Patna High Court
Chandan Kumar vs The State Of Bihar on 12 August, 2024
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.12009 of 2024
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Chandan Kumar s/o Jitendra Kumar Singh, R/o House No. 84, Tenduni, P.S.-
Jagdishpur, District-Bhojpur.
... ... Petitioner/s
Versus
1. The State of Bihar through the Additional Chief Secretary, Department of
Revenue and Land Reforms, Govt. of Bihar, Patna.
2. The Director, Directorate of Land Consolidation, Department of Revenue
and Land Reforms, Govt. of Bihar, Patna.
3. The District Magistrate, Bhojpur at Ara.
4. The District Land Consolidation Officer, Bhojpur at Ara.
5. The Deputy Collector Land Reforms, Bhojpur at Ara.
6. The Circle Officer, Jagdishpur, Bhojpur.
7. Rajanand Singh, S/o Late Sudama Singh, R/o Village-Tenduni, P.S.-
Jagdishpur, District-Bhojpur.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Namrata Mishra, Advocate
For the Respondent/s : Mr. Dhurjati Kumar Prasad, GP-14
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CORAM: HONOURABLE MR. JUSTICE RUDRA PRAKASH
MISHRA
ORAL JUDGMENT
Date : 12-08-2024
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.I For a direction to the Respondents to
immediately release the land of the petitioner
situated in Mauza-Tenduni, Survey Khata No. 25,
Survey Khesra no. 1720, measuring 13 Dec. and
land of Survey Khata No. 112, Survey Khesra no.
Patna High Court CWJC No.12009 of 2024 dt.12-08-2024
1698, measuring 25 Dec. which have been wrongly
included in the Chak No. 1251 prepared in the name
of Rajanand Singh, S/o Late Sudama Singh
(Respondent No. 7).
to exercise his power vested to him under Section
8(1) of the Bihar Land Mutation Act, 2011 and
cancel the mutation of the land in question belonging
to the petitioner, but mutated in the name of
Respondent No. 07, on the basis of Chak created
illegally.
III. For any other appropriate relief/reliefs
to which the petitioner is found entitled in the facts
and circumstances of this case."
3. At the outset, learned counsel for the petitioner
confines his prayer only to the extent of disposal of
representation dated 10.01.2024 (Annexure- P/6) pending before
District Collector, Bhojpur Ara.
4. Learned counsel for the State raised no objection to
the prayer made by the learned counsel for the petitioner for
disposal of the representation dated 10.01.2024.
5. Considering the aforesaid facts and circumstances,
Patna High Court CWJC No.12009 of 2024 dt.12-08-2024
District Collector, Bhojpur at Ara (Respondent No. 3) is directed
to consider the representation dated 10.01.2024 (Annexure-P/6)
after perusing the documents filed on behalf of the petitioner
and pass reasoned and speaking order in accordance with law
within a period of two months from the date of
receipt/production of a copy of this order.
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 24.08.2024
Transmission Date N/A
