Patna High Court - Orders
Neeraj Kumar vs The State Of Bihar & Ors on 11 December, 2015
Author: Birendra Prasad Verma
Bench: Birendra Prasad Verma
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.17692 of 2013
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Neeraj Kumar Son of Krishnanandan Sharma Resident Of Village- Raunia,
P.S.- Naunatpur, District- Patna
.... .... Petitioner/s
Versus
1. The State of Bihar
2. The Collector, Patna
3. The Circle Officer, Naubatpur, District- Patna
.... .... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Sanjay Kumar @ Manu
For the Respondent/s : Mr. Shashi Shekhar Pd. Sinha, AC to GA-13
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CORAM: HONOURABLE MR. JUSTICE BIRENDRA PRASAD VERMA
ORAL ORDER
5 11-12-2015Heard the parties.
The petitioner has filed the present writ petition under Article 226 of the Constitution of India questioning the validity and correctness of notice dated 26.07.2013 (Annexure-1) issued by the respondent Circle Officer, Naubatpur inviting objections from the petitioner, besides others, before issuance of basgit parcha in favour of certain individuals belonging to Mahadalit families (Schedules castes community).
A counter-affidavit has been filed on behalf of the respondent Circle Officer, wherein it has been stated that in the Basgit Parcha Case No. 1 of 2013-14, now final order has been passed and bastit parcha has been issued under the provisions of The Bihar Privileged Persons Homestead Tenancy Act, 1947 (In short ' Act, 1947') in favour of certain beneficiaries.
In above view of the matter, this writ petition has become infructuous. It is, accordingly, dismissed.
However, the petitioner, if so advised, shall be at liberty to assail the aforesaid final order passed by the respondent Circle Officer as also the Basgit parcha issued to the beneficiaries before Patna High Court CWJC No.17692 of 2013 (5) dt.11-12-2015 2/2 the District Collector, Patna under the provisions of Section 21 of the Act, 1947.
(Birendra Prasad Verma, J) BTiwary/-
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