Shyam Sunder Kumar Manjhi And Ors vs The State Of Bihar And Ors on 15 February, 2023

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Patna High Court - Orders

Shyam Sunder Kumar Manjhi And Ors vs The State Of Bihar And Ors on 15 February, 2023

Bench: Partha Sarthy

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                 Civil Writ Jurisdiction Case No.13457 of 2018
     ======================================================
1.    Shyam Sunder Kumar Manjhi and Ors Son of Shiv Bhajan Manjhi,
2.   Sanjay Kumar Manjhi, Son of Late Ramautar Manjhi.
3.   Kailash Manjhi, Son of Late Sohrai Manjhi.
4.   Ramadhar Manjhi, Son of Late Sohrai Manjhi.
5.   Kali Manjhi, Son of Late Jangli Manjhi.
6.   Jamun Manjhi, Son of Bangali Manjhi.
7.   Jai Mangal Manjhi, Son of Jamun Manjhi.
8.   Raju Manjhi, Son of Prayag Manjhi.
9.   Nagendra Dhami @ Gulgutia, Son of Late Panchu Gulgutia.
10. Awadh Bihari Ram @ Bhola Ram, Son of Muni Ram,
11. Ganauri Rajak, Son of Late Jang Bahadur Rajak.
12. Indra Bhushan Safi, Son of Upendra Safi,
13. Bharat Sahni, Son of Deo Kumar Sahni,
14. Rajendra Manjhi Younger, Son of Girani Manjhi.
15. Sadhu Manjhi, Son of Rajendra Manjhi,
16. Satyendra Manjhi, Son of Viku Manjhi.
17. Surendra Choudhary, Son of Late Nand Lal Choudhary @ Nanhak
    Chaudhary.
18. Binay Ravidas, Son of Late Kuldip Ravidas,
19. Rajendra Sao, Son of Bangali Sao.
20. Nageshwar Sao, Son of Kamleshwar Sao.
21. Pramod Chaudhary, Son of Raghunath Chaudhary.
22. Shatrughan Chaudhary, Son of Late Jiya Lal Chaudhary.
23. Yognedra Manjhi, Son of Late Chenarik Manjhi.
24. Raju Sao, Son of Late Ram Kishun @ Gopi Sao.
25. Vijay Manjhi, Son of Late Chenarik Manjhi.
26. Upendra Manjhi, Sonof Late Chenarik Manjhi.
27. Mithilesh Mistri, Son of Late Munsi Mistri.
28. Bhondu Choudhary, Son of Late Bhola Chaudhary.
29. Bharat Chaudhary, Son of Late Jia Lal Chaudhary.
30. Naga Sao, Son of Late Sita Sao.
31. Binod Paswan, Son of Late Sita Sao.
32. Binod Paswan, Son of Late Hari Paswan, All residents of Village- Sabri
    Nagar, P.S.- Rupaspur, District- Patna.

                                                            ... ... Petitioner/s
          Patna High Court CWJC No.13457 of 2018(5) dt.15-02-2023
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                                                       Versus
           1.    The State Of Bihar
           2.    The Commissioner, Patna Division, Patna.
           3.    The District Magistrate, Patna.
           4.    The D.C.L.R., Patna.
           5.    The Circle Officer, Danapur, Patna.
           6.    The S.D.O., Danapur, Patna.

                                                           ... ... Respondent/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s    :        Mr. Dhirendra Singh, Advocate
                 For the Respondent/s    :        Ms. Nutan Sahay, AC to AAG 12
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE PARTHA SARTHY
                                       ORAL ORDER

5   15-02-2023

Petitioners have filed the instant application for the following relief(s) :-

"1. That this is an application for issuance of an appropriate writ/writs, order/ orders, direction/directions for commanding the Respondents to issue Basgit Parcha /or settle the land in favour of the petitioners in Mauja Khalilpura, Thana no.54, Khata no.67, Khesra No.01, and 52, area 0.89 dec. Ahar as well as Mauja Sahajpura, Thana no.53 in the light of notice dated 20.04.2001 issued by the Department of Revenue and Land Reforms Govt. of Bihar, formalities Basgit Patna Purcha despite of all has not been issued in favour of the petitioners as yet."

The case of the petitioners who are 31 in number are that inspite of steps having been taken for settlement of land in their favour, as far back as in the year 2001-02 itself, the Patna High Court CWJC No.13457 of 2018(5) dt.15-02-2023 3/3 lands have not been settled and basgit parcha has not been issued.

At the outset, a preliminary objection is raised by learned counsel for the State to the effect that the petitioner has an alternate and efficacious remedy by preferring an application under the Bihar Land Tribunal Act, 2009.

Having heard learned counsel for the parties, the Court is of the opinion that the petitioner has an alternate and efficacious remedy by filing an application before the tribunal constituted under the Bihar Land Tribunal Act, 2009.

The application stands disposed of with liberty to the petitioner to move an appropriate application for the relief prayed for herein before the tribunal constituted under the Bihar Land Tribunal Act, 2009.

(Partha Sarthy, J) Prakash/-

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Patna High Court - Orders