Patna High Court - Orders
Shardanand Rai vs The State Of Bihar And Ors on 10 December, 2024
Author: Sunil Dutta Mishra
Bench: Sunil Dutta Mishra
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.6230 of 2017
======================================================
Ram Nath Singh, Son of Late Deokeshwar Singh, Resident of village -
Sakaddi, P.S. Koilwer, District - Bhojpur Ara
... ... Petitioner/s
Versus
1. The State of Bihar through the Chief Secretary Govt. of Bihar.
2. The Commissioner, Patna
3. The Collector, Bhojpur at Ara
4. The Addl. Collector, Bhojpur at Ara
5. The Land Reform District, Bhojpur at Ara
6. The District Land Acquisition officer, Bhojpur at Ara
7. The Sub - Div. Magistrate Cum - Addl. Land Acquisition Bhojpur at Ara
8. The Circle Officer, Koilwer Circle, Koilwer, District Bhojpur
9. The Circle Inspector, Koilwer Circle, Koilwer, District Bhojpur
10. The Halka Karmchari, Koilwer Circle, Koilwer, District - Bhojpur
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 7134 of 2017
======================================================
Sudama Prasad Singh, Son of Late Sandeep Singh, Resident of Village-
Sakaddi, P.S. Koilwar, District- Bhojpur Ara.
... ... Petitioner/s
Versus
1. The State of Bihar through the Chief Secretary Govt. of Bihar.
2. The Commissioner, Patna.
3. The Collector, Bhojpur at Ara.
4. The Addl. Collector, Bhojpur at Ara.
5. The Land Reform District, Bhojpur at Ara.
6. The District Land Acquisition Officer, Bhojpur at Ara.
7. The Sub- Division Magistrate cum- Addl. Land Acquisition Bhojpur at Ara.
8. The Circle Officer, Koilwer Circle, Koilwer, District- Bhojpur.
9. The Circle Inspector, Koilwer Circle, Koilwer, District- Bhojpur.
10. The Halka Karmchari, Koilwer Circle, Koilwer, District- Bhojpur.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 7672 of 2017
Patna High Court CWJC No.6230 of 2017(4) dt.10-12-2024
2/16
======================================================
Basant Sharma, son of Late Shatyadeo Sharma, Resident of Village-
Sakaddih, P.S.- Koilwar, District- Bhojpur.
... ... Petitioner/s
Versus
1. The State of Bihar through the Chief Secretary Govt. of Bihar.
2. The Commissioner, Patna.
3. The Collector, Bhojpur at Ara.
4. The Addl. Collector, Bhojpur at Ara.
5. The Land Reform District Bhojpur at Ara.
6. The District Land Acquisition Officer, Bhojpur at Ara.
7. The Sub-Div. Magistrate cum-Addl. Land Acquisition Bhojpur at Ara.
8. The Circle Officer, Koilwer Circle, Koilwer, District Bhojpur.
9. The Circle Inspector, Koilwer Circle, Koilwer, District- Bhojpur.
10. The Halka Karmchari, Koilwer, Circle, Koilwer, District- Bhojpur.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 7684 of 2017
======================================================
Mahendra Singh, Son of Late Jagnarayan Singh, Resident of Village-
Sakaddih, P.S.-Koilwar, District-Bhojpur.
... ... Petitioner/s
Versus
1. The State of Bihar through the Chief Secretary Govt. of Bihar.
2. The Commissioner, Patna.
3. the Collector, Bhojpur at Ara.
4. The Addl. Collector, Bhojpur at Ara.
5. The Land Reform District, Bhojpur at Ara. null null
6. The The District land acquisition officer, Bhojpur at Ara.
7. The Sub-Div, Magistrate Cum-Addl. Land Acquisition Bhojpur at Ara.
8. The Circle Officer, Koilwer Circle, Koilwer, District Bhojpur.
9. The Circle Inspector, Koilwer Circle, Koilwer, District-Bhojpur
10. The Halka Karamchari, Koilwer Circle, Koilwer, District-Bhojpur
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 7720 of 2017
======================================================
Patna High Court CWJC No.6230 of 2017(4) dt.10-12-2024
3/16
Ram Bachan Yadav, Son of Late Dhanuk Yadav, Resident of Village-
Sakaddih, P.S.- Koilwar, District- Bhojpur.
