Patna High Court
Ajay Kumar Yadav @ Ajay Rai vs The State Of Bihar on 5 March, 2024
Author: P. B. Bajanthri
Bench: P. B. Bajanthri, Alok Kumar Pandey
IN THE HIGH COURT OF JUDICATURE AT PATNA
Miscellaneous Jurisdiction Case No.3135 of 2019
In
Civil Writ Jurisdiction Case No.17473 of 2016
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Smt. Mita Devi Wife of Late Binay Singh (The Original petitioner) resident of
Mohalla- Raja Bazar, (Salempur Dumra) Khagari, P.S.- Shastrinagar, Circle
Patna Sadar, District- Patna.
... ... Petitioner/s
Versus
1. The State of Bihar Through the Principle Secretary, Urban Development
Department Government of Bihar, Patna.
2. Sri Chaitnya Prasad The Principal Secretary, Urban Development
Department Government of Bihar.
3. Smt. Anupam Suman The Municipal Commissioner, Patna Municipal
Corporation, Patna, through Executive Officer Sri Binod Kumar Rajak.
4. Sri Robert L. Chongthu The Divisional Commissioner
5. Sri Kumar Ravi The District Magistrate, Patna.
6. Smt. Garima Mallik The Senior Superintendent of Police, Patna.
7. Sri Demanendu Kumar The Station Incharge, Shastri Nagar, Police Station,
Patna.
... ... Opposite Party/s
======================================================
with
Civil Writ Jurisdiction Case No. 2885 of 2024
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1. Ajay Kumar Yadav @ Ajay Rai S/o Late Ram Dahin Ray, R/o Machhali
Gali, Main Road, Raja Bazar, P.S. Shastrinagar, District Patna.
2. Sanchit Rai, S/o Late Yoddhya Ray, R/o Machhali Gali, Main Road, Raja
Bazar, P.S. Shastrinagar, District Patna.
3. Sanjay Kumar, S/o Late Ram Dahin Ray, R/o Machhali Gali, Main Road,
Raja Bazar, P.S. Shastrinagar, District Patna.
4. Baskit Ray, S/o Late Ram Yoddhya Ray, R/o Machhali Gali, Main Road,
Raja Bazar, P.S. Shastrinagar, District Patna.
5. Manoj Kumar, S/o Late Ram Yoddhya Ray, R/o Machhali Gali, Main Road,
Raja Bazar, P.S. Shastrinagar, District Patna.
6. Tejlal Yadav, S/o Late Ram Kripal Ray, R/o Machhali Gali, Main Road, Raja
Bazar, P.S. Shastrinagar, District Patna.
7. Manbodh Kumar, S/o Late Ram Kripal Ray, R/o Machhali Gali, Main Road,
Raja Bazar, P.S. Shastrinagar, District Patna.
8. Jaglal Roy, S/o Late Ram Kripal Ray, R/o Machhali Gali, Main Road, Raja
Bazar, P.S. Shastrinagar, District Patna.
9. Pramod Kumar, S/o Late Nirekhan Roy, R/o Machhali Gali, Main Road,
Patna High Court MJC No.3135 of 2019 dt.05-03-2024
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Raja Bazar, P.S. Shastrinagar, District Patna.
10. Devaki Roy, S/o Late Ram Prit Ray, R/o Machhali Gali, Main Road, Raja
Bazar, P.S. Shastrinagar, District Patna.
11. Krishna Mistri, S/o Late Vaiju Mistri, R/o Machhali Gali, Main Road, Raja
Bazar, P.S.- Shastrinagar, District Patna.
12. Nitu Kumari, W/o Pawan Kumar, R/o Beur Jail Road, P.S. Beur, District
Patna.
... ... Petitioner/s
Versus
1. The State of Bihar through its Secretary Land Reform Department State of
Bihar, Patna.
