Irshad Ahmad vs The State Of Bihar
2025 Latest Caselaw 2555 Patna

Patna High Court

Irshad Ahmad vs The State Of Bihar on 19 August, 2025

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                 Civil Writ Jurisdiction Case No.15035 of 2021
     ======================================================
     Irshad Ahmad Son of Md. Yunus Resident of Village - Chandan Patti, P.S.-
     Sakara, District - Muzaffarpur.


                                                                      ... ... Petitioner/s
                                           Versus
1.   The State of Bihar.
2.   The District Magistrate, Muzaffarpur.
3.   The Circle Officer, Sakara, Muzaffarpur.
4.   The Sub Registrar, Sakara Registry Office, Sakara, Muzaffarpur.
5.   Krishna Singh, Son of Ram Chandra Singh, Resident of Village - Sabha
     Mahdeiya, P.O. - Dholi, P.S.- Sakara, District - Muzaffarpur.
6.   Asha Devi, Wife of Krishna Singh, Resident of Village - Sabha Mahdeiya,
     P.O. - Dholi, P.S.- Sakara, District - Muzaffarpur.


                                                                 ... ... Respondent/s
     ======================================================
     Appearance :
     For the Petitioner/s   :          Mr.Pramod Kumar, Advocate
     For the Respondent/s   :          Mr. Navnit Kumar AC to GP-18
     ======================================================
     CORAM: HONOURABLE MR. JUSTICE BIBEK CHAUDHURI
     ORAL JUDGMENT

Date : 19-08-2025

After advancing arguments to some extent, it is

submitted by learned Advocate for the petitioner that since the

crux of the dispute, as pointed out by this Court, relates to the

admissibility and acceptability of the two jamabandis, the

competent authority is Additional District Magistrate/Additional

Collector to decide the question.

2. Therefore, the instant writ petition is disposed of Patna High Court CWJC No.15035 of 2021 dt.19-08-2025

granting liberty to the petitioner to raise the issue relating to

admissibility and acceptability of two jamabandis before the

competent authority, in accordance with law.

(Bibek Chaudhuri, J) ranjan/-

AFR/NAFR                NAFR
CAV DATE                NA
Uploading Date          19.08.2025
Transmission Date       NA