District- Kaimur at Bhabhua.

... ... Petitioner/s Versus

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

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

3. The Divisional Commissioner, Patna.

4. The Collector, Kaimur at Bhabhua.

5. The Additional Collector, Kaimur at Bhabhua.

6. The Deputy Collector, Land Reforms Mohania, Kaimur at Bhabhua.

7. The Circle Officer, Kudra, Kaimur at Bhabhua.

8. Sumendra Paswan, Son of Jagropan Paswan, Resident of Village- Patti, P.S. Kudra, District- Kaimur at Bhabhua.

Patna High Court CWJC No. 15060 of 2019 dt.13-10-2023

... ... Respondent/s ====================================================== with Civil Writ Jurisdiction Case No. 7039 of 2020 ====================================================== Lachhaminiya Devi Wife of Late Turant Sahani, Resident of Village- Lohbandra, Tedhatola, Post Office-Godanpatti, Police Station-Gaighat, District-Muzaffarpur.

... ... Petitioner/s Versus

1. The State of Bihar.

2. The Deputy Collector Land Reforms, Muzaffarpur.

3. The Collector, Muzaffarpur.

4. Tapeshwar Sahani, Son of Late Keswar Sahani, Resident of Village-

Kamhraul, Pachhiyari, Post Office-Munzi, Police Station-Gaighat, District- Muzaffarpur.

5. Mithilesh Sahani, Son of Late Keswar Sahani, Resident of Village-

Kamhraul, Pachhiyari, Post Office-Munzi, Police Station-Gaighat, District- Muzaffarpur.

6. Smt. Indrasan Devi, Wife of Lalu Sahani, Resident of Village-Kamhraul, Pachhiyari, Post Office-Munzi, Police Station-Gaighat, District- Muzaffarpur.

7. Ahmadi Begum, Wife of Mohammad Safi, Resident of Village-Bandra, Post Office-Bandra, Police Station-Piar, District-Muzaffarpur.

... ... Respondent/s ====================================================== with Civil Writ Jurisdiction Case No. 9107 of 2020 ====================================================== Hari Shankar Yadav Son of Jasi Yadav Resident of Village- Kadm Ke Dera, P.S.- Shahpur, District- Bhojpur.

... ... Petitioner/s Versus

1. The State of Bihar Bihar.

2. The Commissioner Patna Division, Ara.

3. The District Magistrate Ara, District- Bhojpur.

4. The Additional District Magistrate Ara.

5. The D.C.L.R. Jagdishpur, under the District of Bhojpur. All resident of Village- Kewatiya, P.S.- Krishna Brahim, District- Buxar.

6. Uma Shankar Singh Son of Late Debideyal Singh Resident of Village-

Kewtiya, P.S.- Krishna Brahm, District- Buxar.

7. Shree Bhagwa Singh Son of Late Debideyal Singh Resident of Village- Patna High Court CWJC No. 15060 of 2019 dt.13-10-2023

Kewtiya, P.S.- Krishna Brahm, District- Buxar.

8. Sudersan Yadav Son of Boredeo Yadav resident of Village- Laxmikedera, P.S.- Shahpur, District- Bhojpur.

9. Surendra Yadav Son of Boredeo Yadav resident of Village- Laxmikedera, P.S.- Shahpur, District- Bhojpur.

10. Janardan Yadav Son of Boredeo Yadav resident of Village- Laxmikedera, P.S.- Shahpur, District- Bhojpur.

... ... Respondent/s ====================================================== with Civil Writ Jurisdiction Case No. 9257 of 2020 ======================================================

1. Srikrishun Lohar @ Srikrishun Sharma Son of Late Ram Vyas Sharma, Resident of Village Dadhaon, P.S. - Dinara, Anchal- Kochas, District - Rohtas.

2. Sitaram Lohar @ Sitaram Sharma, Son of Late Ram Vyas Sharma Resident of Village Dadhaon, P.S. - Dinara, Anchal- Kochas, District - Rohtas.

3. Tuntun Lohar, Son of Late Anand Mohan Sharma, Resident of Village Dadhaon, P.S. - Dinara, Anchal- Kochas, District - Rohtas.

4. Bajrangi Kumar Sharma, Son of Late Anand Mohan Sharma, Resident of Village Dadhaon, P.S. - Dinara, Anchal- Kochas, District - Rohtas.

... ... Petitioner/s Versus

1. The State of Bihar through the Chief Secretary Govt. of Bihar, Patna.

2. The Chief Secretary Govt. of Bihar, Patna.

3. The Principal Secretary, Land Reform Dept. Govt. of Bihar, Patna.

4. Director General of Police, Govt. of Bihar, Patna.

5. Senior Superintendent of Police, Rohtas.

6. Officer In-charge, Manas (OP), Dinara, Rohatas.

7. Angad Singh, S/o Chandrama Singh resident of Village Dadhaon, P.S. -

Dinara, Anchal - Kochas, District - Rohtas.

8. Govardhan Pandey, S/o Bhagwan Pandey, resident of Village Dadhaon, P.S.-

Dinara, Anchal - Kochas, District - Rohtas.

... ... Respondent/s ====================================================== with Civil Writ Jurisdiction Case No. 9526 of 2020 ====================================================== Devanand Choudhary Son of Ved Narain Choudhary, Resident of Mohalla- Bela Garden, P.O.- Lalbagh, P.S. Lalit Narayan Mithila University Campus, District - Darbhanga.

... ... Petitioner/s Patna High Court CWJC No. 15060 of 2019 dt.13-10-2023

Versus

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

2. The Chief Secretary, Department of Revenue and Land Reforms, State of Bihar, Patna.

... ... Respondent/s ====================================================== with Civil Writ Jurisdiction Case No. 10084 of 2020 ====================================================== 1.1. Gauri Devi W/o Late Deenanath Bhagat, R/o Village-Bhawanipur, P.O. & P.S.-Bhawanipur, District.

1.2. Rajeev Kumar Ranjan, S/o Deenanath Bhagat, R/o Village-Bhawanipur, P.O. & P.S.-Bhawanipur, District.

... ... Petitioner/s Versus

1. The State of Bihar Through Principal Secretary Revenue and Land Reforms, Bihar, Patna.

2. The Divisional Commissioner, Purnea Division, Purnea.

3. The Additional Collector (Ceiling), Purnea.

4. The Deputy Collector Land Reforms, Dhamdaha, District-Purnea.

5. Madan Singh Son of Late Ayodunandan Singh Resident of Village-

Bhawanipur, P.O. and P.S. Bhawanipur, District-Purnea.

6. Bikram Singh Son of late Ayodunandan Singh Resident of Village-

Bhawanipur, P.O. and P.S. Bhawanipur, District-Purnea.

7. Jitendra Singh Son of Late Ayodunandan Singh Resident of Village-

Bhawanipur, P.O. and P.S. Bhawanipur, District-Purnea.

8. Upendra Singh Son of Late Ayodunandan Singh Resident of Village-

Bhawanipur, P.O. and P.S. Bhawanipur, District-Purnea.

... ... Respondent/s ====================================================== with Civil Writ Jurisdiction Case No. 10259 of 2020 ====================================================== Santosh Kumar Son of Bidya Mahato Resident of Village and P.O.- Gauri Shankar Ke Bangara, P.S. Jalalpur, District- Saran.

... ... Petitioner/s Versus

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

2. The Principal Secretary, Department of Revenue and Land Reforms, Government of Bihar, Secretariat, Patna.

3. The Divisional Commissioner, Saran Division, Chapra.

4. The Additional Collector, Saran at Chapra. Patna High Court CWJC No. 15060 of 2019 dt.13-10-2023

5. The D.C.L.R., Chapra Sadar, District- Saran.

6. Bijendra Prasad Son of Vindhyachal Prasad Resident of Village and P.O.

Gauri Shanker Ke Bangara, P.S. Jalalpur, District- Saran.

7. Baliram Singh Son of Late Dharam Nath Singh Resident of Village and P.O.- Gauri Shanker Ke Bangara, P.S. Jalalpur, District- Saran.

8. Mosmat Mala Kuer Widow of Late Bhagwan Singh Resident of Village and P.O.- Gauri Shanker Ke Bangara, P.S. Jalalpur, District- Saran.

9. Guddu Singh Son of Late Bhagwan Singh Resident of Village and P.O.-

Gauri Shanker Ke Bangara, P.S. Jalalpur, District- Saran.

10. Urmila Devi Daughter of Late Bhagwan Singh Resident of Village and P.O.-

Gauri Shanker Ke Bangara, P.S. Jalalpur, District- Saran.

11. Guriya Devi Daughter of Late Bhagwan Singh Resident of Village and P.O.-

Gauri Shanker Ke Bangara, P.S. Jalalpur, District- Saran.

12. Guddi Devi Daughter of Late Bhagwan Singh Resident of Village and P.O.-

Gauri Shanker Ke Bangara, P.S. Jalalpur, District- Saran.

... ... Respondent/s ====================================================== with Civil Writ Jurisdiction Case No. 10416 of 2020 ====================================================== Md. Sikandar @ Sikandar Son of Late SK. Sajid resident of Village - Singhian Sundar Tola Chhappan, Police Station- Bhawanipur, District - Purnia.

... ... Petitioner/s Versus

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

2. The Principal Secretary to the Government of Bihar in the department of Revenue and Land Reforms, Main Secretariat Building at Patna.

3. The Minister Department of Revenue and Land Reforms, Government of Bihar, Patna.

4. The Collector, Purnia.

5. The Sub Divisional Officer Dhamdaha within the District of Purnia.

6. The Deputy Collector Land Reforms at Dhamdaha within the district of Purnia.

7. The Anchal Adhikari at Bhawanipur within the district of Purnia. resident of Village - Chhappan Tola Sautari, Post Office- Durgapur, Police Station- Bhawanipur, District - Purnia.

8. Smt. Uma Devi Widow of Late Shailendra Kumar Sinha, resident of Village and Post Office - Kapsouna, Police Station- Shahkund, District - Bhagalpur. resident of Village - Chhappan Tola Sautari, Post Office - Durgapur, Police Station- Bhawanipur, District - Purnia.

9. Smt. Soni Devi, Wife of Devi Soren, resident of Village - Chhappan Tola Patna High Court CWJC No. 15060 of 2019 dt.13-10-2023

Sautari, Post Office - Durgapur, Police Station- Bhawanipur, District - Purnia.

10. Smt. Ful Devi, Wife of Anirudh Baski, resident of Village - Chhappan Tola Sautari, Post Office - Durgapur, Police Station- Bhawanipur, District - Purnia.

11. Smt. Rekha Rani Devi, of Ganga Ram Baski, resident of Village - Chhappan Tola Sautari, Post Office - Durgapur, Police Station- Bhawanipur, District - Purnia.

12. Shyam Lal Baski Son of Ganesh Baski, resident of Village - Chhappan Tola Sautari, Post Office - Durgapur, Police Station- Bhawanipur, District - Purnia.

... ... Respondent/s ====================================================== with Civil Writ Jurisdiction Case No. 10448 of 2020 ====================================================== Bibhash Kumar S/o Manik Yadav Resident of Village and Post- Orabagicha, P.S. Dharhara, District Munger, Bihar.

... ... Petitioner/s Versus

1. The State of Bihar through Principal Secretary Department of Revenue, Old Secretariat, Patna, Bihar.

2. The District Collector, Munger, District- Munger.

3. L.R.D.C, Munger (Sadar) District Munger.

4. Krishna Nand Singh S/O Late Sudhir Prasad Singh resident of Village and Post- Orabagicha, P.S. Dharhara, District Munger, Bihar.

5. Ranjit Singh S/O Late Yogendra Narain Singh resident of Village and Post-

Orabagicha, P.S. Dharhara, District Munger, Bihar.

6. Shyam Nandan Singh S/O Late Sudhir Prasad Singh resident of Village and Post- Orabagicha, P.S. Dharhara, District Munger, Bihar.

... ... Respondent/s ====================================================== with Civil Writ Jurisdiction Case No. 10555 of 2020 ====================================================== Umesh Kumar Singh, Son of Ramdeep Singh, resident of Village - Deo Tola Sudhi Bigha, P.O. and Police Station - Deo District - Aurangabad.

... ... Petitioner/s Versus

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

2. The Divisional Commissioner, Magadh Division, Gaya, Bihar.

3. The District Magistrate and Collector, Aurangabad. Patna High Court CWJC No. 15060 of 2019 dt.13-10-2023

4. The Land Reforms Deputy Collector, Aurangabad.

5. Sanjiv Kumar Singh, Son of Chandradeep Singh, resident of Village - Deo Tola Sudhi Bigha, P.O. and Police Station- Deo, District - Aurangabad.

6. Ranjay Kumar Singh, Son of Chandradeep Singh, resident of Village - Deo Tola Sudhi Bigha, P.O. and Police Station- Deo, District - Aurangabad.

7. Ajeet Kumar Singh, Son of Ram Badan Singh, resident of Village and P.O.

Mathurapur, Police Station- Guraru, District - Gaya.

8. Smt. Sanju Devi, W/o Ajeet Kumar Singh, resident of Village and P.O. -

Mathurapur, Police Station- Guraru, District - Gaya.

9. Krishna Singh Son of Parmeshwar Singh, resident of Village- Gopalpur, P.O.

Erki, Police Station- Deo, District - Aurangabad.

10. Ram Ashray Singh, Son of Parmeshwar Singh, resident of Village-

Gopalpur, P.O. Erki, Police Station- Deo, District - Aurangabad.

11. Nirmala Devi, Wife of Ramdip Singh, resident of Village - Deo Tola Sudhi Bigha, P.O. and Police Station- Deo, District - Aurangabad.

12. Lalsa Devi, Wife of Santosh Singh, resident of Village - Deo Tola Sudhi Bigha, P.O. and Police Station- Deo, District - Aurangabad.

... ... Respondent/s ====================================================== with Civil Writ Jurisdiction Case No. 10888 of 2020 ======================================================

1. Harsh Vardhan Poddar S/o Ram Gobind Poddar Resident of Mohalla-

Bhagwan Bazar, P.S.- Bhagwan Bazar, District- Saran, Bihar.

2. Gyan Vardhan Poddar S/o Ram Gobind Poddar Resident of Mohalla-

Bhagwan Bazar, P.S.- Bhagwan Bazar, District- Saran, Bihar.

3. Smt. Shashikala Poddar @ Shashi Kala Poddar W/o Late Jagdish Kumar Poddar Resident of Mohalla- Bhagwan Bazar, P.S.- Bhagwan Bazar, District- Saran, Bihar.

4. Dibyanshu Poddar @ D. Poddar S/o Late Jagdish Kumar Poddar Resident of Mohalla- Bhagwan Bazar, P.S.- Bhagwan Bazar, District- Saran, Bihar.

... ... Petitioner/s Versus

1. The State of Bihar Through the Principal Secretary, Department of Revenue and Land Reforms, Government of Bihar.

2. The Additional Member Board of Revenue, Old Secretariat, Patna, Bihar.

3. The Additional Collector Chhapra, Saran.

4. The Land Reforms Deputy Collector Chhapra, Saran, Bihar.

5. Shitlal Prasad Choudhary Son of Surya Nath Prasad Chaudhary Resident of Mohalla- Mauna, P.S.- Chhapra Town, District- Saran.

6. Panpati Devi Wife of Sri Hari Shankar Prasad Resident of Mohalla- Mauna, P.S.- Chhapra Town, District- Saran.

Patna High Court CWJC No. 15060 of 2019 dt.13-10-2023

7. Vidyadhari Devi Wife of Late Thakur Prasad Resident of Mohalla-

Roopganj, P.S.- Chhapra Town, District- Saran.

8. Smt. Sudha Devi Wife of Vijay Kumar Resident of Mohalla- Salawatganj, Gudri Bazar, P.S.- Bhagwan Bazar, District- Saran.

9. Smt. Shila Devi Wife of Satya Narain Prasad Resident of Mohalla-

Sahebganj, P.S.- Chhapra, District- Saran.

10. Binay Kumar Chaudhary Son of Surya Nath Prasad Chaudhary Resident of Mohalla- Mauna, P.S.- Chhapra Town, District- Saran.

11. Ashok Kumar Chaudhary Son of Surya Nath Prasad Chaudhary Resident of Mohalla- Mauna, P.S.- Chhapra Town, District- Saran.

12. Smt. Geeta Devi Wife of Haresh Prasad Resident of Mohalla- Mauna, P.S.-

Chhapra Town, District- Saran.

13. Dhananjay Kumar Son of Ramjee Prasad Resident of Mohalla- Gudri Bazar, P.S.- Bhagwan Bazar, District- Saran.

14. Usha Dalmiya Wife of Late Shiv Ram Dayal Dalmiya Resident of K.P. Road, P.S.- Gaya Town, District- Gaya.

15. Nidhi Gupta Wife of Sanskar Gutpa Daughter of Late Jagdish Kumar Poddar, Resident of P.O. and P.S.- Bhagwan Bazar, District- Saran.

16. Jharna Prasad Wife of Ranjit Prasad Resident of Mohalla- Salawatganj, Gudri Bazar, P.S.- Bhagwan Bazar, District- Saran.

17. Ranjit Prasad Son of Tinkauri Ram Resident of Mohalla- Salawatganj, Gudri Bazar, P.S.- Bhagwan Bazar, District- Saran.

... ... Respondent/s ====================================================== with Civil Writ Jurisdiction Case No. 389 of 2021 ====================================================== Sitaram Rai S/o Late Ramlakhan Rai Resident of Village- Salempur, P.S.- Tariyani, District- Shiohar.

... ... Petitioner/s Versus

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

2. The District Magistrate, Shiohar.

3. Additional Collector, Sheiohar.

4. The Deputy Collector Land Reforms, Shiohar.

5. Binod Kumar S/o Sri Laxmi Mahato Resident of Village- Salempur, P.S.-

Tariyani, District- Sheohar.

... ... Respondent/s ====================================================== with Civil Writ Jurisdiction Case No. 483 of 2021 ====================================================== Patna High Court CWJC No. 15060 of 2019 dt.13-10-2023

Syed Ahmad son of Late Md. Quassim, Resident of Village - Sherpur, P.S.- Chandauti, District- Gaya.

... ... Petitioner/s Versus

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

2. The Commissioner, Magadh Division, Gaya.

3. The Collector, Gaya.

4. The DCLR, Gaya.

5. Babita Gupta W/o Akhilesh Kumar Gupta Resident of village - Chakand Bazar, P.s. -Chandauti, District- Gaya.

6. Shakil Ahmad S/o Shamim Ahmad legal heirs of vender Late Mishrun Nisha, W/o Late Shamim Ahmad, Resident of village - Sherpur, P.S. - Chandauti, District- Gaya.

7. Jamil Ahmad, S/o Late Shamim Ahmad legal heirs of vender Late Mishrun Nisha, W/o Late Shamim Ahmad, Resident of village- Sherpur, P.S. - Chandauti, District- Gaya.

8. Kafil Ahmad S/o Late Shamim Ahmad legal heirs of vender Late Mishrun Nisha, W/o Late Shamim Ahmad, Resident of village - Sherpur, P.S. - Chandauti, District- Gaya.

9. Wakil Ahmad W/o Late Shamim Ahmad legal heirs of vender Late Mishrun Nisha, W/o Late Shamim Ahmad, Resident of village - Sherpur, P.S. - Chandauti, District- Gaya.

10. Shahina Perween D/o Late Shamim Ahmad legal heirs of vender Late Mishrun Nisha, W/o Late Shamim Ahmad, Resident of village - Sherpur, P.S. - Chandauti, District- Gaya.

11. Aqueel Ahmad S/o Late Shamim Ahmad legal heirs of vender Late Mishrun Nisha, W/o Late Shamim Ahmad, Resident of village - Sherpur, P.S. - Chandauti, District- Gaya.

12. Shahid Eqbal S/o Late Shahin Ahamd legal heirs of vender Late Mishrun Nisha, W/o Late Shamim Ahmad, Resident of village - Sherpur, P.S. - Chandauti, District- Gaya.

13. Jawed Akhtar S/o Late Shamim Ahmad legal heirs of vender Late Mishrun Nisha, W/o Late Shamim Ahmad, Resident of village - Sherpur, P.S. - Chandauti, District- Gaya.

... ... Respondent/s ====================================================== with Civil Writ Jurisdiction Case No. 779 of 2021 ====================================================== Akhilesh Kumar Singh @ Akhil Kumar Singh son of Late Awadhesh Singh resident of Village- South Ekawana, P.O.- South Ekawana, P.S.- Udwantnagar, District- Bhojpur.

... ... Petitioner/s Patna High Court CWJC No. 15060 of 2019 dt.13-10-2023

Versus

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

2. The Principal Secretary, Revenue and Land Reform Department, Government of Bihar, Patna.

3. The Divisional Commissioner, Patna.

4. The Collector, Bhojpur at Ara.

5. The Additional Collector, Bhojpur at Ara.

6. The Deputy Collector, Land reforms Sadar Ara.

7. The Circle Officer, Udwant Nagar, Bhojpur at Ara.

8. Ajay Kumar Singh Son of Late Birendra Singh resident of Village Sakadi, P.S.- Koilwr, District- Bhojpur.

9. Jay Prakash Singh Son of Late Birendra Singh resident of Village Sakadi, P.S.- Koilwr, District- Bhojpur.

... ... Respondent/s ====================================================== with Civil Writ Jurisdiction Case No. 1067 of 2021 ====================================================== Sri Kamlesh Kumar Chaudhary S/o Sri Krishna Kant Chaudhary, R/o Village

- Panchobh, P.S. Bishanpur, Anchal- Hanuman- nagar, Sub Division- Sadar, District - Darbhanga.

... ... Petitioner/s Versus

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

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

3. The Commissioner, Darbhanga Division, Darbhanga.

4. The Collector, Darbhanga.

5. The Land Reforms Deputy Collector, Sadar, Darbhanga.

6. Sri Mintoo Kumar Mishra, S/O Sri Ram Kumar Mishra, R/O Village-

Ojhaul, P.S. and Anchal - Bahadurpur, Sub Division - Sadar, District- Darbhanga.

7. Sri Namo Narain Chaudhary, S/O Late Punyanand Chaudhary, R/o Village-

Panchobh, P.S. - Bishanpur, Anchal- Hanumannagar, Sub division- Sadar Darbhanga, District - Darbhanga.

... ... Respondent/s ====================================================== with Civil Writ Jurisdiction Case No. 1942 of 2021 ======================================================

1. Ajit Singh @ Ajit Kumar Singh Son of Late Prem Narayan Singh, Resident Patna High Court CWJC No. 15060 of 2019 dt.13-10-2023

of Village- Morsarai, Police Station- Shivsagar, District - Rohtas.

2. Gopal Singh, Son of Late Prem Narayan Singh, Resident of Village-

Morsarai, Police Station- Shivsagar, District - Rohtas.

3. Saraswati Kuer, Wife of Late Alakh Narayan Singh, Resident of Village-

Morsarai, Police Station- Shivsagar, District - Rohtas.

... ... Petitioner/s Versus

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

2. Divisional Commissioner, Patna.

3. The Collector, Rohtas.

4. Deputy Collector Land Reforms, Sasaram.

5. Kamla Singh, Son of Late Ram Subhag Singh, Resident of Village -

Morsarai, Police Station- Shivsagar, District - Rohtas.

6. Chandrawati Devi, daughter of Late Ram Subhag Singh, Resident of Village

- Morsarai, Police Station- Shivsagar, District - Rohtas.

7. Sunita Kuer, Wife of Late Murari Singh, Resident of Village - Morsarai, Police Station- Shivsagar, District - Rohtas.

... ... Respondent/s ====================================================== with Civil Writ Jurisdiction Case No. 2390 of 2021 ======================================================

1. Santosh Kumar Singh @ Santosh Singh S/o Late Bikrama Singh resident of Village Dhanchhuan, Anchal Kochas, P.S. Dinara, District - Rohtas.

2. Nandlal Singh, S/o Late Bhagwat Singh, resident of Village Dhanchhuan, Anchal Kochas, P.S. Dinara, District - Rohtas.

... ... Petitioner/s Versus

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

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

3. The Commissioner, Patna Division, Patna.

4. The Collector, Rohtas, Sasaram.

5. The Additional Collector, Rohtas, Sasaram.

6. The Deputy Collector, Land Reforms, Rohtas, Sasaram.

7. Smt. Somari Devi, W/o Seo Pujan Singh, age (not known to the Petitioners), resident of Village Dhanchhuan, Anchal Kochas, P.S. Dinara, District- Rohtas.

8. Panna Devi, W/o Kashinath Singh, age (not known to the Petitioners), resident of Village - Dhanchhuan, Anchal Kochas, P.S. Dinara, District - Patna High Court CWJC No. 15060 of 2019 dt.13-10-2023

Rohtas.

... ... Respondent/s ====================================================== with Civil Writ Jurisdiction Case No. 2501 of 2021 ====================================================== Jaynandan Singh Son of Late Sarayu Singh, Resident of Village- Charkanwan (Upperdih), P.S. - Rafiganj, District- Aurangabad.

... ... Petitioner/s Versus

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

2. The Commissioner, Magadh Division, Gaya.

3. The Collector, Aurangabad.

4. The Land Reforms, Deputy Collector, Aurangabad.

5. Updesh Sharma, Son of Shivdutt Singh, Resident of Village - Mahuain, P.S. Barooh, District - Aurangabad.

6. Umda Devi, Wife of Anirudh Singh, Resident of Village and P.O. - Lath, P.S.- Pouthu, District - Aurangabad.

7. Manju Devi, Wife of Arun Singh, Resident of Village - Biraj Bigha, P.O. -

Deshpur, P.S. Kutumba, District - Aurangabad.

... ... Respondent/s ====================================================== with Civil Writ Jurisdiction Case No. 2708 of 2021 ======================================================

1. Santosh Kumar Singh @ Santosh Singh S/o Late Bikrama Singh resident of Village Dhanchhuan, Anchal Kochas, P.S. Dinara, District Rohtas.

2. Nandlal Singh S/o Late Bhagwat Singh resident of Village Dhanchhuan, Anchal Kochas, P.S. Dinara, District Rohtas.

... ... Petitioner/s Versus

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

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

3. The Commissioner, Patna Division, Patna.

4. The Collector, Rohtas, Sasaram.

5. The Additional Collector, Rohtas, Sasaram.

6. The Deputy Collector, Land Reforms, Rohtas, Sasaram.

7. Smt. Ramrati Devi W/o Krishna Singh resident of Village Dhanchhuan, Anchal Kochas, P.S. Dinara, District Rohtas. Patna High Court CWJC No. 15060 of 2019 dt.13-10-2023

8. Panna Devi W/o Kashinath Singh resident of Village Dhanchhuan, Anchal Kochas, P.S. Dinara, District Rohtas.

... ... Respondent/s ====================================================== with Civil Writ Jurisdiction Case No. 2867 of 2021 ====================================================== Rama Shankar Singh son of Late Ram Bilash Singh resident of Village- Ariaon, Police Station- Dumraon (Krishnabrahm), District- Buxar.

