Patna High Court - Orders
Sudhakar Jha vs The State Of Bihar on 3 April, 2023
Bench: Chief Justice, Madhuresh Prasad
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.15060 of 2019
======================================================
Sudhakar Jha S/o Late Mohan Jha Resident of Village- Pavitra Nagar, Pota,
P.S. and District- Sheohar.
... ... Petitioner/s
Versus
1. The State of Bihar through the Chief Secretary, Government of Bihar, Patna.
2. The Principal Secretary, Revenue and Land Reforms Department,
Government of Bihar, Patna.
3. The Commissioner, Tirhut Division, Muzaffarpur.
4. The Additional Collector, Sheohar.
5. Deputy Collector, Land Reforms, Sheohar.
6. The Circle Officer, Sheohar.
7. Ajay Kumar Jha Son of Late Krishnakant Jha Resident of Village Pavitra
Nagar, Pota, P.S. and District- Sheohar.
8. Prakash Kumar Jha Son of Late Krishnakant Jha Resident of Village Pavitra
Nagar, Pota, P.S. and District- Sheohar.
9. Satyendra Mishra Son of Late Baidyanath Mishra Resident of Village
Pavitra Nagar, Pota, P.S. and District- Sheohar.
10. Amrendra Mishra Son of Late Baidyanath Mishra Resident of Village
Pavitra Nagar, Pota, P.S. and District- Sheohar.
11. Pravindra Mishra Son of Late Baidyanath Mishra Resident of Village Pavitra
Nagar, Pota, P.S. and District- Sheohar.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 14466 of 2017
======================================================
1. Lal Bahadur Sah and Ors
2. Dilip Sah,
3. Chhagan Lal Sah.
4. Hira Lal Sah.
5. Mohan Sah, All sons of Late Govind Sah.
6. Puni Lal Sah,
7. Baid Nath Sah, Both Sons of Late Tanuk Sah.
8. Santosh Kumar Sah, Son of late Ram Sagar Sah
9. Hardeo Yadav,
10. Krishndeo Yadav, both sons of Late Khushi Lal Yadav.
11. Siya Lal Yadav, Son of Late Bechu Yadav.
12. Yogendra Prasad Yadav, Son of Late Bideshi Yadav.
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13. Mahendra Yadav, Son of Late Rami Yadav, All are resident of Village-
Sukhashan, Tola- Lalganj, P.S.- Kishanpur, District- Supaul.
... ... Petitioner/s
Versus
1. The State Of Bihar and Ors
2. The Chief Secretary, Government of Bihar, Patna.
3. The Principal Secretary, Department of Revenue, Government of Bihar,
Patna.
4. The Commissioner, Koshi Division, Saharsa.
5. The Collector, Supaul, District- Supaul.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 15482 of 2017
======================================================
1. Narayan Sah and Ors Son of Late Jhapat Sah
2. Manoj Kumar, Son of Late Ghoghan Sah null
3. Basant Kumar , Son of Late Shiv Kumar Sah
4. Baidya Nath Sah
5. Rajesh Kumar, Both Sons Of Late Ram Krishna Sah
6. Ram Nath Sah
7. Megh Nath Sah, Both Sons of Late Jhari Lal Sah
8. Manohar Sah
9. Parmeshwar Sah{
10. Vishwa Nath Sah
11. Ram Narain Sah, All Sons of Late Anup Sah
12. Deo Narain Yadav, Son of Late Rasik Lal Yadav
13. Rajiv Kumar, Son of Yogeshwar Sah
14. Sita Ram Sah, Son of Late Mahanthi Sah All are Resident of Village-
Sukhashan, Tola-Lalganj, P.S.-Kishanpur, District-Supaul.
... ... Petitioner/s
Versus
1. The State Of Bihar and Ors
2. The Chief Secretary, Government of Bihar, Patna.
3. The Principal Secretary, Department of Revenue, Government of Bihar,
Patna.
4. The Commissioner, Koshi Division, Saharsa.
5. The Collector, Supaul, District-Supaul.
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... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 1099 of 2019
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1. Janki Devi and Ors Wife of Suresh Yadav Resident of Village- Chunapur,
Police Station- Krityanand Nagar, District- Purnea.
2. Ful Kumari Devi Wife of Sri Ganesh Yadav Resident of Village- Chunapur,
Police Station- Krityanand Nagar, District- Purnea.
3. Kamli Devi Wife of Sri Lakhan Yadav Resident of Village- Chunapur, Police
Station- Krityanand Nagar, District- Purnea.
... ... Petitioner/s
Versus
1. The State Of Bihar and Ors through the Collector, Purnea District- Purnea.
2. Circle Officer Krityanand Nagar Anchal, District- Purnea.
3. Sundar Kant Jha Son of late Baidyanath Jha and Late Chitra Rekha Devi@
Chitra Rekha Dai Resident of Village and P.O. Chunapur, Police Station-
Krityanand Nagar, District- Purnea.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 12063 of 2019
======================================================
Jitendra Kumar @ Jitendra Roy S/o Late Suraj Roy, Resident of Vilalge and
P.O.-Sheo Nagar, P.S.-Chapra Muffassil, District-saran
... ... Petitioner/s
Versus
1. The State of Bihar Bihar
2. Board of Revenue, Govt. of Bihar, Patna. Old Secretariat, Patna.
3. The Collector, Saran, Collectorate, At, P.O. and District-Saran.
4. Addl. Collector, Chapra. Ceiling, Chapra, P.O. and District-Saran
5. Indu devi W/o Late Krishana Mohan Singh Resident of Village-Sheo Nagari,
Tole Kanchan Rai, P.O.-Mohiam Gurukul, P.S.-Chapra Muffassil, District-
Saran.
6. Vijaya Rani D/o Late Krishana Mohan Singh Resident of Village-Sheo
Nagari, Tole Kanchan Rai, P.O.-Mohiam Gurukul, P.S.-Chapra Muffassil,
District-Saran.
7. Indra Mohan Singh S/o Late Arjun Singh Resident of Village-Sheo Nagari,
Tole Kanchan Rai, P.O.-Mohiam Gurukul, P.S.-Chapra Muffassil, District-
Saran.
8. Uma Devi D/o Late Arjun Singh Resident of Village-Sheo Nagari, Tole
Kanchan Rai, P.O.-Mohiam Gurukul, P.S.-Chapra Muffassil, District-Saran.
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9. Ramo devi D/o Late Arjun Singh Resident of Village-Sheo Nagari, Tole
Kanchan Rai, P.O.-Mohiam Gurukul, P.S.-Chapra Muffassil, District-Saran.
10. Most. Raja Kuar W/o Kaushal Singh, D/o Late Lalji Singh Resident of
Village-Sheo Nagari, Tole Kanchan Rai, P.O.-Mohiam Gurukul, P.S.-Chapra
Muffassil, District-Saran.
11. Jagdish Roy S/o Late Suraj Roy, Resident of Village-Sheo Nagari, Tole
Kanchan Rai, P.S.-Chapra Muffassil, District-Saran.
12. Sukhan Roy S/o Late Suraj Roy, Resident of Village-Sheo Nagari, Tole
Kanchan Rai, P.S.-Chapra Muffassil, District-Saran.
13. Rampravesh Roy S/o Late Suraj Roy Resident of Village-Sheo Nagari, Tole
Kanchan Rai, P.S.-Chapra Muffassil, District-Saran.
14. Most. Gayatri devi Widow of Late Bhagwan Rai Resident of Village-Sheo
Nagari, Tole Kanchan Rai, P.S.-Chapra Muffassil, District-Saran.
15. Smt. Chanda Devi W/o Ashok Kumar , D/o Late Suraj Roy, Resident of
Village-Zilka Bad, P.S.-Garkha, District-Saran.
16. Deopati devi W/o Ram Sakal Singh, and D/o Late Suraj Roy, Resident of
Village-Zilka Bad, P.S.-Garkha, District-Saran.
17. Smt. Lali devi W/o Mahendra Prasad Rai and D/o Late Suraj Roy, Resident
of Village-Parsadi, P.S.-Parsa, District-Saran.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 14087 of 2019
======================================================
Ram Kumar Singh S/O- Late Rameshwar Singh, Resident of Village-
Samartha, P.O.- Samartha, P.S.- Bibhutipur, District- Samastipur Pin code-
848160.
... ... Petitioner/s
Versus
1. The State of Bihar Through Collector, Samastipur.
2. The Commissioner, Darbhanga Parmandal, District- Darbhanga.
3. The Collector, Samastipur.
4. The D.C.L.r., Rosera, P.O- Rosera, District- Samastipur.
5. Ramesh Prasad Singh, S/O- Late Ram Uttam Singh, Resident of Village-
Samartha, P.O.- Samartha, P.S.- Bibhutipur, District- Samastipur Pin Code-
848160. (Purchaser- O.P- Appellant - Petitioner)
6. Amresh Kumar Singh, S/O- Late Ram karan Singh, Resident of Village-
Samartha, P.O.- Samartha, P.S.- Bibhutipur, District- Samastipur Pin Code-
848160. (Vendor).
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 15012 of 2019
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Prashuram Prasad Yadav Son of late Ram Nagina Rai@ Late Ram Nagina
Prasad, Resident of Village- Korea, P.S. Bheldi, District- Saran at Chapra.
... ... Petitioner/s
Versus
1. The State of Bihar through Chief Secretary, Govt. of Bihar, Patna
2. The Principal Secretary Land Reform, Govt. of Bihar, Patna
3. The District Magistrate Saran at Chapra
4. The Deputy Collector Land Reform, Madhepura, Saran at Chapra
5. The Circle Officer Amnour, Saran at Chapra
6. Ram Dayal Rai S/o Raj Banshi Vill.- Hakama, P.s.- Bheldi, Distt.- Saran at
Chapra
7. Rajdeo Rai S/o Dahari Rai Vill.- Katsa, P.s.- Bheldi, Distt.- Saran at Chapra
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 15840 of 2019
======================================================
1. Surendra Singh S/o Late Ambika Prasad Singh Resident of Pachai Mubarak,
P.S.- Rajapakar, District- Vaishali.
2. Birendra Singh S/o Late Ambika Prasad Singh Resident of Pachai Mubarak,
P.S.- Rajapakar, District- Vaishali.
3. Sunita Devi D/o Late Ambika Prasad Singh Resident of Village- Randaha,
Ward No.- 11, P.S. Rajapakar, District- Vaishali.
... ... Petitioner/s
Versus
1. The State of Bihar through the Chief Secretary, Government of Bihar, Patna.
2. The Principal Secretary, Revenue and Land Reforms Department,
Government of Bihar, Patna.
3. The Commissioner, Tirhut Division, Muzaffarpur.
4. The District Magistrate, Vaishali.
5. The Additional Collector, Vaishali.
6. Deputy Collector, Land Reforms, Mahua, Vaishali.
7. The Circle Officer, Mahua.
8. Rabindra Rai son of Binda Rai resident of Village- Basaraha, P.S.-
Rajapakar, District- Vaishali.
9. Pramod Rai son of Binda Rai resident of Village- Basaraha, P.S.- Rajapakar,
District- Vaishali.
10. Manoj Rai son of Binda Rai resident of Village- Basaraha, P.S.- Rajapakar,
District- Vaishali.
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... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 15921 of 2019
======================================================
Nandlal Ram Son of Late Sipahi Ram Resident of Village-Narayanpur, P.O.
and P.S.-Chenari, District-Rohtas at Sasaram
... ... Petitioner/s
Versus
1. The State of Bihar through the Chief Secretary, Govt. of Bihar, Patna
2. The Principal Secretary Department of Revenue and Land Reforms, Govt. of
Bihar, Patna
3. The Commissioner Patna Division, Patna
4. The Collector Rohtas at Sasaram
5. The Deputy Collector Land Reforms, Sasaram, District-Rohtas
6. The Circle Officer Circle-Chenari, District-Rohtas at Sasaram
7. Dularchand Ram Son of Tetar Ram Resident of Village-Narayanpur, P.O.
and P.S.-Chenari, District-Rohtas at Sasaram
8. Sheaojag Ram Son of Tetar Ram Resident of Village-Narayanpur, P.O. and
P.S.-Chenari, District-Rohtas at Sasaram
9. Gopal Kumar Son of Tetar Ram Resident of Village-Narayanpur, P.O. and
P.S.-Chenari, District-Rohtas at Sasaram
10. Kamlesh Singh Son of Late Ram Raj Singh Resident of Village-Narayanpur,
P.O. and P.S.-Chenari, District-Rohtas at Sasaram
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 16002 of 2019
======================================================
Ram Ratan Singh S/o Late Amuas Singh Resident of Village- Lila Tola,
Police Station- Jagdishpur, District- Bhojpur.
... ... Petitioner/s
Versus
1. The State of Bihar Bihar.
2. The Divisional Commissioner Patna.
3. The Additional Collector Bhojpur, Ara.
4. The D.C.L.R. Jagdishpur, Bhojpur.
5. Amuas Ram S/o Late Dhonha Ram Resident of Village- Dawan, Police
Station- Jagdishpur, District- Bhojpur (Vendor).
6. Ram Bachan Singh S/o Late Khada Singh Resident of Village- Lila Tola,
Police Station- Jagdishpur, District- Bhojpur.
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... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 16211 of 2019
======================================================
Mohammad Mojjam Son of Md. Jubbair Resident of Village Shekhopur, P.S.-
Deshari, District Vaishali.
... ... Petitioner/s
Versus
1. The State of Bihar Through the Principal Secretary, Revenue Department,
Government of Bihar, Patna, Old Secretariate, Patna.
2. The Collector Vaishali.
3. The Deputy Collector Land Reforms Mahnar Vaishali.
4. Md. Khalil Sheikh Son of Md. Late Khalil Sheikh Resident of Village
Shekhopur, P.S. Desari, District- Vaishali.
5. Arshad Alam Sidhiqui Son of Late Sheikh Alauddin Resident of Village
Shekhopur, P.S. Desari, District- Vaishali.
6. Sarver Alam Sidiqhe Son of Late Sheikh Alauddin Resident of E- 425
Inderclave, -2, Kirari, Suleman Nagar, Sultanpuri, N. Delhi.
... ... Respondent/s
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with
Civil Writ Jurisdiction Case No. 16337 of 2019
======================================================
1. Raj Kumar Prasad @ Raj Kumar Son of late Bishundhari Ram, Resident of
Village- Ramdeo, Police Station- Akwarpur, District- Nawada.
2. Shailendra Ram@ Shailendra Kumar, Son of late Bishundhari Ram,
Resident of Village- Ramdeo, Police Station- Akwarpur, District- Nawada.
3. Mahendra Ram@ Mahendra Rajbanshi, Son of late Bishundhari Ram,
Resident of Village- Ramdeo, Police Station- Akwarpur, District- Nawada.
... ... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary, Revenue and Land
Reforms, Government of Bihar, Patna.
2. The Additional Member, Board of Revenue, Bihar, Patna.
3. The Collector-Cum-District Magistrate, Nawada.
4. The Deputy Collector, Land Reforms Rajauli, Nawada.
5. The Circle Officer, Akwarpur, Nawada.
6. Achyutanand Prasad@ Achyutand Singh, Son of late Ram Kishun Singh, not
known
7. Jang Bahadur Prasad@ Jang Bahadur Singh, Son of Achyutanand Prasad,
Resident of Village- Guruchak, Police Station- Akwarpur, District- Nawada.
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8. Gopal Kumar, Son of Achyutanand Prasad, Resident of Village- Guruchak,
Police Station- Akwarpur, District- Nawada.
9. Mukesh Kumar, Son of Achyutanand Prasad, Resident of Village- Guruchak,
Police Station- Akwarpur, District- Nawada.
10. Bipin Kumar, Son of Achyutanand Prasad, Resident of Village- Guruchak,
Police Station- Akwarpur, District- Nawada.
11. Bibha Kumari, Daughter of Achyutanand Prasad, Resident of Village-
Guruchak, Police Station- Akwarpur, District- Nawada.
12. Sheela Devi, Wife of Vijay Kumar, Resident of Village- Salampur, Police
Station- Rajauli, District- Nawada.
13. Sushila Devi Wife of Ishwar Dayal, Resident of Village- Baksanda, Police
Station- Akwarpur, District- Nawada.
14. Md. Annu Master@ Enamullah, Son of late Kazi Sanaullah, Resident of
Village- Raj Ghat, Police Station- Akwarpur, District- Nawada.
15. Md. Makshud Alam, Son of late Kazi Sanaullah, Resident of Village- Raj
Ghat, Police Station- Akwarpur, District- Nawada.
16. Narendra Kumar, Son of late Ram Kishun Singh, Resident of Village-
Guruchak, Police Station- Akwarpur, District- Nawada.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 16426 of 2019
======================================================
Jagdish Ravat Son of Late Bodhan Raut, Resident of Village- Rawai, P.S.-
Sikandra, Anchal- Sikandra, District- Jamui.
... ... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary, Bihar Land Reforms,
Bihar, Patna.
2. The Principal Secretary, Revenue and Land Reforms Department, Bihar,
Patna.
3. The Joint Secretary, Revenue and Land Reforms Department, Bihar, Patna.
4. The District Magistrate-cum-Collector, Jamui.
5. The Deputy Collector Land Reforms, Jamui.
6. The Circle Officer, Sikandra, District- Jamui.
7. Most. Kaushalya Devi, Wife of Late Ganeshi Nonia, Resident of Vilage-
Rawai, P.S.- Sikandra, Anchal- Sikandra, District- Jamui.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 16634 of 2019
======================================================
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Ashok Kumar Pathak Son of Late Radha Kishun Pathak Resident of Village-
Khajarauni, P.S.-Hussainganj, District-Siwan (Bihar)
... ... Petitioner/s
Versus
1. The State of Bihar through Principal Secretary, Revenue and Land Reform
Department, Government of Bihar, Patna
2. Surendra Nath Mishra Son of Late Ram Nath Mishra Resident of Village-
Khajarauni, P.S.-Hussainganj, District-Siwan (Bihar)
3. Chandrapal Pathak Radha Kishun Pathak Resident of Village-Khajarauni,
P.S.-Hussainganj, District-Siwan (Bihar)
4. Seema Daughter of Late Radha Kishun Pathak Resident of Village-
Khajarauni, P.S.-Hussainganj, District-Siwan (Bihar)
5. Reema Daughter of Late Radha Kishun Pathak Resident of Village-
Khajarauni, P.S.-Hussainganj, District-Siwan (Bihar)
6. Minu Daughter of Late Radha Kishun Pathak Resident of Village-
Khajarauni, P.S.-Hussainganj, District-Siwan (Bihar)
7. Nitu Daughter of Late Radha Kishun Pathak Resident of Village-Khajarauni,
P.S.-Hussainganj, District-Siwan (Bihar)
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 16673 of 2019
======================================================
Mohan Kumar Mishra Son of Late Panchanand Mishra Resident of Village-
Telkathu, P.S.- M.H. Nagar, District- Siwan (Bihar).
... ... Petitioner/s
Versus
1. The State of Bihar Through Director Land Reform Department Government
of Bihar, Patna.
2. Vishwanath Yadav Son of Late Nabalak Yadav Resident of Village-
Telkathu, P.O.- Telkathu, P.S.- M.H. Nagar, District- Siwan.
3. Rama Shankar Mishra Shrinath Mishra Resident of Village- Telkathu, P.O.-
Telkathu, P.S.- M.H. Nagar, District- Siwan.
4. Vinay Kumar Mishra Son of Late Parmanand Mishra Resident of Village-
Telkathu, P.O.- Telkathu, P.S.- M.H. Nagar, District- Siwan.
5. Vishal Kumar Mishra Son of Late Parmanand Mishra Resident of Village-
Telkathu, P.O.- Telkathu, P.S.- M.H. Nagar, District- Siwan.
6. Mala Devi Daughter of Late Parmanand Mishra Resident of Village-
Telkathu, P.O.- Telkathu, P.S.- M.H. Nagar, District- Siwan.
7. Bunni Devi Daughter of Late Parmanand Mishra Resident of Village-
Telkathu, P.O.- Telkathu, P.S.- M.H. Nagar, District- Siwan.
8. Neha Devi Daughter of Late Parmanand Mishra Resident of Village-
Telkathu, P.O.- Telkathu, P.S.- M.H. Nagar, District- Siwan.
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... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 16908 of 2019
======================================================
Jeevan Kumar @ Jeevan Lal Das, S/o Late Ramnikant Lal Das, Resident of
Village- Rahta Tola, Bhawanipur, P.S.- Kumarkhand, District- Madhepura.
... ... Petitioner/s
Versus
1. The State of Bihar through the Chief Secretary, Govt. of Bihar, Patna.
2. The Principal Secretary, Revenue and Land Reforms Department, Govt. of
Bihar, Patna.
3. The Commissioner, Kosi Division, Saharsa.
4. The District Magistrate, Madhepura.
5. The Additional Collector, Madhepura.
6. The Deputy Collector, Land Reforms, Madhepura.
7. The Circle Officer, Kumarkhand, Madhepura.
8. Smt. Anita (Devi) Kumari, W/o Mukesh Dutt, Resident of Village- Rahta
Tola, Bhawanipur, P.S.- Kumarkhand, District- Madhepura.
9. Most. Geeta Das W/o Late Kameshwar Lal Das, Daughter of Lali Rajni
Kant Lal Das, Resident of Village- Rahta, Tola Bhawanipur, P.S.-
Kumarkhand, District- Madhepura.
10. Smt. Rita Kumari, W/o Sri Mahabir Lal Das, Daughter of Lali Rajni Kant
Lal Das, Resident of Village- Rahta, Tola Bhawanipur, P.S.- Kumarkhand,
District- Madhepura.
11. Smt. Anita Kumari, W/o Sri Mithilesh Kumar Verma, Daughter of Lali Rajni
Kant Lal Das, Resident of Village- Rahta, Tola Bhawanipur, P.S.-
Kumarkhand, District- Madhepura.
12. Smt. Rupa Kumari, W/o Sri Sudhir Kumar Verma, Daughter of Lali Rajni
Kant Lal Das, Resident of Village- Rahta, Tola Bhawanipur, P.S.-
Kumarkhand, District- Madhepura.
13. Jinesh Lal Das, S/o Late Ramni Kant Lal Das, Bihar.
14. Shakti Kumar, S/o Late Suresh Lal Das, Rahta, Tola- Bhawanipur, P.S.-
Kumarkhand, District- Madhepura.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 17067 of 2019
======================================================
1. Raj Kumar Prasad @ Raj Kumar Son of Late Bishundhari Ram, Resident of
Village- Ramdeo, Police Station- Akwarpur, District- Nawada.
2. Shailendra Ram @ Shailendra Kumar, Son of Late Bishundhari Ram,
Resident of Village- Ramdeo, Police Station- Akwarpur, District- Nawada.
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3. Mahendra Ram @ Mahendra Rajbanshi, Son of Late Bishundhari Ram,
Resident of Village- Ramdeo, Police Station- Akwarpur, District- Nawada.
... ... Petitioner/s
Versus
1. The State of Bihar Through Principal Secretary, Revenue and Land Reforms,
Government of Bihar, Patna.
2. The additional Member, Board of Revenue, Bihar, Patna.
3. The Collector-cum-District Magistrate, Nawada.
4. Deputy Collector, Land Reforms, Nawada.
5. The Circle Officer, Akwarpur, Nawada.
6. Achyutanand Prasad @ Achyutanand Singh, Son of Late Ram Kishun Singh,
Resident of Village- Guruchak, Police Station- Akwarpur, District- Nawada.
7. Jang bahadur Prasad @ Jang Bahadur Singh, Son of Achyutanand Prasad,
Resident of Village- Guruchak, Police Station- Akwarpur, District- Nawada.
8. Gopal Kumar, Son of Achyutanand Prasad, Resident of Village- Guruchak,
Police Station- Akwarpur, District- Nawada.
9. Mukesh Kumar, Son of Achyutanand Prasad, Resident of Village- Guruchak,
Police Station- Akwarpur, District- Nawada.
10. Bipin Kumar, Son of Achyutanand Prasad, Resident of Village- Guruchak,
Police Station- Akwarpur, District- Nawada.
11. Bibha Kumari, Daughter of Achyutanand Prasad, Resident of Village-
Guruchak, Police Station- Akwarpur, District- Nawada.
12. Sheela Devi, Wife of Vijay Kumar, Resident of Village- Salampur, Police
Station- Rajauli, District- Nawada.
13. Sushila Devi, Wife of Ishwar Dayal, Resident of Village- Baksanda, ,Police
Station- Akwarpur, District- Nawada.
14. Md. Annu Master @ Enamullah. Son of Late Kazi Sanaullah, Resident of
Village- Raj Ghat, Police Station- Akwarpur, District- Nawada.
15. Md. Makshud Alam, Son of Late Kazi Sanaullah, Resident of Village- Raj
Ghat, Police Station- Akwarpur, District- Nawada.
16. Narendra Kumar, Son of Late Ram Kishun Singh, Resident of village-
Guruchak, Police Station- Akwarpur, District- Nawada.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 17445 of 2019
======================================================
Abdul Hafiz S/o Late Md. Mofid, Resident of Village Bisheshwarpur Pathra,
PO Khirma, P.S. Keoti, Dist.Darbhanga
... ... Petitioner/s
Versus
1. The State of Bihar Bihar
Patna High Court CWJC No.15060 of 2019(8) dt.03-04-2023
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2. The Commissioner,Darbhanga Division,Darbhanga
3. The Additional Collector, Darbhanga
4. The Deputy Collector Land Reform, Sadar,Darbhanga
5. Md. Mustafa S/o Md. Samrul Haque Resident of Village Bisheshwar Pathra,
PO Khirma, P.S. Keoti,Dist.Darbhanga
6. Yugal Das S/o Yaddu Das Resident of Village Bisheshwar Pathra, PO
Khirma, P.S. Keoti,Dist.Darbhanga
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 17899 of 2019
======================================================
Shyam Bhushan Shukla S/o Late Ram Bujhawan Shukla, Resident of Village-
P.O.-Dhoi, P.S.-Sadar, District-Darbhanga.
... ... Petitioner/s
Versus
1. The State of Bihar through Collector, Samastipur.
2. The Commissioner, Darbhanga, Parmandal, District-Darbhanga.
3. The Collector, Samastipur.
4. The D.C.L.R., Rosera, P.O.-Rosera, District-Samastipur
5. The Member, B.L.T., Patna.
6. savita Devi W/o Sri Umakant Mandal, Resident of Village-P.O.-Dhoi, P.S.
Sadar, District-Darbhanga.
7. Indra Kumar Shukla, S/o Late Shashi Bhushan Shukla Address.Not Known
8. Rajeev Kumar Shukla, S/o Late Nirmal Kumar Shukla Address.not Known
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 17985 of 2019
======================================================
1. Raj Kumar Prasad @ Raj Kumar S/o Late Bishundhari Ram Resident of
Village Ramdeo,P.S. Akwarpur,Dist.Nawada
2. Shailendra Ram @ Shailendra Kumar S/o Late Bishundhari Ram Resident
of Village Ramdeo,P.S. Akwarpur,Dist.Nawada
3. Mahendra Ram @ Mahendra Rajbanshi S/o Late Bishundhari Ram Resident
of Village Ramdeo,P.S. Akwarpur,Dist.Nawada
... ... Petitioner/s
Versus
1. The State of Bihar through Principal Secretary,Revenue and Land
Reforms,Govt. of Bihar,Patna
2. The Additional Member, Board of Revenue,Bihar,Patna
Patna High Court CWJC No.15060 of 2019(8) dt.03-04-2023
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3. The Collector-cum-District Magistrate, Nawada
4. Deputy Collector, Land Reforms Rajauli Nawada
5. The Circle Officer, Akwarpur,Nawada
6. Achyutanand Prasad @ Achyuetanand Singh S/o Late Ram Kishun Singh
No
7. Jang Bahadur Prasad @ Jang Bahadur Singh S/o Achyutanand Prasad
Resident of Village Guruchak,P.S. Akwarpur,Nawada
8. Gopal Kumar S/o Achyutanand Prasad Resident of Village Guruchak,P.S.
Akwarpur,Nawada
9. Mukesh Kumar S/o Achyutanand Prasad Resident of Village Guruchak,P.S.
Akwarpur,Nawada
10. Mukesh Kumar S/o Achyutanand Prasad Resident of Village Guruchak,P.S.
Akwarpur,Nawada
11. Bibha Kumari D/o Achyutanand Prasad Resident of Village Guruchak,P.S.
Akwarpur,Nawada
12. Sheela Devi W/o Vijay Kumar Resident of Village Salampur,P.S.
Rajauli,Dist.Nawada
13. Sushila Devi W/o Ishwar Dayal Resident of Village Baksanda,P.S.
Akwarpur,Dist.Nawada
14. Md. Annu Master @ Enamullah S/o Late Kazi Sanaullah Resident of Village
Raj Ghat,P.S. Akwarpur,Dist.Nawada
15. Md. Makshud Alam S/o Late Kazi Sanaullah Resident of Village Raj
Ghat,P.S. Akwarpur,Dist.Nawada
16. Narendra Kumar S/o Late Ram Kishun Singh Resident of Village
Guruchak,P.S. Akwarpur,Dist.Nawada
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 18087 of 2019
======================================================
Shri Mishri Parit @ Mishri Pandit Son of Late Sakaldeep Parit Resident of
Village- Paiga Sadar, P.O.- Paiga, P.S. Bheldi, District- Saran at Chapra.
... ... Petitioner/s
Versus
1. The State of Bihar through Chief Secretary, Govt. of Bihar, Patna.
2. The Principal Secretary, Revenue and Land Reform Deptt., Govt. of Bihar,
Patna.
3. The District Magistrate, Saran at Chapra.
4. The Deputy Collector, Land Reform, Madhaura, Saran at Chapra.
5. The Circle Officer, Amnour, Saran at Chapra.
6. Bhagaran Parit Son of Late Sheo Saran Parit Resident of Village Paiga
Sadar, P.O. Paiga, P.S. Bheldi, District- Saran at Chapra.
Patna High Court CWJC No.15060 of 2019(8) dt.03-04-2023
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7. Lal Babu Parit Son of Late Sheo Saran Parit Resident of Village Paiga Sadar,
P.O. Paiga, P.S. Bheldi, District- Saran at Chapra.
8. Sudish Parit Son of Late Sheo Saran Parit Resident of Village Paiga Sadar,
P.O. Paiga, P.S. Bheldi, District- Saran at Chapra.
9. Sudarshan Parit Son of Late Sheo Saran Parit Resident of Village Paiga
Sadar, P.O. Paiga, P.S. Bheldi, District- Saran at Chapra.
10. Bharat Singh Son of Khedhari Singh Resident of Village Paiga Sadar, P.O.
Paiga, P.S. Bheldi, District- Saran at Chapra.
11. Prabhu Nath Son of Khedhari Singh Resident of Village Paiga Sadar, P.O.
Paiga, P.S. Bheldi, District- Saran at Chapra.
12. Smt. Mala Devi W/o Motilal Resident of Village Paiga Sadar, P.O. Paiga,
P.S. Bheldi, District- Saran at Chapra.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 18379 of 2019
======================================================
Brahma Singh @ Brahama Nand Singh Son of Late Kisundev Singh Resident
of Village- Shyampur, P.O. Bhanta Pokhar, P.S.- Siwan Mufassil, District-
Siwan- 841226.
... ... Petitioner/s
Versus
1. The State of Bihar Bihar.
2. The Additional Member, Board of Revenue, Bihar, Patna.
3. District Collector, Siwan.
4. Deputy Collector Land Reforms, Siwan.
5. Nagendra Singh Son of Sri Radha Kisun Singh Resident of Village- Bhanta
Pokhar, P.S.- Siwan Mufassil, District- Siwan- 841226.
6. Nand Lal Singh Son of Sri Radha Kisun Singh Resident of Village- Bhanta
Pokhar, P.S.- Siwan Mufassil, District- Siwan- 841226.
7. Achhel Lal Singh @ Achhe Lal Prasad Singh Son of Sri Radha Kisun Singh
Resident of Village- Bhanta Pokhar, P.S.- Siwan Mufassil, District- Siwan-
841226.
8. Mostt. Radhika Kuer Wife of Late Ram Janak Singh Resident of Village-
Bandpali, P.S.- Ziradei, District- Siwan.
9. Mostt. Usha Devi Wife of Late Manoj Kumar Singh Resident of Village-
Bandpali, P.S.- Ziradei, District- Siwan.
10. Piyush Ranjan @ Gunjan Kumar Singh (Minor) Son of Late Manoj Kumar
Singh represented through mother Mostt. Usha Devi Resident of Village-
Bandpali, P.S.- Ziradei, District- Siwan.
... ... Respondent/s
======================================================
with
Patna High Court CWJC No.15060 of 2019(8) dt.03-04-2023
15/140
Civil Writ Jurisdiction Case No. 18437 of 2019
======================================================
Ram Vinit Kumar S/o Late Shatrughna Kumar @ Kheli Kumar Resident of
Village and P.O.- Dekulidham @ Deokulidham, P.S.- Biraul, District-
Darbhanga.
... ... Petitioner/s
Versus
1. The State of Bihar Bihar.
2. The Chief Secretary Government of Bihar.
3. The Principal Secretary Revenue and Land Reforms, Government of Bihar.
4. Mosst. Deokala Devi Wife of Late Dinesh Kumar Resident of Village and
P.O.- Dekulidham @ Deokulidham, P.S.- Biraul, District- Darbhanga.
5. Ram Naresh Kumar S/o Late Hargovind Kumar Resident of Village and
P.O.- Dekulidham @ Deokulidham, P.S.- Biraul, District- Darbhanga.
6. Madan Mohan Kumar S/o Late Hargovind Kumar Resident of Village and
P.O.- Dekulidham @ Deokulidham, P.S.- Biraul, District- Darbhanga.
7. Ram Prakash Kumar S/o Late Sundar Kumar Resident of Village and P.O.-
Dekulidham @ Deokulidham, P.S.- Biraul, District- Darbhanga.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 18786 of 2019
======================================================
Bhashanand Prasad S/o Late Ravi Mahaton Resident of Village- Mathurapur,
P.s. and District- Khagaria
... ... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary, Revenue and Land
Reforms, Old Secretariat, Patna, Bihar
2. The Additional Member Board of Revenue, Patna, Bihar
3. The Collector Khagaria, District- Khagaria, Bihar
4. The Deputy Collector Land Reforms, Khagaria, District Khagaria, Bihar
5. Savitri Devi W/o Laddu Lal Mahaton R/o Village- Mathurapur, P.s. and
District- Khagaria, Bihar
6. Ajay Kumar S/o Shri Pramanand Gupta R/o Village/Town- Sanhauli, Ward
No. 6, under Municipality, Khagaria, Bihar
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 19144 of 2019
======================================================
Suresh Manjhi Son of late Ramroop Manjhi, Resident of Village- Garh Sisai,
P.S. Vidyapati Nagar, District- Samastipur.
Patna High Court CWJC No.15060 of 2019(8) dt.03-04-2023
16/140
... ... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary, Revenue and Land
Reforms, Government of Bihar,Patna.
2. The Commissioner, Darbhanga Division, Darbhanga.
3. The Collector Cum District Magistrate, Samastipur.
4. Deputy Collector, Land Reforms, Dalsing Sarai, Samastipur.
5. Dinesh Manjhi, Son of late Kishandeo Manjhi, Resident of Village- Garh
Sisai, P.S. Vidyapati Nagar, District- Samastipur.
6. Binod Kumar Choudhary, Son of late Nikhid Choudhary, Resident of
Village- Madhurapur, Pergana, Saraisa, P.S. Dalsing Sarai, District-
Samastipur.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 19202 of 2019
======================================================
Abdul Jabbar, Son of Jalil Miya, resident of Village- Chhapra Dharmpur
Yadu, P.s.- Kanti, District- Muzaffarpur.
... ... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary, Revenue and Land
Reforms, Government of Bihar, Patna.
2. The Collector cum District Magistrate, Muzaffarpur.
3. Deputy Collector, Land Reforms, West, Muzaffarpur.
4. Smt. Sushma Sinha, Wife of Styendra Kumar Sinha, resident of Mohalla-
Shri Krishna Puri, Radhakunj, Flat No. 2330, P.s.- Krishnapuri, District-
Patna.
5. Nirmala Kumari, Wife of Ranjeet Kumar, resident of Village- Chhapra
Megh, P.s.- Mushari, District- Muzaffarpur.
6. Kiran Kumari, Wife of Vikash Kumar, resident of Village- Aarizpur, P.S.-
Kanti, District- Muzaffarpur.
7. Birendra Kumar, Son of Late Jay Mangal Singh, resident of Village- Ram
Nath Dhamauli Pandey Tola, P.s.- Kanti, District- Muzaffarpur.
8. Rajiv Kumar, Son of Ravindra Singh, resident of Village- Kharauna Dih,
P.S.- Kudhani, District- Muzaffarpur.
9. Palak Kumari, Son of Rajiv Kumar, resident of Village- Kharauna Dih, P.S.-
Kudhani, District- Muzaffarpur.
10. Suryanshu Kumar, daughter of Rajiv Kumar, resident of Village- Kharauna
Dih, P.S.- Kudhani, District- Muzaffarpur.
11. Dharmendra Kumar, Son of Late Jay Mangal Singh, resident of Village-
Dhamauli Ram Nath, P.S. - Kanti, District- Muzaffarpur.
Patna High Court CWJC No.15060 of 2019(8) dt.03-04-2023
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... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 19265 of 2019
======================================================
Kailash Pandey, Son of Late Shankar Pandey, Resident of Village-Jalalpur,
Post Office-Jamo Bazar, Police Station-Jamo Bazar, District-Siwan.
... ... Petitioner/s
Versus
1. The State of Bihar, through Principal Secretary, Land Reforms Department,
Government of Bihar, Patna, Bihar.
2. The Principal Secretary, Land Reforms Department, Government of Bihar,
Patna, Bihar.
3. Commissioner, Saran Division, Chhapra.
4. District Magistrate, Siwan.
5. Additional Collector, Siwan.
6. Deputy Collector, Land Reforms, Siwan.
7. Ramawati Devi, Wife of Madan Thakur, Resident of Village-Jalalpur, Post
Office-Jamo Bazar, Police Station-Jamo Bazar, District-Siwan.
8. Bashanti Devi, Wife of Dhanoj Ojha, D/o Jaleshwar Pandey, Resident of
Village-Sareya Pahar, Post Office-Barhima Bazar, Police Station-
Sidhwaliya, District-Gopalganj and paternal address - Resident of Village-
Jalalpur, Post Office-Jamo Bazar, Police Station-Jamo Bazar, District-Siwan.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 19455 of 2019
======================================================
Budhan Singh @ Budhan Mahto son of Late Ramji Singh, resident of Village-
Pahepur, P.O. Shambhupatti, P.s. Samastipur (Muffasil), District- Samastipur.
... ... Petitioner/s
Versus
1. The State of Bihar through its chief Secretary old Secretariat, Patna.
2. The Principal Secretary, Department of Revenue and Land Reforms, Govt.
of Bihar, Old Secretariat Patna.
3. Smt. Nandhi Priya, wife of Kumar Abhay, resident of village - Mrituzapur,
P.O. Shambhupatti, P.S. - Samastipur Muffasil, District- Samstipur.
4. Dhaneshwar Ram, son of Late Gopi Ram , resident of Village- Pahepur, P.O.
- Shambhu Patti, P.S. Samastipur Muffasil, District- Samastipur.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 19750 of 2019
Patna High Court CWJC No.15060 of 2019(8) dt.03-04-2023
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======================================================
Sudarshan Yadav son of Ram Naresh Yadav, resident of Village- Ramapur
(Sahadia), P.S.- Ara Muffasil, District- Bhojpur.
... ... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary, Revenue and Land
Reforms Department, Govt. of Bihar, Patna.
2. The Secretary, Revenue and Land Reforms Department, Govt. of Bihar,
Patna.
3. The District Magistrate, Bhojpur, Ara.
4. The Deputy Collector, Land Reforms, Sadar, Ara, Bhojpur.
5. Dhanmuni Devi @ Dhanamukhi Devi, wife of Dwarika Yadav, resident of
Village Sahadiya (Rampur), P.O.- Ratanpur, P.S.- Ara Muffasil, Bhojpur.
6. Raj Kumar Sharma, son of Gorakh Nath Sharma, resident of Village-
Rampur, P.S.- Ara Muffasil, District- Bhojpur.
7. Parwati Kunwar, wife of Late Gopi Chand Sharma, resident of Village-
Rampur, P.S.- Ara Muffasil, District- Bhojpur.
8. Janki Kunwar, wife of Late Gopi Chand Sharma, resident of Village-
Rampur, P.S.- Ara Muffasil, District- Bhojpur.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 19772 of 2019
======================================================
1. Most. Chandra Kanta Devi, Wife of Late Ram Bharosa Thakur @ Late Ram
Bharosa Sharma, Resident of Village-Saho Sarai, P.O. and P.S.-Garkha,
District-Saran at Chapra.
2. Ram Binod Sharma, Son of Late Ram Bharosa Thakur @ Late Ram Bharosa
Sharma, Resident of Village-Saho Sarai, P.O. and P.S.-Garkha, District-
Saran at Chapra.
3. Pramod Sharma, Son of Late Ram Bharosa Thakur @ Late Ram Bharosa
Sharma, Resident of Village-Saho Sarai, P.O. and P.S.-Garkha, District-
Saran at Chapra.
4. Birendra Sharma, Son of Late Ram Bharosa Thakur @ Late Ram Bharosa
Sharma, Resident of Village-Saho Sarai, P.O. and P.S.-Garkha, District-
Saran at Chapra.
5. Harendra Sharma, Son of Late Ram Bharosa Thakur @ Late Ram Bharosa
Sharma, Resident of Village-Saho Sarai, P.O. and P.S.-Garkha, District-
Saran at Chapra.
6. Dineshwar Sharma, Son of Late Ram Bharosa Thakur @ Late Ram Bharosa
Sharma, Resident of Village-Saho Sarai, P.O. and P.S.-Garkha, District-
Saran at Chapra.
... ... Petitioner/s
Versus
Patna High Court CWJC No.15060 of 2019(8) dt.03-04-2023
19/140
1. The State of Bihar through the Chief Secretary, Government of Bihar, Patna.
2. The Principal Secretary, Revenue and Land Reforms Department,
Government of Bihar, Patna.
3. The Additional Member Board of Revenue, Bihar, Patna.
4. The Collector, Saran at Chapra.
5. The Additional Collector, Saran at Chapra.
6. The Deputy Collector Land Reforms, Sadar Chapra.
7. Shiw Balak Sharma, Son of Late Ram Chitwan Thakur, Resident of Village-
Saho Sarai, P.O. and P.S.-Garkha, District-Saran at Chapra.
8. Ram Narayan Thakur, Son of Late Ram Ratan Thakur Resident of Village-
Saho Sarai, P.O. and P.S.-Garkha, District-Saran at Chapra, at present
residing at Shivlok Colony, Ladpur, Raipur Road, Dehradun, Uttranchal.
9. Chunna Thakur, Son of Ram Ratan Thakur, Resident of Village-Saho Sarai,
P.O. and P.S.-Garkha, District-Saran at Chapra, at present residing at Shivlok
Colony, Ladpur, Raipur Road, Dehradun, Uttranchal.
10. Raju Thakur @ Raj Kumar, Son of Late Ram Ratan Thakur, Resident of
Village-Saho Sarai, P.O. and P.S.-Garkha, District-Saran at Chapra, at
present residing at Shivlok Colony, Ladpur, Raipur Road, Dehradun,
Uttranchal.
