Rama Gosai vs The State Of Bihar
2024 Latest Caselaw 5261 Patna

Patna High Court

Rama Gosai vs The State Of Bihar on 6 August, 2024

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.11697 of 2024
     ======================================================
     Rama Gosai Son of Mahavir Gosai, Resident of Village - Banaul, Ward No. 9,
     Police Station - Sursand, District - Sitamarhi.

                                                          ... ... Petitioner/s
                                     Versus
1.   The State of Bihar through the Principal Secretary Revenue and Land
     Reform Department, Govt. of Bihar, Patna.
2.   The District Magistrate, Sitamarhi.
3.   The Circle Officer, Sursand.

                                               ... ... Respondent/s
     ======================================================
     Appearance :
     For the Petitioner/s   :         Mr. Virendra Kumar, Advocate
     For the Respondent/s   :         Mr. Ajay Bihari Sinha, GA-8
     ======================================================
     CORAM: HONOURABLE MR. JUSTICE RUDRA PRAKASH
     MISHRA
     ORAL JUDGMENT
      Date : 06-08-2024
                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.

                                           "1. That mandamus writ is being

                                filed for issuance of direction to the

                                Respondent No. 03 (Circle Officer, Sursand,

                                Sitamarhi) to consider the application dated

                                08.01.2021

pending before him since long

time without action to the petitioner's

application.

3. Learned counsel for the petitioner submits that Patna High Court CWJC No.11697 of 2024 dt.06-08-2024

petitioner is holding land against Khata No. 434 and Khesra No.

1748, 1749, 1750, 1751, 1752, 1588, 1600, 1746, 1747, 724,

total 1.54 decimal. Learned counsel further submits that

petitioner has sent a representation to Circle Officer, Sursand

(Sitamarhi) dated 08.01.2021 but any action has been taken on

the said representation. Learned counsel further submits that

petitioner again sent representation to the District Magistrate,

Sitamarhi, dated 25.03.2021 but the same is also pending till

date. Learned counsel, therefore, prays that the Circle Officer,

Sursand (Sitamarhi) may be directed to consider the

representation filed by this petitioner which is pending since

08.01.2021 and dispose of the same within a time frame.

4. Learned counsel for the State raised no objection to

the prayer of the learned counsel for the petitioner for the

disposal of the representation filed by the petitioner.

5. Considering the aforesaid facts and circumstances,

Circle Officer, Sursand (Sitamarhi) is directed to consider and

dispose of the representation as filed by the petitioner (dated

08.01.2021) after perusing the documents filed on behalf of the

petitioner and pass reasoned and speaking order in accordance

with law within a period of three months from the date of

receipt/production of a copy of this order.

Patna High Court CWJC No.11697 of 2024 dt.06-08-2024

6. With the aforesaid observation/direction, the

present writ application stands disposed of.

(Rudra Prakash Mishra, J) Alok Verma/-

AFR/NAFR                NAFR
CAV DATE                N/A
Uploading Date          12.08.2024
Transmission Date       N/A