Patna High Court - Orders
Rajindra Rai & Ors vs The State Of Bihar & Ors on 10 May, 2017
Author: Hemant Kumar Srivastava
Bench: Hemant Kumar Srivastava
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.4582 of 2017
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Rajindra Rai & Ors
.... .... Petitioner/s
Versus
The State of Bihar & Ors
.... .... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Sidhendra Narayan Singh
For the Respondent/s : Mr. Subhash Chandra Yadav- GP15
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CORAM: HONOURABLE MR. JUSTICE HEMANT KUMAR
SRIVASTAVA
ORAL ORDER
2 10-05-2017Heard the parties.
It would appear from perusal of order dated 12.01.2017 passed by the Collector, Sheohar in Basgit Parcha Appeal Case No. 13 of 2016 that private respondents filed objection for cancellation of Basgit Parcha issued in favour of the petitioners in Basgit Parcha Case No. 07/ 13-14 and the Collector, Sheohar allowed the objection and cancelled the parcha issued in favour of the petitioners.
Learned counsel for the petitioners submits that private respondents got some other land through Basgit Parcha Case No. 51/ 77-75 but subsequently, on 08.02.2014, they got amended the boundaries of their allotted land and on the basis of that correction in boundary, they claimed that their land was included in the area of lands allotted to the petitioners in Basgit Parcha Case No. 07/ 13-14. Learned counsel for the petitioners further submits that no Patna High Court CWJC No.4582 of 2017 (2) dt.10-05-2017 2/2 notice was given to petitioners before making correction in the boundary of allotted area of the private respondents.
Issue notice to private respondents no. 6, 7 and 8 by both processes that is under speed post as well as ordinary process for which requisites etc. must be filed within two weeks from today.
List this matter after service report or after appearance of concerned private respondents, whichever is earlier.
However, in the meantime, the State may file its counter affidavit and order dated 12.01.2017 passed by the Collector, Sheohar in Basgit Parcha Appeal Case No. 13 of 2016 and consequent thereto notice dated 01.03.2017 shall remain stayed till further order of this court.
(Hemant Kumar Srivastava, J) SHAHZAD/-
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