11. Dhoop Nath Thakur, Son of Late Ram Ratan Thakur, Resident of Village-
Saho Sarai, P.O. and P.S.-Garkha, District-Saran at Chapra, at present
residing at Shivlok Colony, Ladpur, Raipur Road, Dehradun, Uttranchal.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 20073 of 2019
======================================================
Sk. Siraj S/o Samsul, Resident of Village- Nirpur, P.O.- Pani Kamala, P.S.-
Amdabad, District- Katihar.
... ... Petitioner/s
Versus
1. The State of Bihar Bihar.
2. The Collector, Katihar, Collectorate, At- Mirchaibari, P.O. and District-
Katihar.
3. D.C.L.R., Manihari, P.O.- Manihari, District- Katihar.
4. Sk. Sukkal, s/o Fakir Mohammad, REsident of Village- Nirpur, P.S.-
Amdabad, P.O.- Pani Kamla, District- Katihar.
5. SK. Muddin, s/o Fakir Mohammad, REsident of Village- Nirpur, P.S.-
Amdabad, P.O.- Pani Kamla, District- Katihar.
6. Md. Babloo Alam, s/o Md. Usman, resident of vill- Mohanchandpur, P.S.
Barari, P.O.- Basgarha, Dt.- Katihar.
7. Sk. Sajjad, S/o Samsul, Resident of Village- Nirpur, P.O.- Pani Kamala, P.s.-
Amdabad, Dt. - Katihar.
Patna High Court CWJC No.15060 of 2019(8) dt.03-04-2023
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8. Sk. Ansar, S/o Samsul, Resident of Village- Nirpur, P.O.- Pani Kamala, P.s.-
Amdabad, Dt. - Katihar.
9. Sk. Jansar, S/o Samsul, Resident of Village- Nirpur, P.O.- Pani Kamala, P.s.-
Amdabad, Dt. - Katihar.
10. Sk. Nisar, S/o Samsul, Resident of Village- Nirpur, P.O.- Pani Kamala, P.s.-
Amdabad, Dt. - Katihar.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 20369 of 2019
======================================================
Budhan Singh @ Budhan Mahto Son of Late Ramji Singh @ Ramji Mahto,
Resident of Village-Pahepur, P.O.-Shambhupatti, P.S.-Samastipur (Muffasil),
District-Samastipur.
... ... Petitioner/s
Versus
1. The State of Bihar through its Chief Secretary, Old Secretariat, Patna.
2. The Principal Secretary, Department of Revenue and Land Reforms, Govt.
of Bihar, Old Secretariat, Patna.
3. Smt. Nandni Priya, Wife of Kumar Abhay, Resident of Village-Mrituzapur,
P.O. Shambhupatti, P.S.-Samastipur Muffasil, District-Samastipur.
4. Dhaneshwar Ram, Son of Late Gopi Ram, Resident of Village-Pahepur, P.O.
Shambhupatti, P.S.-Samastipur Muffasil, District-Samastipur.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 20517 of 2019
======================================================
Ram Chandra Prasad @ Ram Chandra Sah S/o Late Gaya Prasad R/o Village-
Lejua, P.S.- Daudpur, District- Siwan at Chhapra.
... ... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary, Department of Revenue
and Land Reforms, Government of Bihar, Patna.
2. The Commissioner, Saran Division, Saran at Chhapra.
3. The District Magistrate, Saran at Chhapra.
4. The Additional Collector, Saran at Chhapra.
5. The Deputy Collector, Land Reforms, Sadar Chhapra, Saran at Chhapra.
6. Md. Muslim Ansari S/o Md. Vakil Ansari Resident of Village- Balesra, P.S.-
Daudpur, Anchal- Manjhi, District- Saran at Chhapra.
7. Md. Sadruddin Mian S/o Late Md. Badruddin Miyan Resident of Village-
Lejuar, P.O.- Lejuar, Anchal- Manjhi, P.S.- Daudpur, District- Saran at
Chhapra.
Patna High Court CWJC No.15060 of 2019(8) dt.03-04-2023
21/140
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 20665 of 2019
======================================================
Smt. Lalti Devi Wife of Sri Ram Kripal Singh Resident of Village and Post
Office- Masarh, Police Station- Udwant Nagar, District- Bhojpur.
... ... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary, Revenue and Land
Reforms Department, Government of Bihar, Patna.
2. The Secretary Land Reforms Department, Government of Bihar, Patna.
3. The District Magistrate Bhojpur at Ara.
4. The Deputy Collector Land Reforms Sadar, Ara.
5. Kamla Singh Son of Late Ram Chandra Singh Resident of Village- Nawada
Ben, Police Station and Anchal- Udwant Nagar, District- Bhojpur.
6. Priti Kumari Wife of Sri Kumar Gaurav Resident of Village- Bahirao, Post
Office and Police Station- Nawada Ara, Sub Division- Ara, District-
Bhojpur.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 20826 of 2019
======================================================
Surendra Kumar Mishra, S/o Late Raja Mishra, Resident of Village-Bihari,
P.S.-Bhagwanpur, P.O.-Bithauli, District-Vaishali.
... ... Petitioner/s
Versus
1. The State of Bihar through the Principle Secretary, Revenue Department,
Bihar.
2. The Commissioner, Tirhut Pramandal, Muzaffarpur.
3. The Collector, Vaishali, District-Vaishali, Hajipur.
4. The Deputy Collector, Land Reforms, Hajipur, District-Vaishali.
5. Smt. Vidyawati Devi, Wife of Shri Harendra Rai, Resident of Village-
Ratanpura, P.S.-Bhagwanpur, District-Vaishali.
6. Kashi Nath Mishra, Son of Jagarnath Mishra, Power of Attorney Holder on
behalf of Harendra Kumar Mishra @ Vijay Kumar Sinha, both Resident of
Village-Bihari, P.S.-Bhagwanpur, P.O.-Bithauli, District-Vaishali.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 20835 of 2019
======================================================
Patna High Court CWJC No.15060 of 2019(8) dt.03-04-2023
22/140
1. Bhagirath Singh @ Bhagwat Singh, son of Late Haridwar Singh, permanent
resident of Village- Mahadewa, P.s.- Wazirganj, District- Gaya.
2. Parash Singh, son of Late Haridwar Singh, permanent resident of Village-
Mahadewa, P.s.- Wazirganj, District- Gaya.
3. Satish Kumar, son of Late Suresh Singh, permanent resident of Village-
Mahadewa, P.s.- Wazirganj, District- Gaya. at present resident of Park Lane
Bhawar Pokhar, Gwal Toli, Samaptchak, Bankipore, Patna.
4. Sumit Kumar, son of Late Suresh Singh, permanent resident of Village-
Mahadewa, P.s.- Wazirganj, District- Gaya.
5. Sandeep @ Sandeep Kumar, son of Late Suresh Singh, permanent resident
of Village- Mahadewa, P.s.- Wazirganj, District- Gaya.
6. Abhishek Kumar, son of Late Suresh Singh, permanent resident of Village-
Mahadewa, P.s.- Wazirganj, District- Gaya.
... ... Petitioner/s
Versus
1. The State of Bihar through the Chief Secretary, Government of Bihar, Patna.
2. The Principal Secretary, Revenue and Land Reforms Department,
Government of Bihar, Patna.
3. The Collector, Gaya.
4. The Additional Collector, Gaya.
5. Deputy Collector, Land Reforms, Gaya.
6. The Circle Officer, Wazirganj, Gaya.
7. Ram Dulari Devi, W/o Sharwan Singh, resident of Village- Mahadewa, P.s.-
Wazirganj, District- Gaya.
8. Sunaina Devi @ Suranjan Devi, D/o Late Haridwar Singh, W/o Late
Gajendra Singh, R/v- Barki Mohamadpur, P.S.- Bakhtiyarpur, District-
Patna.
9. Shambhu Singh, Husband of Late Kiran Devi, resident of Bihari, P.S.- Badh,
District- Patna.
10. Rahul Kumar, S/o Shambhu Singh, resident of Bihari, P.S.- Badh, District-
Patna.
11. Rohit Kumar, S/o Shambhu Singh, resident of Bihari, P.S.- Badh, District-
Patna.
12. Rinki Devi, D/o Shambhu Singh, resident of Bihari, P.S.- Badh, District-
Patna.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 20950 of 2019
======================================================
1. Raushan Kumar, Son of Late Badri Prasad @ Baikunth Sah, R/o Village-
Akbar Malahi, P.O. and P.S.- Sarai, Distt.- Vaishali.
Patna High Court CWJC No.15060 of 2019(8) dt.03-04-2023
23/140
2. Kundan Kumar, Son of Late Badri Prasad @ Baikunth Sah, R/o Village-
Akbar Malahi, P.O. and P.S.- Sarai, Distt.- Vaishali.
3. Santos Kumar, Son of Late Badri Prasad @ Baikunth Sah, R/o Village-
Akbar Malahi, P.O. and P.S.- Sarai, Distt.- Vaishali.
4. Pankaj Kumar, Son of Late Badri Prasad @ Baikunth Sah, R/o Village-
Akbar Malahi, P.O. and P.S.- Sarai, Distt.- Vaishali.
5. Rakesh Kumar, Son of Late Badri Prasad @ Baikunth Sah, R/o Village-
Akbar Malahi, P.O. and P.S.- Sarai, Distt.- Vaishali.
6. Aakash Kumar, Son of Late Badri Prasad @ Baikunth Sah, R/o Village-
Akbar Malahi, P.O. and P.S.- Sarai, Distt.- Vaishali.
7. Nibha Devi, D/o Late Badri Prasad @ Baikunth Sah. R/o Village- Akbar
Malahi, P.O. and P.S.- Sarai, Distt.- Vaishali.
8. Mosmat Veena Devi, Widow of Late Badri Prasad @ Baikunth Sah. R/o
Village- Akbar Malahi, P.O. and P.S.- Sarai, Distt.- Vaishali.
... ... Petitioner/s
Versus
1. The State of Bihar through Principal Secretary Revenue and Land Reforms
Department, Bihar, Patna.
2. The Collector, Vaishali, Hajipur.
3. Deputy Collector Land Reforms, Hajipur, Distt.- Vaishali.
4. Mosmat Sangeeta Devi, Widow of Late Jaimangal Sah, R/o Village- Akbar
Malahi, P.O. and P.S.- Sarai, Distt.- Vaishali.
5. Smt. Rubi Devi, W/o Sudhir Kumar, R/o Village- Kharika, P.O. and P.S.-
Sonpur, Distt.- Saran.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 20968 of 2019
======================================================
Bhola Ram @ Dr. Bhola Ram Son of Late Natho Ram, Resident of Village-
Ramchandrapur, P.S.-Maheshkhunt, Sub Division-Gogri, District-Khagaria.
... ... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary, Department of Land
Reforms, Government of Bihar, Patna.
2. The Secretary, Department of Land Reforms, Government of Bihar, Patna.
3. The Commissioner, Munger Division, Munger.
4. The Additional Collector, Khagaria.
5. The Deputy Collector, Land Reforms Land Revenue, Gogri Block, District-
Khagaria.
... ... Respondent/s
Patna High Court CWJC No.15060 of 2019(8) dt.03-04-2023
24/140
======================================================
with
Civil Writ Jurisdiction Case No. 21048 of 2019
======================================================
Chandrika Chaudhary @ Chandrika S/o Late Jagrup Chaudhary Resident of
Village- Ukhai Rasulpur, Sheo Nagar, P.s.- Siwan Muffassil, Distt. - Siwan
... ... Petitioner/s
Versus
1. The State of Bihar Bihar
2. The Collector Siwan, Collectorate, At, P.o. and Distt.- Siwan
3. D.C.L.R. Siwan, P.o. and Distt.- Siwan
4. Smt. Dhaneshwari Devi W/o Ganesh Chaudhary Resident of Village-
Rasulpur, P.s.- Siwan Muffassil, P.o.- Bindusar, Distt.- Siwan
5. Sri Bhagwan Sah W/o Raj Kumar Sah Resident of Village- Ukhai Paschim
Patti, P.s.- Siwan Muffassil, P.o.- Bindusar, Distt.- Siwan
6. Ramanand Sah S/o Raj Kumar Sah Resident of Village- Ukhai Paschim
Patti, P.s.- Siwan Muffassil, P.o.- Bindusar, Distt.- Siwan
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 21073 of 2019
======================================================
Shashibhusan Choudhary Son of late Bhola Prasad Choudhary, Resident of
Village- Rampur Jalalpur, P.O. Rampur Jalalpur, P.S.- Dalsingsarai, District-
Samastipur, Bihar.
... ... Petitioner/s
Versus
1. The State of Bihar through Chief Secretary, Government of Bihar, Patna.
2. The Principal Secretary, Revenue and Land Reform Department,
Government of Bihar, Patna.
3. The Commissioner, Darbhanga Division, Darbhanga.
4. The Collector, Samastipur.
5. The Additional Collector, Samastipur.
6. The Deputy Collector, Land Reforms, Dalsingsarai, Samastipur.
7. The Circle Officer, Dalsingsarai.
8. Turant Lal Mahto Son of late Bairagi Mahto, Resident of Village-
Mustafapur(Pachiyari Tol), P.O.- Mahmadpur Sakra, P.S. Vibhutipur,
District- Samastipur.
9. Vijay Kumar Sharma, Son of late Shivjee Sharma, Resident of Village-
Rampur Jalalpur, P.O. Rampur Jalalpur, P.S.- Dalsingsarai, District-
Samastipur, Bihar.
10. Sanjay Kumar Sharma, Son of late Shivjee Sharma, Resident of Village-
Rampur Jalalpur, P.O. Rampur Jalalpur, P.S.- Dalsingsarai, District-
Patna High Court CWJC No.15060 of 2019(8) dt.03-04-2023
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Samastipur, Bihar.
11. Manoj Kumar Sharma, Son of late Shivjee Sharma, Resident of Village-
Rampur Jalalpur, P.O. Rampur Jalalpur, P.S.- Dalsingsarai, District-
Samastipur, Bihar.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 21162 of 2019
======================================================
Brijnandan Prasad Son of Late Deonath Mahto Resident of Village-
Dumrawa, P.O.- Dumrawa, P.S.- Deepnagar, District- Nalanda.
... ... Petitioner/s
Versus
1. The State of Bihar Through the Chief Secretary, Bihar, Patna.
2. The Principal Secretary Land Reforms Department, Government of Bihar,
Patna.
3. The Divisional Commissioner Patna Division, Patna.
4. The District Magistrate Nalanda.
5. The Additional Collector Bihar Sharif, District- Nalanda.
6. The D.C.L.R. Rajgir, Nalanda.
7. The Circle Officer Giriyak, Nalanda.
8. Sabita Devi Wife of Bhagwan Das Resident of Village- Pokharpur, P.O.-
Pawapuri, P.S.- Giriyak, District- Nalanda.
9. Kamala Devi Wife of Late Bindeshwari Prasad Resident of Village-
Dumrawa, P.O.- Dumrawa, P.S.- Deepnagar, District- Nalanda.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 21269 of 2019
======================================================
Saraswati Devi @ Sarosati Devi, Wife of Sri Uday Yadav, Resident of
Village- Barhampur, P.O.- Sumha Deorhi, P.S.- Kusheshwar Asthan, District-
Darbhanga.
... ... Petitioner/s
Versus
1. The State of Bihar through the Addl. Chief Secretary, Department of
Revenue and Land Reforms.
2. The Chief Secretary, Department of Revenue and Land Reforms, State of
Bihar, Patna.
... ... Respondent/s
======================================================
with
Patna High Court CWJC No.15060 of 2019(8) dt.03-04-2023
26/140
Civil Writ Jurisdiction Case No. 21289 of 2019
======================================================
Tapeshwar Ram S/o Late Kharnath Ram Resident of Village- Bishanpur Tola,
Gungara, P.s.- Barari, Distt.- Katihar
... ... Petitioner/s
Versus
1. The State of Bihar through Principal Secretary, Revenue and Land Reform
Department, Govt. of Bihar, Patna
2. The District Magistrate Katihar
3. The Deputy Collector Land Reform, Katihar
4. The Circle Officer Barari, Distt.- Katihar
5. Smt. Shiv Bala Devi W/o Shailendra Kumar Singh Resident of Village-
Bakiya Ranichak, P.s.- Barari, District- Katihar
6. Smt. Budhia Devi D/o Late Bisheshwar Ram W/o Nageshwar Ram,
Resident of Village- Bhawanipur, P.o.- Jotramrai, P.s.- Barari, District-
Katihar
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 21563 of 2019
======================================================
Molson Coors Cobra India Pvt. Ltd. a registered company incorporated under
the Companies Act, 1956 having its registered office at 501,5th Floor, DLF
Tower, District Centre Jasola, New Delhi- 110025 through its authorized
signatory Sri Santosh Kumar Gupta, Male, aged 44 years, Son of Late
Gupteshwar Prasad Gupta, Resident of 88, Near Lal Chowk, Jai Ram Nagar,
P.O. and P.S.- Khagaul, Dist- Patna- 80105.
... ... Petitioner/s
Versus
1. The State of Bihar through the Additional Chief Secretary, Department of
Excise and Prohibition, Government of Bihar, Patna.
2. The Excise Commissioner, Bihar, Patna.
3. The Assistant Commissioner of Excise, Patna.
4. The Bihar State Beverage Corporation Limited, a Government of Bihar
Enterprises, through its Managing Director, at 1st Floor, Vidyut Bhawan- II,
Jawaharlal Nehru Marg, Patna- 800001.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 21580 of 2019
======================================================
Arun Singh @ Arun Kumar Son of Baliram Singh, Resident of Village Parari
Shiv Mandir, P.O. Panjiwar, P.S. Siwan, District-Siwan- 841509
Patna High Court CWJC No.15060 of 2019(8) dt.03-04-2023
27/140
... ... Petitioner/s
Versus
1. The State of Bihar Bihar
2. District Collector, Bihar.
3. Deputy Collector Land Reforms, Siwan.
4. Gorakh Singh, Son of Jamuna Kuar, Resident of Village- Parari Shiv
Mandir, P.O. Panjiwar, P.S. Siwan, District-Siwan- 841509
5. Chandraman Singh, Son of Jamuna Kuar, Resident of Village Parari Shiv
Mandir, P.O. Panjiwar, P.S. Siwan, District-Siwan- 841509
6. Sheojee Singh, Son of Jamuna kuar, Resident of Village Parari Shiv Mandir,
P.O. Panjiwar, P.S. Siwan, District-Siwan- 841509
7. Budhan Sah, Son of Bikaram Sah, Resident of Village Parari Shiv Mandir,
P.O. Panjiwar, P.S. Siwan, District-Siwan- 841509
8. Lalita Devi, Wife of Budhan Sah, Resident of Village Parari Shiv Mandir,
P.O. Panjiwar, P.S. Siwan, District-Siwan- 841509
9. Shobha Devi Wife of Umesh Sah and D/o of Budhan Sah, Resident of
Village Parari Shiv Mandir, P.O. Panjiwar, P.S. Siwan, District-Siwan-
841509
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 21749 of 2019
======================================================
Indra Bhushan Choudhary S/o Shri Jaykant Choudhary, R/o Village
Sahasram, P.S.-Biraul, District-Darbhanga-(preemptor no. 2)
... ... Petitioner/s
Versus
1. The State of Bihar through the Principal Revenue Secretary to the
Government, Land Reforms Department, Bihar, Patna.
2. Special Secretary to the Government, Land Reforms Department, Bihar,
Patna.
3. Divisional Commissioner, Darbhanga Division, Darbhanga.
4. Addl. Collector Land Reforms, Jhanjharpur, Madhubani.
5. Ramnath Rai, S/o Late Bhubneshwar Rai, R/o Village-Banda, P.S. Hathauri,
District-Samastipur (Purchaser).
6. Vijay Bhushan Choudhary, Son of Late Chandra Kant Choudhary R/o
Village-Sahasram, P.S.-Biraul, District-Darbhanga.
7. Ram Bhushan Choudhary, Son of Late Chandra Kant Choudhary (vendor)
R/o Village-Sahasram, P.S.-Biraul, District-Darbhanga.
8. Shashi Bhushan chodhary, Son of Late Chandra Kant Choudhary (Vendor),
R/o Village-Sahasram, P.S.-Biraul, District-Darbhanga.
9. Subhash Choudhary, minor son of Vijay Bhushan Choudhary under the
Patna High Court CWJC No.15060 of 2019(8) dt.03-04-2023
28/140
guardianship and next friend of Ram Bhushan Choudhary R/o Village-
Sahasram, P.S.-Biraul, District-Darbhanga.
10. Jaykant Choudhary, S/o Late Sureshwar Chodhary, R/o Village-Sahasram,
P.S.-Biraul, District-Darbhanga. (Preemptor No. 1).
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 21899 of 2019
======================================================
Prabhakar Jha S/o Late Naresh Jha Resident of Village- Bhramarpur, P.s.-
Bihpur, Distt.- Bhagalpur, at present Korat Bari, Madhubani, P.s. and Distt.-
Purnea
... ... Petitioner/s
Versus
1. The State of Bihar through Principal Secretary, Revenue and Land Reforms,
Govt. of Bihar, Patna
2. The Collector Bhagalpur
3. Deputy Collector Land Reforms, Naugachhia, Distt.- Bhagalpur
4. Smt. Girja Devi W/o Sri Umesh Chandra Jha Resident of Village-
Bhramarpur, P.s.- Bihpur, Distt.- Bhagalpur
5. Deepak Kumar Jha S/o Late Naresh Jha Resident of Village- Bhramarpur,
P.s.- Bihpur, Distt.- Bhagalpur
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 22175 of 2019
======================================================
1. Yogendra Kumar @ Yogendra Kuer, Son of Late Sabhapati Kuer, resident of
village - Hariharpur, at present residents of Village- Majhwalia Khurd, P.O.
Hariharpur, P.S. Baniapur, District- Saran.
2. Dharmendra Kumar, Son of Late Dwarika Kuer, resident of village -
Hariharpur, at present residents of Village- Majhwalia Khurd, P.O.
Hariharpur, P.S. Baniapur, District- Saran.
3. Jitendra Kumar, Son of Late Dwarika Kuer, resident of village - Hariharpur,
at present residents of Village- Majhwalia Khurd, P.O. Hariharpur, P.S.
Baniapur, District- Saran.
4. Rajesh Kumar, Son of Late Raj Kishore Kuer, resident of village -
Hariharpur, at present residents of Village- Majhwalia Khurd, P.O.
Hariharpur, P.S. Baniapur, District- Saran.
5. Rinki Devi, daughter of late Raj Kishore Kuer, resident of village -
Hariharpur, at present residents of Village- Majhwalia Khurd, P.O.
Hariharpur, P.S. Baniapur, District- Saran.
6. Ritu Kumari, daughter of late Raj Kishore Kuer, resident of village -
Hariharpur, at present residents of Village- Majhwalia Khurd, P.O.
Patna High Court CWJC No.15060 of 2019(8) dt.03-04-2023
29/140
Hariharpur, P.S. Baniapur, District- Saran.
7. Krishnawati Kuer, widow of Late Raj Kishore Kuer, resident of village -
Hariharpur, at present residents of Village- Majhwalia Khurd, P.O.
Hariharpur, P.S. Baniapur, District- Saran.
8. Most. Roop Kanti Kuer, widow of late Dwarika Kuer, resident of village -
Hariharpur, at present residents of Village- Majhwalia Khurd, P.O.
Hariharpur, P.S. Baniapur, District- Saran.
... ... Petitioner/s
Versus
1. The State of Bihar, through the Principal Secretary Department of Land
Reforms and Revenue, Government of Bihar, Patna.
2. The Principal Secretary, Department of Land Reforms and Revenue,
Government of Bihar, Secretariat Patna.
3. The Divisional Commissioner, Saran Division, Chapra.
4. The Additional Collector, Saran at Chapra.
5. The D.C.L.R., Chapra Sadar, Chapra.
6. Chandrika Kumar @ Chandrika Kuer, Son of Late Naga Kuer, Resident of
Village- Hariharpur, P.O. Hariharpur via Baniyapur, P.S. Baniyapur, District-
Saran.
7. Bhuneshwar Ojha, Son of late Bhola Ojha, Resident of Village and P.O.
Dhangaraha, at present Village- Majhwalia, P.O. Hariharpur via Baniapur,
P.S. Baniapur, District- Saran.
8. Yogendra Ojha, Son of late Bhola Ojha, Resident of Village and P.O.
Dhangaraha, at present Village- Majhwalia, P.O. Hariharpur via Baniapur,
P.S. Baniapur, District- Saran.
9. Harendra Ojha, Son of Late Bhola Ojha, Resident of Village and P.O.
Dhangaraha, at present Village- Majhwalia, P.O. Hariharpur via Baniapur,
P.S. Baniapur, District- Saran.
10. Kawindra Ojha, Son of Late Bhola Ojha, Resident of Village and P.O.
Dhangaraha, at present Village- Majhwalia, P.O. Hariharpur via Baniapur,
P.S. Baniapur, District- Saran.
11. Kamlesh Ojha, Son of Late Bhola Ojha, Resident of Village and P.O.
Dhangaraha, at present Village- Majhwalia, P.O. Hariharpur via Baniapur,
P.S. Baniapur, District- Saran.
12. Jitendra Ojha, Son of Late Bhola Ojha, Resident of Village and P.O.
Dhangaraha, at present Village- Majhwalia, P.O. Hariharpur via Baniapur,
P.S. Baniapur, District- Saran.
13. Shailendra Ojha, Son of Late Bhola Ojha, Resident of Village and P.O.
Dhangaraha, at present Village- Majhwalia, P.O. Hariharpur via Baniapur,
P.S. Baniapur, District- Saran.
14. Manoj Devi, daughter of Late Bhola Ojha, Resident of Village and P.O.
Dhangaraha, at present Village- Majhwalia, P.O. Hariharpur via Baniapur,
P.S. Baniapur, District- Saran.
Patna High Court CWJC No.15060 of 2019(8) dt.03-04-2023
30/140
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 22510 of 2019
======================================================
1. Rajesh Kumar Singh, S/o Late Bhola Singh, Resident of Village-Parsagarh,
P.O.-Parsagarh, P.S.-Ekma, Dist.-Saran at Chapra.
2. Gita Devi @ Gita, D/o Late Bhola Singh, Resident of Village-Parsagarh,
P.O.-Parsagarh, P.S.-Ekma, Dist.-Saran at Chapra.
3. Gavi Devi @ Gauri Devi @ Gauri, D/o Late Bhola Singh, Resident of
Village-Parsagarh, P.O.-Parsagarh, P.S.-Ekma, Dist.-Saran at Chapra.
... ... Petitioner/s
Versus
1. The State of Bihar through the Law Department, Government of Bihar,
Patna.
2. The Additional Member, Board of Revenue, Bihar, Patna.
3. The Devisional Commissioner, Saran Devision, Saran at Chhapra.
4. The District Collector, Saran at Chhapra.
5. The Deputy Collector, Land Reforms, Chhapra Sadar, Saran at Chhapra.
6. Akaram Ali, S/o Mohammad Jahur, Resident at Parsagarh Nawka Tola, PO-
Parsagarh, PS-Ekma, Dist-Saran at Chhapra.
7. Mohamad Ali, S/o Mohammad Jahur, Resident at Parsagarh Nawka Tola,
PO-Parsagarh, PS-Ekma, Dist-Saran at Chhapra.
8. Nageshwar Prasad Narain Singh, S/o Late Raghunath Prasad Narain Singh,
Resident at Parsagarh, PO-Parsagarh, PS-Ekma, Dist-Saran at Chhapra.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 22689 of 2019
======================================================
Dinanath Bhagat @ Dinanath Prasad @ Deenanath Bhagat S/o Late Satya
Narayan Bhagat R/o Mouza-Basaila Tole Gausaghat, P.s.- Sadar, Distt.-
Darbhanga
... ... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary to the Government,
Revenue and Land Reforms Department, Bihar, Patna
2. Special Secretary to the Government Land Reforms Department, Bihar,
Patna
3. Divisional Commissioner Darbhanga Division, Darbhanga
4. Addl. Collector Land Reforms, Jhanjharpur, Madhubani
5. Ram Baboo Sah S/o Jageshwar Sah R/o Mouza Basaila, Tole Gausaghat,
Patna High Court CWJC No.15060 of 2019(8) dt.03-04-2023
31/140
P.s.- Sadar, Distt.- Darbhanga
6. Radhey Shyam Bhagat S/o Dinbandhu Bhagat R/o Mouza Basaila, Tole
Gausaghat, P.s.- Sadar, Distt.- Darbhanga
7. Manoj Kumar Bhagat S/o Dinbandhu Bhagat R/o Mouza Basaila, Tole
Gausaghat, P.s.- Sadar, Distt.- Darbhanga
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 23365 of 2019
======================================================
Satya Narain Jha, son of Late Laxmi Kant Jha, resident of Village Ballipur
Parshuram, P.S. Hathauri, P.O. Ballipur, Sub Division Rosera, District-
Samastipur.
... ... Petitioner/s
Versus
1. The State of Bihar through the Chief Secretary, Government of Bihar, Patna.
2. The Principal Secretary, revenue and Land Reforms Department,
Government of Bihar, Patna.
3. The Commissioner, Darbhanga Division, Darbhanga.
4. The Collector, Samastipur.
5. The Additional Collector, Samastipur.
6. The Deputy Collector, Land Reforms, Samastipur.
7. Baiju Yadav, son of Late Bharosi Yadav, resident of Village Ballipur
Parshuram, Tole Naua Pokhar, P.O. Ballipur, P.s. Hathauri, Anchal
Shivajinagar, Sub Division Rosera, District- Samastipur.
8. Narendra Narain Chaudhary, son of Late Kamal Kishore Narain Chaudhary,
resident of Mauza Ballipur Parshuram, P.o. Ballipur, P.S. Hathauri, Sub
Division Rosera, Anchal Shivajinagar, District- Samastipur.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 23715 of 2019
======================================================
1. Satyendra Kumar Singh S/o Late Ramparsan Singh Resident of Village-
Chandauli, P.O. and P.S.- Belsand, District- Sitamarhi.
2. Rajmangal Pandey S/o Late Baldeo Pandey Resident of Village- Sonbarsa,
Post- Bisunpur, P.S.- Kanti, District- Muzaffarpur.
3. Raja Sah S/o Late Raghunandan Sah Resident of Village- Chako Chapra,
P.S.- Saraiya, Post- Gidha, District- Muzaffarpur.
4. Mukesh Kumar S/o Dayashankar Choudhary Post- Kalwari, P.S.- Dhamauli
Ramnath, District- Muzaffarpur.
5. Umesh Kumar Singh S/o Chandra Kishore Singh Resident of Village-
Yashodamath, P.s.- Ragistry and Anchal Kanti, Sub- Division- Muzaffarpur
Patna High Court CWJC No.15060 of 2019(8) dt.03-04-2023
32/140
West, District- Muzaffarpur.
... ... Petitioner/s
Versus
1. The State of Bihar Through Principle Secretary Revenue Department Govt.
of Bihar.
2. The Commissioner Tirhut Division Muzaffarpur.
3. The Collector Sitamarhi.
4. The Deputy Collocetor Land Reforms Belsand, District- Sitamarhi.
5. Bhola Rai S/o Late Ramchalitra Rai Resident of Village and Post and Police
Station- Belsand, District- Sitamarhi.
6. Ashok Kumar Singh S/o Late Shailendra Kumar Sinha Resident of Mohalla-
Majhaulia Raod, Post Office- Head Post Office, District- Muzaffarpur.
7. Ragini Sinha Widow of Late Sunil Kumar Sinha Resident of Mohalla Budha
Colony, dujra Chak, P.O.- and P.S.- Budha Calony, District- Patna.
8. Basisth Pandey S/o Arjun Pandey Resident of Village- Sonbarsa, P.O.-
Bisundutpur, P.S.- Kanti, District- Muzaffarpur.
9. Radhika Devi W/o Brajesh Kumar Resident of Village- Panthpakar, P.O. and
P.S.- Sarvodaya Nagar, District- Sitamarhi.
10. Md. Mumtaz S/o Late Md. Jalil Resident of Village- Pokhraira, P.S.-
Saraiya, District- Muzaffarpur.
11. Ram Iqbal Bhagat S/o Late Dasai Bhagat Resident of Village- Chako
Chapra, P.S.- Saraiya, District- Muzaffarpur.
12. Rinku Devi W/o Sri Kundan Kumar Choudhary Resident of Village-
Dhmauli Ramnath, P.S. and P.O.- Kanti, District- Muzaffarpur.
13. Malti Devi W/o Sri Alakh Kumar Thakur Resident of Village- Dhamauli
Ramnath, P.S. and P.O.- Kanti, District- Muzaffarpur.
14. Smt. Sudama Devi W/o Balendra Prasad Singh Resident of Village-
Yashodamath @ Rampur Harihar, P.S. and P.O.- Kanti, District-
Muzaffarpur.
15. Most- Sumitra Kuer W/o Late Pramod Choudhary Resident of Village-
Yashodamath @ Rampur Harihar, P.S. and P.O.- Kanti, District-
Muzaffarpur.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 24058 of 2019
======================================================
Dhirendra Kumar Singh Son of Shankar Dayal Singh Resident of Village-
Chhotka Bahera (wrongly mentioned in the voter I.D. as Badaka Bahera),
Police Station- Amas, District- Gaya.
... ... Petitioner/s
Versus
Patna High Court CWJC No.15060 of 2019(8) dt.03-04-2023
33/140
1. The State of Bihar through Principal Secretary, Revenue and Land Reforms,
Government of Bihar, Patna.
2. The Additional Collector, Gaya.
3. Deputy Collector, Land Reforms, Sherghati, District- Gaya.
4. Prabhu Dayal Singh Son of Tulsi Singh Resident of Village- Chhotka
Bahera, Police Station- Amas, District- Gaya.
5. Raj Kumar Yadav @ Ram Kumar Yadav Son of Tulsi Singh Resident of
Village- Chhotka Bahera, Police Station- Amas, District- Gaya.
6. Deepak Kumar Singh Son of Shankar Dayal Singh Resident of Village-
Chhotka Bahera, Police Station- Amas, District- Gaya.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 24103 of 2019
======================================================
Raj Ballabh Prasad Singh Son of Late Sato Singh Resident of Village and P.O.
Laxmipur, P.S. Triveniganj, District- Supaul.
... ... Petitioner/s
Versus
1. The State of Bihar Through the Principal Secretary, Department of Land
Reforms, Bihar, Patna.
2. The Principal Secretary, Department of Land Reforms, Government of
Bihar, Patna.
3. The Collector Supaul.
4. The Deputy Collector Land Reforms, Supaul.
5. Lakshmeshwar Singh S/o Sri Saryug Singh Resident of Village and P.O.
Laxmipur, P.S. Triveniganj, District- Supaul (Vendee).
6. Triveni Singh S/o Angad Singh Resident of Village and P.O. Laxmipur, P.S.
Triveniganj, District- Supaul (Vendor).
7. Premchand Singh S/o Angad Singh Resident of Village and P.O. Laxmipur,
P.S. Triveniganj, District- Supaul (Vendor).
8. Rabindra Prasad Singh S/o Hari Ballabh Singh Resident of Village and P.O.
Laxmipur, P.S. Triveniganj, District- Supaul (Vendor).
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 24210 of 2019
======================================================
Ram Chandra Mahto, Son of Bhagwat Mahto, Resident of village- Mohanpur,
P.O. - Sakarbasa, P.S.- Cheria Bariarpur, District- Begusarai.
... ... Petitioner/s
Versus
Patna High Court CWJC No.15060 of 2019(8) dt.03-04-2023
34/140
1. The State of Bihar through Principal Secretary, Revenue and Land Reforms,
Govt. of Bihar, Patna.
2. The Collector, Begusarai.
3. The Deputy Collector Land Reforms, Manjhaul.
4. Ram Balak Mahto, son of Domi Mahto, REsident of Village- Phaphaut,
P.O.- Khodawandpur, P.s.- Khodawandpur, District- Begusarai
5. Ram Ashray Mahto, son of Domi Mahto, REsident of Village- Phaphaut,
P.O.- Khodawandpur, P.s.- Khodawandpur, District- Begusarai
6. Rama Ashish Mahto, son of Domi Mahto, REsident of Village- Phaphaut,
P.O.- Khodawandpur, P.s.- Khodawandpur, District- Begusarai
7. Wali Mohammad, son of Late Lal Mohammad, Resident of Village -
Phaphaut, P.O.- Khodawandpur, P.S.- Khodawandpur, District- Begusarai.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 24480 of 2019
======================================================
Ram Suresh Rai Son of late Thagan Rai, Resident of Village Rasalpur
Samsara, P.O. Kishanpur Yusuf, P.S. Sarairanjan, District and Sub Division,
Samastipur.
... ... Petitioner/s
Versus
1. The State of Bihar through the Chief Secretary, Government of Bihar, Patna.
2. The Principal Secretary, Revenue and Land Reforms Department,
Government of Bihar, Patna.
3. The Commissioner, Saran Division, Samastipur.
4. The Collector, Samastipur.
5. The Additional Collector, Samastipur.
6. The Deputy Collector, Land Reforms, Samastipur.
7. The Circle Officer, Samastipur.
8. Suraji Devi, Wife of late Nand lal Rai, Resident of Village Rasulpur
Samsara, P.O. Kishanpur Yusuf, P.S. Sarairanjan, District- Samastipur.
9. Bishwanath Prasad Rai, Son of late Nand lal Rai, Resident of Village
Rasulpur Samsara, P.O. Kishanpur Yusuf, P.S. Sarairanjan, District-
Samastipur.
10. Raj Bali Rai, Son of late Nand Lal Rai, Resident of Village Rasulpur
Samsara, P.O. Kishanpur Yusuf, P.S. Sarairanjan, District- Samastipur.
11. Arun Rai, Son of late Nand Lal Rai, Resident of Village Rasulpur Samsara,
P.O. Kishanpur Yusuf, P.S. Sarairanjan, District- Samastipur.
12. Dukhani Devi, Daughter of late Nand Lal Rai, Resident of Village Rasulpur
Samsara, P.O. Kishanpur Yusuf, P.S. Sarairanjan, District- Samastipur.
13. Pramila Devi, Daughter of late Nand Lal Rai, Resident of Village Rasulpur
Patna High Court CWJC No.15060 of 2019(8) dt.03-04-2023
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Samsara, P.O. Kishanpur Yusuf, P.S. Sarairanjan, District- Samastipur.
14. Mahasundari Devi, Daughter of late Nand Lal Rai, Resident of Village
Rasulpur Samsara, P.O. Kishanpur Yusuf, P.S. Sarairanjan, District-
Samastipur.
15. Fulo Devi, Daughter of late Nand Lal Rai, Resident of Village Rasulpur
Samsara, P.O. Kishanpur Yusuf, P.S. Sarairanjan, District- Samastipur.
16. Sonelal Rai, Son of late Faturi Rai, Resident of Village Rasulpur Samsara,
P.O. Kishanpur Yusuf, P.S. Sarairanjan, District- Samastipur.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 24554 of 2019
======================================================
1. Ajay Kumar @ Sant Kumar @ Santlal Rai S/o Late Upadhyay Rai Resident
of Village- Ramaiya Bhadaiya, P.o.- Bhadaiya, P.s.- Mohiuddin Nagar, Sub
Division Patory, Distt.- Samastipur
2. Abhay Kumar @ Santosh Kumar @ Santosh Rai S/o Sri Ramanand Rai
Resident of Village- Ramaiya Bhadaiya, P.o.- Bhadaiya, P.s.- Mohiuddin
Nagar, Sub Division Patory, Distt.- Samastipur
... ... Petitioner/s
Versus
1. The State of Bihar through the Chief Secretary, Govt. of Bihar, Patna
2. The Principal Secretary Revenue and land Reforms Department, Govt. of
Bihar, Patna
3. The Commissioner Saran Division, Samastipur
4. The Collector Samastipur
5. The Additional Collector Samastipur
6. The Deputy Collector Land Reforms, Samastipur
7. The Circle Officer Samastipur
8. Mahendra Rai S/o Late Ramdeo Rai Resident of Village- Ramaiya
Bhadaiya, P.o.- Bhadaiya, P.s.- Mohiuddin Nagar, Sub Division Patory,
Distt.- Samastipur
9. Sahen Praveen W/o Late Ejaj Ahmad Resident of Village- Rahimpur
Khesraha, P.o.- Bhadurpur, P.s.- Vidyapati Nagar, Sub Division
Dalsinghsarai, Distt.- Samastipur
10. Sonu Ahmad @ Azad Ahmad S/o Late Ejaj Ahmad Resident of Village-
Rahimpur Khesraha, P.o.- Bhadurpur, P.s.- Vidyapati Nagar, Sub Division
Dalsinghsarai, Distt.- Samastipur
11. Faijan Ahmad (minor) S/o Late Ejaj Ahmad Resident of Village- Rahimpur
Khesraha, P.o.- Bhadurpur, P.s.- Vidyapati Nagar, Sub Division
Dalsinghsarai, Distt.- Samastipur
12. Munna Ahmad (minor) S/o Late Ejaj Ahmad Resident of Village- Rahimpur
Khesraha, P.o.- Bhadurpur, P.s.- Vidyapati Nagar, Sub Division
Patna High Court CWJC No.15060 of 2019(8) dt.03-04-2023
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Dalsinghsarai, Distt.- Samastipur
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 24684 of 2019
======================================================
Mina Devi @ Bina Devi W/o Shri Arun Choupal, R/o Village-Kamaldah,
P.S.-Raiyam, District-Darbhanga - (preemptor).
... ... Petitioner/s
Versus
1. The State Of Bihar through the Special Secretary to the Government, Land
Reforms Department, Bihar, Patna.
2. Special Secretary to the Government, Land Reforms Department, Bihar,
Patna.
3. Deputy Collector Land Reforms, Sadar, Darbhanga.
4. Smt. Mantun Devi, W/o Ranjit Choupal, S/o Munga Lal Yadav (Purchaser),
R/o Village-Kamaldah, P.S.-Raiyam, District-Darbhanga.
5. Shri LalBabu Choupal, S/o Late Parmeshwar Choupal (Vendor), R/o
Village-Kamaldah, P.S.-Raiyam, District-Darbhanga.
6. Shri Arun Choupal, S/o Deo Narayan Choupal, R/o Village-Kamaldah, P.S.-
Raiyam, District-Darbhanga.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 25243 of 2019
======================================================
1. Sushil Kumar Singh S/o Baidyanath Singh, resident of Village- Ram
Bhadrapur, Chhakan Toli, P.S.- Kalyanpur, District- Samastipur.
2. Narmdeshwar Singh, S/o late Rajdeo Singh, resident of Village- Ram
Bhadrapur, Chhakan Toli, P.S.- Kalyanpur, District- Samastipur.
3. Anil Kumar Singh, S/o late Rameshwar Singh, resident of Village- Ram
Bhadrapur, Chhakan Toli, P.S.- Kalyanpur, District- Samastipur.
... ... Petitioner/s
Versus
1. The State of Bihar Bihar.
2. The Collector, Samastipur.
3. The Additional Collector, Samastipur.
4. Maheswar Yadav, S/o Late Kashi Yadav, resident of Village- Ram
Bhadrapur, Chhakan Toli, P.S.- Kalyanpur, District- Samastipur.
5. Gorakh Yadav, S/o Bindeshwar Yadav, resident of Village- Ram Bhadrapur,
Chhakan Toli, P.S.- Kalyanpur, District- Samastipur.
