Randhir Kumar vs The State Of Bihar on 8 January, 2024

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Patna High Court - Orders

Randhir Kumar vs The State Of Bihar on 8 January, 2024

Bench: Prabhat Kumar Singh

                      IN THE HIGH COURT OF JUDICATURE AT PATNA
                                Civil Writ Jurisdiction Case No.9414 of 2023
                 ======================================================
                 Randhir Kumar Son of Ravindra Prasad, resident of Mauza- Madaini (near -
                 opposite Pilot Baba Mandir), Police Station - Sasaram, District - Rohtas at
                 Sasaram.

                                                                       ... ... Petitioner/s
                                                Versus
           1.    The State of Bihar through The Principal Secretary, Revenue and Land
                 Reforms Department, Government of Bihar, Patna.
           2.    The Director, Land Acquisition Directorate, Patna.
           3.    The Divisional Commissioner, Patna Division, Patna.
           4.    The District Magistrate, Rohtas at Sasaram.
           5.    The Competent Authority DFCCIL-cum-District Land Acquisition Officer,
                 Rohtas at Sasaram.
           6.    The Deputy Project Manager, D.F.C.C.I.L, Sasaram under DDU.
           7.    The Competent Authority D.F.C.C.I.L East Railway Rohtas at Sasaram.
           8.    The Executive Engineer, Building Division, Sasaram, Rohtas.
           9.    The Sub-Registrar, Registration Office, Sasaram, Rohtas.

                                                           ... ... Respondent/s
                 ======================================================
                 Appearance :
                 For the Petitioner     :       Mr. Sanjeev Kumar, Advocate
                 For the State          :       Mr. Sajid Salim Khan, SC-25
                 For the D.F.C.C.I.L.   :       Mr. Tiwari Shwetketu, Advocate
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE PRABHAT KUMAR SINGH
                                       ORAL ORDER

3   08-01-2024

1. Heard learned counsels for the parties.

2. After some arguments, learned counsel for the petitioner requests for disposal of this writ application with a direction to the Competent Authority DFCCIL-cum-District Land Acquisition Officer, Rohtas at Sasaram (Respondent No.

5) to dispose of the representation filed by the petitioner, which is pending before him, dated 26.09.2022 (Annexure-4 to the writ application).

Patna High Court CWJC No.9414 of 2023(3) dt.08-01-2024 2/2

3. In view of the limited prayer made on behalf of the petitioner, this writ application is disposed of with a direction to the the Competent Authority DFCCIL-cum-District Land Acquisition Officer, Rohtas at Sasaram (Respondent No. 5) to dispose of the representation dated 26.09.2022 (Annexure-4 to the writ application) which is said to have been filed by the petitioner, in accordance with law, after hearing the parties, preferably within a period of six months from the date of receipt/production of a copy of this order.

(Prabhat Kumar Singh, J) shashank/-

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Patna High Court - Orders