Patna High Court - Orders
The State Of Bihar vs Smt. Basmati Devi & Ors. on 26 June, 2014
Author: Shivaji Pandey
Bench: Shivaji Pandey
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Review No.217 of 2013
In
Civil Writ Jurisdiction Case No. 3041 of 2012
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1. The State Of Bihar, Through The Principal Secretary Department Of
Revenue And Land Reforms, Government Of Bihar, Patna
.... .... Petitioner/s
Versus
1. Smt. Basmati Devi W/O Sri Yogendra Sahni R/O Mohalla- Rashalpur,
Saiyad Saleem, P.O.- Bhikhanpura, P.S.- Ahiyapur, Dist.- Muzaffarpur
2. Smt. Anju Kumari W/O Dr. Ram Krishna Mishra R/O Village- Kashaur,
P.S.- Sonbarsa, District- Sitamarhi, At Present Resident At Mohalla-
Rashalpur Saiyad Saleem, P.O.- Bhikhanpur, P.S.- Ahiyapur, District-
Muzaffarpur
3. Smt. Rasmi Devi W/O Ramphal Sahni R/O Mohalla- Rashalpur Saiyad
Saleem, P.O.- Bhikhanpur, P.S.- Ahiyapur, District- Muzaffarpur
4. Sri Arun Kumar Sahni S/O Hari Nandah Sahni R/O Mohalla- Rashalpur
Saiyada Saleem, P.O.- Bhikhanpur, P.S.- Ahiapur, District- Muzaffarpur
5. Sri Nanu Sahni S/O Bhyela Sahni R/O Mohalla- Rashalpur Saiyada
Saleem, P.O.- Bhikhanpur, P.S.- Ahiapur, District- Muzaffarpur
6. Tasadk Ahmand S/O Abdul Quadir R/O Mohalla- Rashalpur Saiyada
Saleem, P.O.- Bhikhanpur, P.S.- Ahiapur, District- Muzaffarpur, At Present
C/O Late Abdul Quadir, Mohalla- Moghal Pur, Nawab Bahadur Road,
Patna City, Patna
7. Nenar Ahmad S/O Abdul Quadir R/O Mohalla- Rashalpur Saiyada
Saleem, P.O.- Bhikhanpur, P.S.- Ahiapur, District- Muzaffarpur, At Present
C/O Late Abdul Quadir, Mohalla- Moghapur, Nawab Bahadur Road, Patna
City, Patna
8. Bibi Hawan Band D/O Abdul Qadir R/O Mohalla- Rashalpur Saiyada
Saleem, P.O.- Bhikhanpur, P.S.- Ahiapur, District- Muzaffarpur, At Present
C/O Late Abdul Quadir, Mohalla- Moghalpur, Nawab Bahadur Road, Patna
City, Patna
.... .... Respondent/s
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Appearance :
For the Petitioner/s : Mr.
For the Respondent/s : Mr.
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CORAM: HONOURABLE MR. JUSTICE SHIVAJI PANDEY
ORAL ORDER
7 26-06-2014Heard learned counsel for the petitioner and the State.
In view of order passed in CWJC No. 1091 of 2013 and analogous cases, the Division Bench has considered the Patna High Court C. REV. No.217 of 2013 (7) dt.26-06-2014 2/2 provisions of Bihar Land Disputes Resolution Act 2009 and has declared Section 4(4) of the said Act to be arbitrary and to that extent unconstitutional and certain provisions of the Act have been read down in particular manner.
In this view of the matter, there is no need to proceed with this review application, so much so that the State is not a person aggrieved in the writ application as it is a dispute in between the two individuals and there is no error in the order apparent on the face of the record to show that it requires review of the earlier order.
In this view of the matter, this revision application is dismissed.
Jay/- (Shivaji Pandey, J) U