Firoj Ansari vs The State Of Bihar
2026 Latest Caselaw 32 Patna

Patna High Court

Firoj Ansari vs The State Of Bihar on 9 January, 2026

Author: Sudhir Singh

Bench: Sudhir Singh

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                     Civil Writ Jurisdiction Case No.154 of 2026
     ======================================================
     Firoj Ansari, S/o Late Sadik Ansari, resident of Mohalla-Shastri Nagar, Ward
     No.15, P.S.-Bagaha, District-West Champaran.

                                                                ... ... Petitioner/s
                                         Versus

1.   The State of Bihar.
2.   The Additional Chief Secretary, Department of Revenue and Land Reforms,
     Govt. of Bihar, Patna.
3.   The District Magistrate, West Champaran.
4.   The Superintendent of Police, Bagaha, West Champaran.
5.   The Additional Collector, West Champaran.
6.   The Sub-Divisional Magistrate, Bagaha-1, West Champaran.
7.   The Deputy Collector Land Reforms, Bagaha, West Champaran.
8.   The Circle Officer, Bagaha-1, West Champaran.
9.   The officer-in-charge, Bagaha Police Station, West Champaran.

                                               ... ... Respondent/s
     ======================================================
     Appearance :
     For the Petitioner/s    :      Mr.Sunil Kumar Verma, Advocate
                                    Mr. Suman Kumar Verma, Advocate
                                    Mr. Anish Kumar, Advocate
                                    Mr. Amresh Kumar Mishra, Advocate
                                    Ms. Anjali Singh, Advocate
                                    Ms. Ayushi Singh, Advocate
     For the Respondent/s    :      Mr. Nadim Seraj, GP-5
     ======================================================
     CORAM: HONOURABLE THE CHIEF JUSTICE
             and
             HONOURABLE MR. JUSTICE SUDHIR SINGH
     ORAL JUDGMENT

(Per: HONOURABLE THE CHIEF JUSTICE)

Date : 09-01-2026

Heard learned counsel for the parties.

2. This writ petition has been filed by the petitioner

seeking for the following relief(s):-

(i). Issuance of an appropriate writ/order/direction upon the Respondent state Authority/Authorities for Patna High Court CWJC No.154 of 2026 dt.09-01-2026

ensuring early and enduring removal of encroachment and illegal occupation/control over Public Land registered in the Survey Khatiyan in the nature of Gair Mazrua Malik covered under Khata No.04 relating to plot No.403 situated at Mauza- Ratanmala measuring 4 Kattha & 8 Dhur, Khata no.346, relating to plot no.133 situated at Mauza-Bagaha Measuring an area of 3 Kattha, 13 Dhur, Khata No.346 relating to plot no.104 measuring an area of 03 Kattha situated at Mauza-

Bagaha Khas, Khata No.346, Plot No.134, situated at Mauza-Bagaha Khas measuring an area of 20 decimal, Khata No.346 relating to Plot no.134/6 at Mauza- Bagaha Khas measuring 10 decimal of land, Khata no.346 relating to plot no.104 situated at Mauza- Bagaha measuring 01 Bigha 01 Katha and 15 Dhur, Khata No.57 relating to plot no.222 situated at Mauza- Bagaha measuring an area of 11.17 but decimal of land and last but not the least, khata no.357 relating to plot no.1156, 1305 and 1306 at Mauza- Ratanmala measuring 29.08 decimal of land which at the moment stands illegally and collusively mutated in favour of unscrupulous persons and land grabbers conspiring together with the concerned Revenue/Administrative Authorities at Bagaha in the district of West Champaran resulting in substantial damage and loss of property to the state of Bihar and public at large.

(ii). Further issuance of an appropriate writ/order/direction upon the concerned State Authority/Authorities for constituting a body/team of Senior responsible Officers entrusted with the task to identify such public land at Bagaha/ West Champaran which is public land but under illegal and wrongful private control/occupation of land grabbers/encroachers who have vested private interest in relation to such public land and further enquire Patna High Court CWJC No.154 of 2026 dt.09-01-2026

about collusion and complicity of the Revenue/Administrative Officer/s posted at Bagaha at different points of time in order to fix accountability against such unscrupulous officials causing loss to the state property.

(iii). Further issuance of an appropriate writ/order/ direction for instituting Criminal and departmental proceeding against such Revenue/Administrative Officers who are primafacie found responsible for allowing / permitting/ facilitating transfer of public land in favour of private persons/land grabbers for having caused damage /loss to the state property.

(iv) For any other relief/reliefs to which the petitioner is found entitled to in the facts and circumstances of the case."

3. When we posed the pertinent question to the

learned counsel appearing for the petitioner that in terms of the

Bihar Public Land Encroachment Act, 1956 (for brevity 'Act')

whether any application has been filed before the concerned

authority, the learned counsel has referred to Page No. 44 of the

brief, from which we find that it relates to a representation filed

before the District Magistrate, Bettiah in respect of only one

plot. However, in the writ petition several plot numbers have

been mentioned in which it is stated that encroachments have

been made by different persons.

4. It is open to the petitioner to file a proper

application before the concerned authority, i.e., Respondent No. Patna High Court CWJC No.154 of 2026 dt.09-01-2026

3, highlighting all those plot numbers in question, so that

necessary procedure can be resorted to in accordance with the

Act.

5. With the aforesaid observation, this writ petition

stands disposed of.

6. Pending application(s), if any, shall also stand

disposed of.

(Sangam Kumar Sahoo, CJ)

( Sudhir Singh, J) sujit/-

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Uploading Date          13.01.2026
Transmission Date