... ... Petitioner/s
Versus
1. The State of Bihar through the Chief Secretary Govt. of Bihar.
2. The Commissioner, Patna.
3. The Collector, Bhojpur at Ara.
4. The Addl. Collector, Bhojpur at Ara.
5. The Land Reform District, Bhojpur at Ara.
6. The Distric Land Acquistion Officer, Bhojpur at Ara.
7. The Sub- Div. Magistrate cum- Addl. Land Acquisition Bhojpur at Ara.
8. The Circle Officer, Koilwer Circle, Koilwer, District Bhojpur.
9. The Circle Inspector, Koilwer Circle, Koilwer, District Bhojpur.
10. The Halka Karmchari, Koilwer Circle, Koilwer, District Bhojpur.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 7731 of 2017
======================================================
Azadi Yadav, Son of Late Suraji Yadav, Resident of Village- Sakaddih, P.S.-
Koilwar, District- Bhojpur.
... ... Petitioner/s
Versus
1. The State of Bihar through the Chief Secretary Govt. of Bihar.
2. The Commissioner, Patna.
3. The Collector, Bhojpur at Ara.
4. The Addl. Collector, Bhojpur at Ara.
5. The Land Reform District, Bhojpur at Ara.
6. The District Land Acquisition Officer, Bhojpur at Ara.
7. The Sub- Div. Magistrate cum- Addl. Land Acquisition Bhojpur at Ara.
8. The Circle Officer, Koilwer Circle, Koilwer, District Bhojpur.
9. The Circle Inspector, Koilwer Circle, Koilwer, District Bhojpur.
10. The Halka Karmchari, Koilwer Circle, Koilwer, District Bhojpur.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 7739 of 2017
======================================================
Kundan Kumar, son of Ramyash Singh, resident of Village- Parura, P.S.-
Sandesh, District- Bhojpur.
Patna High Court CWJC No.6230 of 2017(4) dt.10-12-2024
4/16
... ... Petitioner/s
Versus
1. The State of Bihar through the Chief Secretary Govt. of Bihar.
2. The Commissioner, Patna.
3. The Collector, Bhojpur at Ara.
4. The Addl. Collector, Bhojpur at Ara.
5. The Land Reform District, Bhojpur at Ara.
6. The District Land Acquisition Officer, Bhojpur at Ara.
7. The Sub-Div Magistrate cum Addl. Land Acquisition Bhojpur at Ara.
8. The Circle Officer, Koilwar Circle, Koilwar, District- Bhojpur.
9. The Circle Inspector, Koilwar Circle, Koilwar District- Bhojpur.
10. The Halka Karmchari, Koilwar Circle, Koilwar, District- Bhojpur.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 7764 of 2017
======================================================
Kamlesh Prasad Singh
... ... Petitioner/s
Versus
The State Of Bihar and Ors
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 7779 of 2017
======================================================
Most. Gulshan Bibi Wife of late Majid Miayna, resident of Village-Sakaddi,
P.S.-Koilwar, District-Bhojpur Ara.
... ... Petitioner/s
Versus
1. The State of Bihar through the Chief Secretary Govt. of Bihar.
2. The Commissioner, Patna.
3. The Collector, Bhojpur at Ara.
4. The Addl. Collector, Bhojpur at Ara.
5. The Land Reform District, Bhojpur at Ara.
6. The District Land Acquisition Officer, Bhojpur at Ara.
7. The Sub-Div. Magistrate Cum-Addl. Land Acquisition Officer Bhojpur at
Ara.