... ... Petitioner/s Versus

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

2. The Divisional Commissioner, Patna Division, Patna.

3. The Additional Collector, Buxar.

4. Deputy Collector Land Reforms, Dumraon, District- Buxar.

5. Chunnu Lal son of Late Tuntun Lal resident of Village- Kandar, Basantpur, Police Station- Ara Town, District- Bhojpur.

6. Smt. Kusumi Devi wife of Sri Kamta Lal resident of Village- Parasia, Police Station- Charpokhari, District- Bhojpur.

7. Shivji Lal son of Late Lalan Prasad Lal resident of Village- Ariaon, Police Station- Dumraon, (Krishnabrahm), District- Buxar.

8. Binod Lal son of Late Lalan Prasad Lal resident of Village- Ariaon, Police Station- Dumraon, (Krishnabrahm), District- Buxar.

9. Arun Lal son of Late Lalan Prasad Lal resident of Village- Ariaon, Police Station- Dumraon, (Krishnabrahm), District- Buxar.

10. Kanhaiya Lal son of Late Lalan Prasad Lal resident of Village- Ariaon, Police Station- Dumraon, (Krishnabrahm), District- Buxar.

11. Smt. Manorma Devi wife of Late Mahadev Lal resident of Village- Ariaon, Police Station- Dumraon, (Krishnabrahm), District- Buxar.

12. Kedar Upadhya Son of Late Raghunath Upadhya resident of Village- Ariaon, Police Station- Dumraon, (Krishnabrahm), District- Buxar.

13. Sri Niwas Upadhya son of Late Raghunath Upadhya resident of Village-

Ariaon, Police Station- Dumraon, (Krishnabrahm), District- Buxar.

... ... Respondent/s ====================================================== with Civil Writ Jurisdiction Case No. 3470 of 2021 ====================================================== BIMAL KUMAR SINGH son of late Vishwanath Prasad Singh resident of village- Koriapatti, Police Station- Jadia, District- Supaul

... ... Petitioner/s Patna High Court CWJC No. 15060 of 2019 dt.13-10-2023

Versus

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

2. The Chief Secretary Department of Revenue and Land Reforms, State of Bihar, Patna

3. The Collector Supaul

4. The Deputy Collector Land Reforms Triveniganj, Supaul

... ... Respondent/s ====================================================== with Civil Writ Jurisdiction Case No. 3889 of 2021 ======================================================

1. Santosh Kumar Singh @ Santosh Singh S/o Late Bikrama Singh, Resident of Village Dhanchhuan, Anchal Kochas, P.S. Dinara, District Rohtas.

2. Nandlal Singh, S/o Late Bhagwat Singh, Resident of Village Dhanchhuan, Anchal Kochas, P.S. Dinara, District Rohtas.

... ... Petitioner/s Versus

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

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

3. The Commissioner, Patna Division, Patna.

4. The Collector, Rohtas, Sasaram.

5. The Additional Collector, Rohtas, Sasaram.

6. The Deputy Collector, Land Reforms, Rohtas, Sasaram.

7. Smt. Devanti Devi, W/o Bhola Singh, Resident of Village Dhanchhuan, Anchal Kochas, P.S. Dinara, District Rohtas.

8. Panna Devi, W/o Kashinath Singh, Resident of Village Dhanchhuan, Anchal Kochas, P.S. Dinara, District Rohtas.

... ... Respondent/s ====================================================== with Civil Writ Jurisdiction Case No. 4588 of 2021 ====================================================== RAJA RAM SAH Son of Late Mathura Sah resident of Village- Saghar Sultanpur, P.S.- Bhawanpur Hat, District- Siwan

... ... Petitioner/s Versus

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

2. The Additional Member Board of Revenue, Patna Patna High Court CWJC No. 15060 of 2019 dt.13-10-2023

3. The Collector-cum-District Magistrate, Siwan

4. The Deputy Collector, Land Reforms, Maharajganj, Siwan

5. Abdullah Miya S/o Late Jalaluddin Miya R/o Village and P.o.- Saghar Sultanpur, P.s.- Bhagwanpur Hat, District- Siwan

6. Asraf Miya S/o Late Haider Miya R/o Village and P.o.- Saghar Sultanpur, P.s.- Bhagwanpur Hat, District- Siwan

7. Laddu Miya S/o Late Haider Miya R/o Village and P.o.- Saghar Sultanpur, P.s.- Bhagwanpur Hat, District- Siwan

8. Afroz Miya S/o Late haider Miya R/o Village and P.o.- Saghar Sultanpur, P.s.- Bhagwanpur Hat, District- Siwan

9. Saddam Miya S/o Late haider Miya R/o Village and P.o.- Saghar Sultanpur, P.s.- Bhagwanpur Hat, District- Siwan

10. Asgar Miya S/o Late Haider Miya R/o Village and P.o.- Saghar Sultanpur, P.s.- Bhagwanpur Hat, District- Siwan

11. Shabra Khatoon W/o Salauddin Miya D/o Late Jalaluddin Miya, R/o Village- Galimapur, P.o.- Taeriya, District- Saran

12. Maniba Khatoon W/o Salauddin Miya D/o Late Jalaluddin Miya, R/o village- Bajitpur, P.o.- Kishunpura, District- Siwan

13. Prabhu Singh S/o Late Dindayal Rai R/o Village- Khajuri, P.s.- Masrakh, District- Siwan

14. Nawal Singh S/o Late Dindayal Rai R/o Village- Khajuri, P.s.- Masrakh, District- Siwan

... ... Respondent/s ====================================================== with Civil Writ Jurisdiction Case No. 5449 of 2021 ====================================================== Smt. Sarswati Devi W/o Prasidh Pandey, resident of Village - Bhadkhurd, P.O. - Mohiuddinpur, Pargana - Pachlakhi, P.S. - Siwan Mufassil, District- Siwan.

... ... Petitioner/s Versus

1. The State of Bihar through Principle Secretary Revenue Department Govt.

of Bihar.

2. The Commissioner Saran Division, Siwan.

3. The Collector, Siwan.

4. The Deputy Collector, Land Reforms, Siwan, District - Siwan.

5. Gagandeo Giri, S/o Late Rukhi Giri, resident of Village- Bhadkhurd, P.O. -

Mohiuddinpur, Pargana- Pachlakhi, P.S.- Siwan Mufassil, District - Siwan.

6. Sheo Prasad Giri, S/o Late Vishwanath Giri, resident of Village - Bhadkhurd, P.O.- Mohiuddinpur, Pargana- Pachlakhi, P.S. Siwan Mufassil, District - Siwan.

Patna High Court CWJC No. 15060 of 2019 dt.13-10-2023

7. Manager Giri, S/o Prasad Giri, resident of Village- Bhadkhurd, P.O.-

Mohiuddinpur, Pargana- Pachlakhi, P.S. Siwan Mufassil, District - Siwan.

... ... Respondent/s ====================================================== with Civil Writ Jurisdiction Case No. 5781 of 2021 ====================================================== Kamal Yadav @ Kamal Prasad Yadav, Son of Late Jiwach Yadav, resident of Village-Divanganj, P.S-Raghopur, District-Supaul.

... ... Petitioner/s Versus

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

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

3. The Collector, Supaul.

4. The Deputy Collector Land Reforms, Birpur, District-Supaul.

5. The Circle Officer, Pratapganj, District-Supaul.

6. Shivan Yadav, Son of Late Ram Prasad Yadav, resident of Village-Purandihi, P.S.-Pratapganj, District-Supaul.

7. Mahendra Yadav, Son of Late Ram Prasad Yadav, resident of Village-

Purandihi, P.S.-Pratapganj, District-Supaul.

8. Bhupi Yadav, son of Late Ram Prasad Yadav, resident of Village-Purandihi, P.S.-Pratapganj, District-Supaul.

9. Kapi Yadav, Son of Late Ram Prasad Yadav, resident of Village-Purandihi, P.S.-Pratapganj, District-Supaul.

10. Ram Nandan Yadav, Son of Late Ram Prasad Yadav, resident of Village-

Purandihi, P.S.-Pratapganj, District-Supaul.

11. Anant Lal Yadav, Son of Late Chulhai Yada resident of Village-Purandihi, P.S.-Pratapganj, District-Supaul.

12. Shyamanand Yadav, Son of Late Sitaram Yadav, resident of Village-

Purandihi, P.S.-Pratapganj, District-Supaul.

... ... Respondent/s ====================================================== with Civil Writ Jurisdiction Case No. 5862 of 2021 ====================================================== Debasish Kriti Son of Manoj Kumar Singh Resident of Village- Ibrahimpur Berua, Police station- Gaighat, District- Muzaffarpur

... ... Petitioner/s Versus

1. The State of Bihar through the Principal Secretary, Revenue Department, Government of Bihar, Patna High Court CWJC No. 15060 of 2019 dt.13-10-2023

2. The District Magistrate cum Collector, Muzaffarpur

3. The Deputy Collector, Land Reforms (East) Muzaffarpur

4. Chandrama Prasad Singh Son of Satya Narayan Singh Resident of village-

Berua Ibrahimpur, P.S.- Gaighat, District- Muzaffarpur

5. Vijay Laxmi Devi W/o Ajay Kumar Singh R/o Village- Basantpur Jhitkahi, P.s.- Sakra, District- Muzaffarpur

... ... Respondent/s ====================================================== with Civil Writ Jurisdiction Case No. 6183 of 2021 ======================================================

1. Umesh Singh Son of Late Jamun Singh, resident of Village - Pirauchha, Post

- Kanta, P.S. Gayaghat, District - Muzaffarpur.

2. Suresh Singh, Son of Late Jamun Singh, resident of Village - Pirauchha, Post

- Kanta, P.S. Gayaghat, District - Muzaffarpur.

... ... Petitioner/s Versus

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

2. The Commissioner, Tirhut Division, Muzaffarpur.

3. The Collector, Muzaffarpur.

4. The Dy. Collector Land Reforms, East Muzaffarpur, Muzaffarpur.

5. Deep Narayan Singh, Son of Late Ram Dev Singh, resident of Village -

Pirauchha, Post - Kanta, P.S. - Gayaghat, District - Muzaffarpur.

6. Shri Narayan Mahaseth, Son of Late Sitaram Mahaseth, resident of Village -

Pirauchha, Post - Kanta, P.S. - Gayaghat, District - Muzaffarpur.

... ... Respondent/s ====================================================== with Civil Writ Jurisdiction Case No. 6984 of 2021 ====================================================== Jai Raj Chaudhary Son of Late Basudev Chaudhary Resident of Village - Purana Bhojpur, P.S. - Dumraon, District - Buxar.

... ... Petitioner/s Versus

1. The State of Bihar through the Commissioner, Patna Division, Patna.

2. The Collector, Buxar.

3. The Additional Collector, Buxar.

4. The Deputy Collector Land Reforms, Dumraon, District- Buxar.

5. Ajay Yadav son of Late Chhabila Yadav resident of village - Purana Bhojpur, P.S. - Dumraon, District- Buxar.

Patna High Court CWJC No. 15060 of 2019 dt.13-10-2023

6. Dulhin Meena Devi wife of Uma Shankar Lal resident of village - Purana Bhojpur, P.S. - Dumraon, District- Buxar.

... ... Respondent/s ====================================================== with Civil Writ Jurisdiction Case No. 7202 of 2021 ====================================================== Umesh Ram Son of Late ram Bhajan Ram Resident of Village and P.O. and P.S.-Darauli, Distirct-Siwan, at Present 108/C, Netaji Nagar, Panbasti, Kancharapara (M), North 24 Pargana, West Bengal, Pin-743136.

... ... Petitioner/s Versus

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

2. The Collector-Cum-District Magistrate, Siwan.

3. Deputy Collector Land Reforms, Siwan Sadar, District-Siwan.

4. Silpi Prakash Wife of Sri Prakash Resident of Village and P.O. and P.S.-

Darauli, District-Siwan.

5. Megh Nath Ram Son of Late Ram Bhajan Ram Resident of Village and P.O.

and P.S.-Darauli , District-Siwan.

... ... Respondent/s ====================================================== with Civil Writ Jurisdiction Case No. 7282 of 2021 ====================================================== Santosh Kumar Singh, S/o Late Rajendra Prasad Singh Resident of Village and P.O. Barail, P.S. and District-Supaul.

... ... Petitioner/s Versus

1. The State of Bihar through Principal Secretary, Land Reforms Department, Government of Bihar, Patna.

2. Principal Secretary, Land Reforms Department, Government of Bihar, Patna Bihar.

3. Commissioner, Kosi Division, Saharsa.

4. Collector Cum District Magistrate, Supaul.

5. Deputy Collector, Land Reforms, Supaul.

6. Smt. Ratan Devi Wife of Siya Saran Yadav Resident of Village Dhore Kataiya, P.S. and District-Supaul.

7. Jibach Prasad Singh S/o Late Rajendra Prasad Singh Resident of Village and P.O. Barail, P.S. and District-Supaul

... ... Respondent/s ====================================================== Patna High Court CWJC No. 15060 of 2019 dt.13-10-2023

with Civil Writ Jurisdiction Case No. 7700 of 2021 ====================================================== Prashant Kumar @ Prasant Kumar S/o Vijay Mahto resident of Village- Mathurapur, P.O. and P.S.- Khagaria, District- Khagaria.

... ... Petitioner/s Versus

1. The State of Bihar through Principle Secretary Revenue Department Govt.

of Bihar.

2. The Commissioner Tirhut Division, Khagaria.

3. The Collector, Khagaria.

4. The Deputy Collector, Land Reforms East, District- Khagaria.

5. Kavita Devi W/o Late Vijay Mahto resident of Village- Mathurapur, P.O. and P.S.- Khagaria, District- Khagaria.

6. Mithun Kuar S/o late Vijay Mahto resident of Village- Mathurapur, P.O. and P.S.- Khagaria, District- Khagaria.

7. Komal Kumari D/o Late Vijay Mahto resident of Village- Mathurapur, P.O.

and P.S.- Khagaria, District- Khagaria.

7.1. Nibha Kumari Minor D/o Late Vijay Mahto resident of Village- Mathurapur, P.O. and P.S.- Khagaria, District- Khagaria. minor under the guardianship of Mother namely Kavita Devi.

8. Jyoti Kumari Minor D/o Late Vijay Mahto resident of Village- Mathurapur, P.O. and P.S.- Khagaria, District- Khagaria. minor under the guardianship of Mother namely Kavita Devi.

9. Juhi Kumari Minor D/o Late Vijay Mahto resident of Village- Mathurapur, P.O. and P.S.- Khagaria, District- Khagaria. minor under the guardianship of Mother namely Kavita Devi.

10. Deepak Prakash S/o Ashok Kumar Singh resident of Village- Mathurapur, P.O. and P.S.- Khagaria, District- Khagaria.

11. Sonu Kumar Sinha S/o Awadesh Kumar Snha resident of Village-

Sheikhpura, P.S.- Mufassil, District- Khagaria.

12. Kailash Bhagat S/o Late Ram Bilas Bhaat resident of Village- Mehsopur, P.S.- Mufassil, District- Khagaria.

13. Nikesh Kumar S/o Arvind Prasad Choudhary resident of Mohalla Hajipur Patel Ward No. 20, P.S. and District- Khagaria.

14. Mukesh Kumar S/o Ram Nares Roy resident of Kisti Kothi, Ward No. 21, Khagaria, P.S. and District- Khagaria.

15. Kanti Devi W/o Late Uaday Prasad Verma resident of Village Kalibari, Khagaria, P.S. and District- Khagaria.

16. Ravi Kant Verma S/o Late Uday Prasad Verma resident of Village Kalibari, Khagaria, P.S. and District- Khagaria.

17. Shashi Kant Kumar S/o Late Uday Prasad Verma resident of Village Kalibari, Khagaria, P.S. and District- Khagaria. Patna High Court CWJC No. 15060 of 2019 dt.13-10-2023

... ... Respondent/s ====================================================== with Civil Writ Jurisdiction Case No. 8186 of 2021 ====================================================== Bhola Yadav @ Bhola Prasad Yadav Son of Late Bhumeshvar Yadav @ Bhuwaneshwar Yadav @ Bhupendra Yadav resident of Village - Kishorganj - Latia, Police Station- Korha, District- Katihar.

... ... Petitioner/s Versus

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

2. The Principal Secretary, Department of Revenue and Land Reforms, Government of Bihar, at Patna.

3. The Divisional Commissioner, Purnia Division, Purnia.

4. The Collector, Katihar, Purnia.

5. The Deputy Collector Land Reforms, within the district of Katihar.

6. Sachchida Nand DAs Son of Late Kapileshwar Das resident of Village -

Dewandih, Police Station- Korha, District- Katihar.

7. Md. Rafique Son of Md. Jalil Sah resident of Village - Salehpur Maheshpur, Police Station- Falka, District- Katihar.

8. Bibi Baby Khatoon Wife of Md. Rafique resident of Village - Salehpur Maheshpur, Police Station- Falka, District- Katihar.

... ... Respondent/s ====================================================== with Civil Writ Jurisdiction Case No. 8197 of 2021 ====================================================== Sandeep Kumar @ Sandip Kumar Son of Shri Pradeep Kumar Das @ Pradip Das resident of Village - Diwandih (Pawai), Police Station- Korha, District- Katihar.

... ... Petitioner/s Versus

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

2. The Principal Secretary, Department of Revenue and Land Reforms, Government of Bihar, at Patna.

3. The Divisional Commissioner, Purnia Division, Purnia.

4. The Collector, Katihar.

5. The Deputy Collector Land Reforms, Katihar within the district of Katihar.

6. Shri Dinesh Prasad jaiswal Son of Late Ram Prasad Jaiswal resident of Mohalla - Gulabbag, Purnia, Police Station- Sadar, District- Purnia. Patna High Court CWJC No. 15060 of 2019 dt.13-10-2023

7. Smt. Sushila Devi Wife of Shri Dinesh Prasad Jaiswal resident of Mohalla -

Gulabbag, Purnia, Police Station- Sadar, District- Purnia.

8. Shri Lakhan Mahto Son of Late Mauzi Mahto resident of Village Thatha Mangal Tola, Post Office Thatha, Police Station- Mansi, District- Khagaria, presently residing at Village - Pirganj, Police Station- Korha, District- Katihar.

9. Smt. Shakuntala Devi Wife of Shri Lakhan Mahto resident of Village Thatha Mangal Tola, Post Office Thatha, Police Station- Mansi, District- Khagaria, presently residing at Village - Pirganj, Police Station- Korha, District- Katihar.

... ... Respondent/s ====================================================== with Civil Writ Jurisdiction Case No. 8403 of 2021 ====================================================== Ramesh Prasad Singh Son of Late Baijnath Prasad Singh Resident of Village- Rahimpur Pachkhunti, P.S.- Muffasil (Khagaria), District- Khagaria.

... ... Petitioner/s Versus

1. The State of Bihar through the Commissioner, Munger Division, Munger.

2. The Collector, Khagaria.

3. The Additional Collector, Khagaria.

4. The Deputy Collector Land Reforms, Khagaria, District- Khagaria.

5. Yogendra Sah Son of Late Ashik Sah resident of Village- Kumhar Chakki, P.S.- Muffasil (Khagaria), District- Khagaria.

6. Manoj Kumar son of Late Basant Chaudhary resident of Village- Rahimpur, Tola- Sonbarsa, P.S.- Muffasil (Khagaria), District- Khagaria.

... ... Respondent/s ====================================================== with Civil Writ Jurisdiction Case No. 8606 of 2021 ====================================================== Sanjay Singh @ Sanjay Kumar Son of Late Chalitar Singh Resident of Village- Baltara, P.S.- Gogri, District- Khagaria.

... ... Petitioner/s Versus

1. The State of Bihar through the Commissioner, Munger Division, Munger.

2. The Collector, Khagaria.

3. The Additional Collector, Khagaria.

4. The Deputy Collector, Land Reforms, Khagaria, District- Khagaria.

5. Ram Bahadur Singh Son of Late Subak Lal Singh Resident of Village-

Baltara, P.S.- Gogri, District- Khagaria. Patna High Court CWJC No. 15060 of 2019 dt.13-10-2023

6. Lalan Kumar Singh Son of Late Upendra Narayan Singh Resident of Village- Kaithi, P.S.- Chautham, District- Khagaria.

... ... Respondent/s ====================================================== with Civil Writ Jurisdiction Case No. 9717 of 2021 ====================================================== Ravindra Nath Tiwari S/o Devnandan Tiwari Resident of Village- Basantpur Tola, P.S.- Rani Talab, District- Patna, currently residing at #1B 64, SECL Colony, Ward No. 20, Baikunthpur, District- Koriya, State- Chhattisgarh.

... ... Petitioner/s Versus

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

2. The Additional Member, Board of Revenue, Old Secretariat, Patna, Bihar.

3. The Land Reforms Deputy Collector, Paliganj, Patna, Bihar.

4. The Divisional Commissioner, Land Reforms, Patna, Bihar.

5. The Collector, District- Patna, Bihar.

6. Lalsa Devi Wife of Anil Sharma Village and Post- Kaab, P.S.- Ranitalab, District- Patna, Bihar.

... ... Respondent/s ====================================================== with Civil Writ Jurisdiction Case No. 11657 of 2021 ====================================================== Md. Israfil S/o Late Haji Abdul Latif r/o Village- Samdhinia, P.s.- Jale, District- Darbhanga (Preemptor)

... ... Petitioner/s Versus

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

2. Principal Secretary, Revenue and Land Reforms Department, Govt. of Bihar, Patna

3. Special Secretary to the Government, Land Reforms Department, Bihar, Patna

4. Addl. Collector, Darbhanga

5. Land Reforms Deputy Collector, Darbhanga

6. Md. Akhtar S/o Abdul Jalil R/o Village- Samdhinia, P.s.- Jale, District-

Darbhanga (Purchasers)

7. Md. Islam S/o Abdul Jalil R/o Village- Samdhinia, P.s.- Jale, District-

Darbhanga (Purchasers)

8. Md. Lal S/o Abdul Jalil R/o Village- Samdhinia, P.s.- Jale, District- Patna High Court CWJC No. 15060 of 2019 dt.13-10-2023

Darbhanga (Vendors)

9. Md. Hasan S/o Abdul Jalil R/o Village- Samdhinia, P.s.- Jale, District-

Darbhanga (Vendors)

... ... Respondent/s ====================================================== with Civil Writ Jurisdiction Case No. 11659 of 2021 ====================================================== Manti Devi Wife of Janak Singh Resident of Village-Gamharia, Post Office- Rushi, Police Station-Jalalpur, District-Saran at Chapra.

... ... Petitioner/s Versus

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

2. The Secretary, Revenue and Land Reforms Department Govt. of Bihar, Patna.

3. The Collector, Saran, Saran at Chapra.

4. The Additional Collector, Saran, Saran at Chapra.

5. The Deputy Collector, Land Reforms, Saran, Chapra, Saran.

6. Sri Niwas Singh Son of Late Jagarnath Singh Resident of Village-

Gamhariya, Post Office-Rushi, Police Station-Jalalpur, District-Saran at Chapra.

7. Rani Devi Wife of Parambansh Singh Resident of Village-Gamhariya, Post Office-Rushi, Police Station-Jalalpur, District-Saran at Chapra.

... ... Respondent/s ====================================================== with Civil Writ Jurisdiction Case No. 11660 of 2021 ====================================================== Janak Singh Son of Late Sarwadev Singh @ Sarabjit Singh Resident of Village-Gamharia, Post Office-Rushi, Police Station-Jalalpur, District-Saran, at Chapra.

... ... Petitioner/s Versus

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

2. The Secretary, Revenue and Land Reforms Department Govt. of Bihar, Patna.

3. The Collector, Saran, Saran at Chapra.

4. The Additional Collector, Saran, Saran at Chapra.

5. The Deputy Collector, Land Reforms, Saran, Saran at Chapra.

6. Rajesh Singh Son of Late Surendra Singh Resident of Village-Gamharia, Patna High Court CWJC No. 15060 of 2019 dt.13-10-2023

Post Office-Rushi, Police Station-Jalalpur, District-Saran, at Chapra.

7. Munna Singh Son of Late Surendra Singh Resident of Village-Gamharia, Post Office-Rushi, Police Station-Jalalpur, District-Saran, at Chapra.

8. Dimple Devi Daughter of Late Surendra Singh Resident of Village-

Gamharia, Post Office-Rushi, Police Station-Jalalpur, District-Saran, at Chapra.

9. Simpal Devi Daughter of late Surendra Singh Resident of Village-Gamharia, Post Office-Rushi, Police Station-Jalalpur, District-Saran, at Chapra.

10. Harendra Singh Son of Amir Singh Resident of Village-Gamharia, Post Office-Rushi, Police Station-Jalalpur, District-Saran, at Chapra.

... ... Respondent/s ====================================================== with Civil Writ Jurisdiction Case No. 11664 of 2021 ====================================================== Janak Singh Son of Late Sarwadev Singh @ Sarabjit Singh Resident of Village-Gamharia, Post Office-Rushi, Police Station-Jalalpur, District-Saran at Chapra.

... ... Petitioner/s Versus

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

2. The Secretary, Revenue and Land Reforms Department Govt. of Bihar, Patna.

3. The Collector, Saran, Saran at Chapra.

4. The Additional Collector, Saran, Saran at Chapra.

5. The Deputy Collector, Land Reforms, Saran, Chapra, Saran.

6. Sri Ram Singh, Son of Late Jagarnath Singh Resident of Village-Gamhariya, Post Office-Rushi, Police Station-Jalalpur, District-Saran, at Chapra.

7. Rajesh Singh Son of Late Surendra Singh Resident of Village-Gamhariya, Post Office-Rushi, Police Station-Jalalpur, District-Saran, at Chapra.

8. Munna Singh Son of Late Surendra Singh Resident of Village-Gamhariya, Post Office-Rushi, Police Station-Jalalpur, District-Saran, at Chapra.

9. Dimple Devi Daughter of Late Surendra Singh Resident of Village-

Gamhariya, Post Office-Rushi, Police Station-Jalalpur, District-Saran, at Chapra.

10. Simpal Devi Daughter of Late Surendra Singh Resident of Village-

Gamhariya, Post Office-Rushi, Police Station-Jalalpur, District-Saran, at Chapra.

... ... Respondent/s ====================================================== with Civil Writ Jurisdiction Case No. 12770 of 2021 Patna High Court CWJC No. 15060 of 2019 dt.13-10-2023

====================================================== Raghunath Sah Gupta @ Raghunath Prasad Gupta S/o Late Jamun Sah Resident of Village Kolhanta Tole Ramtola, P.S.- Moro, District- Darbhanga.

... ... Petitioner/s Versus

1. The State of Bihar through Principle Secretary, Revenue Department, Govt.

of Bihar.

2. The Commissioner, Saran Division, Darbhanga.

3. The Collector, Darbhanga.

4. The Deputy Collector, Land Reforms, Sadar, District- Darbhanga.

5. Bhola Prasad Thakur S/o Late Ram Chandra Thakur Resident of Village Kolhanta Tole Ramtola, P.S.- Mora, District- Darbhanga.