2. The District Magistrate, Patna.
3. The Additional District Magistrate (Law and order), Patna.
4. The Sub-Divisional Officer, Patna Sadar, Patna.
5. The Circle Officer Patna Sadar, Patna.
6. Smt. Mita Devi, W/o Late Binay Singh, R/o Mohalla Raja Bazar (Salempur
Dumra) Khagari, P.S. Shastrinagar, Circle Patna Sadar, District Patna.
... ... Respondent/s
======================================================
Appearance :
(In Miscellaneous Jurisdiction Case No. 3135 of 2019)
For the Petitioner/s : Mr.Sanjay Prakash Verma, Advocate
For the Opposite Party/s : Mr.Shiv Kumar A.C. to G.A. 3
(In Civil Writ Jurisdiction Case No. 2885 of 2024)
For the Petitioner/s : Mr.Shashi Bhushan Kumar, Advocate
For the Respondent/s : Mr.Government Pleader 6
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CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI
and
HONOURABLE MR. JUSTICE ALOK KUMAR PANDEY
ORAL JUDGMENT
(Per: HONOURABLE MR. JUSTICE P. B. BAJANTHRI)
Date : 05-03-2024
In the instant petition, petitioner has prayed
for following relief(s):-
I. For quashing/set aside the order
dated 08.02.2024 passed in
Encroachment Case No. 08/2017-18
by the Circle Officer, Patna Sadar
whereby and where under the pakka
Patna High Court MJC No.3135 of 2019 dt.05-03-2024
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house of the petitioners situated in
Mauza Salempir Dumra, Thana, No.
10, Khata 141, Khesra No. 453,
Area 37 Dic. is a Gairmajarua Am
land and direct to vacate the said
land. And further stay the operation
of notice dated 08.02.2024. A copy
of order dated 08.02.2024 is
annexed herewith and marked as
Annexure-P/1 to this petition.
II. To further quash the letter no.
973 dated 12.02.2024 issued by the
Circle Officer Patna Sadar, whereby
and whereunder request to appoint
the Magistrate and police force for
removal of encroachment in the
light of order dated 08.02.2014.
2. The aforementioned action has been taken
pursuant to the order passed in C.W.J.C. No. 17473 of 2016
dated 02.08.2017 passed by the Division Bench read with
contempt/M.J.C. No. 3135 of 2019. The petitioners Ajay
Kumar Yadav and eleven others have not apprised by means
of piece of evidence to the extent that they are the owners of
the subject matter of the plot/land/building. In the absence
of such material information, they have no legal or statutory
right to sit over the public land.
3. Recently, Hon'ble Supreme Court in the
case of Hydha Muslim Welfare Masjid-E Hidaya and
Patna High Court MJC No.3135 of 2019 dt.05-03-2024
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Madarasa versus N. Dinakaran and Others vide order
dated 26.02.2024 in SLA (C) No.(s) 4375 of 2024 laid down
certain criteria which are as under:-
"(i) The petitioner is admittedly not the
owner of the subject property;
(ii) The subject land, vests in Chennai
Metropolitan Development Authority (for
short 'CMDA') free from all
encumbrances;
(iii) The petitioner is an unauthorized
occupant;
(iv) The petitioner never applied to
sanction building plans;
(v) The construction was raised in totally
illegal manner;
(vi) The illegal construction, remained
unabated despite notices being served by
the CMDA Authorities on 09th December,
2020."
4. Petitioners in the present petition have not
apprised any legal material evidence in support of the relief.
Accordingly, the petitioners have not made out any statutory
rights so as to interfere with the impugned decision of the
respondents narrated in relief(s) column. Accordingly, the
present writ petition stands dismissed.
5. The petitioners are hereby directed to co-
operate with the official respondents insofar as removal of
encroachment, failing which the concerned authority is
Patna High Court MJC No.3135 of 2019 dt.05-03-2024
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hereby directed to take appropriate action.
6. Re-list M.J.C. No. 3135 of 2019 on
27.03.2024
.
(P. B. Bajanthri, J)
(Alok Kumar Pandey, J)
alok/-
AFR/NAFR NAFR
CAV DATE N/A
Uploading Date 07.03.2024.
Transmission Date N/A
