Anant Choudhry vs The State Of Bihar
2025 Latest Caselaw 773 Patna

Patna High Court

Anant Choudhry vs The State Of Bihar on 24 July, 2025

Author: Alok Kumar Pandey

Bench: Alok Kumar Pandey

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.11887 of 2025
     ======================================================
     Anant Choudhry Son of Late Kauleshwar Choudhry Residing at Village-
     Badopur, P.O.- Gordiha, P.S. and Anchal- Rafiganj, Dist.- Aurangabad (Bihar)
     Pincode- 824125.

                                                                  ... ... Petitioner
                                       Versus
1.   The State of Bihar through Chief Secretary, Govt. of Bihar Patna.
2.   The Principal Secretary, Revenue and Land Reforms, Government of Bihar
     Patna.
3.   The Commissioner, Gaya (Bihar).
4.   The District Magistrate, Aurangabad Bihar.
5.   The A.D.M. Land Reforms Deptt, Aurangabad Bihar.
6.   The S.D.O., Subdivision Aurangabad, District- Aurangabad Bihar.
7.   The Circle Officer, Anchal Rafiganj, District Aurangabad Bihar.

                                               ... ... Respondents
     ======================================================
     Appearance :
     For the Petitioner/s   :      Mr.Surendra Pd. Singh
     For the Respondent/s   :      Mr.Standing Counsel (11)
     ======================================================
     CORAM: HONOURABLE MR. JUSTICE ALOK KUMAR PANDEY
     ORAL JUDGMENT

Date : 24-07-2025

Heard the parties.

2. In the instant writ petition, petitioner has prayed

for the following relief:-

For a direction to the respondent number 4 to 7 to settle the land for home according to the circular of Bihar Government. The petitioner belongs to SC/ST and landless. He is residing on government land having made a home from 50 year bearing Khata Number 110, Plot Number 1053, Area 3 dismal, Thana Number 707 Anchal Rafiganj District Aurangabad Bihar and after then he has taken electric line from electric department, government of Bihar in his wife and he deposite the electric bill to the government.

3. Learned counsel for the petitioner submits that Patna High Court CWJC No.11887 of 2025 dt.24-07-2025

petitioner belongs to SC/ST category and is landless person and

he is residing on government land. He further submits that

Revenue Department, Government of Bihar has issued letter no.

4 Kha. Ma. Policy 101/712 2188 dated 12.05.1971 for

settlement of land in respect of SC/ST category and others and

the said letter has been annexed as Annexure-P/6 to the writ

petition. Learned counsel for the petitioner further submits that

the State Government is committed to provide land for home to

landless Mahadalit families which is mentioned at Annexure-P/7

to the writ petition. Learned counsel further submits that

petitioner has made representation before S.D.O., Aurangabad

for settlement of government land (Annexure-P/3) but the

concerned S.D.O. has not passed any order on the representation

of the petitioner. Learned counsel further submits that petitioner

has also given representation before the Additional District

Magistrate, Aurangabad for settlement of government land

(Annexure-P/4) but the concerned authority has not paid any

heed in respect of representation of the petitioner. He further

submits that petitioner has also represented before the District

Magistrate, Aurangabad for settlement of government land

(Annexure-P/5) but up till now, grievance of the petitioner has

not been redressed.

Patna High Court CWJC No.11887 of 2025 dt.24-07-2025

4. Learned counsel for the State has submitted that

if the petitioner files fresh representation raising his grievance

before the competent authority, the same shall be looked into.

5. Considering the facts and circumstances of the

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

present writ petition stands disposed of with liberty to the

petitioner to file fresh representation before the competent

authority for redressal of his grievance, as has been raised in the

present writ petition, within a period of five weeks from the date

of receipt of the order. If such representation is filed within the

stipulated period, the concerned authority is directed to consider

and dispose of representation of the petitioner by giving him due

opportunity of hearing as per provision of law without being

prejudiced by the order passed by this court expeditiously,

preferably within a period of three months from the date of

filing of representation.

(Alok Kumar Pandey, J)

shahzad/-

AFR/NAFR                NAFR
CAV DATE                N.A.
Uploading Date          26.07.2025
Transmission Date       N.A.