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Patna High Court - Orders

Ajay Kumar @ Sant Kumar @ Santlal Rai vs The State Of Bihar on 13 October, 2023

Author: Partha Sarthy

Bench: Chief Justice, Partha Sarthy

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.15060 of 2019
     ======================================================
     Sudhakar Jha S/o Late Mohan Jha Resident of Village- Pavitra Nagar, Pota,
     P.S. and District- Sheohar.

                                                               ... ... Petitioner/s
                                       Versus
1.   The State of Bihar through the Chief Secretary, Government of Bihar, Patna.
2.   The Principal Secretary, Revenue and Land Reforms Department,
     Government of Bihar, Patna.
3.   The Commissioner, Tirhut Division, Muzaffarpur.
4.   The Additional Collector, Sheohar.
5.   Deputy Collector, Land Reforms, Sheohar.
6.   The Circle Officer, Sheohar.
7.   Ajay Kumar Jha Son of Late Krishnakant Jha Resident of Village Pavitra
     Nagar, Pota, P.S. and District- Sheohar.
8.   Prakash Kumar Jha Son of Late Krishnakant Jha Resident of Village Pavitra
     Nagar, Pota, P.S. and District- Sheohar.
9.   Satyendra Mishra Son of Late Baidyanath Mishra Resident of Village
     Pavitra Nagar, Pota, P.S. and District- Sheohar.
10. Amrendra Mishra Son of Late Baidyanath Mishra Resident of Village
    Pavitra Nagar, Pota, P.S. and District- Sheohar.
11. Pravindra Mishra Son of Late Baidyanath Mishra Resident of Village Pavitra
    Nagar, Pota, P.S. and District- Sheohar.

                                               ... ... Respondent/s
     ======================================================
                                           with
                        Letters Patent Appeal No. 842 of 2017
                                           In
                    Civil Writ Jurisdiction Case No.16563 of 2012
     ======================================================
     Deo Muni Singh son of Late Hari Singh, resident of Village- Ghatmapur,
     Police Station- Sasaram, District- Rohtas at Sasaram.

                                                                 ... ... Appellant/s
                                          Versus
1.   The State Of Bihar and Ors
2.   The Member, Board of Revenue, Bihar, Patna.
3.   The District Magistrate, Rohtas, District- Rohtas at Sasaram.
4.   The Deputy Collector, Land Reforms, Sasaram, District- Rohtas.
5.   Dwarika Gosai, son of Late Radha Kisun Gosai, resident of Village-
     Khillanganj, Police Station- Sasaram, District- Rohtas at Sasaram.
6.   Ganga Sagar Gosai, son of Dwarika Gosai, resident of Village- Khillanganj,
 Patna High Court CWJC No.15060 of 2019(11) dt.13-10-2023
                                          2/127




        Police Station- Sasaram, District- Rohtas at Sasaram.
  7.    Ram Pravesh Gosai, son of Dwarika Gosai, resident of Village- Khillanganj,
        Police Station- Sasaram, District- Rohtas at Sasaram.
  8.    Savitri Devi, wife of Gulab Chand, resident of Mohalla- Karan Saray, Post
        Office- Sasaram, Police Station- Sasaram, District- Rohtas at Sasaram.
  9.    Parwati Devi, wife of Sri Bhaiya Lal, resident of Mohalla- Fazalganj, Post
        Office- Sasaram, Police Station- Sasaram, District- Rohtas at Sasaram.
  10. Kalawati Devi, wife of Shri Ram Avtar Gupta, resident of Village Agarasi
      Dinra, Police Station Karahgar, District- Rohtas at Sasaram.

                                                 ... ... Respondent/s
       ======================================================
                                               with
                    Civil Writ Jurisdiction Case No. 3106 of 2017
       ======================================================
       Anil Kumar Singh Son of Late Binda Singh resident of Village - Jagdishpur
       Chatarbhuj @ Kartaha, P.S.- Karatha, District - Vaishali.

                                                                     ... ... Petitioner/s
                                              Versus
  1.    The State Of Bihar and Ors
  2.    The Collector, Vaishali at Hajipur.
  3.    The Additional Collector, Vaishali.
  4.    The Deputy Collector Land Reforms, Hajipur, Vaishali.
  5.    Shyam Nandan Pandit Son of Late Ram Swaroop Pandit resident of Village -
        Paura Madan Singh, P.O. - Paura, P.S.- Sarai, District - Hajipur.
  6.    Bachcha Prasad Singh Son of Late Binda Prasad Singh resident of Village -
        Jagdishpur Chatarbhuj @ Kartaha, P.S.- Karatha, District - Vaishali.

                                                 ... ... Respondent/s
       ======================================================
                                               with
                    Civil Writ Jurisdiction Case No. 1840 of 2019
       ======================================================
  1.    Abdul Haque and Anr Son of late Sk. Rustam Resident of Village-
        Maheshwa, P.S. Routara, Distt. Katihar.
  2.    Bibi Anwara Khatoon Wife of Md. Mansur Alam and D/o late Sk Rustam
        Resident of Village- Maheshwa, P.S. Routara, Distt. Katihar.

                                                                     ... ... Petitioner/s
                                         Versus
  1.    The State Of Bihar and Ors through the Collector, Purnia
  2.    The Collector of the District of Purnia
  3.    The Additional Collector, In Charge Land Ceiling at Purnia
  4.    The Sub Divisional Officer at Katihar
 Patna High Court CWJC No.15060 of 2019(11) dt.13-10-2023
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  5.    The Deputy Collector Land Reforms at Katihar Bihar
  6.    The Anchal Adhikari at Korha within the District of Katihar
  7.    Shri Arun Kumar Son of late Nageshwar Thakur Resident of Mohalla-
        Mahdubani Koratbari, P.S. Khajanchi Hat, Distt. Purnea.

                                                 ... ... Respondent/s
       ======================================================
                                               with
                     Civil Writ Jurisdiction Case No. 2728 of 2019
       ======================================================
  1.    Tej Narayan Yadav and Ors S/o Late Janak Lal Yadav Residents of Village-
        Kachahari Balua,P.S. Sarsi,Dist.-Purnea
  2.    Laddu Mal Yadav S/o Late Janak Lal Yadav Resident of Village-Kachahari
        Balua,P.S. Sarsi,Dist.-Purnia
  3.    Ajit Kumar Yadav S/o Laddu Mal Yadav Resident of Village-Kachahari
        Balua,P.S. Sarsi,Dist.-Purnia
  4.    Sujit Kumar Yadav S/o Laddu Mal Yadav Resident of Village-Kachahari
        Balua,P.S. Sarsi,Dist.-Purnia
  5.    Mithilesh Kumar Yadav S/o Tej Narayan Yadav Resident of Village-
        Kachahari Balua,P.S. Sarsi,Dist.-Purnia

                                                                      ... ... Petitioner/s
                                         Versus
  1.    The State Of Bihar and Ors through the Collector,Purnia
  2.    The Collector of the district of Purnia
  3.    The Additional Collector, Ceiling Purnia
  4.    The Sub Divisional Officer Banmankhi,within the district of Purnia
  5.    The Addional Sub Divisional Officer Ceiling,Purnia
  6.    The Anchal Adhikari, Banmankhi within the district of Purnia
  7.    Triveni Rai S/o Late Ram Prakash Rai Resident of village-Kachari Balua,P.s.
        Sarsi,Dist.-Purnia
  8.    Shri Charan Paswan S/o Late Sagar Rai Resident of village-Kachari
        Balua,P.s. Sarsi,Dist.-Purnia
  9.    Kalru Rishideo S/o Prithvi Rishideo Resident of village-Kachari Balua,P.s.
        Sarsi,Dist.-Purnia
  10. Sakal Paswan S/o Late Saryug Paswan Resident of village-Kachari
      Balua,P.s. Sarsi,Dist.-Purnia
  11. Matru Paswan S/o Late Bala Paswan Resident of village-Kachari Balua,P.s.
      Sarsi,Dist.-Purnia
  12. Mahendra Ram S/o Late Dhaturi Ram Resident of village-Kachari Balua,P.s.
      Sarsi,Dist.-Purnia
  13. Janardan Ram S/o Later Satya Nr. Ram Resident of village-Kachari
      Balua,P.s. Sarsi,Dist.-Purnia
 Patna High Court CWJC No.15060 of 2019(11) dt.13-10-2023
                                          4/127




  14. Fulten Paswan S/o Late Saryug Paswan Resident of village-Kachari
      Balua,P.s. Sarsi,Dist.-Purnia
  15. Sachindra Mochi S/o Late Dhaturi Mochi Resident of village-Kachari
      Balua,P.s. Sarsi,Dist.-Purnia
  16. Jiwan Rai S/o Late Khuddi Rai Resident of village-Kachari Balua,P.s.
      Sarsi,Dist.-Purnia
  17. Gajadhar Rishi S/o Late Sukhdeo Rishi Resident of village-Kachari
      Balua,P.s. Sarsi,Dist.-Purnia
  18. Lalo Rishi S/o Late Sukhdeo Rishi Resident of village-Kachari Balua,P.s.
      Sarsi,Dist.-Purnia
  19. Most. Maharani Devi W/o Late Biranchi Rishi Resident of village-Kachari
      Balua,P.s. Sarsi,Dist.-Purnia
  20. Most Musia Devi Widow of Late Dasrath Rishi Resident of village-Kachari
      Balua,P.s. Sarsi,Dist.-Purnia
  21. Suresh Dom S/o Late Satto Dom Resident of village-Kachari Balua,P.s.
      Sarsi,Dist.-Purnia
  22. Most Kabutari Devi Widow of Late Ram Awtar Paswan Resident of village-
      Kachari Balua,P.s. Sarsi,Dist.-Purnia
  23. Bechan Paswan S/o Late Mithan Paswan Resident of village-Kachari
      Balua,P.s. Sarsi,Dist.-Purnia
  24. Rupesh Ram S/o Late Lahori Mochi Resident of village-Kachari Balua,P.s.
      Sarsi,Dist.-Purnia

                                                 ... ... Respondent/s
       ======================================================
                                               with
                    Civil Writ Jurisdiction Case No. 12063 of 2019
       ======================================================
       Jitendra Kumar @ Jitendra Roy S/o Late Suraj Roy, Resident of Vilalge and
       P.O.-Sheo Nagar, P.S.-Chapra Muffassil, District-saran

                                                                     ... ... Petitioner/s
                                              Versus
  1.    The State of Bihar Bihar
  2.    Board of Revenue, Govt. of Bihar, Patna. Old Secretariat, Patna.
  3.    The Collector, Saran, Collectorate, At, P.O. and District-Saran.
  4.    Addl. Collector, Chapra. Ceiling, Chapra, P.O. and District-Saran
  5.    Indu devi W/o Late Krishana Mohan Singh Resident of Village-Sheo Nagari,
        Tole Kanchan Rai, P.O.-Mohiam Gurukul, P.S.-Chapra Muffassil, District-
        Saran.
  6.    Vijaya Rani D/o Late Krishana Mohan Singh Resident of Village-Sheo
        Nagari, Tole Kanchan Rai, P.O.-Mohiam Gurukul, P.S.-Chapra Muffassil,
        District-Saran.
  7.    Indra Mohan Singh S/o Late Arjun Singh Resident of Village-Sheo Nagari,
        Tole Kanchan Rai, P.O.-Mohiam Gurukul, P.S.-Chapra Muffassil, District-
 Patna High Court CWJC No.15060 of 2019(11) dt.13-10-2023
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        Saran.
  8.    Uma Devi D/o Late Arjun Singh Resident of Village-Sheo Nagari, Tole
        Kanchan Rai, P.O.-Mohiam Gurukul, P.S.-Chapra Muffassil, District-Saran.
  9.    Ramo devi D/o Late Arjun Singh Resident of Village-Sheo Nagari, Tole
        Kanchan Rai, P.O.-Mohiam Gurukul, P.S.-Chapra Muffassil, District-Saran.
  10. Most. Raja Kuar W/o Kaushal Singh, D/o Late Lalji Singh Resident of
      Village-Sheo Nagari, Tole Kanchan Rai, P.O.-Mohiam Gurukul, P.S.-Chapra
      Muffassil, District-Saran.
  11. Jagdish Roy S/o Late Suraj Roy, Resident of Village-Sheo Nagari, Tole
      Kanchan Rai, P.S.-Chapra Muffassil, District-Saran.
  12. Sukhan Roy S/o Late Suraj Roy, Resident of Village-Sheo Nagari, Tole
      Kanchan Rai, P.S.-Chapra Muffassil, District-Saran.
  13. Rampravesh Roy S/o Late Suraj Roy Resident of Village-Sheo Nagari, Tole
      Kanchan Rai, P.S.-Chapra Muffassil, District-Saran.
  14. Most. Gayatri devi Widow of Late Bhagwan Rai Resident of Village-Sheo
      Nagari, Tole Kanchan Rai, P.S.-Chapra Muffassil, District-Saran.
  15. Smt. Chanda Devi W/o Ashok Kumar , D/o Late Suraj Roy, Resident of
      Village-Zilka Bad, P.S.-Garkha, District-Saran.
  16. Deopati devi W/o Ram Sakal Singh, and D/o Late Suraj Roy, Resident of
      Village-Zilka Bad, P.S.-Garkha, District-Saran.
  17. Smt. Lali devi W/o Mahendra Prasad Rai and D/o Late Suraj Roy, Resident
      of Village-Parsadi, P.S.-Parsa, District-Saran.

                                                 ... ... Respondent/s
       ======================================================
                                               with
                   Civil Writ Jurisdiction Case No. 12493 of 2019
       ======================================================
       Tek Narayan Yadav @ Tej Narayan Yadav @ Dukhran Yadav S/o Late Bal
       Govind Yadav Resident of Village-Harari,PO Harari,P.S. Andhratharhi,Dist.-
       Madhubani

                                                                    ... ... Petitioner/s
                                           Versus
  1.    The State of Bihar through its Chief Secretary,Old Secretariat,Patna
  2.    The Principal Secretary, Department of Revenue and Land Reforms,Govt. of
        Bihar,Old Secretariat,Patna
  3.    Ganga Ram Yadav S/o Late Kokan Yadav Resident of Village and P.o.-
        Harari, P.s.- Andhratharhi, Distt.- Madhubani
  4.    Raman Kumar Yadav S/o Laxman Yadav Resident of Village and P.o.-
        Harari, P.s.- Andhratharhi, Distt.- Madhubani
  5.    Smt. Ram Dai Devi W/o Indra Kumar Yadav Resident of Village Rampatti
        Tola Gorihari,P.S. Raj Nagar,Dist.-Madhubani
  6.    Ram Narayan Yadav S/o Late Thakan Yadav Resident of Village and PO
        Harari Tola Rahi,PO Harari,P.S. Rudrapur Andhratharhi,Dist.-Madhubani
 Patna High Court CWJC No.15060 of 2019(11) dt.13-10-2023
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  7.    Laxmi Yadav S/o Late Thakan Yadav Resident of Village and PO Harari
        Tola Rahi,PO Harari,P.S. Rudrapur Andhratharhi,Dist.-Madhubani
  8.    Shiv Kumar yadav S/o Tek Narayan Yadav @ Dukhran Yadav Resident of
        Village Harari Tola P.S. Andhratharhi,Dist.-Madhubani
  9.    Surya Narayan Yadav S/o Tek Narayan Yadav @ Dukhran Yadav Resident of
        Village Harari Tola P.S. Andhratharhi,Dist.-Madhubani

                                                 ... ... Respondent/s
       ======================================================
                                               with
                    Civil Writ Jurisdiction Case No. 14087 of 2019
       ======================================================
       Ram Kumar Singh S/O- Late Rameshwar Singh, Resident of Village-
       Samartha, P.O.- Samartha, P.S.- Bibhutipur, District- Samastipur Pin code-
       848160.

                                                                     ... ... Petitioner/s
                                          Versus
  1.    The State of Bihar Through Collector, Samastipur.
  2.    The Commissioner, Darbhanga Parmandal, District- Darbhanga.
  3.    The Collector, Samastipur.
  4.    The D.C.L.r., Rosera, P.O- Rosera, District- Samastipur.
  5.    Ramesh Prasad Singh, S/O- Late Ram Uttam Singh, Resident of Village-
        Samartha, P.O.- Samartha, P.S.- Bibhutipur, District- Samastipur Pin Code-
        848160. (Purchaser- O.P- Appellant - Petitioner)
  6.    Amresh Kumar Singh, S/O- Late Ram karan Singh, Resident of Village-
        Samartha, P.O.- Samartha, P.S.- Bibhutipur, District- Samastipur Pin Code-
        848160. (Vendor).

                                                 ... ... Respondent/s
       ======================================================
                                               with
                     Civil Writ Jurisdiction Case No. 15012 of 2019
       ======================================================
       Prashuram Prasad Yadav Son of late Ram Nagina Rai@ Late Ram Nagina
       Prasad, Resident of Village- Korea, P.S. Bheldi, District- Saran at Chapra.

                                                                     ... ... Petitioner/s
                                          Versus
  1.    The State of Bihar through Chief Secretary, Govt. of Bihar, Patna
  2.    The Principal Secretary Land Reform, Govt. of Bihar, Patna
  3.    The District Magistrate Saran at Chapra
  4.    The Deputy Collector Land Reform, Madhepura, Saran at Chapra
  5.    The Circle Officer Amnour, Saran at Chapra
  6.    Ram Dayal Rai S/o Raj Banshi Vill.- Hakama, P.s.- Bheldi, Distt.- Saran at
        Chapra
 Patna High Court CWJC No.15060 of 2019(11) dt.13-10-2023
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  7.    Rajdeo Rai S/o Dahari Rai Vill.- Katsa, P.s.- Bheldi, Distt.- Saran at Chapra

                                                 ... ... Respondent/s
       ======================================================
                                               with
                     Civil Writ Jurisdiction Case No. 15840 of 2019
       ======================================================
  1.    Surendra Singh S/o Late Ambika Prasad Singh Resident of Pachai Mubarak,
        P.S.- Rajapakar, District- Vaishali.
  2.    Birendra Singh S/o Late Ambika Prasad Singh Resident of Pachai Mubarak,
        P.S.- Rajapakar, District- Vaishali.
  3.    Sunita Devi D/o Late Ambika Prasad Singh Resident of Village- Randaha,
        Ward No.- 11, P.S. Rajapakar, District- Vaishali.

                                                                  ... ... Petitioner/s
                                          Versus
  1.    The State of Bihar through the Chief Secretary, Government of Bihar, Patna.
  2.    The Principal Secretary, Revenue and Land Reforms Department,
        Government of Bihar, Patna.
  3.    The Commissioner, Tirhut Division, Muzaffarpur.
  4.    The District Magistrate, Vaishali.
  5.    The Additional Collector, Vaishali.
  6.    Deputy Collector, Land Reforms, Mahua, Vaishali.
  7.    The Circle Officer, Mahua.
  8.    Rabindra Rai son of Binda Rai resident of Village- Basaraha, P.S.-
        Rajapakar, District- Vaishali.
  9.    Pramod Rai son of Binda Rai resident of Village- Basaraha, P.S.- Rajapakar,
        District- Vaishali.
  10. Manoj Rai son of Binda Rai resident of Village- Basaraha, P.S.- Rajapakar,
      District- Vaishali.

                                                 ... ... Respondent/s
       ======================================================
                                               with
                    Civil Writ Jurisdiction Case No. 15921 of 2019
       ======================================================
       Nandlal Ram Son of Late Sipahi Ram Resident of Village-Narayanpur, P.O.
       and P.S.-Chenari, District-Rohtas at Sasaram

                                                                    ... ... Petitioner/s
                                          Versus
  1.    The State of Bihar through the Chief Secretary, Govt. of Bihar, Patna
  2.    The Principal Secretary Department of Revenue and Land Reforms, Govt. of
        Bihar, Patna
  3.    The Commissioner Patna Division, Patna
 Patna High Court CWJC No.15060 of 2019(11) dt.13-10-2023
                                          8/127




  4.    The Collector Rohtas at Sasaram
  5.    The Deputy Collector Land Reforms, Sasaram, District-Rohtas
  6.    The Circle Officer Circle-Chenari, District-Rohtas at Sasaram
  7.    Dularchand Ram Son of Tetar Ram Resident of Village-Narayanpur, P.O.
        and P.S.-Chenari, District-Rohtas at Sasaram
  8.    Sheaojag Ram Son of Tetar Ram Resident of Village-Narayanpur, P.O. and
        P.S.-Chenari, District-Rohtas at Sasaram
  9.    Gopal Kumar Son of Tetar Ram Resident of Village-Narayanpur, P.O. and
        P.S.-Chenari, District-Rohtas at Sasaram
  10. Kamlesh Singh Son of Late Ram Raj Singh Resident of Village-Narayanpur,
      P.O. and P.S.-Chenari, District-Rohtas at Sasaram

                                                 ... ... Respondent/s
       ======================================================
                                               with
                      Civil Writ Jurisdiction Case No. 16002 of 2019
       ======================================================
       Ram Ratan Singh S/o Late Amuas Singh Resident of Village- Lila Tola,
       Police Station- Jagdishpur, District- Bhojpur.

                                                                   ... ... Petitioner/s
                                              Versus
  1.    The State of Bihar Bihar.
  2.    The Divisional Commissioner Patna.
  3.    The Additional Collector Bhojpur, Ara.
  4.    The D.C.L.R. Jagdishpur, Bhojpur.
  5.    Amuas Ram S/o Late Dhonha Ram Resident of Village- Dawan, Police
        Station- Jagdishpur, District- Bhojpur (Vendor).
  6.    Ram Bachan Singh S/o Late Khada Singh Resident of Village- Lila Tola,
        Police Station- Jagdishpur, District- Bhojpur.

                                                 ... ... Respondent/s
       ======================================================
                                               with
                    Civil Writ Jurisdiction Case No. 16337 of 2019
       ======================================================
  1.    Raj Kumar Prasad @ Raj Kumar Son of late Bishundhari Ram, Resident of
        Village- Ramdeo, Police Station- Akwarpur, District- Nawada.
  2.    Shailendra Ram@ Shailendra Kumar, Son of late Bishundhari Ram,
        Resident of Village- Ramdeo, Police Station- Akwarpur, District- Nawada.
  3.    Mahendra Ram@ Mahendra Rajbanshi, Son of late Bishundhari Ram,
        Resident of Village- Ramdeo, Police Station- Akwarpur, District- Nawada.

                                                                   ... ... Petitioner/s
                                       Versus
  1.    The State of Bihar through the Principal Secretary, Revenue and Land
 Patna High Court CWJC No.15060 of 2019(11) dt.13-10-2023
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        Reforms, Government of Bihar, Patna.
  2.    The Additional Member, Board of Revenue, Bihar, Patna.
  3.    The Collector-Cum-District Magistrate, Nawada.
  4.    The Deputy Collector, Land Reforms Rajauli, Nawada.
  5.    The Circle Officer, Akwarpur, Nawada.
  6.    Achyutanand Prasad@ Achyutand Singh, Son of late Ram Kishun Singh, not
        known
  7.    Jang Bahadur Prasad@ Jang Bahadur Singh, Son of Achyutanand Prasad,
        Resident of Village- Guruchak, Police Station- Akwarpur, District- Nawada.
  8.    Gopal Kumar, Son of Achyutanand Prasad, Resident of Village- Guruchak,
        Police Station- Akwarpur, District- Nawada.
  9.    Mukesh Kumar, Son of Achyutanand Prasad, Resident of Village- Guruchak,
        Police Station- Akwarpur, District- Nawada.
  10. Bipin Kumar, Son of Achyutanand Prasad, Resident of Village- Guruchak,
      Police Station- Akwarpur, District- Nawada.
  11. Bibha Kumari, Daughter of Achyutanand Prasad, Resident of Village-
      Guruchak, Police Station- Akwarpur, District- Nawada.
  12. Sheela Devi, Wife of Vijay Kumar, Resident of Village- Salampur, Police
      Station- Rajauli, District- Nawada.
  13. Sushila Devi Wife of Ishwar Dayal, Resident of Village- Baksanda, Police
      Station- Akwarpur, District- Nawada.
  14. Md. Annu Master@ Enamullah, Son of late Kazi Sanaullah, Resident of
      Village- Raj Ghat, Police Station- Akwarpur, District- Nawada.
  15. Md. Makshud Alam, Son of late Kazi Sanaullah, Resident of Village- Raj
      Ghat, Police Station- Akwarpur, District- Nawada.
  16. Narendra Kumar, Son of late Ram Kishun Singh, Resident of Village-
      Guruchak, Police Station- Akwarpur, District- Nawada.

                                                 ... ... Respondent/s
       ======================================================
                                               with
                    Civil Writ Jurisdiction Case No. 16426 of 2019
       ======================================================
       Jagdish Ravat Son of Late Bodhan Raut, Resident of Village- Rawai, P.S.-
       Sikandra, Anchal- Sikandra, District- Jamui.

                                                                 ... ... Petitioner/s
                                        Versus
  1.    The State of Bihar through the Principal Secretary, Bihar Land Reforms,
        Bihar, Patna.
  2.    The Principal Secretary, Revenue and Land Reforms Department, Bihar,
        Patna.
  3.    The Joint Secretary, Revenue and Land Reforms Department, Bihar, Patna.
  4.    The District Magistrate-cum-Collector, Jamui.
 Patna High Court CWJC No.15060 of 2019(11) dt.13-10-2023
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  5.    The Deputy Collector Land Reforms, Jamui.
  6.    The Circle Officer, Sikandra, District- Jamui.
  7.    Most. Kaushalya Devi, Wife of Late Ganeshi Nonia, Resident of Vilage-
        Rawai, P.S.- Sikandra, Anchal- Sikandra, District- Jamui.

                                                 ... ... Respondent/s
       ======================================================
                                               with
                     Civil Writ Jurisdiction Case No. 16634 of 2019
       ======================================================
       Ashok Kumar Pathak Son of Late Radha Kishun Pathak Resident of Village-
       Khajarauni, P.S.-Hussainganj, District-Siwan (Bihar)

                                                                 ... ... Petitioner/s
                                         Versus
  1.    The State of Bihar through Principal Secretary, Revenue and Land Reform
        Department, Government of Bihar, Patna
  2.    Surendra Nath Mishra Son of Late Ram Nath Mishra Resident of Village-
        Khajarauni, P.S.-Hussainganj, District-Siwan (Bihar)
  3.    Chandrapal Pathak Radha Kishun Pathak Resident of Village-Khajarauni,
        P.S.-Hussainganj, District-Siwan (Bihar)
  4.    Seema Daughter of Late Radha Kishun Pathak Resident of Village-
        Khajarauni, P.S.-Hussainganj, District-Siwan (Bihar)
  5.    Reema Daughter of Late Radha Kishun Pathak Resident of Village-
        Khajarauni, P.S.-Hussainganj, District-Siwan (Bihar)
  6.    Minu Daughter of Late Radha Kishun Pathak Resident of Village-
        Khajarauni, P.S.-Hussainganj, District-Siwan (Bihar)
  7.    Nitu Daughter of Late Radha Kishun Pathak Resident of Village-Khajarauni,
        P.S.-Hussainganj, District-Siwan (Bihar)

                                                 ... ... Respondent/s
       ======================================================
                                               with
                      Civil Writ Jurisdiction Case No. 16673 of 2019
       ======================================================
       Mohan Kumar Mishra Son of Late Panchanand Mishra Resident of Village-
       Telkathu, P.S.- M.H. Nagar, District- Siwan (Bihar).

                                                               ... ... Petitioner/s
                                         Versus
  1.    The State of Bihar Through Director Land Reform Department Government
        of Bihar, Patna.
  2.    Vishwanath Yadav Son of Late Nabalak Yadav Resident of Village-
        Telkathu, P.O.- Telkathu, P.S.- M.H. Nagar, District- Siwan.
  3.    Rama Shankar Mishra Shrinath Mishra Resident of Village- Telkathu, P.O.-
        Telkathu, P.S.- M.H. Nagar, District- Siwan.
  4.    Vinay Kumar Mishra Son of Late Parmanand Mishra Resident of Village-
 Patna High Court CWJC No.15060 of 2019(11) dt.13-10-2023
                                          11/127




        Telkathu, P.O.- Telkathu, P.S.- M.H. Nagar, District- Siwan.
  5.    Vishal Kumar Mishra Son of Late Parmanand Mishra Resident of Village-
        Telkathu, P.O.- Telkathu, P.S.- M.H. Nagar, District- Siwan.
  6.    Mala Devi Daughter of Late Parmanand Mishra Resident of Village-
        Telkathu, P.O.- Telkathu, P.S.- M.H. Nagar, District- Siwan.
  7.    Bunni Devi Daughter of Late Parmanand Mishra Resident of Village-
        Telkathu, P.O.- Telkathu, P.S.- M.H. Nagar, District- Siwan.
  8.    Neha Devi Daughter of Late Parmanand Mishra Resident of Village-
        Telkathu, P.O.- Telkathu, P.S.- M.H. Nagar, District- Siwan.

                                                 ... ... Respondent/s
       ======================================================
                                               with
                     Civil Writ Jurisdiction Case No. 16908 of 2019
       ======================================================
       Jeevan Kumar @ Jeevan Lal Das, S/o Late Ramnikant Lal Das, Resident of
       Village- Rahta Tola, Bhawanipur, P.S.- Kumarkhand, District- Madhepura.

                                                                    ... ... Petitioner/s
                                          Versus
  1.    The State of Bihar through the Chief Secretary, Govt. of Bihar, Patna.
  2.    The Principal Secretary, Revenue and Land Reforms Department, Govt. of
        Bihar, Patna.
  3.    The Commissioner, Kosi Division, Saharsa.
  4.    The District Magistrate, Madhepura.
  5.    The Additional Collector, Madhepura.
  6.    The Deputy Collector, Land Reforms, Madhepura.
  7.    The Circle Officer, Kumarkhand, Madhepura.
  8.    Smt. Anita (Devi) Kumari, W/o Mukesh Dutt, Resident of Village- Rahta
        Tola, Bhawanipur, P.S.- Kumarkhand, District- Madhepura.
  9.    Most. Geeta Das W/o Late Kameshwar Lal Das, Daughter of Lali Rajni
        Kant Lal Das, Resident of Village- Rahta, Tola Bhawanipur, P.S.-
        Kumarkhand, District- Madhepura.
  10. Smt. Rita Kumari, W/o Sri Mahabir Lal Das, Daughter of Lali Rajni Kant
      Lal Das, Resident of Village- Rahta, Tola Bhawanipur, P.S.- Kumarkhand,
      District- Madhepura.
  11. Smt. Anita Kumari, W/o Sri Mithilesh Kumar Verma, Daughter of Lali Rajni
      Kant Lal Das, Resident of Village- Rahta, Tola Bhawanipur, P.S.-
      Kumarkhand, District- Madhepura.
  12. Smt. Rupa Kumari, W/o Sri Sudhir Kumar Verma, Daughter of Lali Rajni
      Kant Lal Das, Resident of Village- Rahta, Tola Bhawanipur, P.S.-
      Kumarkhand, District- Madhepura.
  13. Jinesh Lal Das, S/o Late Ramni Kant Lal Das, Bihar.
  14. Shakti Kumar, S/o Late Suresh Lal Das, Rahta, Tola- Bhawanipur, P.S.-
      Kumarkhand, District- Madhepura.
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                                          12/127




                                                 ... ... Respondent/s
       ======================================================
                                               with
                    Civil Writ Jurisdiction Case No. 17067 of 2019
       ======================================================
  1.    Raj Kumar Prasad @ Raj Kumar Son of Late Bishundhari Ram, Resident of
        Village- Ramdeo, Police Station- Akwarpur, District- Nawada.
  2.    Shailendra Ram @ Shailendra Kumar, Son of Late Bishundhari Ram,
        Resident of Village- Ramdeo, Police Station- Akwarpur, District- Nawada.
  3.    Mahendra Ram @ Mahendra Rajbanshi, Son of Late Bishundhari Ram,
        Resident of Village- Ramdeo, Police Station- Akwarpur, District- Nawada.

                                                                  ... ... Petitioner/s
                                          Versus
  1.    The State of Bihar Through Principal Secretary, Revenue and Land Reforms,
        Government of Bihar, Patna.
  2.    The additional Member, Board of Revenue, Bihar, Patna.
  3.    The Collector-cum-District Magistrate, Nawada.
  4.    Deputy Collector, Land Reforms, Nawada.
  5.    The Circle Officer, Akwarpur, Nawada.
  6.    Achyutanand Prasad @ Achyutanand Singh, Son of Late Ram Kishun Singh,
        Resident of Village- Guruchak, Police Station- Akwarpur, District- Nawada.
  7.    Jang bahadur Prasad @ Jang Bahadur Singh, Son of Achyutanand Prasad,
        Resident of Village- Guruchak, Police Station- Akwarpur, District- Nawada.
  8.    Gopal Kumar, Son of Achyutanand Prasad, Resident of Village- Guruchak,
        Police Station- Akwarpur, District- Nawada.
  9.    Mukesh Kumar, Son of Achyutanand Prasad, Resident of Village- Guruchak,
        Police Station- Akwarpur, District- Nawada.
  10. Bipin Kumar, Son of Achyutanand Prasad, Resident of Village- Guruchak,
      Police Station- Akwarpur, District- Nawada.
  11. Bibha Kumari, Daughter of Achyutanand Prasad, Resident of Village-
      Guruchak, Police Station- Akwarpur, District- Nawada.
  12. Sheela Devi, Wife of Vijay Kumar, Resident of Village- Salampur, Police
      Station- Rajauli, District- Nawada.
  13. Sushila Devi, Wife of Ishwar Dayal, Resident of Village- Baksanda, ,Police
      Station- Akwarpur, District- Nawada.
  14. Md. Annu Master @ Enamullah. Son of Late Kazi Sanaullah, Resident of
      Village- Raj Ghat, Police Station- Akwarpur, District- Nawada.
  15. Md. Makshud Alam, Son of Late Kazi Sanaullah, Resident of Village- Raj
      Ghat, Police Station- Akwarpur, District- Nawada.
  16. Narendra Kumar, Son of Late Ram Kishun Singh, Resident of village-
      Guruchak, Police Station- Akwarpur, District- Nawada.

                                                                  ... ... Respondent/s
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                                          13/127




       ======================================================
                                               with
                    Civil Writ Jurisdiction Case No. 17445 of 2019
       ======================================================
       Abdul Hafiz S/o Late Md. Mofid, Resident of Village Bisheshwarpur Pathra,
       PO Khirma, P.S. Keoti, Dist.Darbhanga

                                                                 ... ... Petitioner/s
                                              Versus
  1.    The State of Bihar Bihar
  2.    The Commissioner,Darbhanga Division,Darbhanga
  3.    The Additional Collector, Darbhanga
  4.    The Deputy Collector Land Reform, Sadar,Darbhanga
  5.    Md. Mustafa S/o Md. Samrul Haque Resident of Village Bisheshwar Pathra,
        PO Khirma, P.S. Keoti,Dist.Darbhanga
  6.    Yugal Das S/o Yaddu Das Resident of Village Bisheshwar Pathra, PO
        Khirma, P.S. Keoti,Dist.Darbhanga

                                                 ... ... Respondent/s
       ======================================================
                                               with
                     Civil Writ Jurisdiction Case No. 17899 of 2019
       ======================================================
       Shyam Bhushan Shukla S/o Late Ram Bujhawan Shukla, Resident of Village-
       P.O.-Dhoi, P.S.-Sadar, District-Darbhanga.

                                                                 ... ... Petitioner/s
                                          Versus
  1.    The State of Bihar through Collector, Samastipur.
  2.    The Commissioner, Darbhanga, Parmandal, District-Darbhanga.
  3.    The Collector, Samastipur.
  4.    The D.C.L.R., Rosera, P.O.-Rosera, District-Samastipur
  5.    The Member, B.L.T., Patna.
  6.    savita Devi W/o Sri Umakant Mandal, Resident of Village-P.O.-Dhoi, P.S.
        Sadar, District-Darbhanga.
  7.    Indra Kumar Shukla, S/o Late Shashi Bhushan Shukla Address.Not Known
  8.    Rajeev Kumar Shukla, S/o Late Nirmal Kumar Shukla Address.not Known

                                                 ... ... Respondent/s
       ======================================================
                                               with
                    Civil Writ Jurisdiction Case No. 17985 of 2019
       ======================================================
  1.    Raj Kumar Prasad @ Raj Kumar S/o Late Bishundhari Ram Resident of
        Village Ramdeo,P.S. Akwarpur,Dist.Nawada
  2.    Shailendra Ram @ Shailendra Kumar S/o Late Bishundhari Ram Resident
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        of Village Ramdeo,P.S. Akwarpur,Dist.Nawada
  3.    Mahendra Ram @ Mahendra Rajbanshi S/o Late Bishundhari Ram Resident
        of Village Ramdeo,P.S. Akwarpur,Dist.Nawada

                                                           ... ... Petitioner/s
                                     Versus
  1.    The State of Bihar through Principal Secretary,Revenue and Land
        Reforms,Govt. of Bihar,Patna
  2.    The Additional Member, Board of Revenue,Bihar,Patna
  3.    The Collector-cum-District Magistrate, Nawada
  4.    Deputy Collector, Land Reforms Rajauli Nawada
  5.    The Circle Officer, Akwarpur,Nawada
  6.    Achyutanand Prasad @ Achyuetanand Singh S/o Late Ram Kishun Singh
        No
  7.    Jang Bahadur Prasad @ Jang Bahadur Singh S/o Achyutanand Prasad
        Resident of Village Guruchak,P.S. Akwarpur,Nawada
  8.    Gopal Kumar S/o Achyutanand Prasad Resident of Village Guruchak,P.S.
        Akwarpur,Nawada
  9.    Mukesh Kumar S/o Achyutanand Prasad Resident of Village Guruchak,P.S.
        Akwarpur,Nawada
  10. Mukesh Kumar S/o Achyutanand Prasad Resident of Village Guruchak,P.S.
      Akwarpur,Nawada
  11. Bibha Kumari D/o Achyutanand Prasad Resident of Village Guruchak,P.S.
      Akwarpur,Nawada
  12. Sheela Devi W/o Vijay Kumar Resident of Village Salampur,P.S.
      Rajauli,Dist.Nawada
  13. Sushila Devi W/o Ishwar Dayal Resident of Village Baksanda,P.S.
      Akwarpur,Dist.Nawada
  14. Md. Annu Master @ Enamullah S/o Late Kazi Sanaullah Resident of Village
      Raj Ghat,P.S. Akwarpur,Dist.Nawada
  15. Md. Makshud Alam S/o Late Kazi Sanaullah Resident of Village Raj
      Ghat,P.S. Akwarpur,Dist.Nawada
  16. Narendra Kumar S/o Late Ram Kishun Singh Resident of Village
      Guruchak,P.S. Akwarpur,Dist.Nawada

                                                 ... ... Respondent/s
       ======================================================
                                               with
                     Civil Writ Jurisdiction Case No. 18087 of 2019
       ======================================================
       Shri Mishri Parit @ Mishri Pandit Son of Late Sakaldeep Parit Resident of
       Village- Paiga Sadar, P.O.- Paiga, P.S. Bheldi, District- Saran at Chapra.

                                                                ... ... Petitioner/s
                                              Versus
 Patna High Court CWJC No.15060 of 2019(11) dt.13-10-2023
                                          15/127




  1.    The State of Bihar through Chief Secretary, Govt. of Bihar, Patna.
  2.    The Principal Secretary, Revenue and Land Reform Deptt., Govt. of Bihar,
        Patna.
  3.    The District Magistrate, Saran at Chapra.
  4.    The Deputy Collector, Land Reform, Madhaura, Saran at Chapra.
  5.    The Circle Officer, Amnour, Saran at Chapra.
  6.    Bhagaran Parit Son of Late Sheo Saran Parit Resident of Village Paiga
        Sadar, P.O. Paiga, P.S. Bheldi, District- Saran at Chapra.
  7.    Lal Babu Parit Son of Late Sheo Saran Parit Resident of Village Paiga Sadar,
        P.O. Paiga, P.S. Bheldi, District- Saran at Chapra.
  8.    Sudish Parit Son of Late Sheo Saran Parit Resident of Village Paiga Sadar,
        P.O. Paiga, P.S. Bheldi, District- Saran at Chapra.
  9.    Sudarshan Parit Son of Late Sheo Saran Parit Resident of Village Paiga
        Sadar, P.O. Paiga, P.S. Bheldi, District- Saran at Chapra.
  10. Bharat Singh Son of Khedhari Singh Resident of Village Paiga Sadar, P.O.
      Paiga, P.S. Bheldi, District- Saran at Chapra.
  11. Prabhu Nath Son of Khedhari Singh Resident of Village Paiga Sadar, P.O.
      Paiga, P.S. Bheldi, District- Saran at Chapra.
  12. Smt. Mala Devi W/o Motilal Resident of Village Paiga Sadar, P.O. Paiga,
      P.S. Bheldi, District- Saran at Chapra.

                                                 ... ... Respondent/s
       ======================================================
                                               with
                     Civil Writ Jurisdiction Case No. 18379 of 2019
       ======================================================
       Brahma Singh @ Brahama Nand Singh Son of Late Kisundev Singh Resident
       of Village- Shyampur, P.O. Bhanta Pokhar, P.S.- Siwan Mufassil, District-
       Siwan- 841226.

                                                                    ... ... Petitioner/s
                                              Versus
  1.    The State of Bihar Bihar.
  2.    The Additional Member, Board of Revenue, Bihar, Patna.
  3.    District Collector, Siwan.
  4.    Deputy Collector Land Reforms, Siwan.
  5.    Nagendra Singh Son of Sri Radha Kisun Singh Resident of Village- Bhanta
        Pokhar, P.S.- Siwan Mufassil, District- Siwan- 841226.
  6.    Nand Lal Singh Son of Sri Radha Kisun Singh Resident of Village- Bhanta
        Pokhar, P.S.- Siwan Mufassil, District- Siwan- 841226.
  7.    Achhel Lal Singh @ Achhe Lal Prasad Singh Son of Sri Radha Kisun Singh
        Resident of Village- Bhanta Pokhar, P.S.- Siwan Mufassil, District- Siwan-
        841226.
  8.    Mostt. Radhika Kuer Wife of Late Ram Janak Singh Resident of Village-
 Patna High Court CWJC No.15060 of 2019(11) dt.13-10-2023
                                          16/127




        Bandpali, P.S.- Ziradei, District- Siwan.
  9.    Mostt. Usha Devi Wife of Late Manoj Kumar Singh Resident of Village-
        Bandpali, P.S.- Ziradei, District- Siwan.
  10. Piyush Ranjan @ Gunjan Kumar Singh (Minor) Son of Late Manoj Kumar
      Singh represented through mother Mostt. Usha Devi Resident of Village-
      Bandpali, P.S.- Ziradei, District- Siwan.

                                                 ... ... Respondent/s
       ======================================================
                                               with
                   Civil Writ Jurisdiction Case No. 18437 of 2019
       ======================================================
       Ram Vinit Kumar S/o Late Shatrughna Kumar @ Kheli Kumar Resident of
       Village and P.O.- Dekulidham @ Deokulidham, P.S.- Biraul, District-
       Darbhanga.

                                                                 ... ... Petitioner/s
                                              Versus
  1.    The State of Bihar Bihar.
  2.    The Chief Secretary Government of Bihar.
  3.    The Principal Secretary Revenue and Land Reforms, Government of Bihar.
  4.    Mosst. Deokala Devi Wife of Late Dinesh Kumar Resident of Village and
        P.O.- Dekulidham @ Deokulidham, P.S.- Biraul, District- Darbhanga.
  5.    Ram Naresh Kumar S/o Late Hargovind Kumar Resident of Village and
        P.O.- Dekulidham @ Deokulidham, P.S.- Biraul, District- Darbhanga.
  6.    Madan Mohan Kumar S/o Late Hargovind Kumar Resident of Village and
        P.O.- Dekulidham @ Deokulidham, P.S.- Biraul, District- Darbhanga.
  7.    Ram Prakash Kumar S/o Late Sundar Kumar Resident of Village and P.O.-
        Dekulidham @ Deokulidham, P.S.- Biraul, District- Darbhanga.

                                                 ... ... Respondent/s
       ======================================================
                                               with
                       Civil Writ Jurisdiction Case No. 18786 of 2019
       ======================================================
       Bhashanand Prasad S/o Late Ravi Mahaton Resident of Village- Mathurapur,
       P.s. and District- Khagaria

                                                              ... ... Petitioner/s
                                           Versus
  1.    The State of Bihar through the Principal Secretary, Revenue and Land
        Reforms, Old Secretariat, Patna, Bihar
  2.    The Additional Member Board of Revenue, Patna, Bihar
  3.    The Collector Khagaria, District- Khagaria, Bihar
  4.    The Deputy Collector Land Reforms, Khagaria, District Khagaria, Bihar
  5.    Savitri Devi W/o Laddu Lal Mahaton R/o Village- Mathurapur, P.s. and
 Patna High Court CWJC No.15060 of 2019(11) dt.13-10-2023
                                          17/127




        District- Khagaria, Bihar
  6.    Ajay Kumar S/o Shri Pramanand Gupta R/o Village/Town- Sanhauli, Ward
        No. 6, under Municipality, Khagaria, Bihar

                                                 ... ... Respondent/s
       ======================================================
                                               with
                      Civil Writ Jurisdiction Case No. 19144 of 2019
       ======================================================
       Suresh Manjhi Son of late Ramroop Manjhi, Resident of Village- Garh Sisai,
       P.S. Vidyapati Nagar, District- Samastipur.