8. The Circle Officer, koilwar Circle, Koilwar, District Bhojpur.
9. The Circle Inspector, Koilwer Circle, Koilwer, District-Bhojpur
Patna High Court CWJC No.6230 of 2017(4) dt.10-12-2024
5/16
10. The Halka Karmchari, Koilwar Circle, Koilwar, District-Bhojpur.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 7781 of 2017
======================================================
Rajendra Prasad, Son of late Ram Dayal Mahto, resident of Village-Sakaddi,
P.S.-Koilwar, District-Bhojpur Ara.
... ... Petitioner/s
Versus
1. The State of Bihar through the Chief Secretary Govt. of Bihar.
2. The Commissioner, Patna.
3. The Collector, Bhojpur at Ara.
4. The Addl. Collector, Bhojpur at Ara,
5. The Land Reform District Collector, Bhojpur at Ara.
6. The District Land Acquisition Officer, Bhojpur at Ara.
7. The Sub-Div. Magistrate Cum-Addl. Land Acquisition Officer Bhojpur at
Ara.
8. The Circle Officer, koilwar Circle, Koilwar, District Bhojpur.
9. The Circle Inspector, Koilwer Circle, Koilwer, District-Bhojpur
10. The Halka Karmchari, Koilwar Circle, Koilwar, District-Bhojpur.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 7798 of 2017
======================================================
Md. Jibrael, Son of late Md. Ali Resident of Village- Sakaddi, P.S. Koilwer,
District- BhojpurAra.
... ... Petitioner/s
Versus
1. The State of Bihar through the Chief Secretary Govt. of Bihar.
2. The Commissioner, Patna.
3. The Collector, Bhojpur at Ara.
4. The Addl. Collector, Bhojpur at Ara.
5. The Land Reform District, Bhojpur at Ara.
6. The District Land Acquisition Officer, Bhojpur at Ara.
7. The Sub-Div. Magistrate Cum-Addl. Land Acquisition Bhojpur at Ara.
8. The Circle Officer, Koilwer Circle, Koilwer, District- Bhojpur.
9. The Circle Insector, Koilwer Circle, Koilwer, District- Bhojpur.
10. The Halka Karmchari, Koilwer Circle, Koilwer, District- Bhojpur.
Patna High Court CWJC No.6230 of 2017(4) dt.10-12-2024
6/16
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 7816 of 2017
======================================================
Amar Singh, son of Late Ram Keso Singh, resident of village - Sakaddi, P.S. -
Koilwar, District - Bhojpur Ara.
... ... Petitioner/s
Versus
1. The State of Bihar through the Chief Secretary Govt. of Bihar.
2. The Commissioner, Patna.
3. The Collector, Bhojpur at Ara.
4. The Addl. Collector, Bhojpur at Ara.
5. The Land Reform District , Bhojpur at Ara.
6. The District Land Acquisition Officer, Bhojpur at Ara.
7. The Sub-Div. Magistrate-cum-Addl. Land Acquisition Bhojpur at Ara.
8. The Circle Officer, Koilwar Circle, Koilwar, District - Bhojpur.
9. The Circle Inspector, Koilwar Circle, Koilwar, District - Bhojpur.
10. The Halka Karmchari, Koilwar Circle, Koilwar, District - Bhojpur.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 7824 of 2017
======================================================
Jairam Yadav, Son of Late Hitnarayan Yadav, resident of Village- Vadwar,
P.S.- Chandi, District- Bhojpur.
... ... Petitioner/s
Versus
1. The State of Bihar through the Chief Secretary Govt. of Bihar.
2. The Commissioner, Patna.
3. The Collector, Bhojpur at Ara.
4. The Addl. Collector, Bhojpur at Ara.
5. The Land Reform District, Bhojpur at Ara.
6. The District Land Acquisition Officer, Bhojpur at Ara.
7. The Sub- Div. Magistrate cum- Addl. Land Acquisition Bhojpur at Ara.
8. The Circle Officer, Koilwer Circle, Koilwer, District Bhojpur.
9. The Circle Inspector, Koilwer Circle, Koilwer, District Bhojpur.
10. The Halka Karmchari, Koilwer Circle, Koilwer, District Bhojpur.
... ... Respondent/s
Patna High Court CWJC No.6230 of 2017(4) dt.10-12-2024
7/16
======================================================
with
Civil Writ Jurisdiction Case No. 7825 of 2017
======================================================
Md.faij Alam, Son of Late Abdul Raoof, resident of Village- Sakaddi, P.S.-
Koilwar, District- Bhojpur Ara.
