Patna High Court
Singheshwar Mandal & Anr vs The State Of Bihar & Ors on 6 February, 2017
Author: Ahsanuddin Amanullah
Bench: Ahsanuddin Amanullah
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.12557 of 2014
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1. Singheshwar Mandal S/o Yogendra Mandal
2. Vishwanath Mandal S/o Late Mohan Mandal Both resident of village- Naya Tola
Bari Bhainsadira, Block- Barari, Distt- Katihar.
.... .... Petitioner/s
Versus
1. The State of Bihar through Principal Secretary, Depp. of Revenue, Bihar, Patna.
2. The Collector, Katihar.
3. The S.D.O. Katihar.
4. The Circle Officer Barari, Distt- Katihar.
5. The Survey Settlement Officer, Katihar.
.... .... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Pramod Kumar Mallick, Advocate
For the Respondent/s : Mr. N Prasad, AC to SC 2.
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CORAM: HONOURABLE MR. JUSTICE AHSANUDDIN AMANULLAH
ORAL JUDGMENT
Date: 06-02-2017 Heard learned counsel for the petitioners and the State. The petitioners are aggrieved by wrong entry in the government record with regard to their land which has been shown to be government land.
Learned counsel for the petitioners submitted that in the survey made in the year 1958 the land belonging to their ancestor was wrongly recorded as government land. It was submitted that since the land was under water, only after it surfaced and the petitioner started farming on that, he became aware that the land has been recorded as government land, for which he had also filed a petition which was not entertained.
Patna High Court CWJC No.12557 of 2014 dt.06-02-2017 2/2 After some arguments, learned counsel submitted that he may be permitted to withdraw the application to move before the appropriate forum in accordance with law for such correction.
Learned counsel for the State does not oppose. In view of the aforesaid, the writ petition stands disposed off as withdrawn with the liberty aforesaid.
(Ahsanuddin Amanullah, J) Prakash/-
AFR/NAFR U