                                                              ... ... Petitioner/s
                                        Versus
  1.    The State of Bihar through the Principal Secretary, Revenue and Land
        Reforms, Government of Bihar,Patna.
  2.    The Commissioner, Darbhanga Division, Darbhanga.
  3.    The Collector Cum District Magistrate, Samastipur.
  4.    Deputy Collector, Land Reforms, Dalsing Sarai, Samastipur.
  5.    Dinesh Manjhi, Son of late Kishandeo Manjhi, Resident of Village- Garh
        Sisai, P.S. Vidyapati Nagar, District- Samastipur.
  6.    Binod Kumar Choudhary, Son of late Nikhid Choudhary, Resident of
        Village- Madhurapur, Pergana, Saraisa, P.S. Dalsing Sarai, District-
        Samastipur.

                                                 ... ... Respondent/s
       ======================================================
                                               with
                     Civil Writ Jurisdiction Case No. 19202 of 2019
       ======================================================
       Abdul Jabbar, Son of Jalil Miya, resident of Village- Chhapra Dharmpur
       Yadu, P.s.- Kanti, District- Muzaffarpur.

                                                              ... ... Petitioner/s
                                        Versus
  1.    The State of Bihar through the Principal Secretary, Revenue and Land
        Reforms, Government of Bihar, Patna.
  2.    The Collector cum District Magistrate, Muzaffarpur.
  3.    Deputy Collector, Land Reforms, West, Muzaffarpur.
  4.    Smt. Sushma Sinha, Wife of Styendra Kumar Sinha, resident of Mohalla-
        Shri Krishna Puri, Radhakunj, Flat No. 2330, P.s.- Krishnapuri, District-
        Patna.
  5.    Nirmala Kumari, Wife of Ranjeet Kumar, resident of Village- Chhapra
        Megh, P.s.- Mushari, District- Muzaffarpur.
  6.    Kiran Kumari, Wife of Vikash Kumar, resident of Village- Aarizpur, P.S.-
        Kanti, District- Muzaffarpur.
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  7.    Birendra Kumar, Son of Late Jay Mangal Singh, resident of Village- Ram
        Nath Dhamauli Pandey Tola, P.s.- Kanti, District- Muzaffarpur.
  8.    Rajiv Kumar, Son of Ravindra Singh, resident of Village- Kharauna Dih,
        P.S.- Kudhani, District- Muzaffarpur.
  9.    Palak Kumari, Son of Rajiv Kumar, resident of Village- Kharauna Dih, P.S.-
        Kudhani, District- Muzaffarpur.
  10. Suryanshu Kumar, daughter of Rajiv Kumar, resident of Village- Kharauna
      Dih, P.S.- Kudhani, District- Muzaffarpur.
  11. Dharmendra Kumar, Son of Late Jay Mangal Singh, resident of Village-
      Dhamauli Ram Nath, P.S. - Kanti, District- Muzaffarpur.

                                                 ... ... Respondent/s
       ======================================================
                                               with
                     Civil Writ Jurisdiction Case No. 19265 of 2019
       ======================================================
       Kailash Pandey, Son of Late Shankar Pandey, Resident of Village-Jalalpur,
       Post Office-Jamo Bazar, Police Station-Jamo Bazar, District-Siwan.

                                                                      ... ... Petitioner/s
                                          Versus
  1.    The State of Bihar, through Principal Secretary, Land Reforms Department,
        Government of Bihar, Patna, Bihar.
  2.    The Principal Secretary, Land Reforms Department, Government of Bihar,
        Patna, Bihar.
  3.    Commissioner, Saran Division, Chhapra.
  4.    District Magistrate, Siwan.
  5.    Additional Collector, Siwan.
  6.    Deputy Collector, Land Reforms, Siwan.
  7.    Ramawati Devi, Wife of Madan Thakur, Resident of Village-Jalalpur, Post
        Office-Jamo Bazar, Police Station-Jamo Bazar, District-Siwan.
  8.    Bashanti Devi, Wife of Dhanoj Ojha, D/o Jaleshwar Pandey, Resident of
        Village-Sareya Pahar, Post Office-Barhima Bazar, Police Station-
        Sidhwaliya, District-Gopalganj and paternal address - Resident of Village-
        Jalalpur, Post Office-Jamo Bazar, Police Station-Jamo Bazar, District-Siwan.

                                                 ... ... Respondent/s
       ======================================================
                                               with
                     Civil Writ Jurisdiction Case No. 19455 of 2019
       ======================================================
       Budhan Singh @ Budhan Mahto son of Late Ramji Singh, resident of Village-
       Pahepur, P.O. Shambhupatti, P.s. Samastipur (Muffasil), District- Samastipur.

                                                                     ... ... Petitioner/s
                                            Versus
  1.    The State of Bihar through its chief Secretary old Secretariat, Patna.
 Patna High Court CWJC No.15060 of 2019(11) dt.13-10-2023
                                          19/127




  2.    The Principal Secretary, Department of Revenue and Land Reforms, Govt.
        of Bihar, Old Secretariat Patna.
  3.    Smt. Nandhi Priya, wife of Kumar Abhay, resident of village - Mrituzapur,
        P.O. Shambhupatti, P.S. - Samastipur Muffasil, District- Samstipur.
  4.    Dhaneshwar Ram, son of Late Gopi Ram , resident of Village- Pahepur, P.O.
        - Shambhu Patti, P.S. Samastipur Muffasil, District- Samastipur.

                                                 ... ... Respondent/s
       ======================================================
                                               with
                      Civil Writ Jurisdiction Case No. 19750 of 2019
       ======================================================
       Sudarshan Yadav son of Ram Naresh Yadav, resident of Village- Ramapur
       (Sahadia), P.S.- Ara Muffasil, District- Bhojpur.

                                                              ... ... Petitioner/s
                                        Versus
  1.    The State of Bihar through the Principal Secretary, Revenue and Land
        Reforms Department, Govt. of Bihar, Patna.
  2.    The Secretary, Revenue and Land Reforms Department, Govt. of Bihar,
        Patna.
  3.    The District Magistrate, Bhojpur, Ara.
  4.    The Deputy Collector, Land Reforms, Sadar, Ara, Bhojpur.
  5.    Dhanmuni Devi @ Dhanamukhi Devi, wife of Dwarika Yadav, resident of
        Village Sahadiya (Rampur), P.O.- Ratanpur, P.S.- Ara Muffasil, Bhojpur.
  6.    Raj Kumar Sharma, son of Gorakh Nath Sharma, resident of Village-
        Rampur, P.S.- Ara Muffasil, District- Bhojpur.
  7.    Parwati Kunwar, wife of Late Gopi Chand Sharma, resident of Village-
        Rampur, P.S.- Ara Muffasil, District- Bhojpur.
  8.    Janki Kunwar, wife of Late Gopi Chand Sharma, resident of Village-
        Rampur, P.S.- Ara Muffasil, District- Bhojpur.

                                                 ... ... Respondent/s
       ======================================================
                                               with
                      Civil Writ Jurisdiction Case No. 19772 of 2019
       ======================================================
  1.    Most. Chandra Kanta Devi, Wife of Late Ram Bharosa Thakur @ Late Ram
        Bharosa Sharma, Resident of Village-Saho Sarai, P.O. and P.S.-Garkha,
        District-Saran at Chapra.
  2.    Ram Binod Sharma, Son of Late Ram Bharosa Thakur @ Late Ram Bharosa
        Sharma, Resident of Village-Saho Sarai, P.O. and P.S.-Garkha, District-
        Saran at Chapra.
  3.    Pramod Sharma, Son of Late Ram Bharosa Thakur @ Late Ram Bharosa
        Sharma, Resident of Village-Saho Sarai, P.O. and P.S.-Garkha, District-
        Saran at Chapra.
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  4.    Birendra Sharma, Son of Late Ram Bharosa Thakur @ Late Ram Bharosa
        Sharma, Resident of Village-Saho Sarai, P.O. and P.S.-Garkha, District-
        Saran at Chapra.
  5.    Harendra Sharma, Son of Late Ram Bharosa Thakur @ Late Ram Bharosa
        Sharma, Resident of Village-Saho Sarai, P.O. and P.S.-Garkha, District-
        Saran at Chapra.
  6.    Dineshwar Sharma, Son of Late Ram Bharosa Thakur @ Late Ram Bharosa
        Sharma, Resident of Village-Saho Sarai, P.O. and P.S.-Garkha, District-
        Saran at Chapra.

                                                                  ... ... Petitioner/s
                                          Versus
  1.    The State of Bihar through the Chief Secretary, Government of Bihar, Patna.
  2.    The Principal Secretary, Revenue and Land Reforms Department,
        Government of Bihar, Patna.
  3.    The Additional Member Board of Revenue, Bihar, Patna.
  4.    The Collector, Saran at Chapra.
  5.    The Additional Collector, Saran at Chapra.
  6.    The Deputy Collector Land Reforms, Sadar Chapra.
  7.    Shiw Balak Sharma, Son of Late Ram Chitwan Thakur, Resident of Village-
        Saho Sarai, P.O. and P.S.-Garkha, District-Saran at Chapra.
  8.    Ram Narayan Thakur, Son of Late Ram Ratan Thakur Resident of Village-
        Saho Sarai, P.O. and P.S.-Garkha, District-Saran at Chapra, at present
        residing at Shivlok Colony, Ladpur, Raipur Road, Dehradun, Uttranchal.
  9.    Chunna Thakur, Son of Ram Ratan Thakur, Resident of Village-Saho Sarai,
        P.O. and P.S.-Garkha, District-Saran at Chapra, at present residing at Shivlok
        Colony, Ladpur, Raipur Road, Dehradun, Uttranchal.
  10. Raju Thakur @ Raj Kumar, Son of Late Ram Ratan Thakur, Resident of
      Village-Saho Sarai, P.O. and P.S.-Garkha, District-Saran at Chapra, at
      present residing at Shivlok Colony, Ladpur, Raipur Road, Dehradun,
      Uttranchal.
  11. Dhoop Nath Thakur, Son of Late Ram Ratan Thakur, Resident of Village-
      Saho Sarai, P.O. and P.S.-Garkha, District-Saran at Chapra, at present
      residing at Shivlok Colony, Ladpur, Raipur Road, Dehradun, Uttranchal.

                                                 ... ... Respondent/s
       ======================================================
                                               with
                     Civil Writ Jurisdiction Case No. 20073 of 2019
       ======================================================
       Sk. Siraj S/o Samsul, Resident of Village- Nirpur, P.O.- Pani Kamala, P.S.-
       Amdabad, District- Katihar.

                                                                    ... ... Petitioner/s
                                              Versus
  1.    The State of Bihar Bihar.
 Patna High Court CWJC No.15060 of 2019(11) dt.13-10-2023
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  2.    The Collector, Katihar, Collectorate, At- Mirchaibari, P.O. and District-
        Katihar.
  3.    D.C.L.R., Manihari, P.O.- Manihari, District- Katihar.
  4.    Sk. Sukkal, s/o Fakir Mohammad, REsident of Village- Nirpur, P.S.-
        Amdabad, P.O.- Pani Kamla, District- Katihar.
  5.    SK. Muddin, s/o Fakir Mohammad, REsident of Village- Nirpur, P.S.-
        Amdabad, P.O.- Pani Kamla, District- Katihar.
  6.    Md. Babloo Alam, s/o Md. Usman, resident of vill- Mohanchandpur, P.S.
        Barari, P.O.- Basgarha, Dt.- Katihar.
  7.    Sk. Sajjad, S/o Samsul, Resident of Village- Nirpur, P.O.- Pani Kamala, P.s.-
        Amdabad, Dt. - Katihar.
  8.    Sk. Ansar, S/o Samsul, Resident of Village- Nirpur, P.O.- Pani Kamala, P.s.-
        Amdabad, Dt. - Katihar.
  9.    Sk. Jansar, S/o Samsul, Resident of Village- Nirpur, P.O.- Pani Kamala, P.s.-
        Amdabad, Dt. - Katihar.
  10. Sk. Nisar, S/o Samsul, Resident of Village- Nirpur, P.O.- Pani Kamala, P.s.-
      Amdabad, Dt. - Katihar.

                                                 ... ... Respondent/s
       ======================================================
                                               with
                     Civil Writ Jurisdiction Case No. 20122 of 2019
       ======================================================
       Kirti Nath Jha S/o Late Kedarnath Jha R/o Village and P.O. Mailam, P.S.-
       Andhrathari, District-Madehubani-(Preemptor).

                                                                 ... ... Petitioner/s
                                         Versus
  1.    The State of Bihar through the Special Secretary to the Government, Land
        Reforms Department, BIhar, Patna.
  2.    Special Secretary to the Government, Land Reforms Department, Bihar,
        Patna.
  3.    Divisional Commissioner, Darbhanga Division, Darbhanga.
  4.    Addl. Collector, Land Reforms, Jhanjharpur, Madhubani,
  5.    Basuki Nath Jha Son of Shri Ghatak Jha, R/o Village and P.O.-Mailam, P.S.-
        Ancharathari, District-Madhubani-(Purchasers).
  6.    Pashupati Nath Jha Son of Shri Ghatak Jha R/o Village and P.O.-Mailam,
        P.S.-Ancharathari, District-Madhubani-(Purchasers).
  7.    Ugra Nath Jha S/o Late Kedar Jha R/o Village and P.O.-Mailam, P.S.-
        Ancharathari, District-Madhubani-(Vendor).

                                                 ... ... Respondent/s
       ======================================================
                                               with
                 Civil Writ Jurisdiction Case No. 20369 of 2019
       ======================================================
 Patna High Court CWJC No.15060 of 2019(11) dt.13-10-2023
                                          22/127




       Budhan Singh @ Budhan Mahto Son of Late Ramji Singh @ Ramji Mahto,
       Resident of Village-Pahepur, P.O.-Shambhupatti, P.S.-Samastipur (Muffasil),
       District-Samastipur.

                                                                     ... ... Petitioner/s
                                           Versus
  1.    The State of Bihar through its Chief Secretary, Old Secretariat, Patna.
  2.    The Principal Secretary, Department of Revenue and Land Reforms, Govt.
        of Bihar, Old Secretariat, Patna.
  3.    Smt. Nandni Priya, Wife of Kumar Abhay, Resident of Village-Mrituzapur,
        P.O. Shambhupatti, P.S.-Samastipur Muffasil, District-Samastipur.
  4.    Dhaneshwar Ram, Son of Late Gopi Ram, Resident of Village-Pahepur, P.O.
        Shambhupatti, P.S.-Samastipur Muffasil, District-Samastipur.

                                                 ... ... Respondent/s
       ======================================================
                                               with
                     Civil Writ Jurisdiction Case No. 20517 of 2019
       ======================================================
       Ram Chandra Prasad @ Ram Chandra Sah S/o Late Gaya Prasad R/o Village-
       Lejua, P.S.- Daudpur, District- Siwan at Chhapra.

                                                                     ... ... Petitioner/s
                                          Versus
  1.    The State of Bihar through the Principal Secretary, Department of Revenue
        and Land Reforms, Government of Bihar, Patna.
  2.    The Commissioner, Saran Division, Saran at Chhapra.
  3.    The District Magistrate, Saran at Chhapra.
  4.    The Additional Collector, Saran at Chhapra.
  5.    The Deputy Collector, Land Reforms, Sadar Chhapra, Saran at Chhapra.
  6.    Md. Muslim Ansari S/o Md. Vakil Ansari Resident of Village- Balesra, P.S.-
        Daudpur, Anchal- Manjhi, District- Saran at Chhapra.
  7.    Md. Sadruddin Mian S/o Late Md. Badruddin Miyan Resident of Village-
        Lejuar, P.O.- Lejuar, Anchal- Manjhi, P.S.- Daudpur, District- Saran at
        Chhapra.

                                                 ... ... Respondent/s
       ======================================================
                                               with
                    Civil Writ Jurisdiction Case No. 20665 of 2019
       ======================================================
       Smt. Lalti Devi Wife of Sri Ram Kripal Singh Resident of Village and Post
       Office- Masarh, Police Station- Udwant Nagar, District- Bhojpur.

                                                                     ... ... Petitioner/s
                                       Versus
  1.    The State of Bihar through the Principal Secretary, Revenue and Land
        Reforms Department, Government of Bihar, Patna.
 Patna High Court CWJC No.15060 of 2019(11) dt.13-10-2023
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  2.    The Secretary Land Reforms Department, Government of Bihar, Patna.
  3.    The District Magistrate Bhojpur at Ara.
  4.    The Deputy Collector Land Reforms Sadar, Ara.
  5.    Kamla Singh Son of Late Ram Chandra Singh Resident of Village- Nawada
        Ben, Police Station and Anchal- Udwant Nagar, District- Bhojpur.
  6.    Priti Kumari Wife of Sri Kumar Gaurav Resident of Village- Bahirao, Post
        Office and Police Station- Nawada Ara, Sub Division- Ara, District-
        Bhojpur.

                                                 ... ... Respondent/s
       ======================================================
                                               with
                   Civil Writ Jurisdiction Case No. 20826 of 2019
       ======================================================
       Surendra Kumar Mishra, S/o Late Raja Mishra, Resident of Village-Bihari,
       P.S.-Bhagwanpur, P.O.-Bithauli, District-Vaishali.

                                                                  ... ... Petitioner/s
                                        Versus
  1.    The State of Bihar through the Principle Secretary, Revenue Department,
        Bihar.
  2.    The Commissioner, Tirhut Pramandal, Muzaffarpur.
  3.    The Collector, Vaishali, District-Vaishali, Hajipur.
  4.    The Deputy Collector, Land Reforms, Hajipur, District-Vaishali.
  5.    Smt. Vidyawati Devi, Wife of Shri Harendra Rai, Resident of Village-
        Ratanpura, P.S.-Bhagwanpur, District-Vaishali.
  6.    Kashi Nath Mishra, Son of Jagarnath Mishra, Power of Attorney Holder on
        behalf of Harendra Kumar Mishra @ Vijay Kumar Sinha, both Resident of
        Village-Bihari, P.S.-Bhagwanpur, P.O.-Bithauli, District-Vaishali.

                                                 ... ... Respondent/s
       ======================================================
                                               with
                      Civil Writ Jurisdiction Case No. 20835 of 2019
       ======================================================
  1.    Bhagirath Singh @ Bhagwat Singh, son of Late Haridwar Singh, permanent
        resident of Village- Mahadewa, P.s.- Wazirganj, District- Gaya.
  2.    Parash Singh, son of Late Haridwar Singh, permanent resident of Village-
        Mahadewa, P.s.- Wazirganj, District- Gaya.
  3.    Satish Kumar, son of Late Suresh Singh, permanent resident of Village-
        Mahadewa, P.s.- Wazirganj, District- Gaya. at present resident of Park Lane
        Bhawar Pokhar, Gwal Toli, Samaptchak, Bankipore, Patna.
  4.    Sumit Kumar, son of Late Suresh Singh, permanent resident of Village-
        Mahadewa, P.s.- Wazirganj, District- Gaya.
  5.    Sandeep @ Sandeep Kumar, son of Late Suresh Singh, permanent resident
        of Village- Mahadewa, P.s.- Wazirganj, District- Gaya.
 Patna High Court CWJC No.15060 of 2019(11) dt.13-10-2023
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  6.    Abhishek Kumar, son of Late Suresh Singh, permanent resident of Village-
        Mahadewa, P.s.- Wazirganj, District- Gaya.

                                                                  ... ... Petitioner/s
                                          Versus
  1.    The State of Bihar through the Chief Secretary, Government of Bihar, Patna.
  2.    The Principal Secretary, Revenue and Land Reforms Department,
        Government of Bihar, Patna.
  3.    The Collector, Gaya.
  4.    The Additional Collector, Gaya.
  5.    Deputy Collector, Land Reforms, Gaya.
  6.    The Circle Officer, Wazirganj, Gaya.
  7.    Ram Dulari Devi, W/o Sharwan Singh, resident of Village- Mahadewa, P.s.-
        Wazirganj, District- Gaya.
  8.    Sunaina Devi @ Suranjan Devi, D/o Late Haridwar Singh, W/o Late
        Gajendra Singh, R/v- Barki Mohamadpur, P.S.- Bakhtiyarpur, District-
        Patna.
  9.    Shambhu Singh, Husband of Late Kiran Devi, resident of Bihari, P.S.- Badh,
        District- Patna.
  10. Rahul Kumar, S/o Shambhu Singh, resident of Bihari, P.S.- Badh, District-
      Patna.
  11. Rohit Kumar, S/o Shambhu Singh, resident of Bihari, P.S.- Badh, District-
      Patna.
  12. Rinki Devi, D/o Shambhu Singh, resident of Bihari, P.S.- Badh, District-
      Patna.

                                                 ... ... Respondent/s
       ======================================================
                                               with
                    Civil Writ Jurisdiction Case No. 20950 of 2019
       ======================================================
  1.    Raushan Kumar, Son of Late Badri Prasad @ Baikunth Sah, R/o Village-
        Akbar Malahi, P.O. and P.S.- Sarai, Distt.- Vaishali.
  2.    Kundan Kumar, Son of Late Badri Prasad @ Baikunth Sah, R/o Village-
        Akbar Malahi, P.O. and P.S.- Sarai, Distt.- Vaishali.
  3.    Santos Kumar, Son of Late Badri Prasad @ Baikunth Sah, R/o Village-
        Akbar Malahi, P.O. and P.S.- Sarai, Distt.- Vaishali.
  4.    Pankaj Kumar, Son of Late Badri Prasad @ Baikunth Sah, R/o Village-
        Akbar Malahi, P.O. and P.S.- Sarai, Distt.- Vaishali.
  5.    Rakesh Kumar, Son of Late Badri Prasad @ Baikunth Sah, R/o Village-
        Akbar Malahi, P.O. and P.S.- Sarai, Distt.- Vaishali.
  6.    Aakash Kumar, Son of Late Badri Prasad @ Baikunth Sah, R/o Village-
        Akbar Malahi, P.O. and P.S.- Sarai, Distt.- Vaishali.
  7.    Nibha Devi, D/o Late Badri Prasad @ Baikunth Sah. R/o Village- Akbar
 Patna High Court CWJC No.15060 of 2019(11) dt.13-10-2023
                                          25/127




        Malahi, P.O. and P.S.- Sarai, Distt.- Vaishali.
  8.    Mosmat Veena Devi, Widow of Late Badri Prasad @ Baikunth Sah. R/o
        Village- Akbar Malahi, P.O. and P.S.- Sarai, Distt.- Vaishali.

                                                                 ... ... Petitioner/s
                                          Versus
  1.    The State of Bihar through Principal Secretary Revenue and Land Reforms
        Department, Bihar, Patna.
  2.    The Collector, Vaishali, Hajipur.
  3.    Deputy Collector Land Reforms, Hajipur, Distt.- Vaishali.
  4.    Mosmat Sangeeta Devi, Widow of Late Jaimangal Sah, R/o Village- Akbar
        Malahi, P.O. and P.S.- Sarai, Distt.- Vaishali.
  5.    Smt. Rubi Devi, W/o Sudhir Kumar, R/o Village- Kharika, P.O. and P.S.-
        Sonpur, Distt.- Saran.

                                                 ... ... Respondent/s
       ======================================================
                                               with
                  Civil Writ Jurisdiction Case No. 20968 of 2019
       ======================================================
       Bhola Ram @ Dr. Bhola Ram Son of Late Natho Ram, Resident of Village-
       Ramchandrapur, P.S.-Maheshkhunt, Sub Division-Gogri, District-Khagaria.

                                                               ... ... Petitioner/s
                                        Versus
  1.    The State of Bihar through the Principal Secretary, Department of Land
        Reforms, Government of Bihar, Patna.
  2.    The Secretary, Department of Land Reforms, Government of Bihar, Patna.
  3.    The Commissioner, Munger Division, Munger.
  4.    The Additional Collector, Khagaria.
  5.    The Deputy Collector, Land Reforms Land Revenue, Gogri Block, District-
        Khagaria.

                                                 ... ... Respondent/s
       ======================================================
                                               with
                     Civil Writ Jurisdiction Case No. 21048 of 2019
       ======================================================
       Chandrika Chaudhary @ Chandrika S/o Late Jagrup Chaudhary Resident of
       Village- Ukhai Rasulpur, Sheo Nagar, P.s.- Siwan Muffassil, Distt. - Siwan

                                                                    ... ... Petitioner/s
                                              Versus
  1.    The State of Bihar Bihar
  2.    The Collector Siwan, Collectorate, At, P.o. and Distt.- Siwan
  3.    D.C.L.R. Siwan, P.o. and Distt.- Siwan
 Patna High Court CWJC No.15060 of 2019(11) dt.13-10-2023
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  4.    Smt. Dhaneshwari Devi W/o Ganesh Chaudhary Resident of Village-
        Rasulpur, P.s.- Siwan Muffassil, P.o.- Bindusar, Distt.- Siwan
  5.    Sri Bhagwan Sah W/o Raj Kumar Sah Resident of Village- Ukhai Paschim
        Patti, P.s.- Siwan Muffassil, P.o.- Bindusar, Distt.- Siwan
  6.    Ramanand Sah S/o Raj Kumar Sah Resident of Village- Ukhai Paschim
        Patti, P.s.- Siwan Muffassil, P.o.- Bindusar, Distt.- Siwan

                                                 ... ... Respondent/s
       ======================================================
                                               with
                     Civil Writ Jurisdiction Case No. 21073 of 2019
       ======================================================
       Shashibhusan Choudhary Son of late Bhola Prasad Choudhary, Resident of
       Village- Rampur Jalalpur, P.O. Rampur Jalalpur, P.S.- Dalsingsarai, District-
       Samastipur, Bihar.

                                                                  ... ... Petitioner/s
                                          Versus
  1.    The State of Bihar through Chief Secretary, Government of Bihar, Patna.
  2.    The Principal Secretary, Revenue and Land Reform Department,
        Government of Bihar, Patna.
  3.    The Commissioner, Darbhanga Division, Darbhanga.
  4.    The Collector, Samastipur.
  5.    The Additional Collector, Samastipur.
  6.    The Deputy Collector, Land Reforms, Dalsingsarai, Samastipur.
  7.    The Circle Officer, Dalsingsarai.
  8.    Turant Lal Mahto Son of late Bairagi Mahto, Resident of Village-
        Mustafapur(Pachiyari Tol), P.O.- Mahmadpur Sakra, P.S. Vibhutipur,
        District- Samastipur.
  9.    Vijay Kumar Sharma, Son of late Shivjee Sharma, Resident of Village-
        Rampur Jalalpur, P.O. Rampur Jalalpur, P.S.- Dalsingsarai, District-
        Samastipur, Bihar.
  10. Sanjay Kumar Sharma, Son of late Shivjee Sharma, Resident of Village-
      Rampur Jalalpur, P.O. Rampur Jalalpur, P.S.- Dalsingsarai, District-
      Samastipur, Bihar.
  11. Manoj Kumar Sharma, Son of late Shivjee Sharma, Resident of Village-
      Rampur Jalalpur, P.O. Rampur Jalalpur, P.S.- Dalsingsarai, District-
      Samastipur, Bihar.

                                                 ... ... Respondent/s
       ======================================================
                                               with
                   Civil Writ Jurisdiction Case No. 21162 of 2019
       ======================================================
       Brijnandan Prasad Son of Late Deonath Mahto Resident of Village-
       Dumrawa, P.O.- Dumrawa, P.S.- Deepnagar, District- Nalanda.
 Patna High Court CWJC No.15060 of 2019(11) dt.13-10-2023
                                          27/127




                                                                   ... ... Petitioner/s
                                          Versus
  1.    The State of Bihar Through the Chief Secretary, Bihar, Patna.
  2.    The Principal Secretary Land Reforms Department, Government of Bihar,
        Patna.
  3.    The Divisional Commissioner Patna Division, Patna.
  4.    The District Magistrate Nalanda.
  5.    The Additional Collector Bihar Sharif, District- Nalanda.
  6.    The D.C.L.R. Rajgir, Nalanda.
  7.    The Circle Officer Giriyak, Nalanda.
  8.    Sabita Devi Wife of Bhagwan Das Resident of Village- Pokharpur, P.O.-
        Pawapuri, P.S.- Giriyak, District- Nalanda.
  9.    Kamala Devi Wife of Late Bindeshwari Prasad Resident of Village-
        Dumrawa, P.O.- Dumrawa, P.S.- Deepnagar, District- Nalanda.

                                                 ... ... Respondent/s
       ======================================================
                                               with
                     Civil Writ Jurisdiction Case No. 21269 of 2019
       ======================================================
       Saraswati Devi @ Sarosati Devi, Wife of Sri Uday Yadav, Resident of
       Village- Barhampur, P.O.- Sumha Deorhi, P.S.- Kusheshwar Asthan, District-
       Darbhanga.

                                                                     ... ... Petitioner/s
                                      Versus
  1.    The State of Bihar through the Addl. Chief Secretary, Department of
        Revenue and Land Reforms.
  2.    The Chief Secretary, Department of Revenue and Land Reforms, State of
        Bihar, Patna.

                                                 ... ... Respondent/s
       ======================================================
                                               with
                      Civil Writ Jurisdiction Case No. 21289 of 2019
       ======================================================
       Tapeshwar Ram S/o Late Kharnath Ram Resident of Village- Bishanpur Tola,
       Gungara, P.s.- Barari, Distt.- Katihar

                                                                     ... ... Petitioner/s
                                          Versus
  1.    The State of Bihar through Principal Secretary, Revenue and Land Reform
        Department, Govt. of Bihar, Patna
  2.    The District Magistrate Katihar
  3.    The Deputy Collector Land Reform, Katihar
 Patna High Court CWJC No.15060 of 2019(11) dt.13-10-2023
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  4.    The Circle Officer Barari, Distt.- Katihar
  5.    Smt. Shiv Bala Devi W/o Shailendra Kumar Singh Resident of Village-
        Bakiya Ranichak, P.s.- Barari, District- Katihar
  6.    Smt. Budhia Devi D/o Late Bisheshwar Ram W/o Nageshwar Ram,
        Resident of Village- Bhawanipur, P.o.- Jotramrai, P.s.- Barari, District-
        Katihar

                                                 ... ... Respondent/s
       ======================================================
                                               with
                     Civil Writ Jurisdiction Case No. 21580 of 2019
       ======================================================
       Arun Singh @ Arun Kumar Son of Baliram Singh, Resident of Village Parari
       Shiv Mandir, P.O. Panjiwar, P.S. Siwan, District-Siwan- 841509

                                                                 ... ... Petitioner/s
                                              Versus
  1.    The State of Bihar Bihar
  2.    District Collector, Bihar.
  3.    Deputy Collector Land Reforms, Siwan.
  4.    Gorakh Singh, Son of Jamuna Kuar, Resident of Village- Parari Shiv
        Mandir, P.O. Panjiwar, P.S. Siwan, District-Siwan- 841509
  5.    Chandraman Singh, Son of Jamuna Kuar, Resident of Village Parari Shiv
        Mandir, P.O. Panjiwar, P.S. Siwan, District-Siwan- 841509
  6.    Sheojee Singh, Son of Jamuna kuar, Resident of Village Parari Shiv Mandir,
        P.O. Panjiwar, P.S. Siwan, District-Siwan- 841509
  7.    Budhan Sah, Son of Bikaram Sah, Resident of Village Parari Shiv Mandir,
        P.O. Panjiwar, P.S. Siwan, District-Siwan- 841509
  8.    Lalita Devi, Wife of Budhan Sah, Resident of Village Parari Shiv Mandir,
        P.O. Panjiwar, P.S. Siwan, District-Siwan- 841509
  9.    Shobha Devi Wife of Umesh Sah and D/o of Budhan Sah, Resident of
        Village Parari Shiv Mandir, P.O. Panjiwar, P.S. Siwan, District-Siwan-
        841509

                                                 ... ... Respondent/s
       ======================================================
                                               with
                     Civil Writ Jurisdiction Case No. 21749 of 2019
       ======================================================
       Indra Bhushan Choudhary S/o Shri Jaykant Choudhary, R/o Village
       Sahasram, P.S.-Biraul, District-Darbhanga-(preemptor no. 2)

                                                           ... ... Petitioner/s
                                      Versus
  1.    The State of Bihar through the Principal Revenue Secretary to the
        Government, Land Reforms Department, Bihar, Patna.
  2.    Special Secretary to the Government, Land Reforms Department, Bihar,
 Patna High Court CWJC No.15060 of 2019(11) dt.13-10-2023
                                          29/127




        Patna.
  3.    Divisional Commissioner, Darbhanga Division, Darbhanga.
  4.    Addl. Collector Land Reforms, Jhanjharpur, Madhubani.
  5.    Ramnath Rai, S/o Late Bhubneshwar Rai, R/o Village-Banda, P.S. Hathauri,
        District-Samastipur (Purchaser).
  6.    Vijay Bhushan Choudhary, Son of Late Chandra Kant Choudhary R/o
        Village-Sahasram, P.S.-Biraul, District-Darbhanga.
  7.    Ram Bhushan Choudhary, Son of Late Chandra Kant Choudhary (vendor)
        R/o Village-Sahasram, P.S.-Biraul, District-Darbhanga.
  8.    Shashi Bhushan chodhary, Son of Late Chandra Kant Choudhary (Vendor),
        R/o Village-Sahasram, P.S.-Biraul, District-Darbhanga.
  9.    Subhash Choudhary, minor son of Vijay Bhushan Choudhary under the
        guardianship and next friend of Ram Bhushan Choudhary R/o Village-
        Sahasram, P.S.-Biraul, District-Darbhanga.
  10. Jaykant Choudhary, S/o Late Sureshwar Chodhary, R/o Village-Sahasram,
      P.S.-Biraul, District-Darbhanga. (Preemptor No. 1).

                                                 ... ... Respondent/s
       ======================================================
                                               with
                      Civil Writ Jurisdiction Case No. 21899 of 2019
       ======================================================
       Prabhakar Jha S/o Late Naresh Jha Resident of Village- Bhramarpur, P.s.-
       Bihpur, Distt.- Bhagalpur, at present Korat Bari, Madhubani, P.s. and Distt.-
       Purnea

                                                                  ... ... Petitioner/s
                                          Versus
  1.    The State of Bihar through Principal Secretary, Revenue and Land Reforms,
        Govt. of Bihar, Patna
  2.    The Collector Bhagalpur
  3.    Deputy Collector Land Reforms, Naugachhia, Distt.- Bhagalpur
  4.    Smt. Girja Devi W/o Sri Umesh Chandra Jha Resident of Village-
        Bhramarpur, P.s.- Bihpur, Distt.- Bhagalpur
  5.    Deepak Kumar Jha S/o Late Naresh Jha Resident of Village- Bhramarpur,
        P.s.- Bihpur, Distt.- Bhagalpur

                                                 ... ... Respondent/s
       ======================================================
                                               with
                      Civil Writ Jurisdiction Case No. 22175 of 2019
       ======================================================
  1.    Yogendra Kumar @ Yogendra Kuer, Son of Late Sabhapati Kuer, resident of
        village - Hariharpur, at present residents of Village- Majhwalia Khurd, P.O.
        Hariharpur, P.S. Baniapur, District- Saran.
  2.    Dharmendra Kumar, Son of Late Dwarika Kuer, resident of village -
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        Hariharpur, at present residents of Village- Majhwalia Khurd, P.O.
        Hariharpur, P.S. Baniapur, District- Saran.
  3.    Jitendra Kumar, Son of Late Dwarika Kuer, resident of village - Hariharpur,
        at present residents of Village- Majhwalia Khurd, P.O. Hariharpur, P.S.
        Baniapur, District- Saran.
  4.    Rajesh Kumar, Son of Late Raj Kishore Kuer, resident of village -
        Hariharpur, at present residents of Village- Majhwalia Khurd, P.O.
        Hariharpur, P.S. Baniapur, District- Saran.
  5.    Rinki Devi, daughter of late Raj Kishore Kuer, resident of village -
        Hariharpur, at present residents of Village- Majhwalia Khurd, P.O.
        Hariharpur, P.S. Baniapur, District- Saran.
  6.    Ritu Kumari, daughter of late Raj Kishore Kuer, resident of village -
        Hariharpur, at present residents of Village- Majhwalia Khurd, P.O.
        Hariharpur, P.S. Baniapur, District- Saran.
  7.    Krishnawati Kuer, widow of Late Raj Kishore Kuer, resident of village -
        Hariharpur, at present residents of Village- Majhwalia Khurd, P.O.
        Hariharpur, P.S. Baniapur, District- Saran.
  8.    Most. Roop Kanti Kuer, widow of late Dwarika Kuer, resident of village -
        Hariharpur, at present residents of Village- Majhwalia Khurd, P.O.
        Hariharpur, P.S. Baniapur, District- Saran.

                                                                    ... ... Petitioner/s
                                        Versus
  1.    The State of Bihar, through the Principal Secretary Department of Land
        Reforms and Revenue, Government of Bihar, Patna.
  2.    The Principal Secretary, Department of Land Reforms and Revenue,
        Government of Bihar, Secretariat Patna.
  3.    The Divisional Commissioner, Saran Division, Chapra.
  4.    The Additional Collector, Saran at Chapra.
  5.    The D.C.L.R., Chapra Sadar, Chapra.
  6.    Chandrika Kumar @ Chandrika Kuer, Son of Late Naga Kuer, Resident of
        Village- Hariharpur, P.O. Hariharpur via Baniyapur, P.S. Baniyapur, District-
        Saran.
  7.    Bhuneshwar Ojha, Son of late Bhola Ojha, Resident of Village and P.O.
        Dhangaraha, at present Village- Majhwalia, P.O. Hariharpur via Baniapur,
        P.S. Baniapur, District- Saran.
  8.    Yogendra Ojha, Son of late Bhola Ojha, Resident of Village and P.O.
        Dhangaraha, at present Village- Majhwalia, P.O. Hariharpur via Baniapur,
        P.S. Baniapur, District- Saran.
  9.    Harendra Ojha, Son of Late Bhola Ojha, Resident of Village and P.O.
        Dhangaraha, at present Village- Majhwalia, P.O. Hariharpur via Baniapur,
        P.S. Baniapur, District- Saran.
  10. Kawindra Ojha, Son of Late Bhola Ojha, Resident of Village and P.O.
      Dhangaraha, at present Village- Majhwalia, P.O. Hariharpur via Baniapur,
      P.S. Baniapur, District- Saran.
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  11. Kamlesh Ojha, Son of Late Bhola Ojha, Resident of Village and P.O.
      Dhangaraha, at present Village- Majhwalia, P.O. Hariharpur via Baniapur,
      P.S. Baniapur, District- Saran.
  12. Jitendra Ojha, Son of Late Bhola Ojha, Resident of Village and P.O.
      Dhangaraha, at present Village- Majhwalia, P.O. Hariharpur via Baniapur,
      P.S. Baniapur, District- Saran.
  13. Shailendra Ojha, Son of Late Bhola Ojha, Resident of Village and P.O.
      Dhangaraha, at present Village- Majhwalia, P.O. Hariharpur via Baniapur,
      P.S. Baniapur, District- Saran.
  14. Manoj Devi, daughter of Late Bhola Ojha, Resident of Village and P.O.
      Dhangaraha, at present Village- Majhwalia, P.O. Hariharpur via Baniapur,
      P.S. Baniapur, District- Saran.

                                                 ... ... Respondent/s
       ======================================================
                                               with
                     Civil Writ Jurisdiction Case No. 22510 of 2019
       ======================================================
  1.    Rajesh Kumar Singh, S/o Late Bhola Singh, Resident of Village-Parsagarh,
        P.O.-Parsagarh, P.S.-Ekma, Dist.-Saran at Chapra.
  2.    Gita Devi @ Gita, D/o Late Bhola Singh, Resident of Village-Parsagarh,
        P.O.-Parsagarh, P.S.-Ekma, Dist.-Saran at Chapra.
  3.    Gavi Devi @ Gauri Devi @ Gauri, D/o Late Bhola Singh, Resident of
        Village-Parsagarh, P.O.-Parsagarh, P.S.-Ekma, Dist.-Saran at Chapra.

                                                            ... ... Petitioner/s
                                       Versus
  1.    The State of Bihar through the Law Department, Government of Bihar,
        Patna.
  2.    The Additional Member, Board of Revenue, Bihar, Patna.
  3.    The Devisional Commissioner, Saran Devision, Saran at Chhapra.
  4.    The District Collector, Saran at Chhapra.
  5.    The Deputy Collector, Land Reforms, Chhapra Sadar, Saran at Chhapra.
  6.    Akaram Ali, S/o Mohammad Jahur, Resident at Parsagarh Nawka Tola, PO-
        Parsagarh, PS-Ekma, Dist-Saran at Chhapra.
  7.    Mohamad Ali, S/o Mohammad Jahur, Resident at Parsagarh Nawka Tola,
        PO-Parsagarh, PS-Ekma, Dist-Saran at Chhapra.
  8.    Nageshwar Prasad Narain Singh, S/o Late Raghunath Prasad Narain Singh,
        Resident at Parsagarh, PO-Parsagarh, PS-Ekma, Dist-Saran at Chhapra.

                                                 ... ... Respondent/s
       ======================================================
                                               with
                 Civil Writ Jurisdiction Case No. 22689 of 2019
       ======================================================
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       Dinanath Bhagat @ Dinanath Prasad @ Deenanath Bhagat S/o Late Satya
       Narayan Bhagat R/o Mouza-Basaila Tole Gausaghat, P.s.- Sadar, Distt.-
       Darbhanga

                                                                ... ... Petitioner/s
                                       Versus
  1.    The State of Bihar through the Principal Secretary to the Government,
        Revenue and Land Reforms Department, Bihar, Patna
  2.    Special Secretary to the Government Land Reforms Department, Bihar,
        Patna
  3.    Divisional Commissioner Darbhanga Division, Darbhanga
  4.    Addl. Collector Land Reforms, Jhanjharpur, Madhubani
  5.    Ram Baboo Sah S/o Jageshwar Sah R/o Mouza Basaila, Tole Gausaghat,
        P.s.- Sadar, Distt.- Darbhanga
  6.    Radhey Shyam Bhagat S/o Dinbandhu Bhagat R/o Mouza Basaila, Tole
        Gausaghat, P.s.- Sadar, Distt.- Darbhanga
  7.    Manoj Kumar Bhagat S/o Dinbandhu Bhagat R/o Mouza Basaila, Tole
        Gausaghat, P.s.- Sadar, Distt.- Darbhanga

                                                 ... ... Respondent/s
       ======================================================
                                               with
                     Civil Writ Jurisdiction Case No. 22969 of 2019
       ======================================================
       Mahadev Bhagat S/o Late Ram Anandi Bhagat R/o Village- Chapaith, P.s.-
       Kathara O.P., Anchal- Cheharakala, Distt.- Vaishali

                                                                ... ... Petitioner/s
                                          Versus
  1.    The State of Bihar through Collector, Vaishali
  2.    District Magistrate Vaishali at Hajipur
  3.    D.C.L.R. Mahra Distt.- Vaishali at Hajipur
  4.    Reeta Devi W/o Subodh Kumar R/o Chapaith, P.s.- Kathara O.P., Anchal-
        Cheharakala, Distt.- Vaishali at Hajipur
  5.    Thakur Bhagat W/o Late Aanandi Bhagat R/o Chapaith, P.s.- Kathara O.P.,
        Anchal- Cheharakala, Distt.- Vaishali at Hajipur

                                                 ... ... Respondent/s
       ======================================================
                                               with
                    Civil Writ Jurisdiction Case No. 23365 of 2019
       ======================================================
       Satya Narain Jha, son of Late Laxmi Kant Jha, resident of Village Ballipur
       Parshuram, P.S. Hathauri, P.O. Ballipur, Sub Division Rosera, District-
       Samastipur.

                                                                ... ... Petitioner/s
                                              Versus
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  1.    The State of Bihar through the Chief Secretary, Government of Bihar, Patna.
  2.    The Principal Secretary, revenue and Land Reforms Department,
        Government of Bihar, Patna.
  3.    The Commissioner, Darbhanga Division, Darbhanga.
  4.    The Collector, Samastipur.
  5.    The Additional Collector, Samastipur.
  6.    The Deputy Collector, Land Reforms, Samastipur.
  7.    Baiju Yadav, son of Late Bharosi Yadav, resident of Village Ballipur
        Parshuram, Tole Naua Pokhar, P.O. Ballipur, P.s. Hathauri, Anchal
        Shivajinagar, Sub Division Rosera, District- Samastipur.
  8.    Narendra Narain Chaudhary, son of Late Kamal Kishore Narain Chaudhary,
        resident of Mauza Ballipur Parshuram, P.o. Ballipur, P.S. Hathauri, Sub
        Division Rosera, Anchal Shivajinagar, District- Samastipur.

