Patna High Court - Orders
Mukteshwar Prasad Singh & Ors vs The State Of Bihar & Ors on 1 September, 2015
Author: Birendra Prasad Verma
Bench: Birendra Prasad Verma
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.3423 of 1999
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1. Mukteshwar Prasad Singh
2. Parma Nand Singh
3. Moti Nand Singh
4. Baleshwar Prasad Singh
5. Raj Bahadur Singh,
All are sons of late Mathura Singh, all are residents of Village
Basudhar, P.S. Itarhi, District- Buxar.
.... .... Petitioner/s
Versus
1. The State of Bihar
2. Additional Member, Board of Revenue, Patna.
3. Additional Collector, Buxar.
4. Deputy Collector, Land Reforms, Buxar.
5. Sheo Pratap Dubey.
6. Vindhyachal Dubey
7. Mahadeo Dubey
8. Umakant Dubey
All sons of late Pt. Braj Kishore Dubey.
9. Mostt. Yamuna Devi wife of late Umashankar Dubey
All are residents of village Kawalpokhar, P.S. Itarhi, District Buxar.
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.3424 of 1999
======================================================
1. Mukteshwar Prasad Singh
2. Parma Nand Singh
3. Moti Nand Singh
4. Baleshwar Prasad Singh
5. Raj Bahadur Singh,
All are sons of late Mathura Singh, all are residents of Village
Basudhar, P.S. Itarhi, District- Buxar.
.... .... Petitioner/s
Versus
1. The State of Bihar
2. Additional Member, Board of Revenue, Patna.
3. Additional Collector, Buxar.
4. Deputy Collector, Land Reforms, Buxar.
5. Sheo Pratap Dubey.
6. Vindhyachal Dubey
7. Mahadeo Dubey
8. Umakant Dubey
All sons of late Pt. Braj Kishore Dubey.
9. Mostt. Yamuna Devi wife of late Umashankar Dubey
All are residents of village Kawalpokhar, P.S. Itarhi, District Buxar.
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.3425 of 1999
Patna High Court CWJC No.3423 of 1999 (5) dt.01-09-2015
2/4
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1. Mukteshwar Prasad Singh
2. Parma Nand Singh
3. Moti Nand Singh
4. Baleshwar Prasad Singh
5. Raj Bahadur Singh,
All are sons of late Mathura Singh, all are residents of Village
Basudhar, P.S. Itarhi, District- Buxar.
.... .... Petitioner/s
Versus
1. The State of Bihar
2. Additional Member, Board of Revenue, Patna.
3. Additional Collector, Buxar.
4. Deputy Collector, Land Reforms, Buxar.
5. Sheo Pratap Dubey.
6. Vindhyachal Dubey
7. Mahadeo Dubey
8. Umakant Dubey
All sons of late Pt. Braj Kishore Dubey.
9. Mostt. Yamuna Devi wife of late Umashankar Dubey
All are residents of village Kawalpokhar, P.S. Itarhi, District Buxar.
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.3426 of 1999
======================================================
1. Mukteshwar Prasad Singh
2. Parma Nand Singh
3. Moti Nand Singh
4. Baleshwar Prasad Singh
5. Raj Bahadur Singh,
All are sons of late Mathura Singh, all are residents of Village
Basudhar, P.S. Itarhi, District- Buxar.
.... .... Petitioner/s
Versus
1. The State of Bihar
2. Additional Member, Board of Revenue, Patna.
3. Additional Collector, Buxar.
4. Deputy Collector, Land Reforms, Buxar.
5. Sheo Pratap Dubey.
6. Vindhyachal Dubey
7. Mahadeo Dubey
8. Umakant Dubey
All sons of late Pt. Braj Kishore Dubey.
9. Mostt. Yamuna Devi wife of late Umashankar Dubey
All are residents of village Kawalpokhar, P.S. Itarhi, District Buxar.
.... .... Respondent/s
======================================================
Appearance :
(In CWJC No.3423 of 1999)
For the Petitioner/s : Mr. Gopal Pandey
For the Respondent No.1 to 4 : Mr. Raju Giri, GP-30
Patna High Court CWJC No.3423 of 1999 (5) dt.01-09-2015
3/4
Mr. Santosh Kumar Mishra, AC to GP-30
For the Respondent No.5 to 9: Mr. Dwivedy Surendra
Mr. Ashok Kumar Singh
(In CWJC No.3424 of 1999)
For the Petitioner/s : Mr. Gopal Pandey
For the Respondent No.1 to 4 : Mr. Raju Giri, GP-30
Mr. Santosh Kumar Mishra, AC to GP-30
For the Respondent No.5 to 9: Mr. Dwivedy Surendra
Mr. Ashok Kumar Singh
(In CWJC No.3425 of 1999)
For the Petitioner/s : Mr. Gopal Pandey
For the Respondent No.1 to 4 : Mr. Raju Giri, GP-30
Mr. Santosh Kumar Mishra, AC to GP-30
For the Respondent No.5 to 9: Mr. Dwivedy Surendra
Mr. Ashok Kumar Singh
(In CWJC No.3426 of 1999)
For the Petitioner/s : Mr. Gopal Pandey
For the Respondent No.1 to 4 : Mr. Raju Giri, GP-30
Mr. Santosh Kumar Mishra, AC to GP-30
For the Respondent No.5 to 9: Mr. Dwivedy Surendra
Mr. Ashok Kumar Singh
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CORAM: HONOURABLE MR. JUSTICE BIRENDRA PRASAD VERMA
ORAL ORDER
5 01-09-2015In all these four writ petitions issues of facts and law involved are common and identical, and all of them arise out of the proceedings u/s 16(3) of The Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 (In short 'Land Ceiling Act') in which parties are same and common. Therefore, they have been heard together and are being disposed of by this common order.
The petitioners of all the writ petitions are aggrieved by the order(s) dated 20.11.1998 (Annexure-10 series in each of the writ petitions) passed by the respondent Additional Member, Board of Revenue, Bihar, Patna, whereby after setting aside the Patna High Court CWJC No.3423 of 1999 (5) dt.01-09-2015 4/4 orders passed by the original authority and the appellate authority, the matters have been remitted back to the respondent D.C.L.R., Buxar with a direction to decide the claims of the parties afresh regarding the lands in question after holding enquiry in their presence.
In above view of the matter, learned counsel appearing on behalf of the petitioners, in presence of the learned Government Pleader-30 appearing on behalf of the respondent no. 1 to 4 as also learned counsel appearing on behalf of the private respondents seeks permission to withdraw all these writ petitions with a liberty to pursue the matter before the respondent D.C.L.R, Buxar.
Permission is accorded.
All these writ petitions stand dismissed as withdrawn with the liberty aforesaid.
The parties shall be at liberty to raise all the issues of facts and law before the respondent D.C.L.R., Buxar, which may be available to them.
(Birendra Prasad Verma, J) BTiwary/-
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