Patna High Court - Orders
Chandrika Prasad & Ors vs The State Of Bihar & Ors on 9 July, 2014
Author: Shivaji Pandey
Bench: Shivaji Pandey
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.13751 of 2013
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1. Chandrika Prasad Son Of Late Jagdeo Sah Resident Of Village-
Fatehpur, P.S. and District- Siwan
2. Smt. Bibha Devi Wife Of Late Narendra Kumar Resident Of Village-
Fatehpur, P.S. and District- Siwan
3. Sri Vikash Ranjan Son Of Late Narendra Kumar Resident Of Village-
Fatehpur, P.S. and District- Siwan
4. Shri Prabhat Ranjan Son Of Late Narendra Kumar Resident Of Village-
Fatehpur, P.S. and District- Siwan
5. Sri Manoranjan Kumar Son Of Late Narendra Kumar Resident Of
Village- Fatehpur, P.S. and District- Siwan
.... .... Petitioner/s
Versus
1. The State Of Bihar, through the Principal Secretary, Department Of
Revenue and Land Reform, Government Of Bihar, Patna
2. The Divisional Commissioner, Saran Division, Chapra
3. The Deputy Collector Land Reform, Sadar, Siwan
4. The Circle Officer, Panchrukhi, Siwan
5. Jiwan Sah Son Of Late Vidya Sah Resident Of Mohalla- Pakri Bengali,
P.S.- Siwan (Muffasil), District- Siwan
6. Abdul Bashar Son Of Late Sher Mohammad Resident Of Mohalla-
Makhdum Sarai, P.S.- Panchrukhi, District- Siwan
7. Abdul Bashar Son Of Late Sher Mohammad Resident Of Mohalla-
Makhdum Sarai, P.S.- Panchrukhi, District- Siwan
8. Md. Qyum Son Of Late Md. Lukman, Resident Of Mohalla- Makhdum
Sarai, P.S.- Panchrukhi, District- Siwan
9. Ehsanul Haque Son Of Yusuf, Resident Of Mohalla- Hardiya, P.S.-
Panchrukhi, District- Siwan
10. Anishul Nesha Wife Of Late Nawsher Sah, Resident Of Mohalla-
Mandra Pali, P.S.- Panchrukhi, District- Siwan
.... .... Respondent/s
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Appearance :
For the Petitioner/s : Mr. J.S. Arora, Advocate.
For the Respondent/s : Mr. Deepak Kumar, AC. To G.A.16
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CORAM: HONOURABLE MR. JUSTICE SHIVAJI PANDEY
ORAL ORDER
3 09-07-2014Heard learned counsel for the petitioners and learned counsel for the State.
In the present writ petition the petitioners are seeking Patna High Court CWJC No.13751 of 2013 (3) dt.09-07-2014 2 relief for quashing the order dated 20.3.2013 passed in BLDR Appeal No.12 of 2012 by the Commissioner, Saran Division Chapra by which he has set aside the order dated 28.12.2011 passed in Bihar Land Dispute Case No.70 of 2011-12 with regard to restoration of Jamabandi.
The matter relates to mutation. In view of Section 9 read with section 15 of the Bihar Land Mutation Act, 2009 it will not be proper for this Court to adjudicate the issue. Accordingly this writ petition is disposed of with a liberty to the petitioners to approach the aforesaid Tribunal. If such an application is filed within 30 days from today the time consumed before this Court will be taken into consideration while deciding the limitation petition, if any.
Vinay/- (Shivaji Pandey, J) U