Putul Devi vs The State Of Bihar And Ors on 13 December, 2022

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Patna High Court - Orders

Putul Devi vs The State Of Bihar And Ors on 13 December, 2022

Bench: Anil Kumar Sinha

                     IN THE HIGH COURT OF JUDICATURE AT PATNA
                                 Civil Writ Jurisdiction Case No.12347 of 2015
                 ======================================================
                 Putul Devi Wife of Bechan Ravidas, resident of village- Ratanpur, P.O.-
                 Dilarpur, P.S.- Manihari, District- Katihar              .. ... Petitioner/s
                                                      Versus
           1.     The State Of Bihar
           2.    The Collector cum District Magistrate, Katihar
           3.    The Sub-Divisional Officer Manihari, District- Katihar
           4.    The Deputy Collector Land Reforms Manihari, District- Katihar
           5.    The Circle Officer Manihari, District- Katihar
           6.    Rajesh Yadav
           7.    Lalan Yadav
           8.    Chandrika Yadav Respondent No. 5 to 8 Sons of Sukkul Yadav
           9.     Sukkul Yadav son of Late Ritu Yadav Respondent No. 5 to 9 are resident of
                  village- Ratanpur, Sijtola, P.O.- Dilarpur, P.S.- Manihari, District- Katihar
                                                                              ... ... Respondent/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s   :        Mr. Mukesh Kumar Jha, Adv.
                 For the Respondent/s   :        Mr. Ajeet Kumar, Adv.
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE ANIL KUMAR SINHA
                                       ORAL ORDER

2   13-12-2022

The petitioner has filed the present writ application for a direction to the respondent authorities to inquire into the matter and pass necessary order for issuance of rent receipt in favour of the petitioner pursuant to the settlement of a piece of land in Basgit Parcha case No. 72/97-98 having an area of 0.07 decimal, Khata No. 127, Khesra No. 113 situated in Mouza- Ratanpur, Anchal- Manihari, District Katihar under the provisions of Bihar Privileged Person Homestead Tenancy Act.

2. Learned counsel for the petitioner submits that the petitioner is a helpless lady and after issuance of Basgit Parcha in Basgit Parcha case No. 72/97-98, she has been running pillar to post to pay land revenue and get the rent receipt but she has Patna High Court CWJC No.12347 of 2015(2) dt.13-12-2022 2/2 been harassed at the hands of Halka Karamchari and Anchal Adhikari. The petitioner has filed a representation vide Annexure 2 and 3 before the District Magistrate, Katihar as well as Circle Officer Manihari, on 17.04.2014 and 20.05.20214 respectively, but the same are still pending.

3. Learned counsel for the State submits that the District Collector may be directed to dispose the representation filed by the petitioner vide Annexure 2 within a reasonable time frame.

4. Taking into consideration the submission made by the petitioner and the fact that the representation of the petitioner is pending before the District Collector from 17.04.2014, the District Collector, Katihar is directed to dispose the representation filed by the petitioner within a period of three months by a reasoned order from the date of receipt/production of a copy of this order.

5. With the aforesaid observation and direction, this writ application is disposed of.

(Anil Kumar Sinha, J) perwez/Ashwani U

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Patna High Court - Orders