Patna High Court
Nand Kishore Mishra vs The State Of Bihar on 8 August, 2024
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.11779 of 2024
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Nand Kishore Mishra son of Late Vyas Mishra, resident of Village-Korma,
P.S.-Ghosi, District-Jehanabad.
... ... Petitioner/s
Versus
1. The State of Bihar through the Additional Chief Secretary, Department of
Revenue and Land Reforms, Government of Bihar, Patna.
2. The District Magistrate, Jehanabad.
3. The Director, Special Land Settlement, Bihar at Patna.
4. The District Settlement Officer cum District Level Survey Officer,
Jehanabad.
5. Special Land Settlement Officer, Jehanabad.
6. Assistant Settlement Officer cum Special Land Survey Camp Incharge,
Ghosi, District-Jehanabad.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Dhanendra Chaubey, Advocate
For the Respondent/s : Mr. Md. Zeeshan Kalim, AC to SC-20
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CORAM: HONOURABLE MR. JUSTICE RUDRA PRAKASH
MISHRA
ORAL JUDGMENT
Date : 08-08-2024
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:-
"1. That this is an application for
issuance of an appropriate writ, order or
directions to the respondents to enter the
name of petitioner in Raiyati column with
regard to the land bearing Khata No.327,
Plot No.17, area-2 decimal and Khata
Patna High Court CWJC No.11779 of 2024 dt.08-08-2024
2/3
No.327, Plot No.18 Area-1 decimal in
Mauza- Bandhuganj, Anchal- Ghoshi,
District- Jehanabad upon which the house
of petitioner has been constructed in the
market of Bhandhuganj in Special Land
survey being conducted by Survey Authority
and further to pass any other order/orders
to which the petitioner found entitled too."
3. At the outset, learned counsel for the petitioner
confined his prayer to the extent of disposal of application dated
08-02-2024
, for issuing parcha of the land in question in favour
of the petitioner, which is pending consideration before the
Special Land Settlement Officer, Jehanabad (respondent No. 5)
within a limited time frame.
5. On the other hand, learned counsel for the State
does not object to the limited prayer of the petitioner with
regard to disposal of his application dated 08-02-2024 within a
stipulated time frame.
6. In view of the above, this Court, in the interest of
justice, directs the Special Land Settlement Officer, Jehanabad
(respondent No.5) to dispose of the aforesaid application dated
08-02-2024 in accordance with law by passing a reasoned and
speaking order within a period of three months from the date of
receipt/production of a copy of this order.
Patna High Court CWJC No.11779 of 2024 dt.08-08-2024
7. With the aforesaid direction, writ petition stands
disposed of.
(Rudra Prakash Mishra, J)
Raj Kishore/-
AFR/NAFR NAFR
CAV DATE N/A
Uploading Date 14-08-2024
Transmission Date N/A
