Sunil Shahi vs State Of Bihar
2026 Latest Caselaw 41 Patna

Patna High Court

Sunil Shahi vs State Of Bihar on 12 January, 2026

Author: Sudhir Singh

Bench: Sudhir Singh

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                     Civil Writ Jurisdiction Case No.201 of 2026
     ======================================================
     Sunil Shahi Son of Sri Ram Lakshan Shahi, Resident of village- Sahbajpur,
     Near Middle School, P.O.- Bhikhanpura, Block- Mushahari, P.S.-Ahiyapur,
     District- Muzaffarpur.

                                                                ... ... Petitioner/s
                                        Versus
1.   State of Bihar, through the Chief Secretary, Government of Bihar, Patna.
2.   Principal Secretary, Revenue & Land Reforms Department, Government of
     Bihar, Patna.
3.   Consolidation Director, Govt. of Bihar, Patna.
4.   Director General of Police, Govt. of Bihar Patna.
5.   Director, Vigilance Department, Govt. of Bihar, Patna.
6.   Commissioner, Tirhut Division, Muzaffarpur.
7.   District Magistrate, Muzaffarpur.
8.   Superintendent of Police, Economic Offenders Unit, Bihar, Patna.
9.   Sub-Divisional Officer, Muzaffarpur (East).
10. Deputy Collector Land Reforms (DCLR), Muzaffarpur (East).
11. Circle Officer, Mushahari Block, Muzaffarpur.
12. Revenue Officer, Mushahari Block, Muzaffarpur.
13. Mukteshwar Prasad Singh @ Mukesh Singh, Son of Sri Mahesh Singh,
    Resident of Manshahi, P.O.- Manika Harikishun, P.S. and Anchal -
    Mushahari, District Muzaffarpur.
14. Bhola Kumar Das, Son of Late Gopi Das, Resident of village- Gopalpur
    Taraura, P.O.- Taraura, P.S.- Mushahari, District- Muzaffarpur.
15. Ramanuj Sharma, Son of late Prushottam Sharma, Resident of village -
    Rohua, P.S. and Anchal - Mushahari, District- Muzaffarpur

                                               ... ... Respondent/s
     ======================================================
     Appearance :
     For the Petitioner/s   :      Mr. Sanjay Kumar @ S.K., Advocate
     For the Respondent/s   :      Mr. P.K. Shahi, Advocate General
     ======================================================
     CORAM: HONOURABLE THE CHIEF JUSTICE
             and
             HONOURABLE MR. JUSTICE SUDHIR SINGH
     ORAL JUDGMENT

(Per: HONOURABLE THE CHIEF JUSTICE)

Date : 12-01-2026

This Public Interest Litigation has been filed with Patna High Court CWJC No.201 of 2026 dt.12-01-2026

following prayer:-

"(I) Issue a writ of Mandamus or any appropriate writ directing Direct the Vigilance Bureau/Anti-Corruption Bureau, Bihar to conduct a comprehensive investigation into the corruption, illegal mutation, forging of records, and disproportionate assets of Circle Officer and revenue officials of Mushahari Anchal.

(II) Direct constitution of a Special Investigation Team (SIT) headed by a senior IPS/IAS officer to examine all mutation cases from 2018 to 2025. (III) Direct immediate sealing and seizure of the illegal parallel offices run by middlemen in Mushahari Anchal and confiscate all dongles, seals, computers, and revenue documents found therein.

(IV) Cancel all illegal Jamabandi entries, mutations, and land transfers mentioned in this petition, and restore the Government land to its original status.

(V) Initiate departmental proceedings and suspension of all involved revenue officers and clerks.

(VI) Direct the District Magistrate, Muzaffarpur, to submit periodic reports to this Hon'ble Court regarding corrective measures taken.

(VII) Direct the District Magistrate, Muzaffarpur to ensure transparent, corruption-free revenue services, including online processing without agents or bribe- based systems.

(VIII) Direct installation of CCTV cameras, complaint redressal system, and mandatory digital processing of all Patna High Court CWJC No.201 of 2026 dt.12-01-2026

revenue works.

(IX) Pass any further orders or directions that this Hon'ble Court may deem fit and proper in the interest of justice."

2. Upon perusal of the writ petition, we find that the

averments are vague and general in nature. No specific instances

have been given in which case and in which district(s) such

illegal mutation has been made.

3. So far as the prayer relating to illegal mutation and

cancellation of Jamabandi is concerned, the Bihar Land

Mutation Act, 2011 provides a statutory mechanism. Under

Section 7 of the Act, an appeal against an order of mutation

passed by the Circle Officer lies before the Land Reforms

Deputy Collector. Further, Section 8 of the Act provides for

revision before the Collector or Additional Collector of the

District. In cases where a Jamabandi is alleged to have been

created in violation of law, Section 9 of the Act empowers the

Additional Collector to inquire into and cancel such Jamabandi

after giving opportunity of hearing to the concerned parties,

with further remedies of appeal and revision provided

thereunder. Where an effective and efficacious statutory remedy

is available under the law, the same is required to be availed in

the first instance, particularly when the allegations pertain to Patna High Court CWJC No.201 of 2026 dt.12-01-2026

individual mutation entries and land records.

4. In the present case, the writ petition does not

disclose that any of the remedies available under the Bihar Land

Mutation Act, 2011 have been invoked with respect to any

specific mutation or Jamabandi. The reliefs sought are sweeping

in nature and seek a general enquiry into all mutation cases over

a long period without identification of individual cases.

5. In view of such state of affairs, we are not inclined

to entertain the present writ application.

6. Accordingly, the writ petition stands dismissed.

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

disposed of.

(Sangam Kumar Sahoo, CJ)

(Sudhir Singh, J)

guddukr/-

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CAV DATE
Uploading Date          15.01.2026
Transmission Date