                                                 ... ... Respondent/s
       ======================================================
                                               with
                     Civil Writ Jurisdiction Case No. 23715 of 2019
       ======================================================
  1.    Satyendra Kumar Singh S/o Late Ramparsan Singh Resident of Village-
        Chandauli, P.O. and P.S.- Belsand, District- Sitamarhi.
  2.    Rajmangal Pandey S/o Late Baldeo Pandey Resident of Village- Sonbarsa,
        Post- Bisunpur, P.S.- Kanti, District- Muzaffarpur.
  3.    Raja Sah S/o Late Raghunandan Sah Resident of Village- Chako Chapra,
        P.S.- Saraiya, Post- Gidha, District- Muzaffarpur.
  4.    Mukesh Kumar S/o Dayashankar Choudhary Post- Kalwari, P.S.- Dhamauli
        Ramnath, District- Muzaffarpur.
  5.    Umesh Kumar Singh S/o Chandra Kishore Singh Resident of Village-
        Yashodamath, P.s.- Ragistry and Anchal Kanti, Sub- Division- Muzaffarpur
        West, District- Muzaffarpur.

                                                                ... ... Petitioner/s
                                         Versus
  1.    The State of Bihar Through Principle Secretary Revenue Department Govt.
        of Bihar.
  2.    The Commissioner Tirhut Division Muzaffarpur.
  3.    The Collector Sitamarhi.
  4.    The Deputy Collocetor Land Reforms Belsand, District- Sitamarhi.
  5.    Bhola Rai S/o Late Ramchalitra Rai Resident of Village and Post and Police
        Station- Belsand, District- Sitamarhi.
  6.    Ashok Kumar Singh S/o Late Shailendra Kumar Sinha Resident of Mohalla-
        Majhaulia Raod, Post Office- Head Post Office, District- Muzaffarpur.
  7.    Ragini Sinha Widow of Late Sunil Kumar Sinha Resident of Mohalla Budha
        Colony, dujra Chak, P.O.- and P.S.- Budha Calony, District- Patna.
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  8.    Basisth Pandey S/o Arjun Pandey Resident of Village- Sonbarsa, P.O.-
        Bisundutpur, P.S.- Kanti, District- Muzaffarpur.
  9.    Radhika Devi W/o Brajesh Kumar Resident of Village- Panthpakar, P.O. and
        P.S.- Sarvodaya Nagar, District- Sitamarhi.
  10. Md. Mumtaz S/o Late Md. Jalil Resident of Village- Pokhraira, P.S.-
      Saraiya, District- Muzaffarpur.
  11. Ram Iqbal Bhagat S/o Late Dasai Bhagat Resident of Village- Chako
      Chapra, P.S.- Saraiya, District- Muzaffarpur.
  12. Rinku Devi W/o Sri Kundan Kumar Choudhary Resident of Village-
      Dhmauli Ramnath, P.S. and P.O.- Kanti, District- Muzaffarpur.
  13. Malti Devi W/o Sri Alakh Kumar Thakur Resident of Village- Dhamauli
      Ramnath, P.S. and P.O.- Kanti, District- Muzaffarpur.
  14. Smt. Sudama Devi W/o Balendra Prasad Singh Resident of Village-
      Yashodamath @ Rampur Harihar, P.S. and P.O.- Kanti, District-
      Muzaffarpur.
  15. Most- Sumitra Kuer W/o Late Pramod Choudhary Resident of Village-
      Yashodamath @ Rampur Harihar, P.S. and P.O.- Kanti, District-
      Muzaffarpur.

                                                 ... ... Respondent/s
       ======================================================
                                               with
                     Civil Writ Jurisdiction Case No. 23983 of 2019
       ======================================================
  1.    Malti Devi W/o Late Radhey Singh @ Radhe Mohan Sharma Resident of
        Village- Bhori, P.S.- Tekari, District- Gaya.
  2.    Ram Niwash Sharma @ Shri Niwash Sharma @ Shri Navas Sharma S/o
        Late Radhey singh @ Radhe Mohan sharma Resident of Village- Bhori, P.S.-
        Tekari, District- Gaya.

                                                                 ... ... Petitioner/s
                                          Versus
  1.    The State of Bihar Through Chief Secretary Government of Bihar, Patna.
  2.    The Principal Secretary Revenue and Land Reforms Department,
        Government of Bihar, Patna.
  3.    Divisional Commissioner Magadh Division, Gaya.
  4.    District Magistrate Gaya.
  5.    Additional Collector Gaya.
  6.    Land Reforms Deputy Collector Tekari, Gaya.
  7.    Kishore Paswan Singh Son of Ram Dayal Singh Resident of Village- Bhori,
        P.S.- Tekari, District- Gaya.
  8.    Krishnakant Singh Son of Ram Dayal Singh Resident of Village- Bhori,
        P.S.- Tekari, District- Gaya.
  9.    Dhananjay Sharma S/o Late Bachu Singh Resident of Village- Bhori, P.S.-
        Tekari, District- Gaya.
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  10. Suchi Devi Daughter of Late Bachu Singh Resident of Village- Bhori, P.S.-
      Tekari, District- Gaya.
  11. Rubi Devi Daughter of Late Bachu Singh Resident of Village- Bhori, P.S.-
      Tekari, District- Gaya.
  12. Rina Devi Daughter of Late Bachu Singh Resident of Village- Bhori, P.S.-
      Tekari, District- Gaya.
  13. Rekha Devi Daughter of Late Bachu Singh Resident of Village- Bhori, P.S.-
      Tekari, District- Gaya.

                                                 ... ... Respondent/s
       ======================================================
                                                with
                      Civil Writ Jurisdiction Case No. 23987 of 2019
       ======================================================
       Ram Pravesh Singh Son of Late Ganinath Singh, Resident of Village Akilpur,
       P.S. Akilpur, Danapur, District-Patna.

                                                                  ... ... Petitioner/s
                                          Versus
  1.    The State of Bihar through the Chief Secretary, Government of Bihar, Patna.
  2.    The Principal Secretary, Revenue and Land Reform Department,
        Government of Bihar, Patna.
  3.    The Commissioner, Patna Division, Patna.
  4.    The Collector, Patna District, Patna.
  5.    The Deputy Collector, Land Reforms, Danapur District-Patna.
  6.    Yogendra Prasad Singh, Son of Late Tulsi Prasad Singh, Resident of Village-
        Akilpur, P.S. Akilpur, District-Patna.
  7.    Rajesh Kumar Singh, Son of Yogendra Prasad Singh, Resident of Village-
        Akilpur, P.S. Akilpur, District-Patna.
  8.    Rakesh Kumar Singh, Son of Yogendra Prasad Singh, Resident of Village-
        Akilpur, P.S. Akilpur, District-Patna.
  9.    Rajni Kant Singh Ranjan, Son of Yogendra Prasad Singh, Resident of
        Village-Akilpur, P.S. Akilpur, District-Patna.
  10. Ranjan Kumar Singh, Son of Yogendra Prasad Singh, Resident of Village-
      Akilpur, P.S. Akilpur, District-Patna.
  11. Bishwanath Singh, Son of Late Brahmanand Singh, Resident of Village-
      Akilpur, P.S. Akilpur, District-Patna.

                                                 ... ... Respondent/s
       ======================================================
                                                with
                      Civil Writ Jurisdiction Case No. 24058 of 2019
       ======================================================
       Dhirendra Kumar Singh Son of Shankar Dayal Singh Resident of Village-
       Chhotka Bahera (wrongly mentioned in the voter I.D. as Badaka Bahera),
       Police Station- Amas, District- Gaya.
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                                                                  ... ... Petitioner/s
                                          Versus
  1.    The State of Bihar through Principal Secretary, Revenue and Land Reforms,
        Government of Bihar, Patna.
  2.    The Additional Collector, Gaya.
  3.    Deputy Collector, Land Reforms, Sherghati, District- Gaya.
  4.    Prabhu Dayal Singh Son of Tulsi Singh Resident of Village- Chhotka
        Bahera, Police Station- Amas, District- Gaya.
  5.    Raj Kumar Yadav @ Ram Kumar Yadav Son of Tulsi Singh Resident of
        Village- Chhotka Bahera, Police Station- Amas, District- Gaya.
  6.    Deepak Kumar Singh Son of Shankar Dayal Singh Resident of Village-
        Chhotka Bahera, Police Station- Amas, District- Gaya.

                                                 ... ... Respondent/s
       ======================================================
                                               with
                     Civil Writ Jurisdiction Case No. 24103 of 2019
       ======================================================
       Raj Ballabh Prasad Singh Son of Late Sato Singh Resident of Village and P.O.
       Laxmipur, P.S. Triveniganj, District- Supaul.

                                                               ... ... Petitioner/s
                                       Versus
  1.    The State of Bihar Through the Principal Secretary, Department of Land
        Reforms, Bihar, Patna.
  2.    The Principal Secretary, Department of Land Reforms, Government of
        Bihar, Patna.
  3.    The Collector Supaul.
  4.    The Deputy Collector Land Reforms, Supaul.
  5.    Lakshmeshwar Singh S/o Sri Saryug Singh Resident of Village and P.O.
        Laxmipur, P.S. Triveniganj, District- Supaul (Vendee).
  6.    Triveni Singh S/o Angad Singh Resident of Village and P.O. Laxmipur, P.S.
        Triveniganj, District- Supaul (Vendor).
  7.    Premchand Singh S/o Angad Singh Resident of Village and P.O. Laxmipur,
        P.S. Triveniganj, District- Supaul (Vendor).
  8.    Rabindra Prasad Singh S/o Hari Ballabh Singh Resident of Village and P.O.
        Laxmipur, P.S. Triveniganj, District- Supaul (Vendor).

                                                 ... ... Respondent/s
       ======================================================
                                               with
                     Civil Writ Jurisdiction Case No. 24210 of 2019
       ======================================================
       Ram Chandra Mahto, Son of Bhagwat Mahto, Resident of village- Mohanpur,
       P.O. - Sakarbasa, P.S.- Cheria Bariarpur, District- Begusarai.
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                                                                  ... ... Petitioner/s
                                          Versus
  1.    The State of Bihar through Principal Secretary, Revenue and Land Reforms,
        Govt. of Bihar, Patna.
  2.    The Collector, Begusarai.
  3.    The Deputy Collector Land Reforms, Manjhaul.
  4.    Ram Balak Mahto, son of Domi Mahto, REsident of Village- Phaphaut,
        P.O.- Khodawandpur, P.s.- Khodawandpur, District- Begusarai
  5.    Ram Ashray Mahto, son of Domi Mahto, REsident of Village- Phaphaut,
        P.O.- Khodawandpur, P.s.- Khodawandpur, District- Begusarai
  6.    Rama Ashish Mahto, son of Domi Mahto, REsident of Village- Phaphaut,
        P.O.- Khodawandpur, P.s.- Khodawandpur, District- Begusarai
  7.    Wali Mohammad, son of Late Lal Mohammad, Resident of Village -
        Phaphaut, P.O.- Khodawandpur, P.S.- Khodawandpur, District- Begusarai.

                                                 ... ... Respondent/s
       ======================================================
                                               with
                    Civil Writ Jurisdiction Case No. 24396 of 2019
       ======================================================
       Ramashray Singh S/o Late Ram Bilas Singh Resident of Village- Udian Tola,
       P.O.- Kamariyan, P.S.- Tiyar, District- Bhojpur.

                                                                    ... ... Petitioner/s
                                          Versus
  1.    The State of Bihar through the Chief Secretary, Governent of Bihar, Patna.
  2.    The Secretary, Revenue and Land Reforms, Government of Bihar, Patna.
  3.    The Secretary, Department of Law, Government of Bihar, Patna.
  4.    The Commissioner of Patna Division, Patna.
  5.    The Collector, Bhojpur at Ara.
  6.    The Additional Collector, Bhojpur at Ara.
  7.    The Deputy Collector, Land Reforms, Jagdishpur, District- Bhojpur.
  8.    The Circle Officer, Jagdishpur, District- Bhojpur.
  9.    Smt. Pramila Devi W/o Sri Laljee Mahto Resident of Village- Udian Tola,
        P.O.- Kamariaon, P.S.- Tiyar, District- Bhojpur.
  10. Madan Choubey S/o Late Anant Choubey R/o Village- Sikaria, P.O.- Sikaria,
      P.S.- Tiyar, District- Bhojpur.

                                                 ... ... Respondent/s
       ======================================================
                                               with
                 Civil Writ Jurisdiction Case No. 24480 of 2019
       ======================================================
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       Ram Suresh Rai Son of late Thagan Rai, Resident of Village Rasalpur
       Samsara, P.O. Kishanpur Yusuf, P.S. Sarairanjan, District and Sub Division,
       Samastipur.

                                                                  ... ... Petitioner/s
                                          Versus
  1.    The State of Bihar through the Chief Secretary, Government of Bihar, Patna.
  2.    The Principal Secretary, Revenue and Land Reforms Department,
        Government of Bihar, Patna.
  3.    The Commissioner, Saran Division, Samastipur.
  4.    The Collector, Samastipur.
  5.    The Additional Collector, Samastipur.
  6.    The Deputy Collector, Land Reforms, Samastipur.
  7.    The Circle Officer, Samastipur.
  8.    Suraji Devi, Wife of late Nand lal Rai, Resident of Village Rasulpur
        Samsara, P.O. Kishanpur Yusuf, P.S. Sarairanjan, District- Samastipur.
  9.    Bishwanath Prasad Rai, Son of late Nand lal Rai, Resident of Village
        Rasulpur Samsara, P.O. Kishanpur Yusuf, P.S. Sarairanjan, District-
        Samastipur.
  10. Raj Bali Rai, Son of late Nand Lal Rai, Resident of Village Rasulpur
      Samsara, P.O. Kishanpur Yusuf, P.S. Sarairanjan, District- Samastipur.
  11. Arun Rai, Son of late Nand Lal Rai, Resident of Village Rasulpur Samsara,
      P.O. Kishanpur Yusuf, P.S. Sarairanjan, District- Samastipur.
  12. Dukhani Devi, Daughter of late Nand Lal Rai, Resident of Village Rasulpur
      Samsara, P.O. Kishanpur Yusuf, P.S. Sarairanjan, District- Samastipur.
  13. Pramila Devi, Daughter of late Nand Lal Rai, Resident of Village Rasulpur
      Samsara, P.O. Kishanpur Yusuf, P.S. Sarairanjan, District- Samastipur.
  14. Mahasundari Devi, Daughter of late Nand Lal Rai, Resident of Village
      Rasulpur Samsara, P.O. Kishanpur Yusuf, P.S. Sarairanjan, District-
      Samastipur.
  15. Fulo Devi, Daughter of late Nand Lal Rai, Resident of Village Rasulpur
      Samsara, P.O. Kishanpur Yusuf, P.S. Sarairanjan, District- Samastipur.
  16. Sonelal Rai, Son of late Faturi Rai, Resident of Village Rasulpur Samsara,
      P.O. Kishanpur Yusuf, P.S. Sarairanjan, District- Samastipur.

                                                 ... ... Respondent/s
       ======================================================
                                               with
                     Civil Writ Jurisdiction Case No. 24554 of 2019
       ======================================================
  1.    Ajay Kumar @ Sant Kumar @ Santlal Rai S/o Late Upadhyay Rai Resident
        of Village- Ramaiya Bhadaiya, P.o.- Bhadaiya, P.s.- Mohiuddin Nagar, Sub
        Division Patory, Distt.- Samastipur
  2.    Abhay Kumar @ Santosh Kumar @ Santosh Rai S/o Sri Ramanand Rai
        Resident of Village- Ramaiya Bhadaiya, P.o.- Bhadaiya, P.s.- Mohiuddin
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        Nagar, Sub Division Patory, Distt.- Samastipur

                                                                    ... ... Petitioner/s
                                          Versus
  1.    The State of Bihar through the Chief Secretary, Govt. of Bihar, Patna
  2.    The Principal Secretary Revenue and land Reforms Department, Govt. of
        Bihar, Patna
  3.    The Commissioner Saran Division, Samastipur
  4.    The Collector Samastipur
  5.    The Additional Collector Samastipur
  6.    The Deputy Collector Land Reforms, Samastipur
  7.    The Circle Officer Samastipur
  8.    Mahendra Rai S/o Late Ramdeo Rai Resident of Village- Ramaiya
        Bhadaiya, P.o.- Bhadaiya, P.s.- Mohiuddin Nagar, Sub Division Patory,
        Distt.- Samastipur
  9.    Sahen Praveen W/o Late Ejaj Ahmad Resident of Village- Rahimpur
        Khesraha, P.o.- Bhadurpur, P.s.- Vidyapati Nagar, Sub Division
        Dalsinghsarai, Distt.- Samastipur
  10. Sonu Ahmad @ Azad Ahmad S/o Late Ejaj Ahmad Resident of Village-
      Rahimpur Khesraha, P.o.- Bhadurpur, P.s.- Vidyapati Nagar, Sub Division
      Dalsinghsarai, Distt.- Samastipur
  11. Faijan Ahmad (minor) S/o Late Ejaj Ahmad Resident of Village- Rahimpur
      Khesraha, P.o.- Bhadurpur, P.s.- Vidyapati Nagar, Sub Division
      Dalsinghsarai, Distt.- Samastipur
  12. Munna Ahmad (minor) S/o Late Ejaj Ahmad Resident of Village- Rahimpur
      Khesraha, P.o.- Bhadurpur, P.s.- Vidyapati Nagar, Sub Division
      Dalsinghsarai, Distt.- Samastipur

                                                 ... ... Respondent/s
       ======================================================
                                               with
                    Civil Writ Jurisdiction Case No. 24684 of 2019
       ======================================================
       Mina Devi @ Bina Devi W/o Shri Arun Choupal, R/o Village-Kamaldah,
       P.S.-Raiyam, District-Darbhanga - (preemptor).

                                                                 ... ... Petitioner/s
                                          Versus
  1.    The State Of Bihar through the Special Secretary to the Government, Land
        Reforms Department, Bihar, Patna.
  2.    Special Secretary to the Government, Land Reforms Department, Bihar,
        Patna.
  3.    Deputy Collector Land Reforms, Sadar, Darbhanga.
  4.    Smt. Mantun Devi, W/o Ranjit Choupal, S/o Munga Lal Yadav (Purchaser),
        R/o Village-Kamaldah, P.S.-Raiyam, District-Darbhanga.
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  5.    Shri LalBabu Choupal, S/o Late Parmeshwar Choupal (Vendor), R/o
        Village-Kamaldah, P.S.-Raiyam, District-Darbhanga.
  6.    Shri Arun Choupal, S/o Deo Narayan Choupal, R/o Village-Kamaldah, P.S.-
        Raiyam, District-Darbhanga.

                                                 ... ... Respondent/s
       ======================================================
                                               with
                    Civil Writ Jurisdiction Case No. 24900 of 2019
       ======================================================
  1.    Ram Sakal Ram S/o Late Goga Pasi Resident of Vill. Gheghiha, P.S.-
        Mohania, District-Kaimur at Bhabhua.
  2.    Ajay Choudhary S/o Ram Sakal Choudhary Resident of Vill. Gheghiha, P.S.-
        Mohania, District-Kaimur at Bhabhua.

                                                                 ... ... Petitioner/s
                                           Versus
  1.    The State of Bihar through the Secretary, Land Reform Department, Govt. of
        BIhar, Patna.
  2.    The Divisional Commissioner, Patna.
  3.    The Collector, Kaimur at Bhabhua.
  4.    The Addl. Collector of Land Reforms, Mohania, Kaimur.
  5.    Manoj Ranjan Singh Son of Late Gupteshwar Singh Resident of Vill-Bhundi
        Tekari, P.O. and P.S.-Mohania, District-kaimur at Bhabhua.
  6.    Saroj Ranjan Singh Son of Late Gupteshwar Singh Resident of Vill.-Bhundi
        Tekari, P.O. and P.S.-Mohania, District-Kaimur at Bhabhua.
  7.    Mahendra Pasi S/o-Shri Pasi, Resident of Vill.-Gheghia, P.O.-Kauriram,
        P.S.-Mohania, Distt. Kaimur at Bhabhua.

                                                 ... ... Respondent/s
       ======================================================
                                               with
                      Civil Writ Jurisdiction Case No. 24979 of 2019
       ======================================================
  1.    Yogendra Sharma Son of Late Chaturi Singh Resident of Village- Pranpur,
        Police Station- Belaganj, District- Gaya.
  2.    Nagendra Sharma Son of Late Chaturi Singh Resident of Village- Pranpur,
        Police Station- Belaganj, District- Gaya.
  3.    Surendra Sharma Son of Late Chaturi Singh Resident of Village- Pranpur,
        Police Station- Belaganj, District- Gaya.
  4.    Manoj Kumar Son of Late Srikant Sharma Resident of Village- Pranpur,
        Police Station- Belaganj, District- Gaya.

                                                                   ... ... Petitioner/s
                                          Versus
  1.    The State of Bihar through the Divisional Commissioner, Magadh Division,
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        Gaya.
  2.    The Additional Collector, Gaya.
  3.    The Deputy Collector Land Reforms, Gaya.
  4.    Kiran Devi Wife of Sunil Kumar Resident of Village- Pranpur, Police
        Station- Belaganj, District- Gaya.
  5.    Annapurna Devi Wife of Late Chaturi Singh Resident of Village- Pranpur,
        Police Station- Belaganj, District- Gaya.
  6.    Raj Kumar Sharma Son of Late Chaturi Singh Resident of Village- Pranpur,
        Police Station- Belaganj, District- Gaya.
  7.    Rina Devi Wife of Late Satyendra Sharma Resident of Village- Pranpur,
        Police Station- Belaganj, District- Gaya.
  8.    Abhishek Kumar Son of Late Satyendra Sharma Resident of Village-
        Pranpur, Police Station- Belaganj, District- Gaya.
  9.    Vivek Kumar Son of Late Satyendra Sharma Resident of Village- Pranpur,
        Police Station- Belaganj, District- Gaya.
  10. Budhi Kumari Daughter of Late Satyendra Sharma Resident of Village-
      Pranpur, Police Station- Belaganj, District- Gaya.
  11. Upendra Sharma Son of Late Chaturi Singh Resident of Village- Pranpur,
      Police Station- Belaganj, District- Gaya.
  12. Dhananjay Kumar Son of Late Srikant Sharma Resident of Village- Pranpur,
      Police Station- Belaganj, District- Gaya.
  13. Santosh Kumar Son of Late Kamla Singh Resident of Village- Pranpur,
      Police Station- Belaganj, District- Gaya.
  14. Mithilesh Singh Son of Late Mathura Singh Resident of Village- Pranpur,
      Police Station- Belaganj, District- Gaya.
  15. Rekha Devi Wife of Late Ravindra Kumar @ Kali Singh Resident of
      Village- Pranpur, Police Station- Belaganj, District- Gaya.
  16. Subham Kumar Son of Late Ravindra Kumar @ Kali Singh Resident of
      Village- Pranpur, Police Station- Belaganj, District- Gaya.
  17. Sangeev Kumar Singh Son of Late Basant Singh Resident of Village-
      Pranpur, Police Station- Belaganj, District- Gaya.
  18. Rajeev Kumar Son of Late Basant Singh Resident of Village- Pranpur,
      Police Station- Belaganj, District- Gaya.

                                                 ... ... Respondent/s
       ======================================================
                                               with
                    Civil Writ Jurisdiction Case No. 25243 of 2019
       ======================================================
  1.    Sushil Kumar Singh S/o Baidyanath Singh, resident of Village- Ram
        Bhadrapur, Chhakan Toli, P.S.- Kalyanpur, District- Samastipur.
  2.    Narmdeshwar Singh, S/o late Rajdeo Singh, resident of Village- Ram
        Bhadrapur, Chhakan Toli, P.S.- Kalyanpur, District- Samastipur.
  3.    Anil Kumar Singh, S/o late Rameshwar Singh, resident of Village- Ram
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        Bhadrapur, Chhakan Toli, P.S.- Kalyanpur, District- Samastipur.

                                                                     ... ... Petitioner/s
                                              Versus
  1.    The State of Bihar Bihar.
  2.    The Collector, Samastipur.
  3.    The Additional Collector, Samastipur.
  4.    Maheswar Yadav, S/o Late Kashi Yadav, resident of Village- Ram
        Bhadrapur, Chhakan Toli, P.S.- Kalyanpur, District- Samastipur.
  5.    Gorakh Yadav, S/o Bindeshwar Yadav, resident of Village- Ram Bhadrapur,
        Chhakan Toli, P.S.- Kalyanpur, District- Samastipur.
  6.    Rampukar Yadav, S/o Bindeshwar Yadav, resident of Village- Ram
        Bhadrapur, Chhakan Toli, P.S.- Kalyanpur, District- Samastipur.
  7.    Sanjeet Yadav, S/o Dugani Yadav, resident of Village- Ram Bhadrapur,
        Chhakan Toli, P.S.- Kalyanpur, District- Samastipur.
  8.    Chhunu Yadav, S/o Dugani Yadav, resident of Village- Ram Bhadrapur,
        Chhakan Toli, P.S.- Kalyanpur, District- Samastipur.
  9.    Dharamvir Yadav, S/o Dugani Yadav, resident of Village- Ram Bhadrapur,
        Chhakan Toli, P.S.- Kalyanpur, District- Samastipur.
  10. Ranvir Yadav, S/o Dugani Yadav, resident of Village- Ram Bhadrapur,
      Chhakan Toli, P.S.- Kalyanpur, District- Samastipur.

                                                 ... ... Respondent/s
       ======================================================
                                               with
                       Civil Writ Jurisdiction Case No. 25837 of 2019
       ======================================================
  1.    Basistha Gupta, Son of Late Tilangi Prasad Gupta, Resident of Village-
        Sarsar, P.S. Siwan Muffasil, District-Siwan, Bihar.
  2.    Satyadeo Sharan Gupta, S/o Late Tilangi Prasad Gupta, Resident of Village-
        Sarsar, P.S. Siwan Muffasil, District-Siwan, Bihar.
  3.    Basudeo Prasad Gupta, S/o Late Tilangi Prasad Gupta, Resident of Village-
        Sarsar, P.S. Siwan Muffasil, District-Siwan, Bihar.
  4.    Bipin Bihari Gupta, S/o Late Tilangi Prasad Gupta, Resident of Village-
        Sarsar, P.S. Siwan Muffasil, District-Siwan, Bihar.

                                                                    ... ... Petitioner/s
                                          Versus
  1.    The State of Bihar through the Chief Secretary, Govt. of Bihar, Patna.
  2.    The Principal Secretary, Revenue and Land Reforms Department, Govt. of
        Bihar, Patna.
  3.    The Member Board of Revenue, Old Secretariat Building, P.S. Sachivalaya,
        District-Patna.
  4.    The Additional Collector, Siwan, District-Siwan.
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  5.    The Deputy Collector, Land Reforms Siwan, P.S.-Siwan Muffasil, District-
        Siwan.
  6.    Bijadhar Singh, S/o Late Gokhul Singh, R/o Village-Karana Kararua, P.O.-
        Pachalalakhi, P.S.-Siwan Muffasil, District-Siwan.
  7.    Most. Kailashi Devi, W/o Late Lal Bahadur Singh, R/o Village-Karana
        Kararua, P.O.-Pachalalakhi, P.S.-Siwan Muffasil, District-Siwan.
  8.    Dinesh Singh, S/o Late Lal Bahadur Singh, R/o Village-Karana Kararua,
        P.O.-Pachalalakhi, P.S.-Siwan Muffasil, District-Siwan.
  9.    Ramesh Singh, S/o Late Lal Bahadur Singh, R/o Village-Karana Kararua,
        P.O.-Pachalalakhi, P.S.-Siwan Muffasil, District-Siwan.
  10. Chhotu Singh, S/o Late Lal Bahadur Singh, R/o Village-Karana Kararua,
      P.O.-Pachalalakhi, P.S.-Siwan Muffasil, District-Siwan.

                                                 ... ... Respondent/s
       ======================================================
                                               with
                      Civil Writ Jurisdiction Case No. 2 of 2020
       ======================================================
  1.    Kapil Deo Singh, Son of Late Durgi Singh, Resident of H.I.G. 47,
        Chanakyapuri Colony, Gaya, P.S. Rampur, District- Gaya, PIN- 823001.
  2.    Karan Shankar, Son of Kapildeo Singh, Resident of H.I.G. 47, Chanakyapuri
        Colony, Gaya, P.S. Rampur, District- Gaya, PIN- 823001.
  3.    Karan Shiv, Son of Kapildeo Singh, Resident of H.I.G. 47, Chanakyapuri
        Colony, Gaya, P.S. Rampur, District- Gaya, PIN- 823001.
  4.    Karan Shaurav, Son of Kapildeo Singh, Resident of H.I.G. 47, Chanakyapuri
        Colony, Gaya, P.S. Rampur, District- Gaya, PIN- 823001.

                                                                    ... ... Petitioner/s
                                          Versus
  1.    The State of Bihar through the Chief Secretary, Bihar, Patna.
  2.    The Principal Secretary, Revenue and Land Reforms Department,
        Government of Bihar, Patna.
  3.    The Divisional Commissioner, Magadh Division, Gaya.
  4.    The District Magistrate, Gaya.
  5.    The Additional Collector, Gaya.
  6.    The D.C.L.R., Sadar Gaya, District Gaya.
  7.    The Circle Officer, Nagar Prakhand, Gaya.
  8.    Shrimati Sunita Devi, Wife of Shri Jagat Narayan Prasad, resident of
        Mohalla- Dal Hatta Lane, P.O. Head Post Office, Gaya, P.S.- Kotwali,
        District- Gaya.
  9.    Manoj Kumar Yadav, Son of Mahadeo Yadav, resident of Mohalla-
        Madanpur, P.S. Civil Lines Gaya, District- Gaya.

                                                 ... ... Respondent/s
       ======================================================
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                                          44/127




                                               with
                       Civil Writ Jurisdiction Case No. 87 of 2020
       ======================================================
  1.    Ranjit Kumar @ Ranjit Kumar Yadav, S/O- Vidya Nand Yadav, R/V- Sihma,
        Tola Kelawari, P.S. Bithan, District- Samastipur.
  2.    Sujit Kumar Yadav, S/O- Vidya Nand Yadav, R/V- Sihma, Tola Kelawari,
        P.S. Bithan, District- Samastipur.

                                                                   ... ... Petitioner/s
                                      Versus
  1.    The State of Bihar through the Commissioner, Darbhanga Parmandal,
        Darbhanga.
  2.    The Collector, Samastipur.
  3.    The D.C.L.R. Rosera, P.S.- Rosara, District- Samastipur.
  4.    The Member, Bihar Land Tribunal, Patna.
  5.    Ram Udgar Yadav, Son of Late Daurik Yadav, R/V- Sihma, Tola Kelawari,
        P.S. Bithan, District- Samastipur.
  6.    Ram Bhajan Yadav, Son of Late Daurik Yadav, R/V- Sihma, Tola Kelawari,
        P.S. Bithan, District- Samastipur.
  7.    Arvind Yadav, Son of Late Daurik Yadav, R/V- Sihma, Tola Kelawari, P.S.
        Bithan, District- Samastipur.
  8.    Arun Yadav, S/O- Ram Dajo Yadav, R/V- Simha, Tole Kelabari, P.S.- Bithan,
        District- Samastipur.
  9.    Ram Balak Yadav, S/O- Late Dajo Yadav, R/V- Simha, Tole Kelabari, P.S.-
        Bithan, District- Samastipur.
  10. Sunita Devi, D/O Late Dajo Yadav, R/V- Simha, Tole Kelabari, P.S.- Bithan,
      District- Samastipur.
  11. Geeta Devi, D/O- Late Dajo Yadav, R/V- Simha, Tole Kelabari, P.S.- Bithan,
      District- Samastipur.

                                                 ... ... Respondent/s
       ======================================================
                                               with
                     Civil Writ Jurisdiction Case No. 98 of 2020
       ======================================================
       Jamil Akhtar S/o Late Abdul Wahid, resident of Village- Singhaso, Tola
       Chhachhowa Dih, P.S. Bisfi District- Madhubani.

                                                                   ... ... Petitioner/s
                                          Versus
  1.    The State of Bihar through the Principal Secretary, Revenue and Land
        Reforms Department, Bihar, Patna.
  2.    The Principal Secretary, Revenue and Land Reforms Bihar, Patna.
  3.    The Special Secretary, Land Reforms Department, Bihar, Patna.
  4.    The Divisional Commissioner, Darbhanga Division, Darbhanga.
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  5.    The Collector, Madhubani.
  6.    The Deputy Collector Land Reforms, Benipatti, Madhubani.
  7.    Naseem Ahmad, S/o Md. Zameer, resident of Village- Singhaso, Tola
        Chhachhowa, P.S. Bisfi District- Madhubani.
  8.    Shameem Ahmad, S/o Md. Zameer Ahmad, resident of Village- Singhaso,
        Tola Chhachhowa, P.S. Bisfi District- Madhubani.
  9.    Md. Mokhtaruddin, S/o Md. Amiruddin, resident of Village- Singhaso, Tola
        Chhachhowa, P.S. Bisfi District- Madhubani.

                                                 ... ... Respondent/s
       ======================================================
                                               with
                     Civil Writ Jurisdiction Case No. 165 of 2020
       ======================================================
  1.    Kapil Deo Singh son of Late Durgi Singh resident of H.I.G. 47,
        Chanakyapuri Colony, Gaya, P.S. Rampur, District Gaya, PIN- 823001.
  2.    Karan Shankar son of Kapildeo Singh resident of H.I.G. 47, Chanakyapuri
        Colony, Gaya, P.S. Rampur, District Gaya, PIN- 823001.
  3.    Karan Shiv son of Kapildeo Singh resident of H.I.G. 47, Chanakyapuri
        Colony, Gaya, P.S. Rampur, District Gaya, PIN- 823001.
  4.    Karan Shaurav son of Kapildeo Singh resident of H.I.G. 47, Chanakyapuri
        Colony, Gaya, P.S. Rampur, District Gaya, PIN- 823001.

                                                                    ... ... Petitioner/s
                                          Versus
  1.    The State of Bihar through the Chief Secretary, Bihar, Patna.
  2.    The Principal Secretary, Revenue and Land Reforms Department,
        Government of Bihar, Patna.
  3.    The Divisional Commissioner, Magadh Division, Gaya.
  4.    The District Magistrate, Gaya.
  5.    The Additional Collector, Gaya.
  6.    The D.C.L.R., Sadar Gaya, District- Gaya.
  7.    The Circle Officer, Nagar Prakhand, Gaya.
  8.    Shrimati Sunita Devi wife of Shri Jagat Narayan Prasad resident of Mohalla
        Dal Hatta Lane, P.O. Head Post Office, Gaya, P.S. Kotwali, District Gaya.
  9.    Most. Laljari Devi wife of Late Shiv Pratap Singh resident of Village-
        Dubahal, P.S. Magadh Medical College, Gaya, District Gaya.

                                                 ... ... Respondent/s
       ======================================================
                                               with
                       Civil Writ Jurisdiction Case No. 346 of 2020
       ======================================================
  1.    Rameshwar Goswami S/o Late Durai Goswami R/o Village- Dhawetha, P.S.-
        Phalka, District- Katihar.
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  2.    Pramod Kumar Poddar Son of Late Ramnarayan Poddar resident of
        Mohalla- Barmasiya, Jaggarnath Mandir, P.S. Katihari, District- Katihar.
  3.    Kulo Mistri Son of Saudagar Mistri resident of Village- Dhaneta, P.S.-
        Phalka, District- Katihar.

                                                                  ... ... Petitioner/s
                                           Versus
  1.    The State of Bihar through the Principal Secretary, Land and Revenue
        Department, Govt. of Bihar, Patna.
  2.    The Divisional Commissioner, Purnea.
  3.    The District Magistrate, Katihar.
  4.    The Dy. Collector, Land Reforms, Katihar.
  5.    Amiruddin S/o Late Yasin R/o Village- Mohua Chandpur, P.S. Barari,
        District- Katihar.
  6.    Naresh Poddar Son of Late Satyanarayan Poddar R/o Mohalla- Barmasia
        Jaggarnath Mandir, P.S.- Katihar, District- Katihar.
  7.    Mithilesh Poddar S/o Naresh Poddar R/o Mohalla- Barmasia Jaggarnath
        Mandir, P.S.- Katihar, District- Katihar.
  8.    Abdul Wadood S/o Miyajuddin R/o Village- Mohua Chandpur, P.S.- Barari,
        District- Katihar.
  9.    Asim Ali S/o Late Arsad Ali R/o Village- Jharkaha, P.S. Barari, District-
        Katihar.
  10. Imran S/o Md. Yasin R/o Village- Kaua More, Vishanpur, P.S. Katihar,
      District- Katihar.
  11. Md. Ekramul Haque S/o Hazrat Belal R/o Mohua Chandpur, P.S.- Barari,
      District- Katihar.
  12. Noor Islam S/o Yasin Ali R/o Village- Kaua More, P.S.- Barari, District-
      Katihar.

                                                 ... ... Respondent/s
       ======================================================
                                               with
                       Civil Writ Jurisdiction Case No. 348 of 2020
       ======================================================
       Ram Niwas Choubey S/o Late Ram Pravesh Choubey R/o Village- Dhamania,
       P.s.- Agiaon (G), District- Bhojpur

                                                               ... ... Petitioner/s
                                        Versus
  1.    The State of Bihar through the Principal Secretary, Department of Land
        Reforms and Revenue, Govt. of Bihar, Patna
  2.    The Divisional Commissioner Patna Division, Patna
  3.    The District Magistrate Bhojpur, Ara
  4.    The Additional District Magistrate Bhojpur, Ara
  5.    The Deputy Collector of Land Reforms Sadar Ara, Bhojpur
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  6.    Jharkhandi Nath Singh S/o Sheo Parasan Singh R/o Village- Suari, P.s.-
        Agiaon (Garahani), District- Bhojpur

                                                 ... ... Respondent/s
       ======================================================
                                               with
                     Civil Writ Jurisdiction Case No. 357 of 2020
       ======================================================
  1.    Nand Kumar @ Nand Kumar Singh @ Nanda Kumar Son of late Shiva
        Muni Singh @ Shiv Muni Singh Resident of Village- Nandan , P.S.
        Dumraon, District- Buxar.
  2.    Smt. Gidanki Devi, Wife of late Shivmuni Singh, Resident of Village-
        Nandan , P.S. Dumraon, District- Buxar.

                                                                 ... ... Petitioner/s
                                        Versus
  1.    The State of Bihar through Commissioner-Cum- Secretary Department of
        Revenue, Government of Bihar, Patna.
  2.    Commissioner-Cum-Secretary, Department of Revenue, Government of
        Bihar, Patna.
  3.    District Magistrate-Cum-Collector, Buxar.
  4.    Land Reforms Deputy Collector, Dumrao, Buxar.
  5.    Raja Ram Choudhary, Resident of Village- Nandan , P.S. Dumraon, District-
        Buxar.
  6.    Lal Babu Choudhary, Resident of Village- Nandan , P.S. Dumraon, District-
        Buxar.
  7.    Babu Lal Choudhary, Resident of Village- Nandan , P.S. Dumraon, District-
        Buxar.
  8.    Pachratani Devi, W/o late Parmeshwar Choudhary, Resident of Village-
        Nandan , P.S. Dumraon, District- Buxar.
  9.    Vikey Kumar, son of late Parmeshwar Choudhary, Resident of Village-
        Nandan , P.S. Dumraon, District- Buxar.
  10. Vishal Kumar, Son of late Parmeshwar Choudhary, Resident of Village-
      Nandan , P.S. Dumraon, District- Buxar.
  11. Vikash Kumar, Son of late Parmeshwar Choudhary, Resident of Village-
      Nandan , P.S. Dumraon, District- Buxar.
  12. Laxman Singh, Son of laten Shiv Muni Singh, Resident of Village- Nandan ,
      P.S. Dumraon, District- Buxar.
  13. Raj Kumar Singh, Son of late Shiv Muni Singh, Resident of Village- Nandan
      , P.S. Dumraon, District- Buxar.
  14. Lalsa Devi, D/o of late Shiv Muni Singh, Resident of Village- Nandan , P.S.
      Dumraon, District- Buxar.
  15. Surendra Dubey, Son of Mahima Datta Dubey, Resident of Lakhan Dihara,
      P.S. Dumraon, District- Buxar.
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                                                 ... ... Respondent/s
       ======================================================
                                               with
                      Civil Writ Jurisdiction Case No. 656 of 2020
       ======================================================
  1.    Ghulam Farid Son of Late Manzur Hasan, Resident of Village and Post
        Office-Alinagar, Police Station-Alinagar, District-Darbhanga.
  2.    Irshad Farid, Son of Ghulam Farid, Resident of Village and Post Office-
        Alinagar, Police Station-Alinagar, District-Darbhanga.
  3.    Ejaz Farid, Son of Ghulam Farid, Resident of Village and Post Office-
        Alinagar, Police Station-Alinagar, District-Darbhanga.

                                                              ... ... Petitioner/s
                                        Versus
  1.    The State of Bihar through the Principal Secretary, Revenue and Land
        Reforms, Government of Bihar, Patna.
  2.    The Commissioner, Darbhanga Division, Darbhanga.
  3.    The Additional Collector, Benipur, Darbhanga.
  4.    The Deputy Collector, Land Reforms cum Sub Divisional Officer, Benipur,
        Darbhanga.
  5.    Javed Eqbal, Son of Abdul Hasim Ansari, Resident of Village and P.O.-
        Alinagar, Police Station-Bahera, District-Darbhanga.
  6.    Afrahim Ansari, Son of Abdul Hasim Ansari, Resident of Village and P.O.-
        Alinagar, Police Station-Bahera, District-Darbhanga.
  7.    Nabijan Ansari, Son of Late Bhola Ansari, Resident of Village and P.O.-
        Alinagar, Police Station-Bahera, District-Darbhanga.
  8.    Md. Jannat Ansari, Son of Late Bhola Ansari, Resident of Village and P.O.-
        Alinagar, Police Station-Bahera, District-Darbhanga.
  9.    Sirat Afroz, Wife of Sarmad Faridi, daughter of Ghulam Farid, Resident of
        Village and P.O.-Alinagar, Police Station-Alinagar, District-Darbhanga.
  10. Zeenat Afroz, Wife of Mashhud Hasan, daughter of Ghulam Farid, Resident
      of Mohalla-Gangwara, Police Station-Gangwara, District-Darbhanga.
  11. Sohaib Hasan, Son of Ghulam Farid, Resident of Village and P.O.-Alinagar,
      Police Station-Bahera, District-Darbhanga.
  12. Md. Manir Ansari, Son f Md. Jaan Ansari, Resident of Village and P.O.-
      Alinagar, Police Station-Bahera, District-Darbhanga.

                                                 ... ... Respondent/s
       ======================================================
                                               with
                        Civil Writ Jurisdiction Case No. 817 of 2020
       ======================================================
  1.    Ram Kumar Sah Son of Late Shiya Sah Resident of Village- Deeh, P.O.-
        Birpur, P.S.- Teghra, District- Begusarai.
  2.    Goda Devi Wife of Late Shankar Rao Resident of Village- Deeh, P.O.-
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        Birpur, P.S.- Teghra, District- Begusarai.

                                                            ... ... Petitioner/s
                                     Versus
  1.    The State of Bihar Through the Principal Secretary, Land Reforms,
        Government of Bihar, Patna.
  2.    The Collector Begusarai.
  3.    The Deputy Collector Land Reforms Begusarai.
  4.    Asarfi Devi Wife of Ramjee Sah Resident of Village- Deeh, P.O.- Birpur,
        P.S.- Teghra, District- Begusarai.
  5.    Mahendra Sharma Son of Late Baleshwar Sharma Resident of Village-
        Deeh, P.O.- Birpur, P.S.- Teghra, District- Begusarai.
  6.    Yogendra Sharma Son of Late Baleshwar Sharma Resident of Village- Deeh,
        P.O.- Birpur, P.S.- Teghra, District- Begusarai.

