Bhushan Kumar vs The State Of Bihar Through Sri Jai Singh ...
2025 Latest Caselaw 3574 Patna

Patna High Court

Bhushan Kumar vs The State Of Bihar Through Sri Jai Singh ... on 29 August, 2025

Author: Harish Kumar

Bench: Harish Kumar

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                 Miscellaneous Jurisdiction Case No.898 of 2025
                                        In
                  Civil Writ Jurisdiction Case No.14669 of 2024
     ======================================================
     Bhushan Kumar, Son of Shri Vinay Prasad @ Vinay Prasad @ Vinay Kumar
     Prasad, Resident of Village-Deep Paschimi, P.S. Jhanjharpur, District-
     Madhubani.

                                                            ... ... Petitioner/s
                                     Versus
1.   The State of Bihar through Sri Jai Singh the Additional Chief Secretary
     Bihar Land Reforms and Revenue Department, Government of Bihar, Patna.
2.   Sri Arvind Kr Verma, the Collector, Madhubani.
3.   Sri Shailesh Kumar, the Additional Collector Land Reforms, Madhubani.
4.   Sri Chandan Kr. Jha, the Deputy Collector Land Reforms, Jhanjharpur,
     Madhubani.
5.   Sri Kumar Gaurav, the Sub-Divisional Officer, Jhanjharpur, Madhubani.
6.   Sri Ritu Soni, the Ciricle Officer, Lakhnaur, Madhubani.
7.   Sri Prabhakar Kumar, the Circle Amin Lakhnaur, Madhubani.
8.   Sri Shital Jha, the Revenue Clerk, Lakhnaur, Madhubani
9.   Sanjay Kumar, Panchayat Secretary, Lakhnaur, Madhubani.

                                            ... ... Opposite Party/s
     ======================================================
     Appearance :
     For the Petitioner/s     :    Mr. Ravi Prakash, Advocate
     For the Opposite Party/s :    Mr.Standing Counsel 13
     ======================================================
     CORAM: HONOURABLE MR. JUSTICE HARISH KUMAR
     ORAL JUDGMENT

Date : 29-08-2025

Heard the parties.

2. In compliance with the order of this Court, a

show-cause affidavit has been filed on behalf of opposite party

no.6.

3. It is categorically averred that in compliance

with the order of this Court the Circle Officer, Lakhnaur

considered the explanation/petition filed by the petitioner in the Patna High Court MJC No.898 of 2025 dt.29-08-2025

light of report of Halka Karamchari, as also perused the revenue

record and finally passed the order dated 22.07.2025 rejecting

the contention raised by the petitioner. It is further informed

that the land situated at Mouza Behat, Khata no. 506, Khesara

no. 1826, area 2-16 -12-0 formally belonged to Ex-land Lord

Raj Darbhanga and after abolition of Jamindari and enactment

of Bihar Land Record for Act, the aforesaid land vested in the

State of Bihar. In the aforesaid premise, it is said that no private

person can transfer the land, in question, in any manner,

therefore, all transactions made between the parties with respect

to said land is not valid.

4. Having considered the submissions and the

averments made in the show-cause affidavit, the present

contempt petition stands closed. However, the petitioner shall be

at liberty to assail the order, if not satisfied.

(Harish Kumar, J) uday/-

AFR/NAFR                NAFR
CAV DATE                NA
Uploading Date          30.08.2025
Transmission Date       NA