Patna High Court - Orders
Sudhakar Jha vs The State Of Bihar on 29 January, 2020
Bench: Chief Justice, Mohit Kumar Shah
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.15060 of 2019
======================================================
Sudhakar Jha S/o Late Mohan Jha Resident of Village- Pavitra Nagar, Pota,
P.S. and District- Sheohar.
... ... Petitioner/s
Versus
1. The State of Bihar through the Chief Secretary, Government of Bihar, Patna.
2. The Principal Secretary, Revenue and Land Reforms Department,
Government of Bihar, Patna.
3. The Commissioner, Tirhut Division, Muzaffarpur.
4. The Additional Collector, Sheohar.
5. Deputy Collector, Land Reforms, Sheohar.
6. The Circle Officer, Sheohar.
7. Ajay Kumar Jha Son of Late Krishnakant Jha Resident of Village Pavitra
Nagar, Pota, P.S. and District- Sheohar.
8. Prakash Kumar Jha Son of Late Krishnakant Jha Resident of Village Pavitra
Nagar, Pota, P.S. and District- Sheohar.
9. Satyendra Mishra Son of Late Baidyanath Mishra Resident of Village
Pavitra Nagar, Pota, P.S. and District- Sheohar.
10. Amrendra Mishra Son of Late Baidyanath Mishra Resident of Village
Pavitra Nagar, Pota, P.S. and District- Sheohar.
11. Pravindra Mishra Son of Late Baidyanath Mishra Resident of Village Pavitra
Nagar, Pota, P.S. and District- Sheohar.
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 842 of 2017
In
Civil Writ Jurisdiction Case No.16563 of 2012
======================================================
Deo Muni Singh son of Late Hari Singh, resident of Village- Ghatmapur,
Police Station- Sasaram, District- Rohtas at Sasaram.
... ... Appellant/s
Versus
1. The State Of Bihar
2. The Member, Board of Revenue, Bihar, Patna.
3. The District Magistrate, Rohtas, District- Rohtas at Sasaram.
4. The Deputy Collector, Land Reforms, Sasaram, District- Rohtas.
5. Dwarika Gosai, son of Late Radha Kisun Gosai, resident of Village-
Khillanganj, Police Station- Sasaram, District- Rohtas at Sasaram.
6. Ganga Sagar Gosai, son of Dwarika Gosai, resident of Village- Khillanganj,
Patna High Court CWJC No.15060 of 2019(3) dt.29-01-2020
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Police Station- Sasaram, District- Rohtas at Sasaram.
7. Ram Pravesh Gosai, son of Dwarika Gosai, resident of Village- Khillanganj,
Police Station- Sasaram, District- Rohtas at Sasaram.
8. Savitri Devi, wife of Gulab Chand, resident of Mohalla- Karan Saray, Post
Office- Sasaram, Police Station- Sasaram, District- Rohtas at Sasaram.
9. Parwati Devi, wife of Sri Bhaiya Lal, resident of Mohalla- Fazalganj, Post
Office- Sasaram, Police Station- Sasaram, District- Rohtas at Sasaram.
10. Kalawati Devi, wife of Shri Ram Avtar Gupta, resident of Village Agarasi
Dinra, Police Station Karahgar, District- Rohtas at Sasaram.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 14466 of 2017
======================================================
1. Lal Bahadur Sah
2. Dilip Sah,
3. Chhagan Lal Sah.
4. Hira Lal Sah.
5. Mohan Sah, All sons of Late Govind Sah.
6. Puni Lal Sah,
7. Baid Nath Sah, Both Sons of Late Tanuk Sah.
8. Santosh Kumar Sah, Son of late Ram Sagar Sah
9. Hardeo Yadav,
10. Krishndeo Yadav, both sons of Late Khushi Lal Yadav.
11. Siya Lal Yadav, Son of Late Bechu Yadav.
12. Yogendra Prasad Yadav, Son of Late Bideshi Yadav.
13. Mahendra Yadav, Son of Late Rami Yadav, All are resident of Village-
Sukhashan, Tola- Lalganj, P.S.- Kishanpur, District- Supaul.
... ... Petitioner/s
Versus
1. The State Of Bihar
2. The Chief Secretary, Government of Bihar, Patna.
3. The Principal Secretary, Department of Revenue, Government of Bihar,
Patna.
4. The Commissioner, Koshi Division, Saharsa.
5. The Collector, Supaul, District- Supaul.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 15482 of 2017
Patna High Court CWJC No.15060 of 2019(3) dt.29-01-2020
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======================================================
1. Narayan Sah and Ors Son of Late Jhapat Sah
2. Manoj Kumar, Son of Late Ghoghan Sah null
3. Basant Kumar , Son of Late Shiv Kumar Sah
4. Baidya Nath Sah
5. Rajesh Kumar, Both Sons Of Late Ram Krishna Sah
6. Ram Nath Sah
7. Megh Nath Sah, Both Sons of Late Jhari Lal Sah
8. Manohar Sah
9. Parmeshwar Sah{
10. Vishwa Nath Sah
11. Ram Narain Sah, All Sons of Late Anup Sah
12. Deo Narain Yadav, Son of Late Rasik Lal Yadav
13. Rajiv Kumar, Son of Yogeshwar Sah
14. Sita Ram Sah, Son of Late Mahanthi Sah All are Resident of Village-
Sukhashan, Tola-Lalganj, P.S.-Kishanpur, District-Supaul.
... ... Petitioner/s
Versus
1. The State Of Bihar
2. The Chief Secretary, Government of Bihar, Patna.
3. The Principal Secretary, Department of Revenue, Government of Bihar,
Patna.
4. The Commissioner, Koshi Division, Saharsa.
5. The Collector, Supaul, District-Supaul.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 14087 of 2019
======================================================
Ram Kumar Singh S/O- Late Rameshwar Singh, Resident of Village-
Samartha, P.O.- Samartha, P.S.- Bibhutipur, District- Samastipur Pin code-
848160.
... ... Petitioner/s
Versus
1. The State of Bihar Through Collector, Samastipur.
2. The Commissioner, Darbhanga Parmandal, District- Darbhanga.
3. The Collector, Samastipur.
4. The D.C.L.r., Rosera, P.O- Rosera, District- Samastipur.
5. Ramesh Prasad Singh, S/O- Late Ram Uttam Singh, Resident of Village-
Samartha, P.O.- Samartha, P.S.- Bibhutipur, District- Samastipur Pin Code-
Patna High Court CWJC No.15060 of 2019(3) dt.29-01-2020
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848160. (Purchaser- O.P- Appellant - Petitioner)
6. Amresh Kumar Singh, S/O- Late Ram karan Singh, Resident of Village-
Samartha, P.O.- Samartha, P.S.- Bibhutipur, District- Samastipur Pin Code-
848160. (Vendor).
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 15012 of 2019
======================================================
Prashuram Prasad Yadav Son of late Ram Nagina Rai@ Late Ram Nagina
Prasad, Resident of Village- Korea, P.S. Bheldi, District- Saran at Chapra.
... ... Petitioner/s
Versus
1. The State of Bihar through Chief Secretary, Govt. of Bihar, Patna
2. The Principal Secretary Land Reform, Govt. of Bihar, Patna
3. The District Magistrate Saran at Chapra
4. The Deputy Collector Land Reform, Madhepura, Saran at Chapra
5. The Circle Officer Amnour, Saran at Chapra
6. Ram Dayal Rai S/o Raj Banshi Vill.- Hakama, P.s.- Bheldi, Distt.- Saran at
Chapra
7. Rajdeo Rai S/o Dahari Rai Vill.- Katsa, P.s.- Bheldi, Distt.- Saran at Chapra
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 15840 of 2019
======================================================
1. Surendra Singh S/o Late Ambika Prasad Singh Resident of Pachai Mubarak,
P.S.- Rajapakar, District- Vaishali.
2. Birendra Singh S/o Late Ambika Prasad Singh Resident of Pachai Mubarak,
P.S.- Rajapakar, District- Vaishali.
3. Sunita Devi D/o Late Ambika Prasad Singh Resident of Village- Randaha,
Ward No.- 11, P.S. Rajapakar, District- Vaishali.
... ... Petitioner/s
Versus
1. The State of Bihar through the Chief Secretary, Government of Bihar, Patna.
2. The Principal Secretary, Revenue and Land Reforms Department,
Government of Bihar, Patna.
3. The Commissioner, Tirhut Division, Muzaffarpur.
4. The District Magistrate, Vaishali.
5. The Additional Collector, Vaishali.
6. Deputy Collector, Land Reforms, Mahua, Vaishali.
Patna High Court CWJC No.15060 of 2019(3) dt.29-01-2020
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7. The Circle Officer, Mahua.
8. Rabindra Rai son of Binda Rai resident of Village- Basaraha, P.S.-
Rajapakar, District- Vaishali.
9. Pramod Rai son of Binda Rai resident of Village- Basaraha, P.S.- Rajapakar,
District- Vaishali.
10. Manoj Rai son of Binda Rai resident of Village- Basaraha, P.S.- Rajapakar,
District- Vaishali.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 15885 of 2019
======================================================
Sachidanand Pandey S/o Late Damodar Pandey Resident of Village-Kajur,
P.S.-Arti, District-Gaya, Present Address at Pandeydih Lalbangla, Thana-
Mahuda, Dhanbad (Jharkhand), PIn-828305.
... ... Petitioner/s
Versus
1. The State of Bihar through Secretary, Department of Revenue and Land
Reforms, Govt. of BIhar, Patna
2. The Secretary, Department of Revenue and Land Reforms, Govt, of Bihar,
Patna.
3. The Additional Member, Board of Revenue, Bihar, Patna.
4. The Collector, Gaya (Bihar).
5. The Land Reforms Deputy Collector, Gaya.
6. Kamla Devi Wife of Late Tanay Singh R/o Vill.-Kajur, P.S.-Arti, District-
Gaya.
7. Chandan Kumar S/o Late Tanay Singh R/o Vill-Kajur, P.S.-Arti, District-
Gaya.
8. Kundan Kumar S/o Late Tanay Singh R/o Vill-Kajur, P.S.-Arti, District-
Gaya.
