Patna High Court - Orders
Ram Narayan Yadav @Ram Narayan Singh And ... vs The State Of Bihar And Ors on 19 August, 2025
Author: Rajiv Roy
Bench: Rajiv Roy
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.18313 of 2016
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1. Ram Narayan Yadav @ram Narayan Singh and Ors
2. Satya Narayan Yadav @ Satya Narayan Singh both sons of Late Chandrika
Yadav
3. Most. Shanti Devi wife of Late Gauri Shankar Yadav
4. Chitranjan Kumar
5. Kamlesh Kumar @ Kamleshwar Kumar Singh
6. Krishna Kumar
7. Birendra Kumar all 4 sons of Late Gauri Shankar Yadav All are residents of
village - Sarhathi, Police Station - Itarhi, District - Buxar.
... ... Petitioner/s
Versus
1. The State Of Bihar and Ors
2. The Director of Consolidation, Bihar, Patna.
3. The Consolidation Officer, Itarhi, Buxar.
4. Sitaram Keshri son of Sri Surajit Keshri resident of village - Itarhi, Police
Station - Itarhi, District - Buxar.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Parijat Saurav, Adv.
For the Respondent/s : Mr. Manoj Kumar Sinha, Ac to Sc19
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CORAM: HONOURABLE MR. JUSTICE RAJIV ROY
ORAL ORDER
2 19-08-2025Heard Mr. Parijat Saurav, learned counsel for the petitioner and the State.
2. The present writ petition has been preferred for the following relief(s):
(i) for issuance of writ in the nature of certiorari or any other appropriate writ, order or direction for quashing/setting aside the judgement dated 05.11.2015 passed in BLT Case No. 976 of 2013 (Ram Narayan Patna High Court CWJC No.18313 of 2016(2) dt.19-08-2025 2/3 Yadav and Ors. Vs the State of Bihar and Ors.) by the Bihar Land Tribunal, Patna, whereby the case of the petitioners has been dismissed.
(ii) for issuance of writ in the nature of certiorari or any other appropriate writ, order or direction for quashing/setting aside the order dated 28.06.2013 passed by the Director of Consolidation, Bihar, Patna in Consolidation Revision Case No. 163 of 2010, whereby the revision application filed by the respondent no. 4 SitaramKeshri under Section 35 of the Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956 has been allowed.
3. Though the petitioner has challenged the order passed by the Bihar Land Tribunal in BLT Case No. 976 of 2013 ( Ram Narayan Yadav and Ors. Vs. The State of Bihar and Ors.), Mr. Saurav candidly submits that they have already preferred Title Suit No. 835 of 2013 which is presently pending before a Competent Civil Court, Buxar. He submits that the matter is pending for last 12 years and the future of the petitioners hinges on the outcome of the title suit.
4. Learned State Counsel submits that instead of agitating the matter in the writ petition, it would be appropriate that the petitioner take the title suit to its logical conclusion. Patna High Court CWJC No.18313 of 2016(2) dt.19-08-2025 3/3
5. In that background, this Court disposes of the writ petition allowing the petitioner to agitate the Title Suit No. 835 of 2013 pending before the Civil Court, Buxar.
6. It is expected that the concerned Court shall take up the matter and after noticing/hearing all the parties shall take the same to its logical conclusion as already twelve years have been elapsed. The future of the petitioner naturally will depend on the outcome of the Title Suit No. 835 of 2013.
7. The writ petition is disposed of with aforesaid observation.
(Rajiv Roy, J) Vijay Singh/-
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