6. Vijay Prasad Gupta Son of Late Ram Narayan Sah Resident of Mohalla Bara Bazar, Shamsher Ganj, P.S.- Town, District- Darbhanga.

7. Surendra Prasad Gupta Vendors Son of Late Ram Narayan Sah Resident of Mohalla Bara Bazar, Shamsher Ganj, P.S.- Town, District- Darbhanga.

... ... Respondent/s ====================================================== with Civil Writ Jurisdiction Case No. 12935 of 2021 ====================================================== Radha Kishun Sah S/o Late Bhageru Sah, resident of Village and Post - Panapur Langa, P.S. - Hajipur Sadar, District - Vaishal - 844124.

... ... Petitioner/s Versus

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

2. The Collector, Vaishali at Hajipur.

3. The D.C.L.R., Hajipur, District - Vaishali.

4. Suresh Prasad Sah, S/o Late Rajeshwar Sah, resident of Village and Post -

Panapur Langa, P.S. Hajipur Sadar, District - Vaishali.

5. Chandeshwar Thakur, S/o Late Jai Kishan Thakur, resident of Village and Post - Panapur Langa, P.S.- Hajipur Sadar, District - Vaishali.

... ... Respondent/s ====================================================== with Civil Writ Jurisdiction Case No. 12945 of 2021 ======================================================

1. Madheshwar Narayan, Son of Late Kamal Narayan Singh Resident of Village-Bara, P.O.-Bela Tarari, P.S.-Naubatpur, District-Patna, PIn Code- 801109.

2. Draveshwar narayan Son of Late Kamal Narayan Singh Resident of Village-

Bara, P.O.-Bela Tarari, P.S.-Naubatpur, District-Patna, PIn Code-801109. Patna High Court CWJC No. 15060 of 2019 dt.13-10-2023

3. Anil Kumar Narayan Son of Late Kamal Narayan Singh Resident of Village-

Bara, P.O.-Bela Tarari, P.S.-Naubatpur, District-Patna, Pin Code-801109.

... ... Petitioner/s Versus

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

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

3. The Joint Secreary, Revenue and Land Reforms Department, Government of Bihar, Patna.

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

5. The Additional Collector, Patna.

6. The Deputy Collector Land Reform, Danapur, Patna.

7. The Circle Officer, Naubatpur, Patna.

8. Prabhu Dayal Singh Son of Late Nanhka Singh Resident of Village-

Karwaha, P.O.-Punpun, P.S.-Naubatpur, District-Patna.

9. Shatrudhan Sharma Son of Late Balmukund Sharma, Resident of Village-

Bara, P.O.-Bela Tarari, P.S.-Naubatpur, District-Patna Pin Code-801109.

... ... Respondent/s ====================================================== with Civil Writ Jurisdiction Case No. 13114 of 2021 ======================================================

1. Madheshwar Narayan Son of Late Kamal Narayan Singh Resident of Village-Bara, P.O.-Bela Tarati, P.S.-Naubatpur, District-Patna. Pin Code- 801109.

2. Draveshwar Narayan, Sono f Late Kamal Narayan Singh Resident of Village-Bara, P.O.-Bela Tarati, P.S.-Naubatpur, District-Patna. Pin Code- 801109.

3. Anil Kumar Narayan, Son of Late Kamal Narayan Singh Resident of Village-Bara, P.O.-Bela Tarati, P.S.-Naubatpur, District-Patna. Pin Code- 801109.

... ... Petitioner/s Versus

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

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

3. The Joint Secretary, Revenue and Land Reforms Department, Government of Bihar, Patna.

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

5. The Additional Collector, Patna.

6. The Deputy Collector Land Reforms, Danapur, Patna. Patna High Court CWJC No. 15060 of 2019 dt.13-10-2023

7. The Circle Officer, Naubatpur, Patna.

8. Prabhu Dayal Singh Son of Late Nanhka Singh Resident of Village-

Karwaha, P.O.-Punpun P.S.-Naubatpur, District-Patna.

9. Suryashanti Devi Wife of Biffan Singh, Daughter of Late Tapeshwar Sharma, Resident of Village-Bara, P.O.-Bela Tarati, P.S.-Naubatpur, District- Patna. Pin Code-801109. At Present Resident of Village-Abharanchak, P.S.- Naubatpur, District-Patna.

... ... Respondent/s ====================================================== with Civil Writ Jurisdiction Case No. 13649 of 2021 ====================================================== Radha Devi Wife of Vinay Prasad @ Bambam Purbey resident of Kishori Lal Chouk Bhagwati Asthan in R.K. College Road, Madhubani, District- Madhubani.

... ... Petitioner/s Versus

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

2. The Principal Secretary, Department of Revenue and Land Reforms, Government of Bihar, at Patna.

3. The Secretary, Bihar Land Tribunal, Patna.

4. The Commissioner Darbanga Division, Darbhanga.

5. The Additional Collector, Darbhanga.

6. The Deputy Collector Land Reforms at Sadar, Darbhanga Within the District of Darbhanga.

7. Asraf Hussain Son of Md. Akbar Ajam, Resident of Village-Gousaghat, Police Station-Sadar-Darbhanga, District-Darbhanga.

8. Phasiha Kaisar Wife of Md. Wasim Resident of Mohalla-Khaja Sarai, Post Office and Police Station-Laheria Sarai- District-Darbhanga.

... ... Respondent/s ====================================================== with Civil Writ Jurisdiction Case No. 14047 of 2021 ======================================================

1. Harsh Nandan Jha Son of Late Bindh Nath Jha. Resident of Village-Patharia, Police Station-Galgalia, District-Kishanganj.

2. Sanjay Kumar Jha Son of Late Bindh Nath Jha Resident of Village-Patharia, Police Station-Galgalia, District-Kishanganj.

3. Rajesh Kumar Jha Son of Late Bindh Nath Jha. Resident of Village-Patharia, Police Station-Galgalia, District-Kishanganj.

... ... Petitioner/s Patna High Court CWJC No. 15060 of 2019 dt.13-10-2023

Versus

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

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

3. The Divisional Commissioner, Purnia Division, Purnia.

4. The Collector, Kishanganj.

5. The Deputy Collector Land Reforms at Kishanganj Within the District of Kishanganj.

6. Bibi Saira Khatoon Wife of Taiyab Hussain Resident of Village-patharia, Post Office and Police Station-Galgalia, District-Kishanganj.

7. Smt. Mala Devi Widow of Late Shri Kant Mishra Resident of Thakurganj, Police Station-Thakurganj, District-Kishanganj.

... ... Respondent/s ====================================================== with Civil Writ Jurisdiction Case No. 14133 of 2021 ====================================================== Sri Ram Binay Singh @ Ram Vinay Singh Son of Late Nolakh Singh, Resident of Village BaghaKol, P.S. Bikram, P.O. Patut, District - Patna.

... ... Petitioner/s Versus

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

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

3. The Commissioner, Magadh Division, Patna.

4. The Collector, Patna.

5. The Additional Collector, Patna.

6. The Deputy Collector, Land Reforms, Patna.

7. The Circle Officer, Patna.

8. Smt. Sushila Devi, Wife of Sri Yashwant Kumar, resident of Village Babhanpura, P.O. - Mubarakpur, P.S. Phulwarisharif, District - Patna.

9. Sri Arvind Kumar, Son of Sri Lal Babu Singh, Resident of Village Baghakol, P.O. - Patut, P.S. Bikram, District - Patna.

... ... Respondent/s ====================================================== with Civil Writ Jurisdiction Case No. 15046 of 2021 ======================================================

1. Gopal Mandal Son of Late Naresh Prasad Mandal Resident of Village-

Simarbani, Police Station- Bhargama, District- Araria.

2. Sanjeet Mandal Son of Late Naresh Prasad Mandal Resident of Village- Patna High Court CWJC No. 15060 of 2019 dt.13-10-2023

Simarbani, Police Station- Bhargama, District- Araria.

3. Ranjeet Mandal Son of Late Naresh Prasad Mandal Resident of Village-

Simarbani, Police Station- Bhargama, District- Araria.

... ... Petitioner/s Versus

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

2. The Principal Secretary, Department of Revenue and Land Reforms, Government of Bihar, at Patna.

3. The Collector of the District of Araria.

4. The Additional Collector of the District of Araria.

5. The Deputy Collector, Land Reforms at Forbesganj within the district of Araria.

6. Deepak Bhagat Son of Late Bodh Narayan Bhagat Resident of Village-

Simarbani, Post Office- Simarbani, Police Station- Bhargama, District- Araria.

7. Kumod Kumar Son of Late Bodh Narayan Bhagat Resident of Village-

Simarbani, Post Office- Simarbani, Police Station- Bhargama, District- Araria.

8. Prem Lata Widow of Late Ashol Mandal Resident of Village and P.O.-

Pachira, Police Station- Raniganj, District- Araria.

9. Bhawesh Kumar Mandal Son of Late Ashok Mandal Resident of Village and P.O.- Pachira, Police Station- Raniganj, District- Araria.

10. Ravi Ranjan Son of Late Ashok Mandal Resident of Village and P.O.-

Pachira, Police Station- Raniganj, District- Araria.

11. Sulochana Devi Wife of Umanand Mandal Resident of Village and Post Office- Basgara, Police Station- Forbesganj, District- Araria.

12. Sheela Devi Wife of Om Prakash Mandal Resident of Village and Post Office- Dumaria, Police Station- Forbesganj, District- Araria.

13. Sudha Devi Wife of Prakash Mandal Resident of Village and P.O.- Pachira, Police Station- Raniganj, District- Araria.

... ... Respondent/s ====================================================== with Civil Writ Jurisdiction Case No. 17115 of 2021 ====================================================== Md. Jaheer Son of Late Md. Nasir resident of Village - Deoka Bhargama, Post Office - Deoka Bhargama, Police Station- Bheja, District - Madhubani.

... ... Petitioner/s Versus

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

Patna High Court CWJC No. 15060 of 2019 dt.13-10-2023

2. The Principal Secretary, Revenue Land Reforms Department, Government of Bihar, Patna.

3. The Additional Collector, Madhubani.

4. The Deputy Collector Land Reforms Jhanjharpur.

5. Md. Yusuf Kujra Son of Late Md. Salim Kujra, resident of Village and P.O.

Deoka Bhargama, Police Station Bheja, District - Madhubani.

6. Md. Musaharu Mian, Son of Late Imtyaj, resident of Village and P.O. Deoka Bhargama, Police Station Bheja, District - Madhubani.

... ... Respondent/s ====================================================== with Civil Writ Jurisdiction Case No. 17890 of 2021 ====================================================== Anil Kumar Singh S/o- Late Ratnakar Prasad Singh R/o- Vill- Soha Via Sonbarasaraj, P.S.- Sonbarsaraj, Distt- Saharasa

... ... Petitioner/s Versus

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

2. The Joint Secretary, Revenue and Land Reforms Department, Govt. of Bihar, Patna.

3. The Divisional Commissioner, Kosi Division, Purnia.

4. The Collector, Saharsa.

5. The DCLR, Sadar, Saharsa.

6. The Circle Officer, Sonbarsa, Saharsa.

7. Ramesh Chandra Singh S/o- Late Badri Narayan Singh R/o- Vill- Soha Via Sonbarasaraj, P.S.- Sonbarsaraj, Distt- Saharasa. At present residing at B- 111468J- Dhurwa, P.O. and P.S.- Dhurwa, Distt- Ranchi.

8. Rekha Devi D/o- Late Surendra Narayan Singh, W/o- Sri Arun Kr. Singh R/o- Vill- Soha Via Sonbarasaraj, P.S.- Sonbarsaraj, Distt- Saharasa. At present residing at Mohalla- Gangjala (Near Bir Kunwar Singh School) P.O. Gangjala, P.S. and Distt- Saharsa.

9. Smt. Mani Prabha D/o- Late Surendra Narayan Singh, W/o- Sunil Kr. Singh R/o- Vill- Soha Via Sonbarasaraj, P.S.- Sonbarsaraj, Distt- Saharasa. At present residing at Mohalla- Gangjala (Near Bir Kunwar Singh School) P.O. Gangjala, P.S. and Distt- Saharsa.

10. Kumari Snehlata D/o- Late Surendra Narayan Singh, W/o- Subodh Kumar Singh R/o- Vill- Soha Via Sonbarasaraj, P.S.- Sonbarsaraj, Distt- Saharasa. At present residing at Mohalla- Gangjala Rahman Chowk (in front of Clinic of Dr. Jitendra Kumar) P.S. and Distt- Saharsa.

11. Sabnam Devi D/o- Late Surendra Narayan Singh, W/o- Ajay Kr. Singh R/o-

Vill- Soha Via Sonbarasaraj, P.S.- Sonbarsaraj, Distt- Saharasa. At present residing at Mohalla- Gangjala Rahman Chowk (in front of Clinic of Dr. Jitendra Kumar) P.S. and Distt- Saharsa.

Patna High Court CWJC No. 15060 of 2019 dt.13-10-2023

12. Smt Chandra Prabha Devi D/o- Late Surendra Narayan Singh, W/o- Jay Ballabh Pd. Singh R/o- Vill- Soha Via Sonbarasaraj, P.S.- Sonbarsaraj, Distt- Saharasa. At present residing at Vill. and P.O.- Vishanpur, P.S.- Saurbazar, Distt- Saharsa.

... ... Respondent/s ====================================================== with Civil Writ Jurisdiction Case No. 18014 of 2021 ====================================================== Shahanshah Alam son of Late Abdul Haseeb Khan @ Abdul Hasib resident of Village Dumrawan, Post- Bankey Bazar, P.S. Bankey Bazar, District- Gaya.

... ... Petitioner/s Versus

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

2. The Additional Collector, Gaya.

3. The Land Reforms Deputy Collector, Sherghati, Gaya.

4. Umar Khan son of Shamsul Arfeen resident of Village Khajuria, P.S. Bankey Bazar, District Gaya.

5. Mostt. Gangotri Devi wife of Jatu Sao resident of Village Dumrawan, P.S. Bankey Bazar, District Gaya, at present resident of Village Kochia, Darbhanga, P.O. Raniganj, P.S. Imamganj, District Gaya.

... ... Respondent/s ====================================================== with Civil Writ Jurisdiction Case No. 18354 of 2021 ======================================================

1. Dani Yadav Son of Late Lakhan Yadav Resident of Village - Aura, Ward No. 13, P.O.- Shankarpur, P.S.- Rosera, District- Samastipur.

2. Tribhuban Yadav Son of Late Lakhan Yadav, Resident of Village - Aura, Ward No. 13, P.O.- Shankarpur, P.S.- Rosera, District- Samastipur.

... ... Petitioner/s Versus

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

2. The Chief Secretary, Department of Revenue and Land Reforms, State of Bihar, Patna.

3. The Commissioner, Darbhanga Division, Darbhanga.

4. The District Magistrate, Samastipur.

5. The Deputy Collector Land Reforms, Rosera.

6. Suryabali Devi Wife of Ram Bahadur Yadav, Resident of Village- Aura, Ward No. 13, P.O.- Shankarpur, P.S.- Rosera, District - Samastipur- 848117. Patna High Court CWJC No. 15060 of 2019 dt.13-10-2023

7. Basant Yadav Son of Late Bajrangi Yadav, Resident of Village - Purpathar, P.S.- Khodabandpur, District - Begusarai.

8. Krishna Kumari, Wife of Late Shatrughan Yadav, Resident of Village - Aura, Ward No. 13, P.O.- Shankarpur, P.S.- Rosera, District- Samastipur.

9. Pratosh Yadav Son of Late Shatrughan Yadav, Resident of Village - Aura, Ward No. 13, P.O.- Shankarpur, P.S.- Rosera, District- Samastipur.

10. Pankaj Kumar Yadav, Son of Late Shatrughan Yadav, Resident of Village -

Aura, Ward No. 13, P.O.- Shankarpur, P.S.- Rosera, District- Samastipur.

11. Chhotu Yadav Son of Late Shatrughan Yadav, Resident of Village - Aura, Ward No. 13, P.O.- Shankarpur, P.S.- Rosera, District- Samastipur.

... ... Respondent/s ====================================================== with Civil Writ Jurisdiction Case No. 18463 of 2021 ======================================================

1. Janardan Sharma Son of Late Baleshwar Singh Resident of Village- Patauna, Police Station- Paliganj, District- Patna.

2. Vishwanath Sharma Son of Late Baleshwar Singh Resident of Village-

Patauna, Police Station- Paliganj, District- Patna.

... ... Petitioner/s Versus

1. The State of Bihar Bihar.

2. The Chief Secretary, Govt. of Bihar, Old Secretariat, Patna.

3. The Principal Secretary, Department of Revenue and Land Reforms, Old Secretariat, Patna.

4. The Divisional Commissioner, Patna Division, Patna.

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

6. The Deputy Collector, Land Reforms, Paliganj, Bihar.

7. Smt. Sutharmani Devi Wife of Sri Awadh Bihari Sharma Resident of Village- Patauna, Police Station- Paliganj, District- Patna.

8. Upendra Sharma Son of Late Sakaldeo Singh Resident of Village- Patauna, Police Station- Paliganj, District- Patna.

... ... Respondent/s ====================================================== with Civil Writ Jurisdiction Case No. 18505 of 2021 ====================================================== Ramadhar Singh @ Ramadhar Sharma Son of Late Vibhishan Singh Resident of Village and P.O. and P.S. Pauthu, Anchal Rafiganj, District- Aurangabad.

... ... Petitioner/s Versus

1. The State of Bihar, Bihar.

Patna High Court CWJC No. 15060 of 2019 dt.13-10-2023

2. The Chief Secretary, Govt. of Bihar, Old Secretariat, Patna.

3. The Principal Secretary, Department of Revenue and Land Reforms, Old Secretariat, Patna.

4. The Divisional Commissioner, Magadh Division, Gaya.

5. The District Magistrate - cum - Collector, Aurangabad.

6. The Deputy Collector Land Reforms, Aurangabad, Bihar.

7. Kumar Nirbhay Son of Sri Ramji Sharma Resident of Village and P.S. Pauthu, P.O. Maulviganj, Pauthu, District- Aurangabad.

8. Sri Kamta Prasad Son of Late Ram Lakhan Singh Resident of Turuk Talpa, Police Station- Karpi, District- Arwal, presently residing at village and Police Station - Pauthu, District- Aurangabad.

... ... Respondent/s ====================================================== with Civil Writ Jurisdiction Case No. 18566 of 2021 ====================================================== Ramdas Yadav Son of Laxmi Yadav, resident of Village - Gaiwal, Athar, P.O.- Baghoul, P.S. and Anchal- Baheri, District - Darbhanga.

... ... Petitioner/s Versus

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

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

3. The Commissioner, Darbhanga.

4. The Additional Collector, Darbhanga.

5. Deputy Collector, Land Reforms, Darbhanga.

6. Smt. Sunita Kumari W/o Lalit Kumar Mukhiya, resident of Baghoul, Anchal- Baheri, District - Darbhanga.

7. Most. Kameshwari Devi W/o Late Harishankar Jha, resident of Mohalla -

Balbhdrapur, Under Town, Darbhanga, P.O. and P.S.- Laheriasarai, District - Darbhanga.

... ... Respondent/s ====================================================== with Civil Writ Jurisdiction Case No. 19939 of 2021 ====================================================== Krishna Murari Baitha, S/o Late Sargun Baitha, R/o Village-Garar, P.S.- Andar, District-Siwan.

... ... Petitioner/s Versus

1. The State of Bihar through the Principal Secretary, Revenue and Land Reforms Department, Government of Bihar, Patna. Patna High Court CWJC No. 15060 of 2019 dt.13-10-2023

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

3. The Commissioner, Saran Division, Chapra.

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

5. The Land Reforms Deputy Collector, Siwan.

6. Uday Kishore Baitha, S/o Late Singashan Baitha, R/o Village-Garar, P.O.-

Hussainganj, P.S.-Andar, District-Siwan.

7. Most. Bidyawati Devi, S/o Late Bacha Chaubey, R/o Village-Garar, P.O.-

Hussainganj, P.S.-Andar, District-Siwan.

... ... Respondent/s ====================================================== with Civil Writ Jurisdiction Case No. 19968 of 2021 ======================================================

1. Bhagwati Prasad Son of Late Asharafi Prasad Resident of Village -

Kushahar, Post Office - Jhanjhwa Bazar, P.S. - Mohammadpur, District- Gopalganj.

2. Durga Prasad Son of Late Asharafi Prasad Resident of Village - Kushahar, Post Office - Jhanjhwa Bazar, P.S. - Mohammadpur, District- Gopalganj.

... ... Petitioner/s Versus

1. The State of Bihar, through the Principal Secretary Revenue Department, Government of Bihar, Patna.

2. The Additional Member, Board of Revenue, Bihar Old Secretariat, Patna.

3. The Commissioner Saran Division, Chapra.

4. The Collector, Gopalganj.

5. The Additional Collector, Gopalganj.

6. The Deputy Collector, Land Reforms, Gopalganj.

7. Prabhawati Devi Wife of Shri Ganesh Singh Resident of Village - Kushahan, Post Office - Jhanjhwa Bazar, P.S. - Mohammadpur, District- Gopalganj.

8. Rampati Devi Wife of Late Asharafi Prasad Resident of Village - Kushahar, Post Office - Jhanjhawa Bazar, P.S. - Mohammadpur, District-Gopalganj.

9. Pataro Devi Wife of Late Bahadur Bhagat Resident of Village - Kushahar, P.S - Jhanjhwa Bazar, P.S. - Mohammadpur, District- Gopalganj.

10. Rajmati Devi Wife of Shri Rajendra Prasad Resident of Village - Kushahar, Post Office - Jhanjhwa Bazar, District- Gopalganj.

... ... Respondent/s ====================================================== with Civil Writ Jurisdiction Case No. 20947 of 2021 ====================================================== Patna High Court CWJC No. 15060 of 2019 dt.13-10-2023

Sakhichand Singh S/o Late Saryu Singh Resident of Village- Barap, P.S.- Agiaon, Circle- Garhani, District- Bhojpur.

... ... Petitioner/s Versus

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

2. The Principal Secretary, Revenue and Land Reform Department, Bihar, Patna.

3. The Divisional Commissioner, Patna.

4. The Collecetor, Bhojpur at Ara.

5. The Additional Collector, Bhojpur at Ara.

6. The Deputy Collector, Land Reform, Sadar, Ara.

7. The Circle Officer, Garhani Ara.

8. Triloki Nath Singh S/o Shiv Prasad Singh Resident of Village- Barap, P.S. Agiaon, Circle- Garhani, District- Bhojpur (Bihar).

... ... Respondent/s ====================================================== with Civil Writ Jurisdiction Case No. 21207 of 2021 ======================================================

1. Most. Pyaro Devi W/o Late Ram Naraian Bhagat Resident of Village-

Karhanu, P.O.- Barheya, P.S.- Ziradei, District- Siwan.

2. Ajay Kumar Bhagat @ Ajay Kumar S/o Late Ram Naraian Bhagat. Resident of Village- Karhanu, P.O.- Barheya, P.S.- Ziradei, District- Siwan.

3. Rajesh Bhagat @ Rajesh Kumar Bhagat S/o Late Ram Naraian Bhagat Resident of Village- Karhanu, P.O.- Barheya, P.S.- Ziradei, District- Siwan.

... ... Petitioner/s Versus

1. The State of Bihar through Principle Secretary Revenue Department Govt.

of Bihar.

2. The, Commissioner Saran Division, Saran.

3. The, Collector, Siwan.

4. The, Deputy Collector, Land Reforms, Siwan Sadar, District-Siwan.

5. Munni Khatoon W/o Yasin Mian, Resident of Village- Karhanu, P.O.-

Barheya, P.S.- Ziradei, District- Siwan.

6. Prabhunath Singh S/o Late Chandrika Singh Resident of Village- Karhanu, P.O.- Barheya, P.S.- Ziradei, District- Siwan.

7. Kaushal Kishore Singh S/o Late Chandrika Singh Resident of Village-

Karhanu, P.O.- Barheya, P.S.- Ziradei, District- Siwan.

8. Kamaldeo Singh S/o Late Ram Nagina Singh Resident of Village- Karhanu, P.O.- Barheya, P.S.- Ziradei, District- Siwan.

9. Kapildeo Singh S/o Late Ram Nagina Singh Resident of Village- Karhanu, Patna High Court CWJC No. 15060 of 2019 dt.13-10-2023

P.O.- Barheya, P.S.- Ziradei, District- Siwan.

10. Kamal Kishore S/o Late Ram Narain Bhagat resident of Village- Karhanu, P.O.- Barheya, P.S.- Ziradei, District- Siwan.

... ... Respondent/s ====================================================== with Civil Writ Jurisdiction Case No. 21426 of 2021 ====================================================== Sahid Mian Son of Sher Mian Resident of Village- Mishrain Chak, P.S.- Gopalpur, District- Gopalganj.

... ... Petitioner/s Versus

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

2. The Divisional Commissioner, Saran Division at Chapra.

3. The District Collector, Gopalganj.

4. The Land Reforms Deputy Collector, Gopalganj.

5. Chinta Haran Rai Son of Late Babu Baliram Rai Resident of Village-

Sonahulla, Gokhul, P.S.- Gopalpur, District- Gopalganj

6. Krishnawati Devi Daughter of Late Babu Baliram Rai Resident of Village-

Sonahulla, Gokhul, P.S.- Gopalpur, District- Gopalganj

7. Laxmi Devi D/o Late Babu Baliram Rai Resident of Village- Sonahulla, Gokhul, P.S.- Gopalpur, District- Gopalganj

8. Rajinandan Sah son of Late Satan Sah Resident of Village- Mishra Sonahula, Gopalpur, District- Gopalganj

9. Raj Kishore Sah son of Late Satan Sah Resident of Village- Mishra Sonahula, Gopalpur, District- Gopalganj

... ... Respondent/s ====================================================== with Civil Writ Jurisdiction Case No. 84 of 2022 ====================================================== Sahid Mian Son of Sher Mian Resident of Village- Mishrain Chak, P.S.- Gopalpur, District- Gopalganj.

... ... Petitioner/s Versus

1. The State of Bihar Through the Principal Secretary, Department of Revenue Land reforms and Revenue, Government of Bihar, Patna.

2. The Divisional Commissioner Saran Division at Chapra.

3. The District Collector Gopalganj.

4. The Land Reforms Deputy Collector Gopalganj.

5. Nagendra Rai Son of Late Sudhdeo Rai Resident of Village- Sonahula Patna High Court CWJC No. 15060 of 2019 dt.13-10-2023

Gokhul, P.S.- Gopalpur, District- Gopalganj.

6. Kalawati Devi Daughter of Late Budhdeo Rai Resident of Village- Sonahula Gokhul, P.S.- Gopalpur, District- Gopalganj.

7. Gayatri Devi Wife of Rajnandan Sah Resident of Village- Mishra Sonahula, P.S.- Gopalpur, District- Gopalganj.

8. Raj Kishore Sah Son of Late Satan Sah Resident of Village- Mishra Sonahula, P.S.- Gopalpur, District- Gopalganj.

... ... Respondent/s ====================================================== with Civil Writ Jurisdiction Case No. 532 of 2022 ====================================================== Shail Kumar Jha @ Shail Kumar Son of Late Radha Krishna Jha, Resident of Village - Karama, P.O. - Bhagipur, P.S.- Puraini, District - Madhepura.

