Patna High Court - Orders
Chhote Bihari @ Chhote Bihari Sah vs The State Of Bihar & Ors on 17 July, 2014
Author: Shivaji Pandey
Bench: Shivaji Pandey
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.2999 of 2014
======================================================
1. Chhote Bihari @ Chhote Bihari Sah S/O Late Nathuni Sah Resident Of
Pathahi, P.S. Punpun, Dist.- Patna. A/P Resident Of Paharpur, Patna
Khagaul Road, Anisabad, P.S. Gardanibagh, Dist.- Patna
2. Om Prakash S/O Late Hari Nandan Sah Resident Of Mohalla Kumhrar,
P.S. Agamkuan, Dist.- Patna
.... .... Petitioner/s
Versus
1. The State Of Bihar represented through Chief Secretary, Govt. Of Bihar
Old Secretariat Building, Patna
2. Circle Officer, Punpun (Patna)
3. Deputy Collector Land Reforms, Masaurhi (Patna)
4. Addl. Collector, Patna
5. Sushri Ritika Gupta D/O Sri Rakesh Kumar Raju Resident Of
Belwarganj, P.O. Guljar Bagh, P.S. Alamganj, Dist.- Patna
6. Smt. Rita Gupta W/O Sri Narendra Kumar Resident Of Kapraul Road
Main Road, Sitamarhi, P.S. Sitamarhi, Dist.- Sitamarhi
7. Sanker Kumar Khemaka
8. Sri Ram Khemka 7,8 are Sons Of Keshar Deo Khemaka both are
Resident Of Mohalla Muradpur, P.S. Pirbahore, Dist.- Patna
9. Chandawa Devi W/O Lala Pd.
10. Lala Pd. S/O Late Ram Chandra Pd. Bhagat
11. Kanti Devi W/O Lala Pd. 9, 10, 11 are Resident Of Bari Pahari, P.S.
Alamganj, A/P Agamkuan Dist.- Patna
12. Madhuri Devi W/O Late Jugal Paswan, resident of Beldari Chak, P.S.
Punpun, A/P P.S. Gauri Chak, District-Patna.
.... .... Respondent/s
======================================================
Appearance :
For the Petitioner/s : Mr. Tilak Sao, Advocate.
For the Respondent/s : Mr. Amit Kumar Anand, AC to GP-15
======================================================
CORAM: HONOURABLE MR. JUSTICE SHIVAJI PANDEY
ORAL ORDER
2 17-06-2014Heard learned counsel for the petitioners and learned counsel for the State.
In the present writ petition the petitioners are challenging the order dated 17.9.2012 passed in Mutation Revision No. 66 of 2011-12 by the Additional Collector, Patna High Court CWJC No.2999 of 2014 (2) dt.17.06.2014 2 Patna by which he has allowed the revision application.
The matter relates to mutation. In view of Section 9 read with section 15 of the Bihar Land Mutation Act, 2009 it will not be proper for this Court to adjudicate the issue.
Accordingly this writ petition is disposed of with a liberty to the petitioner to approach the aforesaid Tribunal. If such an application is filed within 30 days from today the time consumed before this Court will be taken into consideration while deciding the limitation petition, if any.
Vinay/- (Shivaji Pandey, J) U