6. Rampukar Yadav, S/o Bindeshwar Yadav, resident of Village- Ram
Patna High Court CWJC No.15060 of 2019(8) dt.03-04-2023
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Bhadrapur, Chhakan Toli, P.S.- Kalyanpur, District- Samastipur.
7. Sanjeet Yadav, S/o Dugani Yadav, resident of Village- Ram Bhadrapur,
Chhakan Toli, P.S.- Kalyanpur, District- Samastipur.
8. Chhunu Yadav, S/o Dugani Yadav, resident of Village- Ram Bhadrapur,
Chhakan Toli, P.S.- Kalyanpur, District- Samastipur.
9. Dharamvir Yadav, S/o Dugani Yadav, resident of Village- Ram Bhadrapur,
Chhakan Toli, P.S.- Kalyanpur, District- Samastipur.
10. Ranvir Yadav, S/o Dugani Yadav, resident of Village- Ram Bhadrapur,
Chhakan Toli, P.S.- Kalyanpur, District- Samastipur.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 25837 of 2019
======================================================
1. Basistha Gupta, Son of Late Tilangi Prasad Gupta, Resident of Village-
Sarsar, P.S. Siwan Muffasil, District-Siwan, Bihar.
2. Satyadeo Sharan Gupta, S/o Late Tilangi Prasad Gupta, Resident of Village-
Sarsar, P.S. Siwan Muffasil, District-Siwan, Bihar.
3. Basudeo Prasad Gupta, S/o Late Tilangi Prasad Gupta, Resident of Village-
Sarsar, P.S. Siwan Muffasil, District-Siwan, Bihar.
4. Bipin Bihari Gupta, S/o Late Tilangi Prasad Gupta, Resident of Village-
Sarsar, P.S. Siwan Muffasil, District-Siwan, Bihar.
... ... Petitioner/s
Versus
1. The State of Bihar through the Chief Secretary, Govt. of Bihar, Patna.
2. The Principal Secretary, Revenue and Land Reforms Department, Govt. of
Bihar, Patna.
3. The Member Board of Revenue, Old Secretariat Building, P.S. Sachivalaya,
District-Patna.
4. The Additional Collector, Siwan, District-Siwan.
5. The Deputy Collector, Land Reforms Siwan, P.S.-Siwan Muffasil, District-
Siwan.
6. Bijadhar Singh, S/o Late Gokhul Singh, R/o Village-Karana Kararua, P.O.-
Pachalalakhi, P.S.-Siwan Muffasil, District-Siwan.
7. Most. Kailashi Devi, W/o Late Lal Bahadur Singh, R/o Village-Karana
Kararua, P.O.-Pachalalakhi, P.S.-Siwan Muffasil, District-Siwan.
8. Dinesh Singh, S/o Late Lal Bahadur Singh, R/o Village-Karana Kararua,
P.O.-Pachalalakhi, P.S.-Siwan Muffasil, District-Siwan.
9. Ramesh Singh, S/o Late Lal Bahadur Singh, R/o Village-Karana Kararua,
P.O.-Pachalalakhi, P.S.-Siwan Muffasil, District-Siwan.
10. Chhotu Singh, S/o Late Lal Bahadur Singh, R/o Village-Karana Kararua,
P.O.-Pachalalakhi, P.S.-Siwan Muffasil, District-Siwan.
Patna High Court CWJC No.15060 of 2019(8) dt.03-04-2023
38/140
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 2 of 2020
======================================================
1. Kapil Deo Singh, Son of Late Durgi Singh, Resident of H.I.G. 47,
Chanakyapuri Colony, Gaya, P.S. Rampur, District- Gaya, PIN- 823001.
2. Karan Shankar, Son of Kapildeo Singh, Resident of H.I.G. 47, Chanakyapuri
Colony, Gaya, P.S. Rampur, District- Gaya, PIN- 823001.
3. Karan Shiv, Son of Kapildeo Singh, Resident of H.I.G. 47, Chanakyapuri
Colony, Gaya, P.S. Rampur, District- Gaya, PIN- 823001.
4. Karan Shaurav, Son of Kapildeo Singh, Resident of H.I.G. 47, Chanakyapuri
Colony, Gaya, P.S. Rampur, District- Gaya, PIN- 823001.
... ... Petitioner/s
Versus
1. The State of Bihar through the Chief Secretary, Bihar, Patna.
2. The Principal Secretary, Revenue and Land Reforms Department,
Government of Bihar, Patna.
3. The Divisional Commissioner, Magadh Division, Gaya.
4. The District Magistrate, Gaya.
5. The Additional Collector, Gaya.
6. The D.C.L.R., Sadar Gaya, District Gaya.
7. The Circle Officer, Nagar Prakhand, Gaya.
8. Shrimati Sunita Devi, Wife of Shri Jagat Narayan Prasad, resident of
Mohalla- Dal Hatta Lane, P.O. Head Post Office, Gaya, P.S.- Kotwali,
District- Gaya.
9. Manoj Kumar Yadav, Son of Mahadeo Yadav, resident of Mohalla-
Madanpur, P.S. Civil Lines Gaya, District- Gaya.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 87 of 2020
======================================================
1. Ranjit Kumar @ Ranjit Kumar Yadav, S/O- Vidya Nand Yadav, R/V- Sihma,
Tola Kelawari, P.S. Bithan, District- Samastipur.
2. Sujit Kumar Yadav, S/O- Vidya Nand Yadav, R/V- Sihma, Tola Kelawari,
P.S. Bithan, District- Samastipur.
... ... Petitioner/s
Versus
1. The State of Bihar through the Commissioner, Darbhanga Parmandal,
Darbhanga.
2. The Collector, Samastipur.
Patna High Court CWJC No.15060 of 2019(8) dt.03-04-2023
39/140
3. The D.C.L.R. Rosera, P.S.- Rosara, District- Samastipur.
4. The Member, Bihar Land Tribunal, Patna.
5. Ram Udgar Yadav, Son of Late Daurik Yadav, R/V- Sihma, Tola Kelawari,
P.S. Bithan, District- Samastipur.
6. Ram Bhajan Yadav, Son of Late Daurik Yadav, R/V- Sihma, Tola Kelawari,
P.S. Bithan, District- Samastipur.
7. Arvind Yadav, Son of Late Daurik Yadav, R/V- Sihma, Tola Kelawari, P.S.
Bithan, District- Samastipur.
8. Arun Yadav, S/O- Ram Dajo Yadav, R/V- Simha, Tole Kelabari, P.S.- Bithan,
District- Samastipur.
9. Ram Balak Yadav, S/O- Late Dajo Yadav, R/V- Simha, Tole Kelabari, P.S.-
Bithan, District- Samastipur.
10. Sunita Devi, D/O Late Dajo Yadav, R/V- Simha, Tole Kelabari, P.S.- Bithan,
District- Samastipur.
11. Geeta Devi, D/O- Late Dajo Yadav, R/V- Simha, Tole Kelabari, P.S.- Bithan,
District- Samastipur.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 346 of 2020
======================================================
1. Rameshwar Goswami S/o Late Durai Goswami R/o Village- Dhawetha, P.S.-
Phalka, District- Katihar.
2. Pramod Kumar Poddar Son of Late Ramnarayan Poddar resident of
Mohalla- Barmasiya, Jaggarnath Mandir, P.S. Katihari, District- Katihar.
3. Kulo Mistri Son of Saudagar Mistri resident of Village- Dhaneta, P.S.-
Phalka, District- Katihar.
... ... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary, Land and Revenue
Department, Govt. of Bihar, Patna.
2. The Divisional Commissioner, Purnea.
3. The District Magistrate, Katihar.
4. The Dy. Collector, Land Reforms, Katihar.
5. Amiruddin S/o Late Yasin R/o Village- Mohua Chandpur, P.S. Barari,
District- Katihar.
6. Naresh Poddar Son of Late Satyanarayan Poddar R/o Mohalla- Barmasia
Jaggarnath Mandir, P.S.- Katihar, District- Katihar.
7. Mithilesh Poddar S/o Naresh Poddar R/o Mohalla- Barmasia Jaggarnath
Mandir, P.S.- Katihar, District- Katihar.
8. Abdul Wadood S/o Miyajuddin R/o Village- Mohua Chandpur, P.S.- Barari,
District- Katihar.
Patna High Court CWJC No.15060 of 2019(8) dt.03-04-2023
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9. Asim Ali S/o Late Arsad Ali R/o Village- Jharkaha, P.S. Barari, District-
Katihar.
10. Imran S/o Md. Yasin R/o Village- Kaua More, Vishanpur, P.S. Katihar,
District- Katihar.
11. Md. Ekramul Haque S/o Hazrat Belal R/o Mohua Chandpur, P.S.- Barari,
District- Katihar.
12. Noor Islam S/o Yasin Ali R/o Village- Kaua More, P.S.- Barari, District-
Katihar.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 656 of 2020
======================================================
1. Ghulam Farid Son of Late Manzur Hasan, Resident of Village and Post
Office-Alinagar, Police Station-Alinagar, District-Darbhanga.
2. Irshad Farid, Son of Ghulam Farid, Resident of Village and Post Office-
Alinagar, Police Station-Alinagar, District-Darbhanga.
3. Ejaz Farid, Son of Ghulam Farid, Resident of Village and Post Office-
Alinagar, Police Station-Alinagar, District-Darbhanga.
... ... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary, Revenue and Land
Reforms, Government of Bihar, Patna.
2. The Commissioner, Darbhanga Division, Darbhanga.
3. The Additional Collector, Benipur, Darbhanga.
4. The Deputy Collector, Land Reforms cum Sub Divisional Officer, Benipur,
Darbhanga.
5. Javed Eqbal, Son of Abdul Hasim Ansari, Resident of Village and P.O.-
Alinagar, Police Station-Bahera, District-Darbhanga.
6. Afrahim Ansari, Son of Abdul Hasim Ansari, Resident of Village and P.O.-
Alinagar, Police Station-Bahera, District-Darbhanga.
7. Nabijan Ansari, Son of Late Bhola Ansari, Resident of Village and P.O.-
Alinagar, Police Station-Bahera, District-Darbhanga.
8. Md. Jannat Ansari, Son of Late Bhola Ansari, Resident of Village and P.O.-
Alinagar, Police Station-Bahera, District-Darbhanga.
9. Sirat Afroz, Wife of Sarmad Faridi, daughter of Ghulam Farid, Resident of
Village and P.O.-Alinagar, Police Station-Alinagar, District-Darbhanga.
10. Zeenat Afroz, Wife of Mashhud Hasan, daughter of Ghulam Farid, Resident
of Mohalla-Gangwara, Police Station-Gangwara, District-Darbhanga.
11. Sohaib Hasan, Son of Ghulam Farid, Resident of Village and P.O.-Alinagar,
Police Station-Bahera, District-Darbhanga.
12. Md. Manir Ansari, Son f Md. Jaan Ansari, Resident of Village and P.O.-
Alinagar, Police Station-Bahera, District-Darbhanga.
Patna High Court CWJC No.15060 of 2019(8) dt.03-04-2023
41/140
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 817 of 2020
======================================================
1. Ram Kumar Sah Son of Late Shiya Sah Resident of Village- Deeh, P.O.-
Birpur, P.S.- Teghra, District- Begusarai.
2. Goda Devi Wife of Late Shankar Rao Resident of Village- Deeh, P.O.-
Birpur, P.S.- Teghra, District- Begusarai.
... ... Petitioner/s
Versus
1. The State of Bihar Through the Principal Secretary, Land Reforms,
Government of Bihar, Patna.
2. The Collector Begusarai.
3. The Deputy Collector Land Reforms Begusarai.
4. Asarfi Devi Wife of Ramjee Sah Resident of Village- Deeh, P.O.- Birpur,
P.S.- Teghra, District- Begusarai.
5. Mahendra Sharma Son of Late Baleshwar Sharma Resident of Village-
Deeh, P.O.- Birpur, P.S.- Teghra, District- Begusarai.
6. Yogendra Sharma Son of Late Baleshwar Sharma Resident of Village- Deeh,
P.O.- Birpur, P.S.- Teghra, District- Begusarai.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 2296 of 2020
======================================================
1. Krishna Nandan Thakur son of Late Harihar Thakur resident of Village-
Dronpur, P.O. Jhapaha, P.S. Ahiyapur, District Muzaffarpur.
2. Santosh Kumar son of Late Harihar Thakur resident of Village- Dronpur,
P.O. Jhapaha, P.S. Ahiyapur, District Muzaffarpur.
3. Alok Kumar @ Alok Kumar Thakur son of Late Harihar Thakur resident of
Village- Dronpur, P.O. Jhapaha, P.S. Ahiyapur, District Muzaffarpur.
4. Ram Asish Thakur son of Late Brahmadeo Thakur resident of Village-
Dronpur, P.O. Jhapaha, P.S. Ahiyapur, District Muzaffarpur.
... ... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary, Department of Revenue
and Land Reforms, Govt. of Bihar, Patna.
2. The Collector cum District Magistrate, Muzaffarpur.
3. The Deputy Collector Land reforms (East), Muzaffarpur.
4. Pramila Kumari wife of Devendra Thakur resident of Village Jhapaha, Tole
Dronpur, P.S. Ahiyapur, District- Muzaffarpur.
Patna High Court CWJC No.15060 of 2019(8) dt.03-04-2023
42/140
5. Devendra Thakur son of Late Ram Sakal Thakur resident of Village Jhapaha,
Tole Dronpur, P.S. Ahiyapur, District- Muzaffarpur.
6. Laxman Thakur son of Late Daun Thakur resident of Village Jhapaha Tole
Dronpur, P.O.- Jhapaha, P.S. Ahiyapur, District- Muzaffarpur.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 2437 of 2020
======================================================
Kishori Devi Wife of Sri Shym Pyare Prasad, Resident of Village-Khan
Khanapur, Bahrawan, Hasanchak, Police Station-Barh, District-Patna.
... ... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary Department of Revenue
and Land Reforms, Government of Bihar, Patna.
2. The Divisional Commissioner, Patna Division, Patna.
3. The Collector, Patna.
4. The Deputy Collector Land Reform, Barh, Patna.
5. The Circle Officer, Barh, Patna.
6. Smt. Lalita Devi, Wife of Dhirik Yadav, Resident of Village-Hasanchak,
Police Station-Barh, District-Patna.
7. Sri Ram Pyare Prasad, Son of Late Chandra Madhav Prasad, Resident of
Village-Hasanchak, Police Station-Barh, District-Patna.
8. Sri Shyam Pyare Prasad, Son of Late Chandra Madhav Prasad, Resident of
Village-Hasanchak, Post Office-Bahrawan, Police Station-Barh, District-
Patna.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 3622 of 2020
======================================================
Ram Dulari Devi Wife of Late Bhukhalu Pandit, resident of Village-
Sundarpur, Ratwara, Police Station- Piar, District- Muzaffarpur.
... ... Petitioner/s
Versus
1. The State of Bihar through Principal Secretary, Revenue and Land Reforms,
Government of Bihar, Patna.
2. The Collector, Muzaffarpur.
3. Deputy Collector Land Reforms, (East), Muzaffarpur.
4. Pramila Devi, Wife of Chandra Bhushan Thakur, resident of Village-
Sundarpur, Ratwara, Police Station- Piar, District- Muzaffarpur.
5. Rahub Ansari Son of Late Aziz Ansari, resident of Village- Sundarpur,
Patna High Court CWJC No.15060 of 2019(8) dt.03-04-2023
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Ratwara, Police Station- Piar, District- Muzaffarpur.
6. Amna Khatoon Wife of Rahub Ansari, resident of Village- Sundarpur,
Ratwara, Police Station- Piar, District- Muzaffarpur.
7. Jitendra Pandit, Son of Late Bhukhalu Pandit, resident of Village-
Sundarpur, Ratwara, Police Station- Piar, District- Muzaffarpur.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 3901 of 2020
======================================================
Bhuvaneshwar Lal Das son of Late Lakshmi Narayan Das resident of Village-
Balaur, Ward No. 6, Police Station- Manigachhi, District- Darbhanga.
... ... Petitioner/s
Versus
1. The State of Bihar through Principal Secretary, Revenue and Land Reforms,
Government of Bihar, Patna.
2. The Divisional Commissioner, Darbhanga Division, Darbhanga.
3. The Collector, Darbhanga.
4. Deputy Collector Land Reforms, Sadar, Darbhanga.
5. Shrawan Kumar Lal Das son of Late Ganga Narain Das resident of Village-
Balaur, Police Station- Manigachhi, District- Darbhanga.
6. Reshma Devi wife of Sri Malhu Mandal resident of Village- Rampur Balaur,
Police Station- Manigachhi, District- Darbhanga.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 5026 of 2020
======================================================
1. Md. Salahuddin @ Md. Salaluddin Son of Late Md. Khalil Resident of
Vilalge-Jorgama, P.S.-Murliganj, District-Madhepura.
2. Md. Zuber @ Md. Jubair Son of Late, Md. Khalil Resident of Vilalge-
Jorgama, P.S.-Murliganj, District-Madhepura.
3. Md. Sabir Alam @ Md. Sabir Son of Late. Md. Khalil. Resident of Vilalge-
Jorgama, P.S.-Murliganj, District-Madhepura.
... ... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary, Revenue and Land
Reforms, Govt. of Bihar, Patna
2. The Additional Member, Board Revenue, Bihar, Patna.
3. The Collector, Madhepura.
4. The Deputy Collector Land Reform, District-Madhepura.
5. Smt. Prita Prasad Daughter of Sri Deep Narain Praad Resident of Vilalge-
Patna High Court CWJC No.15060 of 2019(8) dt.03-04-2023
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Jorgama, P.S.-Murliganj, District-Madhepura.
6. Deep Narain Prasad Son of Late Mahabir Lal Das Resident of Vilalge-
Jorgama, P.S.-Murliganj, District-Madhepura.
7. Subhash Lal Das Son of Late. Mahabir Lal Das Resident of Vilalge-
Jorgama, P.S.-Murliganj, District-Madhepura.
8. Shashi Bhushan Prasad Son of Late Mahabir Lal Das Resident of Vilalge-
Jorgama, P.S.-Murliganj, District-Madhepura.
9. Indu Bhushan Prasad Son of Late Mahabir Lal Das Resident of Vilalge-
Jorgama, P.S.-Murliganj, District-Madhepura.
10. Urmila Devi Daughter of Late Padamawati and Wife of Sri Kameshwar
Kumar, Resident of Vilalge-Saidpur,P.O.-Gapalpur, District-Bhagalpur.
11. Parveen Khatoon Daughter of Late Md. Khalil Resident of Vilalge-Jorgama,
P.S.-Murliganj, District-Madhepura.
12. Anisha Khatoon Widow of Late Md. Zaheer Resident of Vilalge-Jorgama,
P.S.-Murliganj, District-Madhepura.
13. Md. Shahzad Ali, minor Son of Late Md. Zaheer, through his mother and
Guardian Anisha Khatoon Resident of Vilalge-Jorgama, P.S.-Murliganj,
District-Madhepura.
14. Md. Shahid Ali, minor Son of Late Md. Zaheer, through his Mother and
Guardian Anisha Khatoon Resident of Vilalge-Jorgama, P.S.-Murliganj,
District-Madhepura.
15. Anwari Khatoon minor Daughter of Late Md. Zaheer, through her Mother
and Guardian Anisha Khatoon Resident of Vilalge-Jorgama, P.S.-Murliganj,
District-Madhepura.
16. Md. Zakeer, Son fo Late Md. Nazir Resident of Vilalge-Jorgama, P.S.-
Murliganj, District-Madhepura.
17. Md. Sagir, Son of Late Md. Nazir. Resident of Vilalge-Jorgama, P.S.-
Murliganj, District-Madhepura.
18. Sairul Khatoon, Daughter of Late Md. Nazir Resident of Vilalge-Jorgama,
P.S.-Murliganj, District-Madhepura.
19. Md. Shakir Son of Shekhawat Mian Resident of Vilalge-Jorgama, P.S.-
Murliganj, District-Madhepura.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 5408 of 2020
======================================================
Hridaya Narayan Singh @ Hriday Narayan Singh Son of Late Jaga Singh,
Resident of Village Chotaka Rajpur, P.S. Simri, District Buxar, presently
residing at Madpara, Pakur, P.S. Pakur (Town), District-Pakur (Jharkhand).
... ... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary, Department of Revenue
and Land Reforms, Government of Bihar.
Patna High Court CWJC No.15060 of 2019(8) dt.03-04-2023
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2. The Divisional Commissioner, Patna, Bihar.
3. The District Magistrate, Buxar, Bihar.
4. The Land Reforms Deputy Collector, Dumraon, Bihar.
5. Pramatma Singh, Son of Late Madan Singh, Resident of Village Chhotaka
Rajpur, P.S. Simri, District Buxar.
6. Most. Devanti Devi, Wife of Late Madan Singh, Resident of Village
Chhotaka Rajpur, P.S. Simri, District Buxar.
7. Indra Deo Singh, Son of Late Bala Yadav, Resident of Village Barka Rajpur,
P.S. Simri, District Buxar.
8. Ram Bachan Yadav, Son of Late Bala Yadav, Resident of Village Barka
Rajpur, P.S. Simri, District Buxar.
9. Reena Devi, Wife of Satyendra Singh, Resident of Village Barka Rajpur, P.S.
Simri, District Buxar.
10. Kaushlya Devi, Wife of Ram Bachan Singh, Resident of Village Barka
Rajpur, P.S. Simri, District Buxar.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 5596 of 2020
======================================================
1. Kausar Jahan Widow of Late Sayeed Akhtar, Resident of Village-Sarvaili,
Police Station-Amour, District-Purnia.
2. Md. Quamar Sayeed, Son of Late Sayeed Akhtar, Resident of Village-
Sarvaili, Police Station-Amour, District-Purnia.
3. Kaushif Sayeed, Son of Late Sayeed Akhtar, Resident of Village-Sarvaili,
Police Station-Amour, District-Purnia.
4. Md. Atif Sayeed, Son of Late Sayeed Akhtar, Resident of Village-Sarvaili,
Police Station-Amour, District-Purnia.
... ... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary, Department of Revenue
and Land Reforms, Government of Bihar, Patna.
2. The Principal Secretary, Department of Revenue and Land Reforms,
Government of Bihar, Patna.
3. The Collector of the District of Purnia.
4. The Additional Collector, Purnia.
5. The Sub Divisional Officer, Sadar, Purnia.
6. The Deputy Collector Land Reforms at Sadar, Purnia.
7. The Anchal Adhikari at Amour within the district of Purnia.
8. Arshad Shamim, Son of Late Shamim Akhtar, Resident of Village-Sarvaili,
Police Station-Amour, District-Purnia.
Patna High Court CWJC No.15060 of 2019(8) dt.03-04-2023
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9. Atahar Shamim, Son of Late Shamim Akhtar, Resident of Village-Sarvaili,
Police Station-Amour, District-Purnia.
10. Ashad Shamim, Son of Late Shamim Akhtar, Resident of Village-Sarvaili,
Police Station-Amour, District-Purnia.
11. Biru Harijan, Son of Khechari Harijan, Resident of Village-Hakka, Police
Station-Amour, District-Purnia.
12. Mohan Lal Harijan, Son of Kachali Harijan, Resident of Village-Hakka,
Police Station-Amour, District-Purnia.
13. Bishundeo Harijan, S/o Late Sohan Lal Harijan, Resident of Village-Hakka,
Police Station-Amour, District-Purnia.
14. Ramu Harijan, son of Nathu Lal Harijan, Resident of Village-Hakka, Police
Station-Amour, District-Purnia.
15. Most. Sagri, Widow of Late Surendra Lal Harijan, Resident of Village-
Hakka, Police Station-Amour, District-Purnia.
16. Mithu Harijan, Son of Late Fakir Lal Harijan, Resident of Village-Hakka,
Police Station-Amour, District-Purnia.
17. Kanak Lal Harijan, Son of Dhanni Lal Harijan, Resident of Village-Hakka,
Police Station-Amour, District-Purnia.
18. Chamru Harijan, S/o Late Garabhu Lal Harijan, Resident of Village-Hakka,
Police Station-Amour, District-Purnia.
19. Manoj Harijan, S/o Late Biju Harijan, Resident of Village-Hakka, Police
Station-Amour, District-Purnia.
20. Arjun Harijan, S/o Late Chethru Harijan, Resident of Village-Hakka, Police
Station-Amour, District-Purnia.
21. Kadam Lal Harijan, Son of Gunjar Harijan, Resident of Village-Hakka,
Police Station-Amour, District-Purnia.
22. Chamru Harijan, Son of Sagm Lal Harijan, Resident of Village-Hakka,
Police Station-Amour, District-Purnia.
23. Shankar Kumar, S/o Late Agam Lal Harijan, Resident of Village-Hakka,
Police Station-Amour, District-Purnia.
24. Arab Lal Harijan, S/o Uchit Lal Harijan, Resident of Village-Hakka, Police
Station-Amour, District-Purnia.
25. Arun Kumar Harijan, S/o Late Darab Lal Harijan, Resident of Village-
Hakka, Police Station-Amour, District-Purnia.
26. Sarab Lal Harijan, S/o Uchit Lal Harijan, Resident of Village-Hakka, Police
Station-Amour, District-Purnia.
27. Anisur Rahman, Son of Late Habibur Rahman, Resident of Village-Sarvaili,
Police Station-Amour, District-Purnia.
28. Mannu, Son of Late Akali, Resident of Village-Sarvaili, Police Station-
Amour, District-Purnia.
29. Yunus, Son of Late Mahangu, Resident of Village-Sarvaili, Police Station-
Amour, District-Purnia.
30. Alim, Son of Late Taslim, Resident of Village-Sarvaili, Police Station-
Patna High Court CWJC No.15060 of 2019(8) dt.03-04-2023
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Amour, District-Purnia.
31. Kabir, Son of Late Rasul, Resident of Village-Sarvaili, Police Station-
Amour, District-Purnia.
32. Riyazul, Son of Late Basir, Resident of Village-Sarvaili, Police Station-
Amour, District-Purnia.
33. Samsul, Son of Late Sobrati, Resident of Village-Sarvaili, Police Station-
Amour, District-Purnia.
34. Mahmood, Son of Somai, Resident of Village-Sarvaili, Police Station-
Amour, District-Purnia.
35. Jalil, Son of Late Hanif, Resident of Village-Sarvaili, Police Station-Amour,
District-Purnia.
36. Mintu Ram, S/o Late Jigyas Manjhi and grand son Late Most Fatkania and
Dhusru Manjhi, Resident of Village-Pothia, Police Station-Amour, District-
Purnia.
37. Dilip Ram, Son of Late Jigyas Manjhi, Resident of Village-Pothia, Police
Station-Amour, District-Purnia.
38. Balram Ram, Son of Late Surat Lal Mochi, Resident of Village-Pothia,
Police Station-Amour, District-Purnia.
39. Bharat Ram, Son of Late Sarfu Mochi, Resident of Village-Pothia, Police
Station-Amour, District-Purnia.
40. Barati Queresi, S/o Late Jittu Queresi, Resident of Village-Bara Idgah,
Police Station-Amour, District-Purnia.
41. Birendra Sah, Son of Anup Lal Sah. Resident of Village-Bara Idgah, Police
Station-Amour, District-Purnia.
42. Most. Dhanpati Devi, Wife of Rasik Lal, Resident of Village-Nemua, Police
Station-Amour, District-Purnia.
43. Mahesh Lal Mochi, Son of Rasik Lal Mochi, Resident of Village-Nemua,
Police Station-Amour, District-Purnia.
44. Ram Lal Mochi, Son of Rasik Lal Mochi, Resident of Village-Nemua,
Police Station-Amour, District-Purnia.
45. Umesh Lal Mochi, Son of Rasik Lal Mochi, Resident of Village-Nemua,
Police Station-Amour, District-Purnia.
46. Sushila Devi, Wife of Mahesh Lal Ram, Resident of Village-Milki, Police
Station-Amour, District-Purnia.
47. Shankar Lal Mochi, Son of Kadam Lal Mochi, Resident of Village-Milki,
Police Station-Amour, District-Purnia.
48. Narayan Baitha, Son of Anandi Baitha, Resident of Village-Milki, Police
Station-Amour, District-Purnia.
49. Baldeo Biswas, Son of Jhari Lal Biswas, Resident of Village-Milki, Police
Station-Amour, District-Purnia.
50. Ashok Kumar Ram, Son of Nand Lal Ram, Resident of Village-Chhapraili,
Police Station-Amour, District-Purnia.
... ... Respondent/s
Patna High Court CWJC No.15060 of 2019(8) dt.03-04-2023
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======================================================
with
Civil Writ Jurisdiction Case No. 5614 of 2020
======================================================
Sri Prakash Rai, Son of Late Kapildeo Rai, Resident of Village - Khalwa,
Police Station- Nautan, P.O.- Khalwa, District- Siwan.
... ... Petitioner/s
Versus
1. The State of Bihar through Principal Secretary Revenue and Land Reforms,
Government of Bihar, Patna.
2. The Collector - cum District Magistrate, Siwan.
3. The Additional Collector, Siwan.
4. The Sub-Divisional Officer, Siwan.
5. The Circle Officer, Nautar, Siwan.
6. Balwant Rai, S/o Sureshwar Rai, Resident of Village - Khalwa, P.S.- Nautan,
District- Siwan.
7. Raghav Singh, Son of Late Sita Ram Singh, resident of Village - Semra,
Bujurg, P.O.- Shahpur, Police Station- Nautan, District- Siwan.
8. Jai Narayan Singh, Son of Late Sita Ram Singh, resident of Village - Semra,
Bujurg, P.O.- Shahpur, Police Station- Nautan, District- Siwan.
9. Ravindra Singh, Son of Late Sita Ram Singh, resident of Village - Semra,
Bujurg, P.O.- Shahpur, Police Station- Nautan, District- Siwan.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 5786 of 2020
======================================================
Ram Sagar Singh Son of Late Bhagwat Singh Resident of Village- Gonghsa,
Police Station- Halsi, Anchal- Halsi, District- Lakhisarai.
... ... Petitioner/s
Versus
1. The State of Bihar through the Chief Secretary, Government of Bihar, Patna.
2. The Principal Secretary, Department of Revenue and Land Reforms,
Government of Bihar, Patna,.
3. The District Magistrate-cum- Collector, Lakhisarai.
4. The Deputy Collector, Land Reforms (D.C.L.R.), Lakhisarai.
5. Sudama Singh Son of Late Lakhan Singh Resident of Village- Gonghsa,
Police Station and Anchal- Halsi, District- Lakhisarai.
6. Satrughan Singh Son of Late Lakhan Singh Resident of Village- Gonghsa,
Police Station and Anchal- Halsi, District- Lakhisarai.
... ... Respondent/s
======================================================
Patna High Court CWJC No.15060 of 2019(8) dt.03-04-2023
49/140
with
Civil Writ Jurisdiction Case No. 5887 of 2020
======================================================
Sadhu Lal Mahto S/o Anup Lal Mahto, R/o Village- Damodarpur Nandan,
Nagargama Tola Tara, P.O.- Madhaipur, P.S. - Dalsinghsarai, District-
Samastipur.
... ... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary Revenue and Land
Reforms Department, Government of Bihar, Patna.
2. The Principal Secretary, Revenue and Land Reforms Department
Government of Bihar at Patna.
3. The Commissioner, Darbhanga Divisional Darbhanga.
4. The Addl. Collector, Samastipur, at Samastipur.
5. The Land Reforms Deputy Collector, Dalsinghsarai, District- Samastipur.
6. Nandlal Rai, S/o Mahavir Rai, R/o Village- Nagargama, P.O. Madhaipur,
P.S. Dalsinghsarai, District- Samastipur.
7. Devendra Sharma, S/o Late Mishri Sharma, Resident of Village- Madhaipur,
P.O. Madhaipur, P.S.- Dalsinghsarai, District- Samastipur.
8. Ram Pravesh Sharma, S/o Late Mishri Sharma, Resident of Village-
Madhaipur, P.O. Madhaipur, P.S.- Dalsinghsarai, District- Samastipur.
9. Ram Binesh Sharma, S/o Late Mishri Sharma, Resident of Village-
Madhaipur, P.O. Madhaipur, P.S.- Dalsinghsarai, District- Samastipur.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 5943 of 2020
======================================================
1. Bhrigunath Pathak Son of Late Gobardhan Pathak @ Govandhan Pathak
Resident of Village- Gayaghat, P.S.- Brahampur, District- Buxar, Bihar.
2. Upendra Narayan Pathak Son of Late Gobardhan Pathak @ Govandhan
Pathak Resident of Village- Gayaghat, P.S.- Brahampur, District- Buxar,
Bihar.
3. Udit Narayan Pathak Son of Late Gobardhan Pathak @ Govandhan Pathak
Resident of Village- Gayaghat, P.S.- Brahampur, District- Buxar, Bihar.
4. Prem Ranjan Pathak Son of Late Gobardhan Pathak @ Govandhan Pathak
Resident of Village- Gayaghat, P.S.- Brahampur, District- Buxar, Bihar.
5. Bhaiya Jee Pathak @ Bhaiyaji Pathak Son of Late Gobardhan Pathak @
Govandhan Pathak Resident of Village- Gayaghat, P.S.- Brahampur, District-
Buxar, Bihar.
6. Ravi Shankar Pathak Son of Late Gobardhan Pathak @ Govandhan Pathak
Resident of Village- Gayaghat, P.S.- Brahampur, District- Buxar, Bihar.
7. Geeta Devi Wife of Late Gobardhan Pathak @ Govandhan Pathak Resident
of Village- Gayaghat, P.S.- Brahampur, District- Buxar, Bihar.
Patna High Court CWJC No.15060 of 2019(8) dt.03-04-2023
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8. Jamuna Pathak S/o Late Bali Ram Pathak Resident of Village- Gayaghat,
P.S.- Brahampur, District- Buxar, Bihar.
... ... Petitioner/s
Versus
1. The State of Bihar Through the Principal Secretary, Department of Revenue
and Land Reforms, Government of Bihar.
2. The Additional Member Board of Revenue, Old Secretariat, Patna, Bihar.
3. The Additional Collector Dumraon, Buxar.
4. The Land Reforms Deputy Collector Buxar, Bihar.
5. Manoj Kuer S/o Hridayanand Kuer Resident of Village- Gayaghat, P.S.-
Brahampur, District- Buxar, Bihar.
6. Vikash Kuer S/o Hridayanand Kuer Resident of Village- Gayaghat, P.S.-
Brahampur, District- Buxar, Bihar.
7. Pinku Kuer S/o Late Shekhar Kuer Resident of Village- Gayaghat, P.S.-
Brahampur, District- Buxar, Bihar.
8. Santosh Kuer S/o Late Shekhar Kuer Resident of Village- Gayaghat, P.S.-
Brahampur, District- Buxar, Bihar.
9. Chandrajeet Kuer S/o Late Shekhar Kuer Resident of Village- Gayaghat,
P.S.- Brahampur, District- Buxar, Bihar.
10. Radha Kishun Tiwari S/o Shri Ram Tiwari Resident of Village- Chhotki
Nainajhore, P.S.- Brahampur, District- Buxar, Bihar.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 6009 of 2020
======================================================
1. Md. Jamiruddin Son of S.K. Noor Mohammad. Resident of Village-
Nandania, Police Station- Azamnagar, District- Katihar.
2. Ataur Rahman, Son of S.K. Noor Mohammad Resident of Village-
Nandania, Police Station- Azamnagar, District- Katihar.
3. Md. Ashraful, Son of S.K. Noor Mohammad, Resident of Village- Nandania,
Police Station- Azamnagar, District- Katihar.
... ... Petitioner/s
Versus
1. The State of Bihar through the Chief Secretary, Government of Bihar, Patna.
2. The Principal Secretary, Revenue and Land Reforms Department,
Government of Bihar, Patna.
3. The Collector, Katihar.
4. The Deputy Collector, Land Reforms, Barsoi.
5. The Circle officer, Azamnagar.
6. Masomat Akali Devi, Wife of Late Sambhu Mahaldar, Resident of Village -
Patna High Court CWJC No.15060 of 2019(8) dt.03-04-2023
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Karar Pokhar, Police Station- Azamnagar, District- Katihar.
7. Fekan Mahaldar, Son of Shiv Nath Mahaldar, Resident of Village- Dhangi,
Police Station- Azamnagar, District- Katihar.
8. Ratan Mahaldar, Son of Shiv Nath Mahaldar, Resident of Village- Dhangi,
Police Station- Azam Nagar, District- Katihar.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 6312 of 2020
======================================================
1. Dorik Sahni @ Horil Sahni Son of Late Etwari Sahni Resident of Village-
Lashkaripur, P.S.- Kanti P.O. Kalwari, District- Muzaffarpur.
2. Ashok Sahni Son of Late Etwari Sahni Resident of Village- Lashkaripur,
P.S.- Kanti P.O. Kalwari, District- Muzaffarpur.
... ... Petitioner/s
Versus
1. The State of Bihar Through the Principal Secretary, Revenue Department
Govt. of Bihar.
2. The Commissioner Trihut Division, Muzaffarpur.
3. The District Magistrate Muzaffarpur.
4. The Deputy Collector and Land Reforms (West) Muzaffarpur.
5. Shanti Devi W/o Late Shivashankar Thakur Resident of Village- Laskaripur,
P.S.- Kanti, P.O.- Kalwari, District- Muzaffarpur.
6. Tokhan Sahni S/o Late Mahabir Gosai Resident of Village- Laskaripur, P.S.-
Kanti, P.O.- Kalwari, District- Muzaffarpur.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 6401 of 2020
======================================================
Mir Hasamuddin S/o Mir Nijamuddin Resident of Village- Bubhangawan,
P.s.- Kudra, District- Kaimur at Bhabhua
... ... Petitioner/s
Versus
1. The State of Bihar through the Chief Secretary, Government of Bihar, Patna
2. The Principal Secretary, Revenue and Land Reform Department,
Government of Bihar, Patna
3. The Divisional Commissioner, Patna
4. The Collector, Kaimur at Bhabhua
5. The Additional Collector, Kaimur at Bhabhua
6. The Deputy Collector, Land Reforms Mohania, Kaimur at Bhabhua
Patna High Court CWJC No.15060 of 2019(8) dt.03-04-2023
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7. The Circle Officer, Kudra, Kaimur at Bhabhua
8. Ramayan Paswan S/o Jagropan Paswan resident of village- Paii, P.s.- Kudra,
District- Kaimur at Bhabhua
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 6478 of 2020
======================================================
Kishori Devi, Wife of Sri Shym Pyare Prasad, Resident of Village - Khan
Khanapur, Bahrawan, Hasanchak, Police Station- Barh, District- Patna.
... ... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary Department of Revenue
and Land Reforms, Government of Bihar, Patna.
2. The Collector, Patna.
3. The Deputy Collector Land Reform, Barh, Patna.
4. Raj Kumari Devi, Wife of Manoj Kumar, Resident of Village - Hasanchak,
Post Office- Bahrawan, Police Station - Barh, District- Patna.
5. Sri Ram Pyare Prasad, Son of Late Chandra Madhav Prasad, Resident of
Village - Hasanchak, Police Station - Barh, District- Patna.
6. Sri Shyam Pyare Prasad, Son of Late Chandra Madhav Prasad, Resident of
Village - Hasanchak, Post Office - Bahrawan, Police Station - Barh, District-
Patna.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 6648 of 2020
======================================================
Nripendra Roy Son of Sita Ram Roy, Resident of Village-Bhawnathpur,
Police Station-Sultanganj (Akbarnagar), District-Bhagalpur.
... ... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary, Revenue and Land
Reforms, Government of Bihar, Patna.
2. The Commissioner Bhagalpur Division, Bhagalpur.
3. The Additional Collector, Bhagalpur.
4. The Deputy Collector Land Reforms Sadar, Bhagalpur.
5. Nilesh Kumar Chaudhary, Son of Dinesh Prasad Chaudhary @ Dinesh
Chaudhary, Resident of Village-Rannuchak Makandpur, Police Station-
Sultanganj (Akbarpur), District-Bhagalpur.
6. Dinesh Prasad Chaudhary @ Dinesh Chaudhary, Son of Late Ganesh
Chaudhary @ Late Sridhar Chaudhary, Resident of Village-Rannuchak
Makandpur, Police Station-Sultanganj (Akbarpur), District-Bhagalpur.
Patna High Court CWJC No.15060 of 2019(8) dt.03-04-2023
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7. Vikash Kumar Roy, Son of Nawal Kishor Roy, Resident of Village-
Bhawanathur, Police Station-Sultanganj (Akbarpur), District-Bhagalpur.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 6784 of 2020
======================================================
Nand Kishore Dubey S/o Bhuneshwar Dueby Resident of Village- Alabalpur,
Police Station- Fatwah, District- Patna
... ... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary, Department of Revenue
and land Reforms,
2. The Commissioner, Patna Division, Patna
3. The District Magistrate-cum-Collector, Patna
4. The District Collector Land Reforms, Patna City, patna
5. Ashok Kumar Dubey Son of Late Rameshwar Sharma, Resident of Village-
Alabalpur, Police station- Fatwah, District- Patna
6. Sri Radha Ballabh Singh Son of Late Raghubansh Singh Resident of
Village- Alabalpur, Police station- Fatwah, District- Patna
7. Raj Kishore Dubey S/o Bhuneshwar Dubey Resident of Village- Alabalpur,
Police station- Fatwah, District- Patna
8. Braj Kishore Dubey S/o Bhuneshwar Dubey Resident of Village- Alabalpur,
Police station- Fatwah, District- Patna
9. Binod Kumar Dubey S/o Bhuneshwar Dubey Resident of Village- Alabalpur,
Police station- Fatwah, District- Patna
10. Santosh Kumar Dubey S/o Bhuneshwar Dubey Resident of Village-
Alabalpur, Police station- Fatwah, District- Patna
11. Krishna Murari Dubey S/o Bhuneshwar Dubey Resident of Village-
Alabalpur, Police station- Fatwah, District- Patna
12. Renu Devi W/o Shri Rajiv Dubey Resident of Village- Kothari, P.o.-
Kanhaiyaganj, P.s.- Telhara, District- Nalanda
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 6983 of 2020
======================================================
Vijay Singh Son of Late Lochan Singh, resident of Village Sikandarpur
Dekpura, P.S. Rahui, District Nalanda.
... ... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary, Revenue and Land
Reforms Department, Govt. of Bihar, Patna.
Patna High Court CWJC No.15060 of 2019(8) dt.03-04-2023
54/140
2. The Secretary, Land Reforms Department, Government of Bihar, Patna.
3. The Divisional Commissioner, Patna.
4. The Additional District Magistrate, Bihar Sharif, Nalanda.
5. The Deputy Collector Land Reforms, Bihar Sharif, Nalanda.
6. Soniya Devi, Wife of Late Bharat Singh, resident of village Sikandarpur,
Dekpura, P.O. Mora Talab, P.S. Rahui, District Nalanda.
7. Meena Devi, Wife of Om Prakash Sao, resident of Mohalla- Khandak Par,
Pathar Gali, P.O. and P.S. Bihar Sharif, District- Nalanda.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 7022 of 2020
======================================================
Mir Hasamuddin Son of Mir Nijamuddin, Resident of Village- Bubhangawan,
P.S. Kudra, District- Kaimur at Bhabhua.
... ... Petitioner/s
Versus
1. The State of Bihar through the Chief Secretary, Government of Bihar, Patna.
2. The Principal Secretary, Revenue and Land Reforms Department,
Government of Bihar, Patna.