... ... Petitioner/s Versus

1. The State of Bihar Bihar.

2. The Principal Secretary, Department of Revenue and Land Reforms, Govt.

of Bihar, Patna.

3. The Collector, District - Madhepura.

4. The Deputy Collector, Land Reforms, Kishunganj, District - Madhepura.

5. Ashotosh Jha, Son of Late Radha Krishna Jha, resident of Village - Karama, P.O. - Bhagipur, P.S.- Puraini, District - Madhepura.

6. Vinita Devi, Wife of Ranjit Chaurasiya, resident of Village - Karama, P.O. -

Bhagipur, P.S.- Puraini, District - Madhepura.

... ... Respondent/s ====================================================== with Civil Writ Jurisdiction Case No. 558 of 2022 ====================================================== Sahid Mian son of Sher Mian, Resident of Village-Mishrain Chak, P.S.- Gopalpur, District-Gopalganj.

... ... Petitioner/s Versus

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

2. The Divisional Commissioner, Saran Division at Chapra.

3. The District Collector, Gopalganj.

4. The Land Reforms Deputy Collector, Gopalganj.

5. Chinta Haran Rai, son of Late Babu Baliram Rai, Resident of Village-

Sonahulla, Gokhul, P.S.-Gopalpur, District-Gopalganj.

6. Krishnawati Devi, Daughter of Late Babu Baliram Rai, Resident of Village- Patna High Court CWJC No. 15060 of 2019 dt.13-10-2023

Sonahulla, Gokhul, P.S.-Gopalpur, District-Gopalganj.

7. Laxmi Devi, D/o Late Babu Baliram Rai, Resident of Village-Sonahulla, Gokhul, P.S.-Gopalpur, District-Gopalganj.

8. Rajinandan Sah, son of Late Satan Sah, Resident of Village-Mishra Sonahula, Gopalpur, District-Gopalganj.

9. Raj Kishore Sah, son of Late Satan Sah, Resident of Village-Mishra Sonahula, Gopalpur, District-Gopalganj.

... ... Respondent/s ====================================================== with Civil Writ Jurisdiction Case No. 922 of 2022 ====================================================== Jogendra Pandey, son of Late Lal Babu Pandey, resident of Village-Khalgaon, P.S.-Gopalpur, District-Gopalganj, presently residing at 7/1c Short Street, Ward No. 63, Circuls Avenue, Kolkata, West Bengal-710017.

... ... Petitioner/s Versus

1. The State of Bihar through Principal Secretary, Revenue and Land Reforms, Government of Bihar, Old Secretariat, Patna.

2. The Commissioner, Saran Division, Chapra, At and Po-Chapra, District-

Saran.

3. The Collector, Gopalganj, At and P.O.-Gopalganj, District-Gopalganj.

4. The Deputy Collector, Land Reforms, Gopalganj, At and P.O.-Gopalganj, District-Gopalganj.

5. Mosumat Ram Savari Devi, Wife of Late Daroga Pandey, resident of Village-Khalgaon, PS-Gopalpur, District-Gopalganj.

6. Sanjay Pandey, Son of Late Daroga Pandey, resident of Village-Khalgaon, PS-Gopalpur, District-Gopalganj.

7. Ranjeet Pandey, son of Late Daroga Pandey, resident of Village-Khalgaon, PS-Gopalpur, District-Gopalganj.

8. Akhileshwar Pandey, son of Late Bisheshwar Pandey, resident of Village-

Khalgaon, PS-Gopalpur, District-Gopalganj.

9. Jai Prakash Pandey, son of Late Bisheshwar Pandey, resident of Village-

Khalgaon, PS-Gopalpur, District-Gopalganj.

10. Most. Babi Kunwar, wife of Late Bisheshwar Pandey, resident of Village-

Khalgaon, PS-Gopalpur, District-Gopalganj.

... ... Respondent/s ====================================================== with Civil Writ Jurisdiction Case No. 1683 of 2022 ====================================================== Patna High Court CWJC No. 15060 of 2019 dt.13-10-2023

Sher Mohammed Miyan @ Sher Mohammed S/o Late Ali Maujam Mian, R/o Village-Chulwariya, Chak @ Bhatwaliya, Pargana Kuwari, P.S.-Phulwariya, Dist-Gopalganj

... ... Petitioner/s Versus

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

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

3. The Board of Revenue, through its Member, Bihar, Patna.

4. The Collector-Cum-District Magistrate, Gopalganj.

5. The Deputy Collector Land Reforms, Hathwah, Gopalganj.

6. Sadakat Ansari S/o Late Ali Raja Ansari R/o Village-Churamanchak, Pargana-Kuwari, P.S.-Phulwariya, District-Gopalganj.

7. Rafakat Ansari S/o Late Ali Raja Ansari R/o Village-Churamanchak, Pargana-Kuwari, P.S.-Phulwariya, District-Gopalganj.

8. Tazara Khatoon, not Known to the Petitioner, D/o Late Ali Raja Ansari. R/o Village-Churamanchak, Pargana-Kuwari, P.S.-Phulwariya, District- Gopalganj.

9. Johra Khatoon not Known to the Petitioner, D/o Late Ali Raja Ansari R/o Village-Churamanchak, Pargana-Kuwari, P.S.-Phulwariya, District- Gopalganj.

10. Bibi Maiyasan W/o Mohammed Yaseen. R/o Village-Churamanchak, Pargana-Kuwari, P.S.-Phulwariya, District-Gopalganj.

... ... Respondent/s ====================================================== with Civil Writ Jurisdiction Case No. 2104 of 2022 ======================================================

1. Ram Chandra Yadav @ Chandra Yadav Son of Late Anup Lal Yadav Resident of Village- Babarbanni Dhuriahi, Police Station-Manihari, District- Katihar.

2. Mehi Lal Yadav Son of Late Anup Lal Yadav Resident of Village-

Babarbanni Dhuriahi, Police Station-Manihari, District-Katihar.

3. Mahadeo Yadav @ Mahadeo Prasad Yadav Son of Late Anup Lal Yadav Resident of Village- Babarbanni Dhuriahi, Police Station-Manihari, District- Katihar.

... ... Petitioner/s Versus

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

2. The Principal Secrerary, Department of Revenue and Land Reforms, Government of Bihar at Patna.

Patna High Court CWJC No. 15060 of 2019 dt.13-10-2023

3. The Divisional Commissioner, Purnia Division Purnia.

4. The Collector, Katihar.

5. The Deputy Collector Land Reforms at Manihari Within the District of Katihar.

6. Shri Brahmdeo Yadav Son of Sadhu Yadav Resident of Village-Dhuriahi, P.O.-Samda, Police Station-Manihari, District-Katihar.

7. Shri Ram Pravesh Yadav Son of Sadhu Yadav Resident of Village-Dhuriahi, P.O.-Samda, Police Station-Manihari, District-Katihar.

8. Shri Ram Naresh Yadav Son of Sadhu Yadav Resident of Village-Dhuriahi, P.O.-Samda, Police Station-Manihari, District-Katihar.

9. Smt. Poonam Devi Wife of Kapil Yadav Resident of Village-Dhuriahi, P.O.-

Samda, Police Station-Manihari, District-Katihar.

10. Most Tara Devi Widow of Late Mato Yadav Village-Babarbanni, Police Station-Mahihari, District-Katiahr and at Present at Village-Shahpur, Post Office at Samda, Police Station-Manihari, District-Katihar.

11. Shri Arbind Yadav Son of Late Saryug Yadav of Village-Milik Pokhar Kanna, Police Station-Mahiahri, District-Katihar.

12. Shri Bablu Yadav Son of Sahdeo Yadav of Village-Medhol, Police Station-

Kadwa, District-Katihar.

13. Shri Rajendra Yadav Son of Late Ramjee Yadav of Village-Bishanpur Khatwa Tola, Police Station-Manihari, District-Katihar.

14. Shri Kailash Yadav Son of Fotu Yadav Resident of Village-Dilarpur, Police Station-Manihari, District-Katihar.

... ... Respondent/s ====================================================== with Civil Writ Jurisdiction Case No. 2332 of 2022 ====================================================== Usha Kumari Daughter of Late Prem Nath Singh Resident of Village and Post Office- Samartha, Police Station- Bibhutipur, District- Samastipur.

... ... Petitioner/s Versus

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

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

3. The Commissioner, Muzaffarpur Division, Muzaffarpur.

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

5. The Land Reforms Deputy Collector, Rosera, District- Samastipur.

6. Video Rai Son of Chalitar Rai Village and Post Office- Samartha, Police Station- Bibhutipur, District- Samastipur.

7. Rajendra Rai Son of Chalitar Rai Village and Post Office- Samartha, Police Patna High Court CWJC No. 15060 of 2019 dt.13-10-2023

Station- Bibhutipur, District- Samastipur.

8. Madhavi Singh @ Madhavi Kumari Wife of Rajeek Kumar, Daughter of Late Prem Nath Singh Resident of Sashurali Village- Manghoulia, Post Office- Khawara, Police Station and District- Muzaffarpur.

9. Reena Kumari Wife of Ranjeet Roy Resident of Village and Post Office-

Samartha, Police Station- Bibhutipur, District- Samastipur.

10. Komal Kumari Wife of Pintu Kumari Resident of Village and Post Office-

Samartha, Police Station- Bibhutipur, District- Samastipur.

... ... Respondent/s ====================================================== with Civil Writ Jurisdiction Case No. 2527 of 2022 ====================================================== Mahadeo Yadav @ Mahadeo Prasad Yadav Son of Late Anup Lal Yadav resident of Babarbanni- Dhuriahi, Police Station- Manihari, District- Katihar.

... ... Petitioner/s Versus

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

2. The Principal Secretary, Department of Revenue and Land Reforms, Government of Bihar at Patna.

3. The Divisional Commissioner, Purnia Division, Purnia.

4. The Collector, Katihar.

5. The Deputy Collector Land Reforms at Manihari within the District of Katihar.

6. Most. Sumitra Devi Widow of Late Fatte Lal Yadav resident of Village-

Dhuriahi, P.O.- Samda, Police Station- Manihari, District- Katihar.

7. Bhushan Yadav @ Lakshman Yadav Son of Late Fatte Lal Yadav resident of Village- Dhuriahi, P.O.- Samda, Police Station- Manihari, District- Katihar.

8. Yogendra Yadav Son of Late Buttan Yadav resident of Village- Mahna, Police Station- Manihari, District- Katihar at Present residing at Village- Chandpur, Police Station- Kadwa, District- Katihar.

... ... Respondent/s ====================================================== with Civil Writ Jurisdiction Case No. 3043 of 2022 ====================================================== Shivnath Yadav alias Shivjee Yadav Son of Late Jhakai Yadav Resident of Village - Bhutaha Bazar, Police Station Raj Nagar, District Madhubani.

... ... Petitioner/s Versus

1. The State of Bihar, Through the Principal Secretary, Revenue Land Reforms Department, Government of Bihar, Patna.

Patna High Court CWJC No. 15060 of 2019 dt.13-10-2023

2. The Commissioner, Darbhanga Division, Darbhanga.

3. The Additional Collector, Madhubani, District Madhubani.

4. The Deputy Collector Land Reforms, Madhubani, District Madhubani.

5. Vivekanand Jha Son of Late Parmanand Jha Resident of Village Basudeopur Koyalak, Police Station Raj Nagar, District Madhubani.

6. Sachidanand Jha Son of Late Parmanand Jha Resident of Village Basudeopur Koyalak, Police Station Raj Nagar, District Madhubani.

7. Ramanand Yadav Son of Laxmi Yadav Resident of Village - Butaha Bazar, Police Station Raj Nagar, District- Madhubani.

... ... Respondent/s ====================================================== with Civil Writ Jurisdiction Case No. 3147 of 2022 ====================================================== Ramayan Singh Son of Late Falo Singh Resident of Village- Aurai, Siwan, Pakri, District- Siwan.

... ... Petitioner/s Versus

1. The State of Bihar Through the Chief Secretary, Government of Bihar, Patna.

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

... ... Respondent/s ====================================================== with Civil Writ Jurisdiction Case No. 3164 of 2022 ====================================================== Chandradev Chaudhari Son of Faujadar Chaudhary Resident of Village-Sawal hata, Mahamadpur, District-Siwan 841438.

... ... Petitioner/s Versus

1. The State of Bihar through the Chief Secrerary, Government of Bihar, Patna.

2. The Principal Secreary, Revenue and Land Reforms Department, Government of Bihar, Patna.

... ... Respondent/s ====================================================== with Civil Writ Jurisdiction Case No. 3658 of 2022 ======================================================

1. Sakindra Singh @ Sakindra Prasad Singh @ Sakindar Singh S/o Late Jagtaran Singh Resident of Village Bhathadasi, P.O. - Basara, P.S. Rajapakar, Dist. - Vaishali.

Patna High Court CWJC No. 15060 of 2019 dt.13-10-2023

2. Upendra Prasad S/o Late Jagtaran Singh, Resident of Village Bhathadasi, P.O. - Basara, P.S. Rajapakar, Dist. - Vaishali.

3. Mina Devi, D/O Late Jagtaran Singh, Resident of Village Bhathadasi, P.O. -

Basara, P.S. Rajapakar, Dist. - Vaishali.

... ... Petitioner/s Versus

1. The State of Bihar through Special Secretary to the Government of Bihar, Revenue and Land Reforms Deptt., Patna.

2. The Chairman Bihar Land Tribuonal Patna member (Administrative).

3. The Commissioner Tirhut Pramandal Muzaffarpur.

4. The Additional Collector, Vaishali.

5. Deputy Collector Land Reform Mahua, Vaishali.

6. Raghubansh Pandit, S/o Ram Saran Pandit, Resident of Village - Bhathadasi, P.O. - Basara, P.S. Rajapakar, Dist. - Vaishali.

7. Mukesh Kumar Pandit, S/o Raghubansh Pandit, Resident of Village -

Bhathadasi, P.O. - Basara, P.S. Rajapakar, Dist. - Vaishali.

8. Vinod Kumar, S/o Raghubansh Pandit, Resident of Village - Bhathadasi, P.O. - Basara, P.S. Rajapakar, Dist. - Vaishali.

9. Subodh Kumar, S/o Raghubansh Pandit, Resident of Village - Bhathadasi, P.O. - Basara, P.S. Rajapakar, Dist. - Vaishali.

10. Most. Chanchal Devi, W/o Late Mahadeo Singh, Resident of Village -

Bhathadasi, P.O. - Basara, P.S. Rajapakar, Dist. - Vaishali.

11. Wakil Singh, S/o Jugal Singh, Resident of Village - Bhathadasi, P.O. -

Basara, P.S. Rajapakar, Dist. - Vaishali.

... ... Respondent/s ====================================================== with Civil Writ Jurisdiction Case No. 5955 of 2022 ====================================================== Binod Singh Son of Bujhawan Singh Resident of Village- Khakhara, Ladaura Pakri, P.S. Sadar, District- Muzaffarpur.

... ... Petitioner/s Versus

1. State of Bihar through Principal Secretary, Revenue Department, Govt. of Bihar, Old Secretariate, Patna.

2. The Collector, Muzaffarpur.

3. D.C.L.R., West Muzaffarpur.

4. Circle Officer, Kudhani, District- Muzaffarpur.

5. Ram Sringar Sah @ Ram Singar Sah Son of Late Fudeni Sah Resident of Village- Madapur, P.S.- Kudhani, District- Muzaffarpur.

... ... Respondent/s Patna High Court CWJC No. 15060 of 2019 dt.13-10-2023

====================================================== with Civil Writ Jurisdiction Case No. 6676 of 2022 ====================================================== Sadanand Sharma Son of Late Ram Balak Sharma Residnet of Village and Post Office- Mehda Sahpur, Police Station- Cheriya Bariyarpur, District- Begusarai.

... ... Petitioner/s Versus

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

2. The Collector, Begusarai.

3. Deputy Collector, Land Reforms, Manjhaul, District- Begusarai.

4. Mahendra Mahto Son of Late Soman Mahto Resident of Village and Post Office- Mehda Sahpur, Via- Sripur, Anchal and Police Station- Cheriya Bariyapur, District- Begusarai.

5. Manoj Sharma Son of Late Ram Balak Sharma Resident of Village and Post Office- Mahadaspur, Anchal and Police Station- Cheriya Bariyapur, District- Begusarai.

... ... Respondent/s ====================================================== with Civil Writ Jurisdiction Case No. 8074 of 2022 ======================================================

1. Anita Devi W/o Late Lav Kush Kumar @ Lav Kush Singh Resident of Village- Shambhupura, P.S.- Naubatpur, District- Patna.

2. Babita Devi W/o Late Lav Kush Kumar @ Lav Kush Singh Resident of Village- Shambhupura, P.S.- Naubatpur, District- Patna.

... ... Petitioner/s Versus

1. The State of Bihar Through the Chief Secretary, Government of Bihar, Patna.

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

3. The Collector-cum-District Magistrate Patna.

4. The Deputy Collector Land Reforms Patna, District- Patna.

5. The Circle Officer Naubatpur, District- Patna.

6. Mantu Kumar Son of Awadhesh Singh Resident of Village- Rauniya, P.S.-

Naubatpur, District- Patna.

7. Chandrakala Devi W/o Late Kameshwar Singh Resident of Village-

Shambhupura, P.S.- Naubatpur, District- Patna.

... ... Respondent/s Patna High Court CWJC No. 15060 of 2019 dt.13-10-2023

====================================================== with Civil Writ Jurisdiction Case No. 8146 of 2022 ====================================================== Indradeo Singh @ Indra Dev Singh S/o- Late Lalchand Singh Resident of Village- Sapahi Tola, Bakast, P.S.- Turkaulia, District- East Champaran.

... ... Petitioner/s Versus

1. The State of Bihar Through the Secretary, Revenue and Land Reform Department, Government of Bihar, Patna.

2. The Special Secretary Government of Bihar, Patna.

3. The Deputy Collector Land Reform Sadar Motihari, East Champaran.

4. The Collector East Champaran.

5. Shri Kishun Bhagat S/o- Late Jagrup Bhagat Resident of Village- Sapahi Tola Bakast, P.S.- Turkaulia, District- East Champaran.

6. Shri Devi Lal Sah S/o Late Hira Lal Sah Resident of Village- Sapahi Tola Bakast, P.S.- Turkaulia, District- East Champaran.

... ... Respondent/s ====================================================== with Civil Writ Jurisdiction Case No. 8273 of 2022 ====================================================== Jai Narayan Prasad Son of Late Suraj Narain Prasad Resident of Village- Ahiyapur, Post Office-Ahiyapur Via Kurnoul, Police Station-Sahebgnaj, District-Muzaffarpur.

... ... Petitioner/s Versus

1. The State of Bihar. Bihar

2. The Commissioner, Tirhut Division, Muzaffarpur.

3. The Collector, District Muzaffarpur.

4. The Land Reforms Deputy Collector, Sub Division Muzaffarpur West, District Muzaffarpur.

5. Smt. Surekha Devi Wife of Sri Baidya Nath Sharma Resident of Village-

Ahiyarpur, Post Office-Ahiyapur, Via Karnaul, Police Station-Sahebganj, District-Muzaffarpur.

6. Smt. Sharda Devi Wife of Sri Ashok Prasad Resident of Village-Ahiyarpur, Post Office-Ahiyapur, Post Office-Ahiyapur, VIa Karnaul, Police Station- Sahebganj, District-Muzaffarpur.

... ... Respondent/s ====================================================== with Civil Writ Jurisdiction Case No. 9005 of 2022 ====================================================== Patna High Court CWJC No. 15060 of 2019 dt.13-10-2023

Braj Narayan Yadav @ Braj Narayan Prasad Yadav, Son of Sri Dhenai Yadav, resident of Village-Goth Baruari, Tola-Mohania, P.S.-Supaul, District-Supaul.

... ... Petitioner/s Versus

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

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

3. The Divisional Commissioner, Koshi Division, Sahara.

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

5. The Deputy Collector Land Reforms (D.C.L.R.), Supaul, District-Supaul.

6. Ramesh Kumar Bhati, Son of Late Shiv Nandan Mandal, resident of Village-

Goth Baruari, Tola-Mohania, P.S. and District-Supaul.

7. Lalit Kumar, Son of Late Shiv Nandan Mandal, resident of Village-Goth Baruari, Tola-Mohania, P.S. and District-Supaul.

8. Dilip Kumar, Son of Late Shiv Nandan Mandal, resident of Village-Goth Baruari, Tola-Mohania, P.S. and District-Supaul.

9. Ashok Kumar, son of Late Shiv Nandan Mandal, resident of Village-Goth Baruari, Tola-Mohania, P.S. and District-Supaul.

10. Deo Narayan Mandal, Son of Late Madhukar Yadav, resident of Village-

Goth Baruari, Tola-Mohania, P.S. and District-Supaul.

11. Bindeshwari Prasad Yadav, son of Late Madhukar Yadav, resident of Village-Goth Baruari, Tola-Mohania, P.S. and District-Supaul.

12. Yoga Narayan Yadav, Son of Late Madhukar Yadav, resident of Village-Goth Baruari, Tola-Mohania, P.S. and District-Supaul.

13. Radha Devi, W/o Late Chandra Narayan Singh, resident of Village-Baruari, P.S. and District-Supaul.

... ... Respondent/s ====================================================== with Civil Writ Jurisdiction Case No. 10100 of 2022 ====================================================== Ravindra Singh Son of Late Raja Ram Singh, Resident of Village- Hematpur, Police Station- Arrah Muffasil, District- Bhojpur.

... ... Petitioner/s Versus

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

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

3. The District Magistrate, Bhojpur at Ara.

4. The Deputy Collector, Land Reforms, Sadar, Ara.

5. Sri Ram Singh Son of Late Prem Singh, Resident of Village- Hematpur, Police Station- Arrah Muffasil, District- Bhojpur at Arrah. Patna High Court CWJC No. 15060 of 2019 dt.13-10-2023

6. Kanhaiya Singh Son of Late Dhafa Rai, Resident of Village- Hematpur, Police Station- Arrah Muffasil, District- Bhojpur at Arrah.

7. Gupteshwar Yadav, Son of Late Ramdeo Yadav, Resident of Village-

Hematpur, Police Station- Arrah Muffasil, District- Bhojpur at Arrah.

... ... Respondent/s ====================================================== with Civil Writ Jurisdiction Case No. 10119 of 2022 ====================================================== Suresh Prasad @ Suresh Prasad Yadav Son of Aklu Prasad @ Aklu Prasad Yadav Resident of Village- Lemuabad Pandarak, P.O. and P.S.- Pandarak, District- Patna.

... ... Petitioner/s Versus

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

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

3. The Divisional Commissioner, Patna Division, Patna.

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

5. The Deputy Collector Land Reforms (D.C.L.R.), Barh, District-Patna.

6. Arjun Yadav Son of Late Subelal Yadav Resident of Village- Lemuabad Pandarak Jaga Tola, P.O. and P.S.- Pandarak, District- Patna.

7. Sri Ajay Shankar Singh Son of Late Rajo Singh Resident of Village-

Pandarak, P.O. and P.S.- Pandarak, District- Patna.

8. Sri Manikant Singh Son of Sri Sakal Singh Resident of Village- Pandarak, P.O. and P.S.- Pandarak, District- Patna.

9. Sri Uday Shankar Singh Son of Sri Narayan Singh Resident of Village-

Pandarak, P.O. and P.S.- Pandarak, District- Patna.

... ... Respondent/s ====================================================== with Civil Writ Jurisdiction Case No. 10998 of 2022 ====================================================== Mahal Devi W/o Raj Kumar Sahni Resident of Village- Rampur Ratnakar @ Sarai, P.O.- Sarai, P.S.- Sarai, District- Vaishali.

... ... Petitioner/s Versus

1. The State of Bihar through the Principal Secretary, Revenue Department, Government of Bihar at Patna.

2. The Principal Secretary, Bihar Land Reform Department, Government of Bihar, Patna.

3. The District Magistrate, Vaishali.

Patna High Court CWJC No. 15060 of 2019 dt.13-10-2023

4. Most Giriga W/o Late Sushil Singh Resident of Village- Rampur Ratnakar @ Sarai, P.O- Sarai, P.S.- Sarai, District- Vaishali.

5. Mukesh Kumar Das S/o Ram Shankar Das Resident of Village- Rampur Ratnakar @ Sarai, P.O.- Sarai, P.S.- Sarai, District- Vaishali.

... ... Respondent/s ====================================================== with Civil Writ Jurisdiction Case No. 11402 of 2022 ====================================================== Saraswati Prasad Singh Son of Late Durga Shankar Prasad Singh, resident of Village- Dalippur, Police Station - Dhangai, Anchal - Jagdishpur, District - Bhojpur, President, Durga Shankar Prasad Singh Vikas Samiti, Dalippur, Police Station - Dhangai, Anchal- Jagdishpur, District- Bhojpur.

... ... Petitioner/s Versus

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

2. The Collector, Bhojpur, Ara.

3. The Additional Collector, Bhojpur, Ara.

4. The Deputy Collector Land Reforms, Jagdishpur, District - Bhojpur, Ara.

5. Arun Pratap Singh Son of Late Yagyanand Singh, resident of Village -

Dalippur, Police Station - Dhangai, Anchal- Jagdishpur, District - Bhojpur.

6. Manohar Prasad Singh, Son of Late Bhagwati Prasad Singh, resident of Village - Dalippur, Police Station- Dhangai, Anchal- Jagdishpur, District- Bhojpur.

... ... Respondent/s ====================================================== with Civil Writ Jurisdiction Case No. 13305 of 2022 ======================================================

1. Navin Kumar Jha @ Navin Jha son of Late Bishambhar Jha resident of Village- Athar, P.O.- Mahwa, P.S.- Biraul, District- Darbhanga (Bihar) Pin Code- 847201

2. Rajesh Kumar Jha @ Rajesh Jha son of Late Bishambhar Jha resident of Village- Athar, P.O.- Mahwa, P.S.- Biraul, District- Darbhanga (Bihar) Pin Code- 847201

... ... Petitioner/s Versus

1. The State of Bihar Bihar

2. The Chief Secretary, Government of Bihar, Patna.

3. The Principal Secretary, Revenue and Land Reforms Department, Government of Bihar, Patna.

Patna High Court CWJC No. 15060 of 2019 dt.13-10-2023

4. The Commissioner, Darbhanga Division, Darbhanga.

5. The District Magistrate, Darbhanga.

6. The Additional District Magistrate, Darbhanga.

7. The Deputy Collector Land Reforms, Biraul, Darbhanga.

8. Smt Ruby Roy wife of Sri Saroj Kumar Rai, resident of Village- Mahaba, P.O.- Mahaba, P.S.- Biraul, District- Darbhanga.

