Patna High Court
Shambhu Saran Verma vs The State Of Bihar on 24 March, 2021
Author: Mohit Kumar Shah
Bench: Mohit Kumar Shah
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.9720 of 2001
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1. Uday Sinha son of Baldeva Sahay resident of Baldeva Bhawan, Baldeva
Sahay Road, Kadamkuan, P.S. Kadamkuan, District Patna.
2. Dr. Ajit Sinha @ Ajit Sinha, son of Late Baldeva Sahay, resident of Baldeva
Bhawan, Baldeva Sahay Road, Kadamkuan, P.S. Kadamkuan, District Patna.
3. Ranvir Sinha, son of Late Baldeva Sahay, resident of Baldeva Bhawan,
Baldeva Sahay Road, Kadamkuan, P.S. Kadamkuan, District Patna.
4. Navin Sinha, son of Late Benoy Sinha, resident of Baldeva Bhawan,
Baldeva Sahay Road, Kadamkuan, P.S. Kadamkuan, District Patna.
... ... Petitioner/s
Versus
1. The State of Bihar
2. The Secretary, Department of Revenue and Land Reforms, Government of
Bihar.
3. The District Magistrate, Patna.
4. The Additional Collector, Patna Collectorate, (Revenue Branch), Patna.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 5882 of 2001
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1. Dr. Ravindra Narain Son of Late Bikram Deo Narain Singh Resident of Raj
Kishore Path, P.S.- Kadamkuan, District- Patna. Presently
2(i). Ravikant Narayan, S/o Dr. Ravindra Narain Resident of Raj Kishore Path,
P.S. Kadamkuan, District- Patna. Presently
2(ii) Prema Narain, W/o Professor Ravindra Kumar Sinha
2(iii) Rashmi Narian, W/o Ajay Mallik
All residents of Rajkishore Path, P.S. Kadamkuna, District-Patna
... ... Petitioner/s
Versus
1. The State of Bihar through the Secretary, Department of Revenue and Land
Reforms.
2. The Collector, Patna.
3. The Additional Collector, Revenue, Patna Sadar, Patna.
4. The Circle Officer, Patna Sadar, Patna.
5. The Additional Secretary, Department of Revenue and Land Reforms, Patna.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 7921 of 2001
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1. Vinoy Kumar Sinha Son of Sri Kedar Nath Sinha Resident of Mohalla
Pirmohani, P.S. Kadamkuan, District Patna.
2. Alok Kumar Sinha Son of Sri Kedar Nath Sinha Resident of Mohalla
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Pirmohani, P.S. Kadamkuan, District Patna.
3. Ajit Kumar Sinha Son of Sri Kedar Nath Sinha Resident of Mohalla
Pirmohani, P.S. Kadamkuan, District Patna.
... ... Petitioner/s
Versus
1. The State of Bihar through the Secretary, Revenue and Land Reforms, Govt.
of Bihar, Patna.
2. Secretary, Revenue and Land Reforms, Govt. of Bihar, Secretariat, Patna.
3. District Magistrate and Collector, Patna.
4. Anchal Adhikari, Sadar, Patna.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 8123 of 2001
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Ratneshwar Prasad Son of Late Munishwar Prasad Resident of Pirmohani,
Kadamkuan, Block I.P.S., Kadamkuan, Town and District Patna.
... ... Petitioner/s
Versus
1. The State of Bihar through the Secretary, Revenue and Land Reforms
Department, Government of Bihar, Patna.
2. The Collector, Patna.
3. The Additional Collector, Patna.
4. The Anchaladhikari, Patna Sadar, Patna.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 8576 of 2001
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1. Thakur Hareshwar Dayal Sinha Son of Late Thakur Amaleshwar Dayal
Sinha Resident of Tarkeshwar Path, Chiraiyatand Khas Mahal, P.S.
Kankarbagh, Town and Dist- Patna.
2. Thakur Rameshwar Dayal Sinha Son of Late Thakur Amaleshwar Dayal
Sinha Resident of Tarkeshwar Path, Chiraiyatand Khas Mahal, P.S.
Kankarbagh, Town and Dist- Patna.
... ... Petitioner/s
Versus
1. State of Bihar through the Chief Secretary, Government of Bihar, Patna.
2. The Commissioner cum Secretary, Department of Revenue and Land
Reforms, Secretariat, Patna.
3. The Commissioner, Patna Division, Patna.
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4. The Collector cum District Magistrate, Patna.