3. The Divisional Commissioner, Patna.
4. The Collector, Kaimur at Bhabhua.
5. The Additional Collector, Kaimur at Bhabhua.
6. The Deputy Collector, Land Reforms Mohania, Kaimur at Bhabhua.
7. The Circle Officer, Kudra, Kaimur at Bhabhua.
8. Sumendra Paswan, Son of Jagropan Paswan, Resident of Village- Patti, P.S.
Kudra, District- Kaimur at Bhabhua.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 7039 of 2020
======================================================
Lachhaminiya Devi Wife of Late Turant Sahani, Resident of Village-
Lohbandra, Tedhatola, Post Office-Godanpati, Police Station-Gaighat,
District-Muzaffarpur.
... ... Petitioner/s
Versus
1. The State of Bihar Bihar.
2. The Deputy Collector Land Reforms, Muzaffarpur.
3. The Collector, Muzaffarpur.
4. Tapeshwar Sahani, Son of Late Keswar Sahani, Resident of Village-
Patna High Court CWJC No.15060 of 2019(8) dt.03-04-2023
55/140
Kamhraul, Pachhiyari, Post Office-Munzi, Police Station-Gaighat, District-
Muzaffarpur.
5. Mithilesh Sahani, Son of Late Keswar Sahani, Resident of Village-
Kamhraul, Pachhiyari, Post Office-Munzi, Police Station-Gaighat, District-
Muzaffarpur.
6. Smt. Indrasan Devi, Wife of Lalu Sahani, Resident of Village-Kamhraul,
Pachhiyari, Post Office-Munzi, Police Station-Gaighat, District-
Muzaffarpur.
7. Ahmadi Begum, Wife of Mohammad Safi, Resident of Village-Bandra, Post
Office-Bandra, Police Station-Piar, District-Muzaffarpur.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 9107 of 2020
======================================================
Hari Shankar Yadav Son of Jasi Yadav Resident of Village- Kadm Ke Dera,
P.S.- Shahpur, District- Bhojpur.
... ... Petitioner/s
Versus
1. The State of Bihar Bihar.
2. The Commissioner Patna Division, Ara.
3. The District Magistrate Ara, District- Bhojpur.
4. The Additional District Magistrate Ara.
5. The D.C.L.R. Jagdishpur, under the District of Bhojpur. All resident of
Village- Kewatiya, P.S.- Krishna Brahim, District- Buxar.
6. Uma Shankar Singh Son of Late Debideyal Singh Resident of Village-
Kewtiya, P.S.- Krishna Brahm, District- Buxar.
7. Shree Bhagwa Singh Son of Late Debideyal Singh Resident of Village-
Kewtiya, P.S.- Krishna Brahm, District- Buxar.
8. Sudersan Yadav Son of Boredeo Yadav resident of Village- Laxmikedera,
P.S.- Shahpur, District- Bhojpur.
9. Surendra Yadav Son of Boredeo Yadav resident of Village- Laxmikedera,
P.S.- Shahpur, District- Bhojpur.
10. Janardan Yadav Son of Boredeo Yadav resident of Village- Laxmikedera,
P.S.- Shahpur, District- Bhojpur.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 9257 of 2020
======================================================
1. Srikrishun Lohar @ Srikrishun Sharma Son of Late Ram Vyas Sharma,
Resident of Village Dadhaon, P.S. - Dinara, Anchal- Kochas, District -
Rohtas.
Patna High Court CWJC No.15060 of 2019(8) dt.03-04-2023
56/140
2. Sitaram Lohar @ Sitaram Sharma, Son of Late Ram Vyas Sharma Resident
of Village Dadhaon, P.S. - Dinara, Anchal- Kochas, District - Rohtas.
3. Tuntun Lohar, Son of Late Anand Mohan Sharma, Resident of Village
Dadhaon, P.S. - Dinara, Anchal- Kochas, District - Rohtas.
4. Bajrangi Kumar Sharma, Son of Late Anand Mohan Sharma, Resident of
Village Dadhaon, P.S. - Dinara, Anchal- Kochas, District - Rohtas.
... ... Petitioner/s
Versus
1. The State of Bihar through the Chief Secretary Govt. of Bihar, Patna.
2. The Chief Secretary Govt. of Bihar, Patna.
3. The Principal Secretary, Land Reform Deptt. Govt. of Bihar, Patna.
4. Director General of Police, Govt. of Bihar, Patna.
5. Senior Supritendent of Police, Rohtas.
6. Officer Incharge, Manas (OP), Dinara, Rohatas.
7. Angad Singh, S/o Chandrama Singh resident of Village Dadhaon, P.S. -
Dinara, Anchal - Kochas, District - Rohtas.
8. Govardhan Pandey, S/o Bhagwan Pandey, resident of Village Dadhaon, P.S.
- Dinara, Anchal - Kochas, District - Rohtas.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 9526 of 2020
======================================================
Devanand Choudhary Son of Ved Narain Choudhary, Resident of Mohalla-
Bela Garden, P.O.- Lalbagh, P.S. Lalit Narayan Mithila University Campus,
District - Darbhanga.
... ... Petitioner/s
Versus
1. The State of Bihar through the Chief Secretary, Department of Reveue and
Land Reforms.
2. The Chief Secretary, Department of Revene and Land Reforms, State of
Bihar, Patna.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 10084 of 2020
======================================================
Deenanath Bhagat Son of Late Ram Prasad Bhagat Resident of Village-
Bhawanipur, P.O. and P.S. Bhawanipur, District-Purnea.
... ... Petitioner/s
Versus
1. The State of Bihar Through Principal Secretary Revenue and Land Reforms,
Patna High Court CWJC No.15060 of 2019(8) dt.03-04-2023
57/140
Bihar, Patna.
2. The Divisional Commissioner, Purnea Division, Purnea.
3. The Additional Collector (Ceiling), Purnea.
4. The Deputy Collector Land Reforms, Dhamdaha, District-Purnea.
5. Madan Singh Son of Late Dunandan Singh Resident of Village-Bhawanipur,
P.O. and P.S. Bhawanipur, District-Purnea.
6. Bikram Singh Son of late Ayodunandan Singh Resident of Village-
Bhawanipur, P.O. and P.S. Bhawanipur, District-Purnea.
7. Jitendra Singh Son of Late Ayodunandan Singh Resident of Village-
Bhawanipur, P.O. and P.S. Bhawanipur, District-Purnea.
8. Upendra Singh Son of Late Ayodunandan Singh Resident of Village-
Bhawanipur, P.O. and P.S. Bhawanipur, District-Purnea.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 10259 of 2020
======================================================
Santosh Kumar Son of Bidya Mahato Resident of Village and P.O.- Gauri
Shankar Ke Bangara, P.S. Jalalpur, District- Saran.
... ... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary, Department of Revenue
and Land Reforms, Government of Bihar, Patna.
2. The Principal Secretary, Department of Revenue and Land Reforms,
Government of Bihar, Secretariat, Patna.
3. The Divisional Commissioner, Saran Division, Chapra.
4. The Additional Collector, Saran at Chapra.
5. The D.C.L.R., Chapra Sadar, District- Saran.
6. Bijendra Prasad Son of Vindhyachal Prasad Resident of Village and P.O.
Gauri Shanker Ke Bangara, P.S. Jalalpur, District- Saran.
7. Baliram Singh Son of Late Dharam Nath Singh Resident of Village and
P.O.- Gauri Shanker Ke Bangara, P.S. Jalalpur, District- Saran.
8. Mosmat Mala Kuer Widow of Late Bhagwan Singh Resident of Village and
P.O.- Gauri Shanker Ke Bangara, P.S. Jalalpur, District- Saran.
9. Guddu Singh Son of Late Bhagwan Singh Resident of Village and P.O.-
Gauri Shanker Ke Bangara, P.S. Jalalpur, District- Saran.
10. Urmila Devi Daughter of Late Bhagwan Singh Resident of Village and P.O.-
Gauri Shanker Ke Bangara, P.S. Jalalpur, District- Saran.
11. Guriya Devi Daughter of Late Bhagwan Singh Resident of Village and P.O.-
Gauri Shanker Ke Bangara, P.S. Jalalpur, District- Saran.
12. Guddi Devi Daughter of Late Bhagwan Singh Resident of Village and P.O.-
Gauri Shanker Ke Bangara, P.S. Jalalpur, District- Saran.
Patna High Court CWJC No.15060 of 2019(8) dt.03-04-2023
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... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 10416 of 2020
======================================================
Md. Sikandar @ Sikandar Son of Late SK. Sajid resident of Village -
Singhian Sundar Tola Chhappan, Police Station- Bhawanipur, District -
Purnia.
... ... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary, Department of Revenue
and Land Reforms, Government of Bihar, Patna.
2. The Principal Secretary to the Government of Bihar in the department of
Revenue and Land Reforms, Main Secretariat Building at Patna.
3. The Minister Department of Revenue and Land Reforms, Government of
Bihar, Patna.
4. The Collector, Purnia.
5. The Sub Divisional Officer Dhamdaha within the district of Purnia.
6. The Deputy Collector Land Reforms at Dhamdaha within the district of
Purnia.
7. The Anchal Adhikari at Bhawanipur within the district of Purnia. resident of
Village - Chhappan Tola Sautari, Post Office - Durgapur, Police Station-
Bhawanipur, District - Purnia.
8. Smt. Uma Devi Widow of Late Shailendra Kumar Sinha, resident of Village
and Post Office - Kapsouna, Police Station- Shahkund, District - Bhagalpur.
resident of Village - Chhappan Tola Sautari, Post Office - Durgapur, Police
Station- Bhawanipur, District - Purnia.
9. Smt. Soni Devi, Wife of Devi Soren, resident of Village - Chhappan Tola
Sautari, Post Office - Durgapur, Police Station- Bhawanipur, District -
Purnia.
10. Smt. Ful Devi, Wife of Anirudh Baski, resident of Village - Chhappan Tola
Sautari, Post Office - Durgapur, Police Station- Bhawanipur, District -
Purnia.
11. Smt. Rekha Rani Devi, of Ganga Ram Baski, resident of Village - Chhappan
Tola Sautari, Post Office - Durgapur, Police Station- Bhawanipur, District -
Purnia.
12. Shyam Lal Baski Son of Ganesh Baski, resident of Village - Chhappan Tola
Sautari, Post Office - Durgapur, Police Station- Bhawanipur, District -
Purnia.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 10448 of 2020
======================================================
Patna High Court CWJC No.15060 of 2019(8) dt.03-04-2023
59/140
Bibhash Kumar S/o Manik Yadav Resident of Village and Post- Orabagicha,
P.S. Dharhara, District Munger, Bihar.
... ... Petitioner/s
Versus
1. The State of Bihar through Principal Secretary Department of Revenue, Old
Secretariat, Patna, Bihar.
2. The District Collector, Munger, District- Munger.
3. L.R.D.C, Munger (Sadar) District Munger.
4. Krishna Nand Singh S/O Late Sudhir Prasad Singh resident of Village and
Post- Orabagicha, P.S. Dharhara, District Munger, Bihar.
5. Ranjit Singh S/O Late Yogendra Narain Singh resident of Village and Post-
Orabagicha, P.S. Dharhara, District Munger, Bihar.
6. Shyam Nandan Singh S/O Late Sudhir Prasad Singh resident of Village and
Post- Orabagicha, P.S. Dharhara, District Munger, Bihar.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 10555 of 2020
======================================================
Umesh Kumar Singh, Son of Ramdeep Singh, resident of Village - Deo Tola
Sudhi Bigha, P.O. and Police Station - Deo District - Aurangabad.
... ... Petitioner/s
Versus
1. The State of Bihar through Principal Secretary, Department of Revenue and
Land Reforms, Govt. of Bihar, Patna.
2. The Divisional Commissioner, Magadh Division, Gaya, Bihar.
3. The District Magistrate and Collector, Aurangabad.
4. The Land Reforms Deputy Collector, Aurangabad.
5. Sanjiv Kumar Singh, Son of Chandradeep Singh, resident of Village - Deo
Tola Sudhi Bigha, P.O. and Police Station- Deo, District - Aurangabad.
6. Ranjay Kumar Singh, Son of Chandradeep Singh, resident of Village - Deo
Tola Sudhi Bigha, P.O. and Police Station- Deo, District - Aurangabad.
7. Ajeet Kumar Singh, Son of Ram Badan Singh, resident of Village and P.O.
Mathurapur, Police Station- Guraru, District - Gaya.
8. Smt. Sanju Devi, W/o Ajeet Kumar Singh, resident of Village and P.O. -
Mathurapur, Police Station- Guraru, District - Gaya.
9. Krishna Singh Son of Parmeshwar Singh, resident of Village - Gopalpur,
P.O. Erki, Police Station- Deo, District - Aurangabad.
10. Ram Ashray Singh, Son of Parmeshwar Singh, resident of Village -
Gopalpur, P.O. Erki, Police Station- Deo, District - Aurangabad.
11. Nirmala Devi, Wife of Ramdip Singh, resident of Village - Deo Tola Sudhi
Bigha, P.O. and Police Station- Deo, District - Aurangabad.
Patna High Court CWJC No.15060 of 2019(8) dt.03-04-2023
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12. Lalsa Devi, Wife of Santosh Singh, resident of Village - Deo Tola Sudhi
Bigha, P.O. and Police Station- Deo, District - Aurangabad.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 10888 of 2020
======================================================
1. Harsh Vardhan Poddar S/o Ram Gobind Poddar Resident of Mohalla-
Bhagwan Bazar, P.S.- Bhagwan Bazar, District- Saran, Bihar.
2. Gyan Vardhan Poddar S/o Ram Gobind Poddar Resident of Mohalla-
Bhagwan Bazar, P.S.- Bhagwan Bazar, District- Saran, Bihar.
3. Smt. Shashikala Poddar @ Shashi Kala Poddar W/o Late Jagdish Kumar
Poddar Resident of Mohalla- Bhagwan Bazar, P.S.- Bhagwan Bazar,
District- Saran, Bihar.
4. Dibyanshu Poddar @ D. Poddar S/o Late Jagdish Kumar Poddar Resident of
Mohalla- Bhagwan Bazar, P.S.- Bhagwan Bazar, District- Saran, Bihar.
... ... Petitioner/s
Versus
1. The State of Bihar Through the Principal Secretary, Department of Revenue
and Land Reforms, Government of Bihar.
2. The Additional Member Board of Revenue, Old Secretariat, Patna, Bihar.
3. The Additional Collector Chhapra, Saran.
4. The Land Reforms Deputy Collector Chhapra, Saran, Bihar.
5. Shitlal Prasad Choudhary Son of Surya Nath Prasad Chaudhary Resident of
Mohalla- Mauna, P.S.- Chhapra Town, District- Saran.
6. Panpati Devi Wife of Sri Hari Shankar Prasad Resident of Mohalla- Mauna,
P.S.- Chhapra Town, District- Saran.
7. Vidyadhari Devi Wife of Late Thakur Prasad Resident of Mohalla-
Roopganj, P.S.- Chhapra Town, District- Saran.
8. Smt. Sudha Devi Wife of Vijay Kumar Resident of Mohalla- Salawatganj,
Gudri Bazar, P.S.- Bhagwan Bazar, District- Saran.
9. Smt. Shila Devi Wife of Satya Narain Prasad Resident of Mohalla-
Sahebganj, P.S.- Chhapra, District- Saran.
10. Binay Kumar Chaudhary Son of Surya Nath Prasad Chaudhary Resident of
Mohalla- Mauna, P.S.- Chhapra Town, District- Saran.
11. Ashok Kumar Chaudhary Son of Surya Nath Prasad Chaudhary Resident of
Mohalla- Mauna, P.S.- Chhapra Town, District- Saran.
12. Smt. Geeta Devi Wife of Haresh Prasad Resident of Mohalla- Mauna, P.S.-
Chhapra Town, District- Saran.
13. Dhananjay Kumar Son of Ramjee Prasad Resident of Mohalla- Gudri Bazar,
P.S.- Bhagwan Bazar, District- Saran.
14. Usha Dalmiya Wife of Late Shiv Ram Dayal Dalmiya Resident of K.P.
Road, P.S.- Gaya Town, District- Gaya.
Patna High Court CWJC No.15060 of 2019(8) dt.03-04-2023
61/140
15. Nidhi Gupta Wife of Sanskar Gutpa Daughter of Late Jagdish Kumar
Poddar, Resident of P.O. and P.S.- Bhagwan Bazar, District- Saran.
16. Jharna Prasad Wife of Ranjit Prasad Resident of Mohalla- Salawatganj,
Gudri Bazar, P.S.- Bhagwan Bazar, District- Saran.
17. Ranjit Prasad Son of Tinkauri Ram Resident of Mohalla- Salawatganj, Gudri
Bazar, P.S.- Bhagwan Bazar, District- Saran.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 389 of 2021
======================================================
Sitaram Rai S/o Late Ramlakhan Rai Resident of Village- Salempur, P.S.-
Tariyani, District- Shiohar.
... ... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary, Revenue and Land
Reforms Department, Govt. of Bihar, Patna.
2. The District Magistrate, Shiohar.
3. Additional Collector, Sheiohar.
4. The Deputy Collector Land Reforms, Shiohar.
5. Binod Kumar S/o Sri Laxmi Mahato Resident of Village- Salempur, P.S.-
Tariyani, Distt- Sheohar.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 483 of 2021
======================================================
Syed Ahmad son of Late Md. Quassim, Resident of Village - Sherpur, P.S.-
Chandauti, District- Gaya.
... ... Petitioner/s
Versus
1. The State of Bihar through Principal Secretary Revenue Land Reforms,
Department, Govt. of Bihar, Patna.
2. The Commissioner, Magadh Division, Gaya.
3. The Collector, Gaya.
4. The DCLR, Gaya.
5. Babita Gupta W/o Akhilesh Kumar Gupta Resident of village - Chakand
Bazar, P.s. -Chandauti, District- Gaya.
6. Shakil Ahmad S/o Shamim Ahmad legal heirs of vender Late Mishrun
Nisha, W/o Late Shamim Ahmad, Resident of village - Sherpur, P.S. -
Chandauti, District- Gaya.
7. Jamil Ahmad, S/o Late Shamim Ahmad legal heirs of vender Late Mishrun
Patna High Court CWJC No.15060 of 2019(8) dt.03-04-2023
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Nisha, W/o Late Shamim Ahmad, Resident of village - Sherpur, P.S. -
Chandauti, District- Gaya.
8. Kafil Ahmad S/o Late Shamim Ahmad legal heirs of vender Late Mishrun
Nisha, W/o Late Shamim Ahmad, Resident of village - Sherpur, P.S. -
Chandauti, District- Gaya.
9. Wakil Ahmad W/o Late Shamim Ahmad legal heirs of vender Late Mishrun
Nisha, W/o Late Shamim Ahmad, Resident of village - Sherpur, P.S. -
Chandauti, District- Gaya.
10. Shahina Perween D/o Late Shamim Ahmad legal heirs of vender Late
Mishrun Nisha, W/o Late Shamim Ahmad, Resident of village - Sherpur,
P.S. - Chandauti, District- Gaya.
11. Aqueel Ahmad S/o Late Shamim Ahmad legal heirs of vender Late Mishrun
Nisha, W/o Late Shamim Ahmad, Resident of village - Sherpur, P.S. -
Chandauti, District- Gaya.
12. Shahid Eqbal S/o Late Shahin Ahamd legal heirs of vender Late Mishrun
Nisha, W/o Late Shamim Ahmad, Resident of village - Sherpur, P.S. -
Chandauti, District- Gaya.
13. Jawed Akhtar S/o Late Shamim Ahmad legal heirs of vender Late Mishrun
Nisha, W/o Late Shamim Ahmad, Resident of village - Sherpur, P.S. -
Chandauti, District- Gaya.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 779 of 2021
======================================================
Akhilesh Kumar Singh @ Akhil Kumar Singh son of Late Awadhesh Singh
resident of Village- South Ekawana, P.O.- South Ekawana, P.S.- Udwantnagar,
District- Bhojpur.
... ... Petitioner/s
Versus
1. The State of Bihar through the Chief Secretary, Government of Bihar, Patna.
2. The Principal Secretary, Revenue and Land Reform Department,
Government of Bihar, Patna.
3. The Divisional Commissioner, Patna.
4. The Collector, Bhojpur at Ara.
5. The Additional Collector, Bhojpur at Ara.
6. The Deputy Collector, Land reforms Sadar Ara.
7. The Circle Officer, Udwant Nagar, Bhojpur at Ara.
8. Ajay Kumar Singh Son of Late Birendra Singh resident of Village Sakadi,
P.S.- Koilwar, District- Bhojpur.
9. Jay Prakash Singh Son of Late Birendra Singh resident of Village Sakadi,
P.S.- Koilwar, District- Bhojpur.
... ... Respondent/s
Patna High Court CWJC No.15060 of 2019(8) dt.03-04-2023
63/140
======================================================
with
Civil Writ Jurisdiction Case No. 1067 of 2021
======================================================
Sri Kamlesh Kumar Chaudhary S/O Sri Krishna Kant Chaudhary, R/o Village
- Panchobh, P.S. Bishanpur, Anchal- Hanuman- nagar, Sub Division- Sadar,
District - Darbhanga.
... ... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary, Revenue and Land
Reforms Department, Government of Bihar, Patna.
2. The Principal Secretary, Revenue and Land Reforms Department,
Government of Bihar, Patna.
3. The Commissioner, Darbhanga Division, Darbhanga.
4. The Collector, Darbhanga.
5. The Land Reforms Deputy Collector, Sadar, Darbhanga.
6. Sri Mintoo Kumar Mishra, S/O Sri Ram Kumar Mishra, R/O Village -
Ojhaul, P.S. and Anchal - Bahadurpur, Sub Division - Sadar, District -
Darbhanga.
7. Sri Namo Narain Chaudhary, S/O Late Punyanand Chaudhary, R/o Village-
Panchobh, P.S. - Bishanpur, Anchal - Hanumannagar, Sub division- Sadar
Darbhanga, District - Darbhanga.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 1942 of 2021
======================================================
1. Ajit Singh @ Ajit Kumar Singh Son of Late Prem Narayan Singh, Resident
of Village- Morsarai, Police Station- Shivsagar, District - Rohtas.
2. Gopal Singh, Son of Late Prem Narayan Singh, Resident of Village-
Morsarai, Police Station- Shivsagar, District - Rohtas.
3. Saraswati Kuer, Wife of Late Alakh Narayan Singh, Resident of Village-
Morsarai, Police Station- Shivsagar, District - Rohtas.
... ... Petitioner/s
Versus
1. The State of Bihar through Principal Secretary, Revenue and Land Reforms,
Government of Bihar, Patna.
2. Divisional Commissioner, Patna.
3. The Collector, Rohtas.
4. Deputy Collector Land Reforms, Sasaram.
5. Kamla Singh, Son of Late Ram Subhag Singh, Resident of Village -
Morsarai, Police Station- Shivsagar, District - Rohtas.
6. Chandrawati Devi, daughter of Late Ram Subhag Singh, Resident of Village
Patna High Court CWJC No.15060 of 2019(8) dt.03-04-2023
64/140
- Morsarai, Police Station- Shivsagar, District - Rohtas.
7. Sunita Kuer, Wife of Late Murari Singh, Resident of Village - Morsarai,
Police Station- Shivsagar, District - Rohtas.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 2390 of 2021
======================================================
1. Santosh Kumar Singh @ Santosh Singh S/o Late Bikrama Singh resident of
Village Dhanchhuan, Anchal Kochas, P.S. Dinara, District - Rohtas.
2. Nandlal Singh, S/o Late Bhagwat Singh, resident of Village Dhanchhuan,
Anchal Kochas, P.S. Dinara, District - Rohtas.
... ... Petitioner/s
Versus
1. The State of Bihar through the Chief Secretary, Government of Bihar, Patna.
2. The Principal Secretary, revenue and Land Reforms Department,
Government of Bihar, Patna.
3. The Commissioner, Patna Division, Patna.
4. The Collector, Rohtas, Sasaram.
5. The Additional Collector, Rohtas, Sasaram.
6. The Deputy Collector, Land Reforms, Rohtas, Sasaram.
7. Smt. Somari Devi, W/o Seo Pujan Singh, age (not known to the Petitioners),
resident of Village Dhanchhuan, Anchal Kochas, P.S. Dinara, District -
Rohtas.
8. Panna Devi, W/o Kashinath Singh, age (not known to the Petitioners),
resident of Village - Dhanchhuan, Anchal Kochas, P.S. Dinara, District -
Rohtas.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 2501 of 2021
======================================================
Jaynandan Singh Son of Late Sarayu Singh, Resident of Village -
Charkanwan (Upperdih), P.S. - Rafiganj, District - Aurangabad.
... ... Petitioner/s
Versus
1. The State of Bihar through the Secretary, Department of Revenue and Land
Reforms, Govt. of Bihar, Patna.
2. The Commissioner, Magadh Division, Gaya.
3. The Collector, Aurangabad.
4. The Land Reforms, Deputy Collector, Aurangabad.
5. Updesh Sharma, Son of Shivdutt Singh, Resident of Village - Mahuain, P.S.
Patna High Court CWJC No.15060 of 2019(8) dt.03-04-2023
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Barooh, District - Aurangabad.
6. Umda Devi, Wife of Anirudh Singh, Resident of Village and P.O. - Lath,
P.S.- Pouthu, District - Aurangabad.
7. Manju Devi, Wife of Arun Singh, Resident of Village - Biraj Bigha, P.O. -
Deshpur, P.S. Kutumba, District - Aurangabad.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 2708 of 2021
======================================================
1. Santosh Kumar Singh @ Santosh Singh S/o Late Bikrama Singh resident of
Village Dhanchhuan, Anchal Kochas, P.S. Dinara, District Rohtas.
2. Nandlal Singh S/o Late Bhagwat Singh resident of Village Dhanchhuan,
Anchal Kochas, P.S. Dinara, District Rohtas.
... ... Petitioner/s
Versus
1. The State of Bihar through the Chief Secretary, Government of Bihar, Patna.
2. The Principal Secretary, Revenue and Land Reforms Department,
Government of Bihar, Patna.
3. The Commissioner, Patna Division, Patna.
4. The Collector, Rohtas, Sasaram.
5. The Additional Collector, Rohtas, Sasaram.
6. The Deputy Collector, Land Reforms, Rohtas, Sasaram.
7. Smt. Ramrati Devi W/o Krishna Singh resident of Village Dhanchhuan,
Anchal Kochas, P.S. Dinara, District Rohtas.
8. Panna Devi W/o Kashinath Singh resident of Village Dhanchhuan, Anchal
Kochas, P.S. Dinara, District Rohtas.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 2867 of 2021
======================================================
Rama Shankar Singh son of Late Ram Bilash Singh resident of Village-
Ariaon, Police Station- Dumraon (Krishnabrahm), District- Buxar.
... ... Petitioner/s
Versus
1. The State of Bihar through Principal Secretary, Revenue and Land Reforms,
Government of Bihar, Patna.
2. The Divisional Commissioner, Patna Division, Patna.
3. The Additional Collector, Buxar.
4. Deputy Collector Land Reforms, Dumraon, District- Buxar.
Patna High Court CWJC No.15060 of 2019(8) dt.03-04-2023
66/140
5. Chunnu Lal son of Late Tuntun Lal resident of Village- Kandar, Basantpur,
Police Station- Ara Town, District- Bhojpur.
6. Smt. Kusumi Devi wife of Sri Kamta Lal resident of Village- Parasia, Police
Station- Charpokhari, District- Bhojpur.
7. Shivji Lal son of Late Lalan Prasad Lal resident of Village- Ariaon, Police
Station- Dumraon, (Krishnabrahm), District- Buxar.
8. Binod Lal son of Late Lalan Prasad Lal resident of Village- Ariaon, Police
Station- Dumraon, (Krishnabrahm), District- Buxar.
9. Arun Lal son of Late Lalan Prasad Lal resident of Village- Ariaon, Police
Station- Dumraon, (Krishnabrahm), District- Buxar.
10. Kanhaiya Lal son of Late Lalan Prasad Lal resident of Village- Ariaon,
Police Station- Dumraon, (Krishnabrahm), District- Buxar.
11. Smt. Manorma Devi wife of Late Mahadev Lal resident of Village- Ariaon,
Police Station- Dumraon, (Krishnabrahm), District- Buxar.
12. Kedar Upadhya Son of Late Raghunath Upadhya resident of Village- Ariaon,
Police Station- Dumraon, (Krishnabrahm), District- Buxar.
13. Sri Niwas Upadhya son of Late Raghunath Upadhya resident of Village-
Ariaon, Police Station- Dumraon, (Krishnabrahm), District- Buxar.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 3470 of 2021
======================================================
BIMAL KUMAR SINGH son of late Vishwanath Prasad Singh resident of
village- Koriapatti, Police Station- Jadia, District- Supaul
... ... Petitioner/s
Versus
1. The State of Bihar through the Chief Secretary, Department of Revenue and
Land Reforms, Patna
2. The Chief Secretary Department of Revenue and Land Reforms, State of
Bihar, Patna
3. The Collector Supaul
4. The Deputy Collector Land Reforms Triveniganj, Supaul
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 3889 of 2021
======================================================
1. Santosh Kumar Singh @ Santosh Singh S/o Late Bikrama Singh, Resident
of Village Dhanchhuan, Anchal Kochas, P.S. Dinara, District Rohtas.
2. Nandlal Singh, S/o Late Bhagwat Singh, Resident of Village Dhanchhuan,
Anchal Kochas, P.S. Dinara, District Rohtas.
Patna High Court CWJC No.15060 of 2019(8) dt.03-04-2023
67/140
... ... Petitioner/s
Versus
1. The State of Bihar through the Chief Secretary, Government of Bihar, Patna.
2. The Principal Secretary, Revenue and Land Reforms Department,
Government of Bihar, Patna.
3. The Commissioner, Patna Division, Patna.
4. The Collector, Rohtas, Sasaram.
5. The Additional Collector, Rohtas, Sasaram.
6. The Deputy Collector, Land Reforms, Rohtas, Sasaram.
7. Smt. Devanti Devi, W/o Bhola Singh, Resident of Village Dhanchhuan,
Anchal Kochas, P.S. Dinara, District Rohtas.
8. Panna Devi, W/o Kashinath Singh, Resident of Village Dhanchhuan, Anchal
Kochas, P.S. Dinara, District Rohtas.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 4588 of 2021
======================================================
RAJA RAM SAH Son of Late Mathura Sah resident of Village- Saghar
Sultanpur, P.s.- Bhawanpur Hat, District- Siwan
... ... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary, Department of Revenue
and Land Reforms, Government of Bihar, patna
2. The Additional Member Board of Revenue, Patna
3. The Collector-cum-District Magistrate, Siwan
4. The Deputy Collector, Land Reforms, Maharajganj, Siwan
5. Abdullah Miya S/o Late Jalaluddin Miya R/o Village and P.o.- Saghar
Sultanpur, P.s.- Bhagwanpur Hat, District- Siwan
6. Asraf Miya S/o Late Haider Miya R/o Village and P.o.- Saghar Sultanpur,
P.s.- Bhagwanpur Hat, District- Siwan
7. Laddu Miya S/o Late Haider Miya R/o Village and P.o.- Saghar Sultanpur,
P.s.- Bhagwanpur Hat, District- Siwan
8. Afroz Miya S/o Late haider Miya R/o Village and P.o.- Saghar Sultanpur,
P.s.- Bhagwanpur Hat, District- Siwan
9. Saddam Miya S/o Late haider Miya R/o Village and P.o.- Saghar Sultanpur,
P.s.- Bhagwanpur Hat, District- Siwan
10. Asgar Miya S/o Late Haider Miya R/o Village and P.o.- Saghar Sultanpur,
P.s.- Bhagwanpur Hat, District- Siwan
11. Shabra Khatoon W/o Salauddin Miya D/o Late Jalaluddin Miya, R/o
Village- Galimapur, P.o.- Taeriya, District- Saran
Patna High Court CWJC No.15060 of 2019(8) dt.03-04-2023
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12. Maniba Khatoon W/o Salauddin Miya D/o Late Jalaluddin Miya, R/o
village- Bajitpur, P.o.- Kishunpura, District- Siwan
13. Prabhu Singh S/o Late Dindayal Rai R/o Village- Khajuri, P.s.- Masrakh,
District- Siwan
14. Nawal Singh S/o Late dindayal Rai R/o Village- Khajuri, P.s.- Masrakh,
District- Siwan
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 4820 of 2021
======================================================
1. Tarun Kumar Son of Mulhay Mandal Resident of Near Utkramit High
School Bairia, P.S.- Tikapatti Thana, Bairia Purnia, Mehdi, Bihar 854204.
2. Nageshwar Mandal Son of Mulhay Mandal Resident of Bariya ward no.14,
Harnaha Mehdi, Purnia, Bihar 854204.
... ... Petitioner/s
Versus
1. The State of Bihar Through the Principal Secretary, Department of Revenue
and Land Reforms, Government of Bihar, Patna.
2. The Principal Secretary Department of Revenue and Land Reforms,
Government of Bihar, Patna.
3. The Collector Purnea, District- Purnea.
4. Murari Prasad Singh S/o Late Siya Sharan Singh R/o Village Bhowa Deorhi,
P.S.- Rupouli, District- Purnea.
5. Awadh Prasad Singh S/o Late Siya Sharan Singh R/o Village Bhowa Deorhi,
P.S.- Rupouli, District- Purnea.
6. Etwari Rishi S/o Darogi Rishi R/o Village- Goriyarpatti, Shrimatta, P.S.
7. Kamal Rishi S/o Darogi Rishi P.S.- Rupouli, District- Purnea.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 5449 of 2021
======================================================
Smt. Sarswati Devi W/o Prasidh Pandey, resident of Village - Bhadkhurd,
P.O. - Mohiuddinpur, Pargana - Pachlakhi, P.S. - Siwan Mufassil, District -
Siwan.
... ... Petitioner/s
Versus
1. The State of Bihar through Principle Secretary Revenue Department Govt.
of Bihar.
2. The Commissioner Saran Division, Siwan.
3. The Collector, Siwan.
Patna High Court CWJC No.15060 of 2019(8) dt.03-04-2023
69/140
4. The Deputy Collector, Land Reforms, Siwan, District - Siwan.
5. Gagandeo Giri, S/o Late Rukhi Giri, resident of Village - Bhadkhurd, P.O. -
Mohiuddinpur, Pargana- Pachlakhi, P.S. - Siwan Mufassil, District - Siwan.
6. Sheo Prasad Giri, S/o Late Vishwanath Giri, resident of Village - Bhadkhurd,
P.O.- Mohiuddinpur, Pargana- Pachlakhi, P.S. Siwan Mufassil, District -
Siwan.
7. Manager Giri, S/o Prasad Giri, resident of Village - Bhadkhurd, P.O.-
Mohiuddinpur, Pargana- Pachlakhi, P.S. Siwan Mufassil, District - Siwan.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 5781 of 2021
======================================================
Kamal Yadav @ Kamal Prasad Yadav, Son of Late Jiwach Yadav, resident of
Village-Divanganj, P.S-Raghopur, District-Supaul.
... ... Petitioner/s
Versus
1. The State of Bihar through the Chief Secretary, Government of Bihar, Patna.
2. The Principal Secretary, Department of Revenue and Land Reforms,
Government of Bihar, Patna.
3. The Collector, Supaul.
4. The Deputy Collector Land Reforms, Birpur, District-Supaul.
5. The Circle Officer, Pratapganj, District-Supaul.
6. Shivan Yadav, Son of Late Ram Prasad Yadav, resident of Village-Purandihi,
P.S.-Pratapganj, District-Supaul.
7. Mahendra Yadav, Son of Late Ram Prasad Yadav, resident of Village-
Purandihi, P.S.-Pratapganj, District-Supaul.
8. Bhupi Yadav, son of Late Ram Prasad Yadav, resident of Village-Purandihi,
P.S.-Pratapganj, District-Supaul.
9. Kapi Yadav, Son of Late Ram Prasad Yadav, resident of Village-Purandihi,
P.S.-Pratapganj, District-Supaul.
10. Ram Nandan Yadav, Son of Late Ram Prasad Yadav, resident of Village-
Purandihi, P.S.-Pratapganj, District-Supaul.
11. Anant Lal Yadav, Son of Late Chulhai Yada resident of Village-Purandihi,
P.S.-Pratapganj, District-Supaul.
12. Shyamanand Yadav, Son of Late Sitaram Yadav, resident of Village-
Purandihi, P.S.-Pratapganj, District-Supaul.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 5862 of 2021
======================================================
Patna High Court CWJC No.15060 of 2019(8) dt.03-04-2023
70/140
Debasish Kriti Son of Manoj Kumar Singh Resident of Village- Ibrahimpur
Berua, Police station- Gaighat, District- Muzaffarpur
... ... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary, Revenue Department,
Government of Bihar,
2. The District Magistrate cum Collector, Muzaffarpur
3. The Deputy Collector, Land Reforms (East) Muzaffarpur
4. Chandrama Prasad Singh Son of Satya Narayan Singh Resident of village-
Berua Ibrahimpur, P.s.- Gaighat, District- Muzaffarpur
5. Vijay Laxmi Devi W/o Ajay Kumar Singh R/o Village- Basantpurr Jhitkahi,
P.s.- Sakra, District- Muzaffarpur
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 6183 of 2021
======================================================
1. Umesh Singh Son of Late Jamun Singh, resident of Village - Pirauchha, Post
- Kanta, P.S. Gayaghat, District - Muzaffarpur.
2. Suresh Singh, Son of Late Jamun Singh, resident of Village - Pirauchha, Post
- Kanta, P.S. Gayaghat, District - Muzaffarpur.
... ... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary, Department of Land
Revenue and Land Reforms, Government of Bihar, Patna.
2. The Commissioner, Tirhut Division, Muzaffarpur.
3. The Collector, Muzaffarpur.
4. The Dy. Collector Land Reforms, East Muzaffarpur, Muzaffarpur.
5. Deep Narayan Singh, Son of Late Ram Dev Singh, resident of Village -
Pirauchha, Post - Kanta, P.S. - Gayaghat, District - Muzaffarpur.
6. Shri Narayan Mahaseth, Son of Late Sitaram Mahaseth, resident of Village -
Pirauchha, Post - Kanta, P.S. - Gayaghat, District - Muzaffarpur.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 6984 of 2021
======================================================
Jai Raj Chaudhary Son of Late Basudev Chaudhary Resident of Village -
Purana Bhojpur, P.S. - Dumraon, District - Buxar.
... ... Petitioner/s
Versus
1. The State of Bihar through the Commissioner, Patna Division, Patna.
Patna High Court CWJC No.15060 of 2019(8) dt.03-04-2023
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2. The Collector, Buxar.
3. The Additional Collector, Buxar.
4. The Deputy Collector Land Reforms, Dumraon, District- Buxar.
5. Ajay Yadav son of Late Chhabila Yadav resident of village - Purana Bhojpur,
P.S. - Dumraon, District- Buxar.
6. Dulhin Meena Devi wife of Uma Shankar Lal resident of village - Purana
Bhojpur, P.S. - Dumraon, District- Buxar.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 7202 of 2021
======================================================
Umesh Ram Sono f Late ram Bhajan Ram Resident of Village and P.O. and
P.S.-Darauli, Distirct-Siwan, at Present 108/C, Netaji Nagar, Panbasti,
Kancharapara (M), North 24 Pargana, West Bengal, Pin-743136.
... ... Petitioner/s
Versus
1. The State of Bihar through Principal Secretary, Revenue and Land Reforms,
Government of Bihar, Patna.
2. The Collector-Cum-District Magistrate, Siwan.
3. Deputy Collector Land Reforms, Siwan Sadar, District-Siwan.
4. Silpi Prakash Wife of Sri Prakash Resident of Village and P.O. and P.S.-
Darauli, District-Siwan.
5. Megh Nath Ram Son of Late Ram Bhajan Ram Resident of Village and P.O.
and P.S.-Darauli , District-Siwan.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 7282 of 2021
======================================================
Santosh Kumar Singh, S/o Late Rajendra Prasad Singh Resident of Village
and P.O. Barail, P.S. and District-Supaul.
... ... Petitioner/s
Versus
1. The State of Bihar through Principal Secretary, Land Reforms Department,
Government of Bihar, Patna.
2. Principal Secretary, Land Reforms Department, Goverment of Bihar, Patna
Bihar.
3. Commissioner, Kosi Division, Saharsa.
4. Collector Cum District Magistrate, Supaul.
5. Deputy Collector, Land Reforms, Supaul.
6. Smt. Ratan Devi Wife of Siya Saran Yadav Resident of Vilalge Dhore
Patna High Court CWJC No.15060 of 2019(8) dt.03-04-2023
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Kataiya, P.S. and District-Supaul.
7. Jibach Prasad Singh S/o Late Rajendra Prasad Singh Resident of Village and
P.O. Barail, P.S. and District-Supaul
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 7587 of 2021
======================================================
1. Most. Sita Devi widow of Late Baij Nath Yadav @ Baidyanath Prasad
Yadav. Resident of Village- Bariyahi, Police Station- Banmankhi, District-
Purnia.
2. Lalita Kumari Daughter of Late Baijyanath Yadav @ Baidyanath Prasad
Yadav. Resident of Village- Bariyahi, Police Station- Banmankhi, District-
Purnia.
... ... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary to the Government of
Bihar in the Department of Revenue and Land Reforms at Patna.
2. The Principal Secretary, Department of Revenue and Land Reforms,
Government of Bihar, Patna.
3. The Collector of the District of of the District of Purnia.
4. The Additional Collector in Charge Land Ceiling, Purnia.
5. The Sub Divisional Officer at Banmankhi within the district of Purnia.
6. The Anchal Adhikari at Banmankhi within the district of Purnia.
7. Most. Bachchi Devi widow of Late Jagdish Mandal resident of Village-
Burhia, Police Station- Banmankhi, District- Purnia.
8. Arjun Prasad Mandal son of Late Jagdish Mandal resident of Village-
Burhia, Police Station- Banmankhi, District- Purnia.
9. Jai Prakash Mandal Son of Late Jagdish Mandal resident of Village- Burhia,
Police Station- Banmankhi, District- Purnia.
10. Shri Prakash Mandal Son of Late Jagdish Mandal resident of Village-
Burhia, Police Station- Banmankhi, District- Purnia.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 7591 of 2021
======================================================
1. Dhananjay Kumar Yadav Son of Late Mahabir Prasad Yadav Resident of
Mohalla- Rambag, Police Station- Sadar, District- Purnia.
2. Lalit Prasad Yadav Son of Shri Sakratu Lal Yadav Resident of Mohalla- Line
Bazar Bihar Talkies Road, Purnia, Police Station- Khajanchi Hat, District-
Purnia.
3. Abhai Kumar Pathak Son of Late Nageshwar Pathak Resident of Mohalla-
Patna High Court CWJC No.15060 of 2019(8) dt.03-04-2023
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Madhubani, Police Station- Khajanchi Hat, District- Purnia.
... ... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary, Department of Revenue
and Land Reforms, at Patna.
2. The Principal Secretary, Government of Bihar in the department of Revenue
and Land Reforms at Patna.
3. The Collector, of the district of Purnia.
4. The Sub Divisional Officer, Sadar, Purnia.
5. The Deputy Collector, Land Reforms at Sadar, Purnia.
6. The Anchal Adhikari, Purnia East Anchal within the district of Purnia.
7. Smt. Madhumita Sen Previously widow of Late Samir Kumar Sen and now
wife of Shri Ashish Chatterjee Residing at Saket Plaza Apartment at Jamal
Road, Patna, Police Station- Kotwali, District- Patna.
