Patna High Court - Orders
Madhusudan Prasad @ Madhusudan Prasad ... vs The State Of Bihar & Ors on 11 July, 2014
Author: Shivaji Pandey
Bench: Shivaji Pandey
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.14618 of 2013
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Madhusudan Prasad @ Madhusudan Prasad Singh Son Of Late Ram
Pravesh Singh Resident Of Village - Cheran, Police Station - Harnaut In
The District Of Nalanda
.... .... Petitioner/s
Versus
1. The State Of Bihar through the Principal Secretary, Revenue Department,
Government Of Bihar, Patna
2. The Principal Secretary, Revenue Department, Government of Bihar,
Patna
3. The District Magistrate - Cum - Collector, Nalanda
4. The District Land Acquisition Officer, Nalanda
5. The Additional Collector - Cum - Additional District Magistrate, Nalanda
6. The Land Reforms Deputy Collector, Nalanda
7. The Circle Officer, Harnaut in the District Of Nalanda
8. Sanjeev Kumar Son Of Madhusudan Prasad Singh Resident Of Village -
Theram, P.S. - Harnaut in the District Of Nalanda
9. Santosh Kumar Singh Son Of Madhusudan Prasad Singh Resident Of
Village - Theram, P.S. - Harnaut in the District Of Nalanda
.... .... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Sunil Kumar
For the Respondent/s : Mr. Ashok Kumar Keshri,AAG XI,
Ms. Shilpi Kumari, AC to AAG XI.
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CORAM: HONOURABLE MR. JUSTICE SHIVAJI PANDEY
ORAL ORDER
3 11-07-2014Heard learned counsel for the petitioner and learned counsel for the State.
In the present writ petition the petitioner is seeking relief for quashing the order dated 25.2.2013 passed by the Additional Collector, Nalanda in Mutation Revision Case No.2 of 2011-12 by which the order dated 28.1.2010 passed in Mutation Case No.198 of 2009 has been affirmed and the order dated 3.3.2011 passed in Mutation Appeal No.26 of Patna High Court CWJC No.14618 of 2013 (3) dt.11-07-2014 2 2010-11 passed by the L.R.D.C. has been set aside.
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 petitioner 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