Patna High Court
Bijendra Prasad @ Vijendra Prasad vs The State Of Bihar on 14 July, 2025
Author: Alok Kumar Pandey
Bench: Alok Kumar Pandey
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.10814 of 2025
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Bijendra Prasad @ Vijendra Prasad S/o Late Khublal Ram, Resident of
Village- Sonvarsa, P.S- Industrial Police Station, Buxar, District- Buxar,
Bihar.
... ... Petitioner/s
Versus
1. The State of Bihar through the Chief Secretary Govt. of Bihar, Patna.
2. The Principal Secretary, Department of Revenue and Land Reform Govt. of
Bihar, Patna.
3. The District Collector-cum-Magistrate, Buxar, Bihar.
4. The Sub Divisional Officer, Buxar, Bihar.
5. The Circle Officer, Buxar, Bihar.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr.Ranjeet Tiwary
For the Respondent/s : Mr.Government Pleader (18)
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CORAM: HONOURABLE MR. JUSTICE ALOK KUMAR PANDEY
ORAL JUDGMENT
Date : 14-07-2025
Heard the parties.
2. In the instant petition, petitioner seeks
following relief(s):-
(i) For direction be
issued to the respondent No-05 the
Circle Officer, Buxar to proceed with
the measurement Case No 22 of 2023-
24 and conclude the same which is
pending before the Respondent No-5.
Patna High Court CWJC No.10814 of 2025 dt.14-07-2025
The Circle Officer, Buxar relating to
the land of petitioner bearing Thana
No 389, Khata No 171(K), Khesra No-
750, Area 0.19 Decimal, 753 Area 0.15
Decimal, 786 area 1 acre 77 Decimal,
786 area 1 Acre 77 Decimal, 787 area
0.06 Decimal, 788 Area 33 Decimal,
809 Area 0.14 Decimal and 810 Area
15 Decimal all above are situated at
Sonvarsa Circle, Buxar, District-
Buxar, Bihar.
(ii) For that any other
relief or reliefs as your lordships may
deem fit and proper in the facts and
circumstances of the case.
3. Learned counsel for the petitioner submits
that the petitioner belongs to Scheduled caste category and is
landless person. He further submits that the court of learned
Sub-Divisional Officer, Buxar initiated settlement Case No.
02 of 1974-75 relating to the land bearing Thana No 389,
Khata No 171, Khesra Nos. 750, 753, 786, 787, 788, 809 and
810 total area 2 acre 79 decimal situated at Mauza Sonvarsa,
Circle Buxar, District- Buxar and after observing the said
proceeding, Respondent No. 4 - the Sub-Divisional Officer,
Buxar passed order on 22.04.1975 to settle the aforesaid land
in favour of the petitioner and settlement Purcha was also
Patna High Court CWJC No.10814 of 2025 dt.14-07-2025
issued in his favour, as contained in Annexure P/1 of the
instant petition. He further submits that on the basis of order
passed by the Sub-Divisional Officer, Buxar in settlement
Case No. 02 of 1974-75, petitioner made request before the
Respondent No. 5 - the Circle Officer, Buxar for mutation of
land and the said authority allowed mutation in favour of the
petitioner and the petitioner is paying revenue since 1974-75.
He further submits that petitioner has filed a measurement
case no. 22 of 2023-24 before the Circle Officer, Buxar and
also filed the requisite fee for measurement of the said land.
The respondent no. 5, the Circle Officer, Buxar fixed the
dated 14.07.2023 for measurement of the land in question, as
contained in Annexure P5 to the instant petition, but
thereafter, no action has been taken up till now.
4. Learned counsel for the State submits that as
per the statutory provision, the Circle Officer, Buxar has to act
upon Annexure P5 for the measurement of the said land in
question, if he has not proceeded for the same as yet.
5. Considering the facts and circumstances of
the case and submissions advanced on behalf of the parties,
the Circle Officer, Buxar is hereby directed to act upon
Annexure- P5 of the writ petition within six weeks from the
Patna High Court CWJC No.10814 of 2025 dt.14-07-2025
date of receipt of the order, in accordance with law, without
being prejudiced by the order passed by this Court.
6. The writ petition stands disposed of with the
above observation/direction.
(Alok Kumar Pandey, J)
alok/-
AFR/NAFR NAFR
CAV DATE N/A
Uploading Date 15.07.2025.
Transmission Date N/A
