Patna High Court
Anita Devi Alias Anita Agarwal vs The State Of Bihar on 7 July, 2025
Author: Alok Kumar Pandey
Bench: Alok Kumar Pandey
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.14959 of 2022
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Anita Devi alias Anita Agarwal W/o Binod Agarwal Resident of Mohalla -
Friends Colony, Saidpur Nahar Road, Behind Lal Narsingh Home, Arya
Kumar Road, P.S. - Kadamkuan, District - Patna.
... ... Petitioner
Versus
1. The State of Bihar through the Additional Chief Secretary, Department of
Revenue and Land Reforms, Govt. of Bihar, Patna.
2. The Additional Chief Secretary, Department of Revenue and Land Reforms,
Govt. of Bihar, Patna.
3. The Additional Chief Secretary, Department of Co-operatives, Govt. of
Bihar, Patna.
4. The District Collector, Patna.
5. The District Land Acquisition Officer, Patna.
6. Jyoti Sahkari Grih Nirman Samiti Ltd. Langartoli, P.S. - Pirbahore, District -
Patna through its Secretary.
... ... Respondents
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Appearance :
For the Petitioner/s : Mr. Rajesh Kumar Sharma, Adv.
Ms. Sangeeta Kumari Singh, Adv.
For the Respondent/s : Mr. Sajid Salim Khan (Sc25)
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CORAM: HONOURABLE MR. JUSTICE ALOK KUMAR PANDEY
ORAL JUDGMENT
Date : 07-07-2025
Heard the parties.
2. In the present writ petition, petitioner has prayed
for the following relief(s):-
(i) For issuance of appropriate writ/
writs, order/ orders, Direction/ Directions commanding
the Respondents to pay the compensation amount with
interest and other consequential benefits as per the
prevailing law against her land acquired by the State
Government for construction/ widening of road from
Malahi Pakari, Kankarbagh, Patna known as 90 feet road
to connect N.H. 30 way back in/ about the year 2014,
without any notice or without adopting due procedure for
such acquisition, which she purchased from the
Patna High Court CWJC No.14959 of 2022 dt.07-07-2025
2/4
Respondent No. 6 on 28.09.1990.
(ii) For any other relief/ reliefs for
which the petitioner is entitled under law.
3. Learned counsel for the petitioner has submitted
that petitioner purchased a piece of land jointly with Indu Devi,
wife of Rajendra Prasad Agarwal through registered deed on
28.08.1990
from respondent no. 6 being Society Plot No. 67 D
pertaining to Khata No. 83, Khesra No. 232 and 236, Village-
Pakri, Ajimabad, P.S. Kankarbagh, Patna, Area being 1100 Sq.
Ft. and photocopy of the registered deed dated 28.08.1990 is
annexed as Annexure-1 to the petition. Learned counsel has
submitted that land in question was acquired by the State
Government for construction/ widening of road from Malahi
Pakari, Kankarbagh, Patna known as 90 feet road to connect
N.H. 30 way but compensation of land in question has not been
given to the petitioner till today. Learned counsel further
submits that petitioner has represented before various authority
and recently he has represented before the District Land
Acquisition Officer, Patna which is at page 9 of second
supplementary affidavit but up till now grievance of the
petitioner has not been redressed and hence, the present writ
petition has been filed.
4. Learned counsel on behalf of the State has
Patna High Court CWJC No.14959 of 2022 dt.07-07-2025
submitted that respondents authority admitted the claim of
compensation in favour of the petitioner with reference to the
land acquired by the Government of Bihar but some necessary
documents have been required to assess the compensation
amount in respect of land in question and same has not been
given by the petitioner.
5. At this stage, learned counsel for the petitioner
has submitted through second supplementary affidavit that he
has already furnished all the required documents such as
document concerning measurement of land done by Amin, map
of society, land possession certificate, sale deed and revenue
receipt (annexed as annexure-P/7 series of second
supplementary affidavit). Learned counsel further submitted that
by way of representation petitioner has submitted all the
required documents which is needed for assessment of
compensation amount in respect of land in question.
6. Considering the facts and circumstances of the
case as well as submissions of the parties, the present writ
petition stands disposed of with direction to the concerned
authority, specifically respondents no. 4 and 5 to assess the
compensation amount of land in question for which necessary
documents have already been forwarded to the concerned
Patna High Court CWJC No.14959 of 2022 dt.07-07-2025
authority and pass appropriate order after giving due
opportunity of hearing to the petitioner within six weeks from
the date of receipt of the order.
(Alok Kumar Pandey, J)
shahzad/-
AFR/NAFR NAFR
CAV DATE N.A.
Uploading Date 10.07.2025
Transmission Date N.A.
