Patna High Court - Orders
Neera Kumari vs The State Of Bihar And Ors on 28 July, 2025
Author: Rajiv Roy
Bench: Rajiv Roy
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.13987 of 2016
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Neera Kumari
... ... Petitioner/s
Versus
The State Of Bihar and Ors
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Madan Mohan, Adv.
For the State : Mr. Rishi Raj Sinha- Sc19
For resp. nos. 4 to 6 : Mr. Bhola Prasad, Adv.
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CORAM: HONOURABLE MR. JUSTICE RAJIV ROY
ORAL ORDER
2 28-07-2025Heard Mr. Ganpati Trivedi, learned Senior Counsel for the petitioner, State as also Mr. Bhola Prasad representing respondent nos. 4 to 6.
2. The present writ petition has been preferred:
for issuance of an appropriate writ, order or direction, quashing the order dated 01.07.2016 passed by Sri K. P. Ramaiah, the Member Administrative, Bihar Land Tribunal in B.L.T. Case No. 590 of 2015, whereby he set aside the order dated 26.12.2014 passed by the Collector, Katihar in Basgit Parcha Revision Case No. 651 of 2012-13 and the order dated 30.05.2012 passed by Anchal Adhikari, Manihari in Basgit Parcha Case No. 2 of 2012 whereby he issued Basgit Parcha in favour of Arjun Prasad Sharma, Prakash Sharma, both sons of Late Gopi Sharma and Rani Devi, widow Patna High Court CWJC No.13987 of 2016(2) dt.28-07-2025 2/2 of Gopi Sharma with respect to P.No. 393 under Khata No. 64 measuring 15 decimal.
3. Admit.
4. Since the State represents respondent nos. 1 to 3 and Mr. Bhola Prasad is representing the respondent nos. 4 to 6, no notice is required.
5. Pleadings to be exchanged in six months.
6. Rule is made returnable within a period of one year.
(Rajiv Roy, J) Vijay Singh/-
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