Patna High Court - Orders
Ramesh Paswan And Ors vs The State Of Bihar And Ors on 13 January, 2026
Author: Rajiv Roy
Bench: Rajiv Roy
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.18913 of 2018
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1. Ramesh Paswan
2. Anil Paswan
3. Dinesh Paswan All sons of Late Narayan Paswan Resident of Village -
Jirwa, P.S. Shankarpur, District - Madhepura.
... ... Petitioner/s
Versus
1. The State Of Bihar
2. The Collector-cum-District Magistrate, Madhepura.
3. The Sub Divisional Magistrate, Madhepura.
4. The Circle Officer, Shankarpur, District - Madhepura.
5. Ranjan Kumar Singh Son of Sri Ram Bachan Singh Resident of Village -
Birpur, P.S. - Jurawanpur, District - Vaishali, at present resident of village -
Jirwa, P.S. Shankarpur, District - Madhepura.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Bam Bahadur Jha, Advocate
For the State : Mr. Rishi Raj Sinha, SC-19
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CORAM: HONOURABLE MR. JUSTICE RAJIV ROY
ORAL ORDER
7 13-01-2026Heard the parties.
2. The present petition has been preferred for the grant of following relief(s):
"for quashing the order dated 28.03.2018 in B.L.T. Case No. 651 of 2017 passed by the Hon'ble Chairman, Bihar, Land Tribunal, Patna, whereby and where under the order dated 10.06.2017 in Basgit Parcha Revision Case No. 06/2016, passed by the Collector-cum-District Magistrate, Madhepura has been annulled, in a mechanical manner ignoring that the Basgit Parcha of 11 decimals Patna High Court CWJC No.18913 of 2018(7) dt.13-01-2026 2/2 land appertaining to Mauza Jirwa, Thana No. 207, Khata No. 656, Khesra No. 8378 was issued in favour of the father of the petitioners through a valid process by way of Basgit Parcha Case No. 10/1977-78 for home stead.
That this writ application is also being filed for issuance of a direction to the respondents not to disturb the possession of the petitioners over the land under parcha. That this writ application is also being filed for other relief as well. That this writ application is being filed for other reliefs for which the petitioner found entitled."
3. In this case on 02.12.2025, notice was issued to the respondent no.5.
4. As it was a peremptory order and not complied, it stood dismissed on 23.12.2025.
5. Perused the file, consigned.
(Rajiv Roy, J) vinayak/-
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