... ... Petitioner/s
Versus
1. The State of Bihar through the Chief Secretary Govt. of Bihar.
2. The Commissioner, Patna.
3. The Collector, Bhojpur at Ara.
4. The Addl. Collector, Bhojpur at Ara.
5. The Land Reform District, Bhojpur at Ara.
6. The District Land Acquisition Officer, Bhojpur at Ara.
7. The Sub- Div. Magistrate cum- Addl. Land Acquisition Bhojpur at Ara.
8. The Circle Officer, Koilwer Circle, Koilwer, District Bhojpur. null null
9. The Circle Inspector, Koilwer Circle, Koilwer, District Bhojpur.
10. The Halka Karmchari, Koilwer Circle, Koilwer, District Bhojpur.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 7833 of 2017
======================================================
Shivjee Singh, Son of Late Baijnath Singh, resident of Village- Sakaddi, P.S.-
Koilwar, District- Bhojpur Ara.
... ... Petitioner/s
Versus
1. The State of Bihar through the Chief Secretary Govt. of Bihar.
2. The Commissioner, Patna.
3. The Collector, Bhojpur at Ara.
4. The Addl. Collector, Bhojpur at Ara.
5. The Land Reform District, Bhojpur at Ara.
6. The District Land Acquisition Officer, Bhojpur at Ara.
7. The Sub- Div. Magistrate cum- Addl. Land Acquisition Bhojpur at Ara.
8. The Circle Officer, Koilwer Circle, Koilwer, District Bhojpur.
9. The Circle Inspector, Koilwer Circle, Koilwer, District Bhojpur.
10. The Halka Karmchari, Koilwer Circle, Koilwer, District Bhojpur.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 7840 of 2017
Patna High Court CWJC No.6230 of 2017(4) dt.10-12-2024
8/16
======================================================
Umrabati Devi, wife of Ram Sevak Singh, resident of Village- Repura, P.S.-
Sandesh, District- Bhojpur Ara.
... ... Petitioner/s
Versus
1. The State of Bihar through the Chief Secretary Govt. of Bihar.
2. The Commissioner, Patna.
3. The Collector, Bhojpur at Ara.
4. The Addl. Collector, Bhojpur at Ara.
5. The Land Reform District, Bhojpur at Ara.
6. The District Land Acquisition Officer, Bhojpur at Ara.
7. The Sub-Div. Magistrate cum Addl. Land Acquisition Bhojpur at Ara.
8. The Circle Officer, Koilwar Circle, Koilwar, District- Bhojpur.
9. The Circle Inspector, Koilwar Circle, Koilwar District- Bhojpur.
10. The Halka Karmchari, Koilwar Circle, Koilwar, District- Bhojpur.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 7841 of 2017
======================================================
Nagnarayan Singh, son of Ramayan Singh, resident of Village- Sakaddi, P.S.-
Koilwar, District- Bhojpur Ara.
... ... Petitioner/s
Versus
1. The State of Bihar through the Chief Secretary Govt. of Bihar.
2. The Commissioner, Bhojpur at Ara.
3. The Collector, Bhojpur at Ara.
4. The Addl. Collector, Bhojpur at Ara.
5. The Land Reform District, Bhojpur at Ara.
6. The District Land Acquisition Officer, Bhojpur at Ara.
7. The Sub-Div. Magistrate cum Addl. Land Acquisition Bhojpur at Ara.
8. The Circle Officer, Koilwar Circle, Koilwar, District- Bhojpur.
9. The Circle Inspector, Koilwar Circle, Koilwar, District- Bhojpur.
10. The Halka Karmchari, Koilwar Circle, Koilwar, District- Bhojpur.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 7853 of 2017
======================================================
Patna High Court CWJC No.6230 of 2017(4) dt.10-12-2024
9/16
Ramjee Singh, son of Late Bikrma Singh, resident of Village- Sakaddi, P.S.-
Koilwar, District- Bhojpur Ara.