5. The Circle Officer, Sadar, Patna.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 8992 of 2001
======================================================
1. Raman Ji Son of Late Awadhesh Nandan Sahay Resident of Block C,
Kadamkuan, Khas Mahal, P.S. Kadamkuan, District- Patna.
2. Manohar Sahay Son of Late Awadhesh Nandan Sahay Resident of Block C,
Kadamkuan, Khas Mahal, P.S. Kadamkuan, District- Patna.
3. Vijay Kumar Sahay Son of Late Awadhesh Nandan Sahay Resident of Block
C, Kadamkuan, Khas Mahal, P.S. Kadamkuan, District- Patna.
4. Binay Kumar Sahay Son of Late Awadhesh Nandan Sahay Resident of
Block C, Kadamkuan, Khas Mahal, P.S. Kadamkuan, District Patna.
... ... Petitioner/s
Versus
1. The State of Bihar Bihar
2. The Secretary, Department of Revenue and Lands Reforms, Government of
Bihar, Patna.
3. The District Magistrate, Patna.
4. The Additional Collector (Khas Mahal) Revenue Branch, Patna Collectorate,
Patna.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 9137 of 2001
======================================================
Smt. Shanti Devi W/o Sri Rajeshwari Prasad Resident of Mohalla- Chiriyatad,
Tarkeshwar Path, P.S. Kankarbagh, District- Patna.
... ... Petitioner/s
Versus
1. The State of Bihar
2. Land Reforms Commissioner, Revenue and Land Reforms Department,
Govt. of Bihar, Patna, Main Secretariat, Patna.
3. The Collector, Patna.
4. The Additional Collector (Revenue) Patna Collectoriate, North Gandhi
Maidan, Patna.
5. Anchal Adhikari (Urban), Patna Sadar, Patna.
... ... Respondent/s
======================================================
with
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Civil Writ Jurisdiction Case No. 9318 of 2001
======================================================
1. Smt. Dayamati Devi wife of Sri Ram Swaroop Singh. resident of East of
T.P.S. College, Patna, Chiraiyatand, P.S. Kankarbagh, District Patna.
2. Ashok Kumar Singh alias Ashok Kumar son of Late Janak Prasad Singh
resident of East of T.P.S. College, Patna, Chiraiyatand, P.S. Kankarbagh,
District Patna.
3. Smt. Chandraprabha Devi wife of Sri Sant Kumar Sinha resident of East of
T.P.S. College, Patna, Chiraiyatand, P.S. Kankarbagh, District Patna.
4. Sri Shamsher Singh son of Sri Yogendra Singh resident of East of T.P.S.
College, Patna, Chiraiyatand, P.S. Kankarbagh, District Patna.
5. Gurmit Singh son of Sri Yogendra Singh resident of East of T.P.S. College,
Patna, Chiraiyatand, P.S. Kankarbagh, District Patna.
6. Smt. Damayanti Devi wife of Sri Niranjan Kumar Ojha, Daughter of Dr.
Jagdish Mishra. resident of East of T.P.S. College, Patna, Chiraiyatand, P.S.
Kankarbagh, District Patna.
7. Saroj Kumar Sinha son of late Ambika Prasad Singh. resident of East of
T.P.S. College, Patna, Chiraiyatand, P.S. Kankarbagh, District Patna.
... ... Petitioner/s
Versus
1. The State of Bihar
2. The Commisioner-cum- Secretary, Revenue and Land Reforms Department,
Government of Bihar, Old Secretariat, Patna.
3. The Deputy Secretary, Revenue and Land Reforms Department,
Government of Bihar, Old Secretariat, Patna.
4. The Collector-cum- District Magistrate, Patna.
5. The Circle Officer, Sadar, Patna.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 9383 of 2001
======================================================
Raghunandan Prasad Son of Shri Chulhai Lal wrongly stated in notice as
Chitrasen Lal, resident of Mohalla Pirmohani, P.S. Kadamkuan, District
Patna.
... ... Petitioner/s
Versus
1. The State of Bihar through the Commissioner, Revenue and Land Reforms
Department, Government of Bihar, Patna.
2. The Commissioner, Revenue and Land Reforms Department, Government
of Bihar, Old Secretariat, Patna.
3. The Deputy Secretary, Revenue and Land Reforms Deptt, Government of
Bihar, Old Secretariat, Patna.
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4. The Collector, Patna Collectorate, Patna.
5. The Circle Officer, Patna.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 9396 of 2001
======================================================
1. Manju Shahi, W/o Late Birendra Pratap Shahi
2. Shailendra Pratap Shahi
3. Jitendra Pratap Shahi
both are sons of Late Vishwanath Prasad Sahi resident of Mohalla
Pirmohani, P.S. Kadamkuan, District- Patna.
