Sudhir Mandal vs The State Of Bihar
2024 Latest Caselaw 5159 Patna

Patna High Court

Sudhir Mandal vs The State Of Bihar on 1 August, 2024

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                     Civil Writ Jurisdiction Case No.11119 of 2024
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     Sudhir Mandal Late Sukhdeo Mandal @ Sukdev Mandal Resident of Village-
     Parbatta, P.O.- Sahu Parbatta, P.S.- Ismilepur, District- Bhagalpur.

                                                               ... ... Petitioner/s
                                        Versus
1.   The State of Bihar, through the Chief Secretary, Government of Bihar, Patna.
2.   The Additiional Chief Secretary, Department of Revenue and Land Reforms
     Government of Bihar, Patna.
3.   The Secretary, Department of Home, Government of Bihar, Patna.
4.   The Collector cum District Magistrate, Bhagalpur.
5.   The District Land Settlement Officer, Bhagalpur.
6.   The Land Reforms Deputy Collector, Naugachia, Bhagalpur.
7.   The Circle Officer, Ismailepur, Bhagalpur.

                                               ... ... Respondent/s
     ======================================================
     Appearance :
     For the Petitioner/s   :      Mr. Rajesh Kumar Pandey, Advocate
     For the Respondent/s   :      Mr. Standing Counsel-6
     ======================================================
     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 by the

petitioner for direction upon the District Land Settlement

Officer, Bhagalpur (respondent No.5) to correct the current

Revisional Survey Khatiyan in which petitioner's land has

wrongly been entered in the name of other persons in view of

Kramik/cadastral khatiyan in which the land in question is

entered in name of petitioner's ancestor.

Patna High Court CWJC No.11119 of 2024 dt.01-08-2024

3. Land in question pertains to Muja Parbatta, Thana

No. 33, P.S. Kahalgaon, at present PS- Ismilempur, Tauji No.

265, 300, 301, 302, District Bhagalpur given 3 acre 91 decimal

of land.

4. Learned counsel for the petitioner submits that the

petitioner will be approaching the respondent No. 5, the District

Land Settlement Officer, Bhagalpur in the next four weeks.

5. Per contra, learned counsel for the State does not

object to the limited prayer raised by the petitioner for

approaching the respondent No.5 for redressal of his greivance.

6. In that case, the concerned respondent No.5, the

District Land Settlement Officer, Bhagalpur shall be duty bound

to take up the matter and after hearing all the necessary parties

will conclude the matter and pass a reasoned and speaking order

in accordance with law in next six months.

7. The present writ petition stands disposed of.

(Rudra Prakash Mishra, J)

Raj Kishore/-

AFR/NAFR                NAFR
CAV DATE                N/A
Uploading Date          09-08-2024
Transmission Date       N/A