Anjani Kumar Singh vs The State Of Bihar And Ors on 20 January, 2026

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Patna High Court - Orders

Anjani Kumar Singh vs The State Of Bihar And Ors on 20 January, 2026

Bench: Rajiv Roy

                      IN THE HIGH COURT OF JUDICATURE AT PATNA
                               Civil Writ Jurisdiction Case No.20091 of 2018
                 ======================================================
                 Anjani Kumar Singh s/o Sri Tej Narayan Singh, R/o Agrawal Tola, Laxmi
                 Sagar, Kotwali Chowk Vauwarea, P.S Madhubani Town, District Madhubani.

                                                                           ... ... Petitioner/s
                                                   Versus
           1.    The State Of Bihar through the Principal Secretary, Department of Revenue
                 and Land Reforms, Government of Bihar, Patna
           2.    The district Magistrate-cum-Collector, Madhubani.
           3.    Sri Sri 108 Ram Laxman Janki Jee, Deity Established in Mauza Bhauada,
                 Police Station and District- Madhubani through its Sebait Sri Awadhesh
                 Prasad, son of Late Dinkar Prasad, resident of village-Bhauada, Ward No.
                 26, Agrawal Tola, P.S.-Madhubani, District-Madhubani

                                                           ... ... Respondent/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s     :      None
                 For the State            :      Mrs. Nutan Sahay, AC to AAG-12
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE RAJIV ROY
                                       ORAL ORDER

3   20-01-2026

No one appears on behalf of the petitioner though State as also respondent no.3 is present.

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

"(A) A writ in the nature of Certiorari or any other appropriate writ/s, order/s, direction/s for quashing the order dated 17.04.2018 passed by the District Magistrate, Madhubani, the Respondent No.2 in Misc.

Appeal No. 37/2013-14 setting aside the order dated 24.07.2010 issued by the Circle Officer, Patna High Court CWJC No.20091 of 2018(3) dt.20-01-2026 2/3 Rahika, the Respondent No.3 in Basgit Parcha Case No. 01/2010-11 issuing Basgit Parcha in favour of the petitioner with respect to land appertaining to Khata No. 670, Plot No. 1562 admeasuring 1 katha 6 dhur situated at Village:

Laxmi Sagar Bahuara Agrawal Tola falling within Madhubani Police Station of Madhubani District.

(B) A writ in the nature of Mandamus or any other appropriate writ/s, order/s direction/s directing the respondent authorities for the following:-

(i) to hold the order, "Annexure: "to the petition, to be null and nonest in the eye of law.

(ii) to hold the order, "Annexure: to the petitioner passed by Circle Officer, Rahika in Basgit Parcha Case No. 01/2010-11 to be fully valid and issued fully inconsonance with the provisions of Bihar Privileged Persons Homestead Tenancy Manual (hereinafter referred to above as the Act).

Patna High Court CWJC No.20091 of 2018(3) dt.20-01-2026 3/3

(iii) to restrain the respondents from giving effect to the order contained in Annexure:

to the petition.

(iv) to restrain the respondent from demolishing/removing the structure/the house made of brick, bamboo, strop and tin and asbestos seals i.e. the residential house of the petitioner."

3. For want of prosecution, the writ petition is dismissed.

(Rajiv Roy, J) vinayak/-

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Patna High Court - Orders