Hareram Kumar vs The State Of Bihar
2025 Latest Caselaw 1473 Patna

Patna High Court

Hareram Kumar vs The State Of Bihar on 7 August, 2025

Author: Alok Kumar Pandey

Bench: Alok Kumar Pandey

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.14326 of 2021
     ======================================================
     Hareram Kumar Son of Rambinay Singh Resident of Village- Daudpur Kalpa,
     P.S. and District- Jehanabad.
                                                               ... ... Petitioner/s
                                        Versus
1.    The State of Bihar Through the Principal Secretary, Revenue and Land
      Reform Department, Government of Bihar, Patna.
2.   The Collector Jehanabad.
3.   The Additional Collector Jehanabad.
4.   The Anchladhikari Jehanabad.
                                               ... ... Respondent/s
     ======================================================
     Appearance :
     For the Petitioner/s    :       Mr.Bhola Kumar
     For the Respondent/s    :       Mr.Sajid Salim Khan (Sc25)
     ======================================================
     CORAM: HONOURABLE MR. JUSTICE ALOK KUMAR PANDEY
     ORAL JUDGMENT

Date : 07-08-2025 In the instant petition, petitioner has prayed for the

following relief:-

For directing the Anchladhikari, Jehanabad to accept the rent and to grant receipt with regards to his following land:

Khata No. Plot Nos. Mauza

Situated in the Village-Kumhawa, Mauza No.32, and District-Jehanabad.

B. For directing the Anchaladhikari, Jahanabad to dispose of the application dated 7.5.2018 contained in Annexure-1 Patna High Court CWJC No.14326 of 2021 dt.07-08-2025

after hearing the petitioner forthwith. C. For grant of any other relief/s which Your Lordships deem it and proper in the facts and circumstances of the instant Case?

2(i). Learned counsel for the petitioner submits that petitioner

has filed an application for mutation of land in question which is as

under:-

Khata No. Plot Nos. Mauza

2.(ii) Learned counsel for the petitioner submits that aforesaid

land is situated in the Village-Kumhawa, Mauza No.32, District-

Jehanabad. Learned counsel for the petitioner has stated in para 6 that

petitioner has moved before the Sub-Divisional Public Grievance

Redresser Officer, Jehanabad, on 20.09.2018, who disposed of his

application, on 07.12.2018, directing that the petitioner may apply

online before the Anchaladhikari for mutation of the land along with

enquiry report but the petitioner has not applied again for mutation of

the land as no enquiry report has been supplied to him as yet and his

application is still pending. Upon query, learned counsel for the

petitioner has replied that he has not yet filed any online application

for mutation of the land in question before Anchaladhikari.

Patna High Court CWJC No.14326 of 2021 dt.07-08-2025

3. Learned counsel for the State submits that if petitioner files

online application before Circle Officer, Jehanabad for mutation of

the land in question, the concerned authority will look into the

matter.

4. Considering the facts and circumstances of the case and the

arguments advanced on behalf of the parties, the present writ petition

is disposed of with liberty to the petitioner to file online application

for mutation of the land in question before the Circle Officer,

Jehanabad on the grounds which has been raised by the petitioner in

the present writ petition, within a period of four weeks from the date

of receipt of the order. If such application is filed within the

stipulated period, the concerned authority will pass an appropriate

order, in accordance with law, after giving due opportunity of hearing

to the party concerned expeditiously, within a reasonable period of

time, without being prejudiced by the order passed by this Court.

(Alok Kumar Pandey, J) vashudha/-

AFR/NAFR                NAFR
CAV DATE                NA
Uploading Date          11.08.2025
Transmission Date       NA