Patna High Court - Orders
Ravindra Singh @ Rabindra Singh vs The State Of Bihar on 11 July, 2025
Author: Mohit Kumar Shah
Bench: Mohit Kumar Shah
IN THE HIGH COURT OF JUDICATURE AT PATNA
Miscellaneous Jurisdiction Case No.52 of 2021
In
Civil Writ Jurisdiction Case No.11446 of 2019
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Ravindra Singh @ Rabindra Singh Son of Megh Raj Singh resident of Village
and Post - Nonahar, P.S. - Suryapura, Anchal- Bikramganj,District- Rohtas.
... ... Petitioner/s
Versus
1. The State of Bihar
2. Shri Deepak Kumar Singh S/O not known The Chief Secretary Govt. of
Bihar, Patna.
3. Shri Pankaj Dixit S/O not Known The Collector Cum District Magistrate
Rohtas at Sasaram.
4. Shri Satyaveer Singh S/O not Known The superintendent of Police, Rohts at
Dehri on Sone.
5. Shri Vijayant Singh S/O not Known The Sub Divisional officer Cum Sub
Divisional Magistrate, Bikramganj, Rohtas.
6. Shri Alok Chandra Ranjan S/O not known Anchal Adhikari, Anchal-
Bikramganj, District-Rohtas.
7. Shri Sudhir Kumar S/O not known The officer Incharge Suryapura Police
Station, Suryapura, Sub Division, Bikramganj, District- Rohtas.
8. Chhathu Paswan Son of Late Shiv Paswan resident of Village and Post
Nonahar, P.S. - Suryapura, Anchal- Bikramganj, District- Rohtas.
9. Ram Narayan Paswan Son of Chhathu Paswan resident of Village and Post
Nonahar, P.S. - Suryapura, Anchal- Bikramganj, District- Rohtas.
10. Mod Narayan Paswan Son of Chhathu Paswan resident of Village and Post
Nonahar, P.S. - Suryapura, Anchal- Bikramganj, District- Rohtas.
11. Mithu Paswan Son of Late Shiv Paswan resident of Village and Post
Nonahar, P.S. - Suryapura, Anchal- Bikramganj, District- Rohtas.
12. Pintu Paswan Son of Mithu Paswan resident of Village and Post Nonahar,
P.S. - Suryapura, Anchal- Bikramganj, District- Rohtas.
13. Babli Paswan Son of Mithu Paswan resident of Village and Post Nonahar,
P.S. - Suryapura, Anchal- Bikramganj, District- Rohtas.
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr.Subash Kumar, Advocate
For the Opposite Party/s : Mr. Atul Shankar, AC to SC-19
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CORAM: HONOURABLE MR. JUSTICE MOHIT KUMAR SHAH
ORAL ORDER
4 11-07-2025The learned counsel for the opposite parties has Patna High Court MJC No.52 of 2021(4) dt.11-07-2025 2/2 submitted, by referring to the show cause filed in the present case, more particularly paragraph no. 9 thereof, that in compliance of the order of this Court dated 03.09.2019 passed in CWJC No. 11446 of 2019, the re-encroachment made by the private respondents has again been removed by the Circle Officer, Bikramganj, District-Rohtas, hence the order of this Court has stood complied with.
2. This Court is satisfied that the order of this Court dated 03.09.2019 passed in CWJC No. 11446 of 2019, has stood complied with, however, liberty is granted to the petitioner to agitate his subsisting grievances, if any, by taking recourse to the due process of law.
3. Accordingly, the present petition stands disposed off.
(Mohit Kumar Shah, J) S.Sb/-
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