... ... Petitioner/s
Versus
1. The State of Bihar through the Chief Secretary Govt. of Bihar.
2. The Commissioner, Patna.
3. The Collector, Bhojpur at Ara.
4. The Addl. Collector, Bhojpur at Ara.
5. The Land Reform District, Bhojpur at Ara.
6. The District Land Acquisition Officer, Bhojpur at Ara.
7. The Sub-Div. Magistrate cum Addl. Land Acquisition Bhojpur at Ara.
8. The Circle Officer, Koilwar Circle, Koilwar, District- Bhojpur.
9. The Circle Inspector, Koilwar Circle, Koilwar District- Bhojpur.
10. The Halka Karmchari, Koilwar Circle, Koilwar, District- Bhojpur.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 7860 of 2017
======================================================
Shardanand Rai, Son of Late Ramjiwan Rai, Resident of Village- Sakaddhi,
P.S.-Koilwar, District- Bhojpur.
... ... Petitioner/s
Versus
1. The State of Bihar through the Chief Secretary Govt. of Bihar.
2. The Commissioner, Patna.
3. The Collector, Bhojpur at Ara.
4. The Addl. Collector, Bhojpur at Ara.
5. The Land Reform District, Bhojpur at Ara.
6. The District Land Acquisition Officer, Bhojpur at Ara.
7. The Sub-Div. Magistrate cum-Addl. Land Acquisition Bhojpur at Ara.
8. The Circle Officer, Koilwer Circle, Koilwer, District Bhojpur.
9. The Circle Inspector, Koilwer Circle, Koilwer, District -Bhojpur.
10. The Halka Karmchari, Koilwer Circle, Koilwer, District- Bhojpur.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 7866 of 2017
======================================================
Bijay Kumar Yadav, Son of Late Laxman Rai, resident of Village- Sakaddi,
P.S.- Koilwar, District- Bhojpur Ara.
Patna High Court CWJC No.6230 of 2017(4) dt.10-12-2024
10/16
... ... Petitioner/s
Versus
1. The State of Bihar through the Chief Secretary Govt. of Bihar.
2. The Commissioner, Patna.
3. The Collector, Bhojpur at Ara.
4. The Addl. Collector, Bhojpur at Ara.
5. The Land Reform District, Bhojpur at Ara.
6. The District Land Acquisition Officer, Bhojpur at Ara.
7. The Sub-Div. Magistrate cum-Addl. Land Acquisition Bhojpur at Ara.
8. The Circle Officer, Koilwar Circle, Koilwar, District- Bhojpur.
9. The Circle Inspector, Koilwar Circle, Koilwar, District- Bhojpur.
10. The Halka Karmchari, Koilwar Circle, Koilwar, District- Bhojpur.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 7907 of 2017
======================================================
Rabindra Pratap Singh, son of Late Ramnandan Singh, resident of village -
Sakaddi, P.S. - Koilwar, District - Bhojpur Ara.
... ... Petitioner/s
Versus
1. The State of Bihar through the Chief Secretary Govt. of Bihar.
2. The Commissioner, Patna.
3. The Collector, Bhojpur at Ara.
4. The Addl. Collector, Bhojpur at Ara.
5. The Land Reforms District Collector, Bhojpur at Ara.
6. The District Land Acquisition Officer, Bhojpur at Ara.
7. The Sub-Div. Magistrate-cum-Addl. Land Acquisition Officer, Bhojpur at
Ara.
8. The Circle Officer, Koilwar Circle, Koilwar, District - Bhojpur.
9. The Circle Inspector, Koilwar Circle, Koilwar, District - Bhojpur.
10. The Halka Karmchari, Koilwar Circle, Koilwar, District - Bhojpur.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 7910 of 2017
======================================================
Shanti Devi, son of Shri Ram Ekwal Shah, resident of Village - Ekbawari, P.S.