9. Fanindra Kumar Jha, son of Late Ram Prakash Jha, resident of Village-

Athar, P.O.- Mahwa, P.S.- Biraul, District- Darbhanga (Bihar) Pin Code- 847201.

10. Vijay Laxmi Jha wife of Late Bishambhar Jha, resident of Village- Athar, P.O.- Mahwa, P.S.- Biraul, District- Darbhanga (Bihar) Pin Code- 847201.

11. Smt. Kamini Devi wife of Sanjay Mishra, resident of Village- Athar, P.O.-

Mahwa, P.S.- Biraul, District- Darbhanga (Bihar) Pin Code- 847201.

12. Smt Kumkum Devi wife of Sri Mohan Jha, resident of Village- Athar, P.O.-

Mahwa, P.S.- Biraul, District- Darbhanga (Bihar) Pin Code- 847201.

... ... Respondent/s ====================================================== with Civil Writ Jurisdiction Case No. 13531 of 2022 ====================================================== Nitya Nand Sharma son of Sukhdeo Sharma, resident of Village, P.O. and P.S.- Pauthu, District- Aurangabad.

... ... Petitioner/s Versus

1. The State of Bihar through the Add. Chief Secretary, Dept. of Revenue and Land Reforms, Govt. of Bihar.

2. The Chief Secretary, Government of Bihar, Old Secretariat, Patna.

3. The Principal Secretary, Department of Revenue and Land Reforms, Old Secretariat, Patna.

4. The Divisional Commissioner, Magadh Division, Gaya.

5. The District Magistrate, Gaya.

6. The Deputy Collector, Land Reforms, Aurangabad.

7. Satendra Sharma, son of late Sukhdeo Singh, resident of Village, P.O. and P.S.- Pauthu, District- Aurangabad.

8. Fulendra Kumar Singh, son of late Sukhdeo Singh, resident of Village, P.O.

and P.S.- Pauthu, District- Aurangabad.

9. Narendra Kumar Sharma, son of late Sukhdeo Singh, resident of Village, P.O. and P.S.- Pauthu, District- Aurangabad.

10. Devendra Kumar Singh, son of late Sukhdeo Singh, resident of Village, P.O. and P.S.- Pauthu, District- Aurangabad.

11. Raghubendra Kumar, son of late Sukhdeo Singh, resident of Village, P.O. and P.S.- Pauthu, District- Aurangabad.

Patna High Court CWJC No. 15060 of 2019 dt.13-10-2023

12. Malika Khatoon, wife of Danish Rahman, resident of Village, P.O. and P.S.-

Pauthu, District- Aurangabad.

13. Aairul/ Anaurul Haque, son of Abdul Kayum, resident of Village, P.O. and P.S.- Pauthu, District- Aurangabad.

14. Mostt. Karimun, Daughter of Ahmad Karim, resident of Village, P.O. and P.S.- Pauthu, District- Aurangabad.

... ... Respondent/s ====================================================== with Civil Writ Jurisdiction Case No. 17297 of 2022 ====================================================== Dr. Anand Kumar Choudhary @ Anand Kumar Choudhary S/o Late Chandra Narayan Choudhary R/o Village- Panchobh, P.S.- Bishanpur, Anchal- Hanuman nagar, Sub Division- Sadar, District- Darbhanga.

... ... Petitioner/s Versus

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

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

3. The Commissioner, Darbhanga Division, Darbhanga.

4. The Collector, Darbhanga.

5. The Land Reforms Deputy Collector, Sadar, Darbhanga.

6. Sri Ram Kumar Mishra, S/o Late Tripti Mishra R/o Village- Ojhaul, P.S. and Anchal- Bahadurpur, Sub Division- Sadar, District- Darbhanga.

7. Sri Namo Narain Chaudhary, S/o Late Punyanand Chaudhary R/o Village-

Panchobh, P.S.- Bishanpur, Anchal- Hanumannagar, Sub division- Sadar Darbhanga, District- Darbhanga.

... ... Respondent/s ====================================================== with Civil Writ Jurisdiction Case No. 3204 of 2023 ====================================================== Rajendra Yadav @ Rajendra Ray S/o Shivraj Ray, Resident of village - Bherihari, P.O. Adhkapariya, P.S. Ramgarhwa, District - East Champaran.

... ... Petitioner/s Versus

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

2. The Additional Chief Secretary/Principal Secretary, Department of Revenue and Land Reforms, Government of Bihar, Patna.

3. The Collector-cum-District Magistrate, East Champaran at Motihari.

4. The Deputy Collector, Land Reforms, Raxaul. Patna High Court CWJC No. 15060 of 2019 dt.13-10-2023

5. The Circle Officer, Ramgarhwa, East Champaran.

6. Kedar Yadav, S/o Bhukhal Yadav, Resident of village - Bherihari, P.O.

Adhkapariya, P.S. Ramgarhwa, District - East Champaran.

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

(In Civil Writ Jurisdiction Case No. 15060 of 2019) For the Petitioner/s : Dr. K.N. Choubey, Sr. Advocate Mr. Sushil Kumar Jha, Advocate Mr. Gajendra Kumar Jha, Advocate Mr. Bam Bahadur Jha, Advocate Mr. Surya Kant Mishra, Advocate Mr. Sunil Kumar Jha, Advocate For the Respondent/s : Mr. Sanjeet Kumar Singh, AC to AAG-6 (In Letters Patent Appeal No. 842 of 2017) For the Appellant/s : Mr. Ambuj Nayan Chaubey, Advocate For the Respondent/s : Mr. Md. Khurshid Alam, AAG-12 (In Civil Writ Jurisdiction Case No. 3106 of 2017) For the Petitioner/s : Mr. Manoj Kumar, Advocate For the Respondent/s : Mr. Rishi Raj Sinha, SC-19 (In Civil Writ Jurisdiction Case No. 1840 of 2019) For the Petitioner/s : Mr. Arun Prasad Ambastha, Advocate For the Respondent/s : Mr. Rishi Raj Sinha, SC-19 (In Civil Writ Jurisdiction Case No. 2728 of 2019) For the Petitioner/s : Mr. Arun Prasad Ambastha, Advocate For the Respondent/s : Mr. Md. Khurshid Alam (AAG-12) (In Civil Writ Jurisdiction Case No. 12063 of 2019) For the Petitioner/s : Mr. Anshuman Jaipuriyar, Advocate For the Respondent/s : Mr. Rishi Raj Sinha, SC-19 (In Civil Writ Jurisdiction Case No. 12493 of 2019) For the Petitioner/s : Mr. Manish, Advocate For the Respondent/s : Mr. Md. Khurshid Alam (AAG-12) (In Civil Writ Jurisdiction Case No. 14087 of 2019) For the Petitioner/s : Mr. Navesh Nandan, Advocate For the Respondent/s : Mr. P.K. Shahi, AG (In Civil Writ Jurisdiction Case No. 15012 of 2019) For the Petitioner/s : Mr. Akhileshwar Pandey, Advocate For the Respondent/s : Mr. Sajid Salim Khan (SC-25) (In Civil Writ Jurisdiction Case No. 15840 of 2019) For the Petitioner/s : Dr. K.N. Choubey, Sr. Advocate Mr. Sushil Kumar Jha, Advocate Mr. Gajendra Kumar Jha, Advocate Mr. Bam Bahadur Jha, Advocate Mr. Surya Kant Mishra, Advocate For the Respondent/s : Mr. P.K. Shahi, AG (In Civil Writ Jurisdiction Case No. 15921 of 2019) For the Petitioner/s : Mr. Bishwa Nath Chaudhary, Advocate For the Respondent/s : Mr. Md. Khurshid Alam (AAG-12) (In Civil Writ Jurisdiction Case No. 16002 of 2019) For the Petitioner/s : Mr. Fakhruddin Ali Ahmad, Advocate For the Respondent/s : Mr. Md. Khurshid Alam (AAG-12) (In Civil Writ Jurisdiction Case No. 16337 of 2019) For the Petitioner/s : Mr. Jitendra Prasad Singh, Advocate For the Respondent/s : Mr. Rishi Raj Sinha (SC-19) Patna High Court CWJC No. 15060 of 2019 dt.13-10-2023

(In Civil Writ Jurisdiction Case No. 16426 of 2019) For the Petitioner/s : Mr. Satya Prakash Parasar, Advocate For the Respondent/s : Mr. Md. Khurshid Alam (AAG-12) (In Civil Writ Jurisdiction Case No. 16634 of 2019) For the Petitioner/s : Mr. Vijay Kumar Mishra, Advocate Mr. Shovendra Kumar, Advocate For the Respondent/s : Mr. Sanjeet Kumar Singh, AC to AAG-6 Mr. Arjun Prasad, Advocate Mr. Masoom Alam, Advocate (In Civil Writ Jurisdiction Case No. 16673 of 2019) For the Petitioner/s : Mr. Vijay Kumar Mishra, Advocate Mr. Shovendra Kumar, Advocate For the Respondent/s : Mr. Khursid Alam, AAG-12 Mr. Arjun Prasad, Advocate Mr. Masoom Alam, Advocate (In Civil Writ Jurisdiction Case No. 16908 of 2019) For the Petitioner/s : Mr. Arvind Kumar Varma, Advocate Mr. Shanti Pratap, Advocate Mr. Vinod Shankar Modi, Advocate For the Respondent/s : Mr. P.K. Shahi, AG (In Civil Writ Jurisdiction Case No. 17067 of 2019) For the Petitioner/s : Mr. Jitendra Prasad Singh, Advocate For the Respondent/s : Mr. Sajid Salim Khan (SC25) (In Civil Writ Jurisdiction Case No. 17445 of 2019) For the Petitioner/s : Mr. Waliur Rahman, Advocate For the Respondent/s : Mr. Md.Khurshid Alam (AAG-12) (In Civil Writ Jurisdiction Case No. 17899 of 2019) For the Petitioner/s : Mr. Navesh Nandan, Advocate For the Respondent/s : Mr. Md. Khursid Alam ( AAG12 ) (In Civil Writ Jurisdiction Case No. 17985 of 2019) For the Petitioner/s : Mr. Jitendra Prasad Singh, Advocate For the Respondent/s : Mr. Subash Chandra Yadav (Gp15) (In Civil Writ Jurisdiction Case No. 18087 of 2019) For the Petitioner/s : Mr. Akhileshwar Pandey, Advocate For the Respondent/s : Mr. Md. Khursid Alam ( Aag12 ) (In Civil Writ Jurisdiction Case No. 18379 of 2019) For the Petitioner/s : Mr. Janardan Prasad Singh, Sr. Advocate Mr. Dipak Kumar, Advocate Mr. Shailendra Kumar Singh, Advocate For the Respondent/s : Mr. Md.Khurshid Alam (AAG-12) (In Civil Writ Jurisdiction Case No. 18437 of 2019) For the Petitioner/s : Mr. Subhash Kumar Jha, Advocate For the Respondent/s : Mr. Md. Khursid Alam ( AAG12 ) (In Civil Writ Jurisdiction Case No. 18786 of 2019) For the Petitioner/s : Mr. Binod Kumar, Advocate For the Respondent/s : Mr. Md.Khurshid Alam (AAG12) (In Civil Writ Jurisdiction Case No. 19144 of 2019) For the Petitioner/s : Mr. Alok Kumar Sinha, Advocate For the Respondent/s : Mr. P. K. Shahi, AG.

Mr. Sanjeet Kumar Singh, AC to AAG-6 Mr. Anjani Kumar, AAG-4 Mr. Alok Kumar Rahi, AC to AAG-4 Mr. Utkarsh Bhushan, Advocate Mr. Sanjiv Kumar, Advocate Mr. Apurva Kumar, Advocate Mr. Rishi Raj, Advocate Patna High Court CWJC No. 15060 of 2019 dt.13-10-2023

For the respondent no.5 : Mr. Basant Kumar Chaudhary, Sr. Advocate Mr. Arvind Kumar, Advocate For the Pvt. Respondent : Mr. Sanjeev Kumar, Advocate (In Civil Writ Jurisdiction Case No. 19202 of 2019) For the Petitioner/s : Mr. Alok Kumar Sinha, Advocate For the Respondent/s : Mr. P.K. Shahi (In Civil Writ Jurisdiction Case No. 19265 of 2019) For the Petitioner/s : Mr. Sanjeet Kumar, Advocate Mr. Digvijay Narayan Singh, Advocate For the Respondent/s : Mr. Sanjeet Kumar Singh, AC to AAG-6 (In Civil Writ Jurisdiction Case No. 19455 of 2019) For the Petitioner/s : Mr. Manish, Advocate For the Respondent/s : Mr. Md. Khurshid Alam (Aag12) (In Civil Writ Jurisdiction Case No. 19750 of 2019) For the Petitioner/s : Mr. Dhirendra Singh, Advocate For the Respondent/s : Mr. Sanjeet Kumar Singh, AC to AAG-6 (In Civil Writ Jurisdiction Case No. 19772 of 2019) For the Petitioner/s : Mr. Surya Kant Mishra, Advocate For the Respondent/s : Mr. Md.Khurshid Alam (Aag12) (In Civil Writ Jurisdiction Case No. 20073 of 2019) For the Petitioner/s : Mr. Anshuman Jaipuriyar, Advocate For the Respondent/s : Mr. Anjani Kumar (AAG-4) (In Civil Writ Jurisdiction Case No. 20122 of 2019) For the Petitioner/s : Mr. Baidya Nath Thakur, Advocate For the Respondent/s : Mr. Md. Khurshid Alam (Aag12) (In Civil Writ Jurisdiction Case No. 20369 of 2019) For the Petitioner/s : Mr. Manish, Advocate For the Respondent/s : Mr. Md. Khurshid Alam (Aag12) (In Civil Writ Jurisdiction Case No. 20517 of 2019) For the Petitioner/s : Mr. Maheshwar Prasad, Advocate For the Respondent/s : Mr. Sanjeet Kumar Singh, AC to AAG-6 (In Civil Writ Jurisdiction Case No. 20665 of 2019) For the Petitioner/s : Mr. Gopal Govind Mishra, Advocate Mr. Munna Kumar Upadhaya, Advocate For the Respondent/s : Mr. Md. Khurshid Alam (Aag12) (In Civil Writ Jurisdiction Case No. 20826 of 2019) For the Petitioner/s : Mr. Navesh Nandan, Advocate For the Respondent/s : Mr. Md.Khurshid Alam (Aag12) (In Civil Writ Jurisdiction Case No. 20835 of 2019) For the Petitioner/s : Dr. K.N. Choubey, Sr. Advocate Mr. Sushil Kumar Jha, Advocate Mr. Gajendra Kumar Jha, Advocate Mr. Bam Bahadur Jha, Advocate Mr. Surya Kant Mishra, Advocate Mr. Sunil Kumar Jha, Advocate For the Respondent/s : Mr. Sanjeet Kumar Singh, AC to AAG-6 (In Civil Writ Jurisdiction Case No. 20950 of 2019) For the Petitioner/s : Mr. Naresh Chandra Verma, Advocate For the Respondent/s : Mr. Md. Khursid Alam ( Aag12 ) (In Civil Writ Jurisdiction Case No. 20968 of 2019) For the Petitioner/s : Mr. Sanjay Kumar Pandey, Advocate For the Respondent/s : Mr. Sanjeet Kumar Singh, AC to AAG-6 (In Civil Writ Jurisdiction Case No. 21048 of 2019) For the Petitioner/s : Mr. Anshuman Jaipuriyar, Advocate For the Respondent/s : Mr. Sanjeet Kumar Singh, AC to AAG-6 Mr. Kaushal Kishore Mishra, Advocate (In Civil Writ Jurisdiction Case No. 21073 of 2019) Patna High Court CWJC No. 15060 of 2019 dt.13-10-2023

For the Petitioner/s : Mr. Sarojanand Kumar, Advocate For the Respondent/s : Mr. Md. Khursid Alam ( Aag12 ) (In Civil Writ Jurisdiction Case No. 21162 of 2019) For the Petitioner/s : Mr. Birendra Kumar Singh, Advocate For the Respondent/s : Mr. Md. Khursid Alam ( Aag12 ) (In Civil Writ Jurisdiction Case No. 21269 of 2019) For the Petitioner/s : Mr. Abinash Kumar, Advocate For the Respondent/s : Mr. Md. Khurshid Alam ( Aag12 ) (In Civil Writ Jurisdiction Case No. 21289 of 2019) For the Petitioner/s : Mr. Mukesh Kumar Jha, Advocate For the Respondent/s : Mr. P.K.Shahi, AG (In Civil Writ Jurisdiction Case No. 21580 of 2019) For the Petitioner/s : Mr. Janardan Prasad Singh, Sr. Advocate Mr. Dipak Kumar, Advocate Mr. Shailendra Kumar Singh, Advocate For the Respondent/s : Mr. Anjani Kumar (Aag4) (In Civil Writ Jurisdiction Case No. 21749 of 2019) For the Petitioner/s : Mr. Baidya Nath Thakur, Advocate For the Respondent/s : Mr. Md. Khurshid Alam (Aag12) (In Civil Writ Jurisdiction Case No. 21899 of 2019) For the Petitioner/s : Mr. Jitendra Prasad Singh, Advocate For the Respondent/s : Mr. Md.Khurshid Alam (Aag12) (In Civil Writ Jurisdiction Case No. 22175 of 2019) For the Petitioner/s : Mr. Nagendra Rai, Advocate Mr. Navin Nikunj, Advocate Mr. Kushalendra Rai, Advocate For the Respondent/s : Mr. Rishi Raj Sinha (Sc19) (In Civil Writ Jurisdiction Case No. 22510 of 2019) For the Petitioner/s : Mr. Maheshwar Prasad, Advocate For the Respondent/s : Mr. Md.Khurshid Alam (Aag12) (In Civil Writ Jurisdiction Case No. 22689 of 2019) For the Petitioner/s : Mr. Baidya Nath Thakur, Advocate For the Respondent/s : Mr. Sanjeet Kumar Singh, AC to AAG-6 (In Civil Writ Jurisdiction Case No. 22969 of 2019) For the Petitioner/s : Mr. Navesh Nandan, Advocate For the Respondent/s : Mr. Md. Khurshid Alam (Aag12) (In Civil Writ Jurisdiction Case No. 23365 of 2019) For the Petitioner/s : Mr. Jitendra Kishore Verma, Advocate Mr. Anjani Kumar, Advocate Mr. Ravi Raj, Advocate Mr. Shreyash Goyal, Advocate Mr. Abhay Nath, Advocate For the Respondent/s : Mr. Md. Khursid Alam ( Aag12 ) (In Civil Writ Jurisdiction Case No. 23715 of 2019) For the Petitioner/s : Mr. Ranjan Kumar Dubey, Advocate For the Respondent/s : Mr. Md. Khursid Alam ( Aag12 ) (In Civil Writ Jurisdiction Case No. 23983 of 2019) For the Petitioner/s : Mr. Arbind Kumar Singh, Advocate For the Respondent/s : Mr. Md.Khurshid Alam (Aag12) (In Civil Writ Jurisdiction Case No. 23987 of 2019) For the Petitioner/s : Mr. Awadhesh Kumar Singh Tarun, Advocate For the Respondent/s : Mr. Md. Khurshid Alam (Aag12) (In Civil Writ Jurisdiction Case No. 24058 of 2019) For the Petitioner/s : Mr. Jitendra Prasad Singh, Advocate For the Respondent/s : Mr. Anjani Kumar (Aag4) (In Civil Writ Jurisdiction Case No. 24103 of 2019) For the Petitioner/s : Mr. Surendra Prasad Singh, Advocate Patna High Court CWJC No. 15060 of 2019 dt.13-10-2023

For the Respondent/s : Mr. Md.Khurshid Alam (Aag12) (In Civil Writ Jurisdiction Case No. 24210 of 2019) For the Petitioner/s : Mr. Nishant Kumar Sinha, Advocate Mr. Waliur Rahman, Advocate For the Respondent/s : Mr. Md. Khursid Alam ( Aag12 ) (In Civil Writ Jurisdiction Case No. 24396 of 2019) For the Petitioner/s : Mr. Pranav Kumar, Advocate For the Respondent/s : Mr. Md. Khursid Alam ( Aag12 ) (In Civil Writ Jurisdiction Case No. 24480 of 2019) For the Petitioner/s : Mr. Jitendra Kishore Verma, Advocate For the Respondent/s : Mr. Md. Khursid Alam ( Aag12 ) (In Civil Writ Jurisdiction Case No. 24554 of 2019) For the Petitioner/s : Mr. Jitendra Kishore Verma, Advocate Mr. Anjani Kumar, Advocate Mr. Ravi Raj, Advocate Mr. Shreyash Goyal, Advocate Mr. Abhay Nath, Advocate For the Respondent/s : Mr. Md. Khurshid Alam (Aag12) (In Civil Writ Jurisdiction Case No. 24684 of 2019) For the Petitioner/s : Mr. Baidya Nath Thakur, Advocate For the Respondent/s : Mr. Md. Khurshid Alam (Aag12) (In Civil Writ Jurisdiction Case No. 24900 of 2019) For the Petitioner/s : Mr. Pancham Lal Jaiswal, Advocate For the Respondent/s : Mr. Md.Khurshid Alam (Aag12) (In Civil Writ Jurisdiction Case No. 24979 of 2019) For the Petitioner/s : Mr. Manoj Kumar, Advocate For the Respondent/s : Mr. Md. Khurshid Alam (Aag12) (In Civil Writ Jurisdiction Case No. 25243 of 2019) For the Petitioner/s : Mr. Anuj Dilbar Krishna, Advocate For the Respondent/s : Mr. Md. Khurshid Alam (Aag12) (In Civil Writ Jurisdiction Case No. 25837 of 2019) For the Petitioner/s : Mr. Awadhesh Kumar Singh Tarun, Advocate For the Respondent/s : Mr. Md.Khurshid Alam (Aag12) (In Civil Writ Jurisdiction Case No. 2 of 2020) For the Petitioner/s : Mr. Birendra Kumar Singh, Advocate For the Respondent/s : Mr. Md.Khurshid Alam (Aag12) (In Civil Writ Jurisdiction Case No. 87 of 2020) For the Petitioner/s : Mr. Ajay Kumar, Advocate For the Respondent/s : Mr. Md.Khurshid Alam (Aag12) (In Civil Writ Jurisdiction Case No. 98 of 2020) For the Petitioner/s : Mr. Sanat Kumar Mishra, Advocate For the Respondent/s : Mr. Md. Khurshid Alam (Aag12) (In Civil Writ Jurisdiction Case No. 165 of 2020) For the Petitioner/s : Mr. Birendra Kumar Singh, Advocate For the Respondent/s : Mr. Md.Khurshid Alam (Aag12) (In Civil Writ Jurisdiction Case No. 346 of 2020) For the Petitioner/s : Mr. Sunil Kumar Karn, Advocate For the Respondent/s : Mr. Md.Khurshid Alam (Aag13) (In Civil Writ Jurisdiction Case No. 348 of 2020) For the Petitioner/s : Mr. Sheo Jee Mishra, Advocate For the Respondent/s : Mr. Md.Khurshid Alam (Aag12) For the respondent no.6 : Mr. Dharmesh Kumar Shrivastava, Advocate (In Civil Writ Jurisdiction Case No. 357 of 2020) For the Petitioner/s : Mr. Mahendra Prasad Bhartee, Advocate For the Respondent/s : Mr. Md. Khurshid Alam (Aag12) (In Civil Writ Jurisdiction Case No. 656 of 2020) For the Petitioner/s : Mr. Anil Singh, Advocate Patna High Court CWJC No. 15060 of 2019 dt.13-10-2023

For the Respondent/s : Mr. Md. Khurshid Alam (Aag12) (In Civil Writ Jurisdiction Case No. 817 of 2020) For the Petitioner/s : Mr. Nishant Kumar Sinha, Advocate Mr. Waliur Rahman, Advocate For the Respondent/s : Mr. Md.Khurshid Alam (Aag12) (In Civil Writ Jurisdiction Case No. 865 of 2020) For the Petitioner/s : Mr. Kaushalesh Choudhary, Advocate For the Respondent/s : Mr. Md. Khursid Alam ( Aag12 ) (In Civil Writ Jurisdiction Case No. 896 of 2020) For the Petitioner/s : Mr. Pranav Kumar, Advocate For the Respondent/s : Mr. Md.Khurshid Alam (Aag12) (In Civil Writ Jurisdiction Case No. 923 of 2020) For the Petitioner/s : Mr. Maya Shankar Mishra, Advocate For the Respondent/s : Mr. Raj Kishore Roy ( Gp18 ) Mr. Navnit Kumar, AC to GP-18 Ms. Sulekha Kumari, AC to GP-18 Ms. Prerna Anand, AC to GP-18 (In Civil Writ Jurisdiction Case No. 1558 of 2020) For the Petitioner/s : Mr. Baidya Nath Thakur, Advocate For the Respondent/s : Mr. Md.Khurshid Alam (Aag12) (In Civil Writ Jurisdiction Case No. 1723 of 2020) For the Petitioner/s : Mr. Vijay Anand, Advocate For the Respondent/s : Mr. Rishi Raj Sinha ( Sc19 ) (In Civil Writ Jurisdiction Case No. 2130 of 2020) For the Petitioner/s : Mr. Mahendra Prasad Bhartee, Advocate For the Respondent/s : Mr. Md.Khurshid Alam (Aag12) (In Civil Writ Jurisdiction Case No. 2296 of 2020) For the Petitioner/s : Mr. Vinay Ranjan, Advocate For the Respondent/s : Mr. Md. Khursid Alam ( Aag12 ) Mr. Avinash Kumar Pandey, Advocate (In Civil Writ Jurisdiction Case No. 2437 of 2020) For the Petitioner/s : Mr. Manoj Kumar, Advocate For the Respondent/s : Mr. Subash Chandra Yadav (Gp15) (In Civil Writ Jurisdiction Case No. 2490 of 2020) For the Petitioner/s : Mr. Manoj Kumar, Advocate For the Respondent/s : Mr. Md.Khurshid Alam (Aag12) (In Civil Writ Jurisdiction Case No. 2777 of 2020) For the Petitioner/s : Mr. Jitendra Prasad Singh, Advocate For the Respondent/s : Mr. Anjani Kumar (Aag4) (In Civil Writ Jurisdiction Case No. 3622 of 2020) For the Petitioner/s : Mr. Jitendra Prasad Singh, Advocate For the Respondent/s : Mr. Md.Khurshid Alam (Aag12) (In Civil Writ Jurisdiction Case No. 3901 of 2020) For the Petitioner/s : Mr. Jitendra Prasad Singh, Advocate For the Respondent/s : Mr. Md. Khurshid Alam (Aag12) (In Civil Writ Jurisdiction Case No. 5026 of 2020) For the Petitioner/s : Mr. Iqbal Asif Niazi, Advocate Mr. Waliur Rahman, Advocate For the Respondent/s : Mr. Md. Khurshid Alam (Aag12) (In Civil Writ Jurisdiction Case No. 5408 of 2020) For the Petitioner/s : Mr. Anil Kumar Roy, Advocate For the Respondent/s : Mr. Md. Khursid Alam ( Aag12 ) (In Civil Writ Jurisdiction Case No. 5614 of 2020) For the Petitioner/s : Mr. Rakesh Kumar Shrivastava, Advocate For the Respondent/s : Mr. Sanjeet Kumar Singh, AC to AAG-6 For the respondent no.7 to 9: Mr. Kaushal Kishore Mishra, Advocate (In Civil Writ Jurisdiction Case No. 5786 of 2020) Patna High Court CWJC No. 15060 of 2019 dt.13-10-2023