9. Smt. Nirmala Devi W/o Sri Chandra Shekhar Pandey, R/o Vill-Kajur, P.S.-
Arti, District-Gaya.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 15921 of 2019
======================================================
Nandlal Ram Son of Late Sipahi Ram Resident of Village-Narayanpur, P.O.
and P.S.-Chenari, District-Rohtas at Sasaram
... ... Petitioner/s
Versus
1. The State of Bihar through the Chief Secretary, Govt. of Bihar, Patna
Patna High Court CWJC No.15060 of 2019(3) dt.29-01-2020
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2. The Principal Secretary Department of Revenue and Land Reforms, Govt. of
Bihar, Patna
3. The Commissioner Patna Division, Patna
4. The Collector Rohtas at Sasaram
5. The Deputy Collector Land Reforms, Sasaram, District-Rohtas
6. The Circle Officer Circle-Chenari, District-Rohtas at Sasaram
7. Dularchand Ram Son of Tetar Ram Resident of Village-Narayanpur, P.O.
and P.S.-Chenari, District-Rohtas at Sasaram
8. Sheaojag Ram Son of Tetar Ram Resident of Village-Narayanpur, P.O. and
P.S.-Chenari, District-Rohtas at Sasaram
9. Gopal Kumar Son of Tetar Ram Resident of Village-Narayanpur, P.O. and
P.S.-Chenari, District-Rohtas at Sasaram
10. Kamlesh Singh Son of Late Ram Raj Singh Resident of Village-Narayanpur,
P.O. and P.S.-Chenari, District-Rohtas at Sasaram
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 16002 of 2019
======================================================
Ram Ratan Singh S/o Late Amuas Singh Resident of Village- Lila Tola,
Police Station- Jagdishpur, District- Bhojpur.
... ... Petitioner/s
Versus
1. The State of Bihar Bihar.
2. The Divisional Commissioner Patna.
3. The Additional Collector Bhojpur, Ara.
4. The D.C.L.R. Jagdishpur, Bhojpur.
5. Amuas Ram S/o Late Dhonha Ram Resident of Village- Dawan, Police
Station- Jagdishpur, District- Bhojpur (Vendor).
6. Ram Bachan Singh S/o Late Khada Singh Resident of Village- Lila Tola,
Police Station- Jagdishpur, District- Bhojpur.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 16211 of 2019
======================================================
Mohammad Mojjam Son of Md. Jubbair Resident of Village Shekhopur, P.S.-
Deshari, District Vaishali.
... ... Petitioner/s
Versus
1. The State of Bihar Through the Principal Secretary, Revenue Department,
Government of Bihar, Patna, Old Secretariate, Patna.
Patna High Court CWJC No.15060 of 2019(3) dt.29-01-2020
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2. The Collector Vaishali.
3. The Deputy Collector Land Reforms Mahnar Vaishali.
4. Md. Khalil Sheikh Son of Md. Late Khalil Sheikh Resident of Village
Shekhopur, P.S. Desari, District- Vaishali.
5. Arshad Alam Sidhiqui Son of Late Sheikh Alauddin Resident of Village
Shekhopur, P.S. Desari, District- Vaishali.
6. Sarver Alam Sidiqhe Son of Late Sheikh Alauddin Resident of E- 425
Inderclave, -2, Kirari, Suleman Nagar, Sultanpuri, N. Delhi.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 16337 of 2019
======================================================
1. Raj Kumar Prasad @ Raj Kumar Son of late Bishundhari Ram, Resident of
Village- Ramdeo, Police Station- Akwarpur, District- Nawada.
2. Shailendra Ram@ Shailendra Kumar, Son of late Bishundhari Ram,
Resident of Village- Ramdeo, Police Station- Akwarpur, District- Nawada.
3. Mahendra Ram@ Mahendra Rajbanshi, Son of late Bishundhari Ram,
Resident of Village- Ramdeo, Police Station- Akwarpur, District- Nawada.
... ... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary, Revenue and Land
Reforms, Government of Bihar, Patna.
2. The Additional Member, Board of Revenue, Bihar, Patna.
3. The Collector-Cum-District Magistrate, Nawada.
4. The Deputy Collector, Land Reforms Rajauli, Nawada.
5. The Circle Officer, Akwarpur, Nawada.
6. Achyutanand Prasad@ Achyutand Singh, Son of late Ram Kishun Singh, not
known
7. Jang Bahadur Prasad@ Jang Bahadur Singh, Son of Achyutanand Prasad,
Resident of Village- Guruchak, Police Station- Akwarpur, District- Nawada.
8. Gopal Kumar, Son of Achyutanand Prasad, Resident of Village- Guruchak,
Police Station- Akwarpur, District- Nawada.
9. Mukesh Kumar, Son of Achyutanand Prasad, Resident of Village- Guruchak,
Police Station- Akwarpur, District- Nawada.
10. Bipin Kumar, Son of Achyutanand Prasad, Resident of Village- Guruchak,
Police Station- Akwarpur, District- Nawada.
11. Bibha Kumari, Daughter of Achyutanand Prasad, Resident of Village-
Guruchak, Police Station- Akwarpur, District- Nawada.
12. Sheela Devi, Wife of Vijay Kumar, Resident of Village- Salampur, Police
Station- Rajauli, District- Nawada.
13. Sushila Devi Wife of Ishwar Dayal, Resident of Village- Baksanda, Police
Patna High Court CWJC No.15060 of 2019(3) dt.29-01-2020
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Station- Akwarpur, District- Nawada.
14. Md. Annu Master@ Enamullah, Son of late Kazi Sanaullah, Resident of
Village- Raj Ghat, Police Station- Akwarpur, District- Nawada.
15. Md. Makshud Alam, Son of late Kazi Sanaullah, Resident of Village- Raj
Ghat, Police Station- Akwarpur, District- Nawada.
16. Narendra Kumar, Son of late Ram Kishun Singh, Resident of Village-
Guruchak, Police Station- Akwarpur, District- Nawada.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 16426 of 2019
======================================================
Jagdish Ravat Son of Late Bodhan Raut, Resident of Village- Rawai, P.S.-
Sikandra, Anchal- Sikandra, District- Jamui.
... ... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary, Bihar Land Reforms,
Bihar, Patna.
2. The Principal Secretary, Revenue and Land Reforms Department, Bihar,
Patna.
3. The Joint Secretary, Revenue and Land Reforms Department, Bihar, Patna.
4. The District Magistrate-cum-Collector, Jamui.
5. The Deputy Collector Land Reforms, Jamui.
6. The Circle Officer, Sikandra, District- Jamui.
7. Most. Kaushalya Devi, Wife of Late Ganeshi Nonia, Resident of Vilage-
Rawai, P.S.- Sikandra, Anchal- Sikandra, District- Jamui.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 16673 of 2019
======================================================
Mohan Kumar Mishra Son of Late Panchanand Mishra Resident of Village-
Telkathu, P.S.- M.H. Nagar, District- Siwan (Bihar).
... ... Petitioner/s
Versus
1. The State of Bihar Through Director Land Reform Department Government
of Bihar, Patna.
2. Vishwanath Yadav Son of Late Nabalak Yadav Resident of Village-
Telkathu, P.O.- Telkathu, P.S.- M.H. Nagar, District- Siwan.
3. Rama Shankar Mishra Shrinath Mishra Resident of Village- Telkathu, P.O.-
Telkathu, P.S.- M.H. Nagar, District- Siwan.
4. Vinay Kumar Mishra Son of Late Parmanand Mishra Resident of Village-
Patna High Court CWJC No.15060 of 2019(3) dt.29-01-2020
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Telkathu, P.O.- Telkathu, P.S.- M.H. Nagar, District- Siwan.
5. Vishal Kumar Mishra Son of Late Parmanand Mishra Resident of Village-
Telkathu, P.O.- Telkathu, P.S.- M.H. Nagar, District- Siwan.
6. Mala Devi Daughter of Late Parmanand Mishra Resident of Village-
Telkathu, P.O.- Telkathu, P.S.- M.H. Nagar, District- Siwan.
7. Bunni Devi Daughter of Late Parmanand Mishra Resident of Village-
Telkathu, P.O.- Telkathu, P.S.- M.H. Nagar, District- Siwan.
8. Neha Devi Daughter of Late Parmanand Mishra Resident of Village-
Telkathu, P.O.- Telkathu, P.S.- M.H. Nagar, District- Siwan.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 16908 of 2019
======================================================
Jeevan Kumar @ Jeevan Lal Das, S/o Late Ramnikant Lal Das, Resident of
Village- Rahta Tola, Bhawanipur, P.S.- Kumarkhand, District- Madhepura.
... ... Petitioner/s
Versus
1. The State of Bihar through the Chief Secretary, Govt. of Bihar, Patna.
2. The Principal Secretary, Revenue and Land Reforms Department, Govt. of
Bihar, Patna.
3. The Commissioner, Kosi Division, Saharsa.
4. The District Magistrate, Madhepura.
5. The Additional Collector, Madhepura.
6. The Deputy Collector, Land Reforms, Madhepura.
7. The Circle Officer, Kumarkhand, Madhepura.
8. Smt. Anita (Devi) Kumari, W/o Mukesh Dutt, Resident of Village- Rahta
Tola, Bhawanipur, P.S.- Kumarkhand, District- Madhepura.
9. Most. Geeta Das W/o Late Kameshwar Lal Das, Daughter of Lali Rajni
Kant Lal Das, Resident of Village- Rahta, Tola Bhawanipur, P.S.-
Kumarkhand, District- Madhepura.
10. Smt. Rita Kumari, W/o Sri Mahabir Lal Das, Daughter of Lali Rajni Kant
Lal Das, Resident of Village- Rahta, Tola Bhawanipur, P.S.- Kumarkhand,
District- Madhepura.
11. Smt. Anita Kumari, W/o Sri Mithilesh Kumar Verma, Daughter of Lali Rajni
Kant Lal Das, Resident of Village- Rahta, Tola Bhawanipur, P.S.-
Kumarkhand, District- Madhepura.
12. Smt. Rupa Kumari, W/o Sri Sudhir Kumar Verma, Daughter of Lali Rajni
Kant Lal Das, Resident of Village- Rahta, Tola Bhawanipur, P.S.-
Kumarkhand, District- Madhepura.
13. Jinesh Lal Das, S/o Late Ramni Kant Lal Das, Bihar.
14. Shakti Kumar, S/o Late Suresh Lal Das, Rahta, Tola- Bhawanipur, P.S.-
Kumarkhand, District- Madhepura.
