Patna High Court
Dr. Sudhir Kumar Singh vs The State Of Bihar on 5 December, 2019
Author: Ahsanuddin Amanullah
Bench: Ahsanuddin Amanullah
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.24149 of 2019
======================================================
Dr. Sudhir Kumar Singh S/o Late Dr. Tripati Narayan Singh Resident of
Harpur Fatikwara, P.s.- Mahnar, Dist.- Vaishali, Presently residing at D-129,
P.C. Colony, Kankarbagh, P.s.- Kankarbagh, Dist.- Patna-800020
... ... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary, Revenue and Land
Reforms Department, Bihar, Patna
2. The Collector Vaishali at Hajipur
3. The Circle Officer Mahnar, Dist.- Vaishali
4. Sharmila Devi W/o Tapeshwar Paswan Resident of Village- Harpur
Fatikwara, P.s.- Mahnar, Dist.- Viashali
5. Sangita Devi W/o Laliteshwar Paswan Resident of Village- Harpur
Fatikwara, P.s.- Mahnar, Dist.- Viashali
... ... Respondent/s
======================================================
Appearance :
For the Petitioner/s : Mr. Anil Kumar, Advocate
For the State : Mr. Rishi Raj Sinha, SC 19
======================================================
CORAM: HONOURABLE MR. JUSTICE AHSANUDDIN AMANULLAH
ORAL JUDGMENT
Date : 05-12-2019 Heard learned counsel for the petitioner and learned SC 19 for the State.
2. The petitioner has moved the Court for the following relief:
" That this is an application for issuance of an appropriate writ, order or direction, directing the respondent no. 2, i.e. The ld. Collector, Vaishali to dispose of the Basgit Parcha Revision case no. 38/2014 which has been filed by the petitioner against the order dated 5.4.2013/6.4.2013 passed by the C.O. Mahnar in Basgit Parcha case no. 4/11-12 and the same is pending since last 5 years, without any valid reason.
And or any other relief(s) for which the petitioner is found to be entitled in the facts and circumstances of the case."
Patna High Court CWJC No.24149 of 2019 dt.05-12-2019 2/2
3. Learned counsel for the petitioner submitted that he has filed Basgit Parcha Revision Case No. 38 of 2014 before the Collector, Vaishali, which is still pending. Learned counsel submitted that his ancestral and raiyati land has been settled to respondents no. 4 and 5 by issuance of basgit parcha which is totally illegal and for which he has moved the Collector, Vaishali for cancellation of the same. It was submitted that for five years now, the same is still pending.
4. Learned counsel for the State submitted that the writ petition be disposed off directing the Collector, Vaishali to dispose off the revision filed by the petitioner.
5. In view thereof, the writ petition stands disposed off directing the Collector, Vaishali at Hajipur (respondent no. 2) to dispose off Basgit Parcha Revision Case No. 38 of 2014, if already not disposed off, expeditiously, and in any case, within two months from the date of production of a copy of this order before him.
(Ahsanuddin Amanullah, J) Anjani/-
AFR/NAFR U