- Shahar, District - Bhojpur.
Patna High Court CWJC No.6230 of 2017(4) dt.10-12-2024
11/16
... ... Petitioner/s
Versus
1. The State of Bihar through the Chief Secretary Govt. of Bihar.
2. The Commissioner, Patna.
3. The Collector, Bhojpur at Ara.
4. The Addl. Collector, Bhojpur at Ara.
5. The Land Reforms District Bhojpur at Ara.
6. The District Land Acquisition Officer, Bhojpur at Ara.
7. The Sub-Div. Magistrate-cum-Addl. Land Acquisition Officer, Bhojpur at
Ara.
8. The Circle Officer, Koilwar Circle, Koilwar, District - Bhojpur.
9. The Circle Inspector, Koilwar Circle, Koilwar, District - Bhojpur.
10. The Halka Karmchari, Koilwar Circle, Koilwar, District - Bhojpur.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 7918 of 2017
======================================================
Tuntun Singh, Son of Late Ambika Singh, resident of village - Sakaddi, P.S. -
Koilwar, District - Bhojpur Ara.
... ... Petitioner/s
Versus
1. The State of Bihar through the Chief Secretary Govt. of Bihar.
2. The Commissioner, Patna.
3. The Collector, Bhojpur at Ara.
4. The Addl. Collector, Bhojpur at Ara.
5. The Land Reform District Bhojpur at Ara.
6. The District Land Acquisition Officer, Bhojpur at Ara.
7. The Sub-Div. Magistrate-cum-Addl. Land Acquisition Officer, Bhojpur at
Ara.
8. The Circle Officer, Koilwar Circle, Koilwar, District - Bhojpur.
9. The Circle Inspector, Koilwar Circle, Koilwar, District - Bhojpur.
10. The Halka Karmchari, Koilwar Circle, Koilwar, District - Bhojpur.
... ... Respondent/s
======================================================
Appearance :
(In Civil Writ Jurisdiction Case No. 6230 of 2017)
For the Petitioner/s : Mr. Kamlesh Kumar, Advocate
Mr. KahkashanAlam, Advocate
For the State : Mr. Raj Kishore Roy, GP-18
(In Civil Writ Jurisdiction Case No. 7134 of 2017)
Patna High Court CWJC No.6230 of 2017(4) dt.10-12-2024
12/16
For the Petitioner/s : Mr. Kamlesh Kumar, Advocate
For the State : Mr. Raj Kishore Roy, GP-18
(In Civil Writ Jurisdiction Case No. 7672 of 2017)
For the Petitioner/s : Mr. Kamlesh Kumar, Advocate
For the State : Mr. Raj Kishore Roy, GP-18
(In Civil Writ Jurisdiction Case No. 7684 of 2017)
For the Petitioner/s : Mr. Kamlesh Kumar, Advocate
For the Respondent/s : Mr. Sajid Salim Khan, SC-25
(In Civil Writ Jurisdiction Case No. 7720 of 2017)
For the Petitioner/s : Mr. Kamlesh Kumar, Advocate
For the State : Mr. Saurabh Kumar, AC to SC-19
(In Civil Writ Jurisdiction Case No. 7731 of 2017)
For the Petitioner/s : Mr. Kamlesh Kumar, Advocate
For the Respondent/s : Mr. Sajid Salim Khan, SC-25
(In Civil Writ Jurisdiction Case No. 7739 of 2017)
For the Petitioner/s : Mr. Kamlesh Kumar, Advocate
For the Respondent/s : Mr. Rishi Raj Sinha, SC-19
(In Civil Writ Jurisdiction Case No. 7764 of 2017)
For the Petitioner/s : Mr. Kamlesh Kumar, Advocate
For the State : Mr.Raj Kishore Roy, GP-18
(In Civil Writ Jurisdiction Case No. 7779 of 2017)
For the Petitioner/s : Mr. Kamlesh Kumar, Advocate
