Patna High Court - Orders
Indrajit Singh vs The State Of Bihar on 30 September, 2024
Author: P. B. Bajanthri
Bench: P. B. Bajanthri, Alok Kumar Pandey
IN THE HIGH COURT OF JUDICATURE AT PATNA
Miscellaneous Jurisdiction Case No.2317 of 2022
In
Civil Writ Jurisdiction Case No.1503 of 2022
======================================================
Ramayan Kumar Rai Son of Hridya Nand Rai, Resident of Vill. Itaur, P.S.
Charpokhari, Distt. Bhojpur.
... ... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary, Namely Naresh
Mehrotra, Land Reforms and Revenue Department, Old Secretariat, Patna.
2. The District Magistrate, namely Raj Kumar, District- Bhojpur at Ara.
3. The Sub Divisional Officer, Piro namely Amrendra Kumar, Piro, Distt.
Bhojpur.
4. The Circle Officer, namely Birendra Kumar, Charpokhari Circle, Bhojpur.
... ... Opposite Party/s
======================================================
with
Civil Writ Jurisdiction Case No. 11918 of 2024
======================================================
Indrajit Singh Son of Kameshwar Singh, resident of Village- Itaur @ Itaura,
P.O.- Kumhaila, P.S.- Charpokhari, District- Bhojpur.
... ... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary, Department of Revenue
and Land Reforms, Bihar, Patna.
2. The Collector-cum- District Magistrate, Bhojpur at Arrah.
3. The Additional Collector, Bhojpur at Arrah.
4. The Sub- Divisional Officer, Piro, District- Bhojpur.
5. The Circle Officer, Charpokhari, District- Bhojpur.
6. Ramayan Kumar Rai, Son of Hirdyanand Rai, resident of Village- Itaur,
P.O.- Kumhaila, P.S.- Charpokhari, District- Bhojpur.
... ... Respondent/s
======================================================
Appearance :
(In Miscellaneous Jurisdiction Case No. 2317 of 2022)
For the Petitioner/s : Mr. Rajeev Ranjan II, Advocate
Smt. Priyanka Kumari, Advocate
Patna High Court MJC No.2317 of 2022(7) dt.30-09-2024
2/3
Smt. Kumari Rupa, Advocate
Smt. Kumari Seema Singh, Advocate
Smt. Anjana Gupta, Advocate
For the Opposite Party/s : Mr. Md. Khurshid Alam (Aag 12)
(In Civil Writ Jurisdiction Case No. 11918 of 2024)
For the Petitioner/s : Mr. Arvind Kumar Sinha, Advocate
For the Respondent/s : Mr. Government Pleader 10
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CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI
and
HONOURABLE MR. JUSTICE ALOK KUMAR PANDEY
ORAL ORDER
(Per: HONOURABLE MR. JUSTICE P. B. BAJANTHRI)
7 30-09-2024Pursuant to earlier order dated 23.09.2024, Sri Tanai Sultania, the District Magistrate, Bhojpur is present through video conference. He has apprised that he has reported as District Magistrate, Bhojpur only on 11.09.2024. His predecessor Mr. Raj Kumar, presently the Managing Director, COMFED is hereby directed to file his personal affidavit that during his tenure as District Magistrate, Bhojpur, in the present case, what are the steps taken by him to implement the order of this Court for about last two years and few months.
2. The present District Magistrate submitted with reference to records that about 80 % of the encroachment has been removed and he is undertaking removal of remaining 20 % before 31.10.2024 and delay is due to water logging.
3. Relist this matter on 21.10.2024 for the purpose of filing of personal affidavit of Sri. Raj Kumar, the then District Magistrate, Bhojpur.
Patna High Court MJC No.2317 of 2022(7) dt.30-09-2024 3/3
4. Personal appearance of Sri Tanai Sultania, present District Magistrate, Bhojpur stands dispensed until further orders.
(P. B. Bajanthri, J) (Alok Kumar Pandey, J) GAURAV S./-
U