Patna High Court - Orders
Smt. Man Kuer Devi vs The Collector, District & Ors on 14 July, 2014
Author: Shivaji Pandey
Bench: Shivaji Pandey
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.2811 of 2014
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Smt. Man Kuer Devi Wife Of Sri Gupteshwar Singh Yadav Resident Of
Village- Bandhu Bigha, Police Station- Obra, District- Aurangabad
.... .... Petitioner/s
Versus
1. The Collector, District- Aurangabad
2. Additional Collector, District- Aurangabad
3. Deputy Director, Land Reforms, District- Aurangabad
4. Dharm Raj Yadav Son Of Late Raghu Yadav
5. Satyandra Yadav Both Resident Of Village- Katharua, Police Station-
Aurangabad (T) P.O.- Aurangabad, District- Aurangabad
.... .... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Vikram Singh
For the Respondent/s : Mr. Sunil Kumar, AC to SC2.
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CORAM: HONOURABLE MR. JUSTICE SHIVAJI PANDEY
ORAL ORDER
2 14-07-2014Heard learned counsel for the petitioner and learned counsel for the State.
In the present writ petition the petitioner is challenging the order dated 10.11.2012 passed by the Additional Collector, Aurangabad in Mutation revision Case No.94 of 2012 by which he has affirmed the order dated 13.7.2012 passed by the Deputy Director, Land Reforms, Aurangabad.
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 Patna High Court CWJC No.2811 of 2014 (2) dt.14-07-2014 2 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