Patna High Court - Orders
Sunita Choudhary @ Sunita Chodhri vs The State Of Bihar on 13 March, 2026
Author: Rajiv Roy
Bench: Rajiv Roy
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.2890 of 2026
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Sunita Choudhary @ Sunita Chodhri
... ... Petitioner/s
Versus
The State of Bihar & Ors.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Rajesh Kumar Pandey, Advocate
For the State : Mr. Government Pleader (22)
: Mr. K.K. Singh, AC to GP-22
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CORAM: HONOURABLE MR. JUSTICE RAJIV ROY
ORAL ORDER
2 13-03-2026Heard the parties.
2. The present petition has been preferred for the grant of following relief(s):
"(i) for issuance of a writ in the nature of Certiorari or any other appropriate writ, order or direction for quashing and setting aside the order dated 12.12.2024 passed by the learned Collector, Bhagalpur in Basgit Parcha Appeal Case No.77 of 2020-21 by which the learned Collector, Bhagalpur has cancelled the Parcha of the petitioner which had been issued to the petitioner on 04.01.2019 by the learned Anchal Adhikari Ismilepur, District-Bhagalpur in Basgit Parcha Case No.12 of 1918-19.
Patna High Court CWJC No.2890 of 2026(2) dt.13-03-2026 2/2
(ii) for issuance of any other writ, order or direction which your Lordships may deem fit and proper in the facts and circumstances of the case."
3. Issue notice to the respondent no.9 through both processes i.e. ordinary as well as registered cover with A/D for which requisites etc. must be filed within a period of two weeks failing which the application shall stand rejected without further reference to the Bench.
4. In case, the order passed is not complied and the matter accordingly stands dismissed, subsequently, the same be posted under the heading 'To be Mentioned'.
5. List this case on 11.05.2026.
(Rajiv Roy, J) vinayak/-
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