Patna High Court
Janardan Singh @ Janardan Prasad Singh vs The State Of Bihar on 30 September, 2024
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.14886 of 2024
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1. Janardan Singh @ Janardan Prasad Singh S/o Late Radha Mohan Singh, R/o
Village-Hurka, P.O.-Hurka, P.S.-Tilouthu, District-Rohtas.
2. Dhananjay Singh @ Dhananjay Prasad Singh, s/o Late Radha Mohan Singh,
R/o Village-Hurka, P.O.-Hurka, P.S.-Tilouthu, District-Rohtas.
3. Damodar Singh @ Damodar Prasad Singh, S/o Late Radha Mohan Singh,
R/o Village-Hurka, P.O.-Hurka, P.S.-Tilouthu, District-Rohtas.
... ... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary, Dept. of Revenue and
Land Reforms, Govt. of Bihar, Patna.
2. The Divisional Commissioner, Patna Division, Patna.
3. The District Magistrate cum Collector, Rohtas (Sasaram).
4. The Additional District Magistrate cum Additional Collector, Rohtas
(Sasaram).
5. The Deputy Collector Land Reforms, Dehri (Rohtas).
6. The Circle Officer/Anchaladhikari Tilouthu, Anchal-Tilouthu, District-
Rohtas.
7. The Block Development Officer, Tilouthu, Block-Tilouthu, District-Rohtas.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Onkar Nath, Advocate
For the Respondent/s : Mr. U.S.S. Singh, GP-19
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CORAM: HONOURABLE MR. JUSTICE RUDRA PRAKASH
MISHRA
ORAL JUDGMENT
Date : 30-09-2024
Heard learned counsel for the petitioners and learned
counsel for the State.
2. Following relief(s) have been prayed for in
Patna High Court CWJC No.14886 of 2024 dt.30-09-2024
paragraph no. 1 of the present writ application.
"1.i. Commanding the respondent
authorities particularly the Resp. No.-6 to
dispose off the online application for
parimarjan (correction of incorrect entries
in the digitized Jamabandi register) vide
Annexure-P3 of the petition for a total area
of One Acre 21 Decimal consisting &
pertaining to Mauza-Koidih, Revenue Thana
No.-246, Khata No.-50, Khesra No.-154 for
an area of 17 Decimal & Khesra No.-159 for
an area of 05 Decimal & pertaining to
Mauza-Koidih, Revenue Thana No.-246,
Khata No.-51, Khesra No.-158 for an area of
34 Decimal & Khesra No.-165 for an area of
65 Decimal respectively.
ii. Commanding the respondent authorities
particularly the Resp. No.-3 & 6 to follow
with the guidelines issued time-on-time for
the purpose of correction of incorrect entries
in the digitized Jamabandi register.
iii. For grant of any other
Patna High Court CWJC No.14886 of 2024 dt.30-09-2024
incidental/consequential relief/reliefs, for
which the petitioner can be found entitled
for."
3. At the outset, learned counsel for the petitioner has
confined his prayer only to the extent of disposal of online
application for Parimarjan (for correction of entries in the
digitized Jamabandi register) dated 11.03.2024 (Annexure-P/3)
vide Grievance I.D. 20243202006375 which is pending
consideration before Circle Officer, Tilouthu, Rohtas within a
time frame. Learned counsel further referring to Annexure-4
submits that Deparment of Revenue and Land Reforms has,
time and again, issued guidelines for the disposal of such online
applications within a period of one month.
4. Learned counsel for the State raised no objection to
the prayer made by the learned counsel for the petitioner for
disposal of pending online application.
5. Considering the aforesaid facts and circumstances,
the Circle Officer (Respondent No. 6 herein) is directed to
consider the online application bearing Grievance I.D.
20243202006375 dated 11.03.2024 (Annexure-P/3) and dispose
of the same in accordance with law within a period of two
Patna High Court CWJC No.14886 of 2024 dt.30-09-2024
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 05.10.2024
Transmission Date N/A
