Patna High Court - Orders
Suresh Sahni vs The State Of Bihar And Ors on 3 February, 2026
Author: Rajiv Roy
Bench: Rajiv Roy
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.13124 of 2017
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Suresh Sahni
... ... Petitioner/s
Versus
The State Of Bihar and Ors
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr.Bhola Prasad, Advocate
For the Respondent/s : Mr.Dhurjati Kumar Prasad, GP- 14
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CORAM: HONOURABLE MR. JUSTICE RAJIV ROY
ORAL ORDER
2 03-02-2026Heard Mr. Bhola Prasad, learned counsel for the petitioner and the State.
2.The present petition has been preferred for the following relief/s:
(i) for quashing the order dated 25-5-
2017 passed by the Hon 'ble Member Administrative, Bihar Land Tribunal, Patna in B. L. T. Case No. 786/2015 whereby the order of the learned Collector, Katihar dated 26-12-2014 in Basgit Purcha Revision Case No. 613 of 2011-12 has been set aside;
(ii) for quashing the order dated 19-12- 2002 passed by the Circle Officer, Mansahi in Basgit Parcha of 4 Patna High Court CWJC No.13124 of 2017(2) dt.03-02-2026 2/2 decimals to respondent no.6 and consequently conceal the purcha.
3. This application shall be heard.
4. The State receives notices on behalf of respondent nos. 01 to 05.
5. Issue notice to respondent no.6 both by registered cover with A/D as well as ordinary process for which requisites etc. must be filed within eight weeks from today failing which this application shall stand rejected without further reference to a Bench.
6. In case, the order passed is not complied and the matter accordingly stands rejected, the same be posted under the heading "To be Mentioned".
7. Pleadings to be exchanged in six months.
8. Rule is made returnable within one year.
(Rajiv Roy, J) Ravi/-
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