... ... Petitioner/s
Versus
1. The State of Bihar through the Commissioner, Revenue and Land Reforms
Department, Government of Bihar, Patna.
2. The Commissioner, Revenue and Land Reforms Department, Government
of Bihar, Old Secretariat, Patna.
3. The Deputy Secretary, Revenue and Land Reforms, Govt. of Bihar, Old
Secretariat, Patna.
4. The Collector, Patna Collectorate, Patna.
5. The Circle Officer, Patna.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 9461 of 2001
======================================================
Rameshwar Prasad Shahi son of Late Sadhu Sharan Shahi resident of Geeta
Sadan Park Road, P.O. and P.S. Kadam Kuan, Town and District- Patna.
... ... Petitioner/s
Versus
1. The State of Bihar
2. The Secretary, Department of Revenue and Land Reforms, Govt. of Bihar,
Old Secretariat, Patna.
3. The Commissioner, Patna Division, Patna.
4. The Collector, Patna.
5. The Additional Collector, Patna.
6. The Circle Officer, Patna Sadar, Patna.
... ... Respondent/s
======================================================
with
Patna High Court CWJC No.9720 of 2001 dt.24-03-2021
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Civil Writ Jurisdiction Case No. 9464 of 2001
======================================================
1. Smt. Ram Kumari Singh Wife of Sri Maheshwar Prasad Singh, Resident of
South T.N. Path, Chiraiyatanr, P.S. Kankarbagh, District - Patna.
2. Smt. Girish Devi, Wife of Sri Nageshwar Prasad Singh, Resident of South
T.N. Path, Chiraiyatanr, P.S. Kankarbagh, District - Patna.
3. Baiju Nath Sharma, Son of Sri Kameshwar Sharma, Resident of South T.N.
Path, Chiraiyatanr, P.S. Kankarbagh, District - Patna.
... ... Petitioner/s
Versus
1. The State of Bihar.
2. Land Reforms Commissioner, Government of Bihar, Patna.
3. Secretary Revenue and Land Reforms, Government of Bihar, Patna.
4. District Magistrate, Patna.
5. Addl. District Magistrate, Patna.
6. Circle Officer, Sadar Block, Patna.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 9479 of 2001
======================================================
Smt. Sheo Kumari Devi Wife of Late Rameshwar Prasad Singh, resident of
T.N. Path, Chiraiyatanr, P.S. Kankarbagh, District - Patna.
... ... Petitioner/s
Versus
1. The State of Bihar.
2. Land Reforms Commissioner, Government of Bihar, Patna.
3. Secretary Revenue and Land Reforms, Government of Bihar, Patna.
4. District Magistrate, Patna.
5. Addl. District Magistrate, Patna.
6. Circle Officer, Sadar Block, Patna.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 9765 of 2001
======================================================
1/A. Jagjit Sinha
1/B Amarjeet Sinha
Both sons of Late Ranjit Kumar Sinha
1/C Anita Sinha, D/o Late Ranjit Kumar Sinha W/o Sri Chandra Shekhar
Verma
All resident of Block - C, Plot No. 27, Kadam Kuan, Khas Mahal, P.S.
Patna High Court CWJC No.9720 of 2001 dt.24-03-2021
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Kadam - Kuan, Town and District - Patna.
... ... Petitioner/s
Versus
1. The State of Bihar through the Secretary, Revenue and Land Reforms
Department, Govt. of Bihar, Patna.
2. The Collector, Patna.
3. The Additional District Magistrate, Incharge Khas Mahal, Patna Sadar,
Patna.
4. The Anchaladhikari, Patna Sadar, Patna.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 9867 of 2001
======================================================
1. Sri Binod Prasad Sinha Son of Late Sarju Prasad, Resident of Binod
Bhawan, T.P.S. College Road, Mohalla - Chiraiyatar, P.S. Kankarbagh,
District - Patna.
2. Sri Pramod Kumar Sinha, Son of Late Sarju Prasad, Resident of Binod
Bhawan, T.P.S. College Road, Mohalla - Chiraiyatar, P.S. Kankarbagh,
District - Patna.
3. Smt. Manju Sharan Wife of Dr. G.P. Sharan and daughter of Late Sarju
Prasad, Resident of Binod Bhawan, T.P.S. College Road, Mohalla -
Chiraiyatar, P.S. Kankarbagh, District - Patna.
... ... Petitioner/s
Versus
1. The State of Bihar.
2. The Commissioner-cum- Secretary, Revenue and Land Reforms
Department, Government of Bihar, Old Secretariat, Patna.
