Mrs. Meera Azad vs The State Of Bihar Through District ... on 19 January, 2026

[Cites 0, Cited by 0]

Patna High Court - Orders

Mrs. Meera Azad vs The State Of Bihar Through District ... on 19 January, 2026

Bench: Rajiv Roy

                      IN THE HIGH COURT OF JUDICATURE AT PATNA
                              Civil Writ Jurisdiction Case No.24580 of 2018
                 ======================================================
                 Mrs. Meera Azad

                                                                               ... ... Petitioner/s
                                                     Versus
                 The State of Bihar through District Collector, Patna & Ors.

                                                           ... ... Respondent/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s     :      Mr. Narendra Kumar Sharma, Advocate
                 For the State            :      Mr. None
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE RAJIV ROY
                                       ORAL ORDER

4   19-01-2026

Heard learned counsel for the petitioner and there is no representation on behalf of the State.

2. The present petition has been preferred for the grant of following relief(s):

"(i) for issuance of an appropriate writ/writs order order/orders commanding/directing the respondents to take appropriate action against the respondent no.4 who have committed offence of theft/robbery by cutting 8 Feet deep soil from landed property, field admeasuring area 51 decimal belonged to the petitioner and make payment of compensation amount of Rs.40,00,000/- (Rs.

Fourty Lakhs) accruing market value of soil and the damage caused to the Agricultural field of Patna High Court CWJC No.24580 of 2018(4) dt.19-01-2026 2/3 the petitioner.

(ii) petitioner further prays for a direction upon respondent no.3 to lodge/institute an F.I.R. against respondent no.4 and unknown others who committed offence of theft by cutting soil from the raiyati field of the petitioner without her consent.

(iii) further prays for any relief or reliefs for which she found entitled according to law of land."

3. On 24.11.2025, taking into account the earlier counter affidavit of the year 2020 that the Officer Incharge, Shahjahanpur Police Station and Circle Officer, Daniyawan will take necessary steps against the respondents, both were directed to file their respective affidavits and failure to do so, to pay Rs.2,000/- to learned counsel for the petitioner.

4. Today, on call, there is no appearance, counter affidavit and as per the office notes, nor any appearance of the learned State counsel.

5. Mr. Dhurjati Kumar Prasad, learned GP-14 is present in the Court and he shall be asking the respondent no.3, the Shahjahanpur Police Station, S.H.O. and the Circle Officer, Patna High Court CWJC No.24580 of 2018(4) dt.19-01-2026 3/3 Daniyawan to remain present in the Court on 27.01.2026 in case, despite the information by learned GP-14, they failed to appear before this Court, appropriate step shall be taken. If they so want, can file affidavit in the meantime.

6. List this case on 27.01.2026 when the Shahjahanpur Police Station, S.H.O. and the Circle Officer, Daniyawan shall remain present in the Court as also the affidavit they intend to file.

(Rajiv Roy, J) vinayak/-

Unlock Advanced Research with PRISMAI

Patna High Court - Orders