Patna High Court - Orders
Rajendra Prasad Singh & Ors vs The State Of Bihar & Ors on 16 July, 2014
Author: Shivaji Pandey
Bench: Shivaji Pandey
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.14629 of 2013
======================================================
1. Rajendra Prasad Singh Son Of Late Janak Lal Singh Resident Of Vill. -
Morsand, P.S. Pusa, District - Samastipur
2. Ram Chandra Singh@ Ram Chandra Prasad Singh Son Of Late Janak
Lal Singh Resident Of Vill. - Morsand, P.S. Pusa, District - Samastipur
3. Surendra Prasad Singh @ Surendra Kumar Son Of Late Janak Lal Singh
Resident Of Vill. - Morsand, P.S. Pusa, District - Samastipur
4. Devendra Prasad Singh Son Of Late Janak Lal Singh Resident Of Vill. -
Morsand, P.S. Pusa, District - Samastipur
5. Most. Radha Devi W/O Late Janak Lal Singh Resident Of Vill. -
Morsand, P.S. Pusa, District - Samastipur
6. Sumitra Devi @ Sumitra Kumari D/O Late Janak Lal Singh Resident Of
Vill. - Morsand, P.S. Pusa, District - Samastipur
7. Gayatri Devi W/O Ram Prasad Rai and D/O Late Janak Lal Singh R/O
Vill. + P.S. Mansi, Distt. Khagaria
.... .... Petitioner/s
Versus
1. The State Of Bihar
2. Addl. Collector, Samastipur
3. Land Reforms Dy. Collector, Samastipur
4. Circle Officer, Pusa Block, Samastipur .......Respondent Ist Set.
5. Ram Naresh Singh S/O Late Ratan Lal Singh Resident Of Vill. -
Morsand, Tola - Jagir, P.S. Pusa, District - Samastipur
6. Dilip Kumar Singh Son Of Late Amiri Lal Singh Resident Of Vill. -
Morsand, P.S. Pusa, District - Samastipur
7. Pradeep Kumar Singh Son Of Late Amiri Lal Singh Resident Of Vill. -
Morsand, P.S. Pusa, District - Samastipur
8. Bhushan Kumar Singh Son Of Late Amiri Lal Singh Resident Of Vill. -
Morsand, P.S. Pusa, District - Samastipur
9. Shyam Lal Singh Son Of Late Amiri Lal Singh Resident Of Vill. -
Morsand, P.S. Pusa, District - Samastipur
10. Bablu Singh Son Of Late Amiri Lal Singh Resident Of Vill. - Morsand,
P.S. Pusa, District - Samastipur
11. Shambhu Pd. Singh Son Of Late Chote Lal Singh Resident Of Vill. -
Morsand, P.S. Pusa, District - Samastipur
12. Satya Narayan Singh Son Of Bare Lal Singh Resident Of Vill. -
Morsand, P.S. Pusa, District - Samastipur
13. Mukesh Kumar Singh Son Of Bare Lal Singh Resident Of Vill. -
Morsand, P.S. Pusa, District - Samastipur
14. Makru Kumar Son Of Bare Lal Singh Resident Of Vill. - Morsand, P.S.
Pusa, District - Samastipur
15. Sahdeo Kumar Son Of Bare Lal Singh Resident Of Vill. - Morsand,
P.S. Pusa, District - Samastipur
16. Ujala Devi W/O Prafull Kumar Resident Of Vill. - Morsand, P.S. Pusa,
District - Samastipur
17. Shashi Kant Son Of Prafull Kumar Resident Of Vill. - Morsand, P.S.
Pusa, District - Samastipur
18. Sachin Kumar Son Of Prafull Kumar Resident Of Vill. - Morsand, P.S.
Pusa, District - Samastipur
Patna High Court CWJC No.14629 of 2013 (3) dt.16-07-2014
2
19. Suman Kumari D/O Prafull Kumar Resident Of Vill. - Morsand, P.S.
Pusa, District - Samastipur
20. Most. Savitri Devi W/O Late Gulabi Lal Singh Resident Of Vill. -
Morsand, P.S. Pusa, District - Samastipur
21. Baleshwar Pd. Singh Son Of Nandlal Singh Resident Of Vill. -
Morsand, P.S. Pusa, District - Samastipur