Patna High Court CWJC No.15060 of 2019(3) dt.29-01-2020
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... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 17067 of 2019
======================================================
1. Raj Kumar Prasad @ Raj Kumar Son of Late Bishundhari Ram, Resident of
Village- Ramdeo, Police Station- Akwarpur, District- Nawada.
2. Shailendra Ram @ Shailendra Kumar, Son of Late Bishundhari Ram,
Resident of Village- Ramdeo, Police Station- Akwarpur, District- Nawada.
3. Mahendra Ram @ Mahendra Rajbanshi, Son of Late Bishundhari Ram,
Resident of Village- Ramdeo, Police Station- Akwarpur, District- Nawada.
... ... Petitioner/s
Versus
1. The State of Bihar Through Principal Secretary, Revenue and Land Reforms,
Government of Bihar, Patna.
2. The additional Member, Board of Revenue, Bihar, Patna.
3. The Collector-cum-District Magistrate, Nawada.
4. Deputy Collector, Land Reforms, Nawada.
5. The Circle Officer, Akwarpur, Nawada.
6. Achyutanand Prasad @ Achyutanand Singh, Son of Late Ram Kishun Singh,
Resident of Village- Guruchak, Police Station- Akwarpur, District- Nawada.
7. Jang bahadur Prasad @ Jang Bahadur Singh, Son of Achyutanand Prasad,
Resident of Village- Guruchak, Police Station- Akwarpur, District- Nawada.
8. Gopal Kumar, Son of Achyutanand Prasad, Resident of Village- Guruchak,
Police Station- Akwarpur, District- Nawada.
9. Mukesh Kumar, Son of Achyutanand Prasad, Resident of Village- Guruchak,
Police Station- Akwarpur, District- Nawada.
10. Bipin Kumar, Son of Achyutanand Prasad, Resident of Village- Guruchak,
Police Station- Akwarpur, District- Nawada.
11. Bibha Kumari, Daughter of Achyutanand Prasad, Resident of Village-
Guruchak, Police Station- Akwarpur, District- Nawada.
12. Sheela Devi, Wife of Vijay Kumar, Resident of Village- Salampur, Police
Station- Rajauli, District- Nawada.
13. Sushila Devi, Wife of Ishwar Dayal, Resident of Village- Baksanda, ,Police
Station- Akwarpur, District- Nawada.
14. Md. Annu Master @ Enamullah. Son of Late Kazi Sanaullah, Resident of
Village- Raj Ghat, Police Station- Akwarpur, District- Nawada.
15. Md. Makshud Alam, Son of Late Kazi Sanaullah, Resident of Village- Raj
Ghat, Police Station- Akwarpur, District- Nawada.
16. Narendra Kumar, Son of Late Ram Kishun Singh, Resident of village-
Guruchak, Police Station- Akwarpur, District- Nawada.
... ... Respondent/s
Patna High Court CWJC No.15060 of 2019(3) dt.29-01-2020
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======================================================
with
Civil Writ Jurisdiction Case No. 17445 of 2019
======================================================
Abdul Hafiz S/o Late Md. Mofid, Resident of Village Bisheshwarpur Pathra,
PO Khirma, P.S. Keoti, Dist.Darbhanga
... ... Petitioner/s
Versus
1. The State of Bihar Bihar
2. The Commissioner,Darbhanga Division,Darbhanga
3. The Additional Collector, Darbhanga
4. The Deputy Collector Land Reform, Sadar,Darbhanga
5. Md. Mustafa S/o Md. Samrul Haque Resident of Village Bisheshwar Pathra,
PO Khirma, P.S. Keoti,Dist.Darbhanga
6. Yugal Das S/o Yaddu Das Resident of Village Bisheshwar Pathra, PO
Khirma, P.S. Keoti,Dist.Darbhanga
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 17899 of 2019
======================================================
Shyam Bhushan Shukla S/o Late Ram Bujhawan Shukla, Resident of Village-
P.O.-Dhoi, P.S.-Sadar, District-Darbhanga.
... ... Petitioner/s
Versus
1. The State of Bihar through Collector, Samastipur.
2. The Commissioner, Darbhanga, Parmandal, District-Darbhanga.
3. The Collector, Samastipur.
4. The D.C.L.R., Rosera, P.O.-Rosera, District-Samastipur
5. The Member, B.L.T., Patna.
6. savita Devi W/o Sri Umakant Mandal, Resident of Village-P.O.-Dhoi, P.S.
Sadar, District-Darbhanga.
7. Indra Kumar Shukla, S/o Late Shashi Bhushan Shukla Address.Not Known
8. Rajeev Kumar Shukla, S/o Late Nirmal Kumar Shukla Address.not Known
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 17985 of 2019
======================================================
1. Raj Kumar Prasad @ Raj Kumar S/o Late Bishundhari Ram Resident of
Village Ramdeo,P.S. Akwarpur,Dist.Nawada
2. Shailendra Ram @ Shailendra Kumar S/o Late Bishundhari Ram Resident
Patna High Court CWJC No.15060 of 2019(3) dt.29-01-2020
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of Village Ramdeo,P.S. Akwarpur,Dist.Nawada
3. Mahendra Ram @ Mahendra Rajbanshi S/o Late Bishundhari Ram Resident
of Village Ramdeo,P.S. Akwarpur,Dist.Nawada
... ... Petitioner/s
Versus
1. The State of Bihar through Principal Secretary,Revenue and Land
Reforms,Govt. of Bihar,Patna
2. The Additional Member, Board of Revenue,Bihar,Patna
3. The Collector-cum-District Magistrate, Nawada
4. Deputy Collector, Land Reforms Rajauli Nawada
5. The Circle Officer, Akwarpur,Nawada
6. Achyutanand Prasad @ Achyuetanand Singh S/o Late Ram Kishun Singh
No
7. Jang Bahadur Prasad @ Jang Bahadur Singh S/o Achyutanand Prasad
Resident of Village Guruchak,P.S. Akwarpur,Nawada
8. Gopal Kumar S/o Achyutanand Prasad Resident of Village Guruchak,P.S.
Akwarpur,Nawada
9. Mukesh Kumar S/o Achyutanand Prasad Resident of Village Guruchak,P.S.
Akwarpur,Nawada
10. Mukesh Kumar S/o Achyutanand Prasad Resident of Village Guruchak,P.S.
Akwarpur,Nawada
11. Bibha Kumari D/o Achyutanand Prasad Resident of Village Guruchak,P.S.
Akwarpur,Nawada
12. Sheela Devi W/o Vijay Kumar Resident of Village Salampur,P.S.
Rajauli,Dist.Nawada
13. Sushila Devi W/o Ishwar Dayal Resident of Village Baksanda,P.S.
Akwarpur,Dist.Nawada
14. Md. Annu Master @ Enamullah S/o Late Kazi Sanaullah Resident of Village
Raj Ghat,P.S. Akwarpur,Dist.Nawada
15. Md. Makshud Alam S/o Late Kazi Sanaullah Resident of Village Raj
Ghat,P.S. Akwarpur,Dist.Nawada
16. Narendra Kumar S/o Late Ram Kishun Singh Resident of Village
Guruchak,P.S. Akwarpur,Dist.Nawada
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 18087 of 2019
======================================================
Shri Mishri Parit @ Mishri Pandit Son of Late Sakaldeep Parit Resident of
Village- Paiga Sadar, P.O.- Paiga, P.S. Bheldi, District- Saran at Chapra.
... ... Petitioner/s
Versus
Patna High Court CWJC No.15060 of 2019(3) dt.29-01-2020
13/33
1. The State of Bihar through Chief Secretary, Govt. of Bihar, Patna.
2. The Principal Secretary, Revenue and Land Reform Deptt., Govt. of Bihar,
Patna.
3. The District Magistrate, Saran at Chapra.
4. The Deputy Collector, Land Reform, Madhaura, Saran at Chapra.
5. The Circle Officer, Amnour, Saran at Chapra.
6. Bhagaran Parit Son of Late Sheo Saran Parit Resident of Village Paiga
Sadar, P.O. Paiga, P.S. Bheldi, District- Saran at Chapra.
7. Lal Babu Parit Son of Late Sheo Saran Parit Resident of Village Paiga Sadar,
P.O. Paiga, P.S. Bheldi, District- Saran at Chapra.
8. Sudish Parit Son of Late Sheo Saran Parit Resident of Village Paiga Sadar,
P.O. Paiga, P.S. Bheldi, District- Saran at Chapra.
9. Sudarshan Parit Son of Late Sheo Saran Parit Resident of Village Paiga
Sadar, P.O. Paiga, P.S. Bheldi, District- Saran at Chapra.
10. Bharat Singh Son of Khedhari Singh Resident of Village Paiga Sadar, P.O.
Paiga, P.S. Bheldi, District- Saran at Chapra.
11. Prabhu Nath Son of Khedhari Singh Resident of Village Paiga Sadar, P.O.
Paiga, P.S. Bheldi, District- Saran at Chapra.
12. Smt. Mala Devi W/o Motilal Resident of Village Paiga Sadar, P.O. Paiga,
P.S. Bheldi, District- Saran at Chapra.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 18379 of 2019
======================================================
Brahma Singh @ Brahama Nand Singh Son of Late Kisundev Singh Resident
of Village- Shyampur, P.O. Bhanta Pokhar, P.S.- Siwan Mufassil, District-
Siwan- 841226.
... ... Petitioner/s
Versus
1. The State of Bihar Bihar.
2. The Additional Member, Board of Revenue, Bihar, Patna.
3. District Collector, Siwan.
4. Deputy Collector Land Reforms, Siwan.
5. Nagendra Singh Son of Sri Radha Kisun Singh Resident of Village- Bhanta
Pokhar, P.S.- Siwan Mufassil, District- Siwan- 841226.
6. Nand Lal Singh Son of Sri Radha Kisun Singh Resident of Village- Bhanta
Pokhar, P.S.- Siwan Mufassil, District- Siwan- 841226.
7. Achhel Lal Singh @ Achhe Lal Prasad Singh Son of Sri Radha Kisun Singh
Resident of Village- Bhanta Pokhar, P.S.- Siwan Mufassil, District- Siwan-
841226.
8. Mostt. Radhika Kuer Wife of Late Ram Janak Singh Resident of Village-
Patna High Court CWJC No.15060 of 2019(3) dt.29-01-2020
14/33
Bandpali, P.S.- Ziradei, District- Siwan.