For the State : Mr. Nutan Sahay, AC to AAG-12
(In Civil Writ Jurisdiction Case No. 7781 of 2017)
For the Petitioner/s : Mr. Kamlesh Kumar, Advocate
For the Respondent/s : Mr. Dhurjati Kumar Prasad, GP-14
(In Civil Writ Jurisdiction Case No. 7798 of 2017)
For the Petitioner/s : Mr. Kamlesh Kumar, Advocate
For the Respondent/s : Mr. Md.Khurshid Alam, AAG-12
(In Civil Writ Jurisdiction Case No. 7816 of 2017)
For the Petitioner/s : Mr. Kamlesh Kumar, Advocate
For the Respondent/s : Mr. Md. Khurshid Alam, AAG-12
(In Civil Writ Jurisdiction Case No. 7824 of 2017)
For the Petitioner/s : Mr. Kamlesh Kumar, Advocate
For the Respondent/s : Mr. Sajid Salim Khan, SC-25
(In Civil Writ Jurisdiction Case No. 7825 of 2017)
For the Petitioner/s : Mr. Kamlesh Kumar, Advocate
For the Respondent/s : Mr. Sajid Salim Khan, SC-25
(In Civil Writ Jurisdiction Case No. 7833 of 2017)
For the Petitioner/s : Mr. Kamlesh Kumar, Advocate
For the State : Mr. Raj Kishore Roy, GP-18
(In Civil Writ Jurisdiction Case No. 7840 of 2017)
For the Petitioner/s : Mr. Kamlesh Kumar, Advocate
For the Respondent/s : Mr. Subhash Chandra Yadav, GP-15
(In Civil Writ Jurisdiction Case No. 7841 of 2017)
For the Petitioner/s : Mr. Kamlesh Kumar, Advocate
For the Respondent/s : Mr. Dhurjati Kumar Prasad, GP-14
(In Civil Writ Jurisdiction Case No. 7853 of 2017)
For the Petitioner/s : Mr.Kamlesh Kumar
For the Respondent/s : Mr.Rishi Raj Sinha-Sc19
(In Civil Writ Jurisdiction Case No. 7860 of 2017)
For the Petitioner/s : Mr. Kamlesh Kumar, Advocate
For the Respondent/s : Mr. Md.Khurshid Alam, AAG-12
(In Civil Writ Jurisdiction Case No. 7866 of 2017)
For the Petitioner/s : Mr. Kamlesh Kumar, Advocate
For the Respondent/s : Mr. Sajid Salim Khan, SC-25
(In Civil Writ Jurisdiction Case No. 7907 of 2017)
Patna High Court CWJC No.6230 of 2017(4) dt.10-12-2024
13/16
For the Petitioner/s : Mr. Kamlesh Kumar, Advocate
For the State : Mr. Raj Kishore Roy, GP-18
(In Civil Writ Jurisdiction Case No. 7910 of 2017)
For the Petitioner/s : Mr. Kamlesh Kumar, Advocate
For the Respondent/s : Mr. Md.Khurshid Alam, AAG-12
(In Civil Writ Jurisdiction Case No. 7918 of 2017)
For the Petitioner/s : Mr. Kamlesh Kumar, Advocate
For the Respondent/s : Mr. Dhurjati Kumar Prasad, GP-14
======================================================
CORAM: HONOURABLE MR. JUSTICE SUNIL DUTTA MISHRA
ORAL ORDER
4 10-12-2024Re: (i)I.A. No.01 of 2023 in CWJC No.7672 of 2017, (ii) I.A. No.01 of 2023 in CWJC No.7731 of 2017, (iii) I.A. No.01 of 2023 in CWJC No.7779 of 2017, (iv) I.A. No.01 of 2023 in CWJC No.7918 of 2017 & (v) Re: I.A. No.01 of 2023 in CWJC No.7720 of 2017 The present interlocutory applications have been filed for substitution of heirs / legal representatives of petitioners, namely, Basant Sharma, Azadi Yadav @ Azadi Prasad, Most Gulshan Bibi, Tuntun Singh & Ram Bachan Yadav who died during the proceeding leaving behind their heirs / legal representatives stated in Para-2 of the respective applications.
