Shyam Narayan Sah vs The State Of Bihar
2024 Latest Caselaw 588 Patna

Patna High Court

Shyam Narayan Sah vs The State Of Bihar on 23 January, 2024

Author: Purnendu Singh

Bench: Purnendu Singh

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.11576 of 2023
     ======================================================
     Shyam Narayan Sah Son of Ram Baran Sah Resident of Mohalla-Digha Ghat,
     (Post Office Road), P.O.-Digha Ghat, P.S.-Digha, Patna-800011.

                                                        ... ... Petitioner/s
                                   Versus
1.   The State of Bihar through Urban Development, Govt. of Bihar New
     Secretariat, Patna.
2.   The District Magistrate, Patna.
3.   The Executive Engineer, Patliputra Division, Patna Municipal Corporation,
     Sahdeo Mahto Marg S.K. Puri, Near Park Patna.
4.   The Commissioner, Patna Municipal Corporation, Patna.
5.   The Chief Municipal Officer, Patna Sadar, Patna.

                                               ... ... Respondent/s
     ======================================================
     Appearance :
     For the Petitioner/s   :      Mr.Santosh Kumar, Advocate.
     For the State          :      Mr.Kinkar Kumar, SC-9.
     For P.M.C.             :      Mr. Sanjay Prakash Verma, Advocate.
     ======================================================
     CORAM: HONOURABLE MR. JUSTICE PURNENDU SINGH
                     ORAL JUDGMENT

Date : 23-01-2024 Heard Mr. Sanotsh Kumar, learned counsel appearing

on behalf of the petitioner; Mr. Kinkar Kumar, learned SC-9 for

the State and Mr. Sanjay Prakash Verma, learned counsel for the

Patna Municipal Corporation.

2. Learned counsel appearing on behalf of the

petitioner informs that the petitioner has filed representation

dated 16.05.2023 before the District Magistrate, Patna for

granting him compensation for an area of 7668 Square feet on

which road has been constructed by the District Administration

without taking consent of the petitioner or having paid required Patna High Court CWJC No.11576 of 2023 dt.23-01-2024

compensation for the land of the petitioner over which the road

is constructed.

3. Considering the grievance of the petitioner, the

District Magistrate cum Collector, Patna is directed to call for

the revenue records relating to the land which the petitioner

claims to be his khatiyani land and take steps to redress the

grievance of the petitioner in accordance with law within a

period of three weeks.

4. The writ petition, accordingly, stands disposed of.

(Purnendu Singh, J)

mantreshwar/-

AFR/NAFR                N.A.F.R.
CAV DATE                N.A.
Uploading Date          24.01.2024
Transmission Date       N.A.