8. Shri Lakshmi Paswan Son of Late Banarshi Paswan of Village- Madhopara,
Police Station- Khajnchi Hat, District- Purnia.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 7695 of 2021
======================================================
Banarsi Mandal Son of Late Tulo Mandal resident of Village - Patti, Sukhsena
Tola kabaiya, Police Station- Dhamdaha, District- Purnia.
... ... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary, Department of Revenue
and Land Reforms, at Patna.
2. The Principal Secretary, Government of Bihar in the department of Revenue
and Land Reforms, at Patna.
3. The Minister, Department of Revenue and Land Reforms, Bihar, Patna
represented through the Secretary of the department.
4. The Collector, Purnia.
5. The Additional Collector, Ceiling, Purnia.
6. The Sub Divisional Officer at Dhamdaha within the district of Purnia.
7. The Deputy collector Land Reforms at Dhamdaha within the district of
Purnia.
8. The Anchal Adhikari at Dhamdaha within the district of Purnai.
9. Sri Ashok Kumar Chand Son of Late Pratap Narayan Chand resident of
Village Bishanpur Deorhi, Police Station - Dhamdaha, District- Purnia.
10. Rajo Uraon Son of Late Parsadi Uraon resident of Village Bishanpur Deorhi,
Police Station - Dhamdaha, District- Purnia.
Patna High Court CWJC No.15060 of 2019(8) dt.03-04-2023
74/140
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 7700 of 2021
======================================================
Prashant Kumar @ Prasant Kumar S/o Vijay Mahto resident of Village-
Mathurapur, P.O. and P.S.- Khagaria, District- Khagaria.
... ... Petitioner/s
Versus
1. The State of Bihar through Principle Secretary Revenue Department Govt.
of Bihar.
2. The Commissioner Tirhut Division, Khagaria.
3. The Collector, Khagaria.
4. The Deputy Collector, Land Reforms East, District- Khagaria.
5. Kavita Devi W/o Late Vijay Mahto resident of Village- Mathurapur, P.O. and
P.S.- Khagaria, District- Khagaria.
6. Mithun Kuar S/o late Vijay Mahto resident of Village- Mathurapur, P.O. and
P.S.- Khagaria, District- Khagaria.
7. Komal Kumari D/o Late Vijay Mahto resident of Village- Mathurapur, P.O.
and P.S.- Khagaria, District- Khagaria.
7.1. Nibha Kumari Minor D/o Late Vijay Mahto resident of Village- Mathurapur,
P.O. and P.S.- Khagaria, District- Khagaria. minor under the guardianship of
Mother namely Kavita Devi.
8. Jyoti Kumari Minor D/o Late Vijay Mahto resident of Village- Mathurapur,
P.O. and P.S.- Khagaria, District- Khagaria. minor under the guardianship of
Mother namely Kavita Devi.
9. Juhi Kumari Minor D/o Late Vijay Mahto resident of Village- Mathurapur,
P.O. and P.S.- Khagaria, District- Khagaria. minor under the guardianship of
Mother namely Kavita Devi.
10. Deepak Prakash S/o Ashok Kumar Singh resident of Village- Mathurapur,
P.O. and P.S.- Khagaria, District- Khagaria.
11. Sonu Kumar Sinha S/o Awadesh Kumar Snha resident of Village-
Sheikhpura, P.S.- Mufassil, District- Khagaria.
12. Kailash Bhagat S/o Late Ram Bilas Bhaat resident of Village- Mehsopur,
P.S.- Mufassil, District- Khagaria.
13. Nikesh Kumar S/o Arvind Prasad Choudhary resident of Mohalla Hajipur
Patel Ward No. 20, P.S. and District- Khagaria.
14. Mukesh Kumar S/o Ram Nares Roy resident of Kisti Kothi, Ward No. 21,
Khagaria, P.S. and District- Khagaria.
15. Kanti Devi W/o Late Uaday Prasad Verma resident of Village Kalibari,
Khagaria, P.S. and District- Khagaria.
16. Ravi Kant Verma S/o Late Uday Prasad Verma resident of Village Kalibari,
Khagaria, P.S. and District- Khagaria.
Patna High Court CWJC No.15060 of 2019(8) dt.03-04-2023
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17. Shashi Kant Kumar S/o Late Uday Prasad Verma resident of Village
Kalibari, Khagaria, P.S. and District- Khagaria.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 8186 of 2021
======================================================
Bhola Yadav @ Bhola Prasad Yadav Son of Late Bhumeshvar Yadav @
Bhuwaneshwar Yadav @ Bhupendra Yadav resident of Village - Kishorganj -
Latia, Police Station- Korha, District- Katihar.
... ... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary, of the department of
Revenue and Land Reforms, at Patna.
2. The Principal Secretary, Department of Revenue and Land Reforms,
Government of Bihar, at Patna.
3. The Divisional Commissioner, Purnia Division, Purnia.
4. The Collector, Katihar, Purnia.
5. The Deputy Collector Land Reforms, within the district of Katihar.
6. Sachchida Nand DAs Son of Late Kapileshwar Das resident of Village -
Dewandih, Police Station- Korha, District- Katihar.
7. Md. Rafique Son of Md. Jalil Sah resident of Village - Salehpur Maheshpur,
Police Station- Falka, District- Katihar.
8. Bibi Baby Khatoon Wife of Md. Rafique resident of Village - Salehpur
Maheshpur, Police Station- Falka, District- Katihar.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 8197 of 2021
======================================================
Sandeep Kumar @ Sandip Kumar Son of Shri Pradeep Kumar Das @ Pradip
Das resident of Village - Diwandih (Pawai), Police Station- Korha, District-
Katihar.
... ... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary, of the department of
Revenue and Land Reforms, at Patna.
2. The Principal Secretary, Department of Revenue and Land Reforms,
Government of Bihar, at Patna.
3. The Divisional Commissioner, Purnia Division, Purnia.
4. The Collector, Katihar.
5. The Deputy Collector Land Reforms, Katihar within the district of Katihar.
Patna High Court CWJC No.15060 of 2019(8) dt.03-04-2023
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6. Shri Dinesh Prasad jaiswal Son of Late Ram Prasad Jaiswal resident of
Mohalla - Gulabbag, Purnia, Police Station- Sadar, District- Purnia.
7. Smt. Sushila Devi Wife of Shri Dinesh Prasad Jaiswal resident of Mohalla -
Gulabbag, Purnia, Police Station- Sadar, District- Purnia.
8. Shri Lakhan Mahto Son of Late Mauzi Mahto resident of Village Thatha
Mangal Tola, Post Office Thatha, Police Station- Mansi, District- Khagaria,
presently residing at Village - Pirganj, Police Station- Korha, District-
Katihar.
9. Smt. Shakuntala Devi Wife of Shri Lakhan Mahto resident of Village Thatha
Mangal Tola, Post Office Thatha, Police Station- Mansi, District- Khagaria,
presently residing at Village - Pirganj, Police Station- Korha, District-
Katihar.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 8403 of 2021
======================================================
Ramesh Prasad Singh Son of Late Baijnath Prasad Singh Resident of Village-
Rahimpur Pachkhunti, P.S.- Muffasil (Khagaria), District- Khagaria.
... ... Petitioner/s
Versus
1. The State of Bihar through the Commissioner, Munger Division, Munger.
2. The Collector, Khagaria.
3. The Additional Collector, Khagaria.
4. The Deputy Collector Land Reforms, Khagaria, District- Khagaria.
5. Yogendra Sah Son of Late Ashik Sah resident of Village- Kumhar Chakki,
P.S.- Muffasil (Khagaria), District- Khagaria.
6. Manoj Kumar son of Late Basant Chaudhary resident of Village- Rahimpur,
Tola- Sonbarsa, P.S.- Muffasil (Khagaria), District- Khagaria.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 8606 of 2021
======================================================
Sanjay Singh @ Sanjay Kumar Son of Late Chalitar Singh Resident of
Village- Baltara, P.S.- Gogri, District- Khagaria.
... ... Petitioner/s
Versus
1. The State of Bihar through the Commissioner, Munger Division, Munger.
2. The Collector, Khagaria.
3. The Additional Collector, Khagaria.
4. The Deputy Collector, Land Reforms, Khagaria, District- Khagaria.
Patna High Court CWJC No.15060 of 2019(8) dt.03-04-2023
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5. Ram Bahadur Singh Son of Late Subak Lal Singh Resident of Village-
Baltara, P.S.- Gogri, District- Khagaria.
6. Lalan Kumar Singh Son of Late Upendra Narayan Singh Resident of
Village- Kaithi, P.S.- Chautham, District- Khagaria.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 9384 of 2021
======================================================
Fuleshwar Prasad Mandal Son of Late Saryug Prasad Mandal Resident of
Village- Durgapur, Police Station- Bhawanipur, District- Purnia.
... ... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary to the Government of
Bihar in the Department of Revenue and Land Reforms
2. The Principal Secretary to the Government of Bihar in the Department of
Revenue and Land Reforms, at Patna.
3. The Collector of the District of Purnia.
4. The Additional Collector in-Charge Ceiling at Purnia.
5. The Sub Divisional Officer at Dhamdaha within the district of Purnia.
6. The Deputy Collector, Land Reforms at Dhamdaha within the district of
Purnia.
7. The Anchal Adhikari, at Bhawanipur within the district of Purnia.
8. Smt. Uma Devi Widow of Late Shailendra Kumar Sinha Resident of
Village- Kapsouna, Police Station- Shahkund, District- Bhagalpur.
9. Arjun Dom Son of Late Bindeshwari Dom Village- Durgapur, Police
Station- Bhawanipur, District- Purnia.
10. Kaushalya Devi Wife of Surya Narayan Dom Village- Durgapur, Police
Station- Bhawanipur, District- Purnia.
11. Rubi Devi Wife of Sadanand Dom Village- Durgapur, Police Station-
Bhawanipur, District- Purnia.
12. Sulekha Devi Wife of Prakash Dom Village- Durgapur, Police Station-
Bhawanipur, District- Purnia.
13. Rubi Devi Wife of Mithun Dom Village- Durgapur, Police Station-
Bhawanipur, District- Purnia.
14. Renu Devi Wife of Manoj Dom Village- Durgapur, Police Station-
Bhawanipur, District- Purnia.
15. Munni Devi Wife of Dinesh Rajak Village- Durgapur, Police Station-
Bhawanipur, District- Purnia.
16. Leela Devi Wife of Ramesh Risideo Village- Durgapur, Police Station-
Bhawanipur, District- Purnia.
17. Lalita Devi Wife of Dilip Rishi Village- Durgapur, Police Station-
Bhawanipur, District- Purnia.
Patna High Court CWJC No.15060 of 2019(8) dt.03-04-2023
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... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 9717 of 2021
======================================================
Ravindra Nath Tiwari S/o Devnandan Tiwari Resident of Village- Basantpur
Tola, P.S.- Rani Talab, District- Patna, currently residing at 1B 64, SECL
Colony, Ward No. 20, Baikunthpur, District- Koriya, State- Chhattisgarh.
... ... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary, Department of Revenue
and Land Reforms, Government of Bihar.
2. The Additional Member, Board of Revenue, Old Secretariat, Patna, Bihar.
3. The Land Reforms Deputy Collector, Paliganj, Patna, Bihar.
4. The Divisional Commissioner, Land Reforms, Patna, Bihar.
5. The Collector, District- Patna, Bihar.
6. Lalsa Devi Wife of Anil Sharma VIllage and Post- Kaab, P.S.- Ranitalab,
District- Patna, Bihar.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 10467 of 2021
======================================================
Sk. Md. Hanif Son of Late Tafezul Hussain resident of Village - Farkia Sheikh
Tola, Police Station - Bounsi, District- Araria.
... ... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary, Department of Revenue
and Land Reorms at Patna.
2. The Principal Secretary, Government of Bihar in the department of Revenue
and Land Reforms and Patna.
3. The Collector of the district of Purnia.
4. The Sub Divisional Officer at Sadar, Purnia.
5. The Deputy Collector Land Reforms at Sadar, Purnia.
6. The Anchal Adkhikari at Krityanand Nagar within the district of Purnia.
7. Sarwar Alam Son of Late Sk. Jaliuddin resident of Village - Farkia, Police
Station - Bounsi, District- Araria.
8. Imtiaz Alam @ Pappu Son of Late Sk. Jaliluddin resident of Village - Farkia,
Police Station - Bounsi, District- Araria.
9. Golia Devi Wife of Bahoran Rishideo resident of Village - Chanka, P.O. and
Police Station- Krityanand Nagar, District- Purnea.
10. Gonar Rishideo Son of Late Jasodhi Rishideo resident of Village - Chanka,
Patna High Court CWJC No.15060 of 2019(8) dt.03-04-2023
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P.O. and Police Station- Krityanand Nagar, District- Purnea.
11. Yogendra Rishideo Son of Late Jasodhi Rishideo resident of Village -
Chanka, P.O. and Police Station- Krityanand Nagar, District- Purnea.
12. Naresh Rishideo Son of Late Jasodhi Rishideo resident of Village - Chanka,
P.O. and Police Station- Krityanand Nagar, District- Purnea.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 11657 of 2021
======================================================
Md. Israfil S/o Late Haji Abdul Latif r/o Village- Samdhinia, P.s.- Jale,
District- Darbhanga (Preemptor)
... ... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary, Revenue and Land
Reforms Department, Govt. of Bihar, Patna
2. Principal Secretary, Revenue and Land Reforms Department, Govt. of Bihar,
Patna
3. Special Secretary to the Government, Land Reforms Department, Bihar,
Patna
4. Addl. Collector, Darbhanga
5. Land Reforms Deputy Collector, Darbhanga
6. Md. Akhtar S/o Abdul Jalil R/o Village- Samdhinia, P.s.- Jale, District-
Darbhanga (Purchsers)
7. Md. Islam S/o Abdul Jalil R/o Village- Samdhinia, P.s.- Jale, District-
Darbhanga (Purchsers)
8. Md. Lal S/o Abdul Jalil R/o Village- Samdhinia, P.s.- Jale, District-
Darbhanga (Vendors)
9. Md. Hasan S/o Abdul Jalil R/o Village- Samdhinia, P.s.- Jale, District-
Darbhanga (Vendors)
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 11659 of 2021
======================================================
Manti Devi Wife of Janak Singh Resident of Village-Gamharia, Post Office-
Rushi, POlice Station-Jalalpur, District-Saran at Chapra.
... ... Petitioner/s
Versus
1. The State of Bihar through the Pricipal Secretary, Revenue and land
Reforms Department, Govt. of Bihar, Patna.
2. The Secretary, Revenue and Land Reforms Department Govt. of Bihar,
Patna.
Patna High Court CWJC No.15060 of 2019(8) dt.03-04-2023
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3. The Collector, Saran, Saran at Chapra.
4. The Additional Collector, Saran, Saran at Chapra.
5. The Deputy Collector, Land Reforms, Saran, Chapra, Saran.
6. Sri Niwas Singh Son of Late Jagarnath Singh Resident of Village-
Gamhariya, Post Office-Rushi, Police Station-Jalalpur, District-Saran at
Chapra.
7. Rani Devi Wife of Parambansh Singh Resident of Village-Gamhariya, Post
Office-Rushi, Police Station-Jalalpur, District-Saran at Chapra.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 11660 of 2021
======================================================
Janak Singh Son of Late Sarwadev Singh @ Sarabjit Singh Resident of
Village-Gamharia, Post Office-Rushi, Police Station-Jalalpur, District-Saran,
at Chapra.
... ... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary, Revenue and Land
Reforms Department, Govt. of Bihar, Patna.
2. The Secretary, Revenue and Land Reforms Department Govt. of Bihar,
Patna.
3. The Collector, Saran, Saran at Chapra.
4. The Additional Collector, Saran, Saran at Chapra.
5. The Deputy Collector, Land Reforms, Saran, Saran at Chapra.
6. Rajesh Singh Son of Late Surendra Singh Resident of Village-Gamharia,
Post Office-Rushi, Police Station-Jalalpur, District-Saran, at Chapra.
7. Munna Singh Son of Late Surendra Singh Resident of Village-Gamharia,
Post Office-Rushi, Police Station-Jalalpur, District-Saran, at Chapra.
8. Dimple Devi Daughter of Late Surendra Singh Resident of Village-
Gamharia, Post Office-Rushi, Police Station-Jalalpur, District-Saran, at
Chapra.
9. Simpal Devi Daughter of late Surendra Singh Resident of Village-Gamharia,
Post Office-Rushi, Police Station-Jalalpur, District-Saran, at Chapra.
10. Harendra Singh Son of Amir Singh Resident of Village-Gamharia, Post
Office-Rushi, Police Station-Jalalpur, District-Saran, at Chapra.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 11664 of 2021
======================================================
Patna High Court CWJC No.15060 of 2019(8) dt.03-04-2023
81/140
Janak Singh Son of Late Sarwadev Singh @ Sarabjit Singh Resident of
Village-Gamharia, Post Office-Rushi, Police Station-Jalalpur, District-Saran
at Chapra.
... ... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary, Revenue and Land
Reforms Department , Govt. of Bihar. Patna
2. The Secretary, Revenue and Land Reforms Department Govt. of Bihar,
Patna.
3. The Collector, Saran, Saran at Chapra.
4. The Additional Collector, Saran, Saran at Chapra.
5. The Deputy Collector, Land Reforms, Saran, Chapra, Saran.
6. Sri Ram Singh, Son of Late Jagarnath Singh Resident of Village-Gamhariya,
Post Office-Rushi, Police Station-Jalalpur, District-Saran, at Chapra.
7. Rajesh Singh Son of Late Surendra Singh Resident of Village-Gamhariya,
Post Office-Rushi, Police Station-Jalalpur, District-Saran, at Chapra.
8. Munna Singh Son of Late Surendra Singh Resident of Village-Gamhariya,
Post Office-Rushi, Police Station-Jalalpur, District-Saran, at Chapra.
9. Dimple Devi Daughter of Late Surendra Singh Resident of Village-
Gamhariya, Post Office-Rushi, Police Station-Jalalpur, District-Saran, at
Chapra.
10. Simpal Devi Daughter of Late Surendra Singh Resident of Village-
Gamhariya, Post Office-Rushi, Police Station-Jalalpur, District-Saran, at
Chapra.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 12770 of 2021
======================================================
Raghunath Sah Gupta @ Raghunath Prasad Gupta S/o Late Jamun Sah
Resident of Village Kolhanta Tole Ramtola, P.S.- Moro, District- Darbhanga.
... ... Petitioner/s
Versus
1. The State of Bihar through Principle Secretary, Revenue Department, Govt.
of Bihar.
2. The Commissioner, Saran Division, Darbhanga.
3. The Collector, Darbhanga.
4. The Deputy Collector, Land Reforms, Sadar, District- Darbhanga.
5. Bhola Prasad Thakur S/o Late Ram Chandra Thakur Resident of Village
Kolhanta Tole Ramtola, P.S.- Mora, District- Darbhanga.
6. Vijay Prasad Gupta Son of Late Ram Narayan Sah Resident of Mohalla Bara
Bazar, Shamsher Ganj, P.S.- Town, District- Darbhanga.
Patna High Court CWJC No.15060 of 2019(8) dt.03-04-2023
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7. Surendra Prasad Gupta Vendors Son of Late Ram Narayan Sah Resident of
Mohalla Bara Bazar, Shamsher Ganj, P.S.- Town, District- Darbhanga.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 12842 of 2021
======================================================
Murlidhar Sah Son of Late Sant Lal Sah Resident of Malobita Mahalbari,
POlice Station- Dagarua, District-Purnia.
... ... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary Department of Revenue
and Land Reforms, Government of Bihar, Patna.
2. The Principal Secretary, Department of Revenue and Land Reforms,
Government of Bihar, Patna.
3. The Commissioner of Purnia Division, Purnia.
4. The Collector, Purnia.
5. The Sub-Divisional Officer, Sadar, Purnia.
6. The Anchal Adhikari, Dagarua Anchal Within the District opf Purnia
7. Dinesh Sarkar Son of Late Sumrit Lal Sarkar, Resident of Village-
Mahalbari, Police Station-Dagarua (Previously-Sadar), District-Purnia.
8. Tallu Tuddu Son of Late Jetha Tuddu Resident of Village-Malobita,
Mahalbari, Post Office at Mahalbari, Police Station-Dagarua District-Purnia.
9. Babu Lal Soren Son of Mangal Soren and Nephew of Late Sufal Soren.
Resident of Village-Malobita, Mahalbari, Post Office at Mahalbari, Police
Station-Dagarua District-Purnia.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 12935 of 2021
======================================================
Radha Kishun Sah S/o Late Bhageru Sah, resident of Village and Post -
Panapur Langa, P.S. - Hajipur Sadar, District - Vaishal - 844124.
... ... Petitioner/s
Versus
1. The State of Bihar through the Chief Secretary, Old Secretariate, Patna.
2. The Collector, Vaishali at Hajipur.
3. The D.C.L.R., Hajipur, District - Vaishali.
4. Suresh Prasad Sah, S/o Late Rajeshwar Sah, resident of Village and Post -
Panapur Langa, P.S. Hajipur Sadar, District - Vaishali.
5. Chandeshwar Thakur, S/o Late Jai Kishan Thakur, resident of Village and
Post - Panapur Langa, P.S.- Hajipur Sadar, District - Vaishali.
Patna High Court CWJC No.15060 of 2019(8) dt.03-04-2023
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... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 12945 of 2021
======================================================
1. Madheshwar Narayan, Son of Late Kamal Narayan Singh Resident of
Village-Bara, P.O.-Bela Tarari, P.S.-Naubatpur, District-Patna, PIn Code-
801109.
2. Draveshwar narayan Son of Late Kamal Narayan Singh Resident of Village-
Bara, P.O.-Bela Tarari, P.S.-Naubatpur, District-Patna, PIn Code-801109.
3. Anil Kumar Narayan Son of Late Kamal Narayan Singh Resident of Village-
Bara, P.O.-Bela Tarari, P.S.-Naubatpur, District-Patna, Pin Code-801109.
... ... Petitioner/s
Versus
1. The State of Bihar through the Chief Secretary, Government of Bihar, Patna.
2. The Principal Secretary, Revenue and Land Reforms Department,
Government of Bihar, Patna.
3. The Joint Secreary, Revenue and Land Reforms Department, Government of
Bihar, Patna.
4. The Collector-Cum-District Magistrate, Patna.
5. The Additional Collector, Patna.
6. The Deputy Collector Land Reform, Danapur, Patna.
7. The Circle Officer, Naubatpur, Patna.
8. Prabhu Dayal Singh Son of Late Nanhka Singh Resident of Village-
Karwaha, P.O.-Punpun, P.S.-Naubatpur, District-Patna.
9. Shatrudhan Sharma Son of Late Balmukund Sharma, Resident of Village-
Bara, P.O.-Bela Tarari, P.S.-Naubatpur, District-Patna Pin Code-801109.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 12956 of 2021
======================================================
Lakshmi Mistri @ Lakshmi Narayan Sharma Son of Late Bajrangi Mistri
Resident of Village-Luxmipur Bhitta Tola, Police Station-Barhara (Old Police
Station-Dhamdaha), District-Purnia.
... ... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary Department of Revenue
and Land Reforms, Government of Bihar, Patna.
2. The Principal Secretary, Department of Revenue and Land Reforms,
Government of Bihar, Patna.
3. The Minister, Department of Revenue and Land Reforms, State of Bihar
Patna High Court CWJC No.15060 of 2019(8) dt.03-04-2023
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through the Secretary of the Department.
4. The Collector of the District of Purnia.
5. The Additional Collector Land Ceiling at Purnia
6. The Sub Divisional Officer at Dhamdaha Within the District of Purnia.
7. The Deputy Collector Land Reforms at Dhamdaha Within the District-
Purnia.
8. The Anchal Adhikari at Barhara Wothin the District of Purnia.
9. Smt. Geeta Devi Widow of Late Rajeshwar Prasad Singh of Mohalla
Madhubani, Police Station-Khajanchi Hat, (K. Hat), District-Purnia,
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 13081 of 2021
======================================================
Vilash Ravidas @ Bilash Rabidas Son of Rasik Ravidas @ Rasik Lal Ravidas
Resident of Village-Chandpur Tola Gethaura, Police Station-Kadwa, District-
Katihar.
... ... Petitioner/s
Versus
1. The State of Bihar thorugh the Principal Secretary to the Government of
Bihar in the Department of Revenue and Land Reforms, at Patna
2. The Principal Secretary, Department of Revenue and Land Reforms,
Government of Bihar, Patna.
3. The Minister, Department of Revenue and Land Reforms, Government of
Bihar, Patna. through the Secretary of the Said Department.
4. The Collector of the District of Katihar.
5. The Additional Collector, Ceiling at Katihar.
6. The Sub Divisional Officer, Barsoi Within the District of Katihar.
7. The Anchal Adhikari at Kadwa Within the District of Katihar.
8. Smt. Urmila Devi Wife of Shri Yogendra Prasad Bhagat. Resident of
Village-Chandpur, Police Station-Kadwa, District-Katihar.
9. Shri Prem Chand Bhagat Sono f Shri Yogendra Prasad Bhagat Resident of
Village-Chandpur, Police Station-Kadwa, District-Katihar.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 13114 of 2021
======================================================
1. Madheshwar Narayan Son of Late Kamal Narayan Singh Resident of
Village-Bara, P.O.-Bela Tarati, P.S.-Naubatpur, District-Patna. Pin Code-
801109.
2. Draveshwar Narayan, Sono f Late Kamal Narayan Singh Resident of
Patna High Court CWJC No.15060 of 2019(8) dt.03-04-2023
85/140
Village-Bara, P.O.-Bela Tarati, P.S.-Naubatpur, District-Patna. Pin Code-
801109.
3. Anil Kumar Narayan, Son of Late Kamal Narayan Singh Resident of
Village-Bara, P.O.-Bela Tarati, P.S.-Naubatpur, District-Patna. Pin Code-
801109.
... ... Petitioner/s
Versus
1. The State of Bihar through the Chief Secretary, Government of Bihar, Patna.
2. The Principal Secretary, Revenue and Land Reforms Department,
Government of Bihar, Patna.
3. The Joint Secretary, Revenue and Land Reforms Department, Government
of Bihar, Patna.
4. The Collector-Cum-District Magistrate, Patna.
5. The Additional Collector, Patna.
6. The Deputy Collector Land Reforms, Danapur, Patna.
7. The Circle Officer, Naubatpur, Patna.
8. Prabhu Dayal Singh Son off Late Nanhka Singh Resident of Village-
Karwaha, P.O.-Punpun P.S.-Naubatpur, District-Patna.
9. Suryashanti Devi Wife of Biffan Singh, Daughterof Late Tapeshwar Sharma,
Resident of Village-Bara, P.O.-Bela Tarati, P.S.-Naubatpur, District-Patna.
Pin Code-801109. At Present Resident of Village-Abharanchak, P.S.-
Naubatpur, District-Patna.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 13155 of 2021
======================================================
1. Shaishav Kumar, son of Late Bal Kishor Yadav @ Bal Krishna Yadav,
resident of Village-Mirchaibari, Police Station-Janki Nagar, District-Purnia.
2. Shankar Kumar, son of Late Bal Kishor Yadav @ Bal Krishna Yadav,
resident of Village-Mirchaibari, Police Station-Janki Nagar, District-Purnia.
3. Chandra Kishor Yadav, son of Late Shiv Narayan Yadav, resident of Village-
Mirchaibari, Police Station-Janki Nagar, District-Purnia.
4. Bimal Kishor Yadav, son of Late Shiv Narayan Yadav, resident of Village-
Mirchaibari, Police Station-Janki Nagar, District-Purnia.
5. Nawal Kishor Yadav, son of Late Shiv Narayan Yadav, resident of Village-
Mirchaibari, Police Station-Janki Nagar, District-Purnia.
6. Yugal Kishor Sah, son of Late Maheshwari Prasad Sah, resident of Village-
Mirchaibari, Police Station-Janki Nagar, District-Purnia.
... ... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary, Department of Revenue
Patna High Court CWJC No.15060 of 2019(8) dt.03-04-2023
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and Land Reforms, Bihar at Patna.
2. The Principal Secretary, Department of Revenue and Land Reforms,
Government of Bihar, Patna.
3. The Minister, Department of Revenue and Land Reforms, Government of
Bihar, Patna through the Secretary of the Department.
4. The Collector of the district of Purnia.
5. The Additional Collector, Ceiling at Purnia.
6. The Sub Divisional Officer at Banmankhi within the district of Purnia.
7. The Anchal Adhikari at Banmankhi within the district of Purnia.
8. Shri Shri Singh, son of Late Ram Narayan Singh and Most. Laxmi Devi,
resident of Village and Post Office and Police Station-Jankinagar, District-
Purnia.
9. Shri Munna Singh, son of Late Ram Narayar Singh and Most. Laxmi Devi,
resident of Village and Post Office and Police Station-Jankinagar, District-
Purnia.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 13305 of 2021
======================================================
1. Anil Singh Son of Late Anugrah Narayan Singh, Resident of Village-
Brahmgyani, Kamat Tola, Police Station- Bhawanipur, District - Purnia.
2. Sunil Singh, Son of Late Anugrah Narayan Singh, Resident of Village-
Brahmgyani, Kamat Tola, Police Station- Bhawanipur, District - Purnia.
3. Munna Kumar Singh, Son of Late Anugrah Narayan Singh, Resident of
Village- Brahmgyani, Kamat Tola, Police Station- Bhawanipur, District -
Purnia.
4. Rajesh Singh, Son of Late Anugrah Narayan Singh, Resident of Village-
Brahmgyani, Kamat Tola, Police Station- Bhawanipur, District - Purnia.
... ... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary to the Government of
Bihar in the department of Revenue and Land Reforms, at Patna.
2. The Principal Secretary to the Government of Bihar in the department of
Revenue and Land Reforms, at Patna.
3. The Collector of the district of Purnia.
4. The Additional Collector in-Charge Ceiling at Purnia.
5. The Sub Divisional Officer at Dhamdaha within the district of Purnia.
6. The Deputy Collector Land Reforms at Dhamdaha within the district of
Purnia.
7. The Anchal Adhikari at Bhawanipur within the district of Purnia.
8. Smt. Uma Devi widow of Late Shailendra Kumar Sinha, resident of village -
Patna High Court CWJC No.15060 of 2019(8) dt.03-04-2023
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Kapsouna, Police Station- Shahkund, District - Bhagalpur.
9. Smt. Kanchan Devi, Wife of Jitendra Ram, resident of Village - Brahmgyani
Kamat, Police Station- Bhawanipur, District - Purnia.
10. Smt. Sheela Devi, Wife of Tetar Ram, resident of Village - Brahmgyani
Kamat, Police Station- Bhawanipur, District - Purnia.
11. Most. Sushila Devi, widow of Late Ramesh Ram, resident of Village -
Brahmgyani Kamat, Police Station- Bhawanipur, District - Purnia.
12. Smt. Pramila Devi, Wife of Baijnath Ram, resident of Village - Brahmgyani
Kamat, Police Station- Bhawanipur, District - Purnia.
13. Kokai Ram, Son of Baijnath Ram, resident of Village - Brahmgyani Kamat,
Police Station- Bhawanipur, District - Purnia.
14. Sakaldeep Mandal, Son of Bhuneshwar Muni @ Bhuneshwar Mandal,
resident of Village - Brahmgyani Kamat, Police Station- Bhawanipur,
District - Purnia.
15. Manjur Devi, Wife of Bhikhan Muni, resident of Village - Brahmgyani
Kamat, Police Station- Bhawanipur, District - Purnia.
16. Most. Upsi Devi @ Kapsi Devi widow of Late Jagan Muni, resident of
Village - Brahmgyani Kamat, Police Station- Bhawanipur, District - Purnia.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 13478 of 2021
======================================================
Shiojee Gupta @ Shijee Kumar Gupta Son of Late Lakshman Bhagat @
Lakshman Gupta Resident of Village-Kohbara Tola-Jogni, Police Station-
Krityanand Nagar (Old-Police Station-Sadar), District-Purnia.
... ... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary to the Government of
Bihar in the Department of Revenue and Land Reforms, at Patna.
2. The Principal Secretary to the Government of Bihar in the Department of
Revenue and Land Reforms, at Patna.
3. The Collector of the District of Purnia.
4. The Additional Colector in-Charge Ceiling at Purnia.
5. The Sub Divisional Officer at Sadar, Purnia.
6. The Deputy Collector Land Refforms at Sada Purnia.
7. The Anchal Adhikari at Krityanand Nagar Wthin the District of Purnia.
Resident of Village-Champa Nagar Dourhi, Police-Station-K. Nagar,
District-Purnia.
8. Shri Binoda Nand Singh Sono f Late Kumar Bimlanand Singh Resident of
Village-Champa Nagar Dourhi, Police-Station-K. Nagar, District-Purnia.
9. Shri Girija Nand Singh Son of Late Kumar Bimlanand Singh Resident of
Village-Champa Nagar Dourhi, Police-Station-K. Nagar, District-Purnia.
Patna High Court CWJC No.15060 of 2019(8) dt.03-04-2023
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... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 13572 of 2021
======================================================
Manna Lal Mahto @ Munna Lal Mahto Son of Late Shyam Charan Mahto
Resident of Village-Chak, Police Station-Jalalgarh.
... ... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary Department of Revenue
and Land Reforms, at Patna.
2. The Principal Secretary, Department of Revenue and Land Reforms,
Government of Bihar, Patna.
3. The Collector of the District of Purnia.
4. The Sub Divisional Officer at Sadar, Purnia.
5. The Deputy Collector Land Reforms at Sadar, Purnia.
6. The Andhal Adhikari, Jalalgarh Within the District of Purnia.
7. Shri Jitendra Narayan Singh Son of Late Ram Sharan Singh Resident of
Village and Police Station-Jalalgarh, District-Purnia.
8. Shri Abhai Kumar Singh Son of Late Sudhir Narayan Singh Resident of
Village and Police Station-Jalalgarh, District-Purnia.
9. Shri Darbari Oraon Son of Dharmi Oraon Resident of Village-Baisa, Police
Station-Jalalgarh, District-Purnia.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 13573 of 2021
======================================================
Nazmul Haque, Son of Late Dana Ullah, resident of Village-Mathaur-Ghogha
Rajbari, Police Station-Kasba, District-Purnia.
... ... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary, Department of Revenue
and Land Reforms at Patna.
2. The Principal Secretary, Department of Revenue and Land Reforms,
Government of BIhar, Patna.
3. The Collector of the district Purnia.
4. The Sub Divisional Officer, at Sadar, within the district of Purnia.
5. The Anchal Adhikari at Kasba within the district of Purnia.
6. Shri Shiv Narayan Sah, Son of Late Fakir Chand Sah, resident of Village-
Madarghat, Kasba, Post Office and Police Station-Kasba, District-Purnia.
Patna High Court CWJC No.15060 of 2019(8) dt.03-04-2023
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... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 13618 of 2021
======================================================
Chandeshwari Prasad Singh Son of Late Fatakn Lal Singh Resident of
Village- Chak, Police Station- Garhbanaili, District- Purnia.
... ... Petitioner/s
Versus
1. The State of Bihar Through the Principal Secretary, Department of Revenue
and Land Reforms, at Patna.
2. The Principal Secretary Department of Revenue and Land Reforms,
Government of Bihar, Patna.
3. The Collector of the district Purnia Purnia.
4. The Sub Divisional Officer At Sadar, Purnia.
5. The Deputy Collector Land Reforms At Sadar, Purnia.
6. The Anchal Adhikari Lalalgarh within the district of Purnia.
7. Shri Jitendra Narayan Singh Son of Late Ram Sharan Singh Resident of
Village and Police Station- Jalalgarh, District- Purnia.
8. Shri Abhai Kumar Singh Son of Late Sudhir Narayan Singh Resident of
Village and Police Station- Jalalgarh, District- Purnia.
9. Sufal Tuddu Son of Ramu Tuddu Resident of Village and Police Station-
Jalalgarh, District- Purnia.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 13649 of 2021
======================================================
Radha Devi Wife of Vinay Prasad @ Bambam Purbey resident of Kishori Lal
Chouk Bhagwati Asthan in R.K. College Road, Madhubani, District-
Madhubani.
... ... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary, of the Department of
Revenue and Land Reforms, at Patna.
2. The Principal Secretary, Department of Revenue and Lan Reforms,
Government of Bihar, at Patna.
3. The Secretary, Bihar Land Tribunal, Patna.
4. The Commissioner Darbanga Division, Darbhanga.
5. The Additional Collector, Darbhanga.
6. The Deputy Collector Land Reforms at Sadar, Darbhanga Within the District
of Darbhanga.
Patna High Court CWJC No.15060 of 2019(8) dt.03-04-2023
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7. Asraf Hussain Son of Md. Akbar Ajam, Resident of Village-Gousaghat,
Police Station-Sadar-Darbhanga, District-Darbhanga.
8. Phasiha Kaisar Wife of Md. Wasim Resident of Mohalla-Khaja Sarai, Post
Office and Police Station-Laheria Sarai- District-Darbhanga.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 13708 of 2021
======================================================
Gholtan Mahto @ Gholtan Rai Son of Babu Lal Mahto @ Babu Lal Rai
Resident of Village- Rajghat Garail Patel Nagar Damili, Police Station-
Mirganj, District- Purnia.
... ... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary, Department of Revenue
and Land Reforms at Patna.
2. The Principal Secretary, Department of Revenue and Land Reforms,
Government of Bihar, Patna.
3. The Collector of the District of Purnia.
4. The Sub Divisional Officer, Dhamdaha within the district of Purnia.
5. The Deputy Collector, Land Reforms at Dhamdaha within the district of
Purnia.
6. The Anchal Adhikari at Dhamdaha within the district of Purnia.
7. Shri Arun Kumar Choudhary Son of Late Bhagwat Prasad Choudhary
Resident of Village- Damaili, Police Station- Mirganj, District- Purnia.
8. Shri Saryug Paswan Son of Laddu Paswan Resident of Village- Garail Tola
Sanjhaghat, Police Station- Mirganj, District- Purnia.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 13785 of 2021
======================================================
Kare Lal Mahaldar Son of Sunder Mahaldar Resident of Village- Jalalgarh,
Police Station- Jalalgarh, District- Purnia.
... ... Petitioner/s
Versus
1. The State of Bihar Through the Principal Secretary Department of Revenue
and Land Reforms, at Patna.
2. The Principal Secretary Department of Revenue and Land Reforms,
Government of Bihar, Patna.
3. The Collector of the district of Purnia Purnia.
4. The Sub Divisional Officer At Sadar, Purnia.
Patna High Court CWJC No.15060 of 2019(8) dt.03-04-2023
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5. The Deputy Collector Land Reforms At Sadar, Purnia.
6. The Anchal Adhikari Jalalgarh within the district of Purnia.
7. Shri Jitendra Narayan Singh Son of Late Ram Sharan Singh Resident of
Village and Post Office at Jalalgarh, District- Purnia.
8. Shri Abhai Kumar Singh Son of Late Sudhir Narayan Singh Resident of
Village and Post Office at Jalalgarh, District- Purnia.
9. Guru Marandi Son of Tipu Marandi Resident of Village and Police Station-
Jalalgarh, District- Purnia.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 13816 of 2021
======================================================
Mahendra Singh Son of Late An Lal Singh and Late Most. Neno Devi @
Nino Devi resident of Village - Chak, Police Station - Garhbanaili (Old Police
Station - Kasba), District- Purnia.
... ... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary Department of Revenue
and land Reforms, at Patna.
2. The Principal Secretary, Department of Revenue and Land Reforms,
Government of Bihar, Patna.
3. The Collector of the District of Purnia.
4. The Sub Divisional officer at Sadar, Purnia.
5. The Deputy Collector Land Reforms at Sadar, Purnia.
6. The Anchal Adhikari, Jalalgarh within the district of Purnia.
7. Shri Jitendra Narayan Singh Son of Late Ram Sharan Singh resident of
Village and Police Station - Jalalgarh, District- Purnia.
8. Shri Abhai Kumar Singh Son of Late Sudhir Narayan Singh resident of
Village and Police Station - Jalalgarh, District- Purnia.
9. Shri Sadhu Sharan Paswan son of Panchu Paswan resident of Village - Chak,
Police Station- Garbanaili, District- Purnia.
10. Shri Rama Hembram Son of Lakhan Hembram resident of Village - Chak,
Police Station- Garbanaili, District- Purnia.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 14047 of 2021
======================================================
1. Harsh Nandan Jha Son of Late Bindh Nath Jha. Resident of Village-Patharia,
Police Station-Galgalia, District-Kishanganj.
2. Sanjay Kumar Jha Son of Late Bindh Nath Jha Resident of Village-Patharia,
Police Station-Galgalia, District-Kishanganj.
Patna High Court CWJC No.15060 of 2019(8) dt.03-04-2023
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3. Rajesh Kumar Jha Son of Late Bindh Nath Jha. Resident of Village-Patharia,
Police Station-Galgalia, District-Kishanganj.
... ... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary, Department of Revenue
and Land Reforms, Bihar Patna.
2. The Principal Secretary, Department of Revenue and Land Reforms,
Government of Bihar, Patna.
3. The Divisional Commissioner, Purnia Division, Purnia.
4. The Collector, Kishanganj.
5. The Deputy Collector Land Reforms at Kishanganj Within the District of
Kishanganj.
6. Bibi Saira Khatoon Wife of Taiyab Hussain Resident of Village-patharia,
Post Office and Police Station-Galgalia, District-Kishanganj.
7. Smt. Mala Devi Widow of Late Shri Kant Mishra Resident of Thakurganj,
Police Station-Thakurganj, District-Kishanganj.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 14133 of 2021
======================================================
Sri Ram Binay Singh @ Ram Vinay Singh Son of Late Nolakh Singh,
Resident of Village BaghaKol, P.S. Bikram, P.O. Patut, District - Patna.
... ... Petitioner/s
Versus
1. The State of Bihar through the Chief Secretary, Government of Bihar, Patna.
2. The Principal Secretary, Revenue and Land Reforms Department,
Government of Bihar, Patna.
3. The Commissioner, Magadh Division, Patna.
4. The Collector, Patna.
5. The Additional Collector, Patna.
6. The Deputy Collector, Land Reforms, Patna.
7. The Circle Officer, Patna.
8. Smt. Sushila Devi, Wife of Sri Yashwant Kumar, resident of Village
Babhanpura, P.O. - Mubarakpur, P.S. Phulwarisharif, District - Patna.
9. Sri Arvind Kumar, Son of Sri Lal Babu Singh, Resident of Village Baghakol,
P.O. - Patut, P.S. Bikram, District - Patna.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 14456 of 2021
======================================================
Patna High Court CWJC No.15060 of 2019(8) dt.03-04-2023
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Naresh Mahto Son of Girish Mahto, Resident of Village - Chak, Police
Station - Jalalgarh, District - Purnia.
... ... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary, Department of Revenue
and Land Reforms, at Patna.
2. The Principal Secretary, Department of Revenue and Land Reforms,
Government of Bihar, Patna.
3. The Collector of the District of Purnia.
4. The Sub Divisional Officer at Sadar, Purnia.
5. The Deputy Collector, Land Reforms at Sadar, Purnia.
6. The Anchal Adhikari, Jalalgarh within the district of Purnia.
7. Shri Jitendra Narayan Singh, Son of Late Ram Sharan Singh, Resident of
Village and Post Office Jalalgarh, District - Purnia.
