Uday Choudhary vs The State Of Bihar
2025 Latest Caselaw 3245 Patna

Patna High Court

Uday Choudhary vs The State Of Bihar on 27 August, 2025

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.15846 of 2021
     ======================================================
1.    Uday Choudhary Son of Late Baliram Choudhary, resident of Village and
      P.O. Belaur Police Station- Udwant Nagar, District - Bhojpur.
2.   Awadhesh Choudhary, Son of Late Baliram Choudhary, resident of Village
     and P.O. Belaur Police Station- Udwant Nagar, District - Bhojpur.

                                                                 ... ... Petitioner/s
                                       Versus
1.   The State of Bihar through Additional Chief Secretary Revenue Department,
     Bihar, Patna.
2.   The Joint Director Consolidation, Bihar, Patna.
3.   The Deputy Director Consolidation, Bhojpur, Ara.
4.   The Consolidation Officer, Udwant Nagar, Bhojpur.
5.   Surendra Choudhary Son of Late Lakshman Choudhary, resident of Village
     and P.O.- Belaur, P.S. Udwant Nagar, District - Bhojpur.

                                               ... ... Respondent/s
     ======================================================
     Appearance :
     For the Petitioner/s   :      Mr. Sanjay Kumar, Advocate
                                   Mr. Brajesh Prasad Gupta, Advocate
     For the Respondent/s   :      Mr. Viveka Nand Singh, Advocate
                                   Mr. Raj Kishore Roy, GP 18
     ======================================================
     CORAM: HONOURABLE MR. JUSTICE BIBEK CHAUDHURI
     ORAL JUDGMENT

Date : 27-08-2025

The petitioner has challenged the order passed by the

Chairman, Bihar Land Tribunal in B.L.T Case No. 404 of 2019

on 9th June 2021.

2. By filing the aforesaid case the petitioners prayed for

setting aside of an order dated 26.02.2019 passed by the Joint

Director, Consolidation, Bihar, Patna in Revision Case No. 286

of 2017 which was dismissed by the Joint Director,

Consolidation, Bihar affirming the order dated 05.09.2017 Patna High Court CWJC No.15846 of 2021 dt.27-08-2025

passed by the Deputy Director, Consolidation, Bhojpur. The

petitioners are claiming half share of the land on the basis of

C.S record of rights on the other hand, the respondent no. 5 is

claiming ¾ portion of the disputed land on the basis of

subsequent record of rights, i.e., R.S record of rights. The

Tribunal rightly relied upon the subsequent record of rights

prepared in accordance with law and held that ¾ of the disputed

property is recorded in the name of respondent no. 5 over which

the petitioners cannot claim any possession.

3. Considering such circumstances and on careful perusal

of the impugned order passed by the Tribunal on 9th June, 2021,

I do not find any illegality for issuance of any writ against the

impugned order. Accordingly, the instant writ petition is

dismissed on contest.

4. Parties are at liberty to take appropriate action before

the competent court of law.

(Bibek Chaudhuri, J) Prakash/-

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