Serajuddin Khan vs The State Of Bihar And Ors on 9 February, 2026

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Patna High Court - Orders

Serajuddin Khan vs The State Of Bihar And Ors on 9 February, 2026

Bench: Rajiv Roy

                     IN THE HIGH COURT OF JUDICATURE AT PATNA
                              Civil Writ Jurisdiction Case No.15521 of 2017
                 ======================================================
                 Serajuddin Khan

                                                                            ... ... Petitioner/s
                                                     Versus
                 The State Of Bihar and Ors.

                                                           ... ... Respondent/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s   :       Mr. Md. Waliur Rahman, Advocate
                 For the Respondent/s   :       Mr. Dhurjati Pd. Singh, GP-14
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE RAJIV ROY
                                       ORAL ORDER

2   09-02-2026

Heard Mr. Waliur Rahman, learned counsel for the petitioner and Mr. Dhurjati Pd. Singh, learned GP-14

2. The present petition has been preferred for the following relief(s):

"(i) For setting aside the order dated 30/08/2017 passed by Ld.Member Administration, The Bihar land Tribunal Patna in B.L.T. case no-

728/2015, whereby the Ld. Member affirmed the order dated 02/05/2015 passed by the Divisional commissioner, Saran Division, Chapra in Bihar Land Dispute Resolution Appeal Case no-27/2014 by which the order dated 23/12/2013 passed by the D.C.L.R. at Siwan Sadar in B.L.D.R.Case No- 34/210 of 2013-14 was set aside mechanically.

(ii) for restraining the private respondents Patna High Court CWJC No.15521 of 2017(2) dt.09-02-2026 2/2 not to interfere in the peaceful possession of petitioner till the disposal of the present writ application.

(iii) For any other relief/relief's deem fit and proper in the facts and circumstances of the case."

3. This application shall be heard.

4. State receives notice on behalf of respondent nos. 1, 3 to 5, no notice required to respondent no. 2.

5. Issue notice to the respondent nos. 6 to 12 through both processes i.e. ordinary as well as registered cover with A/D for which requisites etc. must be filed within a period of six weeks failing which the application shall stand rejected without further reference to the Bench.

6. In case, the order passed is not complied and the matter accordingly stands dismissed, subsequently, the same be posted under the heading 'To be Mentioned'.

7. Pleadings to be exchanged in six months.

8. Rule is made returnable within a period of one year.

(Rajiv Roy, J) Adnan/-

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Patna High Court - Orders