8. Shri Abhai Kumar Singh, Son of Late Sudhir Narayan Singh, Resident of
Village and Post Office Jalalgarh, District - Purnia.
9. Laxman Oraon, Son of Dhormu Oraon, Resident of Village - Baisa, Police
Station - Jalalgarh, District - Purnia.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 15046 of 2021
======================================================
1. Gopal Mandal Son of Late Naresh Prasad Mandal Resident of Village-
Simarbani, Police Station- Bhargama, District- Araria.
2. Sanjeet Mandal Son of Late Naresh Prasad Mandal Resident of Village-
Simarbani, Police Station- Bhargama, District- Araria.
3. Ranjeet Mandal Son of Late Naresh Prasad Mandal Resident of Village-
Simarbani, Police Station- Bhargama, District- Araria.
... ... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary, of the Department of
Revenue and Land Reforms, at Patna.
2. The Principal Secretary, Department of Revenue and Land Reforms,
Government of Bihar, at Patna.
3. The Collector of the District of Araria.
4. The Additional Collector of the District of Araria.
5. The Deputy Collector, Land Reforms at Forbesganj within the district of
Araria.
6. Deepak Bhagat Son of Late Bodh Narayan Bhagat Resident of Village-
Simarbani, Post Office- Simarbani, Police Station- Bhargama, District-
Araria.
Patna High Court CWJC No.15060 of 2019(8) dt.03-04-2023
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7. Kumod Kumar Son of Late Bodh Narayan Bhagat Resident of Village-
Simarbani, Post Office- Simarbani, Police Station- Bhargama, District-
Araria.
8. Prem Lata Widow of Late Ashol Mandal Resident of Village and P.O.-
Pachira, Police Station- Raniganj, District- Araria.
9. Bhawesh Kumar Mandal Son of Late Ashok Mandal Resident of Village and
P.O.- Pachira, Police Station- Raniganj, District- Araria.
10. Ravi Ranjan Son of Late Ashok Mandal Resident of Village and P.O.-
Pachira, Police Station- Raniganj, District- Araria.
11. Sulochana Devi Wife of Umanand Mandal Resident of Village and Post
Office- Basgara, Police Station- Forbesganj, District- Araria.
12. Sheela Devi Wife of Om Prakash Mandal Resident of Village and Post
Office- Dumaria, Police Station- Forbesganj, District- Araria.
13. Sudha Devi Wife of Prakash Mandal Resident of Village and P.O.- Pachira,
Police Station- Raniganj, District- Araria.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 15090 of 2021
======================================================
Shri Prasad Mandal Son of Late Darogi Mandal resident of Village and Post
Office at - Arajpur, Police Station - Chousa, District- Madhepura.
... ... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary Department of Revenue
and Land Reforms, Government of Bihar, Patna.
2. The Principal Secretary, Department of Revenue and Land Reforms,
Government of Bihar Patna.
3. The Collector, Purnia.
4. The Additional Collector, Land Ceiling, Purnia.
5. The Sub-Divisional Officer, Dhamdaha within the district of Purnia.
6. The Deputy Collector Land Reforms at Dhamdaha within the district of
Purnia.
7. The Anchal Adhikari, Rupouli within the district of Purnia.
8. Smt. Uma Devi Widow of Late Shilendra Kumar Sinha resident of Village
and Post office at - Kapsouna Police Station- Sahkund, District- Bhagalpur.
9. Smt. Gulia Devi Wife of Budhan Rishi resident of Village - Banki, Post
Office - Bahdura, Police Station- Rupouli, District- Purnia.
10. Smt. Sunia Devi Wife of Sanjay Rishi resident of Village - Banki, Post
Office - Bahdura, Police Station - Rupouli, District- Purnia.
11. Smt. Lalita Devi Wife of Jagdish Mukhia resident of Village - Banki, Post
Office - Bahdura, Police Station - Rupouli, District- Purnia.
12. Smt. Asima Khatoon Wife of Late Kayamuddin resident of Village - Banki,
Patna High Court CWJC No.15060 of 2019(8) dt.03-04-2023
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Post Office - Bahdura, Police Station - Rupouli, District- Purnia.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 17115 of 2021
======================================================
Md. Jaheer Son of Late Md. Nasir resident of Village - Deoka Bhargama, Post
Office - Deoka Bhargama, Police Station- Bheja, District - Madhubani.
... ... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary, Revenue Land Reforms
Department, Government of Bihar, Patna.
2. The Principal Secretary, Revenue Land Reforms Department, Government
of Bihar, Patna.
3. The Additional Collector, Madhubani.
4. The Deputy Collector Land Reforms Jhanjharpur.
5. Md. Yusuf Kujra Son of Late Md. Salim Kujra, resident of Village and P.O.
Deoka Bhargama, Police Station Bheja, District - Madhubani.
6. Md. Musaharu Mian, Son of Late Imtyaj, resident of Village and P.O. Deoka
Bhargama, Police Station Bheja, District - Madhubani.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 17890 of 2021
======================================================
Anil Kumar Singh S/o- Late Ratnakar Prasad Singh R/o- Vill- Soha Via
Sonbarasaraj, P.S.- Sonbarsaraj, Distt- Saharasa
... ... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary, Revenue and Land
Reforms Department, Govt. of Bihar, Patna.
2. The Joint Secretary, Revenue and Land Reforms Department, Govt. of
Bihar, Patna.
3. The Divisional Commissioner, Kosi Division, Purnia.
4. The Collector, Saharsa.
5. The DCLR, Sadar, Saharsa.
6. The Circle Officer, Sonbarsa, Saharsa.
7. Ramesh Chandra Singh S/o- Late Badri Narayan Singh R/o- Vill- Soha Via
Sonbarasaraj, P.S.- Sonbarsaraj, Distt- Saharasa. At present residing at B-
111468J- Dhurwa, P.O. and P.S.- Dhurwa, Distt- Ranchi.
8. Rekha Devi D/o- Late Surendra Narayan Singh, W/o- Sri Arun Kr. Singh
R/o- Vill- Soha Via Sonbarasaraj, P.S.- Sonbarsaraj, Distt- Saharasa. At
Patna High Court CWJC No.15060 of 2019(8) dt.03-04-2023
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present residing at Mohalla- Gangjala (Near Bir Kunwar Singh School) P.O.
Gangjala, P.S. and Distt- Saharsa.
9. Smt. Mani Prabha D/o- Late Surendra Narayan Singh, W/o- Sunil Kr. Singh
R/o- Vill- Soha Via Sonbarasaraj, P.S.- Sonbarsaraj, Distt- Saharasa. At
present residing at Mohalla- Gangjala (Near Bir Kunwar Singh School) P.O.
Gangjala, P.S. and Distt- Saharsa.
10. Kumari Snehlata D/o- Late Surendra Narayan Singh, W/o- Subodh Kumar
Singh R/o- Vill- Soha Via Sonbarasaraj, P.S.- Sonbarsaraj, Distt- Saharasa.
At present residing at Mohalla- Gangjala Rahman Chowk (in front of Clinic
of Dr. Jitendra Kumar) P.S. and Distt- Saharsa.
11. Sabnam Devi D/o- Late Surendra Narayan Singh, W/o- Ajay Kr. Singh R/o-
Vill- Soha Via Sonbarasaraj, P.S.- Sonbarsaraj, Distt- Saharasa. At present
residing at Mohalla- Gangjala Rahman Chowk (in front of Clinic of Dr.
Jitendra Kumar) P.S. and Distt- Saharsa.
12. Smt Chandra Prabha Devi D/o- Late Surendra Narayan Singh, W/o- Jay
Ballabh Pd. Singh R/o- Vill- Soha Via Sonbarasaraj, P.S.- Sonbarsaraj, Distt-
Saharasa. At present residing at Vill. and P.O.- Vishanpur, P.S.- Saurbazar,
Distt- Saharsa.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 17962 of 2021
======================================================
1. Dropadi Devi @ Dropati Devi Wife of Shri Kailash Singh Resident of
Village- Dhamdaha Tola- Harinkol, Police Station- Dhamdaha, District-
Purnia.
2. Gopal Mandal Son of Late Satya Narayan Mandal Resident of Village-
Dhamdaha Tola- Harinkol, Police Station- Dhamdaha, District- Purnia.
... ... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary, Department of Revenue
and Land Reforms, at Patna.
2. The Principal Secretary, Department of Revenue and Land Reforms,
Government of Bihar, Patna.
3. The Collector, Purnia.
4. The Sub Divisional Officer, at Dhamdaha within the district of Purnia.
5. The Deputy Collector, Land Reforms at Dhamdaha within the district of
Purnia.
6. The Anchal Adhikari at Dhamdaha within the district of Purnia.
7. Sachindra Narayan Thakur Son of Sucho Thakur No-7 Resident of Village-
Rangpura, Police Station- Mirganj, District- Patna.
... ... Respondent/s
======================================================
with
Patna High Court CWJC No.15060 of 2019(8) dt.03-04-2023
97/140
Civil Writ Jurisdiction Case No. 18014 of 2021
======================================================
Shahanshah Alam son of Late Abdul Haseeb Khan @ Abdul Hasib resident of
Village Dumrawan, Post- Bankey Bazar, P.S. Bankey Bazar, District- Gaya.
... ... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary, Department of Revenue
and Land Reforms, Govt. of Bihar, Patna.
2. The Additional Collector, Gaya.
3. The Land Reforms Deputy Collector, Sherghati, Gaya.
4. Umar Khan son of Shamsul Arfeen resident of Village Khajuria, P.S. Bankey
Bazar, District Gaya.
5. Mostt. Gangotri Devi wife of Jatu Sao resident of Village Dumrawan, P.S.
Bankey Bazar, District Gaya, at present resident of Village Kochia,
Darbhanga, P.O. Raniganj, P.S. Imamganj, District Gaya.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 18193 of 2021
======================================================
1. Umesh Mandal Son of Late Jagdeo Mandal Resident of Village-Patti
Sakhsena, Tola Tulsi Kuria, Police Station-Barhara Kothi, District-Purnia.
2. Rajo Mandal @ Rajendra Mandal Son of Hari Prasad Mandal Resident of
Village-Patti Sakhsena, Tola Tulsi Kuria, Police Station-Barhara Kothi,
District-Purnia.
3. Nageshwar Rajak Son of Late Lakshman Rajak. Resident of Village-Patti
Sakhsena, Tola Tulsi Kuria, Police Station-Barhara Kothi, District-Purnia.
4. Bhuwan Mandal Son of Late Kunji Mandal. Resident of Village-Patti
Sakhsena, Tola Tulsi Kuria, Police Station-Barhara Kothi, District-Purnia.
5. Shyam Lal Mandal Son of Sachcho Mandal Resident of Village-Nirpur,
Police Station-Dhamdaha, District-Purnia.
6. Ramdeo Mandal Son of Mahanand Mandal. Resident of Village-Nirpur,
Police Station-Dhamdaha, District-Purnia.
7. Sheo Kumar Mandal Son of Kedar Mandal Resident of Village-Nirpur,
Police Station-Dhamdaha, District-Purnia.
8. Kalpana Devi Wife of Yogendra yadav Resident of Village-Nirpur, Police
Station-Dhamdaha, District-Purnia.
9. Usha devi Wife of Surendra Prasad Yadav Resident of Village-Nirpur, Police
Station-Dhamdaha, District-Purnia.
10. Jogi Mandal Son of Mohan Mandal Resident of Village-Nirpur, Police
Station-Dhamdaha, District-Purnia.
11. Hardeo Mandal Son of Mahanand Mandal. Resident of Village-Nirpur,
Police Station-Dhamdaha, District-Purnia.
Patna High Court CWJC No.15060 of 2019(8) dt.03-04-2023
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... ... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary to the Government of
Bihar in the Department of Revenue and Land Reforms, at Patna.
2. The Principal Secretary to the Government of Bihar in the Department of
Revenue and Land Reforms, at Patna.
3. The Collector of the District of Purnia.
4. The Additional Collector in-Charge Ceiling at Purnia.
5. The Sub Divisional Officer at Sadar, Purnia.
6. The Deputy Collector Land Reforms at Sadar, Purnia.
7. The Anchal Adhijkari at Dhamdaha Withim the District of Purnia.
8. Shri Bahadur Chand Son of Late Pratap Nr. Chand Resdients of Village-
Bishanpur, Police Station-Dhamdaha, District-Purnia.
9. Shri Prakash Chand Son of Late Pratap Nr. Chand Resdients of Village-
Bishanpur, Police Station-Dhamdaha, District-Purnia.
10. Shri Gunjan Chand Son of Late Pratap Nr. Chand Resdients of Village-
Bishanpur, Police Station-Dhamdaha, District-Purnia.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 18354 of 2021
======================================================
1. Dani Yadav Son of Late Lakhan Yadav Resident of Village - Aura, Ward No.
13, P.O.- Shankarpur, P.S.- Rosera, District- Samastipur.
2. Tribhuban Yadav Son of Late Lakhan Yadav, Resident of Village - Aura,
Ward No. 13, P.O.- Shankarpur, P.S.- Rosera, District- Samastipur.
... ... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary, Department of Revenue
and Land Reforms, Bihar.
2. The Chief Secretary, Department of Revenue and Land Reforms, State of
Bihar, Patna.
3. The Commissioner, Darbhanga Division, Darbhanga.
4. The District Magistrate, Samastipur.
5. The Deputy Collector Land Reforms, Rosera.
6. Suryabali Devi Wife of Ram Bahadur Yadav, Resident of Village- Aura,
Ward No. 13, P.O.- Shankarpur, P.S.- Rosera, District - Samastipur- 848117.
7. Basant Yadav Son of Late Bajrangi Yadav, Resident of Village - Purpathar,
P.S.- Khodabandpur, District - Begusarai.
8. Krishna Kumari, Wife of Late Shatrughan Yadav, Resident of Village - Aura,
Ward No. 13, P.O.- Shankarpur, P.S.- Rosera, District- Samastipur.
Patna High Court CWJC No.15060 of 2019(8) dt.03-04-2023
99/140
9. Pratosh Yadav Son of Late Shatrughan Yadav, Resident of Village - Aura,
Ward No. 13, P.O.- Shankarpur, P.S.- Rosera, District- Samastipur.
10. Pankaj Kumar Yadav, Son of Late Shatrughan Yadav, Resident of Village -
Aura, Ward No. 13, P.O.- Shankarpur, P.S.- Rosera, District- Samastipur.
11. Chhotu Yadav Son of Late Shatrughan Yadav, Resident of Village - Aura,
Ward No. 13, P.O.- Shankarpur, P.S.- Rosera, District- Samastipur.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 18566 of 2021
======================================================
Ramdas Yadav Son of Laxmi Yadav, resident of Village - Gaiwal, Athar, P.O.-
Baghoul, P.S. and Anchal- Baheri, District - Darbhanga.
... ... Petitioner/s
Versus
1. The State of Bihar through the Chief Secretary, Government of Bihar, Patna.
2. The Principal Secretary, Revenue and Land Reforms Department,
Government of Bihar, Patna.
3. The Commissioner, Darbhanga.
4. The Additional Collector, Darbhanga.
5. Deputy Collector, Land Reforms, Darbhanga.
6. Smt. Sunita Kumari W/o Lalit Kumar Mukhiya, resident of Baghoul,
Anchal- Baheri, District - Darbhanga.
7. Most. Kameshwari Devi W/o Late Harishankar Jha, resident of Mohalla -
Balbhdrapur, Under Town, Darbhanga, P.O. and P.S.- Laheriasarai, District -
Darbhanga.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 19939 of 2021
======================================================
Krishna Murari Baitha, S/o Late Sargun Baitha, R/o Village-Garar, P.S.-
Andar, District-Siwan.
... ... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary, Revenue and Land
Reforms Department, Government of Bihar, Patna.
2. The Principal Secretary, Revenue and Land Reforms Department,
Government of Bihar, Patna.
3. The Commissioner, Saran Division, Chapra.
4. The Collector-cum-District Magistrate, Siwan.
5. The Land Reforms Deputy Collector, Siwan.
Patna High Court CWJC No.15060 of 2019(8) dt.03-04-2023
100/140
6. Uday Kishore Baitha, S/o Late Singashan Baitha, R/o Village-Garar, P.O.-
Hussainganj, P.S.-Andar, District-Siwan.
7. Most. Bidyawati Devi, S/o Late Bacha Chaubey, R/o Village-Garar, P.O.-
Hussainganj, P.S.-Andar, District-Siwan.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 19968 of 2021
======================================================
1. Bhagwati Prasad Son of Late Asharafi Prasad Resident of Village -
Kushahar, Post Office - Jhanjhwa Bazar, P.S. - Mohammadpur, District-
Gopalganj.
2. Durga Prasad Son of Late Asharafi Prasad Resident of Village - Kushahar,
Post Office - Jhanjhwa Bazar, P.S. - Mohammadpur, District- Gopalganj.
... ... Petitioner/s
Versus
1. The State of Bihar, through the Principal Secretary Revenue Department,
Government of Bihar, Patna.
2. The Additional Member, Board of Revenue, Bihar Old Secretariat, Patna.
3. The Commissioner Saran Division, Chapra.
4. The Collector, Gopalganj.
5. The Additional Collector, Gopalganj.
6. The Deputy Collector, Land Reforms, Gopalganj.
7. Prabhawati Devi Wife of Shri Ganesh Singh Resident of Village - Kushahan,
Post Office - Jhanjhwa Bazar, P.S. - Mohammadpur, District- Gopalganj.
8. Rampati Devi Wife of Late Asharafi Prasad Resident of Village - Kushahar,
Post Office - Jhanjhawa Bazar, P.S. - Mohammadpur, District-Gopalganj.
9. Pataro Devi Wife of Late Bahadur Bhagat Resident of Village - Kushahar,
P.S - Jhanjhwa Bazar, P.S. - Mohammadpur, District- Gopalganj.
10. Rajmati Devi Wife of Shri Rajendra Prasad Resident of Village - Kushahar,
Post Office - Jhanjhwa Bazar, District- Gopalganj.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 20864 of 2021
======================================================
1. Most. Asma Khatoon Widow of Late Md. Hadis resident of Village- Banki,
Police Station- Rupouli, District- Purnea.
2. Md. Kamruddin Son of Late Md. Alauddin resident of Village- Banki, Police
Station- Rupouli, District- Purnea.
3. Budhani Devi widow of Late Upendra Gorhi resident of Village- Arajpur,
Police Station- Chousa, District- Madhepura.
Patna High Court CWJC No.15060 of 2019(8) dt.03-04-2023
101/140
... ... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary, Department of Revenue
and Land Reforms at Patna.
2. The Principal Secretary, Government of Bihar in the department of Revenue
and Land Reforms at Patna.
3. The Collector, of the district of Purnia.
4. The Sub Divisional Officer at Dhamdaha within the district of Purnia.
5. The Anchal Adhikari at Rupouli within the district of Purnia.
6. Smt. Uma Devi widow of late Shailendra Kumar Sinha resident of Village
and Post Office at Kapsouna, Police Station- Shahkund, District- Bhagalpur,
7. Dr. Prabhat Kumar Sinha Son of Late Hari Ballabh Narayan Sinha resident
of Village- Rampur, Police Station- Kahalgaon, District- Bhagalpur.
8. Shri Braj Ballabh Narayan Sinha Son of Late Ram Sunder Mandal resident
of Village- Rampur, Police Station- Kahalgaon, District- Bhagalpur.
9. Shri Raj Ballabh Nr. Sinha Son of Late Ram Sunder Mandal resident of
Village- Rampur, Police Station- Kahalgaon, District- Bhagalpur.
10. Smt. Bhikha Devi Wife of Puran Rishi resident of Village- Banki, Police
Station- Rupouli, District- Purnia.
11. Smt. Nisha Devi wife of Pappu Rajak resident of Village- Banki, Police
Station- Rupouli, District- Purnia.
12. Smt. Savitri Devi Wife of Dilip Ram resident of Village- Banki, Police
Station- Rupouli, District- Purnia.
13. Shri Akbar Sabji Son of Late Sattan Sabji resident of Village- Banki, Police
Station- Rupouli, District- Purnia.
14. Md. Kamruddin Son of Late Alauddin resident of Village- Banki, Police
Station- Rupouli, District- Purnia.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 20947 of 2021
======================================================
Sakhichand Singh S/o Late Saryu Singh Resident of Village- Barap, P.S.-
Agiaon, Circle- Garhani, District- Bhojpur.
... ... Petitioner/s
Versus
1. The State of Bihar through the Chief Secretary, Bihar, Patna.
2. The Principal Secretary, Revenue and Land Reform Department, Bihar,
Patna.
3. The Divisional Commissioner, Patna.
4. The Collecetor, Bhojpur at Ara.
5. The Additional Collector, Bhojpur at Ara.
Patna High Court CWJC No.15060 of 2019(8) dt.03-04-2023
102/140
6. The Deputy Collector, Land Reform, Sadar, Ara.
7. The Circle Officer, Garhani Ara.
8. Triloki Nath Singh S/o Shiv Prasad Singh Resident of Village- Barap, P.S.
Agiaon, Circle- Garhani, District- Bhojpur (Bihar).
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 21207 of 2021
======================================================
1. Most. Pyaro Devi W/o Late Ram Naraian Bhagat Resident of Village-
Karhanu, P.O.- Barheya, P.S.- Ziradei, District- Siwan.
2. Ajay Kumar Bhagat @ Ajay Kumar S/o Late Ram Naraian Bhagat. Resident
of Village- Karhanu, P.O.- Barheya, P.S.- Ziradei, District- Siwan.
3. Rajesh Bhagat @ Rajesh Kumar Bhagat S/o Late Ram Naraian Bhagat
Resident of Village- Karhanu, P.O.- Barheya, P.S.- Ziradei, District- Siwan.
... ... Petitioner/s
Versus
1. The State of Bihar through Principle Secretary Revenue Department Govt.
of Bihar.
2. The, Commissioner Saran Division, Saran.
3. The, Collector, Siwan.
4. The, Deputy Collector, Land Reforms, Siwan Sadar, District-Siwan.
5. Munni Khatoon W/o Yasin Mian, Resident of Village- Karhanu, P.O.-
Barheya, P.S.- Ziradei, District- Siwan.
6. Prabhunath Singh S/o Late Chandrika Singh Resident of Village- Karhanu,
P.O.- Barheya, P.S.- Ziradei, District- Siwan.
7. Kaushal Kishore Singh S/o Late Chandrika Singh Resident of Village-
Karhanu, P.O.- Barheya, P.S.- Ziradei, District- Siwan.
8. Kamaldeo Singh S/o Late Ram Nagina Singh Resident of Village- Karhanu,
P.O.- Barheya, P.S.- Ziradei, District- Siwan.
9. Kapildeo Singh S/o Late Ram Nagina Singh Resident of Village- Karhanu,
P.O.- Barheya, P.S.- Ziradei, District- Siwan.
10. Kamal Kishore S/o Late Ram Narain Bhagat resident of Village- Karhanu,
P.O.- Barheya, P.S.- Ziradei, District- Siwan.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 21426 of 2021
======================================================
Sahid Mian Son of Sher Mian Resident of Village- Mishrain Chak, P.S.-
Gopalpur, District- Gopalganj.
... ... Petitioner/s
Patna High Court CWJC No.15060 of 2019(8) dt.03-04-2023
103/140
Versus
1. The State of Bihar through the Principal Secretary, Department of Revenue
Land Reforms and Revenue, Government of Bihar, Patna.
2. The Divisional Commissioner, Saran Division at Chapra.
3. The District Collector, Gopalganj.
4. The Land Reforms Deputy Collector, Gopalganj.
5. Chinta Haran Rai Son of Late Babu Baliram Rai Resident of Village-
Sonahulla, Gokhul, P.S.- Gopalpur, District- Gopalganj
6. Krishnawati Devi Daughter of Late Babu Baliram Rai Resident of Village-
Sonahulla, Gokhul, P.S.- Gopalpur, District- Gopalganj
7. Laxmi Devi D/o Late Babu Baliram Rai Resident of Village- Sonahulla,
Gokhul, P.S.- Gopalpur, District- Gopalganj
8. Rajinandan Sah son of Late Satan Sah Resident of Village- Mishra
Sonahula, Gopalpur, District- Gopalganj
9. Raj Kishore Sah son of Late Satan Sah Resident of Village- Mishra
Sonahula, Gopalpur, District- Gopalganj
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 84 of 2022
======================================================
Sahid Mian Son of Sher Mian Resident of Village- Mishrain Chak, P.S.-
Gopalpur, District- Gopalganj.
... ... Petitioner/s
Versus
1. The State of Bihar Through the Principal Secretary, Department of Revenue
Land reforms and Revenue, Government of Bihar, Patna.
2. The Divisional Commissioner Saran Division at Chapra.
3. The District Collector Gopalganj.
4. The Land Reforms Deputy Collector Gopalganj.
5. Nagendra Rai Son of Late Sudhdeo Rai Resident of Village- Sonahula
Gokhul, P.S.- Gopalpur, District- Gopalganj.
6. Kalawati Devi Daughter of Late Budhdeo Rai Resident of Village- Sonahula
Gokhul, P.S.- Gopalpur, District- Gopalganj.
7. Gayatri Devi Wife of Rajnandan Sah Resident of Village- Mishra Sonahula,
P.S.- Gopalpur, District- Gopalganj.
8. Raj Kishore Sah Son of Late Satan Sah Resident of Village- Mishra
Sonahula, P.S.- Gopalpur, District- Gopalganj.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 107 of 2022
======================================================
Patna High Court CWJC No.15060 of 2019(8) dt.03-04-2023
104/140
Baldeo Prasad Roy Son of Late Mouli Roy Resident of Mohalla - Shrinagar
Hata - Purnia, Police Station - Khajanchi Hat, District- Purnia.
... ... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary, Department of Revenue
and Land Reforms, Patna.
2. The Principal Secretary, Government of Bihar in the department of Revenue
and Land Reforms, Patna.
3. The Secretary, Bihar Land Tribunal at Patna.
4. The Collector of the District of Purnia.
5. The Sub Divisional Officer, Sadar, Purnia.
6. The Deputy Collector Land Reforms at Sadar, Purnia.
7. The Anchal Adhikari, Krityanand Nagar within the district of Purnia.
8. Shri Daman Roy Son of Late Deo Nath Roy Resident of Village - Chunapur,
Police Station - Krityanand Nagar, District - Purnia and at present Mohalla -
Madhubani, Police Station - Khajanchi Hat, District- Purnia.
9. Shri Raman Roy Son of Late Deo Nath Roy Resident of Village - Chunapur,
Police Station - Krityanand Nagar, District - Purnia. residing at Galaxy
Green Apartment at Mohalla - Raj Nagar (Khagaul Road) within Patna town
of the district of Patna.
10. Shri Gyanand Roy Son of Late Deo Nath Roy Resident of Village -
Chunapur, Police Station - Krityanand Nagar, District - Purnia and at present
residing at Galaxy Green Apartment at Mohalla - Raj Nagar (Khagaul Road)
within Patna twon of the district of Patna.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 532 of 2022
======================================================
Shail Kumar Jha @ Shail Kumar Son of Late Radha Krishna Jha, Resident of
Village - Karama, P.O. - Bhagipur, P.S.- Puraini, District - Madhepura.
... ... Petitioner/s
Versus
1. The State of Bihar Bihar.
2. The Principal Secretary, Department of Revenue and Land Reforms, Govt.
of Bihar, Patna.
3. The Collector, District - Madhepura.
4. The Deputy Collector, Land Reforms, Kishunganj, District - Madhepura.
5. Ashotosh Jha, Son of Late Radha Krishna Jha, resident of Village - Karama,
P.O. - Bhagipur, P.S.- Puraini, District - Madhepura.
6. Vinita Devi, Wife of Ranjit Chaurasiya, resident of Village - Karama, P.O. -
Bhagipur, P.S.- Puraini, District - Madhepura.
Patna High Court CWJC No.15060 of 2019(8) dt.03-04-2023
105/140
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 534 of 2022
======================================================
Ram Bilash Sah Son of Late Madho Sah resident of Village- Singhpur Diara,
Police Station- Rupouli, District- Purnia.
... ... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary, Department of Revenue
and Land Reforms, Government of Bihar at Patna.
2. The Principal Secretary, Government of Bihar in the Department of Revenue
and Land Reforms, at Patna.
3. The Minister, Department of Revenue and Land Reforms, Bihar, Patna
through Secretary of the Said department.
4. The Collector, Purnia.
5. The Additional Collector, Ceiling at Purnia.
6. The Sub Divisional Officer, at Dhamdaha within the district of Purnia.
7. The Deputy Collector Land Reforms at Dhamdaha within the district of
Purnia.
8. The Anchal Adhikari at Rupouli within the district of Purnia.
9. Smt. Uma Devi widow of Late Shailendra Kumar Sinha, resident of Village
and Post Office at- Kapsouna Police Station- Shakund, District- Bhagalpur.
10. Shri Prabhat Kumar Sinha Son of Late Hari Ballabh Narayan Sinha of
Village- Brahmagyani, Police Station- Bhawanipur, District- Purnia.
11. Sanjo Devi widow of Late Rajeshwar Uraon resident of Village- Jhalari
Dhar Tola, Police Station- Rupouli, Post Office- Jhalari, District- Purnia.
12. Bishni Devi Wife of Sheo Lal Uraon resident of Village- Jhalari Dhar Tola,
Police Station- Rupouli, Post Office- Jhalari, District- Purnia.
13. Dukhni Devi Wife of Late Kesho Uraon resident of Village- Jhalari Dhar
Tola, Police Station- Rupouli, Post Office- Jhalari, District- Purnia.
14. Ful Kumari Devi Wife of Arun Uraon resident of Village- Jhalari Dhar Tola,
Police Station- Rupouli, Post Office- Jhalari, District- Purnia.
15. Butani Devi Wife of Late Raso Uraon resident of Village- Jhalari Dhar Tola,
Police Station- Rupouli, Post Office- Jhalari, District- Purnia.
16. Anita Devi Wife of Late Doman Uraon resident of Village- Jhalari Dhar
Tola, Police Station- Rupouli, Post Office- Jhalari, District- Purnia.
17. Munia Devi Wife of Shyam Lal Uraon resident of Village- Jhalari Dhar Tola,
Police Station- Rupouli, Post Office- Jhalari, District- Purnia.
18. Mangali Devi Wife of Ravindra Uraon resident of Village- Jhalari Dhar Tola,
Police Station- Rupouli, Post Office- Jhalari, District- Purnia.
19. Deepak Kumar Singh Son of Dasrath Prasad Singh resident of Village-
Jhalari Dhar Tola, Police Station- Rupouli, Post Office- Jhalari, District-
Patna High Court CWJC No.15060 of 2019(8) dt.03-04-2023
106/140
Purnia.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 558 of 2022
======================================================
Sahid Mian son of Sher Mian, Resident of Village-Mishrain Chak, P.S.-
Gopalpur, District-Gopalganj.
... ... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary, Department of Revenue
Land Reforms and Revenue, Government of Bihar, Patna.
2. The Divisional Commissioner, Saran Division at Chapra.
3. The District Collector, Gopalganj.
4. The Land Reforms Deputy Collector, Gopalganj.
5. Chinta Haran Rai, son of Late Babu Baliram Rai, Resident of Village-
Sonahulla, Gokhul, P.S.-Gopalpur, District-Gopalganj.
6. Krishnawati Devi, Daughter of Late Babu Baliram Rai, Resident of Village-
Sonahulla, Gokhul, P.S.-Gopalpur, District-Gopalganj.
7. Laxmi Devi, D/o Late Babu Baliram Rai, Resident of Village-Sonahulla,
Gokhul, P.S.-Gopalpur, District-Gopalganj.
8. Rajinandan Sah, son of Late Satan Sah, Resident of Village-Mishra
Sonahula, Gopalpur, District-Gopalganj.
9. Raj Kishore Sah, son of Late Satan Sah, Resident of Village-Mishra
Sonahula, Gopalpur, District-Gopalganj.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 922 of 2022
======================================================
Jogendra Pandey, son of Late Lal Babu Pandey, resident of Village-Khalgaon,
P.S.-Gopalpur, District-Gopalganj, presently residing at 7/1c Short Street,
Ward No. 63, Circuls Avenue, Kolkata, West Bengal-710017.
... ... Petitioner/s
Versus
1. The State of Bihar through Principal Secretary, Revenue and Land Reforms,
Government of Bihar, Old Secretariat, Patna.
2. The Commissioner, Saran Division, Chapra, At and Po-Chapra, District-
Saran.
3. The Collector, Gopalganj, At and P.O.-Gopalganj, District-Gopalganj.
4. The Deputy Collector, Land Reforms, Gopalganj, At and P.O.-Gopalganj,
District-Gopalganj.
Patna High Court CWJC No.15060 of 2019(8) dt.03-04-2023
107/140
5. Mosumat Ram Savari Devi, Wife of Late Daroga Pandey, resident of
Village-Khalgaon, PS-Gopalpur, District-Gopalganj.
6. Sanjay Pandey, Son of Late Daroga Pandey, resident of Village-Khalgaon,
PS-Gopalpur, District-Gopalganj.
7. Ranjeet Pandey, son of Late Daroga Pandey, resident of Village-Khalgaon,
PS-Gopalpur, District-Gopalganj.
8. Akhileshwar Pandey, son of Late Bisheshwar Pandey, resident of Village-
Khalgaon, PS-Gopalpur, District-Gopalganj.
9. Jai Prakash Pandey, son of Late Bisheshwar Pandey, resident of Village-
Khalgaon, PS-Gopalpur, District-Gopalganj.
10. Most. Babi Kunwar, wife of Late Bisheshwar Pandey, resident of Village-
Khalgaon, PS-Gopalpur, District-Gopalganj.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 1683 of 2022
======================================================
Sher Mohammed Miyan @ Sher Mohammed S/o Late Ali Maujam Mian, R/o
Village-Chulwariya, Chak @ Bhatwaliya, Pargana Kuwari, P.S.-Phulwariya,
Dist-Gopalganj
... ... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary, Revenue and Land
Reforms Department, Government of Bihar, Patna.
2. The Principal Secretary, Revenue and Land Reforms Department,
Government of Bihar, Patna.
3. The Board of Revenue, through its Member, Bihar, Patna.
4. The Collector-Cum-District Magistrate, Gopalganj.
5. The Deputy Collector Land Reforms, Hathwah, Gopalganj.
6. Sadakat Ansari S/o Late Ali Raja Ansari R/o Village-Churamanchak,
Pargana-Kuwari, P.S.-Phulwariya, District-Gopalganj.
7. Rafakat Ansari S/o Late Ali Raja Ansari R/o Village-Churamanchak,
Pargana-Kuwari, P.S.-Phulwariya, District-Gopalganj.
8. Tazara Khatoon, not Known to the Petitioner, D/o Late Ali Raja Ansari. R/o
Village-Churamanchak, Pargana-Kuwari, P.S.-Phulwariya, District-
Gopalganj.
9. Johra Khatoon not Known to the Petitioner, D/o Late Ali Raja Ansari R/o
Village-Churamanchak, Pargana-Kuwari, P.S.-Phulwariya, District-
Gopalganj.
10. Bibi Maiyasan W/o Mohammed Yaseen. R/o Village-Churamanchak,
Pargana-Kuwari, P.S.-Phulwariya, District-Gopalganj.
... ... Respondent/s
======================================================
Patna High Court CWJC No.15060 of 2019(8) dt.03-04-2023
108/140
with
Civil Writ Jurisdiction Case No. 1798 of 2022
======================================================
Akhilesh Kumar Singh Son of Late Parmanand Singh Resident of Village-
Chandwa, Police Station- Falka, District- Katihar.
... ... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary, Department of Revenue
and Land Reforms at Patna.
2. The Principal Secretary, Government of Bihar in the department of Revenue
and Land Reforms, at Patna.
3. The Minister, Department of Revenue and Land Reforms, Bihar, Patna
through the Secretary of the said depatment.
4. The Collector of the District of Katihar.
5. The Additional Collector, Katihar.
6. The Sub Divisional Officer at Katihar.
7. The Deputy Collector, Land Reforms at Katihar.
8. The Anchal Adhikari at Falka within the district of Katihar.
9. Umesh Paswan Son of Bhuneshwar Paswan Resident of Village- Chandwa,
Post Office- Pirmokam, Police Station- Falka, District- Katihar.
10. Dharkhan Paswan Son of Basudeo Paswan of Village- Chandwa, Post
Office- Pirmokam, Police Station- Falka, District- Katihar.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 1885 of 2022
======================================================
Nilmani Devi Daughter of Late Rudra Narayan Singh resident of Village -
Pothia, Police Station- Raniganj, District - Katihar at present of resident of
Village - Chandwa, P.O.- Pirmokam, Police Station- Falka, District - Katihar.
... ... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary, Department of Revenue
and Land Reforms, at Patna.
2. The Principal Secretary, Government of Bihar in the Department of Revenue
and Land Reforms, at Patna.
3. The Minister, Department of Revenue and Land Reforms, Bihar, Patna
through the Secretary of the said department.
4. The Collector of the district of Katihar.
5. The Additional Collector, Katihar.
6. The Sub Divisional Officer at Katihar.
7. The Deputy Collector Land Reforms at Katihar.
Patna High Court CWJC No.15060 of 2019(8) dt.03-04-2023
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8. The Anchal Adhikri at Falka within the district of Katihar.
9. Shri Akhilesh Kumar Singh Son of Late Parmanand Singh and Late Jaldai
Devi, resident of Village - Chandwa, Police Station- Falka, District - Katihar.
10. Dhumma Marandi Son of Chidga Marandi, resident of Village - Shri Kamat,
Post Office - Pirmokam, District - Katihar.
11. Shyam Lal Murmu Son of Tla Murmu of Village - Shrikamat, Post Office -
Pirmokam, District - Katihar.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 1903 of 2022
======================================================
Shiv Jee Mandal @ Shiv Narayan Mandal Son of Late Bangali Mandal
Resident of Village- Bishanpur Tola Fulwaria, Police Station- Dhamdaha,
District- Purnia.
... ... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary, Department of Revenue
and Land Reforms, Government of Bihar, Patna.
2. The Principal Secretary, Department of Revenue and Land Reforms,
Government of Bihar (Old Secretariate Building), Patna.
3. The Collector, Purnia.
4. The Sub-Divisional Officer at Dhamdaha within the district of Purnia.
5. The Deputy Collector, Land Reforms, Dhamdaha within the district of
Purnia.
6. The Anchal Adhikari, Dhamdaha, within the district of Purnia.
7. Abhav Kr Choudhry @ Anjani Choudhary Son of Late Ramdeo Choudhary
Resident of Village- Bishanpur Deorhi, Post Office- Bishanpur, Police
Station- Dhamdaha, District- Purnia.
8. Jantari Mandal Son of Late Mohan Mandal Resident of Village- Bishanpur
Tola- Fulwaria, Post Office- Bishanpur Deorhi, Police Station- Dhamdaha,
District- Purnia.
9. Jitendra Mandal Son of Late Mohan Mandal Resident of Village- Bishanpur
Tola- Fulwaria, Post Office- Bishanpur Deorhi, Police Station- Dhamdaha,
District- Purnia.
10. Wakil Mandal Son of Late Mangli Mandal Resident of Village- Bishanpur
Tola- Fulwaria, Post Office- Bishanpur Deorhi, Police Station- Dhamdaha,
District- Purnia.
11. Bineshwar Mandal Son of Late Mangli Mandal Resident of Village-
Bishanpur Tola- Fulwaria, Post Office- Bishanpur Deorhi, Police Station-
Dhamdaha, District- Purnia.
12. Rajendra Mandal Son of Late Mangli Mandal Resident of Village-
Bishanpur Tola- Fulwaria, Post Office- Bishanpur Deorhi, Police Station-
Dhamdaha, District- Purnia.
Patna High Court CWJC No.15060 of 2019(8) dt.03-04-2023
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... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 2048 of 2022
======================================================
1. Gopal Sah Son of Late Ayodhya sah Resident of Vilalge-Jhalari, Police
Station-Rupouli, District-Purnia.
2. Birendra Sah Son of Late Ayodhya Sah Resident of Vilalge-Jhalari, Police
Station-Rupouli, District-Purnia.
3. Ranjit Prasad Gupta Son of Late Ayodhya Sah Resident of Vilalge-Jhalari,
Police Station-Rupouli, District-Purnia.
... ... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary, Department of Revenue
and Land Reforms, Government of Bihar at Patna.
2. The Principal Secretary, Govenment of Bihar in the Department of Revenue
and Land Reforms, at Patna.
3. The Collector of the District of Purnia
4. The Sub Divisional Officer at Dhamdaha Within the District of Purnia.
5. The Deputy Collector Land Reforms at Dhamdaha Within the District of
Purnia.
6. The Anchal Adhikari at Rupouli Within the District of Purnia.
7. Smt. Uma Devi Widow of Late Shailendra Kumar Sinha Resident of Village
and P.O.-Kapsouna, Police Station-Shahkund, District-Bhagalpur.
8. Dr. Prabhat Kr Sinha S/o Sri hari Ballabh Narayan Singh, Village and P.O.-
Rampur Within the District of Bhagalpur and at Present at Brahmgyani,
P.O.-Bhahmgyani, Police Station-Bhawanipur,
9. Smt. Kesho Devi Wife of Kameshwar Oraon of Village and Post-Jhalari,
Police Station-Rupouli, District-Purnia.
10. Smt. Kesho devi Wife of Basudeo Oraon of Village and Post-Jhalari, Police
Station-Rupouli, District-Purnia.
11. Smt. Rekha Devi Wife of Bhikhari Ram of Village and Post-Jhalari, Police
Station-Rupouli, District-Purnia.
12. Smt. Tara Devi Wife of Biran Ram of Village and Post-Jhalari, Police
Station-Rupouli, District-Purnia.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 2104 of 2022
======================================================
1. Ram Chandra Yadav @ Chandra Yadav Son of Late Anup Lal Yadav
Resident of Village- Babarbanni Dhuriahi, Police Station-Manihari, District-
Katihar.
Patna High Court CWJC No.15060 of 2019(8) dt.03-04-2023
111/140
2. Mehi Lal Yadav Son of Late Anup Lal Yadav Resident of Village-
Babarbanni Dhuriahi, Police Station-Manihari, District-Katihar.
3. Mahadeo Yadav @ Mahadeo Prasad Yadav Son of Late Anup Lal Yadav
Resident of Village- Babarbanni Dhuriahi, Police Station-Manihari, District-
Katihar.
... ... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary, Department of Revenue
and Land Reforms at Patna.
2. The Principal Secrerary, Department of Revenue and Land Reforms,
Government of Bihar at Patna.
3. The Divisional Commissioner, Purnia Division Purnia.
4. The Collector, Katihar.
5. The Deputy Collector Land Reforms at Manihari Within the District of
Katihar.
6. Shri Brahmdeo Yadav Son of Sadhu Yadav Resident of Village-Dhuriahi,
P.O.-Samda, Police Station-Manihari, District-Katihar.
7. Shri Ram Pravesh Yadav Son of Sadhu Yadav Resident of Village-Dhuriahi,
P.O.-Samda, Police Station-Manihari, District-Katihar.
8. Shri Ram Naresh Yadav Son of Sadhu Yadav Resident of Village-Dhuriahi,
P.O.-Samda, Police Station-Manihari, District-Katihar.
9. Smt. Poonam Devi Wife of Kapil Yadav Resident of Village-Dhuriahi, P.O.-
Samda, Police Station-Manihari, District-Katihar.
