Vijay Kumar Singh vs The State Of Bihar
2025 Latest Caselaw 2573 Patna

Patna High Court

Vijay Kumar Singh vs The State Of Bihar on 20 August, 2025

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.5838 of 2022
     ======================================================
     Vijay Kumar Singh Son of Late Harendra Singh Resident of F-418,
     P.C.Colony, Kankarbagh, P.S.-Kankarbagh, District-Patna.

                                                           ... ... Petitioner/s
                                       Versus
1.   The State of Bihar through the Principal Secretary, Revenue and Land
     Reforms Department, Bihar, Patna.
2.   The Principal Secretary, Revenue and Land Reforms Department,
     Government of Bihar, Patna.
3.   The Collector, Saran at Chapra.
4.   The Additional Collector, Saran at Chapra.
5.   The Deputy Collector, Land Reforms, Saran at Chapra.
6.   The Circle Officer, Sadar, Chapra, Saran.
7.   Ratneshwar Singh Son of Late Surendra Pratap Singh Resident of Village-
     Bariyar Bandhi, Bampas Town, Behind S.K.P. Vidya Vihar School, Deoghar
     at Jharkhand-814113.

                                               ... ... Respondent/s
     ======================================================
     Appearance :
     For the Petitioner/s   :      Mr.Nagendra Prasad Yadav No.1, Advocate
     For the Respondent/s   :      Mr.Raj Kishore Roy (GP18)
     ======================================================
     CORAM: HONOURABLE MR. JUSTICE BIBEK CHAUDHURI
     ORAL JUDGMENT

Date : 20-08-2025

Having heard learned counsel for the petitioner and the

learned counsel for the State as well as on careful perusal of the

writ petition and other materials on record, it appears to this

Court that the petitioner has filed the instant writ petition

seeking relief under section 16(3) of the Bihar Land Reforms

(Fixation of Ceiling Area and Acquisition of Surplus Land) Act,

1961 since repealed by Amendment Act No. 6 of 2019.

2. In view of the repeal of the provision contained in Patna High Court CWJC No.5838 of 2022 dt.20-08-2025

Section 16(3) of the Bihar Land Reforms (Fixation of Ceiling

Area and Acquisition of Surplus Land) Act, 1961, right of

preemption is not available to the petitioner.

3. Therefore, the instant writ petition is not

maintainable and is accordingly, dismissed.

4. However, the petitioner is at liberty to take

appropriate recourse under the law, if his relief is available

under any of the statutory provisions.

(Bibek Chaudhuri, J)

ranjan/-

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Uploading Date          20.08.2025
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