Patna High Court - Orders
Pradeep Gupta vs The State Of Bihar on 20 January, 2026
Author: Rajiv Roy
Bench: Rajiv Roy
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.582 of 2026
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Pradeep Gupta
... ... Petitioner/s
Versus
The State of Bihar
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr.Jibendra Mishra, Advocate
For the Respondent/s : Mr.Standing Counsel (18)
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CORAM: HONOURABLE MR. JUSTICE RAJIV ROY
ORAL ORDER
2 20-01-2026Heard the parties.
2.The present petition has been preferred for the following relief/s:
(i) for quashing the order dated 22/4/2025 (Annexure P-12) passed by the learned Chairman Mr. Sanjay Priya of Bihar Land Tribunal, Patna, Respondent No. 2 in B.L.T Case No. 378 of 2023 (Pradeep Gupta Versus The State of Bihar and others) whereby and where under he has been pleased to dismiss the application of the petitioner finding no illegality in the order dated 02/12/2022 (Annexure P-
11) passed by the District Collector, Patna High Court CWJC No.582 of 2026(2) dt.20-01-2026 2/5 Katihar in Misc. Basghit Parcha Revision Case No. 497 of 2021- 22(Pradeep Gupta Versus Bhavtosh Shukla and others);
(ii) for quashing the order dated 02/12/2022 (Annexure P-11) passed by the District Collector, Katihar Respondent No. 3 in above said Miscellaneous Basgeet Parcha Revision Case No. 497/2021-22 whereby and where under he has been pleased to dismiss the Misc. Revision Petition of the petitioner and directed the Circle Officer, Manihari, Respondent No. 5, to pass a fresh order with regard to the lands in question for which Basgeet Parcha was granted to the petitioner and also directed to the Circle Officer to mention the said land in the Jamabandi Record of the landlord/the opposite parties;
(iii) for also quashing the letter No. Patna High Court CWJC No.582 of 2026(2) dt.20-01-2026 3/5 1434 dated 28/9/2022 (Annexure P- 10/1) passed by the Anchal Adhikari, Manihari written to the In-charge Officer, District Law Section Katihar with respect to the Basgeet Parcha Revision Misc, Case No. 497/2021-22 by which he has erroneously, illegally and malafidely reported the matter to the District Authority in the B.P.P.H.T Revision Mise, Case relying upon which the District Collector, Respondent N. 3 has rejected the above said Revision Mise, Petition of the petitioner which was filed by the petitioner arising out of B.P.PH.T Revision Case No. 531/2010-11 (Raghunandan Shukla Versus Pradeep Gupta and others), in the light of the order dated 19/2/2021 (Annexure P-9) passed by the Bihar Land Tribunal Patna in B.LT Case No. 181/2017 (Pradeep Clupta Versus the State of Patna High Court CWJC No.582 of 2026(2) dt.20-01-2026 4/5 Bihar and others);
(iv) for restraining the opposite parties from interfering with the possession of the petitioner over his Basgeet Parcha land of Mauza Dilarpur, Thana No. 300 Khata No. 357 Khesra No. 1340 measuring an area of 03 (three) decimals (Annexure P-3);
(v) for any other relief or reliefs for which the petitioner may be found entitled in the facts and circumstances of the case.
3. This application shall be heard.
4. The State receives notice on behalf of respondent nos. 01 to 05.
5. Issue notice to respondent nos.06 to 11 both by registered cover with A/D as well as ordinary process for which requisites etc. must be filed within two weeks from today failing which this application shall stand rejected without further reference to a Bench.
6. In case, the order passed is not complied and the matter accordingly stands rejected, the same be posted under the Patna High Court CWJC No.582 of 2026(2) dt.20-01-2026 5/5 heading "To be Mentioned".
7. Pleadings to be exchanged in six months.
8. Rule is made returnable within one year.
(Rajiv Roy, J) Ravi/-
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