9. Mostt. Usha Devi Wife of Late Manoj Kumar Singh Resident of Village-
Bandpali, P.S.- Ziradei, District- Siwan.
10. Piyush Ranjan @ Gunjan Kumar Singh (Minor) Son of Late Manoj Kumar
Singh represented through mother Mostt. Usha Devi Resident of Village-
Bandpali, P.S.- Ziradei, District- Siwan.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 18437 of 2019
======================================================
Ram Vinit Kumar S/o Late Shatrughna Kumar @ Kheli Kumar Resident of
Village and P.O.- Dekulidham @ Deokulidham, P.S.- Biraul, District-
Darbhanga.
... ... Petitioner/s
Versus
1. The State of Bihar Bihar.
2. The Chief Secretary Government of Bihar.
3. The Principal Secretary Revenue and Land Reforms, Government of Bihar.
4. Mosst. Deokala Devi Wife of Late Dinesh Kumar Resident of Village and
P.O.- Dekulidham @ Deokulidham, P.S.- Biraul, District- Darbhanga.
5. Ram Naresh Kumar S/o Late Hargovind Kumar Resident of Village and
P.O.- Dekulidham @ Deokulidham, P.S.- Biraul, District- Darbhanga.
6. Madan Mohan Kumar S/o Late Hargovind Kumar Resident of Village and
P.O.- Dekulidham @ Deokulidham, P.S.- Biraul, District- Darbhanga.
7. Ram Prakash Kumar S/o Late Sundar Kumar Resident of Village and P.O.-
Dekulidham @ Deokulidham, P.S.- Biraul, District- Darbhanga.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 18786 of 2019
======================================================
Bhashanand Prasad S/o Late Ravi Mahaton Resident of Village- Mathurapur,
P.s. and District- Khagaria
... ... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary, Revenue and Land
Reforms, Old Secretariat, Patna, Bihar
2. The Additional Member Board of Revenue, Patna, Bihar
3. The Collector Khagaria, District- Khagaria, Bihar
4. The Deputy Collector Land Reforms, Khagaria, District Khagaria, Bihar
5. Savitri Devi W/o Laddu Lal Mahaton R/o Village- Mathurapur, P.s. and
Patna High Court CWJC No.15060 of 2019(3) dt.29-01-2020
15/33
District- Khagaria, Bihar
6. Ajay Kumar S/o Shri Pramanand Gupta R/o Village/Town- Sanhauli, Ward
No. 6, under Municipality, Khagaria, Bihar
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 19144 of 2019
======================================================
Suresh Manjhi Son of late Ramroop Manjhi, Resident of Village- Garh Sisai,
P.S. Vidyapati Nagar, District- Samastipur.
... ... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary, Revenue and Land
Reforms, Government of Bihar,Patna.
2. The Commissioner, Darbhanga Division, Darbhanga.
3. The Collector Cum District Magistrate, Samastipur.
4. Deputy Collector, Land Reforms, Dalsing Sarai, Samastipur.
5. Dinesh Manjhi, Son of late Kishandeo Manjhi, Resident of Village- Garh
Sisai, P.S. Vidyapati Nagar, District- Samastipur.
6. Binod Kumar Choudhary, Son of late Nikhid Choudhary, Resident of
Village- Madhurapur, Pergana, Saraisa, P.S. Dalsing Sarai, District-
Samastipur.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 19202 of 2019
======================================================
Abdul Jabbar, Son of Jalil Miya, resident of Village- Chhapra Dharmpur
Yadu, P.s.- Kanti, District- Muzaffarpur.
... ... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary, Revenue and Land
Reforms, Government of Bihar, Patna.
2. The Collector cum District Magistrate, Muzaffarpur.
3. Deputy Collector, Land Reforms, West, Muzaffarpur.
4. Smt. Sushma Sinha, Wife of Styendra Kumar Sinha, resident of Mohalla-
Shri Krishna Puri, Radhakunj, Flat No. 2330, P.s.- Krishnapuri, District-
Patna.
5. Nirmala Kumari, Wife of Ranjeet Kumar, resident of Village- Chhapra
Megh, P.s.- Mushari, District- Muzaffarpur.
6. Kiran Kumari, Wife of Vikash Kumar, resident of Village- Aarizpur, P.S.-
Kanti, District- Muzaffarpur.
Patna High Court CWJC No.15060 of 2019(3) dt.29-01-2020
16/33
7. Birendra Kumar, Son of Late Jay Mangal Singh, resident of Village- Ram
Nath Dhamauli Pandey Tola, P.s.- Kanti, District- Muzaffarpur.
8. Rajiv Kumar, Son of Ravindra Singh, resident of Village- Kharauna Dih,
P.S.- Kudhani, District- Muzaffarpur.
9. Palak Kumari, Son of Rajiv Kumar, resident of Village- Kharauna Dih, P.S.-
Kudhani, District- Muzaffarpur.
10. Suryanshu Kumar, daughter of Rajiv Kumar, resident of Village- Kharauna
Dih, P.S.- Kudhani, District- Muzaffarpur.
11. Dharmendra Kumar, Son of Late Jay Mangal Singh, resident of Village-
Dhamauli Ram Nath, P.S. - Kanti, District- Muzaffarpur.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 19265 of 2019
======================================================
Kailash Pandey, Son of Late Shankar Pandey, Resident of Village-Jalalpur,
Post Office-Jamo Bazar, Police Station-Jamo Bazar, District-Siwan.
... ... Petitioner/s
Versus
1. The State of Bihar, through Principal Secretary, Land Reforms Department,
Government of Bihar, Patna, Bihar.
2. The Principal Secretary, Land Reforms Department, Government of Bihar,
Patna, Bihar.
3. Commissioner, Saran Division, Chhapra.
4. District Magistrate, Siwan.
5. Additional Collector, Siwan.
6. Deputy Collector, Land Reforms, Siwan.
7. Ramawati Devi, Wife of Madan Thakur, Resident of Village-Jalalpur, Post
Office-Jamo Bazar, Police Station-Jamo Bazar, District-Siwan.
8. Bashanti Devi, Wife of Dhanoj Ojha, D/o Jaleshwar Pandey, Resident of
Village-Sareya Pahar, Post Office-Barhima Bazar, Police Station-
Sidhwaliya, District-Gopalganj and paternal address - Resident of Village-
Jalalpur, Post Office-Jamo Bazar, Police Station-Jamo Bazar, District-Siwan.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 19455 of 2019
======================================================
Budhan Singh @ Budhan Mahto son of Late Ramji Singh, resident of Village-
Pahepur, P.O. Shambhupatti, P.s. Samastipur (Muffasil), District- Samastipur.
... ... Petitioner/s
Versus
1. The State of Bihar through its chief Secretary old Secretariat, Patna.
Patna High Court CWJC No.15060 of 2019(3) dt.29-01-2020
17/33
2. The Principal Secretary, Department of Revenue and Land Reforms, Govt.
of Bihar, Old Secretariat Patna.
3. Smt. Nandhi Priya, wife of Kumar Abhay, resident of village - Mrituzapur,
P.O. Shambhupatti, P.S. - Samastipur Muffasil, District- Samstipur.
4. Dhaneshwar Ram, son of Late Gopi Ram , resident of Village- Pahepur, P.O.
- Shambhu Patti, P.S. Samastipur Muffasil, District- Samastipur.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 19750 of 2019
======================================================
Sudarshan Yadav son of Ram Naresh Yadav, resident of Village- Ramapur
(Sahadia), P.S.- Ara Muffasil, District- Bhojpur.
... ... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary, Revenue and Land
Reforms Department, Govt. of Bihar, Patna.
2. The Secretary, Revenue and Land Reforms Department, Govt. of Bihar,
Patna.
3. The District Magistrate, Bhojpur, Ara.
4. The Deputy Collector, Land Reforms, Sadar, Ara, Bhojpur.
5. Dhanmuni Devi @ Dhanamukhi Devi, wife of Dwarika Yadav, resident of
Village Sahadiya (Rampur), P.O.- Ratanpur, P.S.- Ara Muffasil, Bhojpur.
6. Raj Kumar Sharma, son of Gorakh Nath Sharma, resident of Village-
Rampur, P.S.- Ara Muffasil, District- Bhojpur.
7. Parwati Kunwar, wife of Late Gopi Chand Sharma, resident of Village-
Rampur, P.S.- Ara Muffasil, District- Bhojpur.
8. Janki Kunwar, wife of Late Gopi Chand Sharma, resident of Village-
Rampur, P.S.- Ara Muffasil, District- Bhojpur.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 19772 of 2019
======================================================
1. Most. Chandra Kanta Devi, Wife of Late Ram Bharosa Thakur @ Late Ram
Bharosa Sharma, Resident of Village-Saho Sarai, P.O. and P.S.-Garkha,
District-Saran at Chapra.
2. Ram Binod Sharma, Son of Late Ram Bharosa Thakur @ Late Ram Bharosa
Sharma, Resident of Village-Saho Sarai, P.O. and P.S.-Garkha, District-
Saran at Chapra.
3. Pramod Sharma, Son of Late Ram Bharosa Thakur @ Late Ram Bharosa
Sharma, Resident of Village-Saho Sarai, P.O. and P.S.-Garkha, District-
Saran at Chapra.
Patna High Court CWJC No.15060 of 2019(3) dt.29-01-2020
18/33
4. Birendra Sharma, Son of Late Ram Bharosa Thakur @ Late Ram Bharosa
Sharma, Resident of Village-Saho Sarai, P.O. and P.S.-Garkha, District-
Saran at Chapra.
5. Harendra Sharma, Son of Late Ram Bharosa Thakur @ Late Ram Bharosa
Sharma, Resident of Village-Saho Sarai, P.O. and P.S.-Garkha, District-
Saran at Chapra.
6. Dineshwar Sharma, Son of Late Ram Bharosa Thakur @ Late Ram Bharosa
Sharma, Resident of Village-Saho Sarai, P.O. and P.S.-Garkha, District-
Saran at Chapra.
... ... Petitioner/s
Versus
1. The State of Bihar through the Chief Secretary, Government of Bihar, Patna.
2. The Principal Secretary, Revenue and Land Reforms Department,
Government of Bihar, Patna.
3. The Additional Member Board of Revenue, Bihar, Patna.
4. The Collector, Saran at Chapra.
5. The Additional Collector, Saran at Chapra.
6. The Deputy Collector Land Reforms, Sadar Chapra.
7. Shiw Balak Sharma, Son of Late Ram Chitwan Thakur, Resident of Village-
Saho Sarai, P.O. and P.S.-Garkha, District-Saran at Chapra.
