Patna High Court - Orders
Radha Raman Sah vs The State Of Bihar And Ors on 7 January, 2026
Author: Rajiv Roy
Bench: Rajiv Roy
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.2306 of 2017
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1.1. Smt. Kamla Devi Wife of Late Radha Raman Sah, Resident of Village -
Hajrat Sewra, P.S. - Patory, District- Samastipur.
1.2. Naveen Kumar Son of Late Radha Raman Sah, Resident of Village - Hajrat
Sewra, P.S. - Patory, District- Samastipur.
1.3. Praveen Kumar Son of Late Radha Raman Sah, Resident of Village - Hajrat
Sewra, P.S. - Patory, District- Samastipur.
1.4. Rinkiu Kumari Daughter of Late Radha Raman Sah, Resident of Village -
Hajrat Sewra, P.S. - Patory, District- Samastipur.
... ... Petitioner/s
Versus
1. The State Of Bihar
2. The Bihar Land Tribunal, Patna, Bihar through its Secretary.
3. The Collector, Samastipur.
4. The Anchal Adhikari, Anchal - Patory, District - Samastipur.
5. Ramanand Sah S/o Ram Chandra Sah Resident of Village - Hajarat Sewra,
P.S. - Patory, District - Samastipur.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Madhukar Pandey, Advocate
For the State : Mr. Raj Kishore Roy, GP-18
For the Resp. No.5 : Mr. Avanish Kumar Singh, Advocate
: Mr. Mukul Kumar Singh, Advocate
: Mr. Kumar Bal Govind Singh, Advocate
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CORAM: HONOURABLE MR. JUSTICE RAJIV ROY
ORAL ORDER
10 07-01-2026Heard the parties.
2. The present petition has been preferred for the grant of following relief(s):
(i) for quashing the order dated 29.11.2016, passed by the Bihar Land Tribunal, Patna in B.L.T. Case No. 1092/15 by which, it confirmed the order dated 01.07.2015 passed by the Collector, Samastipur in Basgit Parcha Patna High Court CWJC No.2306 of 2017(10) dt.07-01-2026 2/2 Revision Case No.51/07.
(ii) also to quash the order dated 01.07.2015 passed by the Collector, Samastipur in Basgit Parcha case No. 51/07 by which he did not interfere in the order dated 28.02.2007 passed by learned Anchaladhikari, Patory in B.P.P.H.T. Parcha Case No. 11/06-07, and thereby dismissed the case of this petitioner filed before him.
(iii) and further also to quash order dated 28.02.2007, passed by Anchaladhikari, Patory in B.P.Ρ.Η.Τ. Parcha Case No.-11/06-07 by which he has allowed the grant of Parcha with regard to 1 ½ decimal land regarding C.S. Plot No.-1613, in favour of Respondent No.-5."
3. Admit.
4. State receives notice on behalf of the respondent no. 1 to 4 and respondent no.5 has also appeared, no notice required.
5. Pleadings to be exchanged in next six months.
6. Rule is made returnable within a period of one year.
(Rajiv Roy, J) vinayak/-
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