Dr Sudhir Kumar Singh vs The State Of Bihar on 5 April, 2024

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Patna High Court - Orders

Dr Sudhir Kumar Singh vs The State Of Bihar on 5 April, 2024

Bench: Rajiv Roy

                      IN THE HIGH COURT OF JUDICATURE AT PATNA
                                Civil Writ Jurisdiction Case No.3083 of 2024
                 ======================================================
                 Dr Sudhir Kumar Singh son of Dr.Tripati Narayan Singh, Resident of Harpur
                 Fatikwara, Police Station- Mahnar, District-Vaishali presently residing at D-
                 129, P.C.Colony, Kankarbagh, Police Station-Kankarbagh, District-Patna.

                                                                        ... ... Petitioner/s
                                                 Versus
           1.    The State Of Bihar Through the Additional Chief Secretary, Revenue and
                 Land Reforms Department, Govt. of Bihar, Patna.
           2.    The Collector, Vaishali at Hajipur.
           3.    The Circle Officer, Mahnar, District-Vaishali.
           4.    Sharmila Devi wife of Tapeshwar Paswan. Resident of village-Harpur
                 Fatikwara, Police Station- Mahnar, District-Vaishali
           5.    Sangita Devi Wife of Laliteshwar Paswan resident of village-Harpur
                 Fatikwara, Police Station- Mahnar, District-Vaishali

                                                           ... ... Respondent/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s   :       Mr.Jitendra Prasad Singh, Advocate
                                                Ms. Sripriya Singh, Advocate
                 For the Respondent/s   :       Mr. Sunil Kumar Mandal, SC-3
                                                Mr. Arjun Prasad, AC to SC-3
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE RAJIV ROY
                                       ORAL ORDER

2   05-04-2024

Heard learned counsel for the petitioner and the State.

2. The petitioner has prayed for the following reliefs:

(i) for setting aside the judgment dated 8.12.2023 passed by learned Member Judicial, the Bihar Land Tribunal, Patna in B.L.T. Case No.553 of 2022 by which in exercising the Patna High Court CWJC No.3083 of 2024(2) dt.05-04-2024 2/3 jurisdiction under section 9 and 14 of the Bihar Land Tribunal Act he has dismissed the case filed by the petitioner and affirmed the order of Collector;

(ii) for setting aside the order dated 26.7.2022 passed by the Collector, Vaishali in Basgit Parcha Revision Case No.38 of 2014-15 whereby he has dismissed the revision preferred by the petitioner under the provisions of Bihar Privilege Persons Home Stead Tenancy Act and affirmed the order of the Circle Officer, Mahna;

(iii) for setting aside the order dated 5.4.2013/6.4.2013 passed by the Circle Officer, Mahnar in Basgit Parcha Case No.04 of 2011-12 whereby Basgit Parcha has been issued in favour of Patna High Court CWJC No.3083 of 2024(2) dt.05-04-2024 3/3 private respondent no.4 and 5 with respect to the land of petitioner bearing Khata No.29 Plot No.764, having an area of 412 dec. situated at village- Harpur Fatikwara, Anchal- Mahnar within the district of Vaishali.

(iv) for grant of any other relief/reliefs for which the petitioner is legally entitled in the facts and circumstances of the case.

3. After some argument, learned counsel for the petitioner submits that he will be availing remedy before an appropriate Court.

4. The writ petition stands disposed of granting such liberty.

(Rajiv Roy, J) Ravi/-

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Patna High Court - Orders