Ram Chandra Ji Maharani Sita Ji vs The State Of Bihar & Ors on 17 March, 2017

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Patna High Court

Ram Chandra Ji Maharani Sita Ji vs The State Of Bihar & Ors on 17 March, 2017

Author: Ajay Kumar Tripathi

Bench: Ajay Kumar Tripathi, Nilu Agrawal

      IN THE HIGH COURT OF JUDICATURE AT PATNA

                     Letters Patent Appeal No.624 of 2014
                                      IN
                Civil Writ Jurisdiction Case No. 11610 of 2008
===========================================================
Ram Chandra Ji, Maharani Sita Ji, Shree Laxman Ji and Shree Hanuman Ji deities
through their Shewait Bankatesh Raman Singh, S/o Shree Sudarshan Singh
deceased, resident of village & P.O. Sakari Khurd, P.S.- Mehandia, District-
Jehanabad

                                                          .... ....   Appellant/s
                                   Versus
1. The State of Bihar
2. The Collector, Jehanabad
3. The Deputy Collector Land Reforms, Jehanabad
4. The Sub Divisional Officer, Jehanabad
5. Awdesh Ram, S/o Rahan Paswan of Village- Bhimal Begaha
6. Jawaha Paswan S/o Bhana Paswan of Village- Mehrauli
7. Sipahi Yadav, S/o Ram Kawal Yadav of Village- Mehrauli
8. Ram Nand Yadav, S/o Saharu Yadav of Village- Mehrauli
9. Ganesh Yadav S/o Saharu Yadav of Village- Mehrauli
10. Ram Swaroop Yadav, S/o Seth Yadav of Village- Mehrauli
11. Sohrai Yadav, S/o Judagir Yadav of Village- Mehrauli
12. Kamlesh Yadav, S/o Jagdish Yadav of Village- Mehrauli
13. Shiv Narayan Yadav, S/o Sahru Yadav of Village- Mehrauli
14. Sudershan Rajwar S/o Nanku Rajwar of Village- Narain Bigana
15. Janardhan Paswan, S/o Saddi Paswan of Village- Bhimal Bigha
16. Mahendra Paswan, S/o Rambarat Paswan of Village- Aslampur
17. Ram Deni Yadav, S/o Sukan Yadav of Village- Mehrauli
18. Lakhan Deo Paswan, S/o Late Chalitra Paswan of Village- Bhimal Bigha
19. Inder Deo Yadav, S/o Judagir Yadav of Village- Bhimal Bigha
20. Ram Kishun Rajbansi, S/o Madhu Sudhan Rajbansi of Village- Narain Bigha
21. Sakaldeo Paswan, S/o Mundeshwar Paswan of Village- Sakari Khurd
22. Ram Kumar Paswan, S/o Rambilas Paswan of Village- Mehrauli
23. Ram Pervesh Rajwar, S/o Sukhdeo Rajwar of Village- Narain Bigha
24. Ayodhya Paswan S/o Raghu Paswan of Village- Bhimal Bigha
25. Jai Ram Yadav, S/o Sheo Saran Yadav of Village- Mehrauli
26. Deo Charan Paswan, S/o Late Paras Paswan of Village- Shakari Khurd
27. Naresh Ram, S/o Charitra Ram of Village- Bhimal Bigha
28. Gopal Paswan, S/o Late Dasrath Paswan of Village- Bhimal Bigha
29. Parsuram Paswan, S/o Sukan Paswan of Village- Bhimal Bigha
30. Krishna Singh, S/o Hari Narain Singh of Village- Kali Bigha
31. Keshav Paswan, S/o Parsuram Paswan of Village- Bhimal Bigha
32. Jawahar Choudhary, S/o Dukh Devan Choudhary of Village- Shakari Khurd
33. Fekan Thakur, S/o Demari Thakur of Village- Narain Bigha
34. Lohadi Rajbansi S/o Mohar Rajbansi of Village- Narain Bigha
35. Baban Rajbansi, S/o Shyam Lal Rajbansi of Village- Narain Bigha
36. Ram Chandra Rajbansi, S/o Ram Lal Rajbansi of Village- Narain Bigha
37. Bijay Rajbansi, S/o Mohar Rajbansi of Village- Narain Bigha
38. Bhagwan Rajbansi, S/o Ramlal Rajbansi of Village- Narain Bigha
39. Brahamdeo Rajbansi, S/o Rameshwar Rajbansi of Village- Narain Bigha
 Patna High Court LPA No.624 of 2014 dt.17-03-2017

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    40. Nathun Rajbansi, S/o Jadu Rajbansi of Village- Narain Bigha
    41. Suresh Paswan, S/o Bishun Paswan of Village- Narain Bigha.
        All of P.O. Shakari Khurd, P.S.- Mehdia, District- Jehanabad

                                                         .... .... Respondent/s
    ===========================================================
           Appearance :
           For the Appellant/s  : Mr. Rajesh Kumar, Advocate
           For the Respondent/s  : Mr.
    ===========================================================
    CORAM: HONOURABLE MR. JUSTICE AJAY KUMAR TRIPATHI
              and
              HONOURABLE JUSTICE SMT. NILU AGRAWAL
    ORAL JUDGMENT
    (Per: HONOURABLE MR. JUSTICE AJAY KUMAR TRIPATHI)
    Date: 17-03-2017

                         The writ application, namely, CWJC No. 11610 of 2008

        filed by the appellant was dismissed on 22.08.2013 by the learned

        Single Judge. In the writ application a common order dated

        18.08.1992

passed in B.T. Act Case No. 1 of 1989-90 with other analogous cases was challenged after long delay of 16 years. The learned Single Judge also noticed certain other facts that a similar writ application, namely, CWJC No. 1165 of 1993 filed by the so called Shewait was dismissed by a Division Bench vide order dated 02.02.1994. That order was not challenged before any superior forum.

A fresh writ application, namely, CWJC No. 5658 of 1999 was filed after 5 years of the earlier dismissal of the writ application again by the same Shewait. This writ application was dismissed as not pressed and for default. Neither restoration was sought nor a review was sought against the order dated 15.01.2008 and now yet another writ application was filed in which the impugned Patna High Court LPA No.624 of 2014 dt.17-03-2017 3/3 order has been passed.

If, in the above background, the learned Single Judge has refused to entertain the writ application on the ground that the writ application is barred by the principles of constructive res judicata, such a decision cannot be said to be erroneous which is required to be rectified in appeal.

The appeal has no merit. It is dismissed.




                                                         (Ajay Kumar Tripathi, J)



S.Pandey/-                                                   (Nilu Agrawal, J)


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