Patna High Court - Orders
Priya Ranjan Das vs The State Of Bihar on 16 February, 2026
Author: Rajiv Roy
Bench: Rajiv Roy
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.2561 of 2026
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Priya Ranjan Das Son of Late Sita Ram Das, Resident of Village- Mukheria,
Police Station- By Pass (Jagdishpur), P.O- Khutaha, District- Bhagalpur,
State- Bihar- 812005. At present- Flat No. 6G, ANN Tower, RBSS Road,
Bhikhanpur, Police Station- Ishakchak, P.O.- H.P.O. Bhagalpur, State- Bihar-
812001.
... ... Petitioner/s
Versus
1. The State of Bihar.
2. The Chief Secretary, Govt. of Bihar, Patna.
3. The Principal Secretary, Revenue and Land Reform Department, Govt. of
Bihar, Patna.
4. The Commissioner, Bhagalpur Division, Bhagalpur.
5. The District Magistrate, Banka.
6. The Deputy Collector Land Reforms, Banka.
7. The Anchal Adhikari, Anchal Banka, District- Banka.
8. The Revenue Officer, Anchal Banka, District- Banka.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Dr. Manoj Kumar, Advocate
For the Respondent/s : Mr. Ramadhar Singh, GP-25
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CORAM: HONOURABLE MR. JUSTICE RAJIV ROY
ORAL ORDER
2 16-02-2026Heard the parties.
2. The present petition has been preferred for the following relief(s):
"for issuance of an appropriate writ/writs, order/orders, direction/directions in the nature of writ of mandamus commanding upon the concerned respondents specially respondent Nos. 2 and 3 to take appropriate action by initiating high Patna High Court CWJC No.2561 of 2026(2) dt.16-02-2026 2/2 level enquiry against responsible officers of Banka Anchal Office in the light of application/compliant dated 09.10.2023 in the interest of justice."
3. After some arguments, learned counsel for the petitioner submits that it will suffice if the Collector, Banka (respondent no. 5) looks into the matter and pass necessary order as he has grievance against the respondent no. 7, the Circle Officer, Banka.
4. Learned State counsel has no objection to it.
5. In that background, the writ petition stands disposed of allowing the petitioner to agitate the matter before the respondent no. 5, the Collector, Banka who shall be noticing the parties and shall take the matter to its logical conclusion at an earliest.
(Rajiv Roy, J) Adnan/-
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