Patna High Court - Orders
Ramita Devi vs The State Of Bihar on 23 March, 2026
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.20508 of 2021
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Ramita Devi wife of Sanjeev Kumar Singh resident of Village- Terua
(Teinrua), Rajapatti, Near- Market, P.O.- Faizullahpur, Police Station-
Baikunthpur, District- Gopalganj.
... ... 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, Gopalganj.
3. The Sub- Divisional Officer, Gopalganj.
4. The Deputy Collector, Land Reforms, Gopalganj.
5. The Circle Officer, Baikunthpur Circle, District- Gopalganj.
6. Dinanath Ram son of Baul Ram resident of Village- Sundrapur, P.S.
Kesariya, District- East Champaran.
7. Munna Ram son of Dina Ram resident of Village- Sundrapur, P.S. Kesariya,
District- East Champaran.
8. Nagina Ram son of Baul Ram resident of Village- Sundrapur, P.S. Kesariya,
District- East Champaran.
9. Guddu Ram son of Nagina Ram resident of Village- Sundrapur, P.S.
Kesariya, District- East Champaran.
10. Achhelal Ram son of late Kali Ram resident of Village- Chhapiya, Police
Station- Isuapur, District- Saran (Chapra).
11. Upendra Ram son of Achhelal Ram resident of Village- Chhapiya, Police
Station- Isuapur, District- Saran (Chapra).
12. Jitan Ram son of Acchelal Ram resident of Village- Chhapiya, Police
Station- Isuapur, District- Saran (Chapra).
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr.Umesh Kumar Mishra, Adv.
For the Respondent/s : Mr.Raj Kishore Roy (GP18)
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CORAM: HONOURABLE MR. JUSTICE SOURENDRA PANDEY
ORAL ORDER
3 23-03-2026Heard the learned counsel for the petitioner and learned AC to GP 18.
2. It has been submitted by the learned counsel for the petitioner that the land belonging to the petitioner appertaining Patna High Court CWJC No.20508 of 2021(3) dt.23-03-2026 2/3 to Khata No. 207, Khesra No. 740, situated in Mauza Bangra for which a title suit was also pending since 1994 and parchas have been issued by the State of Bihar in favour of private respondent nos. 6 to 12.
3. Learned AC to GP 18 submits that the parchas were issued to the landless persons prior to the judgment and decree passed in Title Suit No. 420/1994, which was passed in the year 2013 and therefore, such judgment and decree shall not come in way of the State of Bihar in issuing the basgit parcha. From perusal of the judgment and decree, which has been brought on record by way of Annexure-2, it would be evident that the State of Bihar was a party defendant and had also contested the suit and therefore, prima facie it seems that during the pendency of the suit, the basgit parchas were issued despite the State being well aware of the pendency of the suit.
4. Let a supplementary counter affidavit be filed on behalf of the District Magistrate, Gopalganj, explaining as to under what circumstances the basgit parcha of such land was issued which was the subject matter of a pending title suit, in which the State of Bihar was also a contesting party.
5. In the meantime, learned counsel for the petitioner shall file requisites within two weeks for issuance of notice Patna High Court CWJC No.20508 of 2021(3) dt.23-03-2026 3/3 upon private respondent nos. 6 to 12 through both modes i.e. registered cover with A/D as well as the ordinary process.
6. List this case on 27.04.2026, under appropriate heading.
(Sourendra Pandey, J) Gautam/-
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