For the Petitioner/s : Mr. Arun Kumar, Advocate For the Respondent/s : Mr. Md. Khurshid Alam (Aag12) (In Civil Writ Jurisdiction Case No. 5887 of 2020) For the Petitioner/s : Mr. Uma Shankar Singh, Advocate For the Respondent/s : Mr. Md. Khursid Alam ( Aag12 ) (In Civil Writ Jurisdiction Case No. 5943 of 2020) For the Petitioner/s : Mr. Prashant Kumar, Advocate For the Respondent/s : Mr. Raj Kishore Roy ( Gp18 ) Mr. Navnit Kumar, AC to GP-18 Ms. Sulekha Kumari, AC to GP-18 Ms. Prerna Anand, AC to GP-18 (In Civil Writ Jurisdiction Case No. 6009 of 2020) For the Petitioner/s : Mr. Abdul Wadood, Advocate For the Respondent/s : Mr. Md. Khurshid Alam ( Aag 12 ) For the respondent no.6 : Mr. Gyanand Roy, Advocate (In Civil Writ Jurisdiction Case No. 6312 of 2020) For the Petitioner/s : Mr. Alok Kumar Alok, Advocate Mr. Uday Kumar Singh, Advocate For the Respondent/s : Mr. Md.Khurshid Alam (Aag12) (In Civil Writ Jurisdiction Case No. 6401 of 2020) For the Petitioner/s : Mr. Uday Pratap Singh, Advocate For the Respondent/s : Mr. P.K.Shahi (Ag) (In Civil Writ Jurisdiction Case No. 6478 of 2020) For the Petitioner/s : Mr. Manoj Kumar, Advocate For the Respondent/s : Mr. Md.Khurshid Alam (Aag12) (In Civil Writ Jurisdiction Case No. 6648 of 2020) For the Petitioner/s : Mr. Gopal Prasad Roy, Advocate For the Respondent/s : Mr. Md. Khursid Alam ( Alam ( Aag12 ) (In Civil Writ Jurisdiction Case No. 6784 of 2020) For the Petitioner/s : Mr. Manoj Kumar, Advocate For the Respondent/s : Mr. P.K.Shahi (Ag) (In Civil Writ Jurisdiction Case No. 6983 of 2020) For the Petitioner/s : Mr. Dharmesh Kumar Shrivastava, Advocate For the Respondent/s : Mr. Md. Khursid Alam ( Aag12 ) (In Civil Writ Jurisdiction Case No. 7022 of 2020) For the Petitioner/s : Mr. Uday Pratap Singh, Advocate For the Respondent/s : Mr. Sajid Slaim Khan (Sc25) (In Civil Writ Jurisdiction Case No. 7039 of 2020) For the Petitioner/s : Mr. Pratik Kumar Sinha, Advocate For the Respondent/s : Mr. P.K.Shahi (Ag) (In Civil Writ Jurisdiction Case No. 9107 of 2020) For the Petitioner/s : Mr. Himanshu Sagar, Advocate For the Respondent/s : Mr. P.K.Shahi (Ag) (In Civil Writ Jurisdiction Case No. 9257 of 2020) For the Petitioner/s : Mr. Deepak Kumar Sinha, Advocate For the Respondent/s : Mr. P.K.Shahi (Ag) (In Civil Writ Jurisdiction Case No. 9526 of 2020) For the Petitioner/s : Mr. Abinash Kumar, Advocate For the Respondent/s : Mr. P.K.Shahi (Ag) (In Civil Writ Jurisdiction Case No. 10084 of 2020) For the Petitioner/s : Mr. Vinod Pandey, Advocate For the Respondent/s : Mr. P.K.Shahi (Ag) (In Civil Writ Jurisdiction Case No. 10259 of 2020) For the Petitioner/s : Mr. Nagendra Rai, Advocate Mr. Navin Nikunj, Advocate Mr. Kushalendra Rai, Advocate For the Respondent/s : Mr. Prashant Pratap, GP-2 Patna High Court CWJC No. 15060 of 2019 dt.13-10-2023

Mr. Asit Kumar Jha, AC to GP-2 (In Civil Writ Jurisdiction Case No. 10416 of 2020) For the Petitioner/s : Mr. Arun Prasad Ambastha, Advocate Mr. Binay Kumar Sinha, Advocate For the Respondent/s : Mr. P.K.Shahi ( Ag ) (In Civil Writ Jurisdiction Case No. 10448 of 2020) For the Petitioner/s : Mr. Ratneshwar Prasad, Advocate For the Respondent/s : Mr. P.K.Shahi ( Ag ) (In Civil Writ Jurisdiction Case No. 10555 of 2020) For the Petitioner/s : Mr. Abhishek, Advocate For the Respondent/s : Mr. P.K.Shahi ( Ag ) (In Civil Writ Jurisdiction Case No. 10888 of 2020) For the Petitioner/s : Mr.Prashant Kumar For the Respondent/s : Mr.Lalit Kishore (Ag) For the respondent nos.5,6,9,11,12 : Mr. Rajesh Kumar, Advocate Mr. Manoj Kumar, Advocate Mr. Praveen Kumar, Advocate (In Civil Writ Jurisdiction Case No. 389 of 2021) For the Petitioner/s : Mr. Ram Sandesh Roy, Advocate For the Respondent/s : Mr. P.K.Shahi ( Ag ) (In Civil Writ Jurisdiction Case No. 483 of 2021) For the Petitioner/s : Mr.Ashhar Mustafa, Advocate For the Respondent/s : Mr. P.K.Shahi ( Ag ) (In Civil Writ Jurisdiction Case No. 779 of 2021) For the Petitioner/s : Mr. Praveen Kumar, Advocate For the Respondent/s : Mr. P.K.Shahi ( Ag ) (In Civil Writ Jurisdiction Case No. 1067 of 2021) For the Petitioner/s : Ms. Vagisha Pragya Vacaknavi, Advocate For the Respondent/s : Mr. P.K.Shahi ( Ag ) (In Civil Writ Jurisdiction Case No. 1942 of 2021) For the Petitioner/s : Mr. Jitendra Prasad Singh, Advocate For the Respondent/s : Mr. P.K.Shahi ( Ag ) (In Civil Writ Jurisdiction Case No. 2390 of 2021) For the Petitioner/s : Mr. Harsh Singh, Advocate For the Respondent/s : Mr. P.K.Shahi (Ag) For the respondent no. 7 : Mr. Rajni Kant Singh, Advocate For the respondent no. 8 : Mr. Surendra Kumar Mishra, Advocate (In Civil Writ Jurisdiction Case No. 2501 of 2021) For the Petitioner/s : Mr.Mrigendra Kumar, Advocate Mr. Kusum Kumar, Advocate Mr. Apurva Kumar, Advocate For the Respondent/s : Mr. P.K.Shahi (Ag) (In Civil Writ Jurisdiction Case No. 2708 of 2021) For the Petitioner/s : Mr. Harsh Singh, Advocate For the Respondent/s : Mr. P.K.Shahi (Ag) For the respondent no. 7 : Mr. Rajni Kant Singh, Advocate For the respondent no. 8 : Mr. Surendra Kumar Mishra, Advocate (In Civil Writ Jurisdiction Case No. 2867 of 2021) For the Petitioner/s : Mr. Jitendra Prasad Singh, Advocate For the Respondent/s : Mr. P.K.Shahi (Ag) (In Civil Writ Jurisdiction Case No. 3470 of 2021) For the Petitioner/s : Mr. Braj Nandan Kumar Tiwary, Advocate For the Respondent/s : Mr. P.K.Shahi (Ag) (In Civil Writ Jurisdiction Case No. 3889 of 2021) For the Petitioner/s : Mr. Harsh Singh, Advocate For the Respondent/s : Mr. P.K.Shahi (Ag) For the respondent no. 7 : Mr. Rajni Kant Singh, Advocate Patna High Court CWJC No. 15060 of 2019 dt.13-10-2023

For the respondent no. 8 : Mr. Surendra Kumar Mishra, Advocate (In Civil Writ Jurisdiction Case No. 4588 of 2021) For the Petitioner/s : Ms. Vagisha Pragya Vacaknavi, Advocate For the Respondent/s : Mr. P.K.Shahi ( Ag ) (In Civil Writ Jurisdiction Case No. 5449 of 2021) For the Petitioner/s : Mr.Ranjan Kumar Dubey, Advocate For the Respondent/s : Mr. Shashi Sekhar Tiwary, Advocate (In Civil Writ Jurisdiction Case No. 5781 of 2021) For the Petitioner/s : Mr. Pramod Mishra, Advocate For the Respondent/s : Mr. P.K.Shahi (Ag) (In Civil Writ Jurisdiction Case No. 5862 of 2021) For the Petitioner/s : Mr. Alok Kumar Alok, Advocate Mr. Uday Kumar Singh, Advocate For the Respondent/s : Mr. P.K.Shahi (Ag) (In Civil Writ Jurisdiction Case No. 6183 of 2021) For the Petitioner/s : Mr. Krishna Kant Singh, Advocate For the Respondent/s : Mr. P.K.Shahi (Ag) (In Civil Writ Jurisdiction Case No. 6984 of 2021) For the Petitioner/s : Mr. Arun Kumar Pandey, Advocate For the Respondent/s : Mr. Subash Chandra Yadav (Gp15) (In Civil Writ Jurisdiction Case No. 7202 of 2021) For the Petitioner/s : Mr. Jitendra Prasad Singh, Advocate For the Respondent/s : Mr.P.K.Shahi (Ag) (In Civil Writ Jurisdiction Case No. 7282 of 2021) For the Petitioner/s : Mr. Neeraj Kumar Singh, Advocate For the Respondent/s : Mr. P.K.Shahi (Ag) (In Civil Writ Jurisdiction Case No. 7700 of 2021) For the Petitioner/s : Mr. Ranjan Kumar Dubey, Advocate For the Respondent/s : Mr. Md.Khurshid Alam (Aag12) (In Civil Writ Jurisdiction Case No. 8186 of 2021) For the Petitioner/s : Mr. Arun Prasad Ambastha, Advocate For the Respondent/s : Mr. P.K.Shahi (Ag) (In Civil Writ Jurisdiction Case No. 8197 of 2021) For the Petitioner/s : Mr. Arun Prasad Ambastha, Advocate For the Respondent/s : Mr. Md. Khurshid Alam (Aag12) (In Civil Writ Jurisdiction Case No. 8403 of 2021) For the Petitioner/s : Mr. Arghesh Kumar, Advocate For the Respondent/s : Mr. Md. Khursid Alam ( Aag12 ) (In Civil Writ Jurisdiction Case No. 8606 of 2021) For the Petitioner/s : Mr. Arghesh Kumar, Advocate For the Respondent/s : Mr. Subash Chandra Yadav (Gp15) (In Civil Writ Jurisdiction Case No. 9717 of 2021) For the Petitioner/s : Mr. Prashant Kumar, Advocate For the Respondent/s : Mr. P.K.Shahi (Ag) (In Civil Writ Jurisdiction Case No. 11657 of 2021) For the Petitioner/s : Mr. Baidya Nath Thakur, Advocate For the Respondent/s : Mr. Md. Khurshid Alam (Aag12) (In Civil Writ Jurisdiction Case No. 11659 of 2021) For the Petitioner/s : Mr. Narendra Kumar, Advocate For the Respondent/s : Mr. Md. Khurshid Alam (Aag12) (In Civil Writ Jurisdiction Case No. 11660 of 2021) For the Petitioner/s : Mr. Narendra Kumar, Advocate For the Respondent/s : Mr. Rishi Raj Sinha (Sc19) (In Civil Writ Jurisdiction Case No. 11664 of 2021) For the Petitioner/s : Mr. Narendra Kumar, Advocate For the Respondent/s : Mr. Sajid Salim Khan (Sc25) (In Civil Writ Jurisdiction Case No. 12770 of 2021) Patna High Court CWJC No. 15060 of 2019 dt.13-10-2023

For the Petitioner/s : Mr. Ranjan Kumar Dubey, Advocate For the Respondent/s : Mr. Md. Khurshid Alam (Aag12) For the respondent no.5 : Mr. Ajit Kumar, Advocate Mr. Nalin Ranjan, Advocate Mr. Abhay Kumar, Advocate (In Civil Writ Jurisdiction Case No. 12935 of 2021) For the Petitioner/s : Mr. Lakshmi Kant Tiwary, Advocate For the Respondent/s : Mr. Raj Kishore Roy ( Gp18 ) Mr. Navnit Kumar, AC to GP-18 Ms. Sulekha Kumari, AC to GP-18 Ms. Prerna Anand, AC to GP-18 Mr. Surendra Kishore Thakur, Advocate Mr. Manjeet Kumar Roy, Advocate (In Civil Writ Jurisdiction Case No. 12945 of 2021) For the Petitioner/s : Mr. Mritunjay Kumar, Advocate For the Respondent/s : Mr. Md. Khurshid Alam ( Aag12 ) (In Civil Writ Jurisdiction Case No. 13114 of 2021) For the Petitioner/s : Mr. Mritunjay Kumar, Advocate For the Respondent/s : Mr. Md. Khurshid Alam (Aag12) (In Civil Writ Jurisdiction Case No. 13649 of 2021) For the Petitioner/s : Mr. Arun Prasad Ambastha, Advocate For the Respondent/s : Mr. P.K.Shahi (Ag) (In Civil Writ Jurisdiction Case No. 14047 of 2021) For the Petitioner/s : Mr. Arun Prasad Ambastha, Advocate For the Respondent/s : Mr. Md. Khurshid Alam (Aag12) (In Civil Writ Jurisdiction Case No. 14133 of 2021) For the Petitioner/s : Mr. Jitendra Kishore Verma, Advocate Mr. Anjani Kumar, Advocate Mr. Ravi Raj, Advocate Mr. Shreyash Goyal, Advocate Mr. Abhay Nath, Advocate For the Respondent/s : Mr. Md. Khurshid Alam (Aag12) (In Civil Writ Jurisdiction Case No. 15046 of 2021) For the Petitioner/s : Mr. Binay Kumar Sinha, Advocate For the Respondent/s : Mr. Md. Khurshid Alam ( Aag12 ) (In Civil Writ Jurisdiction Case No. 17115 of 2021) For the Petitioner/s : Mr. Prabhas Ranjan, Advocate For the Respondent/s : Mr. Md. Khurshid Alam (Aag12) (In Civil Writ Jurisdiction Case No. 17890 of 2021) For the Petitioner/s : Mr. Chandra Shekhar Singh, Advocate For the Respondent/s : Mr. Md. Khurshid Alam (Aag12) (In Civil Writ Jurisdiction Case No. 18014 of 2021) For the Petitioner/s : Mr. Md. Javed Jafar Khan, Advocate For the Respondent/s : Mr. Md. Khurshid Alam (Aag12) (In Civil Writ Jurisdiction Case No. 18354 of 2021) For the Petitioner/s : Mr. Abinash Kumar, Advocate For the Respondent/s : Mr. Md. Khurshid Alam (Aag12) (In Civil Writ Jurisdiction Case No. 18463 of 2021) For the Petitioner/s : Mr. Radha Mohan Pandey, Advocate Mr. Chandra Sekhar Verma, Advocate For the Respondent/s : Mr. Sajid Salim Khan (Sc25) (In Civil Writ Jurisdiction Case No. 18505 of 2021) For the Petitioner/s : Mr. Radha Mohan Pandey, Advocate Mr. Chandra Sekhar Verma, Advocate For the Respondent/s : Mr. Raj Kishore Roy ( Gp18 ) Mr. Navnit Kumar, AC to GP-18 Ms. Sulekha Kumari, AC to GP-18 Patna High Court CWJC No. 15060 of 2019 dt.13-10-2023

Ms. Prerna Anand, AC to GP-18 (In Civil Writ Jurisdiction Case No. 18566 of 2021) For the Petitioner/s : Ms. Shama Sinha, Advocate For the Respondent/s : Mr. Md. Khurshid Alam (Aag12) (In Civil Writ Jurisdiction Case No. 19939 of 2021) For the Petitioner/s : Mr. Raghav Prasad, Advocate For the Respondent/s : Mr. Sajid Salim Khan ( Sc25 ) (In Civil Writ Jurisdiction Case No. 19968 of 2021) For the Petitioner/s : Mr. Javed Aslam, Advocate For the Respondent/s : Mr. Md. Khurshid Alam ( Aag 12 ) (In Civil Writ Jurisdiction Case No. 20947 of 2021) For the Petitioner/s : Mr. Raju Kumar Singh, Advocate For the Respondent/s : Mr. Sajid Salim Khan ( Sc25 ) (In Civil Writ Jurisdiction Case No. 21207 of 2021) For the Petitioner/s : Mr. Ranjan Kumar Dubey, Advocate For the Respondent/s : Mr. Raj Kishore Roy ( Gp18 ) Mr. Navnit Kumar, AC to GP-18 Ms. Sulekha Kumari, AC to GP-18 Ms. Prerna Anand, AC to GP-18 (In Civil Writ Jurisdiction Case No. 21426 of 2021) For the Petitioner/s : Mr. Satish Chandra Mishra, Advocate For the Respondent/s : Mr. Raj Kishore Roy ( Gp18 ) Mr. Navnit Kumar, AC to GP-18 Ms. Sulekha Kumari, AC to GP-18 Ms. Prerna Anand, AC to GP-18 (In Civil Writ Jurisdiction Case No. 84 of 2022) For the Petitioner/s : Mr. Satish Chandra Mishra, Advocate For the Respondent/s : Mr. Raj Kishore Roy (Gp18) (In Civil Writ Jurisdiction Case No. 532 of 2022) For the Petitioner/s : Mr. Bidhanesh Misra, Advocate Ms. Tanuja Kumari Mishra, Advocate For the Respondent/s : Mr. Sajid Salim Khan (Sc25) (In Civil Writ Jurisdiction Case No. 558 of 2022) For the Petitioner/s : Mr. Satish Chandra Mishra, Advocate For the Respondent/s : Mr. Rishi Raj Sinha (Sc19) (In Civil Writ Jurisdiction Case No. 922 of 2022) For the Petitioner/s : Mr. Jitendra Kumar, Advocate For the Respondent/s : Mr. Md. Khurshid Alam (Aag 12 ) (In Civil Writ Jurisdiction Case No. 1683 of 2022) For the Petitioner/s : Ms. Vagisha Pragya Vacaknavi, Advocate For the Respondent/s : Mr. Md. Khurshid Alam (Aag12) (In Civil Writ Jurisdiction Case No. 2104 of 2022) For the Petitioner/s : Mr. Arun Prasad Ambastha, Advocate For the Respondent/s : Mr. Md. Khurshid Alam (Aag12) (In Civil Writ Jurisdiction Case No. 2332 of 2022) For the Petitioner/s : Mr. Raghav Prasad, Advocate For the Respondent/s : Mr. P.K.Shahi ( Ag ) (In Civil Writ Jurisdiction Case No. 2527 of 2022) For the Petitioner/s : Mr. Arun Prasad Ambastha, Advocate For the Respondent/s : Mr. Md. Khurshid Alam (Aag 12) (In Civil Writ Jurisdiction Case No. 3043 of 2022) For the Petitioner/s : Mr. Prabhas Ranjan, Advocate For the Respondent/s : Mr. Md. Khurshid Alam ( Aag 12) (In Civil Writ Jurisdiction Case No. 3147 of 2022) For the Petitioner/s : Mr. Vijay Shanker Tiwari, Advocate Mr. Sumit Kumar Jha, Advocate Ms. Riya Giri, Advocate Patna High Court CWJC No. 15060 of 2019 dt.13-10-2023

Mr. Bivutosh Kumar, Advocate For the Respondent/s : Mr. Md. Khurshid Alam (Aag12) (In Civil Writ Jurisdiction Case No. 3164 of 2022) For the Petitioner/s : Mr. Vijay Shanker Tiwari, Advocate Mr. Sumit Kumar Jha, Advocate Ms. Riya Giri, Advocate Mr. Bivutosh Kumar, Advocate For the Respondent/s : Mr. Md. Khurshid Alam (Aag12) (In Civil Writ Jurisdiction Case No. 3658 of 2022) For the Petitioner/s : Mr. Braj Bhushan Mishra, Advocate For the Respondent/s : Mr. Sajid Salim Khan ( Sc 25) (In Civil Writ Jurisdiction Case No. 5955 of 2022) For the Petitioner/s : Mr. Sanjay Parasmani, Advocate For the Respondent/s : Mr. Md. Khurshid Alam ( Aag 12 ) (In Civil Writ Jurisdiction Case No. 6676 of 2022) For the Petitioner/s : Mr. Shambhu Nath Choubey, Advocate For the Respondent/s : Mr. Md. Khurshid Alam (Aag12) (In Civil Writ Jurisdiction Case No. 8074 of 2022) For the Petitioner/s : Mr. Binod Kumar, Advocate For the Respondent/s : Mr. Md. Khurshid Alam (Aag12) (In Civil Writ Jurisdiction Case No. 8146 of 2022) For the Petitioner/s : Mr. Suresh Mishra, Advocate For the Respondent/s : Mr. Md. Khurshid Alam ( Aag 12 ) (In Civil Writ Jurisdiction Case No. 8273 of 2022) For the Petitioner/s : Mr. Upendra Kumar Chaubey, Advocate For the Respondent/s : Mr. Md. Khurshid Alam ( Aag 12 ) (In Civil Writ Jurisdiction Case No. 9005 of 2022) For the Petitioner/s : Mr. Pramod Mishra, Advocate For the Respondent/s : Mr. Md. Khurshid Alam ( Aag 12 ) (In Civil Writ Jurisdiction Case No. 10100 of 2022) For the Petitioner/s : Mr. Ashok Kumar Singh, Advocate For the Respondent/s : Mr. Pawan Kumar (A.C. To A.G.) (In Civil Writ Jurisdiction Case No. 10119 of 2022) For the Petitioner/s : Mr. Pramod Mishra, Advocate For the Respondent/s : Mr. Md. Khurshid Alam ( Aag 12 ) (In Civil Writ Jurisdiction Case No. 10998 of 2022) For the Petitioner/s : Mr. Ashok Kumar, Advocate For the Respondent/s : Mr. Md. Khurshid Alam ( Aag 12 ) (In Civil Writ Jurisdiction Case No. 11402 of 2022) For the Petitioner/s : Mr. Jitendra Prasad Singh, Advocate For the Respondent/s : Mr. Pawan Kumar ( Ac To Ag ) (In Civil Writ Jurisdiction Case No. 13305 of 2022) For the Petitioner/s : Mr. Ajay Kumar Jha, Advocate For the Respondent/s : Mr. Md. Khurshid Alam (Aag12) (In Civil Writ Jurisdiction Case No. 13531 of 2022) For the Petitioner/s : Mr. Radha Mohan Pandey, Advocate Mr. Chandra Sekhar Verma, Advocate For the Respondent/s : Mr. Md. Khurshid Alam ( Aag 12 ) (In Civil Writ Jurisdiction Case No. 17297 of 2022) For the Petitioner/s : Ms. Vagisha Pragya Vacaknavi, Advocate For the Respondent/s : Mr. Pawan Kumar (A.C. To A.G.) (In Civil Writ Jurisdiction Case No. 3204 of 2023) For the Petitioner/s : Mr. Jitendra Kumar, Advocate For the Respondent/s : Mr. Sajid Salim Khan (Sc25) ====================================================== Patna High Court CWJC No. 15060 of 2019 dt.13-10-2023

CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE PARTHA SARTHY C.A.V. JUDGMENT (Per: HONOURABLE MR. JUSTICE PARTHA SARTHY)

Date : 13-10-2023

1. The petitioners in these applications have

challenged the constitutional validity of the Bihar Land Reforms

(Fixation of Ceiling Area and Acquisition of Surplus Land)

(Amendment) Act, 2016 (herein after referred to as the

'Amendment Act, 2016') as also that of the Bihar Land Reforms

(Fixation of Surplus Area and Acquisition of Surplus Land)

(Amendment) Act, 2019 (herein after referred to as the

'Amendment Act, 2019'). The petitioners have also challenged

the orders passed in their respective case by different authorities

including the Additional Collector, the Commissioner of the

Division and the Bihar Land Tribunal, all of which arise out of

applications for pre-emption filed under section 16(3) of the

Bihar Land Reforms (Fixation of Ceiling Area and Acquisition

of Surplus Land) Act, 1961 (herein after referred to as 'the Act'

or 'the principal Act').

2. The case of the petitioners as evident from the

contents of the applications are that the amendments are against

the fundamental rights guaranteed by Part III of the Constitution

as also against the principles of natural justice. It is ultra vires Patna High Court CWJC No. 15060 of 2019 dt.13-10-2023

Article 14 of the Constitution, against the legal rights and also

takes away the vested right of an individual. Section 16(3) of the

Act has been repealed in an arbitrary manner without assigning

any cogent reasons and the amendment is arbitrary,

unconstitutional, unreasonable and ultra vires the parent Act. It

should not be made applicable with retrospective affect. The

amendment effected has not only been done in excess of the

power granted under the Constitution; assent of the President;

without which it is otiose, has not been taken before its

promulgation. The parties have been harassed on account of

pendency of the cases for decades and now the petitioners'

peremptory rights have been ordered to have abated. It is further

contended that the amendment affected is beyond the

competence of the State legislature and on account of repeal of

section 45B of the Act, the statutory remedy of appeal/revision

as was earlier available has been taken away without providing

for any forum for adjudication of the disputes. As such, the

contention is that the amendments be declared ultra vires the

Constitution and the same be set aside.

3. Learned counsels who made their submissions on

behalf of the petitioners were Senior Advocates Sri Kamal

Nayan Choubey and Mr. J. S. Arora and Advocates Sri Jitendra Patna High Court CWJC No. 15060 of 2019 dt.13-10-2023

Kishore Verma and Mr. Nagendra Rai. Sri P. K. Shahi, learned

Advocate General led the argument on behalf of the respondent-

State of Bihar. The other learned counsels who appeared in

support of the amendment were Sri Basant Kumar Choudhary,

Senior Advocate and Sri Sanjeev Kumar, Advocate. The other

counsels depending on the sides that they were appearing for,

adopted the arguments made by the above learned counsels.

