Patna High Court - Orders
Ram Babu Rai vs The State Of Bihar And Ors on 28 July, 2025
Author: Rajiv Roy
Bench: Rajiv Roy
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.13999 of 2016
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Ram Babu Rai S/o late Siya Rai Resident of Village- Sarairanjan Tola,
Sitalpati, P.SAnchal-Saraioranjan, District Samastipur.
... ... Petitioner/s
Versus
1. The State Of Bihar and Ors
2. The District Magistrate, Samastipur.
3. The Land Reform Dr. Collector, Samastipur
4. The Circle Officer, Sarairanjan, Samastipur.
5. Babu Jha S/o late Banke Jha
6. Subhash Jha S/o late Banke Jha Respondents No. 5 and 6 are resident of
Village- Jhakhra, tola- Sitalpatti, P.SAnchal-Sarairanjan District Samastipur.
... ... Respondent/s
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Appearance :
For the Petitioner/s : None
For the Respondent/s : Mr. Md. Khurshid Alam- Aag12
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CORAM: HONOURABLE MR. JUSTICE RAJIV ROY
ORAL ORDER
2 28-07-2025No one appears on behalf of the petitioner though the State is present.
2. The present writ petition has been preferred for the following relief(s):
(i) To issue a writ in the nature of certiorari for quashing of the order dated 13.04.2016 (Annexure -5) passed in connection with Basgit Parcha Case No. 47 of 2007 (Ram Babu Rai Vers. The State of Bihar & Others) by the Respondent No. 2 by which the Respondent No. 2 was pleased to hold "उपरोकत वरररत तथयो, परररससरत तसा रनमन नयायालय दारा बासगीत परार वाद सं खया 7/2002-03 मे अं रतम रप से पाररत आदे श के अवलोकन से प्रतीत होता है रक रनमन नयायालय मे तसा B.P.P.H.T, Act. एवं Patna High Court CWJC No.13999 of 2016(2) dt.28-07-2025 2/3 B.P.P.H.T, Rules मे रनरहत प्रावधानो के आलोक मे आदे श पाररत रकया गया है रजसमे इस नयायालय दारा हसतके प की आवशयकता प्रतीत नहीं होती है । फलसवरप आवे दक की ओर से इस नयायालय मे दायर वतरमान आवे दन को खाररज रकया जाता है ।".
(ii) To issue a writ in the nature of certiorari for quashing of the order dated 15.11.2002/02.12.2002 (Annexure -2) passed in connection with Basgit Parcha Case No. 07 of 2002-03) by the Respondent No. 4, by which the Respondent No. 4 granted Parcha in favour of Banke Jha observing therein "अरभले ख उपससारपत। सूरना का तारमला प्रापत। भू-सवामी की ओर से रकसी भी प्रकार की आपरत प्रापत नहीं हुआ है । ससल रनरीकर हे तु अरभले ख रदनांक 15.12.2002 को रखे ।
अं ० अ० ऋ 02/12, सरायरं जन।
अरभले ख उपससारपत। मै ने ससानीय जाँर रकया। जॉर के दौरान आवे दक का प्रसतारवत ससल पर मकान मयसहन के रप मे दखल कबजा पाया। आवे दक भूरमहीन है । उनहे बास की भूरम अनयत्र कहीं नहीं है । भू-सवामी दारा कागजी सबूत के रलए समय की मॉग की गई, परनतु उनहोने कोई कागजी सबूत पे श नहीं रकया। अमीन दारा 0.07 डी० का कबजा रदखाया गया है । अतः आवे दक बॉके झा, रपता सव० रामजी झा, ग्राम - झाखडा के खाता सं खया - 448, खे सरा 2047, रकबा 0.07 डी० का बासगीत Patna High Court CWJC No.13999 of 2016(2) dt.28-07-2025 3/3 परार रनगरत करने की सवीकृरत दी जाती है ।
तदनु सार, परार रनगरत करे ।".
An accordingly, under Sub-Rule 5 of Rule 5 of B.P.P.H.T Rules, 1948, Basgit Parcha was issued in favour of Banke Jha on 16.05.2000 (Annexure- 4).
(iii) To set-a-side the orders dated 13.04.2016 (Annexure -5) passed in connection with Basgit Parcha Case No. 47 of 2007 (Ram Babu Rai Vers. The State of Bihar & Others) and dated 15.11.2002/02.12.2002 (Annexure -2) passed in connection with Basgit Parcha Case No. 07 of 2002-03), as the petitioner purchased the lands in question by virtue of registered sale deed on 28.12.2006 (Annexure 1) executed by Shri Ramashraya Ishwar, S/o Late Ratilal Ishwar bearing lands situated in Tauzi No. 286, Khata No. 448, Plot No. - 2047.
(iv). Any other relief or reliefs.
3. Since earlier also, no one appeared and despite the name of Mr. Rajeev Ranjan and Mr. Sachin Kumar appearing in the cause list, dismissed for non-prosecution.
(Rajiv Roy, J) Vijay Singh/-
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