Patna High Court
Rehana Khatoon vs The State Of Bihar on 22 July, 2025
Author: Alok Kumar Pandey
Bench: Alok Kumar Pandey
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.11686 of 2025
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1. Rehana Khatoon Wife of Dastagir, Resident of Ward No. 28, Faiz Colony
Katari, P.S.- Chandauti, District- Gaya.
2. Mansoor Alam, Son of Late Abdul Rajjak, Resident of Aliganj Road No. 01,
Katari, P.S.- Chandauti, District- Gaya.
... ... Petitioner/s
Versus
1. The State of Bihar through its Additional Chief Secretary, Revenue and Land
Reforms, Government of Bihar, Patna.
2. The Collector, Gaya.
3. The Deputy Collector, Land Reforms, Gaya.
4. The Sub-Divisional Officer, Sadar, Gaya.
5. The Circle Officer (Town), Gaya.
6. The Circle Inspector (Town, Gaya.
7. The Revenue Clerk (Town), Gaya.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr.Shivendra Prasad
For the Respondent/s : Mr.Government Pleader (4)
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CORAM: HONOURABLE MR. JUSTICE ALOK KUMAR PANDEY
ORAL JUDGMENT
Date : 22-07-2025
In the instant petition, petitioners have prayed
for the following relief(s):-
That this is an
application for issuance of an
appropriate writ/ writs, order/
orders, direction/ directions for
direction to the respondent
authorities to create Jamabandi
and register the name of petitioners
register no. II and to grant
mutation of the part of the land
bearing Plot No. 1057 (Old) and
Khata No. 216 (Old) having its
area 6 ½ decimal each total 13
Patna High Court CWJC No.11686 of 2025 dt.22-07-2025
2/3
decimal which have been
purchased by the petitioners
through registered sale deed on
26.02.2019
from one Sushil Kumar
grandson of Late Babu Lal Ram
and to grant to any other relief(s)
for which petitioners may found
entitled in accordance with law
2. Learned counsel for the petitioners submits that
petitioners purchased the land in question, appertaining to Khata
no. 216(Old) and Plot No. 1057 (Old), as described in para 6 of
the petition and thereafter approached the Circle Officer, Gaya
for mutation of the said land, but the same was denied. It is
further submitted that the petitioners also made an attempt to
deposit online rent with respect to the said land, but the same
was not accepted by the concerned Circle Officer.
3. Learned counsel on behalf of State has submitted that
petitioners have not made any online application for the
mutation of land in question. However, if the petitioners submit
a fresh online application for mutation of the land in question,
the concerned Circle Officer will look into the matter and pass
appropriate order.
4. Considering the facts and circumstances of the case
and the arguments advanced on behalf of the parties, the present
writ petition is disposed of with liberty to the petitioners to file
fresh online application for mutation within a period of four
Patna High Court CWJC No.11686 of 2025 dt.22-07-2025
weeks from the date of receipt of the order. If such application is
filed within the stipulated period, the concerned Circle Officer
will pass an appropriate order after hearing the parties
concerned, without being prejudiced by the order passed by this
Court, within a reasonable period of time.
(Alok Kumar Pandey, J)
vashudha/-
AFR/NAFR NAFR
CAV DATE NA
Uploading Date 24.07.2025
Transmission Date NA
