Patna High Court - Orders
Kamla Devi vs The State Of Bihar on 26 September, 2022
Author: Sandeep Kumar
Bench: Sandeep Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.10962 of 2019
======================================================
Kamla Devi
... ... Petitioner/s
Versus
The State of Bihar & Ors
... ... Respondent/s
======================================================
Appearance :
For the Petitioner/s : Mr.Santosh Kumar Pandey, Advocate
For the Respondent/s : Mr.Subash Chandra Yadav (GP15)
======================================================
CORAM: HONOURABLE MR. JUSTICE SANDEEP KUMAR
ORAL ORDER
6 26-09-2022Heard the parties.
The contention of the learned counsel for the petitioner is that the private respondent was issued the Basgit Parcha instead of possessing the land giving to him by Basgit Parcha, he is claiming the land belonging to the petitioner and he threatened the petitioner that if petitioner will take steps for measurement of the land, the private respondent will file a cause under SC/ST Act against the petitioner.
District Magistrate, Aurangabad is directed to get the land of the petitioner demarcated and the land of the private respondent which has been alloted to him under Basgit Parcha shall also be demarcated so that this dispute is solved for once and all.
List this case after eight weeks for filing counter affidavit by the State failing which the District Magistrate, Patna High Court CWJC No.10962 of 2019(6) dt.26-09-2022 2/2 Aurangabad will personally appear in the Court on the next date of hearing.
Let a copy of this order be communicated to the District Magistrate, Aurangabad through FAX and e-Mail for its compliance forthwith.
(Sandeep Kumar, J) Shishir/-
U