22. Geeta Pd. Singh Son Of Nandlal Singh Resident Of Vill. - Morsand,
P.S. Pusa, District - Samastipur
23. Hari Pd. Singh Son Of Nandlal Singh Resident Of Vill. - Morsand, P.S.
Pusa, District - Samastipur
24. Arun Kumar Singh S/O Jawar Lal Singh Resident Of Vill. - Morsand,
P.S. Pusa, District - Samastipur
25. Rajeev Kumar Son Of Late Kapleshwar Pd. Singh Resident Of Vill. -
Morsand, P.S. Pusa, District - Samastipur
26. Sanjeev Kumar Son Of Late Kapleshwar Pd. Singh Resident Of Vill. -
Morsand, P.S. Pusa, District - Samastipur
27. Suresh Pd. Singh Son Of Binda Singh Resident Of Vill. - Morsand,
P.S. Pusa, District - Samastipur
28. Rampravesh Singh Son Of Binda Singh Resident Of Vill. - Morsand,
P.S. Pusa, District - Samastipur
29. Chandrashekhar Pd. Singh Son Of Late Laxmi Pd. Singh Resident Of
Vill. - Morsand, P.S. Pusa, District - Samastipur
30. Raju Pd. Singh Son Of Late Laxmi Pd. Singh Resident Of Vill. -
Morsand, P.S. Pusa, District - Samastipur
31. Mintu Pd. Singh Son Of Late Laxmi Pd. Singh Resident Of Vill. -
Morsand, P.S. Pusa, District - Samastipur
32. Surmila Devi Daughter Of Late Jai Lal Singh Resident Of Vill. -
Morsand, P.S. Pusa, District - Samastipur
33. Brijmala Devi Daughter Of Late Jai Lal Singh Resident Of Vill. -
Morsand, P.S. Pusa, District - Samastipur
34. Basanti Devi Daughter Of Late Jai Lal Singh Resident Of Vill. -
Morsand, P.S. Pusa, District - Samastipur
35. Pridyotma Devi Daughter Of Late Jai Lal Singh Resident Of Vill. -
Morsand, P.S. Pusa, District - Samastipur
36. Anjula Devi Daughter Of Late Jai Lal Singh Resident Of Vill. -
Morsand, P.S. Pusa, District - Samastipur
37. Dinesh Singh Son Of Late Hiya Lal Singh Resident Of Vill. -
Morsand, P.S. Pusa, District - Samastipur
38. Gauri Shankar Singh Son Of Late Hiya Lal Singh Resident Of Vill. -
Morsand, P.S. Pusa, District - Samastipur
.... .... Respondent/s
======================================================
Appearance :
For the Petitioner/s : Mr. Mukesh Kumar, Advocate.
For the State : Mr. A.K. Dubey, AC to AAG 4
======================================================
CORAM: HONOURABLE MR. JUSTICE SHIVAJI PANDEY
ORAL ORDER
3 16-07-2014Heard learned counsel for the petitioners and learned Patna High Court CWJC No.14629 of 2013 (3) dt.16-07-2014 3 counsel for the State.
In the present writ petition the petitioners are challenging the order dated 21.12.2012 passed in Mutation Revision Case No.21/2007/76/2008 by the Additional Collector, Samastipur by which the order of Land Reforms Deputy Collector, Samastipur dated 1.10.1997 passed in Mutation Case No. 14/89-90/3/92-93 has been set side and has affirmed the order dated 29.8.1989 passed by the Circle Officer, Pusa, Samastipur.
The matter relates to mutation. In view of Section 9 read with section 15 of the Bihar Land Mutation Act, 2009 it will not be proper for this Court to adjudicate the issue. Accordingly this writ petition is disposed of with a liberty to the petitioner to approach the aforesaid Tribunal. If such an application is filed within 30 days from today the time consumed before this Court will be taken into consideration while deciding the limitation petition, if any.
Vinay/- (Shivaji Pandey, J) U