8. Ram Narayan Thakur, Son of Late Ram Ratan Thakur Resident of Village-
Saho Sarai, P.O. and P.S.-Garkha, District-Saran at Chapra, at present
residing at Shivlok Colony, Ladpur, Raipur Road, Dehradun, Uttranchal.
9. Chunna Thakur, Son of Ram Ratan Thakur, Resident of Village-Saho Sarai,
P.O. and P.S.-Garkha, District-Saran at Chapra, at present residing at Shivlok
Colony, Ladpur, Raipur Road, Dehradun, Uttranchal.
10. Raju Thakur @ Raj Kumar, Son of Late Ram Ratan Thakur, Resident of
Village-Saho Sarai, P.O. and P.S.-Garkha, District-Saran at Chapra, at
present residing at Shivlok Colony, Ladpur, Raipur Road, Dehradun,
Uttranchal.
11. Dhoop Nath Thakur, Son of Late Ram Ratan Thakur, Resident of Village-
Saho Sarai, P.O. and P.S.-Garkha, District-Saran at Chapra, at present
residing at Shivlok Colony, Ladpur, Raipur Road, Dehradun, Uttranchal.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 20073 of 2019
======================================================
Sk. Siraj S/o Samsul, Resident of Village- Nirpur, P.O.- Pani Kamala, P.S.-
Amdabad, District- Katihar.
... ... Petitioner/s
Versus
1. The State of Bihar Bihar.
Patna High Court CWJC No.15060 of 2019(3) dt.29-01-2020
19/33
2. The Collector, Katihar, Collectorate, At- Mirchaibari, P.O. and District-
Katihar.
3. D.C.L.R., Manihari, P.O.- Manihari, District- Katihar.
4. Sk. Sukkal, s/o Fakir Mohammad, REsident of Village- Nirpur, P.S.-
Amdabad, P.O.- Pani Kamla, District- Katihar.
5. SK. Muddin, s/o Fakir Mohammad, REsident of Village- Nirpur, P.S.-
Amdabad, P.O.- Pani Kamla, District- Katihar.
6. Md. Babloo Alam, s/o Md. Usman, resident of vill- Mohanchandpur, P.S.
Barari, P.O.- Basgarha, Dt.- Katihar.
7. Sk. Sajjad, S/o Samsul, Resident of Village- Nirpur, P.O.- Pani Kamala, P.s.-
Amdabad, Dt. - Katihar.
8. Sk. Ansar, S/o Samsul, Resident of Village- Nirpur, P.O.- Pani Kamala, P.s.-
Amdabad, Dt. - Katihar.
9. Sk. Jansar, S/o Samsul, Resident of Village- Nirpur, P.O.- Pani Kamala, P.s.-
Amdabad, Dt. - Katihar.
10. Sk. Nisar, S/o Samsul, Resident of Village- Nirpur, P.O.- Pani Kamala, P.s.-
Amdabad, Dt. - Katihar.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 20122 of 2019
======================================================
Kirti Nath Jha S/o Late Kedarnath Jha R/o Village and P.O. Mailam, P.S.-
Andhrathari, District-Madehubani-(Preemptor).
... ... Petitioner/s
Versus
1. The State of Bihar through the Special Secretary to the Government, Land
Reforms Department, BIhar, Patna.
2. Special Secretary to the Government, Land Reforms Department, Bihar,
Patna.
3. Divisional Commissioner, Darbhanga Division, Darbhanga.
4. Addl. Collector, Land Reforms, Jhanjharpur, Madhubani,
5. Basuki Nath Jha Son of Shri Ghatak Jha, R/o Village and P.O.-Mailam, P.S.-
Ancharathari, District-Madhubani-(Purchasers).
6. Pashupati Nath Jha Son of Shri Ghatak Jha R/o Village and P.O.-Mailam,
P.S.-Ancharathari, District-Madhubani-(Purchasers).
7. Ugra Nath Jha S/o Late Kedar Jha R/o Village and P.O.-Mailam, P.S.-
Ancharathari, District-Madhubani-(Vendor).
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 20369 of 2019
======================================================
Patna High Court CWJC No.15060 of 2019(3) dt.29-01-2020
20/33
Budhan Singh @ Budhan Mahto Son of Late Ramji Singh @ Ramji Mahto,
Resident of Village-Pahepur, P.O.-Shambhupatti, P.S.-Samastipur (Muffasil),
District-Samastipur.
... ... Petitioner/s
Versus
1. The State of Bihar through its Chief Secretary, Old Secretariat, Patna.
2. The Principal Secretary, Department of Revenue and Land Reforms, Govt.
of Bihar, Old Secretariat, Patna.
3. Smt. Nandni Priya, Wife of Kumar Abhay, Resident of Village-Mrituzapur,
P.O. Shambhupatti, P.S.-Samastipur Muffasil, District-Samastipur.
4. Dhaneshwar Ram, Son of Late Gopi Ram, Resident of Village-Pahepur, P.O.
Shambhupatti, P.S.-Samastipur Muffasil, District-Samastipur.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 20517 of 2019
======================================================
Ram Chandra Prasad @ Ram Chandra Sah S/o Late Gaya Prasad R/o Village-
Lejua, P.S.- Daudpur, District- Siwan at Chhapra.
... ... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary, Department of Revenue
and Land Reforms, Government of Bihar, Patna.
2. The Commissioner, Saran Division, Saran at Chhapra.
3. The District Magistrate, Saran at Chhapra.
4. The Additional Collector, Saran at Chhapra.
5. The Deputy Collector, Land Reforms, Sadar Chhapra, Saran at Chhapra.
6. Md. Muslim Ansari S/o Md. Vakil Ansari Resident of Village- Balesra, P.S.-
Daudpur, Anchal- Manjhi, District- Saran at Chhapra.
7. Md. Sadruddin Mian S/o Late Md. Badruddin Miyan Resident of Village-
Lejuar, P.O.- Lejuar, Anchal- Manjhi, P.S.- Daudpur, District- Saran at
Chhapra.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 20665 of 2019
======================================================
Smt. Lalti Devi Wife of Sri Ram Kripal Singh Resident of Village and Post
Office- Masarh, Police Station- Udwant Nagar, District- Bhojpur.
... ... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary, Revenue and Land
Reforms Department, Government of Bihar, Patna.
Patna High Court CWJC No.15060 of 2019(3) dt.29-01-2020
21/33
2. The Secretary Land Reforms Department, Government of Bihar, Patna.
3. The District Magistrate Bhojpur at Ara.
4. The Deputy Collector Land Reforms Sadar, Ara.
5. Kamla Singh Son of Late Ram Chandra Singh Resident of Village- Nawada
Ben, Police Station and Anchal- Udwant Nagar, District- Bhojpur.
6. Priti Kumari Wife of Sri Kumar Gaurav Resident of Village- Bahirao, Post
Office and Police Station- Nawada Ara, Sub Division- Ara, District-
Bhojpur.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 20826 of 2019
======================================================
Surendra Kumar Mishra, S/o Late Raja Mishra, Resident of Village-Bihari,
P.S.-Bhagwanpur, P.O.-Bithauli, District-Vaishali.
... ... Petitioner/s
Versus
1. The State of Bihar through the Principle Secretary, Revenue Department,
Bihar.
2. The Commissioner, Tirhut Pramandal, Muzaffarpur.
3. The Collector, Vaishali, District-Vaishali, Hajipur.
4. The Deputy Collector, Land Reforms, Hajipur, District-Vaishali.
5. Smt. Vidyawati Devi, Wife of Shri Harendra Rai, Resident of Village-
Ratanpura, P.S.-Bhagwanpur, District-Vaishali.
6. Kashi Nath Mishra, Son of Jagarnath Mishra, Power of Attorney Holder on
behalf of Harendra Kumar Mishra @ Vijay Kumar Sinha, both Resident of
Village-Bihari, P.S.-Bhagwanpur, P.O.-Bithauli, District-Vaishali.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 20950 of 2019
======================================================
1. Raushan Kumar, Son of Late Badri Prasad @ Baikunth Sah, R/o Village-
Akbar Malahi, P.O. and P.S.- Sarai, Distt.- Vaishali.
2. Kundan Kumar, Son of Late Badri Prasad @ Baikunth Sah, R/o Village-
Akbar Malahi, P.O. and P.S.- Sarai, Distt.- Vaishali.
3. Santos Kumar, Son of Late Badri Prasad @ Baikunth Sah, R/o Village-
Akbar Malahi, P.O. and P.S.- Sarai, Distt.- Vaishali.
4. Pankaj Kumar, Son of Late Badri Prasad @ Baikunth Sah, R/o Village-
Akbar Malahi, P.O. and P.S.- Sarai, Distt.- Vaishali.
5. Rakesh Kumar, Son of Late Badri Prasad @ Baikunth Sah, R/o Village-
Akbar Malahi, P.O. and P.S.- Sarai, Distt.- Vaishali.
6. Aakash Kumar, Son of Late Badri Prasad @ Baikunth Sah, R/o Village-
Patna High Court CWJC No.15060 of 2019(3) dt.29-01-2020
22/33
Akbar Malahi, P.O. and P.S.- Sarai, Distt.- Vaishali.
7. Nibha Devi, D/o Late Badri Prasad @ Baikunth Sah. R/o Village- Akbar
Malahi, P.O. and P.S.- Sarai, Distt.- Vaishali.
8. Mosmat Veena Devi, Widow of Late Badri Prasad @ Baikunth Sah. R/o
Village- Akbar Malahi, P.O. and P.S.- Sarai, Distt.- Vaishali.
... ... Petitioner/s
Versus
1. The State of Bihar through Principal Secretary Revenue and Land Reforms
Department, Bihar, Patna.
2. The Collector, Vaishali, Hajipur.
3. Deputy Collector Land Reforms, Hajipur, Distt.- Vaishali.
4. Mosmat Sangeeta Devi, Widow of Late Jaimangal Sah, R/o Village- Akbar
Malahi, P.O. and P.S.- Sarai, Distt.- Vaishali.
