Patna High Court - Orders
Arendra Nath Ray @ Harendra Nath Ray vs The State Of Bihar on 16 January, 2020
Bench: Chief Justice, Anil Kumar Upadhyay
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.834 of 2020
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Arendra Nath Ray @ Harendra Nath Ray, Son of Deonandan Ray, Resident of
Village- Gannipur, Mishra Tola, Post Office- Ramna Road, Police Station-
Kazi Mohammadpur, District- Muzaffarpur.
... ... Petitioner
Versus
1. The State of Bihar
2. The Chief Secretary, Bihar, Patna-1.
3. The Principal Secretary, Revenue and Land Reforms Department, Bihar,
Patna-1.
4. The Commissioner, Muzaffarpur.
5. The District Magistrate, Muzaffarpur.
6. The Deputy Collector, Land Reforms, East Muzaffarpur.
7. Nagendra Kumar S/o Name not known presently posted as Circle Officer,
Misahri, District- Muzaffarpur.
8. The Halka Karmchari, Musahri Circle, District- Muzaffarpur.
9. Vishwamitra Kumar Son of not known Karmchari, Musahari Anchal,
District- Muzaffarpur.
... ... Respondents
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Appearance :
For the Petitioner : Mr. Najmul Hoda,
Mr.Alok Kumar Alok, Advocates
For the Respondents : Mr.Rishi Raj Sinha SC19
Mr. Akhilesh Kumar, AC to SC 19
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CORAM: HONOURABLE THE CHIEF JUSTICE
And
HONOURABLE MR. JUSTICE ANIL KUMAR UPADHYAY
ORAL ORDER
(Per: HONOURABLE THE CHIEF JUSTICE)
2 16-01-2020Heard learned counsel for the petitioner and the respondents.
Petitioner has filed the present petition for cancellation of Jamabandis being illegally created by the respondent authorities in favour of several persons in regard to vast areas of public lands even though earlier Jamabandis in Patna High Court CWJC No.834 of 2020(2) dt.16-01-2020 2/2 regard to those lands had been cancelled by the higher authorities and for restraining the respondent authorities in creating further such Jamabandis and for holding an enquiry in the matter and for taking proper action against the respondent authorities by initiating departmental proceedings and by lodging criminal prosecution.
After the matter was heard at length, the Court finding not to entertain the present petition which appears to be a private interest litigation, learned counsel for the petitioner seeks permission to withdraw the present petition reserving liberty to seek appropriate remedies in accordance with law under the revenue law of the land.
Accordingly, the present petition is dismissed as withdrawn with the aforesaid liberty.
We are hopeful that as and when petitioner takes recourse to such remedies, as are otherwise available in law, before the appropriate forum, the same shall be dealt with, in accordance with law and with reasonable dispatch.
(Sanjay Karol, CJ) ( Anil Kumar Upadhyay, J) BT/-
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