Patna High Court
Rita Devi @ Rita Sinha vs The State Of Bihar on 4 September, 2023
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.7113 of 2023
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Asha Devi W/o Brijkishore Prasad, R/o 488, Chitragupta Nagar Maranpur,
Akshywat, Maranpur, P.S Chand Chaura, District- Gaya.
... ... Petitioner/s
Versus
1. The State of Bihar through Chief Secretary, Govt. of Bihar Patna.
2. The principal Secretary Revenue Land Reform Department, Govt. of Bihar,
Patna.
3. The Divisional Commissioner Magadh at Gaya.
4. The District Magistrate Gaya.
5. The Additional Collector, Gaya
6. The Circle officer, Nagar Town, Gaya.
... ... Respondent/s
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with
Civil Writ Jurisdiction Case No. 7117 of 2023
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Ajit Kumar Ambastha S/o Late Ramswaroop Prasad, R/o Mohalla Maranpur,
P.S. Chand Chaura, District Gaya.
... ... Petitioner/s
Versus
1. The State of Bihar through Chief Secretary, Govt. of Bihar, Patna.
2. The Principal Secretary Revenue Land Reform Department, Govt. of Bihar,
Patna.
3. The Divisional Commissioner Magadh at Gaya.
4. The District Magistrate, Gaya.
5. The Additional Collector, Gaya.
6. The Circle Officer, Nagar Town, Gaya.
... ... Respondent/s
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with
Civil Writ Jurisdiction Case No. 7118 of 2023
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Prema Sinha W/o Akshay Kumar Sinha R/o 486 Chitragupt Nagar, Maranpur,
P.S. Chand Chaura, District- Gaya.
... ... Petitioner/s
Versus
1. The State of Bihar through Chief Secretary, Govt. of Bihar, Patna.
Patna High Court CWJC No.7113 of 2023 dt.04-09-2023
2. The Principal Secretary, Revenue Land Reform Department, Govt. of Bihar,
Patna.
3. The Divisional Commissioner, Magadh at Gaya.
4. The District Magistrate, Gaya.
5. The Additional Collector, Gaya.
6. The Circle Officer, Nagar Town, Gaya.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 7298 of 2023
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Surajdeo Pandey S/o Bindeshwari Pandey R/o 61, Maranpur, Akshywat,
Maranpur, P.S. Chand Chaura, District-Gaya.
... ... Petitioner/s
Versus
1. The State of Bihar through Chief Secretary, Govt. of Bihar Patna.
2. The Principal Secretary Revenue land Reform Department, Govt. of Bihar,
Patna.
3. The Divisional Commissioner Magadh at Gaya.
4. The District Magistrate Gaya.
5. The Additional Collector, Gaya.
6. The Circle Officer, Nagar Town, Gaya.
... ... Respondent/s
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with
Civil Writ Jurisdiction Case No. 7446 of 2023
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Nagmati Devi W/o Ramcharitra Singh, R/o 83, Maranpur, Akshywat,
Maranpur, P.S. Chand Chaura, District - Gaya.
... ... Petitioner/s
Versus
1. The State of Bihar through Chief Secretary, Govt. of Bihar Patna.
2. The Principal Secretary Revenue Land Reform Department, Govt. of Bihar,
Patna.
3. The Divisional Commissioner Magadh at Gaya.
4. The District Magistrate Gaya.
5. The Additional Collector, Gaya.
6. The Circle Officer, Nagar Town, Gaya.
... ... Respondent/s
Patna High Court CWJC No.7113 of 2023 dt.04-09-2023
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with
Civil Writ Jurisdiction Case No. 7877 of 2023
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Navin Kumar S/o Late Ramanuj Prasad, R/o House No. 490, Village-
Maranpur, Akshywat, Maranpur, P.S. Chand Chaura, District- Gaya.
... ... Petitioner/s
Versus
1. The State of Bihar through Chief Secretary, Govt. of Bihar Patna.
2. The Principal Secretary, Revenue Land Reform Department, Govt. of Bihar
Patna.
3. The Divisional Commissioner, Magadh at Gaya.
4. The District Magistrate, Gaya.
5. The Additional Collector, Gaya.
6. The Circle Officer, Nagar Town, Gaya.
... ... Respondent/s
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with
Civil Writ Jurisdiction Case No. 7987 of 2023
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Krishna Prasad S/o Narayan Saw R/O Maranpur, Akshywat, Maranpur, P.S
Chand Chaura, District- Gaya.
... ... Petitioner/s
Versus
1. The State of Bihar through Chief Secretary, Govt. of Bihar Patna.
2. The Principal Secretary Revenue Land Reform Department, Govt. of Bihar,
Patna.
3. The Divisional Commissioner Magadh at Gaya.
4. The District Magistrate Gaya.
5. The Additional Collector Gaya.
6. The Circle Officer Nagar Town, Gaya
... ... Respondent/s
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with
Civil Writ Jurisdiction Case No. 7990 of 2023
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Rita Devi @ Rita Sinha W/o Bachchan Kumar Sinha, R/o Maranpur, P.S.