                                                 ... ... Respondent/s
       ======================================================
                                               with
                       Civil Writ Jurisdiction Case No. 865 of 2020
       ======================================================
  1.    Kanti Devi W/o Late Yogendra Prasad Singh Resident of Village and P.o.-
        Nadiyami, P.s. and Anchal- Kusheshwarsthan, Sub Division- Biraul,
        District- Darbhanga
  2.    Murli Kumar Singh S/o Late Yogendra Prasad Singh @ Yogendra Prasad
        Singh Resident of Village and P.o.- Nadiyami, P.s. and Anchal-
        Kusheshwarsthan, Sub Division- Biraul, District- Darbhanga
  3.    Bhola Kumar Singh S/o Late Yogendra Prasad Singh @ Yogendra Prasad
        Singh Resident of Village and P.o.- Nadiyami, P.s. and Anchal-
        Kusheshwarsthan, Sub Division- Biraul, District- Darbhanga
  4.    Mukesh Kumar Singh S/o Late Yogendra Prasad Singh @ Yogendra Prasad
        Singh Resident of Village and P.o.- Nadiyami, P.s. and Anchal-
        Kusheshwarsthan, Sub Division- Biraul, District- Darbhanga

                                                              ... ... Petitioner/s
                                       Versus
  1.    The State of Bihar through the Principal Secretary, Revenue and Land
        Reforms Department, Patna
  2.    The Commissioner Darbhanga Division, Darbhanga
  3.    The Collector Darbhanga
  4.    The Deputy Collector Land Reforms, Biraul, Darbhanga
  5.    Anup Lal Yadav S/o Late Ram Bahadur Yadav Resident of Village and P.o.-
        Nadiyami, P.s. and Anchal- Kusheshwarsthan, Sub Division- Biraul,
        District- Darbhanga
  6.    Satto Yadav S/o Late Ram Bahadur Yadav Resident of Village and P.o.-
        Nadiyami, P.s. and Anchal- Kusheshwarsthan, Sub Division- Biraul,
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        District- Darbhanga
  7.    Bal Mukund Yadav S/o Late Ram Bahadur Yadav Resident of Village and
        P.o.- Nadiyami, P.s. and Anchal- Kusheshwarsthan, Sub Division- Biraul,
        District- Darbhanga
  8.    Amni Yadav S/o Late Ram Bahadur Yadav Resident of Village and P.o.-
        Nadiyami, P.s. and Anchal- Kusheshwarsthan, Sub Division- Biraul,
        District- Darbhanga
  9.    Ratneshwar Prasad Singh S/o Late Anand Bihari Singh Resident of Village
        and P.o.- Nadiyami, P.s. and Anchal- Kusheshwarsthan, Sub Division-
        Biraul, District- Darbhanga
  10. Kanhaiya Prasad Singh S/o Late Anand Bihari Singh Resident of Village and
      P.o.- Nadiyami, P.s. and Anchal- Kusheshwarsthan, Sub Division- Biraul,
      District- Darbhanga

                                                 ... ... Respondent/s
       ======================================================
                                               with
                       Civil Writ Jurisdiction Case No. 896 of 2020
       ======================================================
       Shyam Sunder Prasad @ Satya Narayan Mandal Son of late Ram Kripal
       Mandal, Resident of Village- Habidih, tola- Matharahi, P.O. Sher Bijulia, P.S.
       Baheri, District- Darbhanga.

                                                                  ... ... Petitioner/s
                                          Versus
  1.    The State of Bihar through the Chief Secretary, Government of Bihar,Patna.
  2.    The Principal Secretary, Revenue and Land Reforms Department,
        Government of Bihar, Patna.
  3.    The Commissioner, Darbhanga.
  4.    The Collector -Cum-District Magistrate, Darbhanga.
  5.    The Deputy Collector, Land Reforms, Darbhanga.
  6.    The Circle Officer, Sadar, Darbhanga.
  7.    Smt. Bhuli Devi, wife of late Ramlakhan Mandal, Resident of Village-
        Habidih, Tola- Matharahi, P.O. Sher Bijulia, P.S. Baheri, District-
        Darbhanga.
  8.    Abhay Shankar Mandal, Son of late RamLakhan Mandal, Resident of
        Village- Habidih, Tola- Matharahi, P.O. Sher Bijulia, P.S. Baheri, District-
        Darbhanga.
  9.    Sitabari Devi, Wife of Sri Vijay Mandal, D/o of late RamLakhan Mandal,
        Resident of Village- Habidih, Tola- Matharahi, P.O. Sher Bijulia, P.S. Baheri,
        District- Darbhanga.
  10. Phuljhari Devi, Wife of Ramesh Mandal, D/o of late RamLakhan Mandal,
      Resident of Village- Boraj, P.O. Ranna, P.S. Hathauri, District-Samastipur.
  11. Sujan Devi, Wife of Shri Hari Kishun Mandal, D/o of late RamLakhan
      Mandal, Resident of Village- Parsa, P.O. Parsa, P.S. Hathauri, District-
      Samastipur.
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  12. Asabhog Devi, Wife of Rabundra Mandal, D/o of late Ramlakhan Mandal,
      Resident of Village- Majarahia, P.O. Shripur Majrahia, P.S. Shivaji Nagar,
      District- Samastipur.
  13. Sunil Kumar Mandal, Son of late Paro Devi, and Raghunath Mandal,
      Grandson of late Ram Lakhan Mandal, Resident of Village- Dubauli, Post-
      Thathopur, P.S. Baheri, District- Darbhanga.
  14. Pappu Kumar Mandal, Son of late Paro Devi and Raghunath Mandal,
      Grandson of late Ram Lakhan Mandal, Resident of Village- Dubauli, Post-
      Thathopur, P.S. Baheri, District- Darbhanga.

                                                 ... ... Respondent/s
       ======================================================
                                               with
                      Civil Writ Jurisdiction Case No. 923 of 2020
       ======================================================
       Bhima Singh Son of Late Ramneh Singh, Resident of Village-Bhakura, P.O.-
       Lauhar Farana, P.S.-Ara Mufassil, District-Bhojpur.

                                                              ... ... Petitioner/s
                                       Versus
  1.    The State of Bihar through the Principal Secretary, Revenue and Land
        Reforms Department, Government of Bihar, Patna.
  2.    The Principal Secretary, Revenue and Land Reforms Department,
        Government of Bihar, Patna.
  3.    The District Magistrate, Bhojpur at Ara.
  4.    The Additional Cillector, Bhojpur at Ara.
  5.    The Deputy Collector, Land Reforms Sadar Ara, Bhojpur.
  6.    Surbhi Devi Wife of Ram Bihari Rai Resident of Village-Bhakuro, P.O.-
        Lauhar Farana, P.S.-Ara Muffasil, District-Bhojpur (Purchaser).
  7.    Narmadeshwar Singh Son of Late Ramneh Singh Resident of Village-
        Bhakura, P.O.-Lauhar Farana, P.S.-Ara Mufassil, District-Bhojpur at Present
        resident of Muhalla-Pkari (Maula Bagh), P.S.-Ara Nawada, District-Bhojpur.

                                                 ... ... Respondent/s
       ======================================================
                                               with
                   Civil Writ Jurisdiction Case No. 1558 of 2020
       ======================================================
       Md. Mushtaque @ Md. Mushtaque Ahmad @ Mushtaque Ali, S/o Late
       Manzoor Hassan, R/o Village-Rasulpur Khurd, P.S.-Bahadurpur, District-
       Darbhanga.

                                                              ... ... Petitioner/s
                                          Versus
  1.    The State of Bihar through the Principal Secretary, Revenue and Land
        Reforms Department, Bihar, Patna.
  2.    Principal Secretary, Land Reforms Department, Bihar, Patna.
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  3.    Divisional Commissioner, Darbhanga Division, Darbhanga.
  4.    Addl. Collector Land Reforms, Jhanjharpur, Madhubani.
  5.    Bibi Zulekha Khatoon, W/o Md. Jamal (Purchaser), R/o Village-Rasulpur
        Khurd, P.S.-Bahadurpur, District-Darbhanga.
  6.    Md. Jahangir, S/o Late Md. Issa (Vendor), R/o Village-Rasulpur Khurd, P.S.-
        Bahadurpur, District-Darbhanga.
  7.    Tajeen Bano, W/o Parbej Ahmad, R/o Village-Bilaspur, P.S.-Hayaghat,
        District-Darbhanga (Subsequent Purchaser).

                                                 ... ... Respondent/s
       ======================================================
                                               with
                      Civil Writ Jurisdiction Case No. 1723 of 2020
       ======================================================
  1.    Rajendra Sah @ Rajendra Sahu Son of Late Parmeshwar Sahu Resident of
        Village- Naina Ghat, Saidabad, P.S. Sadar, District- Darbhanga.
  2.    Lalit Sah @ Lalit Sahu Son of Rajendra Sah @ Rajendra Sahu Resident of
        Village- Naina Ghat, Saidabad, P.S. Sadar, District- Darbhanga.

                                                                  ... ... Petitioner/s
                                          Versus
  1.    The State of Bihar through the Chief Secretary, Government of Bihar, Patna.
  2.    The Principal Secretary, Revenue and Land Reforms Department,
        Government of Bihar, Patna.
  3.    The Commissioner, Darbhanga Division, Darbhanga.
  4.    The Additional Collector, Darbhanga, Bihar.
  5.    The Deputy Collector, Land Reforms, Darbhanga.
  6.    The Circle Officer, Darbhanga.
  7.    The L.R.D.C., Darbhanga, Bihar.
  8.    Upendra Sah Son of Faujdar Sah Resident of Village- Naina Ghat, Saidabad,
        P.S. Sadar, District Darbhanga.
  9.    Ram Lakhan Sah Son of Jhingur Sah Resident of Village- Naina Ghat,
        Saidabad, P.S. Sadar, District- Darbhanga.

                                                 ... ... Respondent/s
       ======================================================
                                               with
                     Civil Writ Jurisdiction Case No. 2130 of 2020
       ======================================================
  1.    Nand Kumar @ Nand Kumar Singh S/o Late Shiva Muni Singh Resident of
        Village- Nandan, P.s.- Dumraon, District- Buxar
  2.    Smt. Gidanki Devi W/o Late Shivamuni Singh Resident of Village- Nandan,
        P.s.- Dumraon, District- Buxar

                                                                    ... ... Petitioner/s
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                                       Versus
  1.    The State of Bihar through Commissioner-cum-Secretary, Department of
        Revenue, Govt. of Bihar, Patna
  2.    Commissioner-cum-Secretary Department of Revenue, Govt. of Bihar, Patna
  3.    District Magistrate-cum-Collector Buxar
  4.    Land Reforms Deputy Collector Dumrao, Buxar
  5.    Raja Ram Choudhary S/o Late Parmeshwar Choudhary Resident of Village-
        Nandan, P.s.- Dumraon, District- Buxar
  6.    Lal Babu Choudhary S/o Late Parmeshwar Choudhary Resident of Village-
        Nandan, P.s.- Dumraon, District- Buxar
  7.    Babu Lal Choudhary S/o Late Parmeshwar Choudhary Resident of Village-
        Nandan, P.s.- Dumraon, District- Buxar
  8.    Pachratani Devi W/o Late Parmeshwar Choudhary Resident of Village-
        Nandan, P.s.- Dumraon, District- Buxar
  9.    Vikey Kumar S/o Late Parmeshwar Choudhary Resident of Village- Nandan,
        P.s.- Dumraon, District- Buxar
  10. Vishal Kumar S/o Late Parmeshwar Choudhary Resident of Village-
      Nandan, P.s.- Dumraon, District- Buxar
  11. Vikash Kumar S/o Late Parmeshwar Choudhary Resident of Village-
      Nandan, P.s.- Dumraon, District- Buxar
  12. Laxman Singh S/o Late shiv Muni Singh Resident of Village- Nandan, P.s.-
      Dumraon, District- Buxar
  13. Raj Kumar Singh S/o Late shiv Muni Singh Resident of Village- Nandan,
      P.s.- Dumraon, District- Buxar
  14. Lalsa Devi D/o Late Shiv Muni Singh Resident of Village- Nandan, P.s.-
      Dumraon, District- Buxar
  15. Surendra Dubey S/o Mahima Datta Dubey Resident of Lakhan Dihara, P.s.-
      Dumraon, District- Buxar

                                                 ... ... Respondent/s
       ======================================================
                                               with
                      Civil Writ Jurisdiction Case No. 2296 of 2020
       ======================================================
  1.    Krishna Nandan Thakur son of Late Harihar Thakur resident of Village-
        Dronpur, P.O. Jhapaha, P.S. Ahiyapur, District Muzaffarpur.
  2.    Santosh Kumar son of Late Harihar Thakur resident of Village- Dronpur,
        P.O. Jhapaha, P.S. Ahiyapur, District Muzaffarpur.
  3.    Alok Kumar @ Alok Kumar Thakur son of Late Harihar Thakur resident of
        Village- Dronpur, P.O. Jhapaha, P.S. Ahiyapur, District Muzaffarpur.
  4.    Ram Asish Thakur son of Late Brahmadeo Thakur resident of Village-
        Dronpur, P.O. Jhapaha, P.S. Ahiyapur, District Muzaffarpur.

                                                               ... ... Petitioner/s
                                              Versus
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  1.    The State of Bihar through the Principal Secretary, Department of Revenue
        and Land Reforms, Govt. of Bihar, Patna.
  2.    The Collector cum District Magistrate, Muzaffarpur.
  3.    The Deputy Collector Land reforms (East), Muzaffarpur.
  4.    Pramila Kumari wife of Devendra Thakur resident of Village Jhapaha, Tole
        Dronpur, P.S. Ahiyapur, District- Muzaffarpur.
  5.    Devendra Thakur son of Late Ram Sakal Thakur resident of Village Jhapaha,
        Tole Dronpur, P.S. Ahiyapur, District- Muzaffarpur.
  6.    Laxman Thakur son of Late Daun Thakur resident of Village Jhapaha Tole
        Dronpur, P.O.- Jhapaha, P.S. Ahiyapur, District- Muzaffarpur.

                                                 ... ... Respondent/s
       ======================================================
                                               with
                    Civil Writ Jurisdiction Case No. 2437 of 2020
       ======================================================
       Kishori Devi Wife of Sri Shym Pyare Prasad, Resident of Village-Khan
       Khanapur, Bahrawan, Hasanchak, Police Station-Barh, District-Patna.

                                                                 ... ... Petitioner/s
                                          Versus
  1.    The State of Bihar through the Principal Secretary Department of Revenue
        and Land Reforms, Government of Bihar, Patna.
  2.    The Divisional Commissioner, Patna Division, Patna.
  3.    The Collector, Patna.
  4.    The Deputy Collector Land Reform, Barh, Patna.
  5.    The Circle Officer, Barh, Patna.
  6.    Smt. Lalita Devi, Wife of Dhirik Yadav, Resident of Village-Hasanchak,
        Police Station-Barh, District-Patna.
  7.    Sri Ram Pyare Prasad, Son of Late Chandra Madhav Prasad, Resident of
        Village-Hasanchak, Police Station-Barh, District-Patna.
  8.    Sri Shyam Pyare Prasad, Son of Late Chandra Madhav Prasad, Resident of
        Village-Hasanchak, Post Office-Bahrawan, Police Station-Barh, District-
        Patna.

                                                 ... ... Respondent/s
       ======================================================
                                               with
                       Civil Writ Jurisdiction Case No. 2490 of 2020
       ======================================================
  1.    Yogendra Sharma Son of Late Chaturi Singh Resident of Village- Pranpur,
        Police Station- Belaganj, District- Gaya.
  2.    Nagendra Sharma Son of Late Chaturi Singh Resident of Village- Pranpur,
        Police Station- Belaganj, District- Gaya.
  3.    Surendra Sharma Son of Late Chaturi Singh Resident of Village- Pranpur,
        Police Station- Belaganj, District- Gaya.
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  4.    Manoj Kumar Son of Late Srikant Sharma Resident of Village- Pranpur,
        Police Station- Belaganj, District- Gaya.

                                                                 ... ... Petitioner/s
                                         Versus
  1.    The State of Bihar Through the Divisional Commissioner, Magadh Division,
        Gaya.
  2.    The Additional Collector Gaya.
  3.    The Deputy Collector Land Reforms Gaya.
  4.    Navin Kumar Son of Sri Shatrudhan Singh Resident of Village- Pranpur,
        Police Station- Belaganj, District- Gaya.
  5.    Annapurna Devi Wife of Late Chaturi Singh Resident of Village- Pranpur,
        Police Station- Belaganj, District- Gaya.
  6.    Raj Kumar Sharma Son of Late Chaturi Singh Resident of Village- Pranpur,
        Police Station- Belaganj, District- Gaya.
  7.    Rina Devi Wife of Late Satyendra Sharma Resident of Village- Pranpur,
        Police Station- Belaganj, District- Gaya.
  8.    Abhishek Kumar Son of Late Satyendra Sharma Resident of Village-
        Pranpur, Police Station- Belaganj, District- Gaya.
  9.    Vivek Kumar Son of Late Satyendra Sharma Resident of Village- Pranpur,
        Police Station- Belaganj, District- Gaya.
  10. Budhi Kumari Daughter of Late Satyendra Sharma Resident of Village-
      Pranpur, Police Station- Belaganj, District- Gaya.
  11. Upendra Sharma Son of late Chaturi Singh Resident of Village- Pranpur,
      Police Station- Belaganj, District- Gaya.
  12. Dhananjay Kumar Son of Late Srikant Sharma Resident of Village- Pranpur,
      Police Station- Belaganj, District- Gaya.
  13. Santosh Kumar Son of Late Kamla Singh Resident of Village- Pranpur,
      Police Station- Belaganj, District- Gaya.
  14. Mithilesh Singh Son of Late Mathura Singh Resident of Village- Pranpur,
      Police Station- Belaganj, District- Gaya.
  15. Rekha Devi Wife of Late Ravindra Kumar @ Kali Singh Resident of
      Village- Pranpur, Police Station- Belaganj, District- Gaya.
  16. Subham Kumar Son of Late Ravindra Kumar @ Kali Singh Resident of
      Village- Pranpur, Police Station- Belaganj, District- Gaya.
  17. Sangeev Kumar Singh Son of Late Basant Singh Resident of Village-
      Pranpur, Police Station- Belaganj, District- Gaya.
  18. Rajeev Kumar Son of Late Basant Singh Resident of Village- Pranpur,
      Police Station- Belaganj, District- Gaya.

                                                 ... ... Respondent/s
       ======================================================
                                               with
                  Civil Writ Jurisdiction Case No. 2777 of 2020
       ======================================================
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       Ram Narayan Prasad @ Ram Narayan Mahto son of Late Rup Lal Mahto
       resident of Village- Megh Ratwara, Police Station- Piar, District-
       Muzaffarpur.

                                                                    ... ... Petitioner/s
                                          Versus
  1.    The State of Bihar through Principal Secretary, Revenue and Land Reforms,
        Government of Bihar, Patna.
  2.    The Collector, Muzaffarpur.
  3.    Deputy Collector Land Reforms, (East), Muzaffarpur.
  4.    Smt. Mithlesh Devi wife of Sri Hriday Narayan Mahto resident of Village-
        Sundarpur Ratwara, Police Station- Piar, District- Muzaffarpur.
  5.    Smt. Sita Devi wife of Kishundeo Mahto resident of Village and P.O.-
        Rampur Dayal, Police Station- Piar, District- Muzaffarpur.

                                                 ... ... Respondent/s
       ======================================================
                                               with
                     Civil Writ Jurisdiction Case No. 3622 of 2020
       ======================================================
       Ram Dulari Devi Wife of Late Bhukhalu Pandit, resident of Village-
       Sundarpur, Ratwara, Police Station- Piar, District- Muzaffarpur.

                                                                  ... ... Petitioner/s
                                          Versus
  1.    The State of Bihar through Principal Secretary, Revenue and Land Reforms,
        Government of Bihar, Patna.
  2.    The Collector, Muzaffarpur.
  3.    Deputy Collector Land Reforms, (East), Muzaffarpur.
  4.    Pramila Devi, Wife of Chandra Bhushan Thakur, resident of Village-
        Sundarpur, Ratwara, Police Station- Piar, District- Muzaffarpur.
  5.    Rahub Ansari Son of Late Aziz Ansari, resident of Village- Sundarpur,
        Ratwara, Police Station- Piar, District- Muzaffarpur.
  6.    Amna Khatoon Wife of Rahub Ansari, resident of Village- Sundarpur,
        Ratwara, Police Station- Piar, District- Muzaffarpur.
  7.    Jitendra Pandit, Son of Late Bhukhalu Pandit, resident of Village-
        Sundarpur, Ratwara, Police Station- Piar, District- Muzaffarpur.

                                                 ... ... Respondent/s
       ======================================================
                                               with
                     Civil Writ Jurisdiction Case No. 3901 of 2020
       ======================================================
       Bhuvaneshwar Lal Das son of Late Lakshmi Narayan Das resident of Village-
       Balaur, Ward No. 6, Police Station- Manigachhi, District- Darbhanga.

                                                                    ... ... Petitioner/s
                                              Versus
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  1.    The State of Bihar through Principal Secretary, Revenue and Land Reforms,
        Government of Bihar, Patna.
  2.    The Divisional Commissioner, Darbhanga Division, Darbhanga.
  3.    The Collector, Darbhanga.
  4.    Deputy Collector Land Reforms, Sadar, Darbhanga.
  5.    Shrawan Kumar Lal Das son of Late Ganga Narain Das resident of Village-
        Balaur, Police Station- Manigachhi, District- Darbhanga.
  6.    Reshma Devi wife of Sri Malhu Mandal resident of Village- Rampur Balaur,
        Police Station- Manigachhi, District- Darbhanga.

                                                 ... ... Respondent/s
       ======================================================
                                               with
                     Civil Writ Jurisdiction Case No. 5026 of 2020
       ======================================================
  1.    Md. Salahuddin @ Md. Salaluddin Son of Late Md. Khalil Resident of
        Vilalge-Jorgama, P.S.-Murliganj, District-Madhepura.
  2.    Md. Zuber @ Md. Jubair Son of Late, Md. Khalil Resident of Vilalge-
        Jorgama, P.S.-Murliganj, District-Madhepura.
  3.    Md. Sabir Alam @ Md. Sabir Son of Late. Md. Khalil. Resident of Vilalge-
        Jorgama, P.S.-Murliganj, District-Madhepura.

                                                              ... ... Petitioner/s
                                       Versus
  1.    The State of Bihar through the Principal Secretary, Revenue and Land
        Reforms, Govt. of Bihar, Patna
  2.    The Additional Member, Board Revenue, Bihar, Patna.
  3.    The Collector, Madhepura.
  4.    The Deputy Collector Land Reform, District-Madhepura.
  5.    Smt. Prita Prasad Daughter of Sri Deep Narain Praad Resident of Vilalge-
        Jorgama, P.S.-Murliganj, District-Madhepura.
  6.    Deep Narain Prasad Son of Late Mahabir Lal Das Resident of Vilalge-
        Jorgama, P.S.-Murliganj, District-Madhepura.
  7.    Subhash Lal Das Son of Late. Mahabir Lal Das Resident of Vilalge-
        Jorgama, P.S.-Murliganj, District-Madhepura.
  8.    Shashi Bhushan Prasad Son of Late Mahabir Lal Das Resident of Vilalge-
        Jorgama, P.S.-Murliganj, District-Madhepura.
  9.    Indu Bhushan Prasad Son of Late Mahabir Lal Das Resident of Vilalge-
        Jorgama, P.S.-Murliganj, District-Madhepura.
  10. Urmila Devi Daughter of Late Padamawati and Wife of Sri Kameshwar
      Kumar, Resident of Vilalge-Saidpur,P.O.-Gapalpur, District-Bhagalpur.
  11. Parveen Khatoon Daughter of Late Md. Khalil Resident of Vilalge-Jorgama,
      P.S.-Murliganj, District-Madhepura.
  12. Anisha Khatoon Widow of Late Md. Zaheer Resident of Vilalge-Jorgama,
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        P.S.-Murliganj, District-Madhepura.
  13. Md. Shahzad Ali, minor Son of Late Md. Zaheer, through his mother and
      Guardian Anisha Khatoon Resident of Vilalge-Jorgama, P.S.-Murliganj,
      District-Madhepura.
  14. Md. Shahid Ali, minor Son of Late Md. Zaheer, through his Mother and
      Guardian Anisha Khatoon Resident of Vilalge-Jorgama, P.S.-Murliganj,
      District-Madhepura.
  15. Anwari Khatoon minor Daughter of Late Md. Zaheer, through her Mother
      and Guardian Anisha Khatoon Resident of Vilalge-Jorgama, P.S.-Murliganj,
      District-Madhepura.
  16. Md. Zakeer, Son fo Late Md. Nazir Resident of Vilalge-Jorgama, P.S.-
      Murliganj, District-Madhepura.
  17. Md. Sagir, Son of Late Md. Nazir. Resident of Vilalge-Jorgama, P.S.-
      Murliganj, District-Madhepura.
  18. Sairul Khatoon, Daughter of Late Md. Nazir Resident of Vilalge-Jorgama,
      P.S.-Murliganj, District-Madhepura.
  19. Md. Shakir Son of Shekhawat Mian Resident of Vilalge-Jorgama, P.S.-
      Murliganj, District-Madhepura.

                                                 ... ... Respondent/s
       ======================================================
                                               with
                      Civil Writ Jurisdiction Case No. 5408 of 2020
       ======================================================
       Hridaya Narayan Singh @ Hriday Narayan Singh Son of Late Jaga Singh,
       Resident of Village Chotaka Rajpur, P.S. Simri, District Buxar, presently
       residing at Madpara, Pakur, P.S. Pakur (Town), District-Pakur (Jharkhand).

                                                                  ... ... Petitioner/s
                                          Versus
  1.    The State of Bihar through the Principal Secretary, Department of Revenue
        and Land Reforms, Government of Bihar.
  2.    The Divisional Commissioner, Patna, Bihar.
  3.    The District Magistrate, Buxar, Bihar.
  4.    The Land Reforms Deputy Collector, Dumraon, Bihar.
  5.    Pramatma Singh, Son of Late Madan Singh, Resident of Village Chhotaka
        Rajpur, P.S. Simri, District Buxar.
  6.    Most. Devanti Devi, Wife of Late Madan Singh, Resident of Village
        Chhotaka Rajpur, P.S. Simri, District Buxar.
  7.    Indra Deo Singh, Son of Late Bala Yadav, Resident of Village Barka Rajpur,
        P.S. Simri, District Buxar.
  8.    Ram Bachan Yadav, Son of Late Bala Yadav, Resident of Village Barka
        Rajpur, P.S. Simri, District Buxar.
  9.    Reena Devi, Wife of Satyendra Singh, Resident of Village Barka Rajpur, P.S.
        Simri, District Buxar.
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  10. Kaushlya Devi, Wife of Ram Bachan Singh, Resident of Village Barka
      Rajpur, P.S. Simri, District Buxar.

                                                 ... ... Respondent/s
       ======================================================
                                               with
                       Civil Writ Jurisdiction Case No. 5614 of 2020
       ======================================================
       Sri Prakash Rai, Son of Late Kapildeo Rai, Resident of Village - Khalwa,
       Police Station- Nautan, P.O.- Khalwa, District- Siwan.

                                                                  ... ... Petitioner/s
                                          Versus
  1.    The State of Bihar through Principal Secretary Revenue and Land Reforms,
        Government of Bihar, Patna.
  2.    The Collector - cum District Magistrate, Siwan.
  3.    The Additional Collector, Siwan.
  4.    The Sub-Divisional Officer, Siwan.
  5.    The Circle Officer, Nautar, Siwan.
  6.    Balwant Rai, S/o Sureshwar Rai, Resident of Village - Khalwa, P.S.- Nautan,
        District- Siwan.
  7.    Raghav Singh, Son of Late Sita Ram Singh, resident of Village - Semra,
        Bujurg, P.O.- Shahpur, Police Station- Nautan, District- Siwan.
  8.    Jai Narayan Singh, Son of Late Sita Ram Singh, resident of Village - Semra,
        Bujurg, P.O.- Shahpur, Police Station- Nautan, District- Siwan.
  9.    Ravindra Singh, Son of Late Sita Ram Singh, resident of Village - Semra,
        Bujurg, P.O.- Shahpur, Police Station- Nautan, District- Siwan.

                                                 ... ... Respondent/s
       ======================================================
                                               with
                       Civil Writ Jurisdiction Case No. 5786 of 2020
       ======================================================
       Ram Sagar Singh Son of Late Bhagwat Singh Resident of Village- Gonghsa,
       Police Station- Halsi, Anchal- Halsi, District- Lakhisarai.

                                                                  ... ... Petitioner/s
                                          Versus
  1.    The State of Bihar through the Chief Secretary, Government of Bihar, Patna.
  2.    The Principal Secretary, Department of Revenue and Land Reforms,
        Government of Bihar, Patna,.
  3.    The District Magistrate-cum- Collector, Lakhisarai.
  4.    The Deputy Collector, Land Reforms (D.C.L.R.), Lakhisarai.
  5.    Sudama Singh Son of Late Lakhan Singh Resident of Village- Gonghsa,
        Police Station and Anchal- Halsi, District- Lakhisarai.
  6.    Satrughan Singh Son of Late Lakhan Singh Resident of Village- Gonghsa,
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        Police Station and Anchal- Halsi, District- Lakhisarai.

                                                 ... ... Respondent/s
       ======================================================
                                               with
                   Civil Writ Jurisdiction Case No. 5887 of 2020
       ======================================================
       Sadhu Lal Mahto S/o Anup Lal Mahto, R/o Village- Damodarpur Nandan,
       Nagargama Tola Tara, P.O.- Madhaipur, P.S. - Dalsinghsarai, District-
       Samastipur.

                                                                  ... ... Petitioner/s
                                       Versus
  1.    The State of Bihar through the Principal Secretary Revenue and Land
        Reforms Department, Government of Bihar, Patna.
  2.    The Principal Secretary, Revenue and Land Reforms Department
        Government of Bihar at Patna.
  3.    The Commissioner, Darbhanga Divisional Darbhanga.
  4.    The Addl. Collector, Samastipur, at Samastipur.
  5.    The Land Reforms Deputy Collector, Dalsinghsarai, District- Samastipur.
  6.    Nandlal Rai, S/o Mahavir Rai, R/o Village- Nagargama, P.O. Madhaipur,
        P.S. Dalsinghsarai, District- Samastipur.
  7.    Devendra Sharma, S/o Late Mishri Sharma, Resident of Village- Madhaipur,
        P.O. Madhaipur, P.S.- Dalsinghsarai, District- Samastipur.
  8.    Ram Pravesh Sharma, S/o Late Mishri Sharma, Resident of Village-
        Madhaipur, P.O. Madhaipur, P.S.- Dalsinghsarai, District- Samastipur.
  9.    Ram Binesh Sharma, S/o Late Mishri Sharma, Resident of Village-
        Madhaipur, P.O. Madhaipur, P.S.- Dalsinghsarai, District- Samastipur.

                                                 ... ... Respondent/s
       ======================================================
                                               with
                      Civil Writ Jurisdiction Case No. 5943 of 2020
       ======================================================
  1.    Bhrigunath Pathak Son of Late Gobardhan Pathak @ Govandhan Pathak
        Resident of Village- Gayaghat, P.S.- Brahampur, District- Buxar, Bihar.
  2.    Upendra Narayan Pathak Son of Late Gobardhan Pathak @ Govandhan
        Pathak Resident of Village- Gayaghat, P.S.- Brahampur, District- Buxar,
        Bihar.
  3.    Udit Narayan Pathak Son of Late Gobardhan Pathak @ Govandhan Pathak
        Resident of Village- Gayaghat, P.S.- Brahampur, District- Buxar, Bihar.
  4.    Prem Ranjan Pathak Son of Late Gobardhan Pathak @ Govandhan Pathak
        Resident of Village- Gayaghat, P.S.- Brahampur, District- Buxar, Bihar.
  5.    Bhaiya Jee Pathak @ Bhaiyaji Pathak Son of Late Gobardhan Pathak @
        Govandhan Pathak Resident of Village- Gayaghat, P.S.- Brahampur, District-
        Buxar, Bihar.
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  6.    Ravi Shankar Pathak Son of Late Gobardhan Pathak @ Govandhan Pathak
        Resident of Village- Gayaghat, P.S.- Brahampur, District- Buxar, Bihar.
  7.    Geeta Devi Wife of Late Gobardhan Pathak @ Govandhan Pathak Resident
        of Village- Gayaghat, P.S.- Brahampur, District- Buxar, Bihar.
  8.    Jamuna Pathak S/o Late Bali Ram Pathak Resident of Village- Gayaghat,
        P.S.- Brahampur, District- Buxar, Bihar.

                                                                  ... ... Petitioner/s
                                          Versus
  1.    The State of Bihar Through the Principal Secretary, Department of Revenue
        and Land Reforms, Government of Bihar.
  2.    The Additional Member Board of Revenue, Old Secretariat, Patna, Bihar.
  3.    The Additional Collector Dumraon, Buxar.
  4.    The Land Reforms Deputy Collector Buxar, Bihar.
  5.    Manoj Kuer S/o Hridayanand Kuer Resident of Village- Gayaghat, P.S.-
        Brahampur, District- Buxar, Bihar.
  6.    Vikash Kuer S/o Hridayanand Kuer Resident of Village- Gayaghat, P.S.-
        Brahampur, District- Buxar, Bihar.
  7.    Pinku Kuer S/o Late Shekhar Kuer Resident of Village- Gayaghat, P.S.-
        Brahampur, District- Buxar, Bihar.
  8.    Santosh Kuer S/o Late Shekhar Kuer Resident of Village- Gayaghat, P.S.-
        Brahampur, District- Buxar, Bihar.
  9.    Chandrajeet Kuer S/o Late Shekhar Kuer Resident of Village- Gayaghat,
        P.S.- Brahampur, District- Buxar, Bihar.
  10. Radha Kishun Tiwari S/o Shri Ram Tiwari Resident of Village- Chhotki
      Nainajhore, P.S.- Brahampur, District- Buxar, Bihar.

                                                 ... ... Respondent/s
       ======================================================
                                               with
                     Civil Writ Jurisdiction Case No. 6009 of 2020
       ======================================================
  1.    Md. Jamiruddin Son of S.K. Noor Mohammad. Resident of Village-
        Nandania, Police Station- Azamnagar, District- Katihar.
  2.    Ataur Rahman, Son of S.K. Noor Mohammad Resident of Village-
        Nandania, Police Station- Azamnagar, District- Katihar.
  3.    Md. Ashraful, Son of S.K. Noor Mohammad, Resident of Village- Nandania,
        Police Station- Azamnagar, District- Katihar.

                                                                    ... ... Petitioner/s
                                          Versus
  1.    The State of Bihar through the Chief Secretary, Government of Bihar, Patna.
  2.    The Principal Secretary, Revenue and Land Reforms Department,
        Government of Bihar, Patna.
  3.    The Collector, Katihar.
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  4.    The Deputy Collector, Land Reforms, Barsoi.
  5.    The Circle officer, Azamnagar.
  6.    Masomat Akali Devi, Wife of Late Sambhu Mahaldar, Resident of Village -
        Karar Pokhar, Police Station- Azamnagar, District- Katihar.
  7.    Fekan Mahaldar, Son of Shiv Nath Mahaldar, Resident of Village- Dhangi,
        Police Station- Azamnagar, District- Katihar.
  8.    Ratan Mahaldar, Son of Shiv Nath Mahaldar, Resident of Village- Dhangi,
        Police Station- Azam Nagar, District- Katihar.

                                                 ... ... Respondent/s
       ======================================================
                                               with
                      Civil Writ Jurisdiction Case No. 6312 of 2020
       ======================================================
  1.    Dorik Sahni @ Horil Sahni Son of Late Etwari Sahni Resident of Village-
        Lashkaripur, P.S.- Kanti P.O. Kalwari, District- Muzaffarpur.
  2.    Ashok Sahni Son of Late Etwari Sahni Resident of Village- Lashkaripur,
        P.S.- Kanti P.O. Kalwari, District- Muzaffarpur.

                                                                ... ... Petitioner/s
                                        Versus
  1.    The State of Bihar Through the Principal Secretary, Revenue Department
        Govt. of Bihar.
  2.    The Commissioner Trihut Division, Muzaffarpur.
  3.    The District Magistrate Muzaffarpur.
  4.    The Deputy Collector and Land Reforms (West) Muzaffarpur.
  5.    Shanti Devi W/o Late Shivashankar Thakur Resident of Village- Laskaripur,
        P.S.- Kanti, P.O.- Kalwari, District- Muzaffarpur.
  6.    Tokhan Sahni S/o Late Mahabir Gosai Resident of Village- Laskaripur, P.S.-
        Kanti, P.O.- Kalwari, District- Muzaffarpur.

                                                 ... ... Respondent/s
       ======================================================
                                               with
                      Civil Writ Jurisdiction Case No. 6401 of 2020
       ======================================================
       Mir Hasamuddin S/o Mir Nijamuddin Resident of Village- Bubhangawan,
       P.s.- Kudra, District- Kaimur at Bhabhua

                                                                  ... ... Petitioner/s
                                          Versus
  1.    The State of Bihar through the Chief Secretary, Government of Bihar, Patna
  2.    The Principal Secretary, Revenue and Land Reform Department,
        Government of Bihar, Patna
  3.    The Divisional Commissioner, Patna
  4.    The Collector, Kaimur at Bhabhua
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  5.    The Additional Collector, Kaimur at Bhabhua
  6.    The Deputy Collector, Land Reforms Mohania, Kaimur at Bhabhua
  7.    The Circle Officer, Kudra, Kaimur at Bhabhua
  8.    Ramayan Paswan S/o Jagropan Paswan resident of village- Paii, P.s.- Kudra,
        District- Kaimur at Bhabhua

                                                 ... ... Respondent/s
       ======================================================
                                               with
                     Civil Writ Jurisdiction Case No. 6478 of 2020
       ======================================================
       Kishori Devi, Wife of Sri Shym Pyare Prasad, Resident of Village - Khan
       Khanapur, Bahrawan, Hasanchak, Police Station- Barh, District- Patna.

                                                                 ... ... Petitioner/s
                                          Versus
  1.    The State of Bihar through the Principal Secretary Department of Revenue
        and Land Reforms, Government of Bihar, Patna.
  2.    The Collector, Patna.
  3.    The Deputy Collector Land Reform, Barh, Patna.
  4.    Raj Kumari Devi, Wife of Manoj Kumar, Resident of Village - Hasanchak,
        Post Office- Bahrawan, Police Station - Barh, District- Patna.
  5.    Sri Ram Pyare Prasad, Son of Late Chandra Madhav Prasad, Resident of
        Village - Hasanchak, Police Station - Barh, District- Patna.
  6.    Sri Shyam Pyare Prasad, Son of Late Chandra Madhav Prasad, Resident of
        Village - Hasanchak, Post Office - Bahrawan, Police Station - Barh, District-
        Patna.

                                                 ... ... Respondent/s
       ======================================================
                                               with
                      Civil Writ Jurisdiction Case No. 6648 of 2020
       ======================================================
       Nripendra Roy Son of Sita Ram Roy, Resident of Village-Bhawnathpur,
       Police Station-Sultanganj (Akbarnagar), District-Bhagalpur.

                                                                    ... ... Petitioner/s
                                        Versus
  1.    The State of Bihar through the Principal Secretary, Revenue and Land
        Reforms, Government of Bihar, Patna.
  2.    The Commissioner Bhagalpur Division, Bhagalpur.
  3.    The Additional Collector, Bhagalpur.
  4.    The Deputy Collector Land Reforms Sadar, Bhagalpur.
  5.    Nilesh Kumar Chaudhary, Son of Dinesh Prasad Chaudhary @ Dinesh
        Chaudhary, Resident of Village-Rannuchak Makandpur, Police Station-
        Sultanganj (Akbarpur), District-Bhagalpur.
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  6.    Dinesh Prasad Chaudhary @ Dinesh Chaudhary, Son of Late Ganesh
        Chaudhary @ Late Sridhar Chaudhary, Resident of Village-Rannuchak
        Makandpur, Police Station-Sultanganj (Akbarpur), District-Bhagalpur.
  7.    Vikash Kumar Roy, Son of Nawal Kishor Roy, Resident of Village-
        Bhawanathur, Police Station-Sultanganj (Akbarpur), District-Bhagalpur.

                                                 ... ... Respondent/s
       ======================================================
                                               with
                       Civil Writ Jurisdiction Case No. 6784 of 2020
       ======================================================
       Nand Kishore Dubey S/o Bhuneshwar Dueby Resident of Village- Alabalpur,
       Police Station- Fatwah, District- Patna

                                                                  ... ... Petitioner/s
                                          Versus
  1.    The State of Bihar through the Principal Secretary, Department of Revenue
        and land Reforms,
  2.    The Commissioner, Patna Division, Patna
  3.    The District Magistrate-cum-Collector, Patna
  4.    The District Collector Land Reforms, Patna City, patna
  5.    Ashok Kumar Dubey Son of Late Rameshwar Sharma, Resident of Village-
        Alabalpur, Police station- Fatwah, District- Patna
  6.    Sri Radha Ballabh Singh Son of Late Raghubansh Singh Resident of
        Village- Alabalpur, Police station- Fatwah, District- Patna
  7.    Raj Kishore Dubey S/o Bhuneshwar Dubey Resident of Village- Alabalpur,
        Police station- Fatwah, District- Patna
  8.    Braj Kishore Dubey S/o Bhuneshwar Dubey Resident of Village- Alabalpur,
        Police station- Fatwah, District- Patna
  9.    Binod Kumar Dubey S/o Bhuneshwar Dubey Resident of Village- Alabalpur,
        Police station- Fatwah, District- Patna
  10. Santosh Kumar Dubey S/o Bhuneshwar Dubey Resident of Village-
      Alabalpur, Police station- Fatwah, District- Patna
  11. Krishna Murari Dubey S/o Bhuneshwar Dubey Resident of Village-
      Alabalpur, Police station- Fatwah, District- Patna
  12. Renu Devi W/o Shri Rajiv Dubey Resident of Village- Kothari, P.o.-
      Kanhaiyaganj, P.s.- Telhara, District- Nalanda

                                                 ... ... Respondent/s
       ======================================================
                                               with
                      Civil Writ Jurisdiction Case No. 6983 of 2020
       ======================================================
       Vijay Singh Son of Late Lochan Singh, resident of Village Sikandarpur
       Dekpura, P.S. Rahui, District Nalanda.

                                                                    ... ... Petitioner/s
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                                        Versus
  1.    The State of Bihar through the Principal Secretary, Revenue and Land
        Reforms Department, Govt. of Bihar, Patna.
  2.    The Secretary, Land Reforms Department, Government of Bihar, Patna.
  3.    The Divisional Commissioner, Patna.
  4.    The Additional District Magistrate, Bihar Sharif, Nalanda.
  5.    The Deputy Collector Land Reforms, Bihar Sharif, Nalanda.
  6.    Soniya Devi, Wife of Late Bharat Singh, resident of village Sikandarpur,
        Dekpura, P.O. Mora Talab, P.S. Rahui, District Nalanda.
  7.    Meena Devi, Wife of Om Prakash Sao, resident of Mohalla- Khandak Par,
        Pathar Gali, P.O. and P.S. Bihar Sharif, District- Nalanda.

                                                 ... ... Respondent/s
       ======================================================
                                               with
                      Civil Writ Jurisdiction Case No. 7022 of 2020
       ======================================================
       Mir Hasamuddin Son of Mir Nijamuddin, Resident of Village- Bubhangawan,
       P.S. Kudra, District- Kaimur at Bhabhua.

                                                                     ... ... Petitioner/s
                                          Versus
  1.    The State of Bihar through the Chief Secretary, Government of Bihar, Patna.
  2.    The Principal Secretary, Revenue and Land Reforms Department,
        Government of Bihar, Patna.
  3.    The Divisional Commissioner, Patna.
  4.    The Collector, Kaimur at Bhabhua.
  5.    The Additional Collector, Kaimur at Bhabhua.
  6.    The Deputy Collector, Land Reforms Mohania, Kaimur at Bhabhua.
  7.    The Circle Officer, Kudra, Kaimur at Bhabhua.
  8.    Sumendra Paswan, Son of Jagropan Paswan, Resident of Village- Patti, P.S.
        Kudra, District- Kaimur at Bhabhua.

                                                 ... ... Respondent/s
       ======================================================
                                               with
                     Civil Writ Jurisdiction Case No. 7039 of 2020
       ======================================================
       Lachhaminiya Devi Wife of Late Turant Sahani, Resident of Village-
       Lohbandra, Tedhatola, Post Office-Godanpati, Police Station-Gaighat,
       District-Muzaffarpur.

                                                                     ... ... Petitioner/s
                                              Versus
  1.    The State of Bihar Bihar.
  2.    The Deputy Collector Land Reforms, Muzaffarpur.
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  3.    The Collector, Muzaffarpur.
  4.    Tapeshwar Sahani, Son of Late Keswar Sahani, Resident of Village-
        Kamhraul, Pachhiyari, Post Office-Munzi, Police Station-Gaighat, District-
        Muzaffarpur.
  5.    Mithilesh Sahani, Son of Late Keswar Sahani, Resident of Village-
        Kamhraul, Pachhiyari, Post Office-Munzi, Police Station-Gaighat, District-
        Muzaffarpur.
  6.    Smt. Indrasan Devi, Wife of Lalu Sahani, Resident of Village-Kamhraul,
        Pachhiyari, Post Office-Munzi, Police Station-Gaighat, District-
        Muzaffarpur.
  7.    Ahmadi Begum, Wife of Mohammad Safi, Resident of Village-Bandra, Post
        Office-Bandra, Police Station-Piar, District-Muzaffarpur.

