Chandra Madav Pandey vs The State Of Bihar And Ors
2024 Latest Caselaw 5157 Patna

Patna High Court

Chandra Madav Pandey vs The State Of Bihar And Ors on 1 August, 2024

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                 Civil Writ Jurisdiction Case No.2309 of 2017
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     Chandra Madav Pandey son of late Bhup Narain resident of village Shitalpur

     Kothi Pandey, Police Station Dariyapur, District Saran.


                                                                ... ... Petitioner/s
                                        Versus

1.   The State Of Bihar
2.   The Principal Secretary Revenue and Land Reforms Bihar, Patna.
3.   The District Magistrate, Saran.
4.   The S.D.O. Shripur, Chapra, Saran.
5.   The Circle Officer, Dariyapur, Saran.

                                               ... ... Respondent/s
     ======================================================
     Appearance :
     For the Petitioner/s   :       Mr. Arun Kumar Singh, Advocate

     For the Respondent/s   :       Mr. Subhash Chandra Yadav, GP-15

     ======================================================
     CORAM: HONOURABLE MR. JUSTICE RUDRA PRAKASH
     MISHRA
                         ORAL JUDGMENT

Date : 01-08-2024

Heard learned counsel for the petitioner and learned

counsel for the respondents.

2. The present writ petition has been preferred for the

following relief/s:-

"(I) For issuance of the nature of mandamus to command the respondents to measure the land which is situated in Mouza Akbar Thana no. 334, Khata no. 155 and Thana no. 335 and Khata no. 30 which in my possession and further direction to Patna High Court CWJC No.2309 of 2017 dt.01-08-2024

Respondent not take illegal step regarding mutation of aforesaid land.

(II) For that the petitioner such other relief/ reliefs to which the petitioner may entitled in law"

3. At the outset, learned counsel for the petitioner

raises a limited grievance with respect to direction upon the

Circle Officer, Dariyapur, Saran (respondent No.5) to measure

the land pertaining to Mouza Akbar, Thana No. 334, Khata No.

155 and Thana No. 335 and Khata No. 30, which is in

possession of the petitioner. In this regard, it is submitted that

petitioner is ready to pay the amount for re-measurement of his

land in question, as per Rule. Thus, he submits that liberty may

be given to file application for re-measurement before the

Circle Officer, Dariyapur, Saran (respondent No.5), which may

be disposed of within a limited time frame.

4. Learned counsel for the State in view of the

submission of learned counsel for the petitioner does not object

to the limited prayer canvassed by the learned counsel for the

petitioner.

5. In that view of the matter, petitioner is directed to

file an application for re-measurement of the land in question

before the Circle Officer, Dariyapur, Saran (respondent No. 5), Patna High Court CWJC No.2309 of 2017 dt.01-08-2024

who shall be under obligation to dispose of the application in

accordance with law within a period of three months from the

date of receipt/production of a copy of this order.

6. With the aforesaid direction, writ petition stands

disposed of.

(Rudra Prakash Mishra, J)

Raj Kishore/-

AFR/NAFR                NAFR
CAV DATE                N/A
Uploading Date          08-08-2024
Transmission Date       N/A