Chand Chaura, District - Gaya.
... ... Petitioner/s
Versus
Patna High Court CWJC No.7113 of 2023 dt.04-09-2023
1. The State of Bihar through Chief Secretary, Govt. of Bihar, Patna.
2. The Principal Secretary Revenue Land Reform Department, Govt. of Bihar,
Patna.
3. The Divisional Commissioner Magadh at Gaya.
4. The District Magistrate Gaya.
5. The Additional Collector, Gaya.
6. The Circle Officer, Nagar Town, Gaya.
... ... Respondent/s
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with
Civil Writ Jurisdiction Case No. 7998 of 2023
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Ram Kishore Prasad S/O Yogendra Prasad R/o Near Akashybat, Chitragupt
Nagar, Maranpur, P.S Chand Chaura, District- Gaya.
... ... Petitioner/s
Versus
1. The State of Bihar through Chief Secretary, Govt. of Bihar Patna
2. The Principal Secretary Revenue Land Reform Department, Govt. of Bihar,
Patna.
3. The Divisional Commissioner Magadh at Gaya
4. The District Magistrate Gaya
5. The Additional Collector, Gaya
6. The Circle Officer, Nagar Town, Gaya
... ... Respondent/s
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with
Civil Writ Jurisdiction Case No. 8001 of 2023
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Neeta Verma W/o Ashok Kumar, R/o House No. 1689, Ward No. 44,
Maranpur, Akshywat, Maranpur, P.S. Chand Chaura, District- Gaya.
... ... Petitioner/s
Versus
1. The State of Bihar through Chief Secretary Govt. of Bihar, Patna.
2. The Principal Secretary, Revenue Land Reform Department, Govt. of Bihar,
Patna.
3. The Divisional Commissioner, Magadh at Gaya.
4. The District Magistrate, Gaya.
5. The Additional Collector, Gaya.
6. The Circle Officer, Nagar Town, Gaya.
Patna High Court CWJC No.7113 of 2023 dt.04-09-2023
... ... Respondent/s
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with
Civil Writ Jurisdiction Case No. 8012 of 2023
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Uma Devi W/o Kishori Saw, R/o Akshywat Road, Maranpur, P.S. Chand
Chaura, District - Gaya.
... ... Petitioner/s
Versus
1. The State of Bihar through Chief Secretary, Govt. of Bihar, Patna.
2. The Principal Secretary Revenue Land Reform Department, Govt. of Bihar,
Patna.
3. The Divisional Commissioner, Magadh at Gaya.
4. The District Magistrate, Gaya.
5. The Additional Collector, Gaya.
6. The Circle Officer, Nagar Town, Gaya.
... ... Respondent/s
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with
Civil Writ Jurisdiction Case No. 8050 of 2023
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Sheela Karn W/o Akhilesh Prasad Karn, R/o 489, Chitragupta Nagar
Maranpur, Akshywat, Maranpur, P.S. Chand Chaura, District - Gaya.
... ... Petitioner/s
Versus
1. The State of Bihar through Chief Secretary, Govt. of Bihar Patna.
2. The Principal Secretary Revenue Land Reform Department, Govt. of Bihar,
Patna.
3. The Divisional Commissioner Magadh at Gaya.
4. The District Magistrate Gaya.
5. The Additional Collector, Gaya.
6. The Circle Officer, Nagar Town, Gaya.
... ... Respondent/s
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with
Civil Writ Jurisdiction Case No. 8460 of 2023
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Patna High Court CWJC No.7113 of 2023 dt.04-09-2023
Ajay Kumar S/o Visheshwar Prasad, R/o Maranpur, Akshywat, Maranpur, P.S.
Chand Chaura, District-Gaya.
... ... Petitioner/s
Versus
1. The State of Bihar through Chief Secretary, Govt. of Bihar, Patna.
2. The Principal Secretary, Revenue Land Reform Department, Govt. of Bihar,
Patna.