                                                 ... ... Respondent/s
       ======================================================
                                               with
                      Civil Writ Jurisdiction Case No. 9107 of 2020
       ======================================================
       Hari Shankar Yadav Son of Jasi Yadav Resident of Village- Kadm Ke Dera,
       P.S.- Shahpur, District- Bhojpur.

                                                                 ... ... Petitioner/s
                                              Versus
  1.    The State of Bihar Bihar.
  2.    The Commissioner Patna Division, Ara.
  3.    The District Magistrate Ara, District- Bhojpur.
  4.    The Additional District Magistrate Ara.
  5.    The D.C.L.R. Jagdishpur, under the District of Bhojpur. All resident of
        Village- Kewatiya, P.S.- Krishna Brahim, District- Buxar.
  6.    Uma Shankar Singh Son of Late Debideyal Singh Resident of Village-
        Kewtiya, P.S.- Krishna Brahm, District- Buxar.
  7.    Shree Bhagwa Singh Son of Late Debideyal Singh Resident of Village-
        Kewtiya, P.S.- Krishna Brahm, District- Buxar.
  8.    Sudersan Yadav Son of Boredeo Yadav resident of Village- Laxmikedera,
        P.S.- Shahpur, District- Bhojpur.
  9.    Surendra Yadav Son of Boredeo Yadav resident of Village- Laxmikedera,
        P.S.- Shahpur, District- Bhojpur.
  10. Janardan Yadav Son of Boredeo Yadav resident of Village- Laxmikedera,
      P.S.- Shahpur, District- Bhojpur.

                                                 ... ... Respondent/s
       ======================================================
                                               with
                     Civil Writ Jurisdiction Case No. 9257 of 2020
       ======================================================
  1.    Srikrishun Lohar @ Srikrishun Sharma Son of Late Ram Vyas Sharma,
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        Resident of Village Dadhaon, P.S. - Dinara, Anchal- Kochas, District -
        Rohtas.
  2.    Sitaram Lohar @ Sitaram Sharma, Son of Late Ram Vyas Sharma Resident
        of Village Dadhaon, P.S. - Dinara, Anchal- Kochas, District - Rohtas.
  3.    Tuntun Lohar, Son of Late Anand Mohan Sharma, Resident of Village
        Dadhaon, P.S. - Dinara, Anchal- Kochas, District - Rohtas.
  4.    Bajrangi Kumar Sharma, Son of Late Anand Mohan Sharma, Resident of
        Village Dadhaon, P.S. - Dinara, Anchal- Kochas, District - Rohtas.

                                                                   ... ... Petitioner/s
                                          Versus
  1.    The State of Bihar through the Chief Secretary Govt. of Bihar, Patna.
  2.    The Chief Secretary Govt. of Bihar, Patna.
  3.    The Principal Secretary, Land Reform Deptt. Govt. of Bihar, Patna.
  4.    Director General of Police, Govt. of Bihar, Patna.
  5.    Senior Supritendent of Police, Rohtas.
  6.    Officer Incharge, Manas (OP), Dinara, Rohatas.
  7.    Angad Singh, S/o Chandrama Singh resident of Village Dadhaon, P.S. -
        Dinara, Anchal - Kochas, District - Rohtas.
  8.    Govardhan Pandey, S/o Bhagwan Pandey, resident of Village Dadhaon, P.S.
        - Dinara, Anchal - Kochas, District - Rohtas.

                                                 ... ... Respondent/s
       ======================================================
                                               with
                      Civil Writ Jurisdiction Case No. 9526 of 2020
       ======================================================
       Devanand Choudhary Son of Ved Narain Choudhary, Resident of Mohalla-
       Bela Garden, P.O.- Lalbagh, P.S. Lalit Narayan Mithila University Campus,
       District - Darbhanga.

                                                                     ... ... Petitioner/s
                                         Versus
  1.    The State of Bihar through the Chief Secretary, Department of Reveue and
        Land Reforms.
  2.    The Chief Secretary, Department of Revene and Land Reforms, State of
        Bihar, Patna.

                                                 ... ... Respondent/s
       ======================================================
                                               with
                    Civil Writ Jurisdiction Case No. 10084 of 2020
       ======================================================
       Deenanath Bhagat Son of Late Ram Prasad Bhagat Resident of Village-
       Bhawanipur, P.O. and P.S. Bhawanipur, District-Purnea.

                                                                     ... ... Petitioner/s
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                                          Versus
  1.    The State of Bihar Through Principal Secretary Revenue and Land Reforms,
        Bihar, Patna.
  2.    The Divisional Commissioner, Purnea Division, Purnea.
  3.    The Additional Collector (Ceiling), Purnea.
  4.    The Deputy Collector Land Reforms, Dhamdaha, District-Purnea.
  5.    Madan Singh Son of Late Dunandan Singh Resident of Village-Bhawanipur,
        P.O. and P.S. Bhawanipur, District-Purnea.
  6.    Bikram Singh Son of late Ayodunandan Singh Resident of Village-
        Bhawanipur, P.O. and P.S. Bhawanipur, District-Purnea.
  7.    Jitendra Singh Son of Late Ayodunandan Singh Resident of Village-
        Bhawanipur, P.O. and P.S. Bhawanipur, District-Purnea.
  8.    Upendra Singh Son of Late Ayodunandan Singh Resident of Village-
        Bhawanipur, P.O. and P.S. Bhawanipur, District-Purnea.

                                                 ... ... Respondent/s
       ======================================================
                                               with
                   Civil Writ Jurisdiction Case No. 10259 of 2020
       ======================================================
       Santosh Kumar Son of Bidya Mahato Resident of Village and P.O.- Gauri
       Shankar Ke Bangara, P.S. Jalalpur, District- Saran.

                                                                ... ... Petitioner/s
                                          Versus
  1.    The State of Bihar through the Principal Secretary, Department of Revenue
        and Land Reforms, Government of Bihar, Patna.
  2.    The Principal Secretary, Department of Revenue and Land Reforms,
        Government of Bihar, Secretariat, Patna.
  3.    The Divisional Commissioner, Saran Division, Chapra.
  4.    The Additional Collector, Saran at Chapra.
  5.    The D.C.L.R., Chapra Sadar, District- Saran.
  6.    Bijendra Prasad Son of Vindhyachal Prasad Resident of Village and P.O.
        Gauri Shanker Ke Bangara, P.S. Jalalpur, District- Saran.
  7.    Baliram Singh Son of Late Dharam Nath Singh Resident of Village and
        P.O.- Gauri Shanker Ke Bangara, P.S. Jalalpur, District- Saran.
  8.    Mosmat Mala Kuer Widow of Late Bhagwan Singh Resident of Village and
        P.O.- Gauri Shanker Ke Bangara, P.S. Jalalpur, District- Saran.
  9.    Guddu Singh Son of Late Bhagwan Singh Resident of Village and P.O.-
        Gauri Shanker Ke Bangara, P.S. Jalalpur, District- Saran.
  10. Urmila Devi Daughter of Late Bhagwan Singh Resident of Village and P.O.-
      Gauri Shanker Ke Bangara, P.S. Jalalpur, District- Saran.
  11. Guriya Devi Daughter of Late Bhagwan Singh Resident of Village and P.O.-
      Gauri Shanker Ke Bangara, P.S. Jalalpur, District- Saran.
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  12. Guddi Devi Daughter of Late Bhagwan Singh Resident of Village and P.O.-
      Gauri Shanker Ke Bangara, P.S. Jalalpur, District- Saran.

                                                 ... ... Respondent/s
       ======================================================
                                               with
                   Civil Writ Jurisdiction Case No. 10416 of 2020
       ======================================================
       Md. Sikandar @ Sikandar Son of Late SK. Sajid resident of Village -
       Singhian Sundar Tola Chhappan, Police Station- Bhawanipur, District -
       Purnia.

                                                                  ... ... Petitioner/s
                                          Versus
  1.    The State of Bihar through the Principal Secretary, Department of Revenue
        and Land Reforms, Government of Bihar, Patna.
  2.    The Principal Secretary to the Government of Bihar in the department of
        Revenue and Land Reforms, Main Secretariat Building at Patna.
  3.    The Minister Department of Revenue and Land Reforms, Government of
        Bihar, Patna.
  4.    The Collector, Purnia.
  5.    The Sub Divisional Officer Dhamdaha within the district of Purnia.
  6.    The Deputy Collector Land Reforms at Dhamdaha within the district of
        Purnia.
  7.    The Anchal Adhikari at Bhawanipur within the district of Purnia. resident of
        Village - Chhappan Tola Sautari, Post Office - Durgapur, Police Station-
        Bhawanipur, District - Purnia.
  8.    Smt. Uma Devi Widow of Late Shailendra Kumar Sinha, resident of Village
        and Post Office - Kapsouna, Police Station- Shahkund, District - Bhagalpur.
        resident of Village - Chhappan Tola Sautari, Post Office - Durgapur, Police
        Station- Bhawanipur, District - Purnia.
  9.    Smt. Soni Devi, Wife of Devi Soren, resident of Village - Chhappan Tola
        Sautari, Post Office - Durgapur, Police Station- Bhawanipur, District -
        Purnia.
  10. Smt. Ful Devi, Wife of Anirudh Baski, resident of Village - Chhappan Tola
      Sautari, Post Office - Durgapur, Police Station- Bhawanipur, District -
      Purnia.
  11. Smt. Rekha Rani Devi, of Ganga Ram Baski, resident of Village - Chhappan
      Tola Sautari, Post Office - Durgapur, Police Station- Bhawanipur, District -
      Purnia.
  12. Shyam Lal Baski Son of Ganesh Baski, resident of Village - Chhappan Tola
      Sautari, Post Office - Durgapur, Police Station- Bhawanipur, District -
      Purnia.

                                                 ... ... Respondent/s
       ======================================================
                                               with
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                     Civil Writ Jurisdiction Case No. 10448 of 2020
       ======================================================
       Bibhash Kumar S/o Manik Yadav Resident of Village and Post- Orabagicha,
       P.S. Dharhara, District Munger, Bihar.

                                                                  ... ... Petitioner/s
                                          Versus
  1.    The State of Bihar through Principal Secretary Department of Revenue, Old
        Secretariat, Patna, Bihar.
  2.    The District Collector, Munger, District- Munger.
  3.    L.R.D.C, Munger (Sadar) District Munger.
  4.    Krishna Nand Singh S/O Late Sudhir Prasad Singh resident of Village and
        Post- Orabagicha, P.S. Dharhara, District Munger, Bihar.
  5.    Ranjit Singh S/O Late Yogendra Narain Singh resident of Village and Post-
        Orabagicha, P.S. Dharhara, District Munger, Bihar.
  6.    Shyam Nandan Singh S/O Late Sudhir Prasad Singh resident of Village and
        Post- Orabagicha, P.S. Dharhara, District Munger, Bihar.

                                                 ... ... Respondent/s
       ======================================================
                                               with
                     Civil Writ Jurisdiction Case No. 10555 of 2020
       ======================================================
       Umesh Kumar Singh, Son of Ramdeep Singh, resident of Village - Deo Tola
       Sudhi Bigha, P.O. and Police Station - Deo District - Aurangabad.

                                                                  ... ... Petitioner/s
                                          Versus
  1.    The State of Bihar through Principal Secretary, Department of Revenue and
        Land Reforms, Govt. of Bihar, Patna.
  2.    The Divisional Commissioner, Magadh Division, Gaya, Bihar.
  3.    The District Magistrate and Collector, Aurangabad.
  4.    The Land Reforms Deputy Collector, Aurangabad.
  5.    Sanjiv Kumar Singh, Son of Chandradeep Singh, resident of Village - Deo
        Tola Sudhi Bigha, P.O. and Police Station- Deo, District - Aurangabad.
  6.    Ranjay Kumar Singh, Son of Chandradeep Singh, resident of Village - Deo
        Tola Sudhi Bigha, P.O. and Police Station- Deo, District - Aurangabad.
  7.    Ajeet Kumar Singh, Son of Ram Badan Singh, resident of Village and P.O.
        Mathurapur, Police Station- Guraru, District - Gaya.
  8.    Smt. Sanju Devi, W/o Ajeet Kumar Singh, resident of Village and P.O. -
        Mathurapur, Police Station- Guraru, District - Gaya.
  9.    Krishna Singh Son of Parmeshwar Singh, resident of Village - Gopalpur,
        P.O. Erki, Police Station- Deo, District - Aurangabad.
  10. Ram Ashray Singh, Son of Parmeshwar Singh, resident of Village -
      Gopalpur, P.O. Erki, Police Station- Deo, District - Aurangabad.
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  11. Nirmala Devi, Wife of Ramdip Singh, resident of Village - Deo Tola Sudhi
      Bigha, P.O. and Police Station- Deo, District - Aurangabad.
  12. Lalsa Devi, Wife of Santosh Singh, resident of Village - Deo Tola Sudhi
      Bigha, P.O. and Police Station- Deo, District - Aurangabad.

                                                 ... ... Respondent/s
       ======================================================
                                               with
                   Civil Writ Jurisdiction Case No. 10888 of 2020
       ======================================================
  1.    Harsh Vardhan Poddar S/o Ram Gobind Poddar Resident of Mohalla-
        Bhagwan Bazar, P.S.- Bhagwan Bazar, District- Saran, Bihar.
  2.    Gyan Vardhan Poddar S/o Ram Gobind Poddar Resident of Mohalla-
        Bhagwan Bazar, P.S.- Bhagwan Bazar, District- Saran, Bihar.
  3.    Smt. Shashikala Poddar @ Shashi Kala Poddar W/o Late Jagdish Kumar
        Poddar Resident of Mohalla- Bhagwan Bazar, P.S.- Bhagwan Bazar,
        District- Saran, Bihar.
  4.    Dibyanshu Poddar @ D. Poddar S/o Late Jagdish Kumar Poddar Resident of
        Mohalla- Bhagwan Bazar, P.S.- Bhagwan Bazar, District- Saran, Bihar.

                                                                  ... ... Petitioner/s
                                          Versus
  1.    The State of Bihar Through the Principal Secretary, Department of Revenue
        and Land Reforms, Government of Bihar.
  2.    The Additional Member Board of Revenue, Old Secretariat, Patna, Bihar.
  3.    The Additional Collector Chhapra, Saran.
  4.    The Land Reforms Deputy Collector Chhapra, Saran, Bihar.
  5.    Shitlal Prasad Choudhary Son of Surya Nath Prasad Chaudhary Resident of
        Mohalla- Mauna, P.S.- Chhapra Town, District- Saran.
  6.    Panpati Devi Wife of Sri Hari Shankar Prasad Resident of Mohalla- Mauna,
        P.S.- Chhapra Town, District- Saran.
  7.    Vidyadhari Devi Wife of Late Thakur Prasad Resident of Mohalla-
        Roopganj, P.S.- Chhapra Town, District- Saran.
  8.    Smt. Sudha Devi Wife of Vijay Kumar Resident of Mohalla- Salawatganj,
        Gudri Bazar, P.S.- Bhagwan Bazar, District- Saran.
  9.    Smt. Shila Devi Wife of Satya Narain Prasad Resident of Mohalla-
        Sahebganj, P.S.- Chhapra, District- Saran.
  10. Binay Kumar Chaudhary Son of Surya Nath Prasad Chaudhary Resident of
      Mohalla- Mauna, P.S.- Chhapra Town, District- Saran.
  11. Ashok Kumar Chaudhary Son of Surya Nath Prasad Chaudhary Resident of
      Mohalla- Mauna, P.S.- Chhapra Town, District- Saran.
  12. Smt. Geeta Devi Wife of Haresh Prasad Resident of Mohalla- Mauna, P.S.-
      Chhapra Town, District- Saran.
  13. Dhananjay Kumar Son of Ramjee Prasad Resident of Mohalla- Gudri Bazar,
      P.S.- Bhagwan Bazar, District- Saran.
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  14. Usha Dalmiya Wife of Late Shiv Ram Dayal Dalmiya Resident of K.P.
      Road, P.S.- Gaya Town, District- Gaya.
  15. Nidhi Gupta Wife of Sanskar Gutpa Daughter of Late Jagdish Kumar
      Poddar, Resident of P.O. and P.S.- Bhagwan Bazar, District- Saran.
  16. Jharna Prasad Wife of Ranjit Prasad Resident of Mohalla- Salawatganj,
      Gudri Bazar, P.S.- Bhagwan Bazar, District- Saran.
  17. Ranjit Prasad Son of Tinkauri Ram Resident of Mohalla- Salawatganj, Gudri
      Bazar, P.S.- Bhagwan Bazar, District- Saran.

                                                 ... ... Respondent/s
       ======================================================
                                               with
                       Civil Writ Jurisdiction Case No. 389 of 2021
       ======================================================
       Sitaram Rai S/o Late Ramlakhan Rai Resident of Village- Salempur, P.S.-
       Tariyani, District- Shiohar.

                                                              ... ... Petitioner/s
                                        Versus
  1.    The State of Bihar through the Principal Secretary, Revenue and Land
        Reforms Department, Govt. of Bihar, Patna.
  2.    The District Magistrate, Shiohar.
  3.    Additional Collector, Sheiohar.
  4.    The Deputy Collector Land Reforms, Shiohar.
  5.    Binod Kumar S/o Sri Laxmi Mahato Resident of Village- Salempur, P.S.-
        Tariyani, Distt- Sheohar.

                                                 ... ... Respondent/s
       ======================================================
                                               with
                      Civil Writ Jurisdiction Case No. 483 of 2021
       ======================================================
       Syed Ahmad son of Late Md. Quassim, Resident of Village - Sherpur, P.S.-
       Chandauti, District- Gaya.

                                                                 ... ... Petitioner/s
                                           Versus
  1.    The State of Bihar through Principal Secretary Revenue Land Reforms,
        Department, Govt. of Bihar, Patna.
  2.    The Commissioner, Magadh Division, Gaya.
  3.    The Collector, Gaya.
  4.    The DCLR, Gaya.
  5.    Babita Gupta W/o Akhilesh Kumar Gupta Resident of village - Chakand
        Bazar, P.s. -Chandauti, District- Gaya.
  6.    Shakil Ahmad S/o Shamim Ahmad legal heirs of vender Late Mishrun
        Nisha, W/o Late Shamim Ahmad, Resident of village - Sherpur, P.S. -
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        Chandauti, District- Gaya.
  7.    Jamil Ahmad, S/o Late Shamim Ahmad legal heirs of vender Late Mishrun
        Nisha, W/o Late Shamim Ahmad, Resident of village - Sherpur, P.S. -
        Chandauti, District- Gaya.
  8.    Kafil Ahmad S/o Late Shamim Ahmad legal heirs of vender Late Mishrun
        Nisha, W/o Late Shamim Ahmad, Resident of village - Sherpur, P.S. -
        Chandauti, District- Gaya.
  9.    Wakil Ahmad W/o Late Shamim Ahmad legal heirs of vender Late Mishrun
        Nisha, W/o Late Shamim Ahmad, Resident of village - Sherpur, P.S. -
        Chandauti, District- Gaya.
  10. Shahina Perween D/o Late Shamim Ahmad legal heirs of vender Late
      Mishrun Nisha, W/o Late Shamim Ahmad, Resident of village - Sherpur,
      P.S. - Chandauti, District- Gaya.
  11. Aqueel Ahmad S/o Late Shamim Ahmad legal heirs of vender Late Mishrun
      Nisha, W/o Late Shamim Ahmad, Resident of village - Sherpur, P.S. -
      Chandauti, District- Gaya.
  12. Shahid Eqbal S/o Late Shahin Ahamd legal heirs of vender Late Mishrun
      Nisha, W/o Late Shamim Ahmad, Resident of village - Sherpur, P.S. -
      Chandauti, District- Gaya.
  13. Jawed Akhtar S/o Late Shamim Ahmad legal heirs of vender Late Mishrun
      Nisha, W/o Late Shamim Ahmad, Resident of village - Sherpur, P.S. -
      Chandauti, District- Gaya.

                                                 ... ... Respondent/s
       ======================================================
                                               with
                        Civil Writ Jurisdiction Case No. 779 of 2021
       ======================================================
       Akhilesh Kumar Singh @ Akhil Kumar Singh son of Late Awadhesh Singh
       resident of Village- South Ekawana, P.O.- South Ekawana, P.S.- Udwantnagar,
       District- Bhojpur.

                                                                  ... ... Petitioner/s
                                          Versus
  1.    The State of Bihar through the Chief Secretary, Government of Bihar, Patna.
  2.    The Principal Secretary, Revenue and Land Reform Department,
        Government of Bihar, Patna.
  3.    The Divisional Commissioner, Patna.
  4.    The Collector, Bhojpur at Ara.
  5.    The Additional Collector, Bhojpur at Ara.
  6.    The Deputy Collector, Land reforms Sadar Ara.
  7.    The Circle Officer, Udwant Nagar, Bhojpur at Ara.
  8.    Ajay Kumar Singh Son of Late Birendra Singh resident of Village Sakadi,
        P.S.- Koilwar, District- Bhojpur.
  9.    Jay Prakash Singh Son of Late Birendra Singh resident of Village Sakadi,
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        P.S.- Koilwar, District- Bhojpur.

                                                 ... ... Respondent/s
       ======================================================
                                               with
                      Civil Writ Jurisdiction Case No. 1067 of 2021
       ======================================================
       Sri Kamlesh Kumar Chaudhary S/O Sri Krishna Kant Chaudhary, R/o Village
       - Panchobh, P.S. Bishanpur, Anchal- Hanuman- nagar, Sub Division- Sadar,
       District - Darbhanga.

                                                                    ... ... Petitioner/s
                                       Versus
  1.    The State of Bihar through the Principal Secretary, Revenue and Land
        Reforms Department, Government of Bihar, Patna.
  2.    The Principal Secretary, Revenue and Land Reforms Department,
        Government of Bihar, Patna.
  3.    The Commissioner, Darbhanga Division, Darbhanga.
  4.    The Collector, Darbhanga.
  5.    The Land Reforms Deputy Collector, Sadar, Darbhanga.
  6.    Sri Mintoo Kumar Mishra, S/O Sri Ram Kumar Mishra, R/O Village -
        Ojhaul, P.S. and Anchal - Bahadurpur, Sub Division - Sadar, District -
        Darbhanga.
  7.    Sri Namo Narain Chaudhary, S/O Late Punyanand Chaudhary, R/o Village-
        Panchobh, P.S. - Bishanpur, Anchal - Hanumannagar, Sub division- Sadar
        Darbhanga, District - Darbhanga.

                                                 ... ... Respondent/s
       ======================================================
                                               with
                      Civil Writ Jurisdiction Case No. 1942 of 2021
       ======================================================
  1.    Ajit Singh @ Ajit Kumar Singh Son of Late Prem Narayan Singh, Resident
        of Village- Morsarai, Police Station- Shivsagar, District - Rohtas.
  2.    Gopal Singh, Son of Late Prem Narayan Singh, Resident of Village-
        Morsarai, Police Station- Shivsagar, District - Rohtas.
  3.    Saraswati Kuer, Wife of Late Alakh Narayan Singh, Resident of Village-
        Morsarai, Police Station- Shivsagar, District - Rohtas.

                                                                  ... ... Petitioner/s
                                          Versus
  1.    The State of Bihar through Principal Secretary, Revenue and Land Reforms,
        Government of Bihar, Patna.
  2.    Divisional Commissioner, Patna.
  3.    The Collector, Rohtas.
  4.    Deputy Collector Land Reforms, Sasaram.
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  5.    Kamla Singh, Son of Late Ram Subhag Singh, Resident of Village -
        Morsarai, Police Station- Shivsagar, District - Rohtas.
  6.    Chandrawati Devi, daughter of Late Ram Subhag Singh, Resident of Village
        - Morsarai, Police Station- Shivsagar, District - Rohtas.
  7.    Sunita Kuer, Wife of Late Murari Singh, Resident of Village - Morsarai,
        Police Station- Shivsagar, District - Rohtas.

                                                 ... ... Respondent/s
       ======================================================
                                               with
                     Civil Writ Jurisdiction Case No. 2390 of 2021
       ======================================================
  1.    Santosh Kumar Singh @ Santosh Singh S/o Late Bikrama Singh resident of
        Village Dhanchhuan, Anchal Kochas, P.S. Dinara, District - Rohtas.
  2.    Nandlal Singh, S/o Late Bhagwat Singh, resident of Village Dhanchhuan,
        Anchal Kochas, P.S. Dinara, District - Rohtas.

                                                                  ... ... Petitioner/s
                                          Versus
  1.    The State of Bihar through the Chief Secretary, Government of Bihar, Patna.
  2.    The Principal Secretary, revenue and Land Reforms Department,
        Government of Bihar, Patna.
  3.    The Commissioner, Patna Division, Patna.
  4.    The Collector, Rohtas, Sasaram.
  5.    The Additional Collector, Rohtas, Sasaram.
  6.    The Deputy Collector, Land Reforms, Rohtas, Sasaram.
  7.    Smt. Somari Devi, W/o Seo Pujan Singh, age (not known to the Petitioners),
        resident of Village Dhanchhuan, Anchal Kochas, P.S. Dinara, District -
        Rohtas.
  8.    Panna Devi, W/o Kashinath Singh, age (not known to the Petitioners),
        resident of Village - Dhanchhuan, Anchal Kochas, P.S. Dinara, District -
        Rohtas.

                                                 ... ... Respondent/s
       ======================================================
                                               with
                    Civil Writ Jurisdiction Case No. 2501 of 2021
       ======================================================
       Jaynandan Singh Son of Late Sarayu Singh, Resident of Village -
       Charkanwan (Upperdih), P.S. - Rafiganj, District - Aurangabad.

                                                                  ... ... Petitioner/s
                                          Versus
  1.    The State of Bihar through the Secretary, Department of Revenue and Land
        Reforms, Govt. of Bihar, Patna.
  2.    The Commissioner, Magadh Division, Gaya.
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  3.    The Collector, Aurangabad.
  4.    The Land Reforms, Deputy Collector, Aurangabad.
  5.    Updesh Sharma, Son of Shivdutt Singh, Resident of Village - Mahuain, P.S.
        Barooh, District - Aurangabad.
  6.    Umda Devi, Wife of Anirudh Singh, Resident of Village and P.O. - Lath,
        P.S.- Pouthu, District - Aurangabad.
  7.    Manju Devi, Wife of Arun Singh, Resident of Village - Biraj Bigha, P.O. -
        Deshpur, P.S. Kutumba, District - Aurangabad.

                                                 ... ... Respondent/s
       ======================================================
                                               with
                     Civil Writ Jurisdiction Case No. 2708 of 2021
       ======================================================
  1.    Santosh Kumar Singh @ Santosh Singh S/o Late Bikrama Singh resident of
        Village Dhanchhuan, Anchal Kochas, P.S. Dinara, District Rohtas.
  2.    Nandlal Singh S/o Late Bhagwat Singh resident of Village Dhanchhuan,
        Anchal Kochas, P.S. Dinara, District Rohtas.

                                                                  ... ... Petitioner/s
                                          Versus
  1.    The State of Bihar through the Chief Secretary, Government of Bihar, Patna.
  2.    The Principal Secretary, Revenue and Land Reforms Department,
        Government of Bihar, Patna.
  3.    The Commissioner, Patna Division, Patna.
  4.    The Collector, Rohtas, Sasaram.
  5.    The Additional Collector, Rohtas, Sasaram.
  6.    The Deputy Collector, Land Reforms, Rohtas, Sasaram.
  7.    Smt. Ramrati Devi W/o Krishna Singh resident of Village Dhanchhuan,
        Anchal Kochas, P.S. Dinara, District Rohtas.
  8.    Panna Devi W/o Kashinath Singh resident of Village Dhanchhuan, Anchal
        Kochas, P.S. Dinara, District Rohtas.

                                                 ... ... Respondent/s
       ======================================================
                                               with
                      Civil Writ Jurisdiction Case No. 2867 of 2021
       ======================================================
       Rama Shankar Singh son of Late Ram Bilash Singh resident of Village-
       Ariaon, Police Station- Dumraon (Krishnabrahm), District- Buxar.

                                                                    ... ... Petitioner/s
                                          Versus
  1.    The State of Bihar through Principal Secretary, Revenue and Land Reforms,
        Government of Bihar, Patna.
  2.    The Divisional Commissioner, Patna Division, Patna.
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  3.    The Additional Collector, Buxar.
  4.    Deputy Collector Land Reforms, Dumraon, District- Buxar.
  5.    Chunnu Lal son of Late Tuntun Lal resident of Village- Kandar, Basantpur,
        Police Station- Ara Town, District- Bhojpur.
  6.    Smt. Kusumi Devi wife of Sri Kamta Lal resident of Village- Parasia, Police
        Station- Charpokhari, District- Bhojpur.
  7.    Shivji Lal son of Late Lalan Prasad Lal resident of Village- Ariaon, Police
        Station- Dumraon, (Krishnabrahm), District- Buxar.
  8.    Binod Lal son of Late Lalan Prasad Lal resident of Village- Ariaon, Police
        Station- Dumraon, (Krishnabrahm), District- Buxar.
  9.    Arun Lal son of Late Lalan Prasad Lal resident of Village- Ariaon, Police
        Station- Dumraon, (Krishnabrahm), District- Buxar.
  10. Kanhaiya Lal son of Late Lalan Prasad Lal resident of Village- Ariaon,
      Police Station- Dumraon, (Krishnabrahm), District- Buxar.
  11. Smt. Manorma Devi wife of Late Mahadev Lal resident of Village- Ariaon,
      Police Station- Dumraon, (Krishnabrahm), District- Buxar.
  12. Kedar Upadhya Son of Late Raghunath Upadhya resident of Village- Ariaon,
      Police Station- Dumraon, (Krishnabrahm), District- Buxar.
  13. Sri Niwas Upadhya son of Late Raghunath Upadhya resident of Village-
      Ariaon, Police Station- Dumraon, (Krishnabrahm), District- Buxar.

                                                 ... ... Respondent/s
       ======================================================
                                               with
                      Civil Writ Jurisdiction Case No. 3470 of 2021
       ======================================================
       BIMAL KUMAR SINGH son of late Vishwanath Prasad Singh resident of
       village- Koriapatti, Police Station- Jadia, District- Supaul

                                                                  ... ... Petitioner/s
                                          Versus
  1.    The State of Bihar through the Chief Secretary, Department of Revenue and
        Land Reforms, Patna
  2.    The Chief Secretary Department of Revenue and Land Reforms, State of
        Bihar, Patna
  3.    The Collector Supaul
  4.    The Deputy Collector Land Reforms Triveniganj, Supaul

                                                 ... ... Respondent/s
       ======================================================
                                               with
                      Civil Writ Jurisdiction Case No. 3889 of 2021
       ======================================================
  1.    Santosh Kumar Singh @ Santosh Singh S/o Late Bikrama Singh, Resident
        of Village Dhanchhuan, Anchal Kochas, P.S. Dinara, District Rohtas.
  2.    Nandlal Singh, S/o Late Bhagwat Singh, Resident of Village Dhanchhuan,
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        Anchal Kochas, P.S. Dinara, District Rohtas.

                                                                  ... ... Petitioner/s
                                          Versus
  1.    The State of Bihar through the Chief Secretary, Government of Bihar, Patna.
  2.    The Principal Secretary, Revenue and Land Reforms Department,
        Government of Bihar, Patna.
  3.    The Commissioner, Patna Division, Patna.
  4.    The Collector, Rohtas, Sasaram.
  5.    The Additional Collector, Rohtas, Sasaram.
  6.    The Deputy Collector, Land Reforms, Rohtas, Sasaram.
  7.    Smt. Devanti Devi, W/o Bhola Singh, Resident of Village Dhanchhuan,
        Anchal Kochas, P.S. Dinara, District Rohtas.
  8.    Panna Devi, W/o Kashinath Singh, Resident of Village Dhanchhuan, Anchal
        Kochas, P.S. Dinara, District Rohtas.

                                                 ... ... Respondent/s
       ======================================================
                                               with
                       Civil Writ Jurisdiction Case No. 4588 of 2021
       ======================================================
       RAJA RAM SAH Son of Late Mathura Sah resident of Village- Saghar
       Sultanpur, P.s.- Bhawanpur Hat, District- Siwan

                                                                  ... ... Petitioner/s
                                          Versus
  1.    The State of Bihar through the Principal Secretary, Department of Revenue
        and Land Reforms, Government of Bihar, patna
  2.    The Additional Member Board of Revenue, Patna
  3.    The Collector-cum-District Magistrate, Siwan
  4.    The Deputy Collector, Land Reforms, Maharajganj, Siwan
  5.    Abdullah Miya S/o Late Jalaluddin Miya R/o Village and P.o.- Saghar
        Sultanpur, P.s.- Bhagwanpur Hat, District- Siwan
  6.    Asraf Miya S/o Late Haider Miya R/o Village and P.o.- Saghar Sultanpur,
        P.s.- Bhagwanpur Hat, District- Siwan
  7.    Laddu Miya S/o Late Haider Miya R/o Village and P.o.- Saghar Sultanpur,
        P.s.- Bhagwanpur Hat, District- Siwan
  8.    Afroz Miya S/o Late haider Miya R/o Village and P.o.- Saghar Sultanpur,
        P.s.- Bhagwanpur Hat, District- Siwan
  9.    Saddam Miya S/o Late haider Miya R/o Village and P.o.- Saghar Sultanpur,
        P.s.- Bhagwanpur Hat, District- Siwan
  10. Asgar Miya S/o Late Haider Miya R/o Village and P.o.- Saghar Sultanpur,
      P.s.- Bhagwanpur Hat, District- Siwan
  11. Shabra Khatoon W/o Salauddin Miya D/o Late Jalaluddin Miya, R/o
 Patna High Court CWJC No.15060 of 2019(11) dt.13-10-2023
                                          79/127




        Village- Galimapur, P.o.- Taeriya, District- Saran
  12. Maniba Khatoon W/o Salauddin Miya D/o Late Jalaluddin Miya, R/o
      village- Bajitpur, P.o.- Kishunpura, District- Siwan
  13. Prabhu Singh S/o Late Dindayal Rai R/o Village- Khajuri, P.s.- Masrakh,
      District- Siwan
  14. Nawal Singh S/o Late dindayal Rai R/o Village- Khajuri, P.s.- Masrakh,
      District- Siwan

                                                 ... ... Respondent/s
       ======================================================
                                               with
                     Civil Writ Jurisdiction Case No. 5449 of 2021
       ======================================================
       Smt. Sarswati Devi W/o Prasidh Pandey, resident of Village - Bhadkhurd,
       P.O. - Mohiuddinpur, Pargana - Pachlakhi, P.S. - Siwan Mufassil, District -
       Siwan.

                                                                ... ... Petitioner/s
                                         Versus
  1.    The State of Bihar through Principle Secretary Revenue Department Govt.
        of Bihar.
  2.    The Commissioner Saran Division, Siwan.
  3.    The Collector, Siwan.
  4.    The Deputy Collector, Land Reforms, Siwan, District - Siwan.
  5.    Gagandeo Giri, S/o Late Rukhi Giri, resident of Village - Bhadkhurd, P.O. -
        Mohiuddinpur, Pargana- Pachlakhi, P.S. - Siwan Mufassil, District - Siwan.
  6.    Sheo Prasad Giri, S/o Late Vishwanath Giri, resident of Village - Bhadkhurd,
        P.O.- Mohiuddinpur, Pargana- Pachlakhi, P.S. Siwan Mufassil, District -
        Siwan.
  7.    Manager Giri, S/o Prasad Giri, resident of Village - Bhadkhurd, P.O.-
        Mohiuddinpur, Pargana- Pachlakhi, P.S. Siwan Mufassil, District - Siwan.

                                                 ... ... Respondent/s
       ======================================================
                                               with
                     Civil Writ Jurisdiction Case No. 5781 of 2021
       ======================================================
       Kamal Yadav @ Kamal Prasad Yadav, Son of Late Jiwach Yadav, resident of
       Village-Divanganj, P.S-Raghopur, District-Supaul.

                                                                   ... ... Petitioner/s
                                          Versus
  1.    The State of Bihar through the Chief Secretary, Government of Bihar, Patna.
  2.    The Principal Secretary, Department of Revenue and Land Reforms,
        Government of Bihar, Patna.
  3.    The Collector, Supaul.
 Patna High Court CWJC No.15060 of 2019(11) dt.13-10-2023
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  4.    The Deputy Collector Land Reforms, Birpur, District-Supaul.
  5.    The Circle Officer, Pratapganj, District-Supaul.
  6.    Shivan Yadav, Son of Late Ram Prasad Yadav, resident of Village-Purandihi,
        P.S.-Pratapganj, District-Supaul.
  7.    Mahendra Yadav, Son of Late Ram Prasad Yadav, resident of Village-
        Purandihi, P.S.-Pratapganj, District-Supaul.
  8.    Bhupi Yadav, son of Late Ram Prasad Yadav, resident of Village-Purandihi,
        P.S.-Pratapganj, District-Supaul.
  9.    Kapi Yadav, Son of Late Ram Prasad Yadav, resident of Village-Purandihi,
        P.S.-Pratapganj, District-Supaul.
  10. Ram Nandan Yadav, Son of Late Ram Prasad Yadav, resident of Village-
      Purandihi, P.S.-Pratapganj, District-Supaul.
  11. Anant Lal Yadav, Son of Late Chulhai Yada resident of Village-Purandihi,
      P.S.-Pratapganj, District-Supaul.
  12. Shyamanand Yadav, Son of Late Sitaram Yadav, resident of Village-
      Purandihi, P.S.-Pratapganj, District-Supaul.

                                                 ... ... Respondent/s
       ======================================================
                                               with
                      Civil Writ Jurisdiction Case No. 5862 of 2021
       ======================================================
       Debasish Kriti Son of Manoj Kumar Singh Resident of Village- Ibrahimpur
       Berua, Police station- Gaighat, District- Muzaffarpur

                                                                   ... ... Petitioner/s
                                        Versus
  1.    The State of Bihar through the Principal Secretary, Revenue Department,
        Government of Bihar,
  2.    The District Magistrate cum Collector, Muzaffarpur
  3.    The Deputy Collector, Land Reforms (East) Muzaffarpur
  4.    Chandrama Prasad Singh Son of Satya Narayan Singh Resident of village-
        Berua Ibrahimpur, P.s.- Gaighat, District- Muzaffarpur
  5.    Vijay Laxmi Devi W/o Ajay Kumar Singh R/o Village- Basantpurr Jhitkahi,
        P.s.- Sakra, District- Muzaffarpur

                                                 ... ... Respondent/s
       ======================================================
                                               with
                       Civil Writ Jurisdiction Case No. 6183 of 2021
       ======================================================
  1.    Umesh Singh Son of Late Jamun Singh, resident of Village - Pirauchha, Post
        - Kanta, P.S. Gayaghat, District - Muzaffarpur.
  2.    Suresh Singh, Son of Late Jamun Singh, resident of Village - Pirauchha, Post
        - Kanta, P.S. Gayaghat, District - Muzaffarpur.
 Patna High Court CWJC No.15060 of 2019(11) dt.13-10-2023
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                                                               ... ... Petitioner/s
                                        Versus
  1.    The State of Bihar through the Principal Secretary, Department of Land
        Revenue and Land Reforms, Government of Bihar, Patna.
  2.    The Commissioner, Tirhut Division, Muzaffarpur.
  3.    The Collector, Muzaffarpur.
  4.    The Dy. Collector Land Reforms, East Muzaffarpur, Muzaffarpur.
  5.    Deep Narayan Singh, Son of Late Ram Dev Singh, resident of Village -
        Pirauchha, Post - Kanta, P.S. - Gayaghat, District - Muzaffarpur.
  6.    Shri Narayan Mahaseth, Son of Late Sitaram Mahaseth, resident of Village -
        Pirauchha, Post - Kanta, P.S. - Gayaghat, District - Muzaffarpur.

                                                 ... ... Respondent/s
       ======================================================
                                               with
                    Civil Writ Jurisdiction Case No. 6984 of 2021
       ======================================================
       Jai Raj Chaudhary Son of Late Basudev Chaudhary Resident of Village -
       Purana Bhojpur, P.S. - Dumraon, District - Buxar.

                                                                  ... ... Petitioner/s
                                          Versus
  1.    The State of Bihar through the Commissioner, Patna Division, Patna.
  2.    The Collector, Buxar.
  3.    The Additional Collector, Buxar.
  4.    The Deputy Collector Land Reforms, Dumraon, District- Buxar.
  5.    Ajay Yadav son of Late Chhabila Yadav resident of village - Purana Bhojpur,
        P.S. - Dumraon, District- Buxar.
  6.    Dulhin Meena Devi wife of Uma Shankar Lal resident of village - Purana
        Bhojpur, P.S. - Dumraon, District- Buxar.

                                                 ... ... Respondent/s
       ======================================================
                                               with
                     Civil Writ Jurisdiction Case No. 7202 of 2021
       ======================================================
       Umesh Ram Sono f Late ram Bhajan Ram Resident of Village and P.O. and
       P.S.-Darauli, Distirct-Siwan, at Present 108/C, Netaji Nagar, Panbasti,
       Kancharapara (M), North 24 Pargana, West Bengal, Pin-743136.

                                                                  ... ... Petitioner/s
                                          Versus
  1.    The State of Bihar through Principal Secretary, Revenue and Land Reforms,
        Government of Bihar, Patna.
  2.    The Collector-Cum-District Magistrate, Siwan.
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  3.    Deputy Collector Land Reforms, Siwan Sadar, District-Siwan.
  4.    Silpi Prakash Wife of Sri Prakash Resident of Village and P.O. and P.S.-
        Darauli, District-Siwan.
  5.    Megh Nath Ram Son of Late Ram Bhajan Ram Resident of Village and P.O.
        and P.S.-Darauli , District-Siwan.

                                                 ... ... Respondent/s
       ======================================================
                                               with
                      Civil Writ Jurisdiction Case No. 7282 of 2021
       ======================================================
       Santosh Kumar Singh, S/o Late Rajendra Prasad Singh Resident of Village
       and P.O. Barail, P.S. and District-Supaul.

                                                                 ... ... Petitioner/s
                                          Versus
  1.    The State of Bihar through Principal Secretary, Land Reforms Department,
        Government of Bihar, Patna.
  2.    Principal Secretary, Land Reforms Department, Goverment of Bihar, Patna
        Bihar.
  3.    Commissioner, Kosi Division, Saharsa.
  4.    Collector Cum District Magistrate, Supaul.
  5.    Deputy Collector, Land Reforms, Supaul.
  6.    Smt. Ratan Devi Wife of Siya Saran Yadav Resident of Vilalge Dhore
        Kataiya, P.S. and District-Supaul.
  7.    Jibach Prasad Singh S/o Late Rajendra Prasad Singh Resident of Village and
        P.O. Barail, P.S. and District-Supaul

                                                 ... ... Respondent/s
       ======================================================
                                               with
                     Civil Writ Jurisdiction Case No. 7700 of 2021
       ======================================================
       Prashant Kumar @ Prasant Kumar S/o Vijay Mahto resident of Village-
       Mathurapur, P.O. and P.S.- Khagaria, District- Khagaria.

                                                                 ... ... Petitioner/s
                                         Versus
  1.    The State of Bihar through Principle Secretary Revenue Department Govt.
        of Bihar.
  2.    The Commissioner Tirhut Division, Khagaria.
  3.    The Collector, Khagaria.
  4.    The Deputy Collector, Land Reforms East, District- Khagaria.
  5.    Kavita Devi W/o Late Vijay Mahto resident of Village- Mathurapur, P.O. and
        P.S.- Khagaria, District- Khagaria.
  6.    Mithun Kuar S/o late Vijay Mahto resident of Village- Mathurapur, P.O. and
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        P.S.- Khagaria, District- Khagaria.
  7.    Komal Kumari D/o Late Vijay Mahto resident of Village- Mathurapur, P.O.
        and P.S.- Khagaria, District- Khagaria.
  7.1. Nibha Kumari Minor D/o Late Vijay Mahto resident of Village- Mathurapur,
       P.O. and P.S.- Khagaria, District- Khagaria. minor under the guardianship of
       Mother namely Kavita Devi.
  8.    Jyoti Kumari Minor D/o Late Vijay Mahto resident of Village- Mathurapur,
        P.O. and P.S.- Khagaria, District- Khagaria. minor under the guardianship of
        Mother namely Kavita Devi.
  9.    Juhi Kumari Minor D/o Late Vijay Mahto resident of Village- Mathurapur,
        P.O. and P.S.- Khagaria, District- Khagaria. minor under the guardianship of
        Mother namely Kavita Devi.
  10. Deepak Prakash S/o Ashok Kumar Singh resident of Village- Mathurapur,
      P.O. and P.S.- Khagaria, District- Khagaria.
  11. Sonu Kumar Sinha S/o Awadesh Kumar Snha resident of Village-
      Sheikhpura, P.S.- Mufassil, District- Khagaria.
  12. Kailash Bhagat S/o Late Ram Bilas Bhaat resident of Village- Mehsopur,
      P.S.- Mufassil, District- Khagaria.
  13. Nikesh Kumar S/o Arvind Prasad Choudhary resident of Mohalla Hajipur
      Patel Ward No. 20, P.S. and District- Khagaria.
  14. Mukesh Kumar S/o Ram Nares Roy resident of Kisti Kothi, Ward No. 21,
      Khagaria, P.S. and District- Khagaria.
  15. Kanti Devi W/o Late Uaday Prasad Verma resident of Village Kalibari,
      Khagaria, P.S. and District- Khagaria.
  16. Ravi Kant Verma S/o Late Uday Prasad Verma resident of Village Kalibari,
      Khagaria, P.S. and District- Khagaria.
  17. Shashi Kant Kumar S/o Late Uday Prasad Verma resident of Village
      Kalibari, Khagaria, P.S. and District- Khagaria.

