Patna High Court - Orders
Madan Yadav @ Madan Ray vs The State Of Bihar on 23 August, 2022
Author: Sandeep Kumar
Bench: Sandeep Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.642 of 2020
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Madan Yadav @ Madan Ray S/o Ramnarayan Ray @ Ram Narayan Yadav
Resident of Village- Barahi, P.S.- Uda Kishanganj, District- Madhepura.
... ... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary, Revenue and Land
Reforms, Government of Bihar, Patna.
2. The District Magistrate, Madhepura, District Madhepura.
3. The Sub-Divisional Officer, Uda-Kishanganj, District- Madhepura.
4. The Circle Officer, Uda-Kishanganj, P.S.- Uda-Kishanganj, District-
Madhepura.
5. The Circle Inspector, Uda-Kishanganj, P.S.- Uda-Kishanganj, District-
Madhepura.
6. Ram Jyoti Sharma Son of Late Chandra Thakur Resident of Village- Barahi,
P.O.- Uda-Kishanganj, P.S.- Uda-Kishanganj, District- Madhepura.
7. Bhupendra Sharma Son of Late Chandra Thakur Resident of Village- Barahi,
P.O.- Uda-Kishanganj, P.S.- Uda-Kishanganj, District- Madhepura.
8. Rajendra Sharma Son of Late Chandra Thakur Resident of Village- Barahi,
P.O.- Uda-Kishanganj, P.S.- Uda-Kishanganj, District- Madhepura.
... ... Respondent/s
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Appearance :
For the Petitioner : Mr. Subodh Kumar Jha,
Mr. Pranav Kumar Jha, Advocates
For the Respondents : Mr. Rishi Raj Sinha (SC 19)
Mr. Saurabh Kumar, AC to SC 19
For Private Respondents : Mr. Pawan Kumar, Advocate
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CORAM: HONOURABLE MR. JUSTICE SANDEEP KUMAR
ORAL ORDER
5 23-08-2022Heard the parties.
This Court can only examine the decision-making process under its writ jurisdiction.
Learned counsel for the petitioner has not been able to point out any fact which would call for any interference in the impugned order.
Patna High Court CWJC No.642 of 2020(5) dt.23-08-2022 2/2 However, the petitioner may approach the authority for issuance of Basgit Parcha with regard to different lands. The claim of the petitioner who is a landless person has to be examined first by the authority and then he can only issue any Basgit Parcha though Basgit Parcha shall not be given against the order of the Bihar Land Tribunal in the matter.
With the aforesaid observation, this writ petition is disposed of.
(Sandeep Kumar, J) BT/-
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