3. The Divisional Commissioner Magadh at Gaya.
4. The District Magistrate, Gaya.
5. The Additional Collector, Gaya.
6. The Circle Officer, Nagar Town, Gaya.
... ... Respondent/s
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Appearance :
(In Civil Writ Jurisdiction Case No. 7113 of 2023)
For the Petitioner/s : Mr.Praveen Kumar, Advocate
For the Respondent/s : Mr.Raj Kishore Roy ( Gp 18 )
(In Civil Writ Jurisdiction Case No. 7117 of 2023)
For the Petitioner/s : Mr.Praveen Kumar, Advocate
For the Respondent/s : Mr.Md. Khurshid Alam ( Aag 12 )
(In Civil Writ Jurisdiction Case No. 7118 of 2023)
For the Petitioner/s : Mr.Praveen Kumar, Advocate
For the Respondent/s : Mr.Sajid Salim Khan ( Sc 25 )
(In Civil Writ Jurisdiction Case No. 7298 of 2023)
For the Petitioner/s : Mr.Praveen Kumar, Advocate
For the Respondent/s : Mr.Sajid Salim Khan (Sc25)
(In Civil Writ Jurisdiction Case No. 7446 of 2023)
For the Petitioner/s : Mr.Praveen Kumar, Advocate
For the Respondent/s : Mr.Rishi Raj Sinha (Sc19)
(In Civil Writ Jurisdiction Case No. 7877 of 2023)
For the Petitioner/s : Mr.Praveen Kumar, Advocate
For the Respondent/s : Mr.Md. Khurshid Alam (Aag12)
(In Civil Writ Jurisdiction Case No. 7987 of 2023)
For the Petitioner/s : Mr.Praveen Kumar, Advocate
For the Respondent/s : Mr.Rishi Raj Sinha ( Sc 19 )
(In Civil Writ Jurisdiction Case No. 7990 of 2023)
For the Petitioner/s : Mr.Praveen Kumar, Advocate
For the Respondent/s : Mr.Rishi Raj Sinha ( Sc 19 )
(In Civil Writ Jurisdiction Case No. 7998 of 2023)
For the Petitioner/s : Mr.Praveen Kumar, Advocate
For the Respondent/s : Mr.Rishi Raj Sinha ( Sc 19 )
(In Civil Writ Jurisdiction Case No. 8001 of 2023)
For the Petitioner/s : Mr.Praveen Kumar, Advocate
For the Respondent/s : Mr.Raj Kishore Roy ( Gp 18 )
(In Civil Writ Jurisdiction Case No. 8012 of 2023)
For the Petitioner/s : Mr.Praveen Kumar, Advocate
For the Respondent/s : Mr.Md. Khurshid Alam ( Aag 12 )
(In Civil Writ Jurisdiction Case No. 8050 of 2023)
For the Petitioner/s : Mr.Praveen Kumar, Advocate
For the Respondent/s : Mr.Sajid Salim Khan (Sc25)
Patna High Court CWJC No.7113 of 2023 dt.04-09-2023
(In Civil Writ Jurisdiction Case No. 8460 of 2023)
For the Petitioner/s : Mr.Praveen Kumar, Advocate
For the Respondent/s : Mr.Md. Khurshid Alam (Aag12)
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CORAM: HONOURABLE MR. JUSTICE MOHIT KUMAR SHAH
ORAL JUDGEMENT
Date:04-09-2023
1. The learned counsels for the respondent-
State appearing in the aforesaid cases, have filed
their respective counter affidavit, which are taken
on record.
2. For the purposes of dealing with issue in
hand, it would be appropriate to refer to the first
writ petition, i.e. CWJC No.7113 of 2023.
3. The prayer made by the petitioners in all
the cases is for quashing the entire proceedings
pertaining to Encroachment Case No.45 of 2019-
2020, initiated by the Circle Officer, Sadar, Gaya,
against the aforesaid petitioners on the ground
that earlier also encroachment proceedings had
been initiated, however, the same were dropped
by the then Circle Officer, Nagar Town, Gaya,
nonetheless, another encroachment proceeding
has been initiated against the petitioners illegally.
It is also submitted by the learned counsel for the
petitioners that the right, title and interest over the
Patna High Court CWJC No.7113 of 2023 dt.04-09-2023
land in question has been legally acquired by the
petitioners and perfected by virtue of judgment
and decree dated 28.09.1985 and 08.10.1985,
respectively, passed by the learned Court of
Additional Munsiff-II, Gaya in Title Suit No.12/84
A.M.II/101/80(MF.I), in favour of the petitioners.
4. The learned counsel for the State have
though not disputed the aforesaid facts, but have
submitted that the State has filed a Title Appeal
bearing Title Appeal No.20 of 2020, before the
learned Civil Court, Gaya against the aforesaid
judgment dated 28.09.1985 and the decree dated
08.10.1985, passed by the learned Additional
Munsif-II, Civil Court, Gaya in Title Suit No.12 of
1984/101 of 1980, hence, it is submitted that the
issue of right, title and interest of the petitioners in
the land in question is still pending adjudication
before the learned Trial Court. Nonetheless, it is
submitted that the possession of the petitioners,
over the land in question, shall not be disturbed
unless and until the aforesaid title appeal bearing
Title Appeal No.20 of 2020 is decided in favour of
Patna High Court CWJC No.7113 of 2023 dt.04-09-2023
the respondent-State by the learned Civil Court,
Gaya.
5. Having regard to the facts and
circumstances of the aforesaid cases, more
particularly considering the stand taken by the
respondents, I deem it fit and proper to direct that
till the final outcome of the aforesaid pending Title
Appeal No.20 of 2020, status quo existing as on
today qua the land/house of the petitioners in
question shall be maintained.
6. The aforesaid writ petitions stand
disposed off on the aforesaid terms.
(Mohit Kumar Shah, J)
kanchan/-
AFR/NAFR NAFR
CAV DATE NA
Uploading Date 05. 09.2023
Transmission Date NA