10. Most Tara Devi Widow of Late Mato Yadav Village-Babarbanni, Police
Station-Mahihari, District-Katiahr and at Present at Village-Shahpur, Post
Office at Samda, Police Station-Manihari, District-Katihar.
11. Shri Arbind Yadav Son of Late Saryug Yadav of Village-Milik Pokhar
Kanna, Police Station-Mahiahri, District-Katihar.
12. Shri Bablu Yadav Son of Sahdeo Yadav of Village-Medhol, Police Station-
Kadwa, District-Katihar.
13. Shri Rajendra Yadav Son of Late Ramjee Yadav of Village-Bishanpur
Khatwa Tola, Police Station-Manihari, District-Katihar.
14. Shri Kailash Yadav Son of Fotu Yadav Resident of Village-Dilarpur, Police
Station-Manihari, District-Katihar.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 2332 of 2022
======================================================
Usha Kumari Daughter of Late Prem Nath Singh Resident of Village and Post
Office- Samartha, Police Station- Bibhutipur, District- Samastipur.
... ... Petitioner/s
Versus
Patna High Court CWJC No.15060 of 2019(8) dt.03-04-2023
112/140
1. The State of Bihar through the Principal Secretary, Revenue and Land
Reforms Department, Government of Bihar, Patna.
2. The Principal Secretary, Revenue and Land Reforms Department,
Government of Bihar, Patna.
3. The Commissioner, Muzaffarpur Division, Muzaffarpur.
4. The Collector-cum-District Magistrate, Samastipur.
5. The Land Reforms Deputy Collector, Rosera, District- Samastipur.
6. Video Rai Son of Chalitar Rai Village and Post Office- Samartha, Police
Station- Bibhutipur, District- Samastipur.
7. Rajendra Rai Son of Chalitar Rai Village and Post Office- Samartha, Police
Station- Bibhutipur, District- Samastipur.
8. Madhavi Singh @ Madhavi Kumari Wife of Rajeek Kumar, Daughter of
Late Prem Nath Singh Resident of Sashurali Village- Manghoulia, Post
Office- Khawara, Police Station and District- Muzaffarpur.
9. Reena Kumari Wife of Ranjeet Roy Resident of Village and Post Office-
Samartha, Police Station- Bibhutipur, District- Samastipur.
10. Komal Kumari Wife of Pintu Kumari Resident of Village and Post Office-
Samartha, Police Station- Bibhutipur, District- Samastipur.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 2527 of 2022
======================================================
Mahadeo Yadav @ Mahadeo Prasad Yadav Son of Late Anup Lal Yadav
resident of Babarbanni- Dhuriahi, Police Station- Manihari, District- Katihar.
... ... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary, Department of Revenue
and Land Reforms at Patna.
2. The Principal Secretary, Department of Revenue and Land Reforms,
Government of Bihar at Patna.
3. The Divisional Commissioner, Purnia Division, Purnia.
4. The Collector, Katihar.
5. The Deputy Collector Land Reforms at Manihari within the District of
Katihar.
6. Most. Sumitra Devi Widow of Late Fatte Lal Yadav resident of Village-
Dhuriahi, P.O.- Samda, Police Station- Manihari, District- Katihar.
7. Bhushan Yadav @ Lakshman Yadav Son of Late Fatte Lal Yadav resident of
Village- Dhuriahi, P.O.- Samda, Police Station- Manihari, District- Katihar.
8. Yogendra Yadav Son of Late Buttan Yadav resident of Village- Mahna,
Police Station- Manihari, District- Katihar at Present residing at Village-
Chandpur, Police Station- Kadwa, District- Katihar.
Patna High Court CWJC No.15060 of 2019(8) dt.03-04-2023
113/140
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 2613 of 2022
======================================================
Suresh Mandal @ Suresh Prasad Mandal Son of Late Shital Mandal resident
of Village- Brahmgyani Tola- Parasmani, Police Station- Bhawanipur,
District- Purnia.
... ... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary, Department of Revenue
and Land Reforms, Government of Bihar, Patna.
2. The Principal Secretary, Department of Revenue and Land Reforms,
Government of Bihar (Old Secretariat Building) at Patna.
3. The Minister, Department of Revenue and Land Reforms of the State of
Bihar through his Secretary in the Department of Revenue and Land
Reforms at Old Secretariat Building at Patna.
4. The Collector, Purnia.
5. The Additional Collector, Land Ceiling at Purnia.
6. The Sub Divisional Officer at Dhamdaha within the district of Purnia.
7. The Deputy Collector Land Reforms at Dhamdaha within the district of
Purnia.
8. The Anchal Adhikari at Bhawanipur within the district of Purnia.
9. Smt. Uma Devi widow of Late Shailendra Kumar Sinha resident of Village
and Post Office at Kapsouna, Police Station and Anchal- Shahkund, District-
Bhagalpur.
10. Shri Prabhat Kumar Sinha Son of Late Hari Ballabh Narayan Sinha resident
of Village and Post Office- Brahmgyani, Police Station- Bhawanipur,
District- Purnia.
11. Smt. Sarojani Devi Wife of Ganga Marandi resident of Village- Brahmgyani
Tola- Santhali, Post Office at Brahmgyani, Police Station- Bhawanipur,
District- Purnia.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 3043 of 2022
======================================================
Shivnath Yadav alias Shivjee Yadav Son of Late Jhakai Yadav Resident of
Village - Bhutaha Bazar, Police Station Raj Nagar, District Madhubani.
... ... Petitioner/s
Versus
1. The State of Bihar, Through the Principal Secretary, Revenue Land Reforms
Department, Government of Bihar, Patna.
Patna High Court CWJC No.15060 of 2019(8) dt.03-04-2023
114/140
2. The Commissioner, Darbhanga Division, Darbhanga.
3. The Additional Collector, Madhubani, District Madhubani.
4. The Deputy Collector Land Reforms, Madhubani, District Madhubani.
5. Vivekanand Jha Son of Late Parmanand Jha Resident of Village Basudeopur
Koyalak, Police Station Raj Nagar, District Madhubani.
6. Sachidanand Jha Son of Late Parmanand Jha Resident of Village
Basudeopur Koyalak, Police Station Raj Nagar, District Madhubani.
7. Ramanand Yadav Son of Laxmi Yadav Resident of Village - Butaha Bazar,
Police Station Raj Nagar, District- Madhubani.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 3147 of 2022
======================================================
Ramayan Singh Son of Late Falo Singh Resident of Village- Aurai, Siwan,
Pakri, District- Siwan.
... ... Petitioner/s
Versus
1. The State of Bihar Through the Chief Secretary, Government of Bihar,
Patna.
2. The Principal Secretary Revenue and Land Reforms Department,
Government of Bihar, Patna.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 3164 of 2022
======================================================
Chandradev Chaudhari Son of Faujadar Chaudhary Resident of Village-Sawal
hata, Mahamadpur, District-Siwan 841438.
... ... Petitioner/s
Versus
1. The State of Bihar through the Chief Secrerary, Government of Bihar, Patna.
2. The Principal Secreary, Revenue and Land Reforms Department,
Government of Bihar, Patna.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 3658 of 2022
======================================================
1. Sakindra Singh @ Sakindra Prasad Singh @ Sakindar Singh S/o Late
Jagtaran Singh Resident of Village Bhathadasi, P.O. - Basara, P.S. Rajapakar,
Dist. - Vaishali.
2. Upendra Prasad S/o Late Jagtaran Singh, Resident of Village Bhathadasi,
Patna High Court CWJC No.15060 of 2019(8) dt.03-04-2023
115/140
P.O. - Basara, P.S. Rajapakar, Dist. - Vaishali.
3. Mina Devi, D/O Late Jagtaran Singh, Resident of Village Bhathadasi, P.O. -
Basara, P.S. Rajapakar, Dist. - Vaishali.
... ... Petitioner/s
Versus
1. The State of Bihar through Special Secretary to the Government of Bihar,
Revenue and Land Reforms Deptt., Patna.
2. The Chairman Bihar Land Tribuonal Patna member (Administrative).
3. The Commissioner Tirhut Pramandal Muzaffarpur.
4. The Additional Collector, Vaishali.
5. Deputy Collector Land Reform Mahua, Vaishali.
6. Raghubansh Pandit, S/o Ram Saran Pandit, Resident of Village - Bhathadasi,
P.O. - Basara, P.S. Rajapakar, Dist. - Vaishali.
7. Mukesh Kumar Pandit, S/o Raghubansh Pandit, Resident of Village -
Bhathadasi, P.O. - Basara, P.S. Rajapakar, Dist. - Vaishali.
8. Vinod Kumar, S/o Raghubansh Pandit, Resident of Village - Bhathadasi,
P.O. - Basara, P.S. Rajapakar, Dist. - Vaishali.
9. Subodh Kumar, S/o Raghubansh Pandit, Resident of Village - Bhathadasi,
P.O. - Basara, P.S. Rajapakar, Dist. - Vaishali.
10. Most. Chanchal Devi, W/o Late Mahadeo Singh, Resident of Village -
Bhathadasi, P.O. - Basara, P.S. Rajapakar, Dist. - Vaishali.
11. Wakil Singh, S/o Jugal Singh, Resident of Village - Bhathadasi, P.O. -
Basara, P.S. Rajapakar, Dist. - Vaishali.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 5955 of 2022
======================================================
Binod Singh Son of Bujhawan Singh Resident of Village- Khakhara, Ladaura
Pakri, P.S. Sadar, District- Muzaffarpur.
... ... Petitioner/s
Versus
1. State of Bihar through Principal Secretary, Revenue Department, Govt. of
Bihar, Old Secretariate, Patna.
2. The Collector, Muzaffarpur.
3. D.C.L.R., West Muzaffarpur.
4. Circle Officer, Kudhani, District- Muzaffarpur.
5. Ram Sringar Sah @ Ram Singar Sah Son of Late Fudeni Sah Resident of
Village- Madapur, P.S.- Kudhani, District- Muzaffarpur.
... ... Respondent/s
======================================================
Patna High Court CWJC No.15060 of 2019(8) dt.03-04-2023
116/140
with
Civil Writ Jurisdiction Case No. 6676 of 2022
======================================================
Sadanand Sharma Son of Late Ram Balak Sharma Residnet of Village and
Post Office- Mehda Sahpur, Police Station- Cheriya Bariyarpur, District-
Begusarai.
... ... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary, Revenue and Land
Reforms Department, Bihar, Patna.
2. The Collector, Begusarai.
3. Deputy Collector, Land Reforms, Manjhaul, District- Begusarai.
4. Mahendra Mahto Son of Late Soman Mahto Resident of Village and Post
Office- Mehda Sahpur, Via- Sripur, Anchal and Police Station- Cheriya
Bariyapur, District- Begusarai.
5. Manoj Sharma Son of Late Ram Balak Sharma Resident of Village and Post
Office- Mahadaspur, Anchal and Police Station- Cheriya Bariyapur, District-
Begusarai.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 8074 of 2022
======================================================
1. Anita Devi W/o Late Lav Kush Kumar @ Lav Kush Singh Resident of
Village- Shambhupura, P.S.- Naubatpur, District- Patna.
2. Babita Devi W/o Late Lav Kush Kumar @ Lav Kush Singh Resident of
Village- Shambhupura, P.S.- Naubatpur, District- Patna.
... ... Petitioner/s
Versus
1. The State of Bihar Through the Chief Secretary, Government of Bihar,
Patna.
2. The Principal Secretary Department of Revenue and Land Reforms,
Government of Bihar, Patna.
3. The Collector-cum-District Magistrate Patna.
4. The Deputy Collector Land Reforms Patna, District- Patna.
5. The Circle Officer Naubatpur, District- Patna.
6. Mantu Kumar Son of Awadhesh Singh Resident of Village- Rauniya, P.S.-
Naubatpur, District- Patna.
7. Chandrakala Devi W/o Late Kameshwar Singh Resident of Village-
Shambhupura, P.S.- Naubatpur, District- Patna.
... ... Respondent/s
======================================================
with
Patna High Court CWJC No.15060 of 2019(8) dt.03-04-2023
117/140
Civil Writ Jurisdiction Case No. 8146 of 2022
======================================================
Indradeo Singh @ Indra Dev Singh S/o- Late Lalchand Singh Resident of
Village- Sapahi Tola, Bakast, P.S.- Turkaulia, District- East Champaran.
... ... Petitioner/s
Versus
1. The State of Bihar Through the Secretary, Revenue and Land Reform
Department, Government of Bihar, Patna.
2. The Special Secretary Government of Bihar, Patna.
3. The Deputy Collector Land Reform Sadar Motihari, East Champaran.
4. The Collector East Champaran.
5. Shri Kishun Bhagat S/o- Late Jagrup Bhagat Resident of Village- Sapahi
Tola Bakast, P.S.- Turkaulia, District- East Champaran.
6. Shri Devi Lal Sah S/o Late Hira Lal Sah Resident of Village- Sapahi Tola
Bakast, P.S.- Turkaulia, District- East Champaran.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 8273 of 2022
======================================================
Jai Narayan Prasad Son of Late Suraj Narain Prasad Resident of Village-
Ahiyapur, Post Office-Ahiyapur Via Kurnoul, Police Station-Sahebgnaj,
District-Muzaffarpur.
... ... Petitioner/s
Versus
1. The State of Bihar. Bihar
2. The Commissioner, Tirhut Division, Muzaffarpur.
3. The Collector, District Muzaffarpur.
4. The Land Reforms Deputy Collector, Sub Division Muzaffarpur West,
District Muzaffarpur.
5. Smt. Surekha Devi Wife of Sri Baidya Nath Sharma Resident of Village-
Ahiyarpur, Post Office-Ahiyapur, Via Karnaul, Police Station-Sahebganj,
District-Muzaffarpur.
6. Smt. Sharda Devi Wife of Sri Ashok Prasad Resident of Village-Ahiyarpur,
Post Office-Ahiyapur, Post Office-Ahiyapur, VIa Karnaul, Police Station-
Sahebganj, District-Muzaffarpur.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 9005 of 2022
======================================================
Braj Narayan Yadav @ Braj Narayan Prasad Yadav, Son of Sri Dhenai Yadav,
resident of Village-Goth Baruari, Tola-Mohania, P.S.-Supaul, District-Supaul.
Patna High Court CWJC No.15060 of 2019(8) dt.03-04-2023
118/140
... ... Petitioner/s
Versus
1. The State of Bihar through the Chief Secretary, Government of Bihar, Patna.
2. The Principal Secretary, Department of Revenue and Land Reforms,
Government of Bihar, Patna.
3. The Divisional Commissioner, Koshi Division, Sahara.
4. The District Magistrate-cum-Collector, Supaul.
5. The Deputy Collector Land Reforms (D.C.L.R.), Supaul, District-Supaul.
6. Ramesh Kumar Bhati, Son of Late Shiv Nandan Mandal, resident of Village-
Goth Baruari, Tola-Mohania, P.S. and District-Supaul.
7. Lalit Kumar, Son of Late Shiv Nandan Mandal, resident of Village-Goth
Baruari, Tola-Mohania, P.S. and District-Supaul.
8. Dilip Kumar, Son of Late Shiv Nandan Mandal, resident of Village-Goth
Baruari, Tola-Mohania, P.S. and District-Supaul.
9. Ashok Kumar, son of Late Shiv Nandan Mandal, resident of Village-Goth
Baruari, Tola-Mohania, P.S. and District-Supaul.
10. Deo Narayan Mandal, Son of Late Madhukar Yadav, resident of Village-
Goth Baruari, Tola-Mohania, P.S. and District-Supaul.
11. Bindeshwari Prasad Yadav, son of Late Madhukar Yadav, resident of
Village-Goth Baruari, Tola-Mohania, P.S. and District-Supaul.
12. Yoga Narayan Yadav, Son of Late Madhukar Yadav, resident of Village-Goth
Baruari, Tola-Mohania, P.S. and District-Supaul.
13. Radha Devi, W/o Late Chandra Narayan Singh, resident of Village-Baruari,
P.S. and District-Supaul.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 10100 of 2022
======================================================
Ravindra Singh Son of Late Raja Ram Singh, Resident of Village- Hematpur,
Police Station- Arrah Muffasil, District- Bhojpur.
... ... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary, Revenue and Land
Reforms Department, Government of Bihar, Patna.
2. The Secretary, Land Reforms Department, Government of Bihar, Patna.
3. The District Magistrate, Bhojpur at Ara.
4. The Deputy Collector, Land Reforms, Sadar, Ara.
5. Sri Ram Singh Son of Late Prem Singh, Resident of Village- Hematpur,
Police Station- Arrah Muffasil, District- Bhojpur at Arrah.
6. Kanhaiya Singh Son of Late Dhafa Rai, Resident of Village- Hematpur,
Police Station- Arrah Muffasil, District- Bhojpur at Arrah.
Patna High Court CWJC No.15060 of 2019(8) dt.03-04-2023
119/140
7. Gupteshwar Yadav, Son of Late Ramdeo Yadav, Resident of Village-
Hematpur, Police Station- Arrah Muffasil, District- Bhojpur at Arrah.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 10119 of 2022
======================================================
Suresh Prasad @ Suresh Prasad Yadav Son of Aklu Prasad @ Aklu Prasad
Yadav Resident of Village- Lemuabad Pandarak, P.O. and P.S.- Pandarak,
District- Patna.
... ... Petitioner/s
Versus
1. The State of Bihar through the Chief Secretary, Government of Bihar, Patna.
2. The Principal Secretary, Department of Revenue and Land Reforms,
Government of Bihar, Patna.
3. The Divisional Commissioner, Patna Division, Patna.
4. The District Magistrate-cum-Collector, Patna.
5. The Deputy Collector Land Reforms (D.C.L.R.), Barh, District-Patna.
6. Arjun Yadav Son of Late Subelal Yadav Resident of Village- Lemuabad
Pandarak Jaga Tola, P.O. and P.S.- Pandarak, District- Patna.
7. Sri Ajay Shankar Singh Son of Late Rajo Singh Resident of Village-
Pandarak, P.O. and P.S.- Pandarak, District- Patna.
8. Sri Manikant Singh Son of Sri Sakal Singh Resident of Village- Pandarak,
P.O. and P.S.- Pandarak, District- Patna.
9. Sri Uday Shankar Singh Son of Sri Narayan Singh Resident of Village-
Pandarak, P.O. and P.S.- Pandarak, District- Patna.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 10446 of 2022
======================================================
Sunil Kumar Rai Son of Late Uma Kant Rai, Resident of Village - Chunapur,
Police Station- Krityanand Nagar, District- Purnea.
... ... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary, Department of Revenue
and Land Reforms, at Patna.
2. The Principal Secretary, Department of Revene and Land Reforms,
Government of Bihar (Old Secretariate Building) Patna.
3. The Collector, Purnea.
4. The Additional Collector, Land Ceiling at Purnea.
5. The Anchal Adhikari at Krityanand Nagar within the district of Purnea.
Patna High Court CWJC No.15060 of 2019(8) dt.03-04-2023
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6. Shri Sundar Kant Jha Son of Late Chitra Rekha Devi and Late Baijnath Jha
at Present resident of Village - Rasadh, Police Station - Banmankhi, District
- Purnea.
7. Shri Anil Kumar Rai, Son of Late Uma Kant Rai, resident of Village-
Chunapur, Police Station - Krityanand Nagar, District - Purnea.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 10853 of 2022
======================================================
Shashi Kant Kumar Son of Jay Jay Ram Pandit, At Mohalla - Ward no. 12
Near Kali Mandir Baghra Puraini Madhepura, P.S. - Puraini Bazar, District-
Madhepura.
... ... Petitioner/s
Versus
1. The State of Bihar Bihar.
2. The Home Commissioner, Government of Bihar, Patna.
3. The Director General of Police, Bihar, Patna.
4. The Secretary, Department of Transport Government of Bihar Patna.
5. The Chief Manager, Reserve Bank of India, South Gandhi Maidan, Patna.
6. Superintendent of Police, Purnea.
7. Branch Manager Indusind Bank Limited at Girija Chowk, Ford Company,
Purnea, P.S. - K. Hat, District - Purnea.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 10998 of 2022
======================================================
Mahal Devi W/o Raj Kumar Sahni Resident of Village- Rampur Ratnakar @
Sarai, P.O.- Sarai, P.S.- Sarai, District- Vaishali.
... ... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary, Revenue Department,
Government of Bihar at Patna.
2. The Principal Secretary, Bihar Land Reform Department, Government of
Bihar, Patna.
3. The District Magistrate, Vaishali.
4. Most Giriga W/o Late Sushil Singh Resident of Village- Rampur Ratnakar
@ Sarai, P.O- Sarai, P.S.- Sarai, District- Vaishali.
5. Mukesh Kumar Das S/o Ram Shankar Das Resident of Village- Rampur
Ratnakar @ Sarai, P.O.- Sarai, P.S.- Sarai, District- Vaishali.
... ... Respondent/s
Patna High Court CWJC No.15060 of 2019(8) dt.03-04-2023
121/140
======================================================
with
Civil Writ Jurisdiction Case No. 11402 of 2022
======================================================
Saraswati Prasad Singh Son of Late Durga Shankar Prasad Singh, resident of
Village- Dalippur, Police Station - Dhangai, Anchal - Jagdishpur, District -
Bhojpur, President, Durga Shankar Prasad Singh Vikas Samiti, Dalippur,
Police Station - Dhangai, Anchal- Jagdishpur, District- Bhojpur.
... ... Petitioner/s
Versus
1. The State of Bihar through Principal Secretary, Revenue and Land Reforms,
Government of Bihar, Patna.
2. The Collector, Bhojpur, Ara.
3. The Additional Collector, Bhojpur, Ara.
4. The Deputy Collector Land Reforms, Jagdishpur, District - Bhojpur, Ara.
5. Arun Pratap Singh Son of Late Yagyanand Singh, resident of Village -
Dalippur, Police Station - Dhangai, Anchal- Jagdishpur, District - Bhojpur.
6. Manohar Prasad Singh, Son of Late Bhagwati Prasad Singh, resident of
Village - Dalippur, Police Station- Dhangai, Anchal- Jagdishpur, District-
Bhojpur.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 11810 of 2022
======================================================
1. Yogendra Prasad Sah Son of Late Chhattar Sah resident of Village- Jhalari,
Police Station- Rupouli, District- Purnea.
2. Diwakar Sah Son of Late Ramdeo Sah, resident of Village- Jhalari, Police
Station- Rupouli, District- Purnea.
... ... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary, Department of Revenue
and Land Reforms, Government of Bihar, Patna.
2. The Principal Secretary, Department of Revenue and Land Reforms,
Government of Bihar, Patna.
3. The Collector, Purnea.
4. The Additional Collector, Land Ceiling, Purnea.
5. The Sub- Divisional Officer, Dhamdaha within the district of Purnea.
6. The Deputy Collector Land Reforms at Dhamdaha within the district of
Purnea.
7. The Anchal Adhikari, Rupouli within the district of Purnea.
8. Smt. Uma Devi Widow of Late Shailendra Kumar Sinha, resident of Village
and Post Office at- Kapsouna, Police Station- Sahkund, District- Bhagalpur.
Patna High Court CWJC No.15060 of 2019(8) dt.03-04-2023
122/140
9. Shri Prabhat Kumar Sinha Son of Late Hari Ballabh Narayan Singh
Originally of Village and Post Office at Rampur, Police Station- Kahalgaon,
District- Bhagalpur and at present at Brahmgyani, Post Office- Brahmgyani,
Police Station- Bhawanipur, District- Purnea.
10. Smt. Dukhni Devi, Wife of Kailash Rishi, resident of Village and Post
Office- Jhalari, Police Station- Rupauli, District- Purnea.
11. Ram Narain Sah, Son of Chunchun Sah, resident of Village and Post Office-
Jhalari, Police Station- Rupauli, District- Purnea.
12. Smt. Sujani Devi, Wife of Chalittar Rishi, resident of Village and Post
Office- Jhalari, Police Station- Rupauli, District- Purnea.
13. Smt. Shanti Devi Wife of Ravindra Sah, resident of Village and Post Office-
Jhalari, Police Station- Rupauli, District- Purnea.
14. Shyama Devi Wife of Makhan Rishi, resident of Village and Post Office-
Jhalari, Police Station- Rupauli, District- Purnea.
15. Most. Tetri Devi Widow of Late Roshan Rishi, resident of Village and Post
Office- Jhalari, Police Station- Rupauli, District- Purnea.
16. Rabha Devi, Wife of Suresh Rishi, resident of Village and Post Office-
Jhalari, Police Station- Rupauli, District- Purnea.
17. Rachna Devi, Wife of Rajesh Rishi, resident of Village and Post Office-
Jhalari, Police Station- Rupauli, District- Purnea.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 13053 of 2022
======================================================
Bibi Suratan @ Suratan Khatoon widow of Late Insan Mohammad, resident
of Village-Chanpi, Police Station - Korha, (now Rutara), District- Katihar.
... ... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary, Department of Revenue
and Land Reforms, at Patna.
2. The Principal Secretary, Department of Revenue and Land Reforms,
Government of Bihar, Patna.
3. The Collector, of the District of Purnia.
4. The Sub Divisional Officer, Sadar, Purnia.
5. The Deputy Collector Land Reforms at Sadar, Purnia.
6. The Anchal Adhikari, Purnia East Anchal within the District of Purnia.
7. Shri Gopal Choudhary Son of Late Dayanand Choudhary, resident of
Village- Biarpur, Post Office - Ranipatra, Police Station - Sadar, District-
Purnia.
8. Ghughala Rishi Son of Late Jasia Devi and Jiwachhan Rishi, Resident of
Village- Biarpur, Police Station- Sadar, District- Purnia.
9. Most. Kaili Wife of Jamun Rishi, Resident of Village- Biarpur, Police
Patna High Court CWJC No.15060 of 2019(8) dt.03-04-2023
123/140
Station- Sadar, District- Purnia.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 13101 of 2022
======================================================
Mithilesh Mandal @ Mithilesh Kumar Mandal So of Late Ramdeo Mandal,
resident of Village-Ramnagar Farsahi Tola- Harpatti, Post Office-Harpatti,
Police Station - Jankinagar, District- Purnea.
... ... Petitioner/s
Versus
1. The State of Bihar through the Secretary to the Government in the
Department of Revenue and Land Reforms, at Patna.
2. The Secretary to the Government of Bihar in the Department of Revenue
and Land Reforms, old Secretariate Building at Patna.
3. The Minister, Department of Revenue and Land Reforms, Bihar represented
through the Secretary of the Department at Patna.
4. The Collector of the District of Purnea.
5. The Additional Collector Ceiling at Purnea.
6. The Sub Divisional Officer at Dhamdaha within the District of Purnea.
7. The Deputy Collector Land Reforms at Dhamdaha within the District of
Purnea.
8. The Anchal Adhikri at Banmankhi within the District of Purnea.
9. Smt. Uma Devi widow of Late Shailendra Kumar Sinha, resident of village
and Post office at Kapsouna, Police Station - Shahkund, District- Bhagalpur.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 13234 of 2022
======================================================
1. Kama Devi Wife of Shri Anil Prasad Yadav, Daughter of Sumrit Yadav,
Resident of Village - Madhuban Post Office - Chopra Ramnagar, Police
Station-Janki Nagar, District- Purnia.
2. Bechani Devi Wife of Shri Bishwanath Yadav, Daughter of Sumrit Yadav,
Resident of Village - Madhuban Post Office - Chopra Ramnagar, Police
Station-Janki Nagar, District- Purnia.
3. Nageshwar Yadav Son of Late Anup Lal Yadav, Resident of Village- Itahari,
Police Station- Janki Nagar, District -Purnia.
... ... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary, Department of Revenue
and Land Reforms, Government of Bihar, Patna.
Patna High Court CWJC No.15060 of 2019(8) dt.03-04-2023
124/140
2. The Principal Secretary, Department of Revenue and Land Reforms,
Government of Bihar, Patna.
3. The Collector, Purnea.
4. The Sub Divisional Officer at Banmankhi within the District of Purnea.
5. The Deputy Collector Land Reforms at Banmankhi within the District of
Purnea.
6. The Anchal Adhikari, at Banmankhi within the District of Purnea.
7. Ambika Devi widow of Late Singheshwar Sah @ Mangan Sah, Resident of
Village - Dharhara, Post Officce- Dharhara, Police Station - Banmankhi,
District - Purnea.
8. Shakuntala Devi Widow of Late Singheshwar Sah @ Mangan Sah, Resident
of Village - Dharhara, Post Officce- Dharhara, Police Station - Banmankhi,
District - Purnea.
9. Shyama Devi Daughter of Late Singheshwar Sah @ Mangan Sah, Resident
of Village - Dharhara, Post Officce- Dharhara, Police Station - Banmankhi,
District - Purnea.
10. Meera Devi Daughter of Late Singheshwar Sah @ Mangan Sah, Resident of
Village - Dharhara, Post Officce- Dharhara, Police Station - Banmankhi,
District - Purnea.
11. Sunita Kumari Daughter of Late Singheshwar Sah @ Mangan Sah, Resident
of Village - Dharhara, Post Officce- Dharhara, Police Station - Banmankhi,
District - Purnea.
12. Fuleshwar Rishideo son of Late Panchu Rishideo Resident of Village-
Madhuban, Post Office - Chopra Ram Nagar, Police Station - Janki Nagar,
District- Purnea.
13. Luxmi Rishideo son of Late Singheshwar Rishideo, Resident of Village-
Madhuban, Post Office - Chopra Ram Nagar, Police Station - Janki Nagar,
District- Purnea.
14. Most. Sanichari Devi Wife of Late Panchu Rishideo, Resident of Village-
Madhuban, Post Office - Chopra Ram Nagar, Police Station - Janki Nagar,
District- Purnea.
15. Most. Girija Devi Widow of Late Budhu Paswan, Resident of Village-
Madhuban, Post Office - Chopra Ram Nagar, Police Station - Janki Nagar,
District- Purnea.
16. Most. Nago Devi Widow of Late Nago Paswan, Resident of Village-
Madhuban, Post Office - Chopra Ram Nagar, Police Station - Janki Nagar,
District- Purnea.
17. Most Ram Sakhi Devi Widow of Late Rajendra Paswan, Resident of
Village- Madhuban, Post Office - Chopra Ram Nagar, Police Station - Janki
Nagar, District- Purnea.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 13285 of 2022
======================================================
Patna High Court CWJC No.15060 of 2019(8) dt.03-04-2023
125/140
1. Vidyanand Yadav S/o Late Ganesh Yadav Resident of Village- Maharajee,
Police Station- Jankinagar, P.O.- Harpatti, District- Purnea.
2. Shashi Kant Yadav S/o Late Ganesh Yadav Resident of Village- Maharajee,
Police Station- Jankinagar, P.O.- Harpatti, District- Purnea.
... ... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary, Department of Revenue
and Land Reforms, at Patna.
2. The Principal Secretary, Department of Revenue and Land Reforms,
Government of Bihar (Old Secretariat Building) Patna.
3. The Collector, Purnea.
4. The Additional Collector, Land Ceiling, at Purnea.
5. The Deputy Collector Land Reforms at Banmankhi Within the District of
Purnea.
6. The Anchal Adhikari, at Banmankhi within the District of Purnea.
7. Smt. Uma Devi Widow of Late Shailendra Kumar Sinha Resident of Village
and Post Office at- Kapsouna Police Station- Sahkund, District- Bhagalpur.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 13453 of 2022
======================================================
Bibi Hamida Widow of Late Lahruddin, Resident of Village- Chanpi, Police
Staton- Korha (now Rutara), District- Katihar.
... ... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary, Department of Revenue
and Land Reforms at Patna.
2. The Principal Secretary, Department of Revenue and Land Reforms,
Government of Bihar, Patna.
3. The Collector, District of Purnia.
4. The Sub Divisional Officer, Sadar, Purnia.
5. The Deputy Collector Land Reforms at Sadar, Purnia.
6. The Anchal Adhikari, Purnia East Anchal within the District of Purnia
7. Shri Gopal Choudhary Son of Late Dayanand Choudhary Resident of
Village- Biarpur, Post Office- Ranipatra, Police Station- Sadar, District-
Purnia
8. Ghughala Rishi Son of Late Jasia Devi and Late Jiwachhan Rishi, Resident
of Village- Biarpur, Police Station- Sadar, District- Purnia
... ... Respondent/s
======================================================
with
Patna High Court CWJC No.15060 of 2019(8) dt.03-04-2023
126/140
Civil Writ Jurisdiction Case No. 14152 of 2022
======================================================
1. Bishundeo Prasad Verma S/o Sri Maheshwar Prasad Verma, Resident of
Village-Ufrain, P.s.-Sagrath, Durgaganj, Kadwa, District-Katihar.
2. Kaushal Kishore Verma, S/o Sri Maheshwar Prasad Verma, Resident of
Village-Ufrain, P.s.-Sagrath, Durgaganj, Kadwa, District-Katihar.
3. Anita Verma, W/o Kaushal Kishore Verma, Resident of Village-Ufrain, P.s.-
Sagrath, Durgaganj, Kadwa, District-Katihar.
4. Krishnadeo Prasad Verma, S/o Sri Maheshwar Prasad Verma, Resident of
Village-Ufrain, P.s.-Sagrath, Durgaganj, Kadwa, District-Katihar.
5. Ravi Shankar Prasad Verma, S/o Krishnadeo Prasad Verma, Resident of
Village-Ufrain, P.s.-Sagrath, Durgaganj, Kadwa, District-Katihar.
6. Shambhu Shankar Verma, S/o Krishnadeo Prasad Verma, Resident of
Village-Ufrain, P.s.-Sagrath, Durgaganj, Kadwa, District-Katihar.
7. Suman Shankar Verma, S/o Krishnadeo Prasad Verma, Resident of Village-
Ufrain, P.s.-Sagrath, Durgaganj, Kadwa, District-Katihar.
8. Raman Kumar, S/o Sri Bishundeo Prasad Verma, Resident of Village-Ufrain,
P.s.-Sagrath, Durgaganj, Kadwa, District-Katihar.
9. Sandeep Kumar S/o Sri Bishundeo Prasad Verma, Resident of Village-
Ufrain, P.s.-Sagrath, Durgaganj, Kadwa, District-Katihar.
... ... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary, Department of Revenue
and Land Reforms, Government of Bihar, Patna.
2. The Principal Secretary, Department of Revenue and Land Reforms,
Government of Bihar, Patna.
3. The Collector, District-Katihar.
4. The Additional Collector (Ceiling), District-Katihar.
5. The Sub-Divisional Officer, Katihar.
6. The Deputy Collector Land Reforms, Katihar.
7. Anchal Adhikari, Kadwa, District-Katihar.
8. Smt. Urmila Devi, W/o Sri Yogendra Prasad Bhagat, resident of Village-
Chandpur, P.S.-Kadwa, District-Katihar.
9. Jetha Murmu S/o Birju Murmu, resident of Village-Pakaria (Barhouwa),
P.S.-Kadwa, P.O.-Sagrath, District-Katihar (Pin-855105).
10. Tallu Murmu, S/o Birju Murmu, resident of Village-Pakaria (Barhouwa),
P.S.-Kadwa, P.O.-Sagrath, District-Katihar (Pin-855105).
11. Mannu Murmu, S/o Mangal Murmu, resident of Village-Pakaria
(Barhouwa), P.S.-Kadwa, P.O.-Sagrath, District-Katihar (Pin-855105).
12. Bikram Murmu, S/o Dhona Murmu, resident of Village-Pakaria (Barhouwa),
P.S.-Kadwa, P.O.-Sagrath, District-Katihar (Pin-855105).
13. Danial Murmu, S/o Huppan Murmu, resident of Village-Pakaria
Patna High Court CWJC No.15060 of 2019(8) dt.03-04-2023
127/140
(Barhouwa), P.S.-Kadwa, P.O.-Sagrath, District-Katihar (Pin-855105).
14. Bauku Murmu, S/o Dhumma Murmu, resident of Village-Pakaria
(Barhouwa), P.S.-Kadwa, P.O.-Sagrath, District-Katihar (Pin-855105).
15. Mohan Murmu, S/o Bhagwan Murmu, resident of Village-Pakaria
(Barhouwa), P.S.-Kadwa, P.O.-Sagrath, District-Katihar (Pin-855105).
16. Bhasma Soren, S/o Rondha Soren, resident of Village-Pakaria (Barhouwa),
P.S.-Kadwa, P.O.-Sagrath, District-Katihar (Pin-855105).
17. Babu Ram Soren, S/o Rondha Soren, resident of Village-Pakaria
(Barhouwa), P.S.-Kadwa, P.O.-Sagrath, District-Katihar (Pin-855105).
18. Mangal Soren Mandal S/o Rondha Soren, resident of Village-Pakaria
(Barhouwa), P.S.-Kadwa, P.O.-Sagrath, District-Katihar (Pin-855105).
19. Lachhu Soren, S/o Rondha Soren, resident of Village-Pakaria (Barhouwa),
P.S.-Kadwa, P.O.-Sagrath, District-Katihar (Pin-855105).
20. Manjhali Soren, W/o Munshi Soren @ Munshi Hansda, resident of Village-
Pakaria (Barhouwa), P.S.-Kadwa, P.O.-Sagrath, District-Katihar (Pin-
855105).
21. Babu Ram Soren, S/o Bhasma Soren, resident of Village-Pakaria
(Barhouwa), P.S.-Kadwa, P.O.-Sagrath, District-Katihar (Pin-855105).
22. Babu Ram Soren, S/o Babu Lal Soren, resident of Village-Pakaria
(Barhouwa), P.S.-Kadwa, P.O.-Sagrath, District-Katihar (Pin-855105).
23. Singrai Soren, S/o Kandana Soren, resident of Village-Pakaria (Barhouwa),
P.S.-Kadwa, P.O.-Sagrath, District-Katihar (Pin-855105).
24. Girdhari Maraiya, S/o Babu Lal Maraiya, resident of Village-Pakaria
(Barhouwa), P.S.-Kadwa, P.O.-Sagrath, District-Katihar (Pin-855105).
25. Kandan Manjhi, S/o Manjhi Manjhi, resident of Village-Pakaria (Barhouwa),
P.S.-Kadwa, P.O.-Sagrath, District-Katihar (Pin-855105).
26. Kandan Manjhi, S/o Kinu Manjhi, resident of Village-Pakaria (Barhouwa),
P.S.-Kadwa, P.O.-Sagrath, District-Katihar (Pin-855105).
27. Jasai Baski, S/o Dasmu Baski, resident of Village-Pakaria (Barhouwa), P.S.-
Kadwa, P.O.-Sagrath, District-Katihar (Pin-855105).
28. Babu Lal Hembram, S/o Antu Hembram, resident of Village-Pakaria
(Barhouwa), P.S.-Kadwa, P.O.-Sagrath, District-Katihar (Pin-855105).
29. Dasmu Baski, S/o Jasai Baski, resident of Village-Pakaria (Barhouwa), P.S.-
Kadwa, P.O.-Sagrath, District-Katihar (Pin-855105).
30. Ramdeo Sahni S/o Soukat Sahni, resident of Village-Pakaria (Barhouwa),
P.S.-Kadwa, P.O.-Sagrath, District-Katihar (Pin-855105).
31. Chandu Hansda, S/o Barku Hansda, resident of Village-Pakaria (Barhouwa),
P.S.-Kadwa, P.O.-Sagrath, District-Katihar (Pin-855105).
32. Shobha Tuddu, W/o Singhrai Soren, resident of Village-Pakaria (Barhouwa),
P.S.-Kadwa, P.O.-Sagrath, District-Katihar (Pin-855105).
33. Tirku Soren, S/o Bhasma Soren, resident of Village-Pakaria (Barhouwa),
P.S.-Kadwa, P.O.-Sagrath, District-Katihar (Pin-855105).
34. Bablu Murmu, S/o Late Pradhan Murmu, resident of Village-Pakaria
Patna High Court CWJC No.15060 of 2019(8) dt.03-04-2023
128/140
(Barhouwa), P.S.-Kadwa, P.O.-Sagrath, District-Katihar (Pin-855105).
35. Manjhali Hansda, W/o Dasmu Baski, resident of Village-Pakaria
(Barhouwa), P.S.-Kadwa, P.O.-Sagrath, District-Katihar (Pin-855105).
36. Dulari Murmu, W/o Babu Lal Hembram, resident of Village-Pakaria
(Barhouwa), P.S.-Kadwa, P.O.-Sagrath, District-Katihar (Pin-855105).
37. Manjhali Soren, W/o Munshi Hansda, resident of Village-Pakaria
(Barhouwa), P.S.-Kadwa, P.O.-Sagrath, District-Katihar (Pin-855105).
38. Bhagan Murmu, S/o Mohan Murmu, resident of Village-Pakaria
(Barhouwa), P.S.-Kadwa, P.O.-Sagrath, District-Katihar (Pin-855105).
39. Lal Baran S/o Lachhu Soren, resident of Village-Pakaria (Barhouwa), P.S.-
Kadwa, P.O.-Sagrath, District-Katihar (Pin-855105).
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 17297 of 2022
======================================================
Dr. Anand Kumar Choudhary @ Anand Kumar Choudhary S/o Late Chandra
Narayan Choudhary R/o Village- Panchobh, P.S.- Bishanpur, Anchal-
Hanuman nagar, Sub Division- Sadar, District- Darbhanga.
... ... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary, Revenue and Land
Reforms Department, Government of Bihar, Patna.
2. The Principal Secretary, Revenue and Land Reforms Department,
Government of Bihar, Patna.
3. The Commissioner, Darbhanga Division, Darbhanga.
4. The Collector, Darbhanga.
5. The Land Reforms Deputy Collector, Sadar, Darbhanga.
6. Sri Ram Kumar Mishra, S/o Late Tripti Mishra R/o Village- Ojhaul, P.S. and
Anchal- Bahadurpur, Sub Division- Sadar, District- Darbhanga.
7. Sri Namo Narain Chaudhary, S/o Late Punyanand Chaudhary R/o Village-
Panchobh, P.S.- Bishanpur, Anchal- Hanumannagar, Sub division- Sadar
Darbhanga, District- Darbhanga.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 17881 of 2022
======================================================
Meena Devi @ Meena Kumari Daughter of Late Chhabila Ram Bhagat and
Wife of Mahendra Bhagat, Resident of Ward No. 8, Village- Bhimpur, P.S.-
Bhimpur Anchal- Chhatapur, District- Supaul.
... ... Petitioner/s
Versus
Patna High Court CWJC No.15060 of 2019(8) dt.03-04-2023
129/140
1. The State of Bihar through the Principal Secretary, Department of Revenue
and Land Reform,Govt. of Bihar, Patna.
2. The Principal Secretary, Department of Revenue and Land Reforms,
Government of Bihar, Patna.
3. The Collector, District- Katihar.
4. The Deputy Collector Land Reforms, Katihar District- Katihar.
5. The Anchal Adhikari, Kadwa, District- Katihar.
6. Tullu Murmu Daughter of Late Tala Manjhi, Resident of Village - Khempur,
P.O.- Sagrath Via- Durgaganj, P.S.- Kadwa, District- Katihar Pin Code-
855105.
7. Lakhan Manjhi Son of Jatta Manjhi, Resident of Village - Khempur, P.O.-
Sagrath Via- Durgaganj, P.S.- Kadwa, District- Katihar Pin Code-855105.
8. Smt. Urmila Devi Wife of Yogendra Prasad Bhagat (Bidyarthi) C/o Sri Prem
Chandra Jha, Village and P.O.- Chandpur, Via Durgaganj, Police Station
Kadwa, District- Katihar Pin Code- 855105.
