Mostt. Anita Devi & Ors vs The State Of Bihar & Ors on 2 July, 2014

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Patna High Court - Orders

Mostt. Anita Devi & Ors vs The State Of Bihar & Ors on 2 July, 2014

Bench: Shivaji Pandey

      Patna High Court CWJC No.12751 of 2013 (2) dt.02-07-2014




                      IN THE HIGH COURT OF JUDICATURE AT PATNA
                               Civil Writ Jurisdiction Case No.12751 of 2013
                  ======================================================
                  1. Mostt. Anita Devi Widow Of Late Jaya Prasad Kamat Resident Of
                  Village - Dhabghat ( Madmaha ), P.S. Marauna, District - Supaul
                  2. Hari Narayan Kamat Son Of Late Yadunandan Kamat Resident Of
                  Village - Dhabghat ( Madmaha ), P.S. Marauna, District - Supaul
                  3. Shree Prasad Kamat Son Of Late Yadunandan Kamat Resident Of
                  Village - Dhabghat ( Madmaha ), P.S. Marauna, District - Supaul

                                                                       .... ....   Petitioner/s
                                                        Versus
                  1. The State of Bihar
                  2. Principal Secretary, Department Revenue and Land Reforms, Bihar,
                     Patna
                  3. Commissioner, Koshi Division, Saharsa
                  4. Collector, Supaul
                  5. Sub Divisional Officer, Nirmali, District Supaul
                  6. Circle Officer, Marauna, District Supaul
                  7. Yamuni Devi, widow of late Banbali Sah, resident of Dhabghat
                     (Madmaha), P.S. Marauna, District Supaul.
                                                                      .... .... Respondent/s
                  ======================================================
                  Appearance :
                  For the Petitioner/s    :   Mr. U. R. Roy,
                                              Mr.Baleshwar Kamat, Advocates.
                  For the Respondent/s      : Mr. Madhubala Verma, AC to GA 2.
                  ======================================================
                  CORAM: HONOURABLE MR. JUSTICE SHIVAJI PANDEY
                  ORAL ORDER

2   02-07-2014

Heard learned counsel for the petitioner and learned counsel for the State.

The matter relates to mutation. In view of Section 9 read with section 15 of the Bihar Land Mutation Act, 2009 it will not be proper for this Court to adjudicate the issue. Accordingly this writ petition is disposed of with a liberty to the petitioner to approach the aforesaid Tribunal. If such an application is filed within 30 days from today the time consumed before this Court will be taken into consideration Patna High Court CWJC No.12751 of 2013 (2) dt.02-07-2014 while deciding the limitation petition, if any.

Vinay/-                                             (Shivaji Pandey, J)


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Patna High Court - Orders