3. The Deputy Secretary, Revenue and Land Reforms Department ,
Government of Bihar, Old Secretariat, Patna.
4. The Collector-cum-District Magistrate, Patna.
5. The Additional Collector, Revenue Section, Collectorate, Patna.
6. The Circle Officer, Sadar, Patna.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 10194 of 2001
======================================================
1. Satyadeo Sahay Son of Late Sheo Nath Sahay, resident of Mohalla Kadam
Kuan, P.S. Kadam Kuan, Town and District - Patna.
2(i). Shankar Sahay,
2(ii) Rabindra Sahay
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Both resident of Mohalla-Kadamkuan, P.S. Kadamkuan, District-Patna
... ... Petitioner/s
Versus
1. The State of Bihar through the Commissioner, Revenue and Land Reforms
Department, Government of Bihar, Patna.
2. The Commissioner, Revenue and Land Reforms Department, Govt. of Bihar,
Old Secretariat, Patna.
3. The Deputy Secretary, Revenue and Land Reforms Deptt., Govt. of Bihar,
Old Secretariat, Patna.
4. The Collector, Patna Collectorate, Patna.
5. The Circle Officer, Patna.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 10293 of 2001
======================================================
Manju Rani Singh wife of Sri Ranjit Singh Advocate, New Area, Kadam
Kuan (Babura House), Patna, Bihar.
... ... Petitioner/s
Versus
1. The State of Bihar, through the Secretary Department of Revenue and Land
Reforms.
2. The Collector, Patna.
3. The Additional Collector, Revenue, Patna Sadar, Patna.
4. The Circle Officer, Patna Sadar, Patna.
5. The Additional Secretary, Department of Revenue and Land Reforms.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 10368 of 2001
======================================================
1. Yogendra Prasad Chourasia @ Yogendra Prasad son of Ram Niwas
Chourasia Resident of Block - C, Karbigahia, P.S. - Jakkanpur, District-
Patna.
2. Bikendra Kumar son of Ram Niwas Chourasia Resident of Block - C,
Karbigahia, P.S. - Jakkanpur, District- Patna.
3. Munna Kumar son of Ram Niwas Chourasia Resident of Block - C,
Karbigahia, P.S. - Jakkanpur, District- Patna.
... ... Petitioner/s
Versus
Patna High Court CWJC No.9720 of 2001 dt.24-03-2021
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1. The State of Bihar, Bihar.
2. District Magistrate - cum - Collector, Patna.
3. Circle Officer, Sadar, Patna.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 10402 of 2001
======================================================
Pankaj Ranjan Son of Shri Benoy Krishna Sahay resident of Mohalla
Kadamkuan Block D, P.S. Kadamkuan, District- Patna.
... ... Petitioner/s
Versus
1. The State of Bihar through the Commissioner, Revenue and Land Reforms
Department, Government of Bihar, Patna.
2. The Commissioner, Revenue and Land Reforms Department, Government
of Bihar, Old Secretariat, Patna.
3. The Deputy Secretary, Revenue and Land Reforms, Govt. of Bihar, Old
Secretariat, Patna.
4. The Collector, Patna Collectorate, Patna.
5. The Additional Collector, Revenue Section, Patna Collectorate, Patna.
6. The Circle Officer (Sadar), Patna Block, Patna.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 10404 of 2001
======================================================
1. Shashi Yoni Diwakar son of Late Ramchandra Sahai resident of Tarkeshwar
Path Chiraiyatand, Police station Kankarbagh, town and district Patna.
2. Sita Kumari Devi wife of Shiv Prasad Singh resident of Tarkeshwar Path,
Chiraiyatand, Police Station Kankarbagh, town and district Patna.
3(i). Veena Singh
3(ii) Nidhi Singh
Both resident of Tarkeshwar Path, Chiraiyatand, P.S. Kankarbagh Town &
District-Patna
3(iii) Shilpi Singh , Wife of Dr. Ashish Singh, resident of 2M/106, Bahadurpur
Housing Colony, P.S. Kankarbagh, Town & District-Patna
... ... Petitioner/s
Versus
1. The State of Bihar through the Chief Secretary, Government of Bihar, Patna.
2. The Commissioner Cum Secretary, Department of Revenue and Land
Reforms, Secretariat, Patna.
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3. The Commissioner, Patna Division, Patna.
4. The Collector cum District Magistrate, Patna.
5. The Circle Officer, Sadar, Patna.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 10499 of 2001
======================================================
Smt. Sumitra Devi wife of Sri Ramanuj Sao resident of South Tarkeshwar
Path Mohalla Chiraiyatar P.S. Kankarbagh District Patna.