... ... Respondent/s
======================================================
Appearance :
(In Civil Writ Jurisdiction Case No. 15060 of 2019)
For the Petitioner/s : Mr.Sushil Kumar Jha
For the Respondent/s : Mr.P.N. Shahi (Aag6)
(In Civil Writ Jurisdiction Case No. 14466 of 2017)
For the Petitioner/s : Mr.Amrit Abhijat
For the Respondent/s : Mr.Anjani Kumar-Aag4
(In Civil Writ Jurisdiction Case No. 15482 of 2017)
For the Petitioner/s : Mr.Amrit Abhijat
For the Respondent/s : Mr.Lalit Kishore - Ag
(In Civil Writ Jurisdiction Case No. 1099 of 2019)
For the Petitioner/s : Mr.Gyanand Roy
For the Respondent/s : Mr.Raj Kishore Roy
(In Civil Writ Jurisdiction Case No. 12063 of 2019)
For the Petitioner/s : Mr.Anshuman Jaipuriyar
For the Respondent/s : Mr.Rishi Raj Sinha (Sc19)
(In Civil Writ Jurisdiction Case No. 14087 of 2019)
For the Petitioner/s : Mr.Navesh Nandan
For the Respondent/s : Mr.Lalit Kumar ( Ag )
(In Civil Writ Jurisdiction Case No. 15012 of 2019)
For the Petitioner/s : Mr.Akhileshwar Pandey
For the Respondent/s : Mr.Sajid Salim Khan (Sc25)
(In Civil Writ Jurisdiction Case No. 15840 of 2019)
For the Petitioner/s : Mr.Sushil Kumar Jha
For the Respondent/s : Mr.Lalit Kishore (Ag)
(In Civil Writ Jurisdiction Case No. 15921 of 2019)
For the Petitioner/s : Mr.Bishwa Nath Chaudhary
For the Respondent/s : Mr.Md. Khurshid Alam (Aag12)
(In Civil Writ Jurisdiction Case No. 16002 of 2019)
For the Petitioner/s : Mr.Fakhruddin Ali Ahmad
For the Respondent/s : Mr.Md.Khurshid Alam (Aag12)
(In Civil Writ Jurisdiction Case No. 16211 of 2019)
For the Petitioner/s : Mr.Ratan Kumar Sinha
For the Respondent/s : Mr.Md.Khurshid Alam (Aag12)
Patna High Court CWJC No.15060 of 2019(8) dt.03-04-2023
130/140
(In Civil Writ Jurisdiction Case No. 16337 of 2019)
For the Petitioner/s : Mr.Jitendra Prasad Singh
For the Respondent/s : Mr.Rishi Raj Sinha (Sc19)
(In Civil Writ Jurisdiction Case No. 16426 of 2019)
For the Petitioner/s : Mr.Satya Prakash Parasar
For the Respondent/s : Mr.Md. Khurshid Alam (Aag12)
(In Civil Writ Jurisdiction Case No. 16634 of 2019)
For the Petitioner/s : Mr.Vijay Kumar Mishra
For the Respondent/s : Mr.P.N. Shahi (Aag6)
(In Civil Writ Jurisdiction Case No. 16673 of 2019)
For the Petitioner/s : Mr.Vijay Kumar Mishra
For the Respondent/s : Mr.Md.Khurshid Alam (Aag12)
(In Civil Writ Jurisdiction Case No. 16908 of 2019)
For the Petitioner/s : Mr.Arvind Kumar Varma
For the Respondent/s : Mr.Lalit Kishore (Ag)
(In Civil Writ Jurisdiction Case No. 17067 of 2019)
For the Petitioner/s : Mr.Jitendra Prasad Singh
For the Respondent/s : Mr.Sajid Salim Khan (Sc25)
(In Civil Writ Jurisdiction Case No. 17445 of 2019)
For the Petitioner/s : Mr.Iqbal Asif Niazi
For the Respondent/s : Mr.Md.Khurshid Alam (Aag12)
(In Civil Writ Jurisdiction Case No. 17899 of 2019)
For the Petitioner/s : Mr.Navesh Nandan
For the Respondent/s : Mr.Md. Khursid Alam ( Aag12 )
(In Civil Writ Jurisdiction Case No. 17985 of 2019)
For the Petitioner/s : Mr.Jitendra Prasad Singh
For the Respondent/s : Mr.Subash Chandra Yadav (Gp15)
(In Civil Writ Jurisdiction Case No. 18087 of 2019)
For the Petitioner/s : Mr.Akhileshwar Pandey
For the Respondent/s : Mr.Md. Khursid Alam ( Aag12 )
(In Civil Writ Jurisdiction Case No. 18379 of 2019)
For the Petitioner/s : Mr.Dipak Kumar
For the Respondent/s : Mr.Md.Khurshid Alam (Aag12)
(In Civil Writ Jurisdiction Case No. 18437 of 2019)
For the Petitioner/s : Mr.Subhash Kumar Jha
For the Respondent/s : Mr.Md. Khursid Alam ( Aag12 )
(In Civil Writ Jurisdiction Case No. 18786 of 2019)
For the Petitioner/s : Mr.Binod Kumar
For the Respondent/s : Mr.Md.Khurshid Alam (Ag12)
(In Civil Writ Jurisdiction Case No. 19144 of 2019)
For the Petitioner/s : Mr.Alok Kumar Sinha
For the Respondent/s : Mr.P.N. Shahi (Aag6)
(In Civil Writ Jurisdiction Case No. 19202 of 2019)
For the Petitioner/s : Mr.Alok Kumar Sinha
For the Respondent/s : Mr.Lalit Kishore ( Ag )
(In Civil Writ Jurisdiction Case No. 19265 of 2019)
For the Petitioner/s : Mr.Sanjeet Kumar
For the Respondent/s : Mr.P.N.Shahi (Aag6)
(In Civil Writ Jurisdiction Case No. 19455 of 2019)
For the Petitioner/s : Mr.Manish
For the Respondent/s : Mr.Md. Khurshid Alam (Aag12)
(In Civil Writ Jurisdiction Case No. 19750 of 2019)
For the Petitioner/s : Mr.Dhirendra Singh
For the Respondent/s : Mr.P.N. Shahi (Aag6)
(In Civil Writ Jurisdiction Case No. 19772 of 2019)
For the Petitioner/s : Mr.Surya Kant Mishra
For the Respondent/s : Mr.Md.Khurshid Alam (Aag12)
Patna High Court CWJC No.15060 of 2019(8) dt.03-04-2023
131/140
(In Civil Writ Jurisdiction Case No. 20073 of 2019)
For the Petitioner/s : Mr.Anshuman Jaipuriyar
For the Respondent/s : Mr.Anjani Kumar (Aag4)
(In Civil Writ Jurisdiction Case No. 20369 of 2019)
For the Petitioner/s : Mr.Manish
For the Respondent/s : Mr.Md. Khurshid Alam (Aag12)
(In Civil Writ Jurisdiction Case No. 20517 of 2019)
For the Petitioner/s : Mr.Maheshwar Prasad
For the Respondent/s : Mr.P.N. Shahi (Aag6)
(In Civil Writ Jurisdiction Case No. 20665 of 2019)
For the Petitioner/s : Mr.Gopal Govind Mishra
For the Respondent/s : Mr.Md. Khurshid Alam (Aag12)
(In Civil Writ Jurisdiction Case No. 20826 of 2019)
For the Petitioner/s : Mr.Navesh Nandan
For the Respondent/s : Mr.Md.Khurshid Alam (Aag12)
(In Civil Writ Jurisdiction Case No. 20835 of 2019)
For the Petitioner/s : Mr.Sushil Kumar Jha
For the Respondent/s : Mr.P. N. Shahi ( Aag6 )
(In Civil Writ Jurisdiction Case No. 20950 of 2019)
For the Petitioner/s : Mr.Naresh Chandra Verma
For the Respondent/s : Mr.Md. Khursid Alam ( Aag12 )
(In Civil Writ Jurisdiction Case No. 20968 of 2019)
For the Petitioner/s : Mr.Sanjay Kumar Pandey
For the Respondent/s : Mr.P.N. Shahi (Aag6)
(In Civil Writ Jurisdiction Case No. 21048 of 2019)
For the Petitioner/s : Mr.Anshuman Jaipuriyar
For the Respondent/s : Mr.P.N.Shahi (Aag6)
(In Civil Writ Jurisdiction Case No. 21073 of 2019)
For the Petitioner/s : Mr.Sarojanand Kumar
For the Respondent/s : Mr.Md. Khursid Alam ( Aag12 )
(In Civil Writ Jurisdiction Case No. 21162 of 2019)
For the Petitioner/s : Mr.Birendra Kumar Singh
For the Respondent/s : Mr.Md. Khursid Alam ( Aag12 )
(In Civil Writ Jurisdiction Case No. 21269 of 2019)
For the Petitioner/s : Mr.Abinash Kumar
For the Respondent/s : Mr.Md. Khurshid Alam ( Aag12 )
(In Civil Writ Jurisdiction Case No. 21289 of 2019)
For the Petitioner/s : Mr.Mukesh Kumar Jha
For the Respondent/s : Mr.Lalit Kishore (Ag)
(In Civil Writ Jurisdiction Case No. 21563 of 2019)
For the Petitioner/s : Mr.Satyabir Bharti
For the Respondent/s : Mr.Vikash Kumar (Sc11)
(In Civil Writ Jurisdiction Case No. 21580 of 2019)
For the Petitioner/s : Mr.Dipak Kumar
For the Respondent/s : Mr.Anjani Kumar (Aag4)
(In Civil Writ Jurisdiction Case No. 21749 of 2019)
For the Petitioner/s : Mr.Baidya Nath Thakur
For the Respondent/s : Mr.Md. Khurshid Alam (Aag12)
(In Civil Writ Jurisdiction Case No. 21899 of 2019)
For the Petitioner/s : Mr.Jitendra Prasad Singh
For the Respondent/s : Mr.Md.Khurshid Alam (Aag12)
(In Civil Writ Jurisdiction Case No. 22175 of 2019)
For the Petitioner/s : Mr.Nagendra Rai
For the Respondent/s : Mr.Rishi Raj Sinha (Sc19)
(In Civil Writ Jurisdiction Case No. 22510 of 2019)
For the Petitioner/s : Mr.Maheshwar Prasad
For the Respondent/s : Mr.Md.Khurshid Alam (Aag12)
Patna High Court CWJC No.15060 of 2019(8) dt.03-04-2023
132/140
(In Civil Writ Jurisdiction Case No. 22689 of 2019)
For the Petitioner/s : Mr.Baidya Nath Thakur
For the Respondent/s : Mr.P.N.Shahi (Aag6)
(In Civil Writ Jurisdiction Case No. 23365 of 2019)
For the Petitioner/s : Mr.Jitendra Kishore Verma
For the Respondent/s : Mr.Md. Khursid Alam ( Aag12 )
(In Civil Writ Jurisdiction Case No. 23715 of 2019)
For the Petitioner/s : Mr.Ranjan Kumar Dubey
For the Respondent/s : Mr.Md. Khursid Alam ( Aag12 )
(In Civil Writ Jurisdiction Case No. 24058 of 2019)
For the Petitioner/s : Mr.Jitendra Prasad Singh
For the Respondent/s : Mr.Anjani Kumar (Aag4)
(In Civil Writ Jurisdiction Case No. 24103 of 2019)
For the Petitioner/s : Mr.Surendra Prasad Singh
For the Respondent/s : Mr.Md.Khurshid Alam (Aag12)
(In Civil Writ Jurisdiction Case No. 24210 of 2019)
For the Petitioner/s : Mr.Nishant Kumar Sinha
For the Respondent/s : Mr.Md. Khursid Alam ( Aag12 )
(In Civil Writ Jurisdiction Case No. 24480 of 2019)
For the Petitioner/s : Mr.Jitendra Kishore Verma
For the Respondent/s : Mr.Md. Khursid Alam ( Aag12 )
(In Civil Writ Jurisdiction Case No. 24554 of 2019)
For the Petitioner/s : Mr.Jitendra Kishore Verma
For the Respondent/s : Mr.Md. Khurshid Alam (Aag12)
(In Civil Writ Jurisdiction Case No. 24684 of 2019)
For the Petitioner/s : Mr.Baidya Nath Thakur
For the Respondent/s : Mr.Md. Khurshid Alam (Aag12)
(In Civil Writ Jurisdiction Case No. 25243 of 2019)
For the Petitioner/s : Mr.Anuj Dilbar Krishna
For the Respondent/s : Mr.Md. Khurshid Alam (Aag12)
(In Civil Writ Jurisdiction Case No. 25837 of 2019)
For the Petitioner/s : Mr.Awadhesh Kumar Singh Tarun
For the Respondent/s : Mr.Md.Khurshid Alam (Aag12)
(In Civil Writ Jurisdiction Case No. 2 of 2020)
For the Petitioner/s : Mr.Birendra Kumar Singh
For the Respondent/s : Mr.Md.Khurshid Alam (Aag12)
(In Civil Writ Jurisdiction Case No. 87 of 2020)
For the Petitioner/s : Mr.Ajay Kumar
For the Respondent/s : Mr.Md.Khurshid Alam (Aag12)
(In Civil Writ Jurisdiction Case No. 346 of 2020)
For the Petitioner/s : Mr.Sunil Kumar Karn
For the Respondent/s : Mr.Md.Khurshid Alam (Aag13)
(In Civil Writ Jurisdiction Case No. 656 of 2020)
For the Petitioner/s : Mr.Anil Singh
For the Respondent/s : Mr.Md. Khurshid Alam (Aag12)
(In Civil Writ Jurisdiction Case No. 817 of 2020)
For the Petitioner/s : Mr.Nishant Kumar Sinha
For the Respondent/s : Mr.Md.Khurshid Alam (Aag12)
(In Civil Writ Jurisdiction Case No. 2296 of 2020)
For the Petitioner/s : Mr.Vinay Ranjan
For the Respondent/s : Mr.Md. Khursid Alam ( Aag12 )
(In Civil Writ Jurisdiction Case No. 2437 of 2020)
For the Petitioner/s : Mr.Manoj Kumar
For the Respondent/s : Mr.Subash Chandra Yadav (Gp15)
(In Civil Writ Jurisdiction Case No. 3622 of 2020)
For the Petitioner/s : Mr.Jitendra Prasad Singh
For the Respondent/s : Mr.Md.Khurshid Alam (Aag12)
Patna High Court CWJC No.15060 of 2019(8) dt.03-04-2023
133/140
(In Civil Writ Jurisdiction Case No. 3901 of 2020)
For the Petitioner/s : Mr.Jitendra Prasad Singh
For the Respondent/s : Mr.Md. Khurshid Alam (Aag12)
(In Civil Writ Jurisdiction Case No. 5026 of 2020)
For the Petitioner/s : Mr.Iqbal Asif Niazi
For the Respondent/s : Mr.Md. Khurshid Alam (Aag12)
(In Civil Writ Jurisdiction Case No. 5408 of 2020)
For the Petitioner/s : Mr.Anil Kumar Roy
For the Respondent/s : Mr.Md. Khursid Alam ( Aag12 )
(In Civil Writ Jurisdiction Case No. 5596 of 2020)
For the Petitioner/s : Mr.Arun Prasad Ambastha
For the Respondent/s : Mr.Md. Khurshid Alam (Aag12)
(In Civil Writ Jurisdiction Case No. 5614 of 2020)
For the Petitioner/s : Mr.Rakesh Kumar Shrivastava
For the Respondent/s : Mr.Mritunjay Kumar
(In Civil Writ Jurisdiction Case No. 5786 of 2020)
For the Petitioner/s : Mr.Arun Kumar
For the Respondent/s : Mr.Md. Khurshid Alam (Aag12)
(In Civil Writ Jurisdiction Case No. 5887 of 2020)
For the Petitioner/s : Mr.Uma Shankar Singh
For the Respondent/s : Mr.Md. Khursid Alam ( Aag12 )
(In Civil Writ Jurisdiction Case No. 5943 of 2020)
For the Petitioner/s : Mr.Prashant Kumar
For the Respondent/s : Mr.Raj Kishor Rai (Gp18)
(In Civil Writ Jurisdiction Case No. 6009 of 2020)
For the Petitioner/s : Mr.Abdul Wadood
For the Respondent/s : Mr.Md. Khurshid Alam ( Aag 12 )
(In Civil Writ Jurisdiction Case No. 6312 of 2020)
For the Petitioner/s : Mr.Alok Kumar Alok
For the Respondent/s : Mr.Md.Khurshid Alam (Aag12)
(In Civil Writ Jurisdiction Case No. 6401 of 2020)
For the Petitioner/s : Mr.Uday Pratap Singh
For the Respondent/s : Mr.Lalit Kishore (Ag)
(In Civil Writ Jurisdiction Case No. 6478 of 2020)
For the Petitioner/s : Mr.Manoj Kumar
For the Respondent/s : Mr.Md.Khurshid Alam (Aag12)
(In Civil Writ Jurisdiction Case No. 6648 of 2020)
For the Petitioner/s : Mr.Gopal Prasad Roy
For the Respondent/s : Mr.Md. Khursid Alam ( Alam ( Aag12 )
(In Civil Writ Jurisdiction Case No. 6784 of 2020)
For the Petitioner/s : Mr.Manoj Kumar
For the Respondent/s : Mr.Lalit Kishore ( Ag )
(In Civil Writ Jurisdiction Case No. 6983 of 2020)
For the Petitioner/s : Mr.Dharmesh Kumar Shrivastava
For the Respondent/s : Mr.Md. Khursid Alam ( Aag12 )
(In Civil Writ Jurisdiction Case No. 7022 of 2020)
For the Petitioner/s : Mr.Uday Pratap Singh
For the Respondent/s : Mr.Sajid Slaim Khan (Sc25)
(In Civil Writ Jurisdiction Case No. 7039 of 2020)
For the Petitioner/s : Mr.Pratik Kumar Sinha
For the Respondent/s : Mr.Lalit Kishore ( Ag )
(In Civil Writ Jurisdiction Case No. 9107 of 2020)
For the Petitioner/s : Mr.Himanshu Sagar
For the Respondent/s : Mr.Lalit Kishore ( Ag )
(In Civil Writ Jurisdiction Case No. 9257 of 2020)
For the Petitioner/s : Mr.Deepak Kumar Sinha
For the Respondent/s : Mr.Lalit Kishore ( Ag )
Patna High Court CWJC No.15060 of 2019(8) dt.03-04-2023
134/140
(In Civil Writ Jurisdiction Case No. 9526 of 2020)
For the Petitioner/s : Mr.Abinash Kumar
For the Respondent/s : Mr.Lalit Kishore ( Ag )
(In Civil Writ Jurisdiction Case No. 10084 of 2020)
For the Petitioner/s : Mr.Vinod Pandey
For the Respondent/s : Mr.Lalit Kishore (Ag)
(In Civil Writ Jurisdiction Case No. 10259 of 2020)
For the Petitioner/s : Mr.Nagendra Rai
For the Respondent/s : Mr.Lalit Kishore (Ag)
(In Civil Writ Jurisdiction Case No. 10416 of 2020)
For the Petitioner/s : Mr.Arun Prasad Ambastha
For the Respondent/s : Mr.Lalit Kishore ( Ag )
(In Civil Writ Jurisdiction Case No. 10448 of 2020)
For the Petitioner/s : Mr.Ratneshwar Prasad
For the Respondent/s : Mr.Lalit Kishore (Ag)
(In Civil Writ Jurisdiction Case No. 10555 of 2020)
For the Petitioner/s : Mr.Abhishek
For the Respondent/s : Mr.Lalit Kishore ( Ag )
(In Civil Writ Jurisdiction Case No. 10888 of 2020)
For the Petitioner/s : Mr.Prashant Kumar
For the Respondent/s : Mr.Lalit Kishore (Ag)
(In Civil Writ Jurisdiction Case No. 389 of 2021)
For the Petitioner/s : Mr.Ram Sandesh Roy
For the Respondent/s : Mr.Lalit Kishore (Ag)
(In Civil Writ Jurisdiction Case No. 483 of 2021)
For the Petitioner/s : Mr.Ashhar Mustafa
For the Respondent/s : Mr.Lalit Kishore (Ag)
(In Civil Writ Jurisdiction Case No. 779 of 2021)
For the Petitioner/s : Mr.Praveen Kumar
For the Respondent/s : Mr.Llalit Kishore ( Ag )
(In Civil Writ Jurisdiction Case No. 1067 of 2021)
For the Petitioner/s : Mr.Vagisha Pragya Vacaknavi
For the Respondent/s : Mr.Lalit Kishore (Ag)
(In Civil Writ Jurisdiction Case No. 1942 of 2021)
For the Petitioner/s : Mr.Jitendra Prasad Singh
For the Respondent/s : Mr.Lalit Kishore ( Ag )
(In Civil Writ Jurisdiction Case No. 2390 of 2021)
For the Petitioner/s : Mr.Harsh Singh
For the Respondent/s : Mr.Lalit Kishore (Ag)
(In Civil Writ Jurisdiction Case No. 2501 of 2021)
For the Petitioner/s : Mr.Mrigendra Kumar
For the Respondent/s : Mr.Lalit Kishore (Ag)
(In Civil Writ Jurisdiction Case No. 2708 of 2021)
For the Petitioner/s : Mr.Harsh Singh
For the Respondent/s : Mr.Lalit Kishore ( Ag )
(In Civil Writ Jurisdiction Case No. 2867 of 2021)
For the Petitioner/s : Mr.Jitendra Prasad Singh
For the Respondent/s : Mr.Lalit Kishore ( Ag )
(In Civil Writ Jurisdiction Case No. 3470 of 2021)
For the Petitioner/s : Mr.Braj Nandan Kumar Tiwary
For the Respondent/s : Mr.Lalit Kishore (Ag)
(In Civil Writ Jurisdiction Case No. 3889 of 2021)
For the Petitioner/s : Mr.Harsh Singh
For the Respondent/s : Mr.Lalt Kishore (Ag)
(In Civil Writ Jurisdiction Case No. 4588 of 2021)
For the Petitioner/s : Mr.Vagisha Pragya Vacaknavi
For the Respondent/s : Mr.Lalit Kishore ( Ag )
Patna High Court CWJC No.15060 of 2019(8) dt.03-04-2023
135/140
(In Civil Writ Jurisdiction Case No. 4820 of 2021)
For the Petitioner/s : Mr.Brisketu Sharan Pandey
For the Respondent/s : Mr.Lalit Kishore (Ag)
(In Civil Writ Jurisdiction Case No. 5449 of 2021)
For the Petitioner/s : Mr.Ranjan Kumar Dubey
For the Respondent/s : Mr.Lalit Kishore (Ag)
(In Civil Writ Jurisdiction Case No. 5781 of 2021)
For the Petitioner/s : Mr.Pramod Mishra
For the Respondent/s : Mr.Lalit Kishore (Ag)
(In Civil Writ Jurisdiction Case No. 5862 of 2021)
For the Petitioner/s : Mr.Alok Kumar Alok
For the Respondent/s : Mr.Lalit Kishore (Ag)
(In Civil Writ Jurisdiction Case No. 6183 of 2021)
For the Petitioner/s : Mr.Krishna Kant Singh
For the Respondent/s : Mr.Lalit Kishore (Ag)
(In Civil Writ Jurisdiction Case No. 6984 of 2021)
For the Petitioner/s : Mr.Arun Kumar Pandey
For the Respondent/s : Mr.Subash Chandra Yadav (Gp15)
(In Civil Writ Jurisdiction Case No. 7202 of 2021)
For the Petitioner/s : Mr.Jitendra Prasad Singh
For the Respondent/s : Mr.Lalit Kishore (Ag)
(In Civil Writ Jurisdiction Case No. 7282 of 2021)
For the Petitioner/s : Mr.Neeraj Kumar Singh
For the Respondent/s : Mr.Lalit Kishore (Ag)
(In Civil Writ Jurisdiction Case No. 7587 of 2021)
For the Petitioner/s : Mr.Arun Prasad Ambastha
For the Respondent/s : Mr.Md.Khushid Alam (Aag12)
(In Civil Writ Jurisdiction Case No. 7591 of 2021)
For the Petitioner/s : Mr.Binay Kumar Sinha
For the Respondent/s : Mr.Md. Khurshid Alam (Aag12)
(In Civil Writ Jurisdiction Case No. 7695 of 2021)
For the Petitioner/s : Mr.Arun Prasad Ambastha
For the Respondent/s : Mr.Md.Khurshid Alam (Aag12)
(In Civil Writ Jurisdiction Case No. 7700 of 2021)
For the Petitioner/s : Mr.Ranjan Kumar Dubey
For the Respondent/s : Mr.Md.Khurshid Alam (Aag12)
(In Civil Writ Jurisdiction Case No. 8186 of 2021)
For the Petitioner/s : Mr.Arun Prasad Ambastha
For the Respondent/s : Mr.Lalit Kishore ( Ag )
(In Civil Writ Jurisdiction Case No. 8197 of 2021)
For the Petitioner/s : Mr.Arun Prasad Ambastha
For the Respondent/s : Mr.Md. Khurshid Alam (Aag12)
(In Civil Writ Jurisdiction Case No. 8403 of 2021)
For the Petitioner/s : Mr.Arghesh Kumar
For the Respondent/s : Mr.Md. Khursid Alam ( Aag12 )
(In Civil Writ Jurisdiction Case No. 8606 of 2021)
For the Petitioner/s : Mr.Arghesh Kumar
For the Respondent/s : Mr.Subash Chandra Yadav (Gp15)
(In Civil Writ Jurisdiction Case No. 9384 of 2021)
For the Petitioner/s : Mr.Arun Prasad Ambastha
For the Respondent/s : Mr.Md. Khurshid Alam (Aag12)
(In Civil Writ Jurisdiction Case No. 9717 of 2021)
For the Petitioner/s : Mr.Prashant Kumar
For the Respondent/s : Mr.Lalit Kishore (Ag)
(In Civil Writ Jurisdiction Case No. 10467 of 2021)
For the Petitioner/s : Mr.Arun Prasad Ambastha
For the Respondent/s : Mr.Md. Khursid Alam ( Aag12 )
Patna High Court CWJC No.15060 of 2019(8) dt.03-04-2023
136/140
(In Civil Writ Jurisdiction Case No. 11657 of 2021)
For the Petitioner/s : Mr.Baidya Nath Thakur
For the Respondent/s : Mr.Md. Khurshid Alam (Aag12)
(In Civil Writ Jurisdiction Case No. 11659 of 2021)
For the Petitioner/s : Mr.Narendra Kumar
For the Respondent/s : Mr.Md. Khurshid Alam (Aag12)
(In Civil Writ Jurisdiction Case No. 11660 of 2021)
For the Petitioner/s : Mr.Narendra Kumar
For the Respondent/s : Mr.Rishi Raj Sinha (Sc19)
(In Civil Writ Jurisdiction Case No. 11664 of 2021)
For the Petitioner/s : Mr.Narendra Kumar
For the Respondent/s : Mr.Sajid Salim Khan (Sc25)
(In Civil Writ Jurisdiction Case No. 12770 of 2021)
For the Petitioner/s : Mr.Ranjan Kumar Dubey
For the Respondent/s : Mr.Md. Khurshid Alam (Aag12)
(In Civil Writ Jurisdiction Case No. 12842 of 2021)
For the Petitioner/s : Mr.Arun Prasad Ambastha
For the Respondent/s : Mr.Md. Khurshid Alam (Aag12)
(In Civil Writ Jurisdiction Case No. 12935 of 2021)
For the Petitioner/s : Mr.Lakshmi Kant Tiwary
For the Respondent/s : Mr.Raj Kishore Roy (Gp18)
(In Civil Writ Jurisdiction Case No. 12945 of 2021)
For the Petitioner/s : Mr.Mritunjay Kumar
For the Respondent/s : Mr.Md. Khurshid Alam ( Aag12 )
(In Civil Writ Jurisdiction Case No. 12956 of 2021)
For the Petitioner/s : Mr.Arun Prasad Ambastha
For the Respondent/s : Mr.Lalit Kishore (Ag)
(In Civil Writ Jurisdiction Case No. 13081 of 2021)
For the Petitioner/s : Mr.Arun Prasad Ambastha
For the Respondent/s : Mr.Md. Khurshid Alam (Aag12)
(In Civil Writ Jurisdiction Case No. 13114 of 2021)
For the Petitioner/s : Mr.Mritunjay Kumar
For the Respondent/s : Mr.Md. Khurshid Alam (Aag12)
(In Civil Writ Jurisdiction Case No. 13155 of 2021)
For the Petitioner/s : Mr.Binay Kumar Sinha
For the Respondent/s : Mr.Lalit Kishore ( Ag )
(In Civil Writ Jurisdiction Case No. 13305 of 2021)
For the Petitioner/s : Mr.Arun Prasad Ambastha
For the Respondent/s : Mr.Md. Khurshid Alam (Aag12)
(In Civil Writ Jurisdiction Case No. 13478 of 2021)
For the Petitioner/s : Mr.Binay Kumar Sinha
For the Respondent/s : Mr.Sajid Salim Khan ( Sc25 )
(In Civil Writ Jurisdiction Case No. 13572 of 2021)
For the Petitioner/s : Mr.Binay Kumar Sinha
For the Respondent/s : Mr.Wan Kumar ( Ac To Ag )
(In Civil Writ Jurisdiction Case No. 13573 of 2021)
For the Petitioner/s : Mr.Binay Kumar Sinha
For the Respondent/s : Mr.Md. Khurshid Alam ( Aag12)
(In Civil Writ Jurisdiction Case No. 13618 of 2021)
For the Petitioner/s : Mr.Arun Prasad Ambastha
For the Respondent/s : Mr.Md. Khurshid Alam (Aag12)
(In Civil Writ Jurisdiction Case No. 13649 of 2021)
For the Petitioner/s : Mr.Arun Prasad Ambastha
For the Respondent/s : Mr.Lalit Kishore (Ag)
(In Civil Writ Jurisdiction Case No. 13708 of 2021)
For the Petitioner/s : Mr.Arun Prasad Ambastha
For the Respondent/s : Mr.Pawan Kumar (Ac To Ag)
Patna High Court CWJC No.15060 of 2019(8) dt.03-04-2023
137/140
(In Civil Writ Jurisdiction Case No. 13785 of 2021)
For the Petitioner/s : Mr.Arun Prasad Ambastha
For the Respondent/s : Mr.Pawan Kumar (Ac To Ag)
(In Civil Writ Jurisdiction Case No. 13816 of 2021)
For the Petitioner/s : Mr.Arun Prasad Ambastha
For the Respondent/s : Mr.Pawan Kumar (Ac To Ag)
(In Civil Writ Jurisdiction Case No. 14047 of 2021)
For the Petitioner/s : Mr.Arun Prasad Ambastha
For the Respondent/s : Mr.Md. Khurshid Alam (Aag12)
(In Civil Writ Jurisdiction Case No. 14133 of 2021)
For the Petitioner/s : Mr.Jitendra Kishore Verma
For the Respondent/s : Mr.Md. Khurshid Alam (Aag12)
(In Civil Writ Jurisdiction Case No. 14456 of 2021)
For the Petitioner/s : Mr.Arun Prasad Ambastha
For the Respondent/s : Mr.Md. Khurshid Alam (Aag12)
(In Civil Writ Jurisdiction Case No. 15046 of 2021)
For the Petitioner/s : Mr.Binay Kumar Sinha
For the Respondent/s : Mr.Md. Khurshid Alam ( Aag12 )
(In Civil Writ Jurisdiction Case No. 15090 of 2021)
For the Petitioner/s : Mr.Arun Prasad Ambastha
For the Respondent/s : Mr.Md. Khurshid Alam (Aag12)
(In Civil Writ Jurisdiction Case No. 17115 of 2021)
For the Petitioner/s : Mr.Prabhas Ranjan
For the Respondent/s : Mr.Md. Khurshid Alam (Aag12)
(In Civil Writ Jurisdiction Case No. 17890 of 2021)
For the Petitioner/s : Mr.Chandra Shekhar Singh
For the Respondent/s : Mr.Md. Khurshid Alam (Aag12)
(In Civil Writ Jurisdiction Case No. 17962 of 2021)
For the Petitioner/s : Mr.Binay Kumar Sinha
For the Respondent/s : Mr.Md. Khurshid Alam ( Aag12 )
(In Civil Writ Jurisdiction Case No. 18014 of 2021)
For the Petitioner/s : Mr.Md. Javed Jafar Khan
For the Respondent/s : Mr.Md. Khurshid Alam (Aag12)
(In Civil Writ Jurisdiction Case No. 18193 of 2021)
For the Petitioner/s : Mr.Arun Prasad Ambastha
For the Respondent/s : Mr.Md. Khurshid Alam (Aag12)
(In Civil Writ Jurisdiction Case No. 18354 of 2021)
For the Petitioner/s : Mr.Abinash Kumar
For the Respondent/s : Mr.Md. Khurshid Alam (Aag12)
(In Civil Writ Jurisdiction Case No. 18566 of 2021)
For the Petitioner/s : Mr.Shama Sinha
For the Respondent/s : Mr.Md. Khurshid Alam (Aag12)
(In Civil Writ Jurisdiction Case No. 19939 of 2021)
For the Petitioner/s : Mr.Raghav Prasad
For the Respondent/s : Mr.Sajid Salim Khan ( Sc25 )
(In Civil Writ Jurisdiction Case No. 19968 of 2021)
For the Petitioner/s : Mr.Javed Aslam
For the Respondent/s : Mr.Md. Khurshid Alam ( Aag 12 )
(In Civil Writ Jurisdiction Case No. 20864 of 2021)
For the Petitioner/s : Mr.Arun Prasad Ambastha
For the Respondent/s : Mr.Md. Khurshid Alam ( Aag12 )
(In Civil Writ Jurisdiction Case No. 20947 of 2021)
For the Petitioner/s : Mr.Raju Kumar Singh
For the Respondent/s : Mr.Sajid Salim Khan ( Sc25 )
(In Civil Writ Jurisdiction Case No. 21207 of 2021)
For the Petitioner/s : Mr.Ranjan Kumar Dubey
For the Respondent/s : Mr.Raj Kishore Roy (Gp18)
Patna High Court CWJC No.15060 of 2019(8) dt.03-04-2023
138/140
(In Civil Writ Jurisdiction Case No. 21426 of 2021)
For the Petitioner/s : Mr.Satish Chandra Mishra
For the Respondent/s : Mr.Raj Kishore Roy (Gp18)
(In Civil Writ Jurisdiction Case No. 84 of 2022)
For the Petitioner/s : Mr.Satish Chandra Mishra
For the Respondent/s : Mr.Raj Kishore Roy (Gp18)
(In Civil Writ Jurisdiction Case No. 107 of 2022)
For the Petitioner/s : Mr.Arun Prasad Ambastha
For the Respondent/s : Mr.Md. Khurshid Alam (Aag12)
(In Civil Writ Jurisdiction Case No. 532 of 2022)
For the Petitioner/s : Mr.Bidhanesh Misra
For the Respondent/s : Mr.Sajid Salim Khan (Sc25)
(In Civil Writ Jurisdiction Case No. 534 of 2022)
For the Petitioner/s : Mr.Arun Prasad Ambastha
For the Respondent/s : Mr.Md. Khurshid Alam (Aag12)
(In Civil Writ Jurisdiction Case No. 558 of 2022)
For the Petitioner/s : Mr.Satish Chandra Mishra
For the Respondent/s : Mr.Rishi Raj Sinha (Sc19)
(In Civil Writ Jurisdiction Case No. 922 of 2022)
For the Petitioner/s : Mr.Jitendra Kumar
For the Respondent/s : Mr.Md. Khurshid Alam (Aag 12 )
(In Civil Writ Jurisdiction Case No. 1683 of 2022)
For the Petitioner/s : Mr.Vagisha Pragya Vacaknavi
For the Respondent/s : Mr.Md. Khurshid Alam (Aag12)
(In Civil Writ Jurisdiction Case No. 1798 of 2022)
For the Petitioner/s : Mr.Arun Prasad Ambastha
For the Respondent/s : Mr.Md. Khurshid Alam (Aag12)
(In Civil Writ Jurisdiction Case No. 1885 of 2022)
For the Petitioner/s : Mr.Arun Prasad Ambastha
For the Respondent/s : Mr.Md. Khurshid Alam (Aag 12)
(In Civil Writ Jurisdiction Case No. 1903 of 2022)
For the Petitioner/s : Mr.Arun Prasad Ambastha
For the Respondent/s : Mr.Md. Khurshid Alam (Aag 12)
(In Civil Writ Jurisdiction Case No. 2048 of 2022)
For the Petitioner/s : Mr.Arun Prasad Ambastha
For the Respondent/s : Mr.Md. Khurshid Alam (Aag12)
(In Civil Writ Jurisdiction Case No. 2104 of 2022)
For the Petitioner/s : Mr.Arun Prasad Ambastha
For the Respondent/s : Mr.Md. Khurshid Alam (Aag12)
(In Civil Writ Jurisdiction Case No. 2332 of 2022)
For the Petitioner/s : Mr.Raghav Prasad
For the Respondent/s : Mr.Lalit Kishore ( Ag )
(In Civil Writ Jurisdiction Case No. 2527 of 2022)
For the Petitioner/s : Mr.Arun Prasad Ambastha
For the Respondent/s : Mr.Md. Khurshid Alam (Aag 12)
(In Civil Writ Jurisdiction Case No. 2613 of 2022)
For the Petitioner/s : Mr.Arun Prasad Ambastha
For the Respondent/s : Mr.Md. Khurshid Alam (Aag12)
(In Civil Writ Jurisdiction Case No. 3043 of 2022)
For the Petitioner/s : Mr.Prabhas Ranjan
For the Respondent/s : Mr.Md. Khurshid Alam ( Aag 12)
(In Civil Writ Jurisdiction Case No. 3147 of 2022)
For the Petitioner/s : Mr.Vijay Shanker Tiwari
For the Respondent/s : Mr.Md. Khurshid Alam (Aag12)
(In Civil Writ Jurisdiction Case No. 3164 of 2022)
For the Petitioner/s : Mr.Vijay Shanker Tiwari
For the Respondent/s : Mr.Md. Khurshid Alam (Aag12)
Patna High Court CWJC No.15060 of 2019(8) dt.03-04-2023
139/140
(In Civil Writ Jurisdiction Case No. 3658 of 2022)
For the Petitioner/s : Mr.Braj Bhushan Mishra
For the Respondent/s : Mr.Sajid Salim Khan ( Sc 25)
(In Civil Writ Jurisdiction Case No. 5955 of 2022)
For the Petitioner/s : Mr.Sanjay Parasmani
For the Respondent/s : Mr.Md. Khurshid Alam ( Aag 12 )
(In Civil Writ Jurisdiction Case No. 6676 of 2022)
For the Petitioner/s : Mr.Shambhu Nath Choubey
For the Respondent/s : Mr.Md. Khurshid Alam (Aag12)
(In Civil Writ Jurisdiction Case No. 8074 of 2022)
For the Petitioner/s : Mr.Binod Kumar
For the Respondent/s : Mr.Md. Khurshid Alam (Aag12)
(In Civil Writ Jurisdiction Case No. 8146 of 2022)
For the Petitioner/s : Mr.Suresh Mishra
For the Respondent/s : Mr.Md. Khurshid Alam ( Aag 12 )
(In Civil Writ Jurisdiction Case No. 8273 of 2022)
For the Petitioner/s : Mr.Upendra Kumar Chaubey
For the Respondent/s : Mr.Md. Khurshid Alam ( Aag 12 )
(In Civil Writ Jurisdiction Case No. 9005 of 2022)
For the Petitioner/s : Mr.Pramod Mishra
For the Respondent/s : Mr.Md. Khurshid Alam ( Aag 12 )
(In Civil Writ Jurisdiction Case No. 10100 of 2022)
For the Petitioner/s : Mr.Ashok Kumar Singh
For the Respondent/s : Mr.Pawan Kumar (A.C. To A.G.)
(In Civil Writ Jurisdiction Case No. 10119 of 2022)
For the Petitioner/s : Mr.Pramod Mishra
For the Respondent/s : Mr.Md. Khurshid Alam ( Aag 12 )
(In Civil Writ Jurisdiction Case No. 10446 of 2022)
For the Petitioner/s : Mr.Arun Prasad Ambastha
For the Respondent/s : Mr.Md. Khurshid Alam (Aag12)
(In Civil Writ Jurisdiction Case No. 10853 of 2022)
For the Petitioner/s : Mr.Indira Kumari
For the Respondent/s : Mr.Md. Nadim Seraj ( Gp 5 )
(In Civil Writ Jurisdiction Case No. 10998 of 2022)
For the Petitioner/s : Mr.Ashok Kumar
For the Respondent/s : Mr.Md. Khurshid Alam ( Aag 12 )
(In Civil Writ Jurisdiction Case No. 11402 of 2022)
For the Petitioner/s : Mr.Jitendra Prasad Singh
For the Respondent/s : Mr.Pawan Kumar ( Ac To Ag )
(In Civil Writ Jurisdiction Case No. 11810 of 2022)
For the Petitioner/s : Mr.Arun Prasad Ambastha
For the Respondent/s : Mr.Md. Khurshid Alam (Aag12)
(In Civil Writ Jurisdiction Case No. 13053 of 2022)
For the Petitioner/s : Mr.Arun Prasad Ambastha
For the Respondent/s : Mr.Md. Khurshid Alam ( Aag 12 )
(In Civil Writ Jurisdiction Case No. 13101 of 2022)
For the Petitioner/s : Mr.Arun Prasad Ambastha
For the Respondent/s : Mr.Md. Khurshid Alam (Aag12)
(In Civil Writ Jurisdiction Case No. 13234 of 2022)
For the Petitioner/s : Mr.Arun Prasad Ambastha
For the Respondent/s : Mr.Md. Khurshid Alam (Aag12)
(In Civil Writ Jurisdiction Case No. 13285 of 2022)
For the Petitioner/s : Mr.Arun Prasad Ambastha
For the Respondent/s : Mr.Md. Khurshid Alam ( Aag 12 )
(In Civil Writ Jurisdiction Case No. 13453 of 2022)
For the Petitioner/s : Mr.Arun Prasad Ambastha
For the Respondent/s : Mr.Md. Khurshid Alam ( Aag 12 )
Patna High Court CWJC No.15060 of 2019(8) dt.03-04-2023
140/140
(In Civil Writ Jurisdiction Case No. 14152 of 2022)
For the Petitioner/s : Mr.Siddhartha Prasad
For the Respondent/s : Mr.Pawan Kumar ( Ac To Ag )
(In Civil Writ Jurisdiction Case No. 17297 of 2022)
For the Petitioner/s : Mr.Vagisha Pragya Vacaknavi
For the Respondent/s : Mr.Pawan Kumar (A.C. To A.G.)
(In Civil Writ Jurisdiction Case No. 17881 of 2022)
For the Petitioner/s : Mr.Dhirendra Kumar Jha
For the Respondent/s : Mr.Rishi Raj Sinha ( Sc 19 )
======================================================
CORAM: HONOURABLE THE CHIEF JUSTICE
and
HONOURABLE MR. JUSTICE MADHURESH PRASAD
ORAL ORDER
(Per: HONOURABLE THE CHIEF JUSTICE)
8 03-04-2023As prayed for on behalf of the petitioners, list these cases on 26.06.2023.
Re: CWJC No. 21563 of 2019 (Molson Coors Cobra India Pvt. Ltd Vs. State of Bihar) Let this writ application be delisted from these batch of cases.
(K. Vinod Chandran, CJ) (Madhuresh Prasad, J) Shyambihari/ Raj Kishore/-
U