5. Smt. Rubi Devi, W/o Sudhir Kumar, R/o Village- Kharika, P.O. and P.S.-
Sonpur, Distt.- Saran.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 20968 of 2019
======================================================
Bhola Ram @ Dr. Bhola Ram Son of Late Natho Ram, Resident of Village-
Ramchandrapur, P.S.-Maheshkhunt, Sub Division-Gogri, District-Khagaria.
... ... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary, Department of Land
Reforms, Government of Bihar, Patna.
2. The Secretary, Department of Land Reforms, Government of Bihar, Patna.
3. The Commissioner, Munger Division, Munger.
4. The Additional Collector, Khagaria.
5. The Deputy Collector, Land Reforms Land Revenue, Gogri Block, District-
Khagaria.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 21048 of 2019
======================================================
Chandrika Chaudhary @ Chandrika S/o Late Jagrup Chaudhary Resident of
Village- Ukhai Rasulpur, Sheo Nagar, P.s.- Siwan Muffassil, Distt. - Siwan
... ... Petitioner/s
Versus
1. The State of Bihar Bihar
Patna High Court CWJC No.15060 of 2019(3) dt.29-01-2020
23/33
2. The Collector Siwan, Collectorate, At, P.o. and Distt.- Siwan
3. D.C.L.R. Siwan, P.o. and Distt.- Siwan
4. Smt. Dhaneshwari Devi W/o Ganesh Chaudhary Resident of Village-
Rasulpur, P.s.- Siwan Muffassil, P.o.- Bindusar, Distt.- Siwan
5. Sri Bhagwan Sah W/o Raj Kumar Sah Resident of Village- Ukhai Paschim
Patti, P.s.- Siwan Muffassil, P.o.- Bindusar, Distt.- Siwan
6. Ramanand Sah S/o Raj Kumar Sah Resident of Village- Ukhai Paschim
Patti, P.s.- Siwan Muffassil, P.o.- Bindusar, Distt.- Siwan
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 21073 of 2019
======================================================
Shashibhusan Choudhary Son of late Bhola Prasad Choudhary, Resident of
Village- Rampur Jalalpur, P.O. Rampur Jalalpur, P.S.- Dalsingsarai, District-
Samastipur, Bihar.
... ... Petitioner/s
Versus
1. The State of Bihar through Chief Secretary, Government of Bihar, Patna.
2. The Principal Secretary, Revenue and Land Reform Department,
Government of Bihar, Patna.
3. The Commissioner, Darbhanga Division, Darbhanga.
4. The Collector, Samastipur.
5. The Additional Collector, Samastipur.
6. The Deputy Collector, Land Reforms, Dalsingsarai, Samastipur.
7. The Circle Officer, Dalsingsarai.
8. Turant Lal Mahto Son of late Bairagi Mahto, Resident of Village-
Mustafapur(Pachiyari Tol), P.O.- Mahmadpur Sakra, P.S. Vibhutipur,
District- Samastipur.
9. Vijay Kumar Sharma, Son of late Shivjee Sharma, Resident of Village-
Rampur Jalalpur, P.O. Rampur Jalalpur, P.S.- Dalsingsarai, District-
Samastipur, Bihar.
10. Sanjay Kumar Sharma, Son of late Shivjee Sharma, Resident of Village-
Rampur Jalalpur, P.O. Rampur Jalalpur, P.S.- Dalsingsarai, District-
Samastipur, Bihar.
11. Manoj Kumar Sharma, Son of late Shivjee Sharma, Resident of Village-
Rampur Jalalpur, P.O. Rampur Jalalpur, P.S.- Dalsingsarai, District-
Samastipur, Bihar.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 21162 of 2019
======================================================
Patna High Court CWJC No.15060 of 2019(3) dt.29-01-2020
24/33
Brijnandan Prasad Son of Late Deonath Mahto Resident of Village-
Dumrawa, P.O.- Dumrawa, P.S.- Deepnagar, District- Nalanda.
... ... Petitioner/s
Versus
1. The State of Bihar Through the Chief Secretary, Bihar, Patna.
2. The Principal Secretary Land Reforms Department, Government of Bihar,
Patna.
3. The Divisional Commissioner Patna Division, Patna.
4. The District Magistrate Nalanda.
5. The Additional Collector Bihar Sharif, District- Nalanda.
6. The D.C.L.R. Rajgir, Nalanda.
7. The Circle Officer Giriyak, Nalanda.
8. Sabita Devi Wife of Bhagwan Das Resident of Village- Pokharpur, P.O.-
Pawapuri, P.S.- Giriyak, District- Nalanda.
9. Kamala Devi Wife of Late Bindeshwari Prasad Resident of Village-
Dumrawa, P.O.- Dumrawa, P.S.- Deepnagar, District- Nalanda.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 21269 of 2019
======================================================
Saraswati Devi @ Sarosati Devi, Wife of Sri Uday Yadav, Resident of
Village- Barhampur, P.O.- Sumha Deorhi, P.S.- Kusheshwar Asthan, District-
Darbhanga.
... ... Petitioner/s
Versus
1. The State of Bihar through the Addl. Chief Secretary, Department of
Revenue and Land Reforms.
2. The Chief Secretary, Department of Revenue and Land Reforms, State of
Bihar, Patna.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 21289 of 2019
======================================================
Tapeshwar Ram S/o Late Kharnath Ram Resident of Village- Bishanpur Tola,
Gungara, P.s.- Barari, Distt.- Katihar
... ... Petitioner/s
Versus
1. The State of Bihar through Principal Secretary, Revenue and Land Reform
Department, Govt. of Bihar, Patna
2. The District Magistrate Katihar
Patna High Court CWJC No.15060 of 2019(3) dt.29-01-2020
25/33
3. The Deputy Collector Land Reform, Katihar
4. The Circle Officer Barari, Distt.- Katihar
5. Smt. Shiv Bala Devi W/o Shailendra Kumar Singh Resident of Village-
Bakiya Ranichak, P.s.- Barari, District- Katihar
6. Smt. Budhia Devi D/o Late Bisheshwar Ram W/o Nageshwar Ram,
Resident of Village- Bhawanipur, P.o.- Jotramrai, P.s.- Barari, District-
Katihar
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 22689 of 2019
======================================================
Dinanath Bhagat @ Dinanath Prasad @ Deenanath Bhagat S/o Late Satya
Narayan Bhagat R/o Mouza-Basaila Tole Gausaghat, P.s.- Sadar, Distt.-
Darbhanga
... ... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary to the Government,
Revenue and Land Reforms Department, Bihar, Patna
2. Special Secretary to the Government Land Reforms Department, Bihar,
Patna
3. Divisional Commissioner Darbhanga Division, Darbhanga
4. Addl. Collector Land Reforms, Jhanjharpur, Madhubani
5. Ram Baboo Sah S/o Jageshwar Sah R/o Mouza Basaila, Tole Gausaghat,
P.s.- Sadar, Distt.- Darbhanga
6. Radhey Shyam Bhagat S/o Dinbandhu Bhagat R/o Mouza Basaila, Tole
Gausaghat, P.s.- Sadar, Distt.- Darbhanga
7. Manoj Kumar Bhagat S/o Dinbandhu Bhagat R/o Mouza Basaila, Tole
Gausaghat, P.s.- Sadar, Distt.- Darbhanga
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 23365 of 2019
======================================================
Satya Narain Jha, son of Late Laxmi Kant Jha, resident of Village Ballipur
Parshuram, P.S. Hathauri, P.O. Ballipur, Sub Division Rosera, District-
Samastipur.
... ... Petitioner/s
Versus
1. The State of Bihar through the Chief Secretary, Government of Bihar, Patna.
2. The Principal Secretary, revenue and Land Reforms Department,
Government of Bihar, Patna.
3. The Commissioner, Darbhanga Division, Darbhanga.
Patna High Court CWJC No.15060 of 2019(3) dt.29-01-2020
26/33
4. The Collector, Samastipur.
5. The Additional Collector, Samastipur.
6. The Deputy Collector, Land Reforms, Samastipur.
7. Baiju Yadav, son of Late Bharosi Yadav, resident of Village Ballipur
Parshuram, Tole Naua Pokhar, P.O. Ballipur, P.s. Hathauri, Anchal
Shivajinagar, Sub Division Rosera, District- Samastipur.
8. Narendra Narain Chaudhary, son of Late Kamal Kishore Narain Chaudhary,
resident of Mauza Ballipur Parshuram, P.o. Ballipur, P.S. Hathauri, Sub
Division Rosera, Anchal Shivajinagar, District- Samastipur.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 23715 of 2019
======================================================
1. Satyendra Kumar Singh S/o Late Ramparsan Singh Resident of Village-
Chandauli, P.O. and P.S.- Belsand, District- Sitamarhi.
2. Rajmangal Pandey S/o Late Baldeo Pandey Resident of Village- Sonbarsa,
Post- Bisunpur, P.S.- Kanti, District- Muzaffarpur.
3. Raja Sah S/o Late Raghunandan Sah Resident of Village- Chako Chapra,
P.S.- Saraiya, Post- Gidha, District- Muzaffarpur.
4. Mukesh Kumar S/o Dayashankar Choudhary Post- Kalwari, P.S.- Dhamauli
Ramnath, District- Muzaffarpur.
5. Umesh Kumar Singh S/o Chandra Kishore Singh Resident of Village-
Yashodamath, P.s.- Ragistry and Anchal Kanti, Sub- Division- Muzaffarpur
West, District- Muzaffarpur.
... ... Petitioner/s
Versus
1. The State of Bihar Through Principle Secretary Revenue Department Govt.
of Bihar.
2. The Commissioner Tirhut Division Muzaffarpur.
3. The Collector Sitamarhi.
4. The Deputy Collocetor Land Reforms Belsand, District- Sitamarhi.
5. Bhola Rai S/o Late Ramchalitra Rai Resident of Village and Post and Police
Station- Belsand, District- Sitamarhi.
6. Ashok Kumar Singh S/o Late Shailendra Kumar Sinha Resident of Mohalla-
Majhaulia Raod, Post Office- Head Post Office, District- Muzaffarpur.
7. Ragini Sinha Widow of Late Sunil Kumar Sinha Resident of Mohalla Budha
Colony, dujra Chak, P.O.- and P.S.- Budha Calony, District- Patna.
8. Basisth Pandey S/o Arjun Pandey Resident of Village- Sonbarsa, P.O.-
Bisundutpur, P.S.- Kanti, District- Muzaffarpur.