2. The applications are supported with the affidavit.
3. There is no objection to these applications on behalf of the appearing respondents.
4. Having heard learned counsel for the parties and considering the averments made in the applications, I.A. No.01 of 2023 in CWJC No.7672 of 2017, I.A. No.01 of 2023 in CWJC No.7731 of 2017, I.A. No.01 of 2023 in CWJC No.7779 Patna High Court CWJC No.6230 of 2017(4) dt.10-12-2024 14/16 of 2017, I.A. No.01 of 2023 in CWJC No.7918 of 2017 & I.A. No.01 of 2023 in CWJC No.7720 of 2017 are allowed.
5. Let the names of heirs / legal representatives of aforesaid petitioners, namely, Basant Sharma, Azadi Yadav @ Azadi Prasad, Most Gulshan Bibi, Tuntun Singh & Ram Bachan Yadav be substituted in their place from the cause-title of the writ petition.
In Re: C.W.J.C No.6230 of 2017
6. Heard learned counsel for the parties.
7. In the instant petition, the petitioners have prayed for the following reliefs:-
"i. For the quashing of entire land acquisition proceeding by which land is being acquired for state highway 81 (Sakaddi to Nasriganj) in non compliance of the provision under section 5A and section 9 in pursuant to section 4 & 9 of the Land Acquisition Act 1894 (hereinafter in short referred as L.A. Act, 1894).
ii. Further quashing of the said proceeding for non compliance of the provision of section '9' in pursuant to the declaration under section 6 as published on 28.02.2012 in daily news paper under L.A. Act, 1894.
iii. Further to declare that the land acquisition proceeding initiated under L.A. Act 1894 is lapsed on the ground in terms of section 24 of the New Act 2013 as the Right to Fair compensation and Transparency in land Acquisition, Rehabilitation and Resettlement Act, 2013. (hereinafter in short referred as R.F. C.T. L.A. R.R. Act, 2013) and still till date physical possession of the land in question has not been taken nor the compensation has been paid to the petitioner by the respondent.
iv. To declare that quantum of award has been made under either old or new Act is invalid in non compliance of Patna High Court CWJC No.6230 of 2017(4) dt.10-12-2024 15/16 provision of L.A. Act, 1894.
v. After the quashing of entire acquisition proceeding, direction be given to the respondent Authorities to initiate the fresh proceeding for the land in question under RFCTLARR Act, 2013 or to calculate and to determine the quantum of Award for the land in question accordance with the provision laid down under sec. 26 to 30 of the new Act 2013 or w.e.f. 01.01.2014 to the petitioners as so he submitted representation earlier to the respondents.
vi. Any other relief/ reliefs be granted to the petitioner as so he is entitled in eye of law."
8. After some arguments, learned counsel for the petitioners submits that these writ petitions may be disposed of with liberty to the petitioners to file proper and detailed representation / application before the competent authority / Land Acquisition, Rehabilitation and Resettlement Authority (LARRA), Patna.
9. Learned counsel for the respondent-State submits that the compensation amount has already been deposited with LARRA and he has no objection with the prayer of the petitioners for grant of liberty to raise their grievances before the LAAR Authority / competent Authority.
10. In view of the submissions made on behalf of the petitioners, these writ petitions are disposed of with liberty to the petitioners to file proper and detailed representation / application before the competent authority / Land Acquisition, Rehabilitation and Resettlement Authority (LARRA), Patna for Patna High Court CWJC No.6230 of 2017(4) dt.10-12-2024 16/16 redressal of their grievance(s) within a period of six weeks from today.
12. On filing the said representation / application by the petitioners within said period, the same shall be disposed of after hearing the parties in accordance with law, preferably within a period of six months from the date of filing of such representation / application.
13. With the aforesaid observations and directions, these writ petitions stand disposed of.
(Sunil Dutta Mishra, J) ashishkr/-
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