4. Sri Kamal Nayan Choubey, learned Senior

Advocate appearing for the petitioners submitted that pursuant

to Article 38 of the Constitution which provides a mandate for

the State to secure a social order for the promotion of welfare of

the people and Article 39, which lays down six Directive

Principles, some of which are to ensure means of equal

livelihood to men and women, ownership and control of

resources be distributed to serve the best interest of the people,

avoid concentration of wealth, ensure equal pay for equal work

of men and women etc; legislative steps were taken in all the

States as also in the State of Bihar. The same led to the

enactment of the Bihar Land Reforms Act, 1950, the Bihar

Consolidation of Holdings and Prevention of Fragmentation

Act, 1956 and the Bihar Land Reforms (Fixation of Ceiling

Area and Acquisition of Surplus Land) Act, 1961. Patna High Court CWJC No. 15060 of 2019 dt.13-10-2023

5. It was further contended that the Act which

provided for fixation of ceiling area of land which a person

could hold and the object of which was equitable distribution of

land, after receiving the assent of the President was published in

the gazette on 19.4.1962. At the time of all important

amendments in the Act, whenever the State Government felt that

major provisions are being deleted, the assent of the President

was obtained. As the Presidential assent has not been obtained

in the instant case, in absence thereof, the amendment is

unconstitutional.

6. Learned Senior Advocate further submitted that the

Act was promulgated by the Government of Bihar pursuant to

the subjects enumerated at item no.18 of the State List and item

no.42 of the Concurrent List, of the 7th Schedule of the

Constitution. Further, the Act having been enacted after

obtaining the assent of the President, the same cannot be taken

away in this manner. Even if it is held to be a curable defect,

unless the defect is cured the same cannot be implemented.

Referring to the principles of law laid down in Taylor v. Taylor,

(1875) 1 Ch. D. 426 that where a power is given to do a certain

thing in a certain way, the thing must be done in that way or not

at all, learned Senior Counsel contended that the Presidential Patna High Court CWJC No. 15060 of 2019 dt.13-10-2023

assent was a mandatory requirement and even now assent could

be obtained; without which the amendments would have no

effect.

7. It was next contended that the protection of Article

31A of the Constitution will not be available to the Amendment

Acts, impugned herein, in absence of the President's assent in

view of the first proviso to Article 31A.

8. Sri Choubey, learned Senior Advocate in support of

his contentions placed reliance on the judgments in the case of

Mahant Shankarshan Ramanuja Das Goswami v. State of

Orissa & Anr., AIR 1967 SC 59; Sriram Narayan Medhi v.

The State of Maharashtra, AIR 1971 SC 199; State of

Haryana v. Jai Singh & Ors., 2022 SCC OnLine SC 418; Pt.

Rishikesh & Anr. v. Salma Begum, (1995) 4 SCC 718 and

Anita Kushwaha v. Pushap Sudan, AIR 2016 SC 3506.

9. Sri Jitendra Kishore Verma, learned counsel for the

petitioner submitted that the right to pre-emption is a very old

right, history of which could be traced to the period of Mughals.

The question to be asked is as to why section 16(3) of the Act

was brought and has the constitutional goal or it's purpose been

achieved. For the purpose behind the ceiling law as also the law

of pre-emption, learned counsel placed reliance on the Patna High Court CWJC No. 15060 of 2019 dt.13-10-2023

judgments in the case of Bhau Ram v. Baij Nath Singh &

Ors., AIR 1962 SC 1476 and Kedar Mishra v. State of Bihar

& Ors., AIR 2016 SC 2110. Reliance was placed on judgment

in the case of Ram Sagar Rai vs. The State of Bihar & Ors.,

2017 (1) PLJR 2019 to submit that section 16(3) of the Act was

a beneficial legislation enacted to prevent fragmentation of

holding and to facilitate consolidation. A statute is best

interpreted when we know as to why it was enacted; reference

may be made to the case of Gaurav Aseem Avtej v. U.P. State

Sugar Corporation. Ltd. & Ors., (2018) 6 SCC 518. In Atam

Prakash v. State of Haryana & Ors., AIR 1986 SC 859 the

right of pre-emption was held to be reasonable as also

constitutionally valid. Learned counsel also placed reliance on

the judgment in the case of Suresh Prasad Singh vs. Dulhin

Phulkumari Devi & Ors., 2010 (2) PLJR 167 (SC) wherein it

was held that the right has been recognised by the statute.

10. Sri J. S. Arora, learned Senior Advocate,

appearing on behalf of the petitioners placing reliance on the

judgment in the case of Godavari Sugar Mills Ltd. v. S.B.

Kamble & Ors., AIR 1975 SC 1193 submitted that for the State

to claim immunity of Article 31B of the Constitution, although,

the original Act was in the 9 th Schedule, it is required that the Patna High Court CWJC No. 15060 of 2019 dt.13-10-2023

amending Act also be in the 9th Schedule and for the same,

assent of the President is required to be obtained. It was further

submitted that the amendment creates ambiguity in so far as it

does not provide as to how the landlord gets his land back. Even

if a person was entitled to get the land as pre-emptor, the

proceedings having abated, the person gets back his amount

which included the consideration amount with 10% thus causing

great hardship. The Court should examine it's rationality, which

in view of the judgment of the Hon'ble Supreme Court in the

case of I.R. Coelho v. State of Tamil Nadu, AIR 2007 SC 861,

could be done even if the law was granted protection by

including the same in the 9th Schedule of the Constitution.

11. With respect to the Amendment Act, 2016, Sri

Arora submitted that in case land of some person is sold without

his knowledge and later he comes to know about it being subject

matter of a ceiling proceeding, on deletion of section 45B of the

Act, he becomes remedy-less. This type of amendment cannot

be upheld.

12. Mr. Nagendra Rai, learned counsel appearing for

the petitioners submitted that section 45B of the Act was

introduced by way of amendment in the year 1978. There are

three categories of transfers. One of the period prior to 1959 for Patna High Court CWJC No. 15060 of 2019 dt.13-10-2023

which there was no embargo, the second for the period from

1959 to 1970 when permission of the Collector was to be sought

and lastly for the period after the cut-off date of 9.9.1970.

Section 9 of the Act deals with exercise of option and how land

transferred is to be adjusted. The judgment in the case of

Bisheshwar Prasad Yadav vs. State of Bihar & Ors., 1999 (3)

PLJR 117 provides that land transferred in contravention of

section 5 of the Act, to the extent not exceeding ceiling area be

deemed to have been selected by him within the ceiling area.

Reliance was also placed on the case of Mohammad

Kajimuddin vs. State of Bihar, 2005 (4) PLJR 718 where it

was held that transfers made in contravention of section 5(i) and

(ii) of the Act will go in share of the land holder and shall not

form part of surplus to be acquired by the State. It was lastly

submitted that in the case of Sunil Kumar vs. State of Bihar,

2004 (2) PLJR 820 the scope of application of section 45B of

the Act has been dealt with. By deletion of section 45B, large

number of persons will be left remedy-less.

13. Sri P. K. Shahi, learned Advocate General

appearing for the State of Bihar submitted that there has been no

argument by the petitioners on the legislative competence of the

State to legislate. The grounds that an Act can be held to be not Patna High Court CWJC No. 15060 of 2019 dt.13-10-2023

constitutionally valid, are mainly the same being in violation of

Part III of the Constitution, the State lacking legislative

competence or the same being violative of some other provision

of the Constitution. The power to legislate is solely with the

State, which would be evident form perusal of Item no.18 of the

State List under the Seventh Schedule. It was submitted that

only in the case of a law falling under the scope of Article 31A

of the Constitution that the assent of the President was required.

So far as the principal Act as originally enacted in the year 1961

is concerned, the same deals with the acquisition and vesting of

land. The Act received the President's assent on 8.3.1962 and

was published in the Bihar Gazette (Extraordinary) on

19.4.1962. Section 16(3) or section 45B of the Act not being in

violation of any provision of the Constitution, no presidential

assent was required. It was submitted that the right of pre-

emptor was not a fundamental right but a statutory right which

flowed from the Act. No law can be invalidated only on account

of some person facing difficulty. The ground on which an Act

could be declared unconstitutional are that it contravenes any

fundamental right, legislating on a subject which is not assigned

to the relevant legislature, contravenes a mandatory provision of

the Constitution or in case of a State law it seeks to operate Patna High Court CWJC No. 15060 of 2019 dt.13-10-2023

beyond its boundaries and impinges upon the legislative power

of the Union Parliament.

14. Learned Advocate General submitted that it is not

that section 45D of the Amending Act, 2016 has been

challenged but the entire Amendment Act is under challenge.

The newly added section 45D provides that after repeal of

section 45B of the Act, the proceedings pending before the State

Government or the Bihar Land Tribunal shall be deemed to be

abated and the proceedings reopened earlier under the now

deleted section 45B of the Act and pending before the Collector

shall also stand abated. This amendment has been introduced to

give a quietus to the issues. It was lastly submitted that whole of

the principal Act could also be repealed and in so repealing,

neither any Presidential assent was required nor any other

provision of the Constitution would come in the way of such

repeal.

15. Mr Sanjeev Kumar, learned counsel appearing in

support of the amendments submitted that perusal of Item no.18

of the State List in the 7th Schedule clearly gives the legislative

competence to the State legislature to legislate on the subject.

Referring to the judgment of the Hon'ble Supreme Court in the

case of Syed Ahmed Aga v. State of Mysore, [(1975) 2 SCC Patna High Court CWJC No. 15060 of 2019 dt.13-10-2023

131] it was submitted that where the principal Act has received

the sanction of the President, in case the amendments do not

impose additional restrictions, but are covered by the objects of

the principal Act and do not go beyond the principal Act, no

Presidential sanction is required for the amendment Acts.

Learned counsel submitted that so far as the instant case is

concerned, by the amending Act, the statutory right of pre-

emption as given under section 16(3) of the Act, has been taken

away. There being no restriction on fundamental rights nor the

amendment going beyond the principal Act, no Presidential

assent is required. Referring to the judgment in the case of

Vishwant Kumar v. Madan Lal Sharma, (2004) 4 SCC 1,

learned counsel submitted that the right governed by the Act is a

mere right and not a vested right.

16. With respect to no vested right having been taken

away, learned counsel Mr. Sanjeev Kumar also relied on the

judgment of the Hon'ble Supreme Court in the case of Gajraj

Singh v. State Transport Appellate Tribunal & Ors., (1997) 1

SCC 650. Further, relying on the judgment of the Hon'ble

Supreme Court in Subodhayya Chit Fund (P) Ltd. & Ors. v.

Director of Chits, Madras & Ors., 1991 Supp (2) SCC 131,

learned counsel submitted that it has been held therein that as Patna High Court CWJC No. 15060 of 2019 dt.13-10-2023

the principal Act had sanction of the President, it is not

necessary to obtain sanction of the President for the amending

Act. It was submitted that the purpose of the amending Acts is

to give quietus to disputes and with respect to the contentions

made by learned counsel appearing for the petitioners, hardships

and inconvenience cannot be grounds for setting aside an

amendment. Learned counsel lastly referred to a judgment in the

case of Punyadeo Sharma and Ors. vs. Kamla Devi and Ors.,

2022(1) BLJ 434 (SC) to submit that all pending proceedings

before any court would abate.

17. Sri Basant Kumar Choudhary, learned Senior

Advocate appearing for the respondents, submitted that the

original Ceiling Act is a progressive legislation. So far as

section 16(3) of the Act which dealt with the right of pre-

emption is concerned, the same was a supplementary right and

not main purpose of the Act. This Court in the case of Banarsi

Yadav vs. Krishna Chandra Das, 1971 BJR 1077 held that the

Act being a protective legislation cannot be challenged on the

ground of violation of Articles 14 and 19, section 16(3) of the

Act was held to be valid and the reference made held to be

incompetent. It was further submitted that section 16 of the Act

did not help in consolidation and section 16(3) is not protected Patna High Court CWJC No. 15060 of 2019 dt.13-10-2023

by the 9th Schedule. The informed wisdom of the State

Legislature cannot be questioned nor are the amendments ultra

vires.

18. A Full Bench of this court vide its judgment dated

12.3.1951 declared the Bihar Land Reforms Act, 1950 as ultra

vires on the ground of it infringing Article 14 of the

Constitution, which led to the first Constitutional amendment

and such laws were included in the 9 th Schedule of the

Constitution. The Bihar Land Reforms (Fixation of Ceiling Area

and Acquisition of Surplus Land) Act, 1961 was enacted, it

received the assent of the President on 8.3.1962 and was

published in Bihar Gazette (Extraordinary) on 19.4.1962. It is an

Act to provide for fixation of ceiling, restriction on subletting

and resumption by certain raiyats for personal cultivation of

land, acquisition of status of raiyat by certain under-raiyats and

acquisition of surplus land by the State, the object being

equitable distribution of land.

19. By the Amendment Act, 2019, sub-section (3) of

section 16 of the Act, which gave the right of pre-emption was

repealed and sub-section (4) was added to section 16 which

provided that all cases or proceedings pending before any of the

authorities/tribunals/Court shall be deemed to have abated and Patna High Court CWJC No. 15060 of 2019 dt.13-10-2023

the purchase money together with the sum equal to 10% shall be

refunded to the depositor without any interest. The Amendment

Act, 2019 is extracted herein below for ready reference:-

"The Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) (Amendment) Act, 2019 वववध ववभाग अवधसूचना स० एल० जी०-01- 15/2018/1569/लेज, वदनांक 25 फरवरी, 2019.- बबहार बवधान मं डल दारा यथापाबरत का बनमनबलबखत अबधबनयम, बजसपर महामबहम राजयपाल बदनांक 23 फरवरी, 2019 को अनु मबत दे चु के है , इसके दारा सवर- साधारण की सूचना के बलये पकाबशत बकया जाता है ।

An Act to Amend The Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 (Bihar Act 12 of 1962).

Be it enacted by the Legislature of the State of Bihar in the Seventieth year of the Republic of India as follows :-

1. Short title, Extent and Commencement.- (1) This Act may be called The Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) (Amendment) Act, 2019.

(2) It shall extend to the whole of the State of Bihar.

(3) It shall come into force immediately.

2. Amendment in Section 16 of the Act, 1961.- (1) Sub-section (3) of Section 16 of the said Act is hereby repealed.

(2) In the Section 16 of the said Act, the following new sub-section (4) shall be added:-

"(4)(i) After the repeal of sub-section (3) Patna High Court CWJC No. 15060 of 2019 dt.13-10-2023

of Section 16 of this Act, all cases or proceedings pending before the State Government, the Board of Revenue, the Bihar Land Tribunal, the Divisional Commissioner, the Collector, the Additional Collector, the Deputy Collector Land Reforms or in any other Court, shall be deemed to be abated.

(ii) Pursuant to the repeal of sub-section (3) of Section 16 of this Act, any purchase money together with a sum equal to 10% thereof, already legally deposited shall be refunded, without any interest, to the depositor."

20. By the Amendment Act, 2019, amendments were

carried out in section 16 of the Act. Section 16(3) which gave

the Right of Pre-emption was repealed and newly added section

16(4) provided that all cases of proceedings after repeal of

section 16(3) shall abate and the purchase money together with

10% thereof, without any interest, shall be refunded to the

depositor.

21. By the Bihar Land Reforms (Fixation of Ceiling

Area and Acquisition of Surplus Land) (Amendment) Act, 2016,

besides adding new sub-sections (3) and (4) to section 30 and

sub-section (4) to section 32, section 45B of the Act was

repealed. Further, a new section 45D was added which provided

that the proceedings pending before the State Government or the

Bihar Land Tribunal or those reopened under the deleted section Patna High Court CWJC No. 15060 of 2019 dt.13-10-2023

45B and pending before the Collector shall all stand abated. The

Amendment Act, 2016 is extracted herein below for ready

reference:-

"The Bihar Land Reforms (Fixation of Ceiling and Acquisition of Surplus Land) (Amendment) Act,

बबहार भूबम सु धार (अबधकतम सीमा बनधाररण एवं अबधशे ष भूबम अजरन) अबधबनयम, 1961 की धारा 30 मे अपील का पपवधान है , परनतु अपील के बनषपादन की समय-सीमा बनधारबरत नहीं होने के कारण मामले काफी लमबे समय तक लबमबत रह जाते है । अतएव, अपील वादो के बनषपादन हे तु छः माह की समय-सीमा बनधारबरत कर इसे अबधबनयम की धारा 30 (2) के पशचात् नयी उप- धारा (3) के रप मे जोडा गया है । साथ ही अबधबनयम के अधीन की जा रही काररवाई के कम मे भू-धारी दारा कपटपूवरक अथवा तथयो मे हे रफेर कर उसके अधीनसथ बकसी पपबधकार से अबधबनयम के उदे शयो अथवा बकसी पपवधान के पबतकू ल आदे श पपपत कर बलया गया हो, वै सी बसथबत मे बजले का समाहरार नये बसरे से अबधबनयम के अधीन कायरवाही पपरमभ कर सकता है , एतद् समबनधी पपवधान अबधबनयम की धारा 30 की उप-धारा (4) के रप मे जोडा गया है ।

अबधबनयम के अधीन पु नरीकण समबनधी मामले के बनषपादन की समय सीमा बनधारबरत नहीं है । मामले के शशघ एवं तवबरत गबत से बनषपादन हे तु तीन माह का समय-

सीमा बनधारबरत करते हुए इसे अबधबनयम की धारा 32 की उप-धारा 4 के रप मे जोडा गया है । अबधबनयम की धारा 45(ख) के तहत समाहरार दारा बनषपाबदत काररवाई से समबबनधत अबभले ख माँ गने , परीबकत करने एवं Re-open करने तथा नये बसरे से आदे श पाबरत करने का अबधकार सरकार को पदर है । वतरमान मे भू-धारी दारा अबधबनयम Patna High Court CWJC No. 15060 of 2019 dt.13-10-2023

की उकत धारा का उपयोग अबधबनयम के बहतो को पभाबवत करने के उदे शय से बकया जा रहा है । पबरणामतः धारा 45 (ख) अबधबनयम की मूल बहत की रका करने मे सफल नहीं है , अतएव इसे बनरबसत करने का पपवधान बकया गया है तथा उकत धारा के बनरसन के पशचात राजय सरकार अथवा अनय पपबधकार के अनतगरत पपरमभ की गई/लंबबत कायरवाही उपशबमत करने हे तु धारा 45 मे नयी उप-धारा- (घ) जोडा गया है ।

अतः अपील एवं पु नरीकण के मामले मे समय-सीमा बनधारबरत करने हे तु अबधबनयम की धारा 30 मे नयी उप- धारा (3) एवं (4) तथा धारा 32 मे नयी उप-धारा (4) का जोडा जाना, अबधबनयम की धारा 45 (ख) का बनरसन तथा धारा 45 मे नयी उप-धारा (घ) जोडा जाना इस सं शोधन बवधे यक का मु खय उदे शय है इसे अबधबनयबमत कराना ही इस सं शोधन बवधे यक का अभीषट है ।

An Act to amend The Bihar Land Reforms (Fixation of Ceiling and Acquisition of Surplus Land) Act, 1961.

Be it enacted by the Legislature of the State of Bihar in the sixty seventh year of the Republic of India as follows:-

1. Short title, extent and Commencement.-

(1) This Act may be called The Bihar Land Reforms (Fixation of Ceiling and Acquisition of Surplus Land) (Amendment) Act, 2016.

(2) It shall extend to the whole of the State of Bihar.

(3) It shall come into force immediately.

2. Amendment in Section-30 of the Act, 1961.-After sub-section (2) of Section 30 of the said Act, 1961 the following new sub-sections (3) and (4) shall be added:-

Patna High Court CWJC No. 15060 of 2019 dt.13-10-2023

"(3) An appeal shall be disposed of within the period of six months:"

Provided that if for any reason it is not disposed of within the period of six months, the reasons shall be recorded in writing by the Appellate Authority.

(4) (i) The Collector of a district may initiate a fresh proceeding under the Act if, upon his own knowledge or information, he is satisfied that a land holder, in a proceeding under the Act, by fraudulently or by misrepresentation of facts or law, has managed to obtain an order from any of his subordinate authority with a view to defeat the objects of the Act or any provision there of and retains land in excess of the ceiling area.

(ii) The Commissioner of a division shall exercise the similar power & authority as the Collector of a district where a land holder has obtained similar order from the Collector of a district falling with his Jurisdiction under similar circumstances:

Provided that before initiating such proceeding under the Act, the Collector of a district or the Commissioner of a division, as the case may be, shall issue a notice to the land holder to show cause as to why land ceiling proceeding may not be initiated on the ground mentioned in the notice:

Provided further that no such proceedings shall be initiated in the cases decided by Board of Revenue or other Higher Courts."

3. Amendment in Section-32 of the Act, 1961.- After sub-section (3) of Section 32 of the said Act, 1961 Patna High Court CWJC No. 15060 of 2019 dt.13-10-2023

the following new sub-section (4) shall be added:--

"(4) A revision shall be disposed of within the period of three months."

Provided that if for any reason it is not disposed of within the period of three months, the reasons shall be recorded in writing by the revisional authority."

4. Repeal of Section 45B of the Act, 1961.-Section- 45B of the said Act, 1961 is here by repealed.

5. Addition of a new section-45 D after Section-45C of the Act, 1961.-After Section 45C a new Section 45D shall be added:-

"45D.- After repeal of Section-45 B of this Act, proceedings pending before the State Government or the Bihar Land Tribunal shall be deemed to be abated and the proceeding reopened earlier under deleted Section 45 B and pending before the Collector shall also stand abated."

22. By the Amendment Act, 2016, amendments were

affected in sections 30, 32 and 45 of the Act. Section 30

provided that an appeal shall lie from any final order passed by

the Collector under the Act. Earlier no time was prescribed for

disposal of the appeal. However, the newly added section 30(3)

provides that an appeal shall be disposed of within the period of

six months. Further section 30(4) was added which gave power

to the Collector of a District to initiate a fresh proceeding under

the Act on being satisfied that a land holder fraudulently or by Patna High Court CWJC No. 15060 of 2019 dt.13-10-2023

misrepresentation has obtained an order with a view to defeat

the object of the Act. In the same section, similar powers were

given to the Commissioner of a Division. Further in section 32

which deals with revision to the Board of Revenue, sub-section

(4) was added, which provided that revision shall be disposed of

within three months. Lastly section 45B which gave power to

the State Government to call for and examine records was

repealed and section 45D was added. Section 45D provided that

after repeal of section 45B, the proceedings pending before the

State Government or the Bihar Land Tribunal shall be deemed

to have abated.

23. Coming to the judgments referred to and relied

upon by learned counsels appearing for the parties, learned

counsel for the petitioner relied upon the judgment of the

Hon'ble Supreme Court in the case of Mahant Sankarshan

Ramanuja Das Goswami (supra). It was held therein that

benefit of Article 31A is available not only to those laws which

by themselves provide for compulsory acquisition of property

for public purposes but also to amending such laws, provided

assent of the President is obtained to such amending Act. It may

be mentioned here that the facts of the said case were different

as by the amending law therein, the provisions of the earlier law Patna High Court CWJC No. 15060 of 2019 dt.13-10-2023

relating to compulsory acquisition of property for public

purposes were sought to be extended to new kinds of properties.

Thus, it was stated that the assent of the President having been

taken to the amendment Act, the President assented to the new

categories of properties being brought within the operation of

the existing law and in effect assented to a law for compulsory

acquisition for public purposes of these new categories of

property. So far as the instant case is concerned, though assent

of the President has not been obtained to the Amendment Acts,

however, by the amendments, no law is being promulgated nor

any existing law being supplemented with respect to acquisition

of any land by the State. What has been done is that some of the

statutory rights granted by way of pre-emption has been taken

away. While creation of such rights, in derogation of the

guarantees enshrined in Articles 14 and 19 of the Constitution

requires a Presidential assent under Article 31A; the

deletion/omission of such rights created would not require a

Presidential assent.

24. In the case of Sriram Narayan Medhi (supra),

the Hon'ble Supreme Court considered the challenge to the

vires of the Bombay Tenancy and Agricultural Lands

(Amendment) Act, 1964. By the Constitution (First Patna High Court CWJC No. 15060 of 2019 dt.13-10-2023

Amendment) Act, 1951, the parent Act was included in the 9th

Schedule and came within the purview of Article 31B of the

Constitution. Both the parent Act and the amendment Act

received the assent of the President. The Hon'ble Supreme

Court held that the impugned amendment Act does not in any

way affect the main purpose of the Act or the object which it

seeks to achieve nor do the amendments effected thereby take

the provisions out of the protection given to it under Article 31A

of the Constitution. So far as the amendments herein are

concerned, they do not at all affect the main purpose of the Act,

which was to provide for fixation of ceiling and equitable

distribution of the surplus land. Only the pre-emptive rights

granted to an adjacent land owner, presumed to be in

furtherance of ensuring equitable distribution of land, was taken

away on better wisdom prevailing with the State Legislature.

The issue as to what would be the effect, in case the amendment

Act not affecting the main purpose of the Act, which has not

received the assent of the President, did not arise in the case of

Sriram Narayan Medhi (supra).

25. In the next judgment relied on by the petitioners

that is the case of Jai Singh (supra) the Hon'ble Supreme Court

in paragraph no.57 has relied on the judgment of Mahant Patna High Court CWJC No. 15060 of 2019 dt.13-10-2023

Sankarshan Ramanuja Das Goswami (supra) wherein it was

held that the benefit of Article 31A is available also to the

amending Act, provided the assent of the President is obtained

to such amending Act. Once again, this is not a case where if the

amending Act was not sent to the President for his assent or a

case where even when the amendment did not provide for

acquisition of land by the State, what would be the affect of not

obtaining the President's assent.

26. Sri Choubey, learned Senior Counsel appearing

for the petitioners, next relied on the judgment in the case of Pt.

Rishikesh (supra) to submit that the Central Act came into

operation on the date it received the assent of the President and

is published in the gazette. It may be mentioned that while

considering the validity of the amendment to section 4 of the

Provincial Small Cause Courts Act whereby, the Court of Small

Causes were empowered to decree a suit for possession of

immovable property and for recovery of arrears of rent, the

Hon'ble Supreme Court held that if there is inconsistency

between the Central law and the State law and as a result thereof

repugnancy arises, to the extent of the repugnancy the State law

becomes void under Article 254(1). This judgment has no

applicability to the facts of the instant case. Patna High Court CWJC No. 15060 of 2019 dt.13-10-2023

27. Sri Jitendra Kishore Verma, learned counsel

appearing for the petitioners relied on the judgment in the case

of Bhau Ram (supra) wherein it was held that the ostensible

reason for preemption may be vicinage, the real reason behind

the law was to prevent a stranger from acquiring property in any

area which had been populated by a particular fraternity or class

of people. The advantage was much greater in case of a

residential house. It was a right in favour of the co-sharer and in

case of agricultural land, the same resulted in consolidation of

holdings which would be of great benefit to the agriculturists

and the community as a whole. Referring to the case of Kedar

Mishra (supra) it was submitted that the Hon'ble Supreme

Court held therein that the object of section 16(3) of the Act is

to secure consolidation by giving the right of reconveyance to a

co-sharer or a raiyat of an adjoining area so that the land in

question can be used in the most advantageous manner and also

to prevent fragmentation of the land. Similarly, in the case of

Ram Sagar Rai (supra) a Division Bench of this Court held

that section 16(3) of the Act was a beneficial legislation

intended to prevent fragmentation of the holding and to

facilitate consolidation. In Suresh Prasad Singh (supra) this

Court held that where the right of pre-emption is recognised by Patna High Court CWJC No. 15060 of 2019 dt.13-10-2023

a statute it has to be treated as mandatory and not discretionary.