9. Radhika Devi W/o Brajesh Kumar Resident of Village- Panthpakar, P.O. and
P.S.- Sarvodaya Nagar, District- Sitamarhi.
Patna High Court CWJC No.15060 of 2019(3) dt.29-01-2020
27/33
10. Md. Mumtaz S/o Late Md. Jalil Resident of Village- Pokhraira, P.S.-
Saraiya, District- Muzaffarpur.
11. Ram Iqbal Bhagat S/o Late Dasai Bhagat Resident of Village- Chako
Chapra, P.S.- Saraiya, District- Muzaffarpur.
12. Rinku Devi W/o Sri Kundan Kumar Choudhary Resident of Village-
Dhmauli Ramnath, P.S. and P.O.- Kanti, District- Muzaffarpur.
13. Malti Devi W/o Sri Alakh Kumar Thakur Resident of Village- Dhamauli
Ramnath, P.S. and P.O.- Kanti, District- Muzaffarpur.
14. Smt. Sudama Devi W/o Balendra Prasad Singh Resident of Village-
Yashodamath @ Rampur Harihar, P.S. and P.O.- Kanti, District-
Muzaffarpur.
15. Most- Sumitra Kuer W/o Late Pramod Choudhary Resident of Village-
Yashodamath @ Rampur Harihar, P.S. and P.O.- Kanti, District-
Muzaffarpur.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 24058 of 2019
======================================================
Dhirendra Kumar Singh Son of Shankar Dayal Singh Resident of Village-
Chhotka Bahera (wrongly mentioned in the voter I.D. as Badaka Bahera),
Police Station- Amas, District- Gaya.
... ... Petitioner/s
Versus
1. The State of Bihar through Principal Secretary, Revenue and Land Reforms,
Government of Bihar, Patna.
2. The Additional Collector, Gaya.
3. Deputy Collector, Land Reforms, Sherghati, District- Gaya.
4. Prabhu Dayal Singh Son of Tulsi Singh Resident of Village- Chhotka
Bahera, Police Station- Amas, District- Gaya.
5. Raj Kumar Yadav @ Ram Kumar Yadav Son of Tulsi Singh Resident of
Village- Chhotka Bahera, Police Station- Amas, District- Gaya.
6. Deepak Kumar Singh Son of Shankar Dayal Singh Resident of Village-
Chhotka Bahera, Police Station- Amas, District- Gaya.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 24684 of 2019
======================================================
Mina Devi @ Bina Devi W/o Shri Arun Choupal, R/o Village-Kamaldah,
P.S.-Raiyam, District-Darbhanga - (preemptor).
... ... Petitioner/s
Versus
Patna High Court CWJC No.15060 of 2019(3) dt.29-01-2020
28/33
1. The State Of Bihar through the Special Secretary to the Government, Land
Reforms Department, Bihar, Patna.
2. Special Secretary to the Government, Land Reforms Department, Bihar,
Patna.
3. Deputy Collector Land Reforms, Sadar, Darbhanga.
4. Smt. Mantun Devi, W/o Ranjit Choupal, S/o Munga Lal Yadav (Purchaser),
R/o Village-Kamaldah, P.S.-Raiyam, District-Darbhanga.
5. Shri LalBabu Choupal, S/o Late Parmeshwar Choupal (Vendor), R/o
Village-Kamaldah, P.S.-Raiyam, District-Darbhanga.
6. Shri Arun Choupal, S/o Deo Narayan Choupal, R/o Village-Kamaldah, P.S.-
Raiyam, District-Darbhanga.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 25837 of 2019
======================================================
1. Basistha Gupta, Son of Late Tilangi Prasad Gupta, Resident of Village-
Sarsar, P.S. Siwan Muffasil, District-Siwan, Bihar.
2. Satyadeo Sharan Gupta, S/o Late Tilangi Prasad Gupta, Resident of Village-
Sarsar, P.S. Siwan Muffasil, District-Siwan, Bihar.
3. Basudeo Prasad Gupta, S/o Late Tilangi Prasad Gupta, Resident of Village-
Sarsar, P.S. Siwan Muffasil, District-Siwan, Bihar.
4. Bipin Bihari Gupta, S/o Late Tilangi Prasad Gupta, Resident of Village-
Sarsar, P.S. Siwan Muffasil, District-Siwan, Bihar.
... ... Petitioner/s
Versus
1. The State of Bihar through the Chief Secretary, Govt. of Bihar, Patna.
2. The Principal Secretary, Revenue and Land Reforms Department, Govt. of
Bihar, Patna.
3. The Member Board of Revenue, Old Secretariat Building, P.S. Sachivalaya,
District-Patna.
4. The Additional Collector, Siwan, District-Siwan.
5. The Deputy Collector, Land Reforms Siwan, P.S.-Siwan Muffasil, District-
Siwan.
6. Bijadhar Singh, S/o Late Gokhul Singh, R/o Village-Karana Kararua, P.O.-
Pachalalakhi, P.S.-Siwan Muffasil, District-Siwan.
7. Most. Kailashi Devi, W/o Late Lal Bahadur Singh, R/o Village-Karana
Kararua, P.O.-Pachalalakhi, P.S.-Siwan Muffasil, District-Siwan.
8. Dinesh Singh, S/o Late Lal Bahadur Singh, R/o Village-Karana Kararua,
P.O.-Pachalalakhi, P.S.-Siwan Muffasil, District-Siwan.
9. Ramesh Singh, S/o Late Lal Bahadur Singh, R/o Village-Karana Kararua,
P.O.-Pachalalakhi, P.S.-Siwan Muffasil, District-Siwan.
Patna High Court CWJC No.15060 of 2019(3) dt.29-01-2020
29/33
10. Chhotu Singh, S/o Late Lal Bahadur Singh, R/o Village-Karana Kararua,
P.O.-Pachalalakhi, P.S.-Siwan Muffasil, District-Siwan.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 2 of 2020
======================================================
1. Kapil Deo Singh, Son of Late Durgi Singh, Resident of H.I.G. 47,
Chanakyapuri Colony, Gaya, P.S. Rampur, District- Gaya, PIN- 823001.
2. Karan Shankar, Son of Kapildeo Singh, Resident of H.I.G. 47, Chanakyapuri
Colony, Gaya, P.S. Rampur, District- Gaya, PIN- 823001.
3. Karan Shiv, Son of Kapildeo Singh, Resident of H.I.G. 47, Chanakyapuri
Colony, Gaya, P.S. Rampur, District- Gaya, PIN- 823001.
4. Karan Shaurav, Son of Kapildeo Singh, Resident of H.I.G. 47, Chanakyapuri
Colony, Gaya, P.S. Rampur, District- Gaya, PIN- 823001.
... ... Petitioner/s
Versus
1. The State of Bihar through the Chief Secretary, Bihar, Patna.
2. The Principal Secretary, Revenue and Land Reforms Department,
Government of Bihar, Patna.
3. The Divisional Commissioner, Magadh Division, Gaya.
4. The District Magistrate, Gaya.
5. The Additional Collector, Gaya.
6. The D.C.L.R., Sadar Gaya, District Gaya.
7. The Circle Officer, Nagar Prakhand, Gaya.
8. Shrimati Sunita Devi, Wife of Shri Jagat Narayan Prasad, resident of
Mohalla- Dal Hatta Lane, P.O. Head Post Office, Gaya, P.S.- Kotwali,
District- Gaya.
9. Manoj Kumar Yadav, Son of Mahadeo Yadav, resident of Mohalla-
Madanpur, P.S. Civil Lines Gaya, District- Gaya.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 87 of 2020
======================================================
1. Ranjit Kumar @ Ranjit Kumar Yadav, S/O- Vidya Nand Yadav, R/V- Sihma,
Tola Kelawari, P.S. Bithan, District- Samastipur.
2. Sujit Kumar Yadav, S/O- Vidya Nand Yadav, R/V- Sihma, Tola Kelawari,
P.S. Bithan, District- Samastipur.
... ... Petitioner/s
Versus
1. The State of Bihar through the Commissioner, Darbhanga Parmandal,
Patna High Court CWJC No.15060 of 2019(3) dt.29-01-2020
30/33
Darbhanga.
2. The Collector, Samastipur.
3. The D.C.L.R. Rosera, P.S.- Rosara, District- Samastipur.
4. The Member, Bihar Land Tribunal, Patna.
5. Ram Udgar Yadav, Son of Late Daurik Yadav, R/V- Sihma, Tola Kelawari,
P.S. Bithan, District- Samastipur.
6. Ram Bhajan Yadav, Son of Late Daurik Yadav, R/V- Sihma, Tola Kelawari,
P.S. Bithan, District- Samastipur.
7. Arvind Yadav, Son of Late Daurik Yadav, R/V- Sihma, Tola Kelawari, P.S.
Bithan, District- Samastipur.
8. Arun Yadav, S/O- Ram Dajo Yadav, R/V- Simha, Tole Kelabari, P.S.- Bithan,
District- Samastipur.
9. Ram Balak Yadav, S/O- Late Dajo Yadav, R/V- Simha, Tole Kelabari, P.S.-
Bithan, District- Samastipur.
10. Sunita Devi, D/O Late Dajo Yadav, R/V- Simha, Tole Kelabari, P.S.- Bithan,
District- Samastipur.
11. Geeta Devi, D/O- Late Dajo Yadav, R/V- Simha, Tole Kelabari, P.S.- Bithan,
District- Samastipur.
