Umda Devi And Ors vs The State Of Bihar And Ors on 2 February, 2026

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Patna High Court - Orders

Umda Devi And Ors vs The State Of Bihar And Ors on 2 February, 2026

Bench: Rajiv Roy

                     IN THE HIGH COURT OF JUDICATURE AT PATNA
                               Civil Writ Jurisdiction Case No.150 of 2018
                 ======================================================
           1.     Umda Devi and Ors Wife of Late Kapildeo Yadav,
           2.    Sahdeo Yadav, Son of Late Choudhary Yadav,
           3.    Pramod Yadav, Son of Late Uchit Yadav,
           4.    Vinod Kumar @ Vinod Rai, Son of Late Amarnath Rai, All resident of
                 Village- Narepur West, P.S. and Post- Bachhwara, Sub Registry- Teghara,
                 District- Begusarai.

                                                                                   ... ... Petitioner/s
                                                        Versus
           1.    The State Of Bihar and Ors
           2.    The Collector, Begusarai.
           3.    The Additional Collector, Begusarai.
           4.    Circle Officer, Block- Bachhawara, District- Begusarai.
           5.    Randhir Yadav Settle of Jhamatia Ghat Mela, Son of Shiv Shankar Yadav,
                 Jhamatia Ghat Meal, Resident of Village- Narepur West, P.S. and Post-
                 Bachhawara, District- Begusarai.

                                                           ... ... Respondent/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s   :           Mr. Radha Mohan Pandey, Adv.
                 For the Respondent/s   :           Mr. Rishi Raj Sinha -Sc19
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE RAJIV ROY
                                       ORAL ORDER

3   02-02-2026

Heard Mr. Radha Mohan Pandey, learned counsel for the petitioners and the State.

2. The present application has been preferred:

for issuance of an appropriate writ order or direction for cancellation/annulment of settlement of Jhamatia Ghat Mela in the District Begusarai settled erroneously and illegally in favour of settlee Respondent No. 4 in the year 2017 2018 without any notification or Patna High Court CWJC No.150 of 2018(3) dt.02-02-2026 2/3 declaration by the competent authority that Jhamatia Ghat Mela is Mela under the Bihar State -Mela Authority Act, 2008.

3. The matter relates to a piece of land in the district of Begusarai and the grievance of the petitioners is/are that the respondents are conducting Jhamatia Ghat Mela there and making settlement completely blocking their movement/business.

4. The submission is that in the year 2017 itself, in Title Suit No. 92 of 2017 (Umda Devi & Ors. vs. Collector & Ors.), the Competent Court passed order in their favour, still no response.

5. The Co-ordinate Bench on 03.05.2018, directed the State to file affidavit. Today, on call, the contention is that the same be again adjourned for filing reply.

6. This Court has two options; either to allow the prayer of the State after imposing cost of Rs. 5,000/- and/or to dispose of the writ petition with a direction to the petitioner to move before the Collector, Begusarai (respondent no. 2) in next four weeks.

7. Needless to add, if a proper petition with all the supporting documents is/are filed, the Collector, Begusarai is duty-bound to take the matter to its logical conclusion Patna High Court CWJC No.150 of 2018(3) dt.02-02-2026 3/3 preferably within a period of six months from the date the representation is received in the office.

8. The writ petition is disposed of with aforesaid observation.

(Rajiv Roy, J) Vijay Singh/-

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Patna High Court - Orders