Rubi Devi vs The State Of Bihar And Ors
2024 Latest Caselaw 5148 Patna

Patna High Court

Rubi Devi vs The State Of Bihar And Ors on 1 August, 2024

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                     Civil Writ Jurisdiction Case No.2425 of 2016
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     Rubi Devi D/o Rais Singh Resident of village - Baigwan, P.S. Bikram,
     District - Patna                                          ... ... Petitioner/s
                                         Versus
1.    The State Of Bihar
2.   The Additional Collector, Patna
3.   The Deputy Collector, Land Reforms, Patna Sadar, Patna
4.   The Circle Officer, Sampatchak, District Patna
5.   Mahendra Singh
6.   Ramesh Singh @ Ramesh Prasad Singh Both sons of Late Jagnarayan Sinha
7.   Pintu Kumar Son of Late Surendra Singh All are resident of village -
     Saidanichak, P.S. Pulwarisharif, District - Patna
8.   Ramjee Singh
9.   Mithilesh Singh @ Mittal Singh Both sons of Ram Das Singh and both are
     Resident of Mohalla - Purenderpur, Deo Kunwar Bhawan, Near Golcha
     Factory, P.O. G.P.O. P.S. Jakkanpur, District - Patna

                                               ... ... Respondent/s
     ======================================================
     Appearance :
     For the Petitioner/s   :        Mr.Satya Ranjan Sinha, Advocate
     For the Respondent/s   :        Mr.R.R.K. Pandey- Sc29
     ======================================================
     CORAM: HONOURABLE MR. JUSTICE RUDRA PRAKASH
     MISHRA
                         ORAL JUDGMENT

Date : 01-08-2024

Heard learned counsel for the petitioner and learned

counsel for the State.

2. Following relief(s) have been prayed for in paragraph

No. 1 of the present writ application:

"I. To direct the concerned Respondents to disposed of earliest in Mutation Revision Case no. 46/2014-15 pending in the court of Additional Collector, Patna (Respondent no. 2) Patna High Court CWJC No.2425 of 2016 dt.01-08-2024

forthwith in accordance with law. II. To direct the concerned Respondents to pass necessary order on the petition filed by the petitioner on 8.10.2014 it is pending in the court of Additional Collector, Patna. III To grant any other relief/reliefs which the petitioner may found entitled in the facts and circumstances of the case"

3. Learned counsel for the State referring to paragraph

No. 7 of the counter affidavit, submits that the Mutation

Revision Case No. 46/2014-15, has already been disposed of,

and, as such, the writ application has become infructuous.

4. In view of the above, learned counsel for the

petitioner seeks permission of this Court to withdraw this

application with liberty to move before appropriate forum by

filing appropriate application along with application for

condonation of delay, as the petitioner was pursuing his remedy

before this Court.

5. The writ application is dismissed as withdrawn

with the aforesaid liberty.

(Rudra Prakash Mishra, J) Pankaj/-

AFR/NAFR                NAFR
CAV DATE
Uploading Date          06.08.2024
Transmission Date