Patna High Court - Orders
Vishwanath Sharma vs The State Of Bihar & Ors on 4 July, 2014
Author: Shivaji Pandey
Bench: Shivaji Pandey
Patna High Court CWJC No.13314 of 2013 (2) dt.04-07-2014
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.13314 of 2013
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Vishwanath Sharma Son Of Late Mishri Sharma Resident Of Village -
Chhawghariya , P.S. - Ramnagar, District - West Champaran , at present
Village - Sohsa Phulwaria, P.S. - Ramnagar, District - West Champaran
.... .... Petitioner
Versus
1. The State Of Bihar
2. District Magistrate, Bettiah (West Champaran)
3. Additional Collector Bettiah (West Champaran)
4. L.R.D.C. , Narkatiaganj at Bettiah, West Champaran
5. Circle Officer, Gaunaha, Narkatiaganj at Bettiah, West Champaran
.......... .... Respondent Ist Set.
6. Sri Gauri Shankar Sharma (Lohar) Son Of Late Vishun Lohar Resident
Of Village Sohsa Phulwaria, P.S. Ramnagar, District - West Champaran
................ Respondent 2nd set.
7. Smt. Shanti Devi D/O Gomati Thakur, Wife Of Lagan Sharma Resident
Of Village - Sohsa Phulwaria, P.S. - Ramnagar, District - West Champaran
.... .... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Narendra Kumar Singh, Advocate.
For the Respondent/s : Mr. P.K. Verma, AAG 5,
Mr. Mankeshwar Tiwari, AC to AAG5.
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CORAM: HONOURABLE MR. JUSTICE SHIVAJI PANDEY
ORAL ORDER
2 04-07-2014Heard learned counsel for the petitioner and learned counsel for the State.
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 Patna High Court CWJC No.13314 of 2013 (2) dt.04-07-2014 while deciding the limitation petition, if any.
Vinay/- (Shivaji Pandey, J) U