Anwar Sah @ Anwar Hussain Sai @ Anwar vs The State Of Bihar
2025 Latest Caselaw 1179 Patna

Patna High Court

Anwar Sah @ Anwar Hussain Sai @ Anwar vs The State Of Bihar on 15 January, 2025

Author: Alok Kumar Pandey

Bench: Alok Kumar Pandey

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.19810 of 2024
     ======================================================
     Anwar Sah @ Anwar Hussain Sai @ Anwar Son of Late Islam Sai @ Late
     Isalam Sai, resident of Village-Chatu Bathua, Phulwariya, Police Station-
     Gopalganj, District-Gopalganj.

                                                              ... ... Petitioner/s
                                       Versus
1.   The State of Bihar through the Secretary, Department of Revenue and Land
     Reforms, Government of Bihar, Patna.
2.   The District Magistrate, Gopalganj.
3.   The Additional District Land Acquisition Officer cum Sub Divisional
     Officer, Hathua, Gopalganj.
4.   The Sub-Divisional Officer, Hathua, Gopalganj.
5.   The Circle Officer, Phulwariya, Gopalganj.

                                               ... ... Respondent/s
     ======================================================
     Appearance :
     For the Petitioner/s   :        Mr.Lokesh Kumar Singh
     For the Respondent/s   :        Mr.Government Advocate 13
     ======================================================
     CORAM: HONOURABLE MR. JUSTICE ALOK KUMAR PANDEY
     ORAL JUDGMENT

Date : 15-01-2025

In the instant petition, petitioner has prayed for

the following relief(s):-

(i) For issuance of an appropriate writ and/ or order and/ or direction commanding the respondents i.e respondent no. 5 to issue Land Possession Certificate (L.P.C.) to the petitioner so that the petitioner may get compensation from the authority in lieu of acquisition of land for Hathua Bhatni Bari Rail Line Project in view of Award No. 51 in L.A. No. 69 and 70.

(ii) For any other relief Patna High Court CWJC No.19810 of 2024 dt.15-01-2025

which may deem fit and proper in the facts and circumstances of the case.

2. Learned counsel for the petitioner has

submitted that petitioner applied online application for land

possession certificate before the Circle Office, Phulwaria

(Annexure-P/3) but the Circle Officer, Phulwaria has not issued

land possession certificate in favour of the petitioner as yet.

3. Learned counsel for the State has submitted

that if petitioner files fresh application either through online

mode or physical mode before the Circle Officer, Phulwariya,

Gopalganj for issuance of land possession certificate, the

concerned Circle Officer shall look into the matter.

4. Considering the facts and circumstances of the

case and the submissions advanced on behalf of the parties, the

present writ petition stands disposed of with direction to

petitioner to file fresh representation either through online mode

or physical mode for issuance of land possession certificate

before respondent no. 5/ the Circle Officer, Phulwariya,

Gopalganj within a period of four weeks from the date of receipt

of this order. If petitioner raises his grievance before the

concerned Circle Officer by filing fresh representation within

the stipulated period, the concerned Circle Officer shall pass Patna High Court CWJC No.19810 of 2024 dt.15-01-2025

appropriate order on the representation of the petitioner in

accordance with law after giving due opportunity of hearing to

the petitioner within a reasonable time.

(Alok Kumar Pandey, J)

shahzad/-

AFR/NAFR                NAFR
CAV DATE                N.A.
Uploading Date          16.01.2025
Transmission Date       N.A.