Patna High Court - Orders
Md Mehmood Alam vs The State Of Bihar on 11 November, 2025
Author: Rajiv Roy
Bench: Rajiv Roy
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.16698 of 2025
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Md Mehmood Alam
... ... Petitioner/s
Versus
The State of Bihar
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Vivekanand Vivek, Advocate
For the Respondent/s : Mr. Sunil Kumar Mandal, SC-3
Mr. Neelam Kumari, AC to SC-3
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CORAM: HONOURABLE MR. JUSTICE RAJIV ROY
ORAL ORDER
2 11-11-2025Heard the parties.
2. The present petition has been preferred for the following relief(s):
"I. For issuance of an appropriate writ/writs/order/orders /direction/directions commanding the respondents for quashing the Basgit Parchas dated 25/06/2018 issued by the Circle Officer, Gogri in Basgit Parcha Case No-5/2017- 2018 in the name of the respondent No- 5 to 8 contained in Annexure- P/5 series to the application without any notice to the petitioner and in violation of Bihar Privileged Persons Homestead Tenancy Act, 1947 and rules made thereunder.
II. For issuance of an appropriate writ/writs/order/orders /direction/directions commanding the respondents to cancel the Basgit Parchas dated 25/06/2018 contained in Annexure A/5 series to the application issued in favour of the respondent No- 5 to 8.
III. For issuance of any appropriate Patna High Court CWJC No.16698 of 2025(2) dt.11-11-2025 2/2 writ/writs/order/orders/direction/directions to which the petitioner is entitled in accordance with law."
3. Admit.
4. State receives notice on behalf of the respondent nos. 1 to 4.
5. Issue notice to the respondent nos. 5 to 8 through both processes i.e. ordinary as well as registered cover with A/D for which requisites etc. must be filed within a period of three weeks failing which the application shall stand rejected without further reference to the Bench.
6. In case, the order passed is not complied and the matter accordingly stands dismissed, subsequently, the same be posted under the heading 'To be Mentioned'.
7. Pleadings to be exchanged in six months.
8. Rule is made returnable within a period of one year.
(Rajiv Roy, J) Adnan/-
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