... ... Respondent/s
======================================================
Appearance :
(In Civil Writ Jurisdiction Case No. 15060 of 2019)
For the Petitioner/s : Mr.Sushil Kumar Jha
For the Respondent/s : Mr.P.N. Shahi (Aag6)
(In Letters Patent Appeal No. 842 of 2017)
For the Appellant/s : Mr.Ambuj Nayan Chaubey
For the Respondent/s : Mr.Md. Khurshid Alam- Aag12
(In Civil Writ Jurisdiction Case No. 14466 of 2017)
For the Petitioner/s : Mr.Amrit Abhijat
For the Respondent/s : Mr.Anjani Kumar-Aag4
(In Civil Writ Jurisdiction Case No. 15482 of 2017)
For the Petitioner/s : Mr.Amrit Abhijat
For the Respondent/s : Mr.Lalit Kishore - Ag
(In Civil Writ Jurisdiction Case No. 14087 of 2019)
For the Petitioner/s : Mr.Navesh Nandan
For the Respondent/s : Mr.Lalit Kumar ( Ag )
(In Civil Writ Jurisdiction Case No. 15012 of 2019)
For the Petitioner/s : Mr.Akhileshwar Pandey
For the Respondent/s : Mr.Sajid Salim Khan (Sc25)
(In Civil Writ Jurisdiction Case No. 15840 of 2019)
For the Petitioner/s : Mr.Sushil Kumar Jha
For the Respondent/s : Mr.Lalit Kishore (Ag)
(In Civil Writ Jurisdiction Case No. 15885 of 2019)
For the Petitioner/s : Mr.Lalan Kumar
For the Respondent/s : Mr.Md. Khurasid Alam ( Aag12 )
(In Civil Writ Jurisdiction Case No. 15921 of 2019)
For the Petitioner/s : Mr.Bishwa Nath Chaudhary
For the Respondent/s : Mr.Md. Khurshid Alam (Aag12)
(In Civil Writ Jurisdiction Case No. 16002 of 2019)
Patna High Court CWJC No.15060 of 2019(3) dt.29-01-2020
31/33
For the Petitioner/s : Mr.Fakhruddin Ali Ahmad
For the Respondent/s : Mr.Md.Khurshid Alam (Aag12)
(In Civil Writ Jurisdiction Case No. 16211 of 2019)
For the Petitioner/s : Mr.Ratan Kumar Sinha
For the Respondent/s : Mr.Md.Khurshid Alam (Aag12)
(In Civil Writ Jurisdiction Case No. 16337 of 2019)
For the Petitioner/s : Mr.Jitendra Prasad Singh
For the Respondent/s : Mr.Rishi Raj Sinha (Sc19)
Mr. Saurabh Kumar, AC to SC-19
(In Civil Writ Jurisdiction Case No. 16426 of 2019)
For the Petitioner/s : Mr.Satya Prakash Parasar
For the Respondent/s : Mr.Md. Khurshid Alam (Aag12)
(In Civil Writ Jurisdiction Case No. 16673 of 2019)
For the Petitioner/s : Mr.Vijay Kumar Mishra
For the Respondent/s : Mr.Md.Khurshid Alam (Aag12)
(In Civil Writ Jurisdiction Case No. 16908 of 2019)
For the Petitioner/s : Mr.Arvind Kumar Varma
For the Respondent/s : Mr.Lalit Kishore (Ag)
(In Civil Writ Jurisdiction Case No. 17067 of 2019)
For the Petitioner/s : Mr.Jitendra Prasad Singh
For the Respondent/s : Mr.Sajid Salim Khan (Sc25)
(In Civil Writ Jurisdiction Case No. 17445 of 2019)
For the Petitioner/s : Mr.Iqbal Asif Niazi
For the Respondent/s : Mr.Md.Khurshid Alam (Aag12)
(In Civil Writ Jurisdiction Case No. 17899 of 2019)
For the Petitioner/s : Mr.Navesh Nandan
For the Respondent/s : Mr.Md. Khursid Alam ( Aag12 )
(In Civil Writ Jurisdiction Case No. 17985 of 2019)
For the Petitioner/s : Mr.Jitendra Prasad Singh
For the Respondent/s : Mr.Subash Chandra Yadav (Gp15)
(In Civil Writ Jurisdiction Case No. 18087 of 2019)
For the Petitioner/s : Mr.Akhileshwar Pandey
For the Respondent/s : Mr.Md. Khursid Alam ( Aag12 )
(In Civil Writ Jurisdiction Case No. 18379 of 2019)
For the Petitioner/s : Mr.Dipak Kumar
For the Respondent/s : Mr.Md.Khurshid Alam (Aag12)
(In Civil Writ Jurisdiction Case No. 18437 of 2019)
For the Petitioner/s : Mr.Subhash Kumar Jha
For the Respondent/s : Mr.Md. Khursid Alam ( Aag12 )
(In Civil Writ Jurisdiction Case No. 18786 of 2019)
For the Petitioner/s : Mr.Binod Kumar
For the Respondent/s : Mr.Md.Khurshid Alam (Ag12)
(In Civil Writ Jurisdiction Case No. 19144 of 2019)
For the Petitioner/s : Mr.Alok Kumar Sinha
For the Respondent/s : Mr.P.N. Shahi (Aag6)
(In Civil Writ Jurisdiction Case No. 19202 of 2019)
For the Petitioner/s : Mr.Alok Kumar Sinha
For the Respondent/s : Mr.Lalit Kishore ( Ag )
(In Civil Writ Jurisdiction Case No. 19265 of 2019)
For the Petitioner/s : Mr.Sanjeet Kumar
For the Respondent/s : Mr.P.N.Shahi (Aag6)
(In Civil Writ Jurisdiction Case No. 19455 of 2019)
For the Petitioner/s : Mr.Manish
For the Respondent/s : Mr.Md. Khurshid Alam (Aag12)
(In Civil Writ Jurisdiction Case No. 19750 of 2019)
For the Petitioner/s : Mr.Dhirendra Singh
For the Respondent/s : Mr.P.N. Shahi (Aag6)
Patna High Court CWJC No.15060 of 2019(3) dt.29-01-2020
32/33
(In Civil Writ Jurisdiction Case No. 19772 of 2019)
For the Petitioner/s : Mr.Surya Kant Mishra
For the Respondent/s : Mr.Md.Khurshid Alam (Aag12)
(In Civil Writ Jurisdiction Case No. 20073 of 2019)
For the Petitioner/s : Mr.Anshuman Jaipuriyar
For the Respondent/s : Mr.Anjani Kumar (Aag4)
(In Civil Writ Jurisdiction Case No. 20122 of 2019)
For the Petitioner/s : Mr.Baidya Nath Thakur
For the Respondent/s : Mr.Md. Khurshid Alam (Aag12)
(In Civil Writ Jurisdiction Case No. 20369 of 2019)
For the Petitioner/s : Mr.Manish
For the Respondent/s : Mr.Md. Khurshid Alam (Aag12)
(In Civil Writ Jurisdiction Case No. 20517 of 2019)
For the Petitioner/s : Mr.Maheshwar Prasad
For the Respondent/s : Mr.P.N. Shahi (Aag6)
(In Civil Writ Jurisdiction Case No. 20665 of 2019)
For the Petitioner/s : Mr.Gopal Govind Mishra
For the Respondent/s : Mr.Md. Khurshid Alam (Aag12)
(In Civil Writ Jurisdiction Case No. 20826 of 2019)
For the Petitioner/s : Mr.Navesh Nandan
For the Respondent/s : Mr.Md.Khurshid Alam (Aag12)
(In Civil Writ Jurisdiction Case No. 20950 of 2019)
For the Petitioner/s : Mr.Naresh Chandra Verma
For the Respondent/s : Mr.Md. Khursid Alam ( Aag12 )
(In Civil Writ Jurisdiction Case No. 20968 of 2019)
For the Petitioner/s : Mr.Sanjay Kumar Pandey
For the Respondent/s : Mr.P.N. Shahi (Aag6)
(In Civil Writ Jurisdiction Case No. 21048 of 2019)
For the Petitioner/s : Mr.Anshuman Jaipuriyar
For the Respondent/s : Mr.P.N.Shahi (Aag6)
(In Civil Writ Jurisdiction Case No. 21073 of 2019)
For the Petitioner/s : Mr.Sarojanand Kumar
For the Respondent/s : Mr.Md. Khursid Alam ( Aag12 )
(In Civil Writ Jurisdiction Case No. 21162 of 2019)
For the Petitioner/s : Mr.Birendra Kumar Singh
For the Respondent/s : Mr.Md. Khursid Alam ( Aag12 )
(In Civil Writ Jurisdiction Case No. 21269 of 2019)
For the Petitioner/s : Mr.Abinash Kumar
For the Respondent/s : Mr.Md. Khurshid Alam ( Aag12 )
(In Civil Writ Jurisdiction Case No. 21289 of 2019)
For the Petitioner/s : Mr.Mukesh Kumar Jha
For the Respondent/s : Mr.Lalit Kishore (Ag)
(In Civil Writ Jurisdiction Case No. 22689 of 2019)
For the Petitioner/s : Mr.Baidya Nath Thakur
For the Respondent/s : Mr.P.N.Shahi (Aag6)
(In Civil Writ Jurisdiction Case No. 23365 of 2019)
For the Petitioner/s : Mr.Jitendra Kishore Verma
For the Respondent/s : Mr.Md. Khursid Alam ( Aag12 )
(In Civil Writ Jurisdiction Case No. 23715 of 2019)
For the Petitioner/s : Mr.Ranjan Kumar Dubey
For the Respondent/s : Mr.Md. Khursid Alam ( Aag12 )
(In Civil Writ Jurisdiction Case No. 24058 of 2019)
For the Petitioner/s : Mr.Jitendra Prasad Singh
For the Respondent/s : Mr.Anjani Kumar (Aag4)
(In Civil Writ Jurisdiction Case No. 24684 of 2019)
For the Petitioner/s : Mr.Baidya Nath Thakur
For the Respondent/s : Mr.Md. Khurshid Alam (Aag12)
Patna High Court CWJC No.15060 of 2019(3) dt.29-01-2020
33/33
(In Civil Writ Jurisdiction Case No. 25837 of 2019)
For the Petitioner/s : Mr.Awadhesh Kumar Singh Tarun
For the Respondent/s : Mr.Md.Khurshid Alam (Aag12)
(In Civil Writ Jurisdiction Case No. 2 of 2020)
For the Petitioner/s : Mr.Birendra Kumar Singh
For the Respondent/s : Mr.Md.Khurshid Alam (Aag12)
(In Civil Writ Jurisdiction Case No. 87 of 2020)
For the Petitioner/s : Mr.Ajay Kumar
For the Respondent/s : Mr.Md.Khurshid Alam (Aag12)
======================================================
CORAM: HONOURABLE THE CHIEF JUSTICE
and
HONOURABLE MR. JUSTICE MOHIT KUMAR SHAH
ORAL ORDER
(Per: HONOURABLE THE CHIEF JUSTICE)
3 29-01-2020Admit.
Hearing be expedited.
Let post admission notice be issued to such of those respondents who have yet not entered appearance.
For completion of service of notice, the matter be listed on 10.02.2020 before the Lawazima Board and only after completion of service of notice, the matter be listed before the Court for hearing in due course.
(Sanjay Karol, CJ) ( Mohit Kumar Shah, J) sujit/-
U