                                                 ... ... Respondent/s
       ======================================================
                                               with
                       Civil Writ Jurisdiction Case No. 8186 of 2021
       ======================================================
       Bhola Yadav @ Bhola Prasad Yadav Son of Late Bhumeshvar Yadav @
       Bhuwaneshwar Yadav @ Bhupendra Yadav resident of Village - Kishorganj -
       Latia, Police Station- Korha, District- Katihar.

                                                                 ... ... Petitioner/s
                                        Versus
  1.    The State of Bihar through the Principal Secretary, of the department of
        Revenue and Land Reforms, at Patna.
  2.    The Principal Secretary, Department of Revenue and Land Reforms,
        Government of Bihar, at Patna.
  3.    The Divisional Commissioner, Purnia Division, Purnia.
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  4.    The Collector, Katihar, Purnia.
  5.    The Deputy Collector Land Reforms, within the district of Katihar.
  6.    Sachchida Nand DAs Son of Late Kapileshwar Das resident of Village -
        Dewandih, Police Station- Korha, District- Katihar.
  7.    Md. Rafique Son of Md. Jalil Sah resident of Village - Salehpur Maheshpur,
        Police Station- Falka, District- Katihar.
  8.    Bibi Baby Khatoon Wife of Md. Rafique resident of Village - Salehpur
        Maheshpur, Police Station- Falka, District- Katihar.

                                                 ... ... Respondent/s
       ======================================================
                                               with
                     Civil Writ Jurisdiction Case No. 8197 of 2021
       ======================================================
       Sandeep Kumar @ Sandip Kumar Son of Shri Pradeep Kumar Das @ Pradip
       Das resident of Village - Diwandih (Pawai), Police Station- Korha, District-
       Katihar.

                                                                 ... ... Petitioner/s
                                        Versus
  1.    The State of Bihar through the Principal Secretary, of the department of
        Revenue and Land Reforms, at Patna.
  2.    The Principal Secretary, Department of Revenue and Land Reforms,
        Government of Bihar, at Patna.
  3.    The Divisional Commissioner, Purnia Division, Purnia.
  4.    The Collector, Katihar.
  5.    The Deputy Collector Land Reforms, Katihar within the district of Katihar.
  6.    Shri Dinesh Prasad jaiswal Son of Late Ram Prasad Jaiswal resident of
        Mohalla - Gulabbag, Purnia, Police Station- Sadar, District- Purnia.
  7.    Smt. Sushila Devi Wife of Shri Dinesh Prasad Jaiswal resident of Mohalla -
        Gulabbag, Purnia, Police Station- Sadar, District- Purnia.
  8.    Shri Lakhan Mahto Son of Late Mauzi Mahto resident of Village Thatha
        Mangal Tola, Post Office Thatha, Police Station- Mansi, District- Khagaria,
        presently residing at Village - Pirganj, Police Station- Korha, District-
        Katihar.
  9.    Smt. Shakuntala Devi Wife of Shri Lakhan Mahto resident of Village Thatha
        Mangal Tola, Post Office Thatha, Police Station- Mansi, District- Khagaria,
        presently residing at Village - Pirganj, Police Station- Korha, District-
        Katihar.

                                                 ... ... Respondent/s
       ======================================================
                                               with
                    Civil Writ Jurisdiction Case No. 8403 of 2021
       ======================================================
       Ramesh Prasad Singh Son of Late Baijnath Prasad Singh Resident of Village-
       Rahimpur Pachkhunti, P.S.- Muffasil (Khagaria), District- Khagaria.
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                                                                ... ... Petitioner/s
                                          Versus
  1.    The State of Bihar through the Commissioner, Munger Division, Munger.
  2.    The Collector, Khagaria.
  3.    The Additional Collector, Khagaria.
  4.    The Deputy Collector Land Reforms, Khagaria, District- Khagaria.
  5.    Yogendra Sah Son of Late Ashik Sah resident of Village- Kumhar Chakki,
        P.S.- Muffasil (Khagaria), District- Khagaria.
  6.    Manoj Kumar son of Late Basant Chaudhary resident of Village- Rahimpur,
        Tola- Sonbarsa, P.S.- Muffasil (Khagaria), District- Khagaria.

                                                 ... ... Respondent/s
       ======================================================
                                               with
                      Civil Writ Jurisdiction Case No. 8606 of 2021
       ======================================================
       Sanjay Singh @ Sanjay Kumar Son of Late Chalitar Singh Resident of
       Village- Baltara, P.S.- Gogri, District- Khagaria.

                                                                ... ... Petitioner/s
                                          Versus
  1.    The State of Bihar through the Commissioner, Munger Division, Munger.
  2.    The Collector, Khagaria.
  3.    The Additional Collector, Khagaria.
  4.    The Deputy Collector, Land Reforms, Khagaria, District- Khagaria.
  5.    Ram Bahadur Singh Son of Late Subak Lal Singh Resident of Village-
        Baltara, P.S.- Gogri, District- Khagaria.
  6.    Lalan Kumar Singh Son of Late Upendra Narayan Singh Resident of
        Village- Kaithi, P.S.- Chautham, District- Khagaria.

                                                 ... ... Respondent/s
       ======================================================
                                               with
                     Civil Writ Jurisdiction Case No. 9717 of 2021
       ======================================================
       Ravindra Nath Tiwari S/o Devnandan Tiwari Resident of Village- Basantpur
       Tola, P.S.- Rani Talab, District- Patna, currently residing at 1B 64, SECL
       Colony, Ward No. 20, Baikunthpur, District- Koriya, State- Chhattisgarh.

                                                                  ... ... Petitioner/s
                                          Versus
  1.    The State of Bihar through the Principal Secretary, Department of Revenue
        and Land Reforms, Government of Bihar.
  2.    The Additional Member, Board of Revenue, Old Secretariat, Patna, Bihar.
  3.    The Land Reforms Deputy Collector, Paliganj, Patna, Bihar.
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  4.    The Divisional Commissioner, Land Reforms, Patna, Bihar.
  5.    The Collector, District- Patna, Bihar.
  6.    Lalsa Devi Wife of Anil Sharma VIllage and Post- Kaab, P.S.- Ranitalab,
        District- Patna, Bihar.

                                                 ... ... Respondent/s
       ======================================================
                                               with
                     Civil Writ Jurisdiction Case No. 11657 of 2021
       ======================================================
       Md. Israfil S/o Late Haji Abdul Latif r/o Village- Samdhinia, P.s.- Jale,
       District- Darbhanga (Preemptor)

                                                              ... ... Petitioner/s
                                        Versus
  1.    The State of Bihar through the Principal Secretary, Revenue and Land
        Reforms Department, Govt. of Bihar, Patna
  2.    Principal Secretary, Revenue and Land Reforms Department, Govt. of Bihar,
        Patna
  3.    Special Secretary to the Government, Land Reforms Department, Bihar,
        Patna
  4.    Addl. Collector, Darbhanga
  5.    Land Reforms Deputy Collector, Darbhanga
  6.    Md. Akhtar S/o Abdul Jalil R/o Village- Samdhinia, P.s.- Jale, District-
        Darbhanga (Purchsers)
  7.    Md. Islam S/o Abdul Jalil R/o Village- Samdhinia, P.s.- Jale, District-
        Darbhanga (Purchsers)
  8.    Md. Lal S/o Abdul Jalil R/o Village- Samdhinia, P.s.- Jale, District-
        Darbhanga (Vendors)
  9.    Md. Hasan S/o Abdul Jalil R/o Village- Samdhinia, P.s.- Jale, District-
        Darbhanga (Vendors)

                                                 ... ... Respondent/s
       ======================================================
                                               with
                     Civil Writ Jurisdiction Case No. 11659 of 2021
       ======================================================
       Manti Devi Wife of Janak Singh Resident of Village-Gamharia, Post Office-
       Rushi, POlice Station-Jalalpur, District-Saran at Chapra.

                                                             ... ... Petitioner/s
                                        Versus
  1.    The State of Bihar through the Pricipal Secretary, Revenue and land
        Reforms Department, Govt. of Bihar, Patna.
  2.    The Secretary, Revenue and Land Reforms Department Govt. of Bihar,
        Patna.
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  3.    The Collector, Saran, Saran at Chapra.
  4.    The Additional Collector, Saran, Saran at Chapra.
  5.    The Deputy Collector, Land Reforms, Saran, Chapra, Saran.
  6.    Sri Niwas Singh Son of Late Jagarnath Singh Resident of Village-
        Gamhariya, Post Office-Rushi, Police Station-Jalalpur, District-Saran at
        Chapra.
  7.    Rani Devi Wife of Parambansh Singh Resident of Village-Gamhariya, Post
        Office-Rushi, Police Station-Jalalpur, District-Saran at Chapra.

                                                 ... ... Respondent/s
       ======================================================
                                               with
                   Civil Writ Jurisdiction Case No. 11660 of 2021
       ======================================================
       Janak Singh Son of Late Sarwadev Singh @ Sarabjit Singh Resident of
       Village-Gamharia, Post Office-Rushi, Police Station-Jalalpur, District-Saran,
       at Chapra.

                                                              ... ... Petitioner/s
                                        Versus
  1.    The State of Bihar through the Principal Secretary, Revenue and Land
        Reforms Department, Govt. of Bihar, Patna.
  2.    The Secretary, Revenue and Land Reforms Department Govt. of Bihar,
        Patna.
  3.    The Collector, Saran, Saran at Chapra.
  4.    The Additional Collector, Saran, Saran at Chapra.
  5.    The Deputy Collector, Land Reforms, Saran, Saran at Chapra.
  6.    Rajesh Singh Son of Late Surendra Singh Resident of Village-Gamharia,
        Post Office-Rushi, Police Station-Jalalpur, District-Saran, at Chapra.
  7.    Munna Singh Son of Late Surendra Singh Resident of Village-Gamharia,
        Post Office-Rushi, Police Station-Jalalpur, District-Saran, at Chapra.
  8.    Dimple Devi Daughter of Late Surendra Singh Resident of Village-
        Gamharia, Post Office-Rushi, Police Station-Jalalpur, District-Saran, at
        Chapra.
  9.    Simpal Devi Daughter of late Surendra Singh Resident of Village-Gamharia,
        Post Office-Rushi, Police Station-Jalalpur, District-Saran, at Chapra.
  10. Harendra Singh Son of Amir Singh Resident of Village-Gamharia, Post
      Office-Rushi, Police Station-Jalalpur, District-Saran, at Chapra.

                                                 ... ... Respondent/s
       ======================================================
                                               with
                 Civil Writ Jurisdiction Case No. 11664 of 2021
       ======================================================
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       Janak Singh Son of Late Sarwadev Singh @ Sarabjit Singh Resident of
       Village-Gamharia, Post Office-Rushi, Police Station-Jalalpur, District-Saran
       at Chapra.

                                                                   ... ... Petitioner/s
                                         Versus
  1.    The State of Bihar through the Principal Secretary, Revenue and Land
        Reforms Department , Govt. of Bihar. Patna
  2.    The Secretary, Revenue and Land Reforms Department Govt. of Bihar,
        Patna.
  3.    The Collector, Saran, Saran at Chapra.
  4.    The Additional Collector, Saran, Saran at Chapra.
  5.    The Deputy Collector, Land Reforms, Saran, Chapra, Saran.
  6.    Sri Ram Singh, Son of Late Jagarnath Singh Resident of Village-Gamhariya,
        Post Office-Rushi, Police Station-Jalalpur, District-Saran, at Chapra.
  7.    Rajesh Singh Son of Late Surendra Singh Resident of Village-Gamhariya,
        Post Office-Rushi, Police Station-Jalalpur, District-Saran, at Chapra.
  8.    Munna Singh Son of Late Surendra Singh Resident of Village-Gamhariya,
        Post Office-Rushi, Police Station-Jalalpur, District-Saran, at Chapra.
  9.    Dimple Devi Daughter of Late Surendra Singh Resident of Village-
        Gamhariya, Post Office-Rushi, Police Station-Jalalpur, District-Saran, at
        Chapra.
  10. Simpal Devi Daughter of Late Surendra Singh Resident of Village-
      Gamhariya, Post Office-Rushi, Police Station-Jalalpur, District-Saran, at
      Chapra.

                                                 ... ... Respondent/s
       ======================================================
                                               with
                     Civil Writ Jurisdiction Case No. 12770 of 2021
       ======================================================
       Raghunath Sah Gupta @ Raghunath Prasad Gupta S/o Late Jamun Sah
       Resident of Village Kolhanta Tole Ramtola, P.S.- Moro, District- Darbhanga.

                                                                 ... ... Petitioner/s
                                          Versus
  1.    The State of Bihar through Principle Secretary, Revenue Department, Govt.
        of Bihar.
  2.    The Commissioner, Saran Division, Darbhanga.
  3.    The Collector, Darbhanga.
  4.    The Deputy Collector, Land Reforms, Sadar, District- Darbhanga.
  5.    Bhola Prasad Thakur S/o Late Ram Chandra Thakur Resident of Village
        Kolhanta Tole Ramtola, P.S.- Mora, District- Darbhanga.
  6.    Vijay Prasad Gupta Son of Late Ram Narayan Sah Resident of Mohalla Bara
        Bazar, Shamsher Ganj, P.S.- Town, District- Darbhanga.
 Patna High Court CWJC No.15060 of 2019(11) dt.13-10-2023
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  7.    Surendra Prasad Gupta Vendors Son of Late Ram Narayan Sah Resident of
        Mohalla Bara Bazar, Shamsher Ganj, P.S.- Town, District- Darbhanga.

                                                 ... ... Respondent/s
       ======================================================
                                               with
                   Civil Writ Jurisdiction Case No. 12935 of 2021
       ======================================================
       Radha Kishun Sah S/o Late Bhageru Sah, resident of Village and Post -
       Panapur Langa, P.S. - Hajipur Sadar, District - Vaishal - 844124.

                                                                    ... ... Petitioner/s
                                          Versus
  1.    The State of Bihar through the Chief Secretary, Old Secretariate, Patna.
  2.    The Collector, Vaishali at Hajipur.
  3.    The D.C.L.R., Hajipur, District - Vaishali.
  4.    Suresh Prasad Sah, S/o Late Rajeshwar Sah, resident of Village and Post -
        Panapur Langa, P.S. Hajipur Sadar, District - Vaishali.
  5.    Chandeshwar Thakur, S/o Late Jai Kishan Thakur, resident of Village and
        Post - Panapur Langa, P.S.- Hajipur Sadar, District - Vaishali.

                                                 ... ... Respondent/s
       ======================================================
                                               with
                     Civil Writ Jurisdiction Case No. 12945 of 2021
       ======================================================
  1.    Madheshwar Narayan, Son of Late Kamal Narayan Singh Resident of
        Village-Bara, P.O.-Bela Tarari, P.S.-Naubatpur, District-Patna, PIn Code-
        801109.
  2.    Draveshwar narayan Son of Late Kamal Narayan Singh Resident of Village-
        Bara, P.O.-Bela Tarari, P.S.-Naubatpur, District-Patna, PIn Code-801109.
  3.    Anil Kumar Narayan Son of Late Kamal Narayan Singh Resident of Village-
        Bara, P.O.-Bela Tarari, P.S.-Naubatpur, District-Patna, Pin Code-801109.

                                                                  ... ... Petitioner/s
                                          Versus
  1.    The State of Bihar through the Chief Secretary, Government of Bihar, Patna.
  2.    The Principal Secretary, Revenue and Land Reforms Department,
        Government of Bihar, Patna.
  3.    The Joint Secreary, Revenue and Land Reforms Department, Government of
        Bihar, Patna.
  4.    The Collector-Cum-District Magistrate, Patna.
  5.    The Additional Collector, Patna.
  6.    The Deputy Collector Land Reform, Danapur, Patna.
  7.    The Circle Officer, Naubatpur, Patna.
  8.    Prabhu Dayal Singh Son of Late Nanhka Singh Resident of Village-
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                                          90/127




        Karwaha, P.O.-Punpun, P.S.-Naubatpur, District-Patna.
  9.    Shatrudhan Sharma Son of Late Balmukund Sharma, Resident of Village-
        Bara, P.O.-Bela Tarari, P.S.-Naubatpur, District-Patna Pin Code-801109.

                                                 ... ... Respondent/s
       ======================================================
                                               with
                     Civil Writ Jurisdiction Case No. 13114 of 2021
       ======================================================
  1.    Madheshwar Narayan Son of Late Kamal Narayan Singh Resident of
        Village-Bara, P.O.-Bela Tarati, P.S.-Naubatpur, District-Patna. Pin Code-
        801109.
  2.    Draveshwar Narayan, Sono f Late Kamal Narayan Singh Resident of
        Village-Bara, P.O.-Bela Tarati, P.S.-Naubatpur, District-Patna. Pin Code-
        801109.
  3.    Anil Kumar Narayan, Son of Late Kamal Narayan Singh Resident of
        Village-Bara, P.O.-Bela Tarati, P.S.-Naubatpur, District-Patna. Pin Code-
        801109.

                                                                  ... ... Petitioner/s
                                          Versus
  1.    The State of Bihar through the Chief Secretary, Government of Bihar, Patna.
  2.    The Principal Secretary, Revenue and Land Reforms Department,
        Government of Bihar, Patna.
  3.    The Joint Secretary, Revenue and Land Reforms Department, Government
        of Bihar, Patna.
  4.    The Collector-Cum-District Magistrate, Patna.
  5.    The Additional Collector, Patna.
  6.    The Deputy Collector Land Reforms, Danapur, Patna.
  7.    The Circle Officer, Naubatpur, Patna.
  8.    Prabhu Dayal Singh Son off Late Nanhka Singh Resident of Village-
        Karwaha, P.O.-Punpun P.S.-Naubatpur, District-Patna.
  9.    Suryashanti Devi Wife of Biffan Singh, Daughterof Late Tapeshwar Sharma,
        Resident of Village-Bara, P.O.-Bela Tarati, P.S.-Naubatpur, District-Patna.
        Pin Code-801109. At Present Resident of Village-Abharanchak, P.S.-
        Naubatpur, District-Patna.

                                                 ... ... Respondent/s
       ======================================================
                                               with
                   Civil Writ Jurisdiction Case No. 13649 of 2021
       ======================================================
       Radha Devi Wife of Vinay Prasad @ Bambam Purbey resident of Kishori Lal
       Chouk Bhagwati Asthan in R.K. College Road, Madhubani, District-
       Madhubani.

                                                                  ... ... Petitioner/s
 Patna High Court CWJC No.15060 of 2019(11) dt.13-10-2023
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                                        Versus
  1.    The State of Bihar through the Principal Secretary, of the Department of
        Revenue and Land Reforms, at Patna.
  2.    The Principal Secretary, Department of Revenue and Lan Reforms,
        Government of Bihar, at Patna.
  3.    The Secretary, Bihar Land Tribunal, Patna.
  4.    The Commissioner Darbanga Division, Darbhanga.
  5.    The Additional Collector, Darbhanga.
  6.    The Deputy Collector Land Reforms at Sadar, Darbhanga Within the District
        of Darbhanga.
  7.    Asraf Hussain Son of Md. Akbar Ajam, Resident of Village-Gousaghat,
        Police Station-Sadar-Darbhanga, District-Darbhanga.
  8.    Phasiha Kaisar Wife of Md. Wasim Resident of Mohalla-Khaja Sarai, Post
        Office and Police Station-Laheria Sarai- District-Darbhanga.

                                                 ... ... Respondent/s
       ======================================================
                                               with
                      Civil Writ Jurisdiction Case No. 14047 of 2021
       ======================================================
  1.    Harsh Nandan Jha Son of Late Bindh Nath Jha. Resident of Village-Patharia,
        Police Station-Galgalia, District-Kishanganj.
  2.    Sanjay Kumar Jha Son of Late Bindh Nath Jha Resident of Village-Patharia,
        Police Station-Galgalia, District-Kishanganj.
  3.    Rajesh Kumar Jha Son of Late Bindh Nath Jha. Resident of Village-Patharia,
        Police Station-Galgalia, District-Kishanganj.

                                                                  ... ... Petitioner/s
                                          Versus
  1.    The State of Bihar through the Principal Secretary, Department of Revenue
        and Land Reforms, Bihar Patna.
  2.    The Principal Secretary, Department of Revenue and Land Reforms,
        Government of Bihar, Patna.
  3.    The Divisional Commissioner, Purnia Division, Purnia.
  4.    The Collector, Kishanganj.
  5.    The Deputy Collector Land Reforms at Kishanganj Within the District of
        Kishanganj.
  6.    Bibi Saira Khatoon Wife of Taiyab Hussain Resident of Village-patharia,
        Post Office and Police Station-Galgalia, District-Kishanganj.
  7.    Smt. Mala Devi Widow of Late Shri Kant Mishra Resident of Thakurganj,
        Police Station-Thakurganj, District-Kishanganj.

                                                 ... ... Respondent/s
       ======================================================
                                               with
 Patna High Court CWJC No.15060 of 2019(11) dt.13-10-2023
                                          92/127




                     Civil Writ Jurisdiction Case No. 14133 of 2021
       ======================================================
       Sri Ram Binay Singh @ Ram Vinay Singh Son of Late Nolakh Singh,
       Resident of Village BaghaKol, P.S. Bikram, P.O. Patut, District - Patna.

                                                                  ... ... Petitioner/s
                                          Versus
  1.    The State of Bihar through the Chief Secretary, Government of Bihar, Patna.
  2.    The Principal Secretary, Revenue and Land Reforms Department,
        Government of Bihar, Patna.
  3.    The Commissioner, Magadh Division, Patna.
  4.    The Collector, Patna.
  5.    The Additional Collector, Patna.
  6.    The Deputy Collector, Land Reforms, Patna.
  7.    The Circle Officer, Patna.
  8.    Smt. Sushila Devi, Wife of Sri Yashwant Kumar, resident of Village
        Babhanpura, P.O. - Mubarakpur, P.S. Phulwarisharif, District - Patna.
  9.    Sri Arvind Kumar, Son of Sri Lal Babu Singh, Resident of Village Baghakol,
        P.O. - Patut, P.S. Bikram, District - Patna.

                                                 ... ... Respondent/s
       ======================================================
                                               with
                     Civil Writ Jurisdiction Case No. 15046 of 2021
       ======================================================
  1.    Gopal Mandal Son of Late Naresh Prasad Mandal Resident of Village-
        Simarbani, Police Station- Bhargama, District- Araria.
  2.    Sanjeet Mandal Son of Late Naresh Prasad Mandal Resident of Village-
        Simarbani, Police Station- Bhargama, District- Araria.
  3.    Ranjeet Mandal Son of Late Naresh Prasad Mandal Resident of Village-
        Simarbani, Police Station- Bhargama, District- Araria.

                                                                 ... ... Petitioner/s
                                        Versus
  1.    The State of Bihar through the Principal Secretary, of the Department of
        Revenue and Land Reforms, at Patna.
  2.    The Principal Secretary, Department of Revenue and Land Reforms,
        Government of Bihar, at Patna.
  3.    The Collector of the District of Araria.
  4.    The Additional Collector of the District of Araria.
  5.    The Deputy Collector, Land Reforms at Forbesganj within the district of
        Araria.
  6.    Deepak Bhagat Son of Late Bodh Narayan Bhagat Resident of Village-
        Simarbani, Post Office- Simarbani, Police Station- Bhargama, District-
        Araria.
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  7.    Kumod Kumar Son of Late Bodh Narayan Bhagat Resident of Village-
        Simarbani, Post Office- Simarbani, Police Station- Bhargama, District-
        Araria.
  8.    Prem Lata Widow of Late Ashol Mandal Resident of Village and P.O.-
        Pachira, Police Station- Raniganj, District- Araria.
  9.    Bhawesh Kumar Mandal Son of Late Ashok Mandal Resident of Village and
        P.O.- Pachira, Police Station- Raniganj, District- Araria.
  10. Ravi Ranjan Son of Late Ashok Mandal Resident of Village and P.O.-
      Pachira, Police Station- Raniganj, District- Araria.
  11. Sulochana Devi Wife of Umanand Mandal Resident of Village and Post
      Office- Basgara, Police Station- Forbesganj, District- Araria.
  12. Sheela Devi Wife of Om Prakash Mandal Resident of Village and Post
      Office- Dumaria, Police Station- Forbesganj, District- Araria.
  13. Sudha Devi Wife of Prakash Mandal Resident of Village and P.O.- Pachira,
      Police Station- Raniganj, District- Araria.

                                                 ... ... Respondent/s
       ======================================================
                                               with
                     Civil Writ Jurisdiction Case No. 17115 of 2021
       ======================================================
       Md. Jaheer Son of Late Md. Nasir resident of Village - Deoka Bhargama, Post
       Office - Deoka Bhargama, Police Station- Bheja, District - Madhubani.

                                                                 ... ... Petitioner/s
                                          Versus
  1.    The State of Bihar through the Principal Secretary, Revenue Land Reforms
        Department, Government of Bihar, Patna.
  2.    The Principal Secretary, Revenue Land Reforms Department, Government
        of Bihar, Patna.
  3.    The Additional Collector, Madhubani.
  4.    The Deputy Collector Land Reforms Jhanjharpur.
  5.    Md. Yusuf Kujra Son of Late Md. Salim Kujra, resident of Village and P.O.
        Deoka Bhargama, Police Station Bheja, District - Madhubani.
  6.    Md. Musaharu Mian, Son of Late Imtyaj, resident of Village and P.O. Deoka
        Bhargama, Police Station Bheja, District - Madhubani.

                                                 ... ... Respondent/s
       ======================================================
                                               with
                     Civil Writ Jurisdiction Case No. 17890 of 2021
       ======================================================
       Anil Kumar Singh S/o- Late Ratnakar Prasad Singh R/o- Vill- Soha Via
       Sonbarasaraj, P.S.- Sonbarsaraj, Distt- Saharasa

                                                                 ... ... Petitioner/s
                                              Versus
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                                          94/127




  1.    The State of Bihar through the Principal Secretary, Revenue and Land
        Reforms Department, Govt. of Bihar, Patna.
  2.    The Joint Secretary, Revenue and Land Reforms Department, Govt. of
        Bihar, Patna.
  3.    The Divisional Commissioner, Kosi Division, Purnia.
  4.    The Collector, Saharsa.
  5.    The DCLR, Sadar, Saharsa.
  6.    The Circle Officer, Sonbarsa, Saharsa.
  7.    Ramesh Chandra Singh S/o- Late Badri Narayan Singh R/o- Vill- Soha Via
        Sonbarasaraj, P.S.- Sonbarsaraj, Distt- Saharasa. At present residing at B-
        111468J- Dhurwa, P.O. and P.S.- Dhurwa, Distt- Ranchi.
  8.    Rekha Devi D/o- Late Surendra Narayan Singh, W/o- Sri Arun Kr. Singh
        R/o- Vill- Soha Via Sonbarasaraj, P.S.- Sonbarsaraj, Distt- Saharasa. At
        present residing at Mohalla- Gangjala (Near Bir Kunwar Singh School) P.O.
        Gangjala, P.S. and Distt- Saharsa.
  9.    Smt. Mani Prabha D/o- Late Surendra Narayan Singh, W/o- Sunil Kr. Singh
        R/o- Vill- Soha Via Sonbarasaraj, P.S.- Sonbarsaraj, Distt- Saharasa. At
        present residing at Mohalla- Gangjala (Near Bir Kunwar Singh School) P.O.
        Gangjala, P.S. and Distt- Saharsa.
  10. Kumari Snehlata D/o- Late Surendra Narayan Singh, W/o- Subodh Kumar
      Singh R/o- Vill- Soha Via Sonbarasaraj, P.S.- Sonbarsaraj, Distt- Saharasa.
      At present residing at Mohalla- Gangjala Rahman Chowk (in front of Clinic
      of Dr. Jitendra Kumar) P.S. and Distt- Saharsa.
  11. Sabnam Devi D/o- Late Surendra Narayan Singh, W/o- Ajay Kr. Singh R/o-
      Vill- Soha Via Sonbarasaraj, P.S.- Sonbarsaraj, Distt- Saharasa. At present
      residing at Mohalla- Gangjala Rahman Chowk (in front of Clinic of Dr.
      Jitendra Kumar) P.S. and Distt- Saharsa.
  12. Smt Chandra Prabha Devi D/o- Late Surendra Narayan Singh, W/o- Jay
      Ballabh Pd. Singh R/o- Vill- Soha Via Sonbarasaraj, P.S.- Sonbarsaraj, Distt-
      Saharasa. At present residing at Vill. and P.O.- Vishanpur, P.S.- Saurbazar,
      Distt- Saharsa.

                                                 ... ... Respondent/s
       ======================================================
                                               with
                    Civil Writ Jurisdiction Case No. 18014 of 2021
       ======================================================
       Shahanshah Alam son of Late Abdul Haseeb Khan @ Abdul Hasib resident of
       Village Dumrawan, Post- Bankey Bazar, P.S. Bankey Bazar, District- Gaya.

                                                                  ... ... Petitioner/s
                                          Versus
  1.    The State of Bihar through the Principal Secretary, Department of Revenue
        and Land Reforms, Govt. of Bihar, Patna.
  2.    The Additional Collector, Gaya.
  3.    The Land Reforms Deputy Collector, Sherghati, Gaya.
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  4.    Umar Khan son of Shamsul Arfeen resident of Village Khajuria, P.S. Bankey
        Bazar, District Gaya.
  5.    Mostt. Gangotri Devi wife of Jatu Sao resident of Village Dumrawan, P.S.
        Bankey Bazar, District Gaya, at present resident of Village Kochia,
        Darbhanga, P.O. Raniganj, P.S. Imamganj, District Gaya.

                                                 ... ... Respondent/s
       ======================================================
                                               with
                      Civil Writ Jurisdiction Case No. 18354 of 2021
       ======================================================
  1.    Dani Yadav Son of Late Lakhan Yadav Resident of Village - Aura, Ward No.
        13, P.O.- Shankarpur, P.S.- Rosera, District- Samastipur.
  2.    Tribhuban Yadav Son of Late Lakhan Yadav, Resident of Village - Aura,
        Ward No. 13, P.O.- Shankarpur, P.S.- Rosera, District- Samastipur.

                                                                  ... ... Petitioner/s
                                          Versus
  1.    The State of Bihar through the Principal Secretary, Department of Revenue
        and Land Reforms, Bihar.
  2.    The Chief Secretary, Department of Revenue and Land Reforms, State of
        Bihar, Patna.
  3.    The Commissioner, Darbhanga Division, Darbhanga.
  4.    The District Magistrate, Samastipur.
  5.    The Deputy Collector Land Reforms, Rosera.
  6.    Suryabali Devi Wife of Ram Bahadur Yadav, Resident of Village- Aura,
        Ward No. 13, P.O.- Shankarpur, P.S.- Rosera, District - Samastipur- 848117.
  7.    Basant Yadav Son of Late Bajrangi Yadav, Resident of Village - Purpathar,
        P.S.- Khodabandpur, District - Begusarai.
  8.    Krishna Kumari, Wife of Late Shatrughan Yadav, Resident of Village - Aura,
        Ward No. 13, P.O.- Shankarpur, P.S.- Rosera, District- Samastipur.
  9.    Pratosh Yadav Son of Late Shatrughan Yadav, Resident of Village - Aura,
        Ward No. 13, P.O.- Shankarpur, P.S.- Rosera, District- Samastipur.
  10. Pankaj Kumar Yadav, Son of Late Shatrughan Yadav, Resident of Village -
      Aura, Ward No. 13, P.O.- Shankarpur, P.S.- Rosera, District- Samastipur.
  11. Chhotu Yadav Son of Late Shatrughan Yadav, Resident of Village - Aura,
      Ward No. 13, P.O.- Shankarpur, P.S.- Rosera, District- Samastipur.

                                                 ... ... Respondent/s
       ======================================================
                                               with
                      Civil Writ Jurisdiction Case No. 18463 of 2021
       ======================================================
  1.    Janardan Sharma Son of Late Baleshwar Singh Resident of Village- Patauna,
        Police Station- Paliganj, District- Patna.
  2.    Vishwanath Sharma Son of Late Baleshwar Singh Resident of Village-
 Patna High Court CWJC No.15060 of 2019(11) dt.13-10-2023
                                          96/127




        Patauna, Police Station- Paliganj, District- Patna.

                                                                       ... ... Petitioner/s
                                              Versus
  1.    The State of Bihar Bihar.
  2.    The Chief Secretary, Govt. of Bihar, Old Secretariat, Patna.
  3.    The Principal Secretary, Department of Revenue and Land Reforms, Old
        Secretariat, Patna.
  4.    The Divisional Commissioner, Patna Division, Patna.
  5.    The District Magistrate-cum-Collector, Patna.
  6.    The Deputy Collector, Land Reforms, Paliganj, Bihar.
  7.    Smt. Sutharmani Devi Wife of Sri Awadh Bihari Sharma Resident of
        Village- Patauna, Police Station- Paliganj, District- Patna.
  8.    Upendra Sharma Son of Late Sakaldeo Singh Resident of Village- Patauna,
        Police Station- Paliganj, District- Patna.

                                                 ... ... Respondent/s
       ======================================================
                                               with
                      Civil Writ Jurisdiction Case No. 18505 of 2021
       ======================================================
       Ramadhar Singh @ Ramadhar Sharma Son of Late Vibhishan Singh Resident
       of Village and P.O. and P.S. Pauthu, Anchal Rafiganj, District- Aurangabad.

                                                                       ... ... Petitioner/s
                                              Versus
  1.    The State of Bihar, Bihar.
  2.    The Chief Secretary, Govt. of Bihar, Old Secretariat, Patna.
  3.    The Principal Secretary, Department of Revenue and Land Reforms, Old
        Secretariat, Patna.
  4.    The Divisional Commissioner, Magadh Division, Gaya.
  5.    The District Magistrate - cum - Collector, Aurangabad.
  6.    The Deputy Collector Land Reforms, Aurangabad, Bihar.
  7.    Kumar Nirbhay Son of Sri Ramji Sharma Resident of Village and P.S.
        Pauthu, P.O. Maulviganj, Pauthu, District- Aurangabad.
  8.    Sri Kamta Prasad Son of Late Ram Lakhan Singh Resident of Turuk Talpa,
        Police Station- Karpi, District- Arwal, presently residing at village and
        Police Station - Pauthu, District- Aurangabad.

                                                 ... ... Respondent/s
       ======================================================
                                               with
                     Civil Writ Jurisdiction Case No. 18566 of 2021
       ======================================================
       Ramdas Yadav Son of Laxmi Yadav, resident of Village - Gaiwal, Athar, P.O.-
       Baghoul, P.S. and Anchal- Baheri, District - Darbhanga.
 Patna High Court CWJC No.15060 of 2019(11) dt.13-10-2023
                                          97/127




                                                                  ... ... Petitioner/s
                                          Versus
  1.    The State of Bihar through the Chief Secretary, Government of Bihar, Patna.
  2.    The Principal Secretary, Revenue and Land Reforms Department,
        Government of Bihar, Patna.
  3.    The Commissioner, Darbhanga.
  4.    The Additional Collector, Darbhanga.
  5.    Deputy Collector, Land Reforms, Darbhanga.
  6.    Smt. Sunita Kumari W/o Lalit Kumar Mukhiya, resident of Baghoul,
        Anchal- Baheri, District - Darbhanga.
  7.    Most. Kameshwari Devi W/o Late Harishankar Jha, resident of Mohalla -
        Balbhdrapur, Under Town, Darbhanga, P.O. and P.S.- Laheriasarai, District -
        Darbhanga.

                                                 ... ... Respondent/s
       ======================================================
                                               with
                     Civil Writ Jurisdiction Case No. 19939 of 2021
       ======================================================
       Krishna Murari Baitha, S/o Late Sargun Baitha, R/o Village-Garar, P.S.-
       Andar, District-Siwan.

                                                              ... ... Petitioner/s
                                       Versus
  1.    The State of Bihar through the Principal Secretary, Revenue and Land
        Reforms Department, Government of Bihar, Patna.
  2.    The Principal Secretary, Revenue and Land Reforms Department,
        Government of Bihar, Patna.
  3.    The Commissioner, Saran Division, Chapra.
  4.    The Collector-cum-District Magistrate, Siwan.
  5.    The Land Reforms Deputy Collector, Siwan.
  6.    Uday Kishore Baitha, S/o Late Singashan Baitha, R/o Village-Garar, P.O.-
        Hussainganj, P.S.-Andar, District-Siwan.
  7.    Most. Bidyawati Devi, S/o Late Bacha Chaubey, R/o Village-Garar, P.O.-
        Hussainganj, P.S.-Andar, District-Siwan.

                                                 ... ... Respondent/s
       ======================================================
                                               with
                    Civil Writ Jurisdiction Case No. 19968 of 2021
       ======================================================
  1.    Bhagwati Prasad Son of Late Asharafi Prasad Resident of Village -
        Kushahar, Post Office - Jhanjhwa Bazar, P.S. - Mohammadpur, District-
        Gopalganj.
  2.    Durga Prasad Son of Late Asharafi Prasad Resident of Village - Kushahar,
 Patna High Court CWJC No.15060 of 2019(11) dt.13-10-2023
                                          98/127




        Post Office - Jhanjhwa Bazar, P.S. - Mohammadpur, District- Gopalganj.

                                                                ... ... Petitioner/s
                                         Versus
  1.    The State of Bihar, through the Principal Secretary Revenue Department,
        Government of Bihar, Patna.
  2.    The Additional Member, Board of Revenue, Bihar Old Secretariat, Patna.
  3.    The Commissioner Saran Division, Chapra.
  4.    The Collector, Gopalganj.
  5.    The Additional Collector, Gopalganj.
  6.    The Deputy Collector, Land Reforms, Gopalganj.
  7.    Prabhawati Devi Wife of Shri Ganesh Singh Resident of Village - Kushahan,
        Post Office - Jhanjhwa Bazar, P.S. - Mohammadpur, District- Gopalganj.
  8.    Rampati Devi Wife of Late Asharafi Prasad Resident of Village - Kushahar,
        Post Office - Jhanjhawa Bazar, P.S. - Mohammadpur, District-Gopalganj.
  9.    Pataro Devi Wife of Late Bahadur Bhagat Resident of Village - Kushahar,
        P.S - Jhanjhwa Bazar, P.S. - Mohammadpur, District- Gopalganj.
  10. Rajmati Devi Wife of Shri Rajendra Prasad Resident of Village - Kushahar,
      Post Office - Jhanjhwa Bazar, District- Gopalganj.

                                                 ... ... Respondent/s
       ======================================================
                                               with
                     Civil Writ Jurisdiction Case No. 20947 of 2021
       ======================================================
       Sakhichand Singh S/o Late Saryu Singh Resident of Village- Barap, P.S.-
       Agiaon, Circle- Garhani, District- Bhojpur.

                                                                    ... ... Petitioner/s
                                          Versus
  1.    The State of Bihar through the Chief Secretary, Bihar, Patna.
  2.    The Principal Secretary, Revenue and Land Reform Department, Bihar,
        Patna.
  3.    The Divisional Commissioner, Patna.
  4.    The Collecetor, Bhojpur at Ara.
  5.    The Additional Collector, Bhojpur at Ara.
  6.    The Deputy Collector, Land Reform, Sadar, Ara.
  7.    The Circle Officer, Garhani Ara.
  8.    Triloki Nath Singh S/o Shiv Prasad Singh Resident of Village- Barap, P.S.
        Agiaon, Circle- Garhani, District- Bhojpur (Bihar).

                                                 ... ... Respondent/s
       ======================================================
                                               with
                       Civil Writ Jurisdiction Case No. 21207 of 2021
 Patna High Court CWJC No.15060 of 2019(11) dt.13-10-2023
                                          99/127




       ======================================================
  1.    Most. Pyaro Devi W/o Late Ram Naraian Bhagat Resident of Village-
        Karhanu, P.O.- Barheya, P.S.- Ziradei, District- Siwan.
  2.    Ajay Kumar Bhagat @ Ajay Kumar S/o Late Ram Naraian Bhagat. Resident
        of Village- Karhanu, P.O.- Barheya, P.S.- Ziradei, District- Siwan.
  3.    Rajesh Bhagat @ Rajesh Kumar Bhagat S/o Late Ram Naraian Bhagat
        Resident of Village- Karhanu, P.O.- Barheya, P.S.- Ziradei, District- Siwan.

                                                                ... ... Petitioner/s
                                         Versus
  1.    The State of Bihar through Principle Secretary Revenue Department Govt.
        of Bihar.
  2.    The, Commissioner Saran Division, Saran.
  3.    The, Collector, Siwan.
  4.    The, Deputy Collector, Land Reforms, Siwan Sadar, District-Siwan.
  5.    Munni Khatoon W/o Yasin Mian, Resident of Village- Karhanu, P.O.-
        Barheya, P.S.- Ziradei, District- Siwan.
  6.    Prabhunath Singh S/o Late Chandrika Singh Resident of Village- Karhanu,
        P.O.- Barheya, P.S.- Ziradei, District- Siwan.
  7.    Kaushal Kishore Singh S/o Late Chandrika Singh Resident of Village-
        Karhanu, P.O.- Barheya, P.S.- Ziradei, District- Siwan.
  8.    Kamaldeo Singh S/o Late Ram Nagina Singh Resident of Village- Karhanu,
        P.O.- Barheya, P.S.- Ziradei, District- Siwan.
  9.    Kapildeo Singh S/o Late Ram Nagina Singh Resident of Village- Karhanu,
        P.O.- Barheya, P.S.- Ziradei, District- Siwan.
  10. Kamal Kishore S/o Late Ram Narain Bhagat resident of Village- Karhanu,
      P.O.- Barheya, P.S.- Ziradei, District- Siwan.

                                                 ... ... Respondent/s
       ======================================================
                                               with
                     Civil Writ Jurisdiction Case No. 21426 of 2021
       ======================================================
       Sahid Mian Son of Sher Mian Resident of Village- Mishrain Chak, P.S.-
       Gopalpur, District- Gopalganj.

                                                                  ... ... Petitioner/s
                                          Versus
  1.    The State of Bihar through the Principal Secretary, Department of Revenue
        Land Reforms and Revenue, Government of Bihar, Patna.
  2.    The Divisional Commissioner, Saran Division at Chapra.
  3.    The District Collector, Gopalganj.
  4.    The Land Reforms Deputy Collector, Gopalganj.
  5.    Chinta Haran Rai Son of Late Babu Baliram Rai Resident of Village-
        Sonahulla, Gokhul, P.S.- Gopalpur, District- Gopalganj
 Patna High Court CWJC No.15060 of 2019(11) dt.13-10-2023
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  6.    Krishnawati Devi Daughter of Late Babu Baliram Rai Resident of Village-
        Sonahulla, Gokhul, P.S.- Gopalpur, District- Gopalganj
  7.    Laxmi Devi D/o Late Babu Baliram Rai Resident of Village- Sonahulla,
        Gokhul, P.S.- Gopalpur, District- Gopalganj
  8.    Rajinandan Sah son of Late Satan Sah Resident of Village- Mishra
        Sonahula, Gopalpur, District- Gopalganj
  9.    Raj Kishore Sah son of Late Satan Sah Resident of Village- Mishra
        Sonahula, Gopalpur, District- Gopalganj

                                                 ... ... Respondent/s
       ======================================================
                                               with
                       Civil Writ Jurisdiction Case No. 84 of 2022
       ======================================================
       Sahid Mian Son of Sher Mian Resident of Village- Mishrain Chak, P.S.-
       Gopalpur, District- Gopalganj.

