Sheetal Prasad vs The State Of Bihar
2025 Latest Caselaw 971 Patna

Patna High Court

Sheetal Prasad vs The State Of Bihar on 1 August, 2025

Author: Alok Kumar Pandey

Bench: Alok Kumar Pandey

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.20942 of 2021
     ======================================================
     Sheetal Prasad Son of Late Govind Prasad Resident of Village - Chhota
     Shekhpura, P.S. - Narhat (Hisua), District- Nawadah.
                                                              ... ... Petitioner/s
                                        Versus
1.    The State of Bihar, through the Principal Secretary Revenue and Land
      Reforms Department, Govt. of Bihar, Patna.
2.   The District Magistrate cum Collector, Nawadah.
3.   The Circle Officer, Hisua, District- Nawadah.
4.   Kiro Choudhary @ Krishna Choudhary late Lakhan Choudhary son of Late
     Ramdhani Choudhary Resident of Village - Mahadeo More, Hisua, P.S.
     Narhat (Hisua), District- Nawadah.
5.   Binod Choudhary Son of Late Ramdhani Choudhary Resident of Village -
     Mahadeo More, Hisua, P.S. Narhat (Hisua), District- Nawadah.
6.   Balmiki Ravidas Son of Late Deoki Ravidas Resident of Village - Hisua
     Mahabir Mandir, P.S. Hisua, District- Nawadah.
7.    Banarasi Ravidas Son of Late Shyam Ravidas Resident of Village - Hisua,
      P.S. - Hisua, District- Nawadah.
                                                          ... ... Respondent/s
     ======================================================
     Appearance :
     For the Petitioner/s           :      Ms.Asha Kumari, Adv.
     For the State                  :      Mrs.Prakitita Sharma, AC to SC 25
     For respondent nos. 5 to 7     :      Mr.Navjot Yeshu, Adv.
                                           Mr.Veermani Kumar, Adv.
     ======================================================
     CORAM: HONOURABLE MR. JUSTICE ALOK KUMAR PANDEY
     ORAL JUDGMENT

Date : 01-08-2025 In the instant writ petition, petitioner has prayed for

the following relief (s) :-

"For issuance of appropriate writ/writs, order/orders or direction(s) to the Respondents particularly respondent no. 2 and 3 for remove the encroachment which has been illegally and forcibly encroached by the respondent no. 4 to 7 over the entrance and exit way of the residential house of the petitioner by constructed Patna High Court CWJC No.20942 of 2021 dt.01-08-2025

pakka shop."

2. Learned counsel for the petitioner submits that

although the present writ petition has been filed for the relief as

mentioned in para 1 of the writ petition, however, as of now,

petitioner has confined his prayer to the relief with regard to

measurement of the land appertaining to Khata No. 889, plot no.

2648, thana No. 69 area 04 ½ decimals situated in mauza Hisua,

as mentioned in the documents annexed as Annexure-5B to the

writ petition. It is submitted that for measurement of the land in

question petitioner has deposited Rs. 1100/- in the office of the

Circle Officer, Hisua but no measurement has taken place up-

till-now despite there being a direction of the Circle Officer,

Hisua contained in memo no. 696 dated 21.05.2018 (Annexure-

5B) to the Anchal Amin for measurement of the land in

question.

3. Learned counsel for the State and respondent nos. 5

to 7 have submitted that if measurement has not taken place up-

till-now, the concerned authority will take appropriate course of

action in the light of the grievance of petitioner.

4. Considering the facts and circumstances of the

case, the arguments advanced on behalf of both the parties and

the materials available on record, the present writ petition is

disposed of with direction that if measurement with respect to Patna High Court CWJC No.20942 of 2021 dt.01-08-2025

the land in question has not taken place up-till-now, the

concerned authority will take appropriate action in the light of

the grievance of the petitioner expeditiously within a reasonable

period of time.

(Alok Kumar Pandey, J) mcverma/-

AFR/NAFR                NAFR
CAV DATE                NA
Uploading Date          04.08.2025
Transmission Date       NA