In Atam Prakash (supra), the Hon'ble Supreme Court

observed that the cardinal rule with respect to interpretation of

Constitution or the Constitutional validity of a statute is to look

at the preamble to the Constitution as the guiding light and the

Directive Principles of State Policy as the book of interpretation.

It observed that the State is enjoined to direct its policy to

ensure that there is no concentration of wealth and means of

production. The Court examining the pre-emption law in the

State of Punjab held the same to be reasonable and

Constitutionally valid. The Hon'ble Supreme Court in its

judgment in the case of Gaurav Aseem Avtej (supra) held that

a statute is best interpreted when we know why it was enacted.

It may be stated here that none of these judgments have a direct

bearing on the issue in the present batch of cases which relates

to the Constitutional validity of the Amendment Act, 2016 and

the Amendment Act, 2019, whereby some of the provisions of

the principal Act were deleted and a few provisions

supplemented.

28. Mr. J.S. Arora, learned Senior Counsel appearing

for the petitioners relied on the judgment in the case of

Godavari Sugar Mills Ltd. (supra) wherein it was held that the Patna High Court CWJC No. 15060 of 2019 dt.13-10-2023

protection and immunity afforded by Article 31B is restricted to

the provisions of the Act or Regulation as they exist on the date

the Act or Regulation is included in the 9 th Schedule. The

protection or immunity would not extend to the amendments

made in the Act or Regulation after the date of its inclusion in

the 9th Schedule. It may be stated here that besides the learned

Advocate General taking a categorical stand that the State is not

claiming protection of Article 31A, it is to be noted that by the

Amendment Act the provision of pre-emption as contained in

section 16(3) in the principal Act was repealed, no new

provisions added; creating or in derogation of any rights, and

thus the Principal Act will continue to have the protection of

Article 31A.

29. Learned Senior Advocate, Mr Arora, further relied

on the judgment in the case of I.R. Coelho (supra) to submit

that since the basic structure of the Constitution includes some

of the fundamental rights, any law granted the 9th Schedule

protection deserves to be tested against these principles. On a

statute being challenged, it is for the judiciary to test as to

whether the same has been passed by the legislature without

authority or whether the authority has been exceeded or some

fundamental right contravened. Even if the Act has the Patna High Court CWJC No. 15060 of 2019 dt.13-10-2023

protection of 9th Schedule, they are still open to challenge on the

ground of the same violating the basic structure. In the opinion

of this Court, there is no dispute with respect to the principles of

law laid down in the judgments cited, however, the same are of

no assistance to the petitioners.

30. Mr Nagendra Rai, has relied on the judgment in

the case of Bisheshwar Prasad Yadav (supra) which is on the

point that, if lands are transferred in contravention of section 5

of the Act, to the extent not exceeding the ceiling area, they will

be deemed to have been selected by the land holder for retaining

within the ceiling area. The next judgment relied upon is in the

case of Mohammad Kajimuddin (supra), which again deals

with transfers made in contravention of section 5 by the land

holder and it has been held therein that the land so transferred

will go in the share of the land holder and shall not form part of

surplus to be acquired by the State. The next judgment relied on,

which is in the case of Sunil Kumar (supra) deals with the

scope of application of the provision of section 45B of the Act

which stood deleted by the Amendment Act, 2016. None of

these judgments deal with the issue of Constitutional validity of

an amendment Act or an Act and are of no assistance to the

petitioners.

Patna High Court CWJC No. 15060 of 2019 dt.13-10-2023

31. Mr Sanjeev Kumar, learned counsel appearing in

support of the validity of the Amendment Acts, relies on the

cases of Syed Ahmed Aga (supra) and Vishwant (supra), both

of which have already been dealt with herein above. The next

judgment relied on by learned counsel is in the case of

Subodhayya Chit Fund (supra), wherein the Hon'ble Supreme

Court observed that the High Court relying upon the judgment

in the case of Syed Ahmed Aga (supra), came to the conclusion

that the amended provision only varied the form of restriction

which was already inherent in the original Act. Accordingly, the

High Court held that since the principal Act had the sanction of

the President, it was not necessary to obtain the sanction of the

President for the amending Act. The Hon'ble Supreme Court

approved the reasoning and the conclusion reached by the High

Court. Relevant paragraph nos. 5 and 6 of this judgment are

reproduced herein below, for ready reference :-

"5. On the second question the High Court relied upon the judgment of this Court in Syed Ahmed Aga v. State of Mysore and came to the conclusion that the amended provision only varied the form of restriction which was already inherent in the original Act. According to the High Court since the principal Act had the sanction of the President it was not necessary to obtain the sanction of the President for the amending Act.

Patna High Court CWJC No. 15060 of 2019 dt.13-10-2023

6. We have been taken through the judgment of the High Court. We see no infirmity in the same. We approve the reasoning and the conclusions reached by the High Court."

32. Sri Basant Kumar Choudhary, learned Senior

Advocate, relied on the judgment in the case of Banarsi Yadav

(supra). The matter therein arose out of a reference made by the

Commissioner in an appeal under section 30 of the Act. A Full

Bench of this Court held that the Act being a protective

legislation cannot be challenged on the grounds of violation of

Article 14 and Article 19. Section 16(3) of the Act was held to

be valid and the reference made by the Commissioner held to be

incompetent.

33. The issue as to on what grounds the validity of an

Act can be called in question arose in the case of State of

Bombay v. R.M.D. Chamarbaugwala, AIR 1957 SC 699,

wherein the Hon'ble Supreme Court held that on validity of an

Act being called in question, the Court is to examine as to

whether the Act is law with respect to a topic assigned to the

particular legislature, which enacted it, whether its operation

extends beyond the boundaries of the State and whether the

Constitution places any fetters on the legislative power and the

legislature. Paragraph no.14 of the judgment is extracted herein Patna High Court CWJC No. 15060 of 2019 dt.13-10-2023

below :-

"14) The principal question canvassed before us relates to the validity or otherwise of the impugned Act. The Court of Appeal has rightly pointed out that when the validity of an Act is called in question, the first thing for the court to do is to examine whether the Act is a law with respect to a topic assigned to the particular Legislature which enacted it.

If it is, then the court is next to consider whether, in the case of an Act passed by the Legislature of a Province (now a State) its operation extends beyond the boundaries of the Province or the State, for under the provisions conferring legislative powers on it such Legislature can only make a law for its territories or any part thereof and its laws cannot, in the absence of a territorial nexus, have any extraterritorial operation.

If the impugned law satisfies both these tests, then finally the court has to ascertain if there is anything in any other part of the Constitution which places any fetter on the legislative powers of such Legislature. The impugned law has to pass all these three tests."

34. In the case of Namit Sharma v. Union of India;

(2013) 1 SCC 745, the Hon'ble Supreme Court stated the

grounds on which a law may be declared unconstitutional.

Paragraph no.11 thereof reads as follows :-

"11. An enacted law may be constitutional or unconstitutional. Traditionally, this Court had Patna High Court CWJC No. 15060 of 2019 dt.13-10-2023

provided very limited grounds on which an enacted law could be declared unconstitutional. They were legislative competence, violation of Part III of the Constitution and reasonableness of the law. The first two were definite in their scope and application while the cases falling in the third category remained in a state of uncertainty. With the passage of time, the law developed and the grounds for unconstitutionality also widened. D.D. Basu in Shorter Constitution of India (14th Edn., 2009) has detailed, with reference to various judgments of this Court, the grounds on which the law could be invalidated or could not be invalidated. Reference to them can be made as follows:

"Grounds of unconstitutionality.-A law may be unconstitutional on a number of grounds:

(i) Contravention of any fundamental right, specified in Part III of the Constitution.

(ii) Legislating on a subject which is not assigned to the relevant legislature by the distribution of powers made by the Seventh Schedule, read with the connected articles.

(iii) Contravention of any of the mandatory provisions of the Constitution which impose limitations upon the powers of a legislature e.g. Article 301.

(iv) In the case of a State law, it will be invalid insofar as it seeks to operate beyond the boundaries of the State.

(v) That the legislature concerned has abdicated its essential legislative function as assigned to it by the Constitution or has made an excessive delegation of Patna High Court CWJC No. 15060 of 2019 dt.13-10-2023

that power to some other body."

35. The Constitutional validity of the Amendment Act,

2016 and the Amendment Act, 2019 are under challenge in the

instant batch of applications. There is neither any dispute nor

any challenge to the Constitutional validity of the principal Act.

By the two amendment Acts, as stated above, sub-section (3) to

section 16 and section 45B of the Act have been repealed while

sub-sections (3) and (4) to section 30, sub-section (4) to section

32 and section 45D were added.

36. Although great stress was laid by learned senior

counsels appearing for the petitioners on the Amendment Acts

not being constitutional on account of Presidential assent not

having been obtained, however no provision of the Constitution

has been shown to demonstrate that in the present circumstance

obtaining President's assent is a constitutional requirement. So

far as the principal Act ie the Bihar Land Reforms (Fixation of

Ceiling Area and Acquisition of Surplus Land) Act, 1961 is

concerned, it received the assent of the President on 8.3.1962

and legislation of the same is covered by item no.18 of the State

List as also item no.42 of the Concurrent List, of the 7 th

Schedule.

37. Article 31A, which was introduced by the Patna High Court CWJC No. 15060 of 2019 dt.13-10-2023

Constitution (First Amendment) Act, 1951 provides that

notwithstanding anything contained in Article 13, no law

providing for acquisition by the State shall be deemed to be void

on the ground of it being violative of Article 14 or Article 19 of

the Constitution, provided that where the law is made by the

State legislature, the same has received the assent of the

President. Thus, it appears that the contention on behalf of the

petitioners on the President's assent not having been obtained

would be for the reason that in absence thereof, it would not get

the protection of Article 31A. Here itself it would be relevant to

mention the categorical stand of learned Advocate General that

by the Amendment Acts there is neither any violation of Article

14 and Article 19 of the Constitution nor of any other provision

of the Constitution. The right of pre-emption created under the

statute could have violated Articles 14 and 19, requiring

Presidential assent, without which it would be rendered

unconstitutional. However, the subject amendments which

deleted/omitted such rights created on the pre-emptor does not

violate Articles 14 and 19 and hence require no Presidential

assent under Article 31A.

38. It would be relevant to mention here that the

purpose of the principal Act was fixation of ceiling area of land Patna High Court CWJC No. 15060 of 2019 dt.13-10-2023

which a family could hold. It provided that any land held by the

family in excess of the ceiling area would be acquired by the

State Government under the Act, for distribution to the land-

less. Thus, in effect the purpose of the Act was fixing a ceiling

area for holding of land and equitable distribution of the land

available. As the Act related to acquisition of land which was in

excess of ceiling area, the same having received the assent of

the President also got the protection of the saving clause as

provided under Article 31A of the Constitution and the principal

Act thus is protected from the challenge on the ground of it

being inconsistent with or in violation of Articles 14 or Article

19.

39. So far as the Amendment Act, 2016 and

Amendment Act, 2019 are concerned, we may now examine the

amendments brought about in the principal Act and as to what

affect these amendments have on the objects and reasons for

which the principal Act was promulgated.

40. Section 30 of the principal Act provided that

appeal shall lie to the Collector of the District from any final

order passed by an officer vested with the power of the

Collector under the Act and before the Commissioner of the

Division against an order passed by the Collector of the District. Patna High Court CWJC No. 15060 of 2019 dt.13-10-2023

Although the period for filing of appeal was provided as 30

days, however no period was provided for disposal of the

appeal. By Amendment Act, 2016, sub-section (3) was added to

section 30 which provided that an appeal shall be disposed of

within a period of six months. On similar lines sub-section (4)

was added to section 32 (which deals with Revision to the

Board of Revenue) and the same provided that a revision shall

be disposed of within a period of three months. Section 45B of

the Act gave powers to the State Government to call for and

examine records of any proceeding disposed of by a Collector

under the Act and if it thinks fit direct the case to be reopened

and disposed of afresh in accordance with the provisions of the

Act. This provision of section 45B was repealed and at the same

time section 4(i) and (ii) were added to section 30. Section 30

(4)(i) gave the powers to Collector of a District to initiate a fresh

proceeding under the Act if he was satisfied that a land holder

fraudulently or by misrepresentation has managed to obtain an

order from a subordinate authority. Similarly, section 30 (4)(ii)

provided similar powers to the Commissioner of a Division in

case the order had been obtained from the Collector of a

District. These were the amendments carried out in the principal

Act by the Amendment Act, 2016.

Patna High Court CWJC No. 15060 of 2019 dt.13-10-2023

41. So far as Amendment Act, 2019 is concerned, it

may be mentioned that sub-section (3) of section 16 which gave

Right of Pre-emption to a co-sharer or a raiyat of adjoining land

of the transferor was repealed. Sub-section (4)(i) and (ii) were

added to section 16. Section 16(4)(i) provided that all the cases

and proceedings pending at different stages before different

authorities after repeal of section 16(3) shall abate. Section

16(4)(ii) provided that pursuant to repeal of section 16(3), the

purchase money together with a sum equal to 10% thereof shall

be refunded to the depositor, without any interest.

42. So far as the Amendment Act, 2016 is concerned,

time for disposal of appeal (filed under section 30) and for

disposal of revision (filed under section 32) were fixed by

adding section 30(3) and section 32(4) to the Act. Further while

section 45B which gave powers to the State Government to call

for and examine the records and to reopen and dispose of afresh

any case was repealed and at the same time similar powers were

given to the Collector and the Commissioner as the case may be

to initiate a fresh proceeding under the Act by adding section

30(4). Lastly section 45D only provided that consequent to

repeal of section 45B all the proceedings reopened and pending

before the State Government or the Bihar Land Tribunal or the Patna High Court CWJC No. 15060 of 2019 dt.13-10-2023

Collector shall stand abated. Thus it can clearly be seen that the

amendments affected by Amendment Act, 2016 in the principal

Act in no way affected the object and purpose for which the

principal Act had been promulgated. In the opinion of the Court,

the amendments are procedural in nature and to make the

working of the Act more effective by fixing a time for disposal

of appeal and revision.

43. So far as the Amendment Act, 2019 is concerned,

section 16(3) of the Act was repealed and section 16(4) was

added that consequent of the repeal, all pending proceedings

shall abate. It may be stated that Right to pre-emption was a

statutory right which flowed from section 16(3) of the Act. As

per the said provision, in case of transfer of a land to a person

other than a co-sharer or raiyat of adjoining land, the co-sharer

of the transferor or any raiyat holding land adjoining the land

transferred was entitled to make an application before the

Collector within three months of the date of registration, for

transfer of the said land to him on deposit of the amount as

prescribed. Thus the Amendment Act, 2019 in no way affected

the object or purpose of the principal Act. Further, the said

statutory right flowing from section 16(3) was not a vested right

of an individual. The Hon'ble Supreme Court while dealing Patna High Court CWJC No. 15060 of 2019 dt.13-10-2023

with the right of statutory tenant in the case of Vishwant

Kumar (supra) to pay standard rent as per the Act has held that

if the legislature repeals the Act or part of it, the statutory tenant

can do nothing about it as it is a mere right and not a vested

right.

44. In paragraph no.4 in the case of Vishwant Kumar

(supra), the Hon'ble Supreme Court held as follows :-

"4. We do not find merit in the above arguments. There is a difference between a mere right and what is right acquired or accrued. We have to examine the question herein with reference to Sections 4, 6 and 9 of the Act. It is correct that under Section 4 of the Rent Act, the tenant is not bound to pay rent in excess of the standard rent, whereas under Section 9 he has a right to get the standard rent fixed. Such a right is the right to take advantage of a enactment and it is not an accrued right. In the case of D.C.

Bhatia v. Union of India it has been held that right of a statutory tenant to pay standard rent is a right to be governed by the Act and if the legislature repeals the Act or a part of it, the statutory tenant can do nothing about it. It is a mere right and not a vested right. To the same effect is the judgment of this Court in the case of Thyssen Stahlunion GmbH v. Steel Authority of India Ltd. in which it is held that right to be governed by the Act is not a right of an enduring nature. What is unaffected by repeal is a right acquired or accrued under the Act. That till the decree is passed, there is no accrued right. The Patna High Court CWJC No. 15060 of 2019 dt.13-10-2023

mere right existing on date of repeal to take advantage of the repealed provisions is not right accrued within Section 6(c) of the General Clauses Act. Further, there is a vast difference between rights of a tenant under the Rent Act and the rights of the landlord. The right of a statutory tenant to pay rent not exceeding standard rent or the right to get standard rent fixed are protective rights and not vested rights. On the other hand, the landlord has rights recognized under the law of contract and the Transfer of Property Act which are vested rights and which are suspended by the provisions of the Rent Act but the day the Rent Act is withdrawn, the suspended rights of the landlord revive. (See Parripati Chandrasekharrao & Sons v. Alapati Jalaiah.) Lastly, as held by this Court in the case of D.C. Bhatia the object of the amending Act, 1988 was to rationalize the Rent Act whereby the protection given to the richer tenant is withdrawn. The object of the Amendment Act, 1988 is to strike a balance between the claims of the landlords who get meagre rent, particularly in times of inflation and the tenants who equally need protection from arbitrary eviction. In the circumstances, we hold that in view of Section 3(c) as amended, the application for fixation of standard rent filed by the tenant on 11-4-1978 has been correctly dismissed as infructuous. We have gone through the decisions cited by the learned counsel for the appellant. The case of Ambalal Sarabhai Enterprises Ltd. v. Amrit Lal and Co. was a case involving rights of a landlord under Section 14(1)(b) of the said Act. It Patna High Court CWJC No. 15060 of 2019 dt.13-10-2023

was held that a ground of eviction based on illegal sub-letting under Section 14(1)(b) of the Rent Act would not constitute a vested right of landlord, but it would be a right within the meaning of Section 6(c) of the General Clauses Act if proceeding for eviction is pending, however, the tenant has no vested right under the Rent Act as the tenant has only a protective right. In the present case, we are concerned with the nature of rights of the tenant under the Rent Act. The ratio of this decision supports our above view." (Emphasis Supplied)

45. In both cases that is the Amendment Act, 2016 and

the Amendment Act, 2019, none of the amendments affect the

main purpose of or go beyond the principal Act. Article 31A

provides that no law providing for the acquisition by the State,

notwithstanding anything contained in Article 13 shall be

deemed to be void on the ground of it being inconsistent with

Articles 14 or 19 provided it has received the assent of the

President; if it is a state legislation. Thus, this would mean that,

if the President's assent has not been obtained, the Act would

not get the benefit of protection of the saving provision as

provided in Article 31A; not that, by the very fact of not having

obtained President's assent, the Act would be rendered

unconstitutional. The principal Act, as stated above has received

the assent of the President and has the protection of Article 31A. Patna High Court CWJC No. 15060 of 2019 dt.13-10-2023

So far as the Amendment Act, 2016 and the Amendment Act,

2019 are concerned, they do not in any way provide for a law of

acquisition by the State nor do they take away or abridge any

rights conferred by Article 14 or 19. They do not go beyond the

provisions of the principal Act and thus in the opinion of the

Court do not require the President's assent.

46. At this stage, it would be relevant to refer to the

judgment in the case of Syed Ahmand Aga v. State of Mysore,

(1975) 2 SCC 131, the Hon'ble Supreme Court held as

follows :-

".........4. The only question, on merits, which has been argued before us on behalf of the petitioners is: Do the changes introduced by the Amending Act amount to such additional restrictions as to require the sanction of the President even though the principal Act had received such sanction at the appropriate stage? The reasonableness of any restrictions, new or old, has not been challenged before us. All that is urged is that the additional restrictions introduced by the amending Act were bound to obtain the previous sanction of the President before they are introduced in the form of a Bill in the Legislature of a State because that is the constitutional mandate.

................................................................

24. Thus, even if we were to apply the test of regulation to distinguish it from restriction which may be deduced from Hughes' case (supra), it will Patna High Court CWJC No. 15060 of 2019 dt.13-10-2023

be seen that a decision on it depends upon the circumstances to which a legislative measure is meant to apply and its consequences. In the case before us, the amendments did not, in our opinion, go beyond a regulation which was fully authorised by the language of the provisions of the principal Act. Even any additional licensing involved did not go beyond the purview of the provisions of the Principal Act and the rules framed thereunder. The mere change in form, from statutory rules to statutory provisions, could hardly constitute even additional "regulation". It is only an additional "restriction" from the special point of view of Article 304 (b) which requires Presidential sanction." (Emphasis supplied)

47. So far as the other contentions raised by learned

counsel for the petitioners, like the difficulties which would be

faced by the persons, being left remedy-less as a result of the

amendments, the hardships which may be caused on

enforcement etc. are concerned, in the opinion of the Court, the

same cannot be grounds for challenging the Constitutional

validity of an Act. The same can be challenged only on the

grounds mentioned in the case of R.M.D. Chamarbaugwala

(supra) or on the grounds as mentioned in paragraph no.11 in

the case of Namit Sharma (supra) which broadly speaking is

contravention of any of the fundamental rights or a mandatory Patna High Court CWJC No. 15060 of 2019 dt.13-10-2023

provision of the Constitution, the State Legislature not having

the legislative competence or seeking to operate beyond the

boundaries of the State etc.. In the opinion of the Court, the

petitioners have not been able to make out any case on any of

the grounds as mentioned in the aforesaid cases to challenge the

constitutional validity of the two amendment Acts.

48. In view of the facts and circumstances stated

herein above, the Court finds no merit in the challenge by the

petitioners in these batch of cases to the Constitutional validity

of the two Amendment Acts. Both, the Bihar Land Reforms

(Fixation of Ceiling Area and Acquisition of Surplus Land)

(Amendment) Act, 2016 and the Bihar Land Reforms (Fixation

of Ceiling Area and Acquisition of Surplus Land) (Amendment)

Act, 2019 are held to be constitutionally valid.

49. Both the amendment Acts of 2016 and 2019

having been held to be Constitutionally valid, the question

which would arise is as to how would the individual cases,

arising out of an application of right to pre-emption under

section 16(3) of the Act and which are pending adjudication at

different stages are to be decided. The right of preemption

which arose from section 16(3) of the Act having been repealed

by the Amendment Act, 2019, it may be stated that clause 2(2) Patna High Court CWJC No. 15060 of 2019 dt.13-10-2023

of the Amendment Act, 2019 provides that after repeal of

section 16(3) of the Act, all cases or proceedings pending before

the State Government, Board of Revenue, the Bihar Land

Tribunal, the Divisional Commissioner, the Collector, the

Additional Collector, the Deputy Collector Land Reforms or in

any other Court shall be deemed to be abated and pursuant to

the repeal any purchase money together with the sum equal to

10% thereof shall be refunded to the depositor, without any

interest.

50. The Hon'ble Supreme Court in the case of

Punyadeo Sharma & Ors. vs. Kamla Devi & Ors., 2022(1)

BLJ 434 (SC) held as follows :-

"4. The question examined by the Division Bench of the High Court was whether an application for pre- emption was filed within three months of the registration as required by Section 16(3) of the Act or was it required to be filed within three months of the day of execution of the sale deed i.e. 9.2.1990. However, the said question does not survive for consideration in view of the subsequent development whereby the right of pre-emption itself has been taken away by the Bihar Act No. 6 of 2019 when the Act was amended. The Amending Act reads thus: ....................................

7. We have heard the learned counsel for the parties and find that the right of pre-emption, after the Patna High Court CWJC No. 15060 of 2019 dt.13-10-2023

Amending Act, abates as Sub-section 4(i) is specifically dealing with all pending proceedings before whatsoever forum. Therefore, the right of pre- emption will stand abated on and after 25.2.2019 including the proceedings which were pending before any forum.

....................................

12. ................. Any other Court is wide enough to include the Constitutional Courts i.e. the High Court and the Supreme Court. ................... Thus, keeping in view the object of the Statute, purpose to be achieved and the express language of the Amending Act, all proceedings of pre-emption under the Act pending before any authority under the Act or before any Court shall stand abated.

13. Consequently, the present appeals are allowed. The entire pre-emption proceedings stand abated. It shall be open to the respondents to withdraw 10% of the amount deposited by them in terms of Section 16 of the Act in accordance with law."

51. Thus, in view of section 16 of the Act as it stands

after amendment by the Amendment Act, 2019 as also in view

of the judgment of the Hon'ble Supreme Court in the case of

Punyadeo Sharma (supra), all cases or proceedings which may

be pending before any authority or Court stands abated and the

amount deposited shall be refunded in the manner as provided in

section 16(4) of the Act.

Patna High Court CWJC No. 15060 of 2019 dt.13-10-2023

52. The applications stand disposed of in the

following terms :-

(i) The applications so far as the challenge to the

constitutional validity of the Bihar Land Reforms (Fixation of

Ceiling Area and Acquisition of Surplus Land) (Amendment)

Act, 2016 as also that of the Bihar Land Reforms (Fixation of

Surplus Area and Acquisition of Surplus Land) (Amendment)

Act, 2019 are concerned, stand dismissed.

(ii) The following cases either challenge the

Amendment Act, 2019 and/or arise out of an application under

section 16(3) of the Act. The cases arising out of an application

under section 16(3) of the Act stand abated. They are all the

cases in the instant batch of applications except CWJC no.1840

of 2019, CWJC no.2728 of 2019 and CWJC no. 10416 of 2020.

(iii) It may be mentioned here that by Amendment

Act, 2016, section 45B of the Act was repealed and section 45D

added, which provided that after repeal of section 45B of the

Act, proceedings pending before the State Government or the

Bihar Land Tribunal as also pending before the Collector shall

stand abated. Both section 45D and 16(4) provide for the

consequence upon repeal of section 45B and section 16(3) of the

Act. The language of section 45D is different from that of Patna High Court CWJC No. 15060 of 2019 dt.13-10-2023

section 16(4). While section 16(4) provides that all cases of

proceedings pending before the Tribunal or the Authorities

mentioned therein 'or in any other Court' shall abate, the words

'or in any other Court' does not find mention in section 45D.

Thus, in this view of the matter, the Court is of the opinion that

those matters arising out of an application under section 45B of

the Act having been decided by the Authorities or the Tribunal

and applications preferred against the said orders being pending

in this Court, though the Constitutional validity of the

Amendment Act, 2016 has been upheld, these cases will have to

be listed before the appropriate bench having roster, for it to be

decided on it's own merits. The cases falling under this category

are CWJC no.1840 of 2019, CWJC no.2728 of 2019 and CWJC

no. 10416 of 2020.

(Partha Sarthy, J)

K. Vinod Chandran, CJ: I agree.

                                                                (K. Vinod Chandran, CJ)

avinash/shiv
AFR/NAFR                AFR
CAV DATE                28.07.2023
Uploading Date          13.10.2023.
Transmission Date