                                                                  ... ... Petitioner/s
                                          Versus
  1.    The State of Bihar Through the Principal Secretary, Department of Revenue
        Land reforms and Revenue, Government of Bihar, Patna.
  2.    The Divisional Commissioner Saran Division at Chapra.
  3.    The District Collector Gopalganj.
  4.    The Land Reforms Deputy Collector Gopalganj.
  5.    Nagendra Rai Son of Late Sudhdeo Rai Resident of Village- Sonahula
        Gokhul, P.S.- Gopalpur, District- Gopalganj.
  6.    Kalawati Devi Daughter of Late Budhdeo Rai Resident of Village- Sonahula
        Gokhul, P.S.- Gopalpur, District- Gopalganj.
  7.    Gayatri Devi Wife of Rajnandan Sah Resident of Village- Mishra Sonahula,
        P.S.- Gopalpur, District- Gopalganj.
  8.    Raj Kishore Sah Son of Late Satan Sah Resident of Village- Mishra
        Sonahula, P.S.- Gopalpur, District- Gopalganj.

                                                 ... ... Respondent/s
       ======================================================
                                               with
                      Civil Writ Jurisdiction Case No. 532 of 2022
       ======================================================
       Shail Kumar Jha @ Shail Kumar Son of Late Radha Krishna Jha, Resident of
       Village - Karama, P.O. - Bhagipur, P.S.- Puraini, District - Madhepura.

                                                                    ... ... Petitioner/s
                                              Versus
  1.    The State of Bihar Bihar.
  2.    The Principal Secretary, Department of Revenue and Land Reforms, Govt.
        of Bihar, Patna.
 Patna High Court CWJC No.15060 of 2019(11) dt.13-10-2023
                                         101/127




  3.    The Collector, District - Madhepura.
  4.    The Deputy Collector, Land Reforms, Kishunganj, District - Madhepura.
  5.    Ashotosh Jha, Son of Late Radha Krishna Jha, resident of Village - Karama,
        P.O. - Bhagipur, P.S.- Puraini, District - Madhepura.
  6.    Vinita Devi, Wife of Ranjit Chaurasiya, resident of Village - Karama, P.O. -
        Bhagipur, P.S.- Puraini, District - Madhepura.

                                                 ... ... Respondent/s
       ======================================================
                                               with
                      Civil Writ Jurisdiction Case No. 558 of 2022
       ======================================================
       Sahid Mian son of Sher Mian, Resident of Village-Mishrain Chak, P.S.-
       Gopalpur, District-Gopalganj.

                                                                  ... ... Petitioner/s
                                          Versus
  1.    The State of Bihar through the Principal Secretary, Department of Revenue
        Land Reforms and Revenue, Government of Bihar, Patna.
  2.    The Divisional Commissioner, Saran Division at Chapra.
  3.    The District Collector, Gopalganj.
  4.    The Land Reforms Deputy Collector, Gopalganj.
  5.    Chinta Haran Rai, son of Late Babu Baliram Rai, Resident of Village-
        Sonahulla, Gokhul, P.S.-Gopalpur, District-Gopalganj.
  6.    Krishnawati Devi, Daughter of Late Babu Baliram Rai, Resident of Village-
        Sonahulla, Gokhul, P.S.-Gopalpur, District-Gopalganj.
  7.    Laxmi Devi, D/o Late Babu Baliram Rai, Resident of Village-Sonahulla,
        Gokhul, P.S.-Gopalpur, District-Gopalganj.
  8.    Rajinandan Sah, son of Late Satan Sah, Resident of Village-Mishra
        Sonahula, Gopalpur, District-Gopalganj.
  9.    Raj Kishore Sah, son of Late Satan Sah, Resident of Village-Mishra
        Sonahula, Gopalpur, District-Gopalganj.

                                                 ... ... Respondent/s
       ======================================================
                                               with
                      Civil Writ Jurisdiction Case No. 922 of 2022
       ======================================================
       Jogendra Pandey, son of Late Lal Babu Pandey, resident of Village-Khalgaon,
       P.S.-Gopalpur, District-Gopalganj, presently residing at 7/1c Short Street,
       Ward No. 63, Circuls Avenue, Kolkata, West Bengal-710017.

                                                                  ... ... Petitioner/s
                                          Versus
  1.    The State of Bihar through Principal Secretary, Revenue and Land Reforms,
        Government of Bihar, Old Secretariat, Patna.
 Patna High Court CWJC No.15060 of 2019(11) dt.13-10-2023
                                         102/127




  2.    The Commissioner, Saran Division, Chapra, At and Po-Chapra, District-
        Saran.
  3.    The Collector, Gopalganj, At and P.O.-Gopalganj, District-Gopalganj.
  4.    The Deputy Collector, Land Reforms, Gopalganj, At and P.O.-Gopalganj,
        District-Gopalganj.
  5.    Mosumat Ram Savari Devi, Wife of Late Daroga Pandey, resident of
        Village-Khalgaon, PS-Gopalpur, District-Gopalganj.
  6.    Sanjay Pandey, Son of Late Daroga Pandey, resident of Village-Khalgaon,
        PS-Gopalpur, District-Gopalganj.
  7.    Ranjeet Pandey, son of Late Daroga Pandey, resident of Village-Khalgaon,
        PS-Gopalpur, District-Gopalganj.
  8.    Akhileshwar Pandey, son of Late Bisheshwar Pandey, resident of Village-
        Khalgaon, PS-Gopalpur, District-Gopalganj.
  9.    Jai Prakash Pandey, son of Late Bisheshwar Pandey, resident of Village-
        Khalgaon, PS-Gopalpur, District-Gopalganj.
  10. Most. Babi Kunwar, wife of Late Bisheshwar Pandey, resident of Village-
      Khalgaon, PS-Gopalpur, District-Gopalganj.

                                                 ... ... Respondent/s
       ======================================================
                                               with
                     Civil Writ Jurisdiction Case No. 1683 of 2022
       ======================================================
       Sher Mohammed Miyan @ Sher Mohammed S/o Late Ali Maujam Mian, R/o
       Village-Chulwariya, Chak @ Bhatwaliya, Pargana Kuwari, P.S.-Phulwariya,
       Dist-Gopalganj

                                                                  ... ... Petitioner/s
                                       Versus
  1.    The State of Bihar through the Principal Secretary, Revenue and Land
        Reforms Department, Government of Bihar, Patna.
  2.    The Principal Secretary, Revenue and Land Reforms Department,
        Government of Bihar, Patna.
  3.    The Board of Revenue, through its Member, Bihar, Patna.
  4.    The Collector-Cum-District Magistrate, Gopalganj.
  5.    The Deputy Collector Land Reforms, Hathwah, Gopalganj.
  6.    Sadakat Ansari S/o Late Ali Raja Ansari R/o Village-Churamanchak,
        Pargana-Kuwari, P.S.-Phulwariya, District-Gopalganj.
  7.    Rafakat Ansari S/o Late Ali Raja Ansari R/o Village-Churamanchak,
        Pargana-Kuwari, P.S.-Phulwariya, District-Gopalganj.
  8.    Tazara Khatoon, not Known to the Petitioner, D/o Late Ali Raja Ansari. R/o
        Village-Churamanchak,   Pargana-Kuwari,       P.S.-Phulwariya,   District-
        Gopalganj.
  9.    Johra Khatoon not Known to the Petitioner, D/o Late Ali Raja Ansari R/o
        Village-Churamanchak,  Pargana-Kuwari,      P.S.-Phulwariya,   District-
 Patna High Court CWJC No.15060 of 2019(11) dt.13-10-2023
                                         103/127




        Gopalganj.
  10. Bibi Maiyasan W/o Mohammed Yaseen. R/o Village-Churamanchak,
      Pargana-Kuwari, P.S.-Phulwariya, District-Gopalganj.

                                                 ... ... Respondent/s
       ======================================================
                                               with
                      Civil Writ Jurisdiction Case No. 2104 of 2022
       ======================================================
  1.    Ram Chandra Yadav @ Chandra Yadav Son of Late Anup Lal Yadav
        Resident of Village- Babarbanni Dhuriahi, Police Station-Manihari, District-
        Katihar.
  2.    Mehi Lal Yadav Son of Late Anup Lal Yadav Resident of Village-
        Babarbanni Dhuriahi, Police Station-Manihari, District-Katihar.
  3.    Mahadeo Yadav @ Mahadeo Prasad Yadav Son of Late Anup Lal Yadav
        Resident of Village- Babarbanni Dhuriahi, Police Station-Manihari, District-
        Katihar.

                                                                  ... ... Petitioner/s
                                          Versus
  1.    The State of Bihar through the Principal Secretary, Department of Revenue
        and Land Reforms at Patna.
  2.    The Principal Secrerary, Department of Revenue and Land Reforms,
        Government of Bihar at Patna.
  3.    The Divisional Commissioner, Purnia Division Purnia.
  4.    The Collector, Katihar.
  5.    The Deputy Collector Land Reforms at Manihari Within the District of
        Katihar.
  6.    Shri Brahmdeo Yadav Son of Sadhu Yadav Resident of Village-Dhuriahi,
        P.O.-Samda, Police Station-Manihari, District-Katihar.
  7.    Shri Ram Pravesh Yadav Son of Sadhu Yadav Resident of Village-Dhuriahi,
        P.O.-Samda, Police Station-Manihari, District-Katihar.
  8.    Shri Ram Naresh Yadav Son of Sadhu Yadav Resident of Village-Dhuriahi,
        P.O.-Samda, Police Station-Manihari, District-Katihar.
  9.    Smt. Poonam Devi Wife of Kapil Yadav Resident of Village-Dhuriahi, P.O.-
        Samda, Police Station-Manihari, District-Katihar.
  10. Most Tara Devi Widow of Late Mato Yadav Village-Babarbanni, Police
      Station-Mahihari, District-Katiahr and at Present at Village-Shahpur, Post
      Office at Samda, Police Station-Manihari, District-Katihar.
  11. Shri Arbind Yadav Son of Late Saryug Yadav of Village-Milik Pokhar
      Kanna, Police Station-Mahiahri, District-Katihar.
  12. Shri Bablu Yadav Son of Sahdeo Yadav of Village-Medhol, Police Station-
      Kadwa, District-Katihar.
  13. Shri Rajendra Yadav Son of Late Ramjee Yadav of Village-Bishanpur
      Khatwa Tola, Police Station-Manihari, District-Katihar.
 Patna High Court CWJC No.15060 of 2019(11) dt.13-10-2023
                                         104/127




  14. Shri Kailash Yadav Son of Fotu Yadav Resident of Village-Dilarpur, Police
      Station-Manihari, District-Katihar.

                                                 ... ... Respondent/s
       ======================================================
                                               with
                     Civil Writ Jurisdiction Case No. 2332 of 2022
       ======================================================
       Usha Kumari Daughter of Late Prem Nath Singh Resident of Village and Post
       Office- Samartha, Police Station- Bibhutipur, District- Samastipur.

                                                                   ... ... Petitioner/s
                                       Versus
  1.    The State of Bihar through the Principal Secretary, Revenue and Land
        Reforms Department, Government of Bihar, Patna.
  2.    The Principal Secretary, Revenue and Land Reforms Department,
        Government of Bihar, Patna.
  3.    The Commissioner, Muzaffarpur Division, Muzaffarpur.
  4.    The Collector-cum-District Magistrate, Samastipur.
  5.    The Land Reforms Deputy Collector, Rosera, District- Samastipur.
  6.    Video Rai Son of Chalitar Rai Village and Post Office- Samartha, Police
        Station- Bibhutipur, District- Samastipur.
  7.    Rajendra Rai Son of Chalitar Rai Village and Post Office- Samartha, Police
        Station- Bibhutipur, District- Samastipur.
  8.    Madhavi Singh @ Madhavi Kumari Wife of Rajeek Kumar, Daughter of
        Late Prem Nath Singh Resident of Sashurali Village- Manghoulia, Post
        Office- Khawara, Police Station and District- Muzaffarpur.
  9.    Reena Kumari Wife of Ranjeet Roy Resident of Village and Post Office-
        Samartha, Police Station- Bibhutipur, District- Samastipur.
  10. Komal Kumari Wife of Pintu Kumari Resident of Village and Post Office-
      Samartha, Police Station- Bibhutipur, District- Samastipur.

                                                 ... ... Respondent/s
       ======================================================
                                               with
                      Civil Writ Jurisdiction Case No. 2527 of 2022
       ======================================================
       Mahadeo Yadav @ Mahadeo Prasad Yadav Son of Late Anup Lal Yadav
       resident of Babarbanni- Dhuriahi, Police Station- Manihari, District- Katihar.

                                                                   ... ... Petitioner/s
                                          Versus
  1.    The State of Bihar through the Principal Secretary, Department of Revenue
        and Land Reforms at Patna.
  2.    The Principal Secretary, Department of Revenue and Land Reforms,
        Government of Bihar at Patna.
  3.    The Divisional Commissioner, Purnia Division, Purnia.
 Patna High Court CWJC No.15060 of 2019(11) dt.13-10-2023
                                         105/127




  4.    The Collector, Katihar.
  5.    The Deputy Collector Land Reforms at Manihari within the District of
        Katihar.
  6.    Most. Sumitra Devi Widow of Late Fatte Lal Yadav resident of Village-
        Dhuriahi, P.O.- Samda, Police Station- Manihari, District- Katihar.
  7.    Bhushan Yadav @ Lakshman Yadav Son of Late Fatte Lal Yadav resident of
        Village- Dhuriahi, P.O.- Samda, Police Station- Manihari, District- Katihar.
  8.    Yogendra Yadav Son of Late Buttan Yadav resident of Village- Mahna,
        Police Station- Manihari, District- Katihar at Present residing at Village-
        Chandpur, Police Station- Kadwa, District- Katihar.

                                                 ... ... Respondent/s
       ======================================================
                                               with
                      Civil Writ Jurisdiction Case No. 3043 of 2022
       ======================================================
       Shivnath Yadav alias Shivjee Yadav Son of Late Jhakai Yadav Resident of
       Village - Bhutaha Bazar, Police Station Raj Nagar, District Madhubani.

                                                                   ... ... Petitioner/s
                                          Versus
  1.    The State of Bihar, Through the Principal Secretary, Revenue Land Reforms
        Department, Government of Bihar, Patna.
  2.    The Commissioner, Darbhanga Division, Darbhanga.
  3.    The Additional Collector, Madhubani, District Madhubani.
  4.    The Deputy Collector Land Reforms, Madhubani, District Madhubani.
  5.    Vivekanand Jha Son of Late Parmanand Jha Resident of Village Basudeopur
        Koyalak, Police Station Raj Nagar, District Madhubani.
  6.    Sachidanand Jha Son of Late Parmanand Jha Resident of Village
        Basudeopur Koyalak, Police Station Raj Nagar, District Madhubani.
  7.    Ramanand Yadav Son of Laxmi Yadav Resident of Village - Butaha Bazar,
        Police Station Raj Nagar, District- Madhubani.

                                                 ... ... Respondent/s
       ======================================================
                                               with
                       Civil Writ Jurisdiction Case No. 3147 of 2022
       ======================================================
       Ramayan Singh Son of Late Falo Singh Resident of Village- Aurai, Siwan,
       Pakri, District- Siwan.

                                                                   ... ... Petitioner/s
                                       Versus
  1.    The State of Bihar Through the Chief Secretary, Government of Bihar,
        Patna.
  2.    The Principal Secretary Revenue and Land Reforms Department,
        Government of Bihar, Patna.
 Patna High Court CWJC No.15060 of 2019(11) dt.13-10-2023
                                         106/127




                                                 ... ... Respondent/s
       ======================================================
                                               with
                    Civil Writ Jurisdiction Case No. 3164 of 2022
       ======================================================
       Chandradev Chaudhari Son of Faujadar Chaudhary Resident of Village-Sawal
       hata, Mahamadpur, District-Siwan 841438.

                                                                  ... ... Petitioner/s
                                          Versus
  1.    The State of Bihar through the Chief Secrerary, Government of Bihar, Patna.
  2.    The Principal Secreary, Revenue and Land Reforms Department,
        Government of Bihar, Patna.

                                                 ... ... Respondent/s
       ======================================================
                                               with
                       Civil Writ Jurisdiction Case No. 3658 of 2022
       ======================================================
  1.    Sakindra Singh @ Sakindra Prasad Singh @ Sakindar Singh S/o Late
        Jagtaran Singh Resident of Village Bhathadasi, P.O. - Basara, P.S. Rajapakar,
        Dist. - Vaishali.
  2.    Upendra Prasad S/o Late Jagtaran Singh, Resident of Village Bhathadasi,
        P.O. - Basara, P.S. Rajapakar, Dist. - Vaishali.
  3.    Mina Devi, D/O Late Jagtaran Singh, Resident of Village Bhathadasi, P.O. -
        Basara, P.S. Rajapakar, Dist. - Vaishali.

                                                                ... ... Petitioner/s
                                         Versus
  1.    The State of Bihar through Special Secretary to the Government of Bihar,
        Revenue and Land Reforms Deptt., Patna.
  2.    The Chairman Bihar Land Tribuonal Patna member (Administrative).
  3.    The Commissioner Tirhut Pramandal Muzaffarpur.
  4.    The Additional Collector, Vaishali.
  5.    Deputy Collector Land Reform Mahua, Vaishali.
  6.    Raghubansh Pandit, S/o Ram Saran Pandit, Resident of Village - Bhathadasi,
        P.O. - Basara, P.S. Rajapakar, Dist. - Vaishali.
  7.    Mukesh Kumar Pandit, S/o Raghubansh Pandit, Resident of Village -
        Bhathadasi, P.O. - Basara, P.S. Rajapakar, Dist. - Vaishali.
  8.    Vinod Kumar, S/o Raghubansh Pandit, Resident of Village - Bhathadasi,
        P.O. - Basara, P.S. Rajapakar, Dist. - Vaishali.
  9.    Subodh Kumar, S/o Raghubansh Pandit, Resident of Village - Bhathadasi,
        P.O. - Basara, P.S. Rajapakar, Dist. - Vaishali.
  10. Most. Chanchal Devi, W/o Late Mahadeo Singh, Resident of Village -
      Bhathadasi, P.O. - Basara, P.S. Rajapakar, Dist. - Vaishali.
 Patna High Court CWJC No.15060 of 2019(11) dt.13-10-2023
                                         107/127




  11. Wakil Singh, S/o Jugal Singh, Resident of Village - Bhathadasi, P.O. -
      Basara, P.S. Rajapakar, Dist. - Vaishali.

                                                 ... ... Respondent/s
       ======================================================
                                               with
                      Civil Writ Jurisdiction Case No. 5955 of 2022
       ======================================================
       Binod Singh Son of Bujhawan Singh Resident of Village- Khakhara, Ladaura
       Pakri, P.S. Sadar, District- Muzaffarpur.

                                                                  ... ... Petitioner/s
                                          Versus
  1.    State of Bihar through Principal Secretary, Revenue Department, Govt. of
        Bihar, Old Secretariate, Patna.
  2.    The Collector, Muzaffarpur.
  3.    D.C.L.R., West Muzaffarpur.
  4.    Circle Officer, Kudhani, District- Muzaffarpur.
  5.    Ram Sringar Sah @ Ram Singar Sah Son of Late Fudeni Sah Resident of
        Village- Madapur, P.S.- Kudhani, District- Muzaffarpur.

                                                 ... ... Respondent/s
       ======================================================
                                               with
                    Civil Writ Jurisdiction Case No. 6676 of 2022
       ======================================================
       Sadanand Sharma Son of Late Ram Balak Sharma Residnet of Village and
       Post Office- Mehda Sahpur, Police Station- Cheriya Bariyarpur, District-
       Begusarai.

                                                              ... ... Petitioner/s
                                          Versus
  1.    The State of Bihar through the Principal Secretary, Revenue and Land
        Reforms Department, Bihar, Patna.
  2.    The Collector, Begusarai.
  3.    Deputy Collector, Land Reforms, Manjhaul, District- Begusarai.
  4.    Mahendra Mahto Son of Late Soman Mahto Resident of Village and Post
        Office- Mehda Sahpur, Via- Sripur, Anchal and Police Station- Cheriya
        Bariyapur, District- Begusarai.
  5.    Manoj Sharma Son of Late Ram Balak Sharma Resident of Village and Post
        Office- Mahadaspur, Anchal and Police Station- Cheriya Bariyapur, District-
        Begusarai.

                                                 ... ... Respondent/s
       ======================================================
                                               with
                  Civil Writ Jurisdiction Case No. 8074 of 2022
       ======================================================
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                                         108/127




  1.    Anita Devi W/o Late Lav Kush Kumar @ Lav Kush Singh Resident of
        Village- Shambhupura, P.S.- Naubatpur, District- Patna.
  2.    Babita Devi W/o Late Lav Kush Kumar @ Lav Kush Singh Resident of
        Village- Shambhupura, P.S.- Naubatpur, District- Patna.

                                                                    ... ... Petitioner/s
                                       Versus
  1.    The State of Bihar Through the Chief Secretary, Government of Bihar,
        Patna.
  2.    The Principal Secretary Department of Revenue and Land Reforms,
        Government of Bihar, Patna.
  3.    The Collector-cum-District Magistrate Patna.
  4.    The Deputy Collector Land Reforms Patna, District- Patna.
  5.    The Circle Officer Naubatpur, District- Patna.
  6.    Mantu Kumar Son of Awadhesh Singh Resident of Village- Rauniya, P.S.-
        Naubatpur, District- Patna.
  7.    Chandrakala Devi W/o Late Kameshwar Singh Resident of Village-
        Shambhupura, P.S.- Naubatpur, District- Patna.

                                                 ... ... Respondent/s
       ======================================================
                                               with
                     Civil Writ Jurisdiction Case No. 8146 of 2022
       ======================================================
       Indradeo Singh @ Indra Dev Singh S/o- Late Lalchand Singh Resident of
       Village- Sapahi Tola, Bakast, P.S.- Turkaulia, District- East Champaran.

                                                                    ... ... Petitioner/s
                                        Versus
  1.    The State of Bihar Through the Secretary, Revenue and Land Reform
        Department, Government of Bihar, Patna.
  2.    The Special Secretary Government of Bihar, Patna.
  3.    The Deputy Collector Land Reform Sadar Motihari, East Champaran.
  4.    The Collector East Champaran.
  5.    Shri Kishun Bhagat S/o- Late Jagrup Bhagat Resident of Village- Sapahi
        Tola Bakast, P.S.- Turkaulia, District- East Champaran.
  6.    Shri Devi Lal Sah S/o Late Hira Lal Sah Resident of Village- Sapahi Tola
        Bakast, P.S.- Turkaulia, District- East Champaran.

                                                 ... ... Respondent/s
       ======================================================
                                               with
                  Civil Writ Jurisdiction Case No. 8273 of 2022
       ======================================================
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       Jai Narayan Prasad Son of Late Suraj Narain Prasad Resident of Village-
       Ahiyapur, Post Office-Ahiyapur Via Kurnoul, Police Station-Sahebgnaj,
       District-Muzaffarpur.

                                                                    ... ... Petitioner/s
                                              Versus
  1.    The State of Bihar. Bihar
  2.    The Commissioner, Tirhut Division, Muzaffarpur.
  3.    The Collector, District Muzaffarpur.
  4.    The Land Reforms Deputy Collector, Sub Division Muzaffarpur West,
        District Muzaffarpur.
  5.    Smt. Surekha Devi Wife of Sri Baidya Nath Sharma Resident of Village-
        Ahiyarpur, Post Office-Ahiyapur, Via Karnaul, Police Station-Sahebganj,
        District-Muzaffarpur.
  6.    Smt. Sharda Devi Wife of Sri Ashok Prasad Resident of Village-Ahiyarpur,
        Post Office-Ahiyapur, Post Office-Ahiyapur, VIa Karnaul, Police Station-
        Sahebganj, District-Muzaffarpur.

                                                 ... ... Respondent/s
       ======================================================
                                               with
                       Civil Writ Jurisdiction Case No. 9005 of 2022
       ======================================================
       Braj Narayan Yadav @ Braj Narayan Prasad Yadav, Son of Sri Dhenai Yadav,
       resident of Village-Goth Baruari, Tola-Mohania, P.S.-Supaul, District-Supaul.

                                                                  ... ... Petitioner/s
                                          Versus
  1.    The State of Bihar through the Chief Secretary, Government of Bihar, Patna.
  2.    The Principal Secretary, Department of Revenue and Land Reforms,
        Government of Bihar, Patna.
  3.    The Divisional Commissioner, Koshi Division, Sahara.
  4.    The District Magistrate-cum-Collector, Supaul.
  5.    The Deputy Collector Land Reforms (D.C.L.R.), Supaul, District-Supaul.
  6.    Ramesh Kumar Bhati, Son of Late Shiv Nandan Mandal, resident of Village-
        Goth Baruari, Tola-Mohania, P.S. and District-Supaul.
  7.    Lalit Kumar, Son of Late Shiv Nandan Mandal, resident of Village-Goth
        Baruari, Tola-Mohania, P.S. and District-Supaul.
  8.    Dilip Kumar, Son of Late Shiv Nandan Mandal, resident of Village-Goth
        Baruari, Tola-Mohania, P.S. and District-Supaul.
  9.    Ashok Kumar, son of Late Shiv Nandan Mandal, resident of Village-Goth
        Baruari, Tola-Mohania, P.S. and District-Supaul.
  10. Deo Narayan Mandal, Son of Late Madhukar Yadav, resident of Village-
      Goth Baruari, Tola-Mohania, P.S. and District-Supaul.
  11. Bindeshwari Prasad Yadav, son of Late Madhukar Yadav, resident of
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        Village-Goth Baruari, Tola-Mohania, P.S. and District-Supaul.
  12. Yoga Narayan Yadav, Son of Late Madhukar Yadav, resident of Village-Goth
      Baruari, Tola-Mohania, P.S. and District-Supaul.
  13. Radha Devi, W/o Late Chandra Narayan Singh, resident of Village-Baruari,
      P.S. and District-Supaul.

                                                 ... ... Respondent/s
       ======================================================
                                               with
                      Civil Writ Jurisdiction Case No. 10100 of 2022
       ======================================================
       Ravindra Singh Son of Late Raja Ram Singh, Resident of Village- Hematpur,
       Police Station- Arrah Muffasil, District- Bhojpur.

                                                                    ... ... Petitioner/s
                                       Versus
  1.    The State of Bihar through the Principal Secretary, Revenue and Land
        Reforms Department, Government of Bihar, Patna.
  2.    The Secretary, Land Reforms Department, Government of Bihar, Patna.
  3.    The District Magistrate, Bhojpur at Ara.
  4.    The Deputy Collector, Land Reforms, Sadar, Ara.
  5.    Sri Ram Singh Son of Late Prem Singh, Resident of Village- Hematpur,
        Police Station- Arrah Muffasil, District- Bhojpur at Arrah.
  6.    Kanhaiya Singh Son of Late Dhafa Rai, Resident of Village- Hematpur,
        Police Station- Arrah Muffasil, District- Bhojpur at Arrah.
  7.    Gupteshwar Yadav, Son of Late Ramdeo Yadav, Resident of Village-
        Hematpur, Police Station- Arrah Muffasil, District- Bhojpur at Arrah.

                                                 ... ... Respondent/s
       ======================================================
                                               with
                      Civil Writ Jurisdiction Case No. 10119 of 2022
       ======================================================
       Suresh Prasad @ Suresh Prasad Yadav Son of Aklu Prasad @ Aklu Prasad
       Yadav Resident of Village- Lemuabad Pandarak, P.O. and P.S.- Pandarak,
       District- Patna.

                                                                  ... ... Petitioner/s
                                          Versus
  1.    The State of Bihar through the Chief Secretary, Government of Bihar, Patna.
  2.    The Principal Secretary, Department of Revenue and Land Reforms,
        Government of Bihar, Patna.
  3.    The Divisional Commissioner, Patna Division, Patna.
  4.    The District Magistrate-cum-Collector, Patna.
  5.    The Deputy Collector Land Reforms (D.C.L.R.), Barh, District-Patna.
  6.    Arjun Yadav Son of Late Subelal Yadav Resident of Village- Lemuabad
 Patna High Court CWJC No.15060 of 2019(11) dt.13-10-2023
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        Pandarak Jaga Tola, P.O. and P.S.- Pandarak, District- Patna.
  7.    Sri Ajay Shankar Singh Son of Late Rajo Singh Resident of Village-
        Pandarak, P.O. and P.S.- Pandarak, District- Patna.
  8.    Sri Manikant Singh Son of Sri Sakal Singh Resident of Village- Pandarak,
        P.O. and P.S.- Pandarak, District- Patna.
  9.    Sri Uday Shankar Singh Son of Sri Narayan Singh Resident of Village-
        Pandarak, P.O. and P.S.- Pandarak, District- Patna.

                                                 ... ... Respondent/s
       ======================================================
                                               with
                      Civil Writ Jurisdiction Case No. 10998 of 2022
       ======================================================
       Mahal Devi W/o Raj Kumar Sahni Resident of Village- Rampur Ratnakar @
       Sarai, P.O.- Sarai, P.S.- Sarai, District- Vaishali.

                                                                    ... ... Petitioner/s
                                        Versus
  1.    The State of Bihar through the Principal Secretary, Revenue Department,
        Government of Bihar at Patna.
  2.    The Principal Secretary, Bihar Land Reform Department, Government of
        Bihar, Patna.
  3.    The District Magistrate, Vaishali.
  4.    Most Giriga W/o Late Sushil Singh Resident of Village- Rampur Ratnakar
        @ Sarai, P.O- Sarai, P.S.- Sarai, District- Vaishali.
  5.    Mukesh Kumar Das S/o Ram Shankar Das Resident of Village- Rampur
        Ratnakar @ Sarai, P.O.- Sarai, P.S.- Sarai, District- Vaishali.

                                                 ... ... Respondent/s
       ======================================================
                                               with
                      Civil Writ Jurisdiction Case No. 11402 of 2022
       ======================================================
       Saraswati Prasad Singh Son of Late Durga Shankar Prasad Singh, resident of
       Village- Dalippur, Police Station - Dhangai, Anchal - Jagdishpur, District -
       Bhojpur, President, Durga Shankar Prasad Singh Vikas Samiti, Dalippur,
       Police Station - Dhangai, Anchal- Jagdishpur, District- Bhojpur.

                                                                  ... ... Petitioner/s
                                          Versus
  1.    The State of Bihar through Principal Secretary, Revenue and Land Reforms,
        Government of Bihar, Patna.
  2.    The Collector, Bhojpur, Ara.
  3.    The Additional Collector, Bhojpur, Ara.
  4.    The Deputy Collector Land Reforms, Jagdishpur, District - Bhojpur, Ara.
  5.    Arun Pratap Singh Son of Late Yagyanand Singh, resident of Village -
        Dalippur, Police Station - Dhangai, Anchal- Jagdishpur, District - Bhojpur.
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  6.    Manohar Prasad Singh, Son of Late Bhagwati Prasad Singh, resident of
        Village - Dalippur, Police Station- Dhangai, Anchal- Jagdishpur, District-
        Bhojpur.

                                                 ... ... Respondent/s
       ======================================================
                                               with
                     Civil Writ Jurisdiction Case No. 13305 of 2022
       ======================================================
  1.    Navin Kumar Jha @ Navin Jha son of Late Bishambhar Jha resident of
        Village- Athar, P.O.- Mahwa, P.S.- Biraul, District- Darbhanga (Bihar) Pin
        Code- 847201
  2.    Rajesh Kumar Jha @ Rajesh Jha son of Late Bishambhar Jha resident of
        Village- Athar, P.O.- Mahwa, P.S.- Biraul, District- Darbhanga (Bihar) Pin
        Code- 847201

                                                                 ... ... Petitioner/s
                                              Versus
  1.    The State of Bihar Bihar
  2.    The Chief Secretary, Government of Bihar, Patna.
  3.    The Principal Secretary, Revenue and Land Reforms Department,
        Government of Bihar, Patna.
  4.    The Commissioner, Darbhanga Division, Darbhanga.
  5.    The District Magistrate, Darbhanga.
  6.    The Additional District Magistrate, Darbhanga.
  7.    The Deputy Collector Land Reforms, Biraul, Darbhanga.
  8.    Smt Ruby Roy wife of Sri Saroj Kumar Rai, resident of Village- Mahaba,
        P.O.- Mahaba, P.S.- Biraul, District- Darbhanga.
  9.    Fanindra Kumar Jha, son of Late Ram Prakash Jha, resident of Village-
        Athar, P.O.- Mahwa, P.S.- Biraul, District- Darbhanga (Bihar) Pin Code-
        847201.
  10. Vijay Laxmi Jha wife of Late Bishambhar Jha, resident of Village- Athar,
      P.O.- Mahwa, P.S.- Biraul, District- Darbhanga (Bihar) Pin Code- 847201.
  11. Smt. Kamini Devi wife of Sanjay Mishra, resident of Village- Athar, P.O.-
      Mahwa, P.S.- Biraul, District- Darbhanga (Bihar) Pin Code- 847201.
  12. Smt Kumkum Devi wife of Sri Mohan Jha, resident of Village- Athar, P.O.-
      Mahwa, P.S.- Biraul, District- Darbhanga (Bihar) Pin Code- 847201.

                                                 ... ... Respondent/s
       ======================================================
                                               with
                      Civil Writ Jurisdiction Case No. 13531 of 2022
       ======================================================
       Nitya Nand Sharma son of Sukhdeo Sharma, resident of Village, P.O. and
       P.S.- Pauthu, District- Aurangabad.
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                                                                  ... ... Petitioner/s
                                         Versus
  1.    The State of Bihar through the Add. Chief Secretary, Dept. of Revenue and
        Land Reforms, Govt. of Bihar.
  2.    The Chief Secretary, Government of Bihar, Old Secretariat, Patna.
  3.    The Principal Secretary, Department of Revenue and Land Reforms, Old
        Secretariat, Patna.
  4.    The Divisional Commissioner, Magadh Division, Gaya.
  5.    The District Magistrate, Gaya.
  6.    The Deputy Collector, Land Reforms, Aurangabad.
  7.    Satendra Sharma, son of late Sukhdeo Singh, resident of Village, P.O. and
        P.S.- Pauthu, District- Aurangabad.
  8.    Fulendra Kumar Singh, son of late Sukhdeo Singh, resident of Village, P.O.
        and P.S.- Pauthu, District- Aurangabad.
  9.    Narendra Kumar Sharma, son of late Sukhdeo Singh, resident of Village,
        P.O. and P.S.- Pauthu, District- Aurangabad.
  10. Devendra Kumar Singh, son of late Sukhdeo Singh, resident of Village, P.O.
      and P.S.- Pauthu, District- Aurangabad.
  11. Raghubendra Kumar, son of late Sukhdeo Singh, resident of Village, P.O.
      and P.S.- Pauthu, District- Aurangabad.
  12. Malika Khatoon, wife of Danish Rahman, resident of Village, P.O. and P.S.-
      Pauthu, District- Aurangabad.
  13. Aairul/ Anaurul Haque, son of Abdul Kayum, resident of Village, P.O. and
      P.S.- Pauthu, District- Aurangabad.
  14. Mostt. Karimun, Daughter of Ahmad Karim, resident of Village, P.O. and
      P.S.- Pauthu, District- Aurangabad.

                                                 ... ... Respondent/s
       ======================================================
                                               with
                   Civil Writ Jurisdiction Case No. 17297 of 2022
       ======================================================
       Dr. Anand Kumar Choudhary @ Anand Kumar Choudhary S/o Late Chandra
       Narayan Choudhary R/o Village- Panchobh, P.S.- Bishanpur, Anchal-
       Hanuman nagar, Sub Division- Sadar, District- Darbhanga.

                                                              ... ... Petitioner/s
                                       Versus
  1.    The State of Bihar through the Principal Secretary, Revenue and Land
        Reforms Department, Government of Bihar, Patna.
  2.    The Principal Secretary, Revenue and Land Reforms Department,
        Government of Bihar, Patna.
  3.    The Commissioner, Darbhanga Division, Darbhanga.
  4.    The Collector, Darbhanga.
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  5.    The Land Reforms Deputy Collector, Sadar, Darbhanga.
  6.    Sri Ram Kumar Mishra, S/o Late Tripti Mishra R/o Village- Ojhaul, P.S. and
        Anchal- Bahadurpur, Sub Division- Sadar, District- Darbhanga.
  7.    Sri Namo Narain Chaudhary, S/o Late Punyanand Chaudhary R/o Village-
        Panchobh, P.S.- Bishanpur, Anchal- Hanumannagar, Sub division- Sadar
        Darbhanga, District- Darbhanga.

                                                 ... ... Respondent/s
       ======================================================
                                               with
                       Civil Writ Jurisdiction Case No. 3204 of 2023
       ======================================================
       Rajendra Yadav @ Rajendra Ray S/o Shivraj Ray, Resident of village -
       Bherihari, P.O. Adhkapariya, P.S. Ramgarhwa, District - East Champaran.

                                                                  ... ... Petitioner/s
                                          Versus
  1.    The State of Bihar through the Chief Secretary, Government of Bihar, Patna.
  2.    The Additional Chief Secretary/Principal Secretary, Department of Revenue
        and Land Reforms, Government of Bihar, Patna.
  3.    The Collector-cum-District Magistrate, East Champaran at Motihari.
  4.    The Deputy Collector, Land Reforms, Raxaul.
  5.    The Circle Officer, Ramgarhwa, East Champaran.
  6.    Kedar Yadav, S/o Bhukhal Yadav, Resident of village - Bherihari, P.O.
        Adhkapariya, P.S. Ramgarhwa, District - East Champaran.

                                                 ... ... Respondent/s
       ======================================================
       Appearance :
       (In Civil Writ Jurisdiction Case No. 15060 of 2019)
       For the Petitioner/s      :       Dr. K.N. Choubey, Sr. Advocate
                                         Mr. Sushil Kumar Jha, Advocate
                                         Mr. Gajendra Kumar Jha, Advocate
                                         Mr. Bam Bahadur Jha, Advocate
                                         Mr. Surya Kant Mishra, Advocate
                                         Mr. Sunil Kumar Jha, Advocate
       For the Respondent/s      :       Mr. Sanjeet Kumar Singh, AC to AAG-6
       (In Letters Patent Appeal No. 842 of 2017)
       For the Appellant/s       :       Mr. Ambuj Nayan Chaubey, Advocate
       For the Respondent/s      :       Mr. Md. Khurshid Alam, AAG-12
       (In Civil Writ Jurisdiction Case No. 3106 of 2017)
       For the Petitioner/s      :       Mr. Manoj Kumar, Advocate
       For the Respondent/s      :       Mr. Rishi Raj Sinha, SC-19
       (In Civil Writ Jurisdiction Case No. 1840 of 2019)
       For the Petitioner/s      :       Mr. Arun Prasad Ambastha, Advocate
       For the Respondent/s      :       Mr. Rishi Raj Sinha, SC-19
       (In Civil Writ Jurisdiction Case No. 2728 of 2019)
       For the Petitioner/s      :       Mr. Arun Prasad Ambastha, Advocate
       For the Respondent/s      :       Mr. Md. Khurshid Alam (AAG-12)
       (In Civil Writ Jurisdiction Case No. 12063 of 2019)
 Patna High Court CWJC No.15060 of 2019(11) dt.13-10-2023
                                         115/127




       For the Petitioner/s      :       Mr. Anshuman Jaipuriyar, Advocate
       For the Respondent/s      :       Mr. Rishi Raj Sinha, SC-19
       (In Civil Writ Jurisdiction Case No. 12493 of 2019)
       For the Petitioner/s      :       Mr. Manish, Advocate
       For the Respondent/s      :       Mr. Md. Khurshid Alam (AAG-12)
       (In Civil Writ Jurisdiction Case No. 14087 of 2019)
       For the Petitioner/s      :       Mr. Navesh Nandan, Advocate
       For the Respondent/s      :       Mr. P.K. Shahi, AG
       (In Civil Writ Jurisdiction Case No. 15012 of 2019)
       For the Petitioner/s      :       Mr. Akhileshwar Pandey, Advocate
       For the Respondent/s      :       Mr. Sajid Salim Khan (SC-25)
       (In Civil Writ Jurisdiction Case No. 15840 of 2019)
       For the Petitioner/s      :       Dr. K.N. Choubey, Sr. Advocate
                                         Mr. Sushil Kumar Jha, Advocate
                                         Mr. Gajendra Kumar Jha, Advocate
                                         Mr. Bam Bahadur Jha, Advocate
                                         Mr. Surya Kant Mishra, Advocate
       For the Respondent/s      :       Mr. P.K. Shahi, AG
       (In Civil Writ Jurisdiction Case No. 15921 of 2019)
       For the Petitioner/s      :       Mr. Bishwa Nath Chaudhary, Advocate
       For the Respondent/s      :       Mr. Md. Khurshid Alam (AAG-12)
       (In Civil Writ Jurisdiction Case No. 16002 of 2019)
       For the Petitioner/s      :       Mr. Fakhruddin Ali Ahmad, Advocate
       For the Respondent/s      :       Mr. Md. Khurshid Alam (AAG-12)
       (In Civil Writ Jurisdiction Case No. 16337 of 2019)
       For the Petitioner/s      :       Mr. Jitendra Prasad Singh, Advocate
       For the Respondent/s      :       Mr. Rishi Raj Sinha (SC-19)
       (In Civil Writ Jurisdiction Case No. 16426 of 2019)
       For the Petitioner/s      :       Mr. Satya Prakash Parasar, Advocate
       For the Respondent/s      :       Mr. Md. Khurshid Alam (AAG-12)
       (In Civil Writ Jurisdiction Case No. 16634 of 2019)
       For the Petitioner/s      :       Mr. Vijay Kumar Mishra, Advocate
                                         Mr. Shovendra Kumar, Advocate
       For the Respondent/s      :       Mr. Sanjeet Kumar Singh, AC to AAG-6
                                         Mr. Arjun Prasad, Advocate
                                         Mr. Masoom Alam, Advocate
       (In Civil Writ Jurisdiction Case No. 16673 of 2019)
       For the Petitioner/s      :       Mr. Vijay Kumar Mishra, Advocate
                                         Mr. Shovendra Kumar, Advocate
       For the Respondent/s      :       Mr. Khursid Alam, AAG-12
                                         Mr. Arjun Prasad, Advocate
                                         Mr. Masoom Alam, Advocate
       (In Civil Writ Jurisdiction Case No. 16908 of 2019)
       For the Petitioner/s      :       Mr. Arvind Kumar Varma, Advocate
                                         Mr. Shanti Pratap, Advocate
                                         Mr. Vinod Shankar Modi, Advocate
       For the Respondent/s      :       Mr. P.K. Shahi, AG
       (In Civil Writ Jurisdiction Case No. 17067 of 2019)
       For the Petitioner/s      :       Mr. Jitendra Prasad Singh, Advocate
       For the Respondent/s      :       Mr. Sajid Salim Khan (SC25)
       (In Civil Writ Jurisdiction Case No. 17445 of 2019)
       For the Petitioner/s      :       Mr. Waliur Rahman, Advocate
       For the Respondent/s      :       Mr. Md.Khurshid Alam (AAG-12)
       (In Civil Writ Jurisdiction Case No. 17899 of 2019)
       For the Petitioner/s      :       Mr. Navesh Nandan, Advocate
       For the Respondent/s      :       Mr. Md. Khursid Alam ( AAG12 )
       (In Civil Writ Jurisdiction Case No. 17985 of 2019)
 Patna High Court CWJC No.15060 of 2019(11) dt.13-10-2023
                                         116/127




       For the Petitioner/s      :       Mr. Jitendra Prasad Singh, Advocate
       For the Respondent/s      :       Mr. Subash Chandra Yadav (Gp15)
       (In Civil Writ Jurisdiction Case No. 18087 of 2019)
       For the Petitioner/s      :       Mr. Akhileshwar Pandey, Advocate
       For the Respondent/s      :       Mr. Md. Khursid Alam ( Aag12 )
       (In Civil Writ Jurisdiction Case No. 18379 of 2019)
       For the Petitioner/s      :       Mr. Janardan Prasad Singh, Sr. Advocate
                                         Mr. Dipak Kumar, Advocate
                                         Mr. Shailendra Kumar Singh, Advocate
       For the Respondent/s      :       Mr. Md.Khurshid Alam (AAG-12)
       (In Civil Writ Jurisdiction Case No. 18437 of 2019)
       For the Petitioner/s      :       Mr. Subhash Kumar Jha, Advocate
       For the Respondent/s      :       Mr. Md. Khursid Alam ( AAG12 )
       (In Civil Writ Jurisdiction Case No. 18786 of 2019)
       For the Petitioner/s      :       Mr. Binod Kumar, Advocate
       For the Respondent/s      :       Mr. Md.Khurshid Alam (AAG12)
       (In Civil Writ Jurisdiction Case No. 19144 of 2019)
       For the Petitioner/s      :       Mr. Alok Kumar Sinha, Advocate
       For the Respondent/s      :       Mr. P. K. Shahi, AG.
                                         Mr. Sanjeet Kumar Singh, AC to AAG-6
                                         Mr. Anjani Kumar, AAG-4
                                         Mr. Alok Kumar Rahi, AC to AAG-4
                                         Mr. Utkarsh Bhushan, Advocate
                                         Mr. Sanjiv Kumar, Advocate
                                         Mr. Apurva Kumar, Advocate
                                         Mr. Rishi Raj, Advocate

       For the respondent no.5 :         Mr. Basant Kumar Chaudhary, Sr. Advocate
                                         Mr. Arvind Kumar, Advocate
       For the Pvt. Respondent :         Mr. Sanjeev Kumar, Advocate
       (In Civil Writ Jurisdiction Case No. 19202 of 2019)
       For the Petitioner/s      :       Mr. Alok Kumar Sinha, Advocate
       For the Respondent/s      :       Mr. P.K. Shahi
       (In Civil Writ Jurisdiction Case No. 19265 of 2019)
       For the Petitioner/s      :       Mr. Sanjeet Kumar, Advocate
                                         Mr. Digvijay Narayan Singh, Advocate
       For the Respondent/s      :       Mr. Sanjeet Kumar Singh, AC to AAG-6
       (In Civil Writ Jurisdiction Case No. 19455 of 2019)
       For the Petitioner/s      :       Mr. Manish, Advocate
       For the Respondent/s      :       Mr. Md. Khurshid Alam (Aag12)
       (In Civil Writ Jurisdiction Case No. 19750 of 2019)
       For the Petitioner/s      :       Mr. Dhirendra Singh, Advocate
       For the Respondent/s      :       Mr. Sanjeet Kumar Singh, AC to AAG-6
       (In Civil Writ Jurisdiction Case No. 19772 of 2019)
       For the Petitioner/s      :       Mr. Surya Kant Mishra, Advocate
       For the Respondent/s      :       Mr. Md.Khurshid Alam (Aag12)
       (In Civil Writ Jurisdiction Case No. 20073 of 2019)
       For the Petitioner/s      :       Mr. Anshuman Jaipuriyar, Advocate
       For the Respondent/s      :       Mr. Anjani Kumar (AAG-4)
       (In Civil Writ Jurisdiction Case No. 20122 of 2019)
       For the Petitioner/s      :       Mr. Baidya Nath Thakur, Advocate
       For the Respondent/s      :       Mr. Md. Khurshid Alam (Aag12)
       (In Civil Writ Jurisdiction Case No. 20369 of 2019)
       For the Petitioner/s      :       Mr. Manish, Advocate
       For the Respondent/s      :       Mr. Md. Khurshid Alam (Aag12)
       (In Civil Writ Jurisdiction Case No. 20517 of 2019)
       For the Petitioner/s      :       Mr. Maheshwar Prasad, Advocate
 Patna High Court CWJC No.15060 of 2019(11) dt.13-10-2023
                                         117/127




       For the Respondent/s      :       Mr. Sanjeet Kumar Singh, AC to AAG-6
       (In Civil Writ Jurisdiction Case No. 20665 of 2019)
       For the Petitioner/s      :       Mr. Gopal Govind Mishra, Advocate
                                         Mr. Munna Kumar Upadhaya, Advocate
       For the Respondent/s      :       Mr. Md. Khurshid Alam (Aag12)
       (In Civil Writ Jurisdiction Case No. 20826 of 2019)
       For the Petitioner/s      :       Mr. Navesh Nandan, Advocate
       For the Respondent/s      :       Mr. Md.Khurshid Alam (Aag12)
       (In Civil Writ Jurisdiction Case No. 20835 of 2019)
       For the Petitioner/s      :       Dr. K.N. Choubey, Sr. Advocate
                                         Mr. Sushil Kumar Jha, Advocate
                                         Mr. Gajendra Kumar Jha, Advocate
                                         Mr. Bam Bahadur Jha, Advocate
                                         Mr. Surya Kant Mishra, Advocate
                                         Mr. Sunil Kumar Jha, Advocate
       For the Respondent/s      :       Mr. Sanjeet Kumar Singh, AC to AAG-6
       (In Civil Writ Jurisdiction Case No. 20950 of 2019)
       For the Petitioner/s      :       Mr. Naresh Chandra Verma, Advocate
       For the Respondent/s      :       Mr. Md. Khursid Alam ( Aag12 )
       (In Civil Writ Jurisdiction Case No. 20968 of 2019)
       For the Petitioner/s      :       Mr. Sanjay Kumar Pandey, Advocate
       For the Respondent/s      :       Mr. Sanjeet Kumar Singh, AC to AAG-6
       (In Civil Writ Jurisdiction Case No. 21048 of 2019)
       For the Petitioner/s      :       Mr. Anshuman Jaipuriyar, Advocate
       For the Respondent/s      :       Mr. Sanjeet Kumar Singh, AC to AAG-6
                                         Mr. Kaushal Kishore Mishra, Advocate
       (In Civil Writ Jurisdiction Case No. 21073 of 2019)
       For the Petitioner/s      :       Mr. Sarojanand Kumar, Advocate
       For the Respondent/s      :       Mr. Md. Khursid Alam ( Aag12 )
       (In Civil Writ Jurisdiction Case No. 21162 of 2019)
       For the Petitioner/s      :       Mr. Birendra Kumar Singh, Advocate
       For the Respondent/s      :       Mr. Md. Khursid Alam ( Aag12 )
       (In Civil Writ Jurisdiction Case No. 21269 of 2019)
       For the Petitioner/s      :       Mr. Abinash Kumar, Advocate
       For the Respondent/s      :       Mr. Md. Khurshid Alam ( Aag12 )
       (In Civil Writ Jurisdiction Case No. 21289 of 2019)
       For the Petitioner/s      :       Mr. Mukesh Kumar Jha, Advocate
       For the Respondent/s      :       Mr. P.K.Shahi, AG
       (In Civil Writ Jurisdiction Case No. 21580 of 2019)
       For the Petitioner/s      :       Mr. Janardan Prasad Singh, Sr. Advocate
                                         Mr. Dipak Kumar, Advocate
                                         Mr. Shailendra Kumar Singh, Advocate
       For the Respondent/s      :       Mr. Anjani Kumar (Aag4)
       (In Civil Writ Jurisdiction Case No. 21749 of 2019)
       For the Petitioner/s      :       Mr. Baidya Nath Thakur, Advocate
       For the Respondent/s      :       Mr. Md. Khurshid Alam (Aag12)
       (In Civil Writ Jurisdiction Case No. 21899 of 2019)
       For the Petitioner/s      :       Mr. Jitendra Prasad Singh, Advocate
       For the Respondent/s      :       Mr. Md.Khurshid Alam (Aag12)
       (In Civil Writ Jurisdiction Case No. 22175 of 2019)
       For the Petitioner/s      :       Mr. Nagendra Rai, Advocate
                                         Mr. Navin Nikunj, Advocate
                                         Mr. Kushalendra Rai, Advocate
       For the Respondent/s      :       Mr. Rishi Raj Sinha (Sc19)
       (In Civil Writ Jurisdiction Case No. 22510 of 2019)
       For the Petitioner/s      :       Mr. Maheshwar Prasad, Advocate
       For the Respondent/s      :       Mr. Md.Khurshid Alam (Aag12)
 Patna High Court CWJC No.15060 of 2019(11) dt.13-10-2023
                                         118/127




       (In Civil Writ Jurisdiction Case No. 22689 of 2019)
       For the Petitioner/s      :       Mr. Baidya Nath Thakur, Advocate
       For the Respondent/s      :       Mr. Sanjeet Kumar Singh, AC to AAG-6
       (In Civil Writ Jurisdiction Case No. 22969 of 2019)
       For the Petitioner/s      :       Mr. Navesh Nandan, Advocate
       For the Respondent/s      :       Mr. Md. Khurshid Alam (Aag12)
       (In Civil Writ Jurisdiction Case No. 23365 of 2019)
       For the Petitioner/s      :       Mr. Jitendra Kishore Verma, Advocate
                                         Mr. Anjani Kumar, Advocate
                                         Mr. Ravi Raj, Advocate
                                         Mr. Shreyash Goyal, Advocate
                                         Mr. Abhay Nath, Advocate
       For the Respondent/s      :       Mr. Md. Khursid Alam ( Aag12 )
       (In Civil Writ Jurisdiction Case No. 23715 of 2019)
       For the Petitioner/s      :       Mr. Ranjan Kumar Dubey, Advocate
       For the Respondent/s      :       Mr. Md. Khursid Alam ( Aag12 )
       (In Civil Writ Jurisdiction Case No. 23983 of 2019)
       For the Petitioner/s      :       Mr. Arbind Kumar Singh, Advocate
       For the Respondent/s      :       Mr. Md.Khurshid Alam (Aag12)
       (In Civil Writ Jurisdiction Case No. 23987 of 2019)
       For the Petitioner/s      :       Mr. Awadhesh Kumar Singh Tarun, Advocate
       For the Respondent/s      :       Mr. Md. Khurshid Alam (Aag12)
       (In Civil Writ Jurisdiction Case No. 24058 of 2019)
       For the Petitioner/s      :       Mr. Jitendra Prasad Singh, Advocate
       For the Respondent/s      :       Mr. Anjani Kumar (Aag4)
       (In Civil Writ Jurisdiction Case No. 24103 of 2019)
       For the Petitioner/s      :       Mr. Surendra Prasad Singh, Advocate
       For the Respondent/s      :       Mr. Md.Khurshid Alam (Aag12)
       (In Civil Writ Jurisdiction Case No. 24210 of 2019)
       For the Petitioner/s      :       Mr. Nishant Kumar Sinha, Advocate
                                         Mr. Waliur Rahman, Advocate
       For the Respondent/s      :       Mr. Md. Khursid Alam ( Aag12 )
       (In Civil Writ Jurisdiction Case No. 24396 of 2019)
       For the Petitioner/s      :       Mr. Pranav Kumar, Advocate
       For the Respondent/s      :       Mr. Md. Khursid Alam ( Aag12 )
       (In Civil Writ Jurisdiction Case No. 24480 of 2019)
       For the Petitioner/s      :       Mr. Jitendra Kishore Verma, Advocate
       For the Respondent/s      :       Mr. Md. Khursid Alam ( Aag12 )
       (In Civil Writ Jurisdiction Case No. 24554 of 2019)
       For the Petitioner/s      :       Mr. Jitendra Kishore Verma, Advocate
                                         Mr. Anjani Kumar, Advocate
                                         Mr. Ravi Raj, Advocate
                                         Mr. Shreyash Goyal, Advocate
                                         Mr. Abhay Nath, Advocate
       For the Respondent/s      :       Mr. Md. Khurshid Alam (Aag12)
       (In Civil Writ Jurisdiction Case No. 24684 of 2019)
       For the Petitioner/s      :       Mr. Baidya Nath Thakur, Advocate
       For the Respondent/s      :       Mr. Md. Khurshid Alam (Aag12)
       (In Civil Writ Jurisdiction Case No. 24900 of 2019)
       For the Petitioner/s      :       Mr. Pancham Lal Jaiswal, Advocate
       For the Respondent/s      :       Mr. Md.Khurshid Alam (Aag12)
       (In Civil Writ Jurisdiction Case No. 24979 of 2019)
       For the Petitioner/s      :       Mr. Manoj Kumar, Advocate
       For the Respondent/s      :       Mr. Md. Khurshid Alam (Aag12)
       (In Civil Writ Jurisdiction Case No. 25243 of 2019)
       For the Petitioner/s      :       Mr. Anuj Dilbar Krishna, Advocate
       For the Respondent/s      :       Mr. Md. Khurshid Alam (Aag12)
 Patna High Court CWJC No.15060 of 2019(11) dt.13-10-2023
                                         119/127




       (In Civil Writ Jurisdiction Case No. 25837 of 2019)
       For the Petitioner/s      :       Mr. Awadhesh Kumar Singh Tarun, Advocate
       For the Respondent/s      :       Mr. Md.Khurshid Alam (Aag12)
       (In Civil Writ Jurisdiction Case No. 2 of 2020)
       For the Petitioner/s      :       Mr. Birendra Kumar Singh, Advocate
       For the Respondent/s      :       Mr. Md.Khurshid Alam (Aag12)
       (In Civil Writ Jurisdiction Case No. 87 of 2020)
       For the Petitioner/s      :       Mr. Ajay Kumar, Advocate
       For the Respondent/s      :       Mr. Md.Khurshid Alam (Aag12)
       (In Civil Writ Jurisdiction Case No. 98 of 2020)
       For the Petitioner/s      :       Mr. Sanat Kumar Mishra, Advocate
       For the Respondent/s      :       Mr. Md. Khurshid Alam (Aag12)
       (In Civil Writ Jurisdiction Case No. 165 of 2020)
       For the Petitioner/s      :       Mr. Birendra Kumar Singh, Advocate
       For the Respondent/s      :       Mr. Md.Khurshid Alam (Aag12)
       (In Civil Writ Jurisdiction Case No. 346 of 2020)
       For the Petitioner/s      :       Mr. Sunil Kumar Karn, Advocate
       For the Respondent/s      :       Mr. Md.Khurshid Alam (Aag13)
       (In Civil Writ Jurisdiction Case No. 348 of 2020)
       For the Petitioner/s      :       Mr. Sheo Jee Mishra, Advocate
       For the Respondent/s      :       Mr. Md.Khurshid Alam (Aag12)
       For the respondent no.6 :         Mr. Dharmesh Kumar Shrivastava, Advocate
       (In Civil Writ Jurisdiction Case No. 357 of 2020)
       For the Petitioner/s      :       Mr. Mahendra Prasad Bhartee, Advocate
       For the Respondent/s      :       Mr. Md. Khurshid Alam (Aag12)
       (In Civil Writ Jurisdiction Case No. 656 of 2020)
       For the Petitioner/s      :       Mr. Anil Singh, Advocate
       For the Respondent/s      :       Mr. Md. Khurshid Alam (Aag12)
       (In Civil Writ Jurisdiction Case No. 817 of 2020)
       For the Petitioner/s      :       Mr. Nishant Kumar Sinha, Advocate
                                         Mr. Waliur Rahman, Advocate
       For the Respondent/s      :       Mr. Md.Khurshid Alam (Aag12)
       (In Civil Writ Jurisdiction Case No. 865 of 2020)
       For the Petitioner/s      :       Mr. Kaushalesh Choudhary, Advocate
       For the Respondent/s      :       Mr. Md. Khursid Alam ( Aag12 )
       (In Civil Writ Jurisdiction Case No. 896 of 2020)
       For the Petitioner/s      :       Mr. Pranav Kumar, Advocate
       For the Respondent/s      :       Mr. Md.Khurshid Alam (Aag12)
       (In Civil Writ Jurisdiction Case No. 923 of 2020)
       For the Petitioner/s      :       Mr. Maya Shankar Mishra, Advocate
       For the Respondent/s      :       Mr. Raj Kishore Roy ( Gp18 )
                                         Mr. Navnit Kumar, AC to GP-18
                                         Ms. Sulekha Kumari, AC to GP-18
                                         Ms. Prerna Anand, AC to GP-18
       (In Civil Writ Jurisdiction Case No. 1558 of 2020)
       For the Petitioner/s      :       Mr. Baidya Nath Thakur, Advocate
       For the Respondent/s      :       Mr. Md.Khurshid Alam (Aag12)
       (In Civil Writ Jurisdiction Case No. 1723 of 2020)
       For the Petitioner/s      :       Mr. Vijay Anand, Advocate
       For the Respondent/s      :       Mr. Rishi Raj Sinha ( Sc19 )
       (In Civil Writ Jurisdiction Case No. 2130 of 2020)
       For the Petitioner/s      :       Mr. Mahendra Prasad Bhartee, Advocate
       For the Respondent/s      :       Mr. Md.Khurshid Alam (Aag12)
       (In Civil Writ Jurisdiction Case No. 2296 of 2020)
       For the Petitioner/s      :       Mr. Vinay Ranjan, Advocate
       For the Respondent/s      :       Mr. Md. Khursid Alam ( Aag12 )
                                         Mr. Avinash Kumar Pandey, Advocate
 Patna High Court CWJC No.15060 of 2019(11) dt.13-10-2023
                                         120/127




       (In Civil Writ Jurisdiction Case No. 2437 of 2020)
       For the Petitioner/s      :       Mr. Manoj Kumar, Advocate
       For the Respondent/s      :       Mr. Subash Chandra Yadav (Gp15)
       (In Civil Writ Jurisdiction Case No. 2490 of 2020)
       For the Petitioner/s      :       Mr. Manoj Kumar, Advocate
       For the Respondent/s      :       Mr. Md.Khurshid Alam (Aag12)
       (In Civil Writ Jurisdiction Case No. 2777 of 2020)
       For the Petitioner/s      :       Mr. Jitendra Prasad Singh, Advocate
       For the Respondent/s      :       Mr. Anjani Kumar (Aag4)
       (In Civil Writ Jurisdiction Case No. 3622 of 2020)
       For the Petitioner/s      :       Mr. Jitendra Prasad Singh, Advocate
       For the Respondent/s      :       Mr. Md.Khurshid Alam (Aag12)
       (In Civil Writ Jurisdiction Case No. 3901 of 2020)
       For the Petitioner/s      :       Mr. Jitendra Prasad Singh, Advocate
       For the Respondent/s      :       Mr. Md. Khurshid Alam (Aag12)
       (In Civil Writ Jurisdiction Case No. 5026 of 2020)
       For the Petitioner/s      :       Mr. Iqbal Asif Niazi, Advocate
                                         Mr. Waliur Rahman, Advocate
       For the Respondent/s      :       Mr. Md. Khurshid Alam (Aag12)
       (In Civil Writ Jurisdiction Case No. 5408 of 2020)
       For the Petitioner/s      :       Mr. Anil Kumar Roy, Advocate
       For the Respondent/s      :       Mr. Md. Khursid Alam ( Aag12 )
       (In Civil Writ Jurisdiction Case No. 5614 of 2020)
       For the Petitioner/s      :       Mr. Rakesh Kumar Shrivastava, Advocate
       For the Respondent/s      :       Mr. Sanjeet Kumar Singh, AC to AAG-6
       For the respondent no.7 to 9:     Mr. Kaushal Kishore Mishra, Advocate
       (In Civil Writ Jurisdiction Case No. 5786 of 2020)
       For the Petitioner/s      :       Mr. Arun Kumar, Advocate
       For the Respondent/s      :       Mr. Md. Khurshid Alam (Aag12)
       (In Civil Writ Jurisdiction Case No. 5887 of 2020)
       For the Petitioner/s      :       Mr. Uma Shankar Singh, Advocate
       For the Respondent/s      :       Mr. Md. Khursid Alam ( Aag12 )
       (In Civil Writ Jurisdiction Case No. 5943 of 2020)
       For the Petitioner/s      :       Mr. Prashant Kumar, Advocate
       For the Respondent/s      :       Mr. Raj Kishore Roy ( Gp18 )
                                         Mr. Navnit Kumar, AC to GP-18
                                         Ms. Sulekha Kumari, AC to GP-18
                                         Ms. Prerna Anand, AC to GP-18
       (In Civil Writ Jurisdiction Case No. 6009 of 2020)
       For the Petitioner/s      :       Mr. Abdul Wadood, Advocate
       For the Respondent/s      :       Mr. Md. Khurshid Alam ( Aag 12 )
       For the respondent no.6 :         Mr. Gyanand Roy, Advocate
       (In Civil Writ Jurisdiction Case No. 6312 of 2020)
       For the Petitioner/s      :       Mr. Alok Kumar Alok, Advocate
                                         Mr. Uday Kumar Singh, Advocate
       For the Respondent/s      :       Mr. Md.Khurshid Alam (Aag12)
       (In Civil Writ Jurisdiction Case No. 6401 of 2020)
       For the Petitioner/s      :       Mr. Uday Pratap Singh, Advocate
       For the Respondent/s      :       Mr. P.K.Shahi (Ag)
       (In Civil Writ Jurisdiction Case No. 6478 of 2020)
       For the Petitioner/s      :       Mr. Manoj Kumar, Advocate
       For the Respondent/s      :       Mr. Md.Khurshid Alam (Aag12)
       (In Civil Writ Jurisdiction Case No. 6648 of 2020)
       For the Petitioner/s      :       Mr. Gopal Prasad Roy, Advocate
       For the Respondent/s      :       Mr. Md. Khursid Alam ( Alam ( Aag12 )
       (In Civil Writ Jurisdiction Case No. 6784 of 2020)
       For the Petitioner/s      :       Mr. Manoj Kumar, Advocate
 Patna High Court CWJC No.15060 of 2019(11) dt.13-10-2023
                                         121/127




       For the Respondent/s      :       Mr. P.K.Shahi (Ag)
       (In Civil Writ Jurisdiction Case No. 6983 of 2020)
       For the Petitioner/s      :       Mr. Dharmesh Kumar Shrivastava, Advocate
       For the Respondent/s      :       Mr. Md. Khursid Alam ( Aag12 )
       (In Civil Writ Jurisdiction Case No. 7022 of 2020)
       For the Petitioner/s      :       Mr. Uday Pratap Singh, Advocate
       For the Respondent/s      :       Mr. Sajid Slaim Khan (Sc25)
       (In Civil Writ Jurisdiction Case No. 7039 of 2020)
       For the Petitioner/s      :       Mr. Pratik Kumar Sinha, Advocate
       For the Respondent/s      :       Mr. P.K.Shahi (Ag)
       (In Civil Writ Jurisdiction Case No. 9107 of 2020)
       For the Petitioner/s      :       Mr. Himanshu Sagar, Advocate
       For the Respondent/s      :       Mr. P.K.Shahi (Ag)
       (In Civil Writ Jurisdiction Case No. 9257 of 2020)
       For the Petitioner/s      :       Mr. Deepak Kumar Sinha, Advocate
       For the Respondent/s      :       Mr. P.K.Shahi (Ag)
       (In Civil Writ Jurisdiction Case No. 9526 of 2020)
       For the Petitioner/s      :       Mr. Abinash Kumar, Advocate
       For the Respondent/s      :       Mr. P.K.Shahi (Ag)
       (In Civil Writ Jurisdiction Case No. 10084 of 2020)
       For the Petitioner/s      :       Mr. Vinod Pandey, Advocate
       For the Respondent/s      :       Mr. P.K.Shahi (Ag)
       (In Civil Writ Jurisdiction Case No. 10259 of 2020)
       For the Petitioner/s      :       Mr. Nagendra Rai, Advocate
                                         Mr. Navin Nikunj, Advocate
                                         Mr. Kushalendra Rai, Advocate
       For the Respondent/s      :       Mr. Prashant Pratap, GP-2
                                         Mr. Asit Kumar Jha, AC to GP-2
       (In Civil Writ Jurisdiction Case No. 10416 of 2020)
       For the Petitioner/s      :       Mr. Arun Prasad Ambastha, Advocate
                                         Mr. Binay Kumar Sinha, Advocate
       For the Respondent/s      :       Mr. P.K.Shahi ( Ag )
       (In Civil Writ Jurisdiction Case No. 10448 of 2020)
       For the Petitioner/s      :       Mr. Ratneshwar Prasad, Advocate
       For the Respondent/s      :       Mr. P.K.Shahi ( Ag )
       (In Civil Writ Jurisdiction Case No. 10555 of 2020)
       For the Petitioner/s      :       Mr. Abhishek, Advocate
       For the Respondent/s      :       Mr. P.K.Shahi ( Ag )
       (In Civil Writ Jurisdiction Case No. 10888 of 2020)
       For the Petitioner/s                      : Mr.Prashant Kumar
       For the Respondent/s                      : Mr.Lalit Kishore (Ag)
       For the respondent nos.5,6,9,11,12        : Mr. Rajesh Kumar, Advocate
                                                   Mr. Manoj Kumar, Advocate
                                                   Mr. Praveen Kumar, Advocate
       (In Civil Writ Jurisdiction Case No. 389 of 2021)
       For the Petitioner/s      :       Mr. Ram Sandesh Roy, Advocate
       For the Respondent/s      :       Mr. P.K.Shahi ( Ag )
       (In Civil Writ Jurisdiction Case No. 483 of 2021)
       For the Petitioner/s      :       Mr.Ashhar Mustafa, Advocate
       For the Respondent/s      :       Mr. P.K.Shahi ( Ag )
       (In Civil Writ Jurisdiction Case No. 779 of 2021)
       For the Petitioner/s      :       Mr. Praveen Kumar, Advocate
       For the Respondent/s      :       Mr. P.K.Shahi ( Ag )
       (In Civil Writ Jurisdiction Case No. 1067 of 2021)
       For the Petitioner/s      :       Ms. Vagisha Pragya Vacaknavi, Advocate
       For the Respondent/s      :       Mr. P.K.Shahi ( Ag )
       (In Civil Writ Jurisdiction Case No. 1942 of 2021)
 Patna High Court CWJC No.15060 of 2019(11) dt.13-10-2023
                                         122/127




       For the Petitioner/s      :       Mr. Jitendra Prasad Singh, Advocate
       For the Respondent/s      :       Mr. P.K.Shahi ( Ag )
       (In Civil Writ Jurisdiction Case No. 2390 of 2021)
       For the Petitioner/s      :       Mr. Harsh Singh, Advocate
       For the Respondent/s      :       Mr. P.K.Shahi (Ag)
       For the respondent no. 7 :        Mr. Rajni Kant Singh, Advocate
       For the respondent no. 8 :        Mr. Surendra Kumar Mishra, Advocate
       (In Civil Writ Jurisdiction Case No. 2501 of 2021)
       For the Petitioner/s      :       Mr.Mrigendra Kumar, Advocate
                                         Mr. Kusum Kumar, Advocate
                                         Mr. Apurva Kumar, Advocate
       For the Respondent/s      :       Mr. P.K.Shahi (Ag)
       (In Civil Writ Jurisdiction Case No. 2708 of 2021)
       For the Petitioner/s      :       Mr. Harsh Singh, Advocate
       For the Respondent/s      :       Mr. P.K.Shahi (Ag)
       For the respondent no. 7 :        Mr. Rajni Kant Singh, Advocate
       For the respondent no. 8 :        Mr. Surendra Kumar Mishra, Advocate
       (In Civil Writ Jurisdiction Case No. 2867 of 2021)
       For the Petitioner/s      :       Mr. Jitendra Prasad Singh, Advocate
       For the Respondent/s      :       Mr. P.K.Shahi (Ag)
       (In Civil Writ Jurisdiction Case No. 3470 of 2021)
       For the Petitioner/s      :       Mr. Braj Nandan Kumar Tiwary, Advocate
       For the Respondent/s      :       Mr. P.K.Shahi (Ag)
       (In Civil Writ Jurisdiction Case No. 3889 of 2021)
       For the Petitioner/s      :       Mr. Harsh Singh, Advocate
       For the Respondent/s      :       Mr. P.K.Shahi (Ag)
       For the respondent no. 7 :        Mr. Rajni Kant Singh, Advocate
       For the respondent no. 8 :        Mr. Surendra Kumar Mishra, Advocate
       (In Civil Writ Jurisdiction Case No. 4588 of 2021)
       For the Petitioner/s      :       Ms. Vagisha Pragya Vacaknavi, Advocate
       For the Respondent/s      :       Mr. P.K.Shahi ( Ag )
       (In Civil Writ Jurisdiction Case No. 5449 of 2021)
       For the Petitioner/s      :       Mr.Ranjan Kumar Dubey, Advocate
       For the Respondent/s      :       Mr. Shashi Sekhar Tiwary, Advocate
       (In Civil Writ Jurisdiction Case No. 5781 of 2021)
       For the Petitioner/s      :       Mr. Pramod Mishra, Advocate
       For the Respondent/s      :       Mr. P.K.Shahi (Ag)
       (In Civil Writ Jurisdiction Case No. 5862 of 2021)
       For the Petitioner/s      :       Mr. Alok Kumar Alok, Advocate
                                         Mr. Uday Kumar Singh, Advocate
       For the Respondent/s      :       Mr. P.K.Shahi (Ag)
       (In Civil Writ Jurisdiction Case No. 6183 of 2021)
       For the Petitioner/s      :       Mr. Krishna Kant Singh, Advocate
       For the Respondent/s      :       Mr. P.K.Shahi (Ag)
       (In Civil Writ Jurisdiction Case No. 6984 of 2021)
       For the Petitioner/s      :       Mr. Arun Kumar Pandey, Advocate
       For the Respondent/s      :       Mr. Subash Chandra Yadav (Gp15)
       (In Civil Writ Jurisdiction Case No. 7202 of 2021)
       For the Petitioner/s      :       Mr. Jitendra Prasad Singh, Advocate
       For the Respondent/s      :       Mr.P.K.Shahi (Ag)
       (In Civil Writ Jurisdiction Case No. 7282 of 2021)
       For the Petitioner/s      :       Mr. Neeraj Kumar Singh, Advocate
       For the Respondent/s      :       Mr. P.K.Shahi (Ag)
       (In Civil Writ Jurisdiction Case No. 7700 of 2021)
       For the Petitioner/s      :       Mr. Ranjan Kumar Dubey, Advocate
       For the Respondent/s      :       Mr. Md.Khurshid Alam (Aag12)
       (In Civil Writ Jurisdiction Case No. 8186 of 2021)
 Patna High Court CWJC No.15060 of 2019(11) dt.13-10-2023
                                         123/127




       For the Petitioner/s      :       Mr. Arun Prasad Ambastha, Advocate
       For the Respondent/s      :       Mr. P.K.Shahi (Ag)
       (In Civil Writ Jurisdiction Case No. 8197 of 2021)
       For the Petitioner/s      :       Mr. Arun Prasad Ambastha, Advocate
       For the Respondent/s      :       Mr. Md. Khurshid Alam (Aag12)
       (In Civil Writ Jurisdiction Case No. 8403 of 2021)
       For the Petitioner/s      :       Mr. Arghesh Kumar, Advocate
       For the Respondent/s      :       Mr. Md. Khursid Alam ( Aag12 )
       (In Civil Writ Jurisdiction Case No. 8606 of 2021)
       For the Petitioner/s      :       Mr. Arghesh Kumar, Advocate
       For the Respondent/s      :       Mr. Subash Chandra Yadav (Gp15)
       (In Civil Writ Jurisdiction Case No. 9717 of 2021)
       For the Petitioner/s      :       Mr. Prashant Kumar, Advocate
       For the Respondent/s      :       Mr. P.K.Shahi (Ag)
       (In Civil Writ Jurisdiction Case No. 11657 of 2021)
       For the Petitioner/s      :       Mr. Baidya Nath Thakur, Advocate
       For the Respondent/s      :       Mr. Md. Khurshid Alam (Aag12)
       (In Civil Writ Jurisdiction Case No. 11659 of 2021)
       For the Petitioner/s      :       Mr. Narendra Kumar, Advocate
       For the Respondent/s      :       Mr. Md. Khurshid Alam (Aag12)
       (In Civil Writ Jurisdiction Case No. 11660 of 2021)
       For the Petitioner/s      :       Mr. Narendra Kumar, Advocate
       For the Respondent/s      :       Mr. Rishi Raj Sinha (Sc19)
       (In Civil Writ Jurisdiction Case No. 11664 of 2021)
       For the Petitioner/s      :       Mr. Narendra Kumar, Advocate
       For the Respondent/s      :       Mr. Sajid Salim Khan (Sc25)
       (In Civil Writ Jurisdiction Case No. 12770 of 2021)
       For the Petitioner/s      :       Mr. Ranjan Kumar Dubey, Advocate
       For the Respondent/s      :       Mr. Md. Khurshid Alam (Aag12)
       For the respondent no.5 :         Mr. Ajit Kumar, Advocate
                                         Mr. Nalin Ranjan, Advocate
                                         Mr. Abhay Kumar, Advocate
       (In Civil Writ Jurisdiction Case No. 12935 of 2021)
       For the Petitioner/s      :       Mr. Lakshmi Kant Tiwary, Advocate
       For the Respondent/s      :       Mr. Raj Kishore Roy ( Gp18 )
                                         Mr. Navnit Kumar, AC to GP-18
                                         Ms. Sulekha Kumari, AC to GP-18
                                         Ms. Prerna Anand, AC to GP-18
                                         Mr. Surendra Kishore Thakur, Advocate
                                         Mr. Manjeet Kumar Roy, Advocate
       (In Civil Writ Jurisdiction Case No. 12945 of 2021)
       For the Petitioner/s      :       Mr. Mritunjay Kumar, Advocate
       For the Respondent/s      :       Mr. Md. Khurshid Alam ( Aag12 )
       (In Civil Writ Jurisdiction Case No. 13114 of 2021)
       For the Petitioner/s      :       Mr. Mritunjay Kumar, Advocate
       For the Respondent/s      :       Mr. Md. Khurshid Alam (Aag12)
       (In Civil Writ Jurisdiction Case No. 13649 of 2021)
       For the Petitioner/s      :       Mr. Arun Prasad Ambastha, Advocate
       For the Respondent/s      :       Mr. P.K.Shahi (Ag)
       (In Civil Writ Jurisdiction Case No. 14047 of 2021)
       For the Petitioner/s      :       Mr. Arun Prasad Ambastha, Advocate
       For the Respondent/s      :       Mr. Md. Khurshid Alam (Aag12)
       (In Civil Writ Jurisdiction Case No. 14133 of 2021)
       For the Petitioner/s      :       Mr. Jitendra Kishore Verma, Advocate
                                         Mr. Anjani Kumar, Advocate
                                         Mr. Ravi Raj, Advocate
                                         Mr. Shreyash Goyal, Advocate
 Patna High Court CWJC No.15060 of 2019(11) dt.13-10-2023
                                         124/127




                                         Mr. Abhay Nath, Advocate
       For the Respondent/s      :       Mr. Md. Khurshid Alam (Aag12)
       (In Civil Writ Jurisdiction Case No. 15046 of 2021)
       For the Petitioner/s      :       Mr. Binay Kumar Sinha, Advocate
       For the Respondent/s      :       Mr. Md. Khurshid Alam ( Aag12 )
       (In Civil Writ Jurisdiction Case No. 17115 of 2021)
       For the Petitioner/s      :       Mr. Prabhas Ranjan, Advocate
       For the Respondent/s      :       Mr. Md. Khurshid Alam (Aag12)
       (In Civil Writ Jurisdiction Case No. 17890 of 2021)
       For the Petitioner/s      :       Mr. Chandra Shekhar Singh, Advocate
       For the Respondent/s      :       Mr. Md. Khurshid Alam (Aag12)
       (In Civil Writ Jurisdiction Case No. 18014 of 2021)
       For the Petitioner/s      :       Mr. Md. Javed Jafar Khan, Advocate
       For the Respondent/s      :       Mr. Md. Khurshid Alam (Aag12)
       (In Civil Writ Jurisdiction Case No. 18354 of 2021)
       For the Petitioner/s      :       Mr. Abinash Kumar, Advocate
       For the Respondent/s      :       Mr. Md. Khurshid Alam (Aag12)
       (In Civil Writ Jurisdiction Case No. 18463 of 2021)
       For the Petitioner/s      :       Mr. Radha Mohan Pandey, Advocate
                                         Mr. Chandra Sekhar Verma, Advocate
       For the Respondent/s      :       Mr. Sajid Salim Khan (Sc25)
       (In Civil Writ Jurisdiction Case No. 18505 of 2021)
       For the Petitioner/s      :       Mr. Radha Mohan Pandey, Advocate
                                         Mr. Chandra Sekhar Verma, Advocate
       For the Respondent/s      :       Mr. Raj Kishore Roy ( Gp18 )
                                         Mr. Navnit Kumar, AC to GP-18
                                         Ms. Sulekha Kumari, AC to GP-18
                                         Ms. Prerna Anand, AC to GP-18
       (In Civil Writ Jurisdiction Case No. 18566 of 2021)
       For the Petitioner/s      :       Ms. Shama Sinha, Advocate
       For the Respondent/s      :       Mr. Md. Khurshid Alam (Aag12)
       (In Civil Writ Jurisdiction Case No. 19939 of 2021)
       For the Petitioner/s      :       Mr. Raghav Prasad, Advocate
       For the Respondent/s      :       Mr. Sajid Salim Khan ( Sc25 )
       (In Civil Writ Jurisdiction Case No. 19968 of 2021)
       For the Petitioner/s      :       Mr. Javed Aslam, Advocate
       For the Respondent/s      :       Mr. Md. Khurshid Alam ( Aag 12 )
       (In Civil Writ Jurisdiction Case No. 20947 of 2021)
       For the Petitioner/s      :       Mr. Raju Kumar Singh, Advocate
       For the Respondent/s      :       Mr. Sajid Salim Khan ( Sc25 )
       (In Civil Writ Jurisdiction Case No. 21207 of 2021)
       For the Petitioner/s      :       Mr. Ranjan Kumar Dubey, Advocate
       For the Respondent/s      :       Mr. Raj Kishore Roy ( Gp18 )
                                         Mr. Navnit Kumar, AC to GP-18
                                         Ms. Sulekha Kumari, AC to GP-18
                                         Ms. Prerna Anand, AC to GP-18
       (In Civil Writ Jurisdiction Case No. 21426 of 2021)
       For the Petitioner/s      :       Mr. Satish Chandra Mishra, Advocate
       For the Respondent/s      :       Mr. Raj Kishore Roy ( Gp18 )
                                         Mr. Navnit Kumar, AC to GP-18
                                         Ms. Sulekha Kumari, AC to GP-18
                                         Ms. Prerna Anand, AC to GP-18
       (In Civil Writ Jurisdiction Case No. 84 of 2022)
       For the Petitioner/s      :       Mr. Satish Chandra Mishra, Advocate
       For the Respondent/s      :       Mr. Raj Kishore Roy (Gp18)
       (In Civil Writ Jurisdiction Case No. 532 of 2022)
       For the Petitioner/s      :       Mr. Bidhanesh Misra, Advocate
 Patna High Court CWJC No.15060 of 2019(11) dt.13-10-2023
                                         125/127




                                         Ms. Tanuja Kumari Mishra, Advocate
       For the Respondent/s      :       Mr. Sajid Salim Khan (Sc25)
       (In Civil Writ Jurisdiction Case No. 558 of 2022)
       For the Petitioner/s      :       Mr. Satish Chandra Mishra, Advocate
       For the Respondent/s      :       Mr. Rishi Raj Sinha (Sc19)
       (In Civil Writ Jurisdiction Case No. 922 of 2022)
       For the Petitioner/s      :       Mr. Jitendra Kumar, Advocate
       For the Respondent/s      :       Mr. Md. Khurshid Alam (Aag 12 )
       (In Civil Writ Jurisdiction Case No. 1683 of 2022)
       For the Petitioner/s      :       Ms. Vagisha Pragya Vacaknavi, Advocate
       For the Respondent/s      :       Mr. Md. Khurshid Alam (Aag12)
       (In Civil Writ Jurisdiction Case No. 2104 of 2022)
       For the Petitioner/s      :       Mr. Arun Prasad Ambastha, Advocate
       For the Respondent/s      :       Mr. Md. Khurshid Alam (Aag12)
       (In Civil Writ Jurisdiction Case No. 2332 of 2022)
       For the Petitioner/s      :       Mr. Raghav Prasad, Advocate
       For the Respondent/s      :       Mr. P.K.Shahi ( Ag )
       (In Civil Writ Jurisdiction Case No. 2527 of 2022)
       For the Petitioner/s      :       Mr. Arun Prasad Ambastha, Advocate
       For the Respondent/s      :       Mr. Md. Khurshid Alam (Aag 12)
       (In Civil Writ Jurisdiction Case No. 3043 of 2022)
       For the Petitioner/s      :       Mr. Prabhas Ranjan, Advocate
       For the Respondent/s      :       Mr. Md. Khurshid Alam ( Aag 12)
       (In Civil Writ Jurisdiction Case No. 3147 of 2022)
       For the Petitioner/s      :       Mr. Vijay Shanker Tiwari, Advocate
                                         Mr. Sumit Kumar Jha, Advocate
                                         Ms. Riya Giri, Advocate
                                         Mr. Bivutosh Kumar, Advocate
       For the Respondent/s      :       Mr. Md. Khurshid Alam (Aag12)
       (In Civil Writ Jurisdiction Case No. 3164 of 2022)
       For the Petitioner/s      :       Mr. Vijay Shanker Tiwari, Advocate
                                         Mr. Sumit Kumar Jha, Advocate
                                         Ms. Riya Giri, Advocate
                                         Mr. Bivutosh Kumar, Advocate
       For the Respondent/s      :       Mr. Md. Khurshid Alam (Aag12)
       (In Civil Writ Jurisdiction Case No. 3658 of 2022)
       For the Petitioner/s      :       Mr. Braj Bhushan Mishra, Advocate
       For the Respondent/s      :       Mr. Sajid Salim Khan ( Sc 25)
       (In Civil Writ Jurisdiction Case No. 5955 of 2022)
       For the Petitioner/s      :       Mr. Sanjay Parasmani, Advocate
       For the Respondent/s      :       Mr. Md. Khurshid Alam ( Aag 12 )
       (In Civil Writ Jurisdiction Case No. 6676 of 2022)
       For the Petitioner/s      :       Mr. Shambhu Nath Choubey, Advocate
       For the Respondent/s      :       Mr. Md. Khurshid Alam (Aag12)
       (In Civil Writ Jurisdiction Case No. 8074 of 2022)
       For the Petitioner/s      :       Mr. Binod Kumar, Advocate
       For the Respondent/s      :       Mr. Md. Khurshid Alam (Aag12)
       (In Civil Writ Jurisdiction Case No. 8146 of 2022)
       For the Petitioner/s      :       Mr. Suresh Mishra, Advocate
       For the Respondent/s      :       Mr. Md. Khurshid Alam ( Aag 12 )
       (In Civil Writ Jurisdiction Case No. 8273 of 2022)
       For the Petitioner/s      :       Mr. Upendra Kumar Chaubey, Advocate
       For the Respondent/s      :       Mr. Md. Khurshid Alam ( Aag 12 )
       (In Civil Writ Jurisdiction Case No. 9005 of 2022)
       For the Petitioner/s      :       Mr. Pramod Mishra, Advocate
       For the Respondent/s      :       Mr. Md. Khurshid Alam ( Aag 12 )
       (In Civil Writ Jurisdiction Case No. 10100 of 2022)
           Patna High Court CWJC No.15060 of 2019(11) dt.13-10-2023
                                                   126/127




                  For the Petitioner/s      :       Mr. Ashok Kumar Singh, Advocate
                  For the Respondent/s      :       Mr. Pawan Kumar (A.C. To A.G.)
                  (In Civil Writ Jurisdiction Case No. 10119 of 2022)
                  For the Petitioner/s      :       Mr. Pramod Mishra, Advocate
                  For the Respondent/s      :       Mr. Md. Khurshid Alam ( Aag 12 )
                  (In Civil Writ Jurisdiction Case No. 10998 of 2022)
                  For the Petitioner/s      :       Mr. Ashok Kumar, Advocate
                  For the Respondent/s      :       Mr. Md. Khurshid Alam ( Aag 12 )
                  (In Civil Writ Jurisdiction Case No. 11402 of 2022)
                  For the Petitioner/s      :       Mr. Jitendra Prasad Singh, Advocate
                  For the Respondent/s      :       Mr. Pawan Kumar ( Ac To Ag )
                  (In Civil Writ Jurisdiction Case No. 13305 of 2022)
                  For the Petitioner/s      :       Mr. Ajay Kumar Jha, Advocate
                  For the Respondent/s      :       Mr. Md. Khurshid Alam (Aag12)
                  (In Civil Writ Jurisdiction Case No. 13531 of 2022)
                  For the Petitioner/s      :       Mr. Radha Mohan Pandey, Advocate
                                                    Mr. Chandra Sekhar Verma, Advocate
                  For the Respondent/s      :       Mr. Md. Khurshid Alam ( Aag 12 )
                  (In Civil Writ Jurisdiction Case No. 17297 of 2022)
                  For the Petitioner/s      :       Ms. Vagisha Pragya Vacaknavi, Advocate
                  For the Respondent/s      :       Mr. Pawan Kumar (A.C. To A.G.)
                  (In Civil Writ Jurisdiction Case No. 3204 of 2023)
                  For the Petitioner/s      :       Mr. Jitendra Kumar, Advocate
                  For the Respondent/s      :       Mr. Sajid Salim Khan (Sc25)
                  ======================================================
                  CORAM: HONOURABLE THE CHIEF JUSTICE
                                   and
                          HONOURABLE MR. JUSTICE PARTHA SARTHY
                                ORAL ORDER

                  (Per: HONOURABLE MR. JUSTICE PARTHA SARTHY)

11   13-10-2023

Re. I.A no.1 of 2023 (in CWJC no. 10084 of 2020)

1. The instant application has been filed for substitution of the sole petitioner who died on 8.11.2022, leaving behind his legal heirs as mentioned in paragraph no.2 of the petition.

2. Having heard learned counsel for the parties and having perused the contents of the petition, the prayer made in the application is allowed.

3. It is ordered that the name of the sole petitioner, Deenanath Bhagat, be expunged from the records of the case Patna High Court CWJC No.15060 of 2019(11) dt.13-10-2023 127/127 and be substituted by the two legal heirs, as stated in paragraph no.2 of the application.

4. I.A. no.1 of 2023 stands allowed.

(K. Vinod Chandran, CJ) (Partha Sarthy, J) Shiv/avinash U