... ... Petitioner/s
Versus
1. The State of Bihar,
2. The Commissioner-cum-Secretary, Revenue and Land Reforms Department,
Government of Bihar, Old Secretariat, Patna.
3. The Deputy Secretary, Revenue and Land Reforms Department Government
of Bihar Old Secretariat, Patna.
4. The Collector, Patna.
5. The Additional Collector, Collectorate (Revenue Section), Patna.
6. The Circle Officer, Sadar, Patna.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 10642 of 2001
======================================================
1. Hriday Ranjan Prasad Gupta son of Late Ambika Prasad Gupta, resident of
Ram Bhawan, Tarkeshwar Nath Path, Mohalla-Chiraiyatar, P.S.-
Kankarbagh, District-Patna.
2. Priya Ranjan Gupta son of Late Ambika Prasad Gupta, resident of Ram
Bhawan, Tarkeshwar Nath Path, Mohalla-Chiraiyatar, P.S.-Kankarbagh,
District-Patna.
... ... Petitioner/s
Versus
1. The State of Bihar
2. The Commissioner-cum-Secretary, Revenue and Land Reforms Department,
Government of Bihar, Old Secretariat, Patna.
3. The Deputy Secretary, Revenue and Land Reforms Department,
Government of Bihar, Old Secretariat, Patna.
4. The Collector, Patna.
5. The Additional Collector, Collectorate (Revenue Section), Patna.
6. The Circle Officer, Sadar, Patna.
Patna High Court CWJC No.9720 of 2001 dt.24-03-2021
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... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 10795 of 2001
======================================================
1. Chaturbhuj Narayan Singh, S/o Late Ram Briksh Singh, Resident of
Chiraiyatand Khas Mahal, P.S. Kankarbagh, District-Patna.
2. Ramesh Kumar Singh, S/o Chaturbhuj Narain Singh, Resident of
Chiraiyatand Khas Mahal, P.S. Kankarbagh, District-Patna.
3. Narsingh Narayan Singh, s/o Late Ram Briksh Singh, Resident of
Chiraiyatand Khas Mahal, P.S. Kankarbagh, District-Patna.
... ... Petitioner/s
Versus
1. The State of Bihar
2. The District Magistrate, Patna.
3. Addl. Collector, Patna.
4. The Circle Officer, Patna Sadar, Patna.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 11016 of 2001
======================================================
1. Birendra Mohan Sahay, son of Late Raj Ballabh Sahay, resident of Mohalla-
Kadamkuan, P.S.-Kadamkuan, District-Patna.
2. Yogendra Mohan Sahay, son of Late Raj Ballabh Sahay, resident of
Mohalla-Kadamkuan, P.S.-Kadamkuan, District-Patna.
3. Surendra Mohan Sahay, son of Late Raj Ballabh Sahay, resident of Mohalla-
Kadamkuan, P.S.-Kadamkuan, District-Patna.
... ... Petitioner/s
Versus
1. The State of Bihar through the Commissioner, Revenue and Land Reforms
Department, Government of Bihar, Patna.
2. The Commissioner, Revenue and Land Reforms Department, Government
of Bihar, Old Secretariat, Patna.
3. The Deputy Secretary, Revenue and Land Reforms Department,
Government of Bihar, Old Secretariat, Patna.
4. The Collector, Patna Collectorate, Patna.
5. The Additional Collector, Revenue Section, Patna Collectorate, Patna.
6. The Circle Officer, Sadar Patna, Patna.
... ... Respondent/s
======================================================
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with
Civil Writ Jurisdiction Case No. 11039 of 2001
======================================================
1.1. Singheswar Prasad Sinha, Son of late Dr. Dhananjay Prasad, Resident of E1,
Sharda Enclave 151 Dhalbhun Road, Aam Bagan,Sakchi, Jamshedpur-
831001
1.2. Mrs Shovna Veram, Daughter in Law of late Dr. Dhananjay Prasad, Resident
of Plot No. 201, Block B, Aparna Compled, Opp, St. Mihacl High School ,
Makhdumpur, P.S. Digha Ghat Town and District- Patna.
1.3. Miss Devika Suraksha Daughter of late Dr. Ranjeet Kumar, Resident of Plot
No. 201, Block B, Aparna Compled, Opp, St. Mihacl High School ,
Makhdumpur, P.S. Digha Ghat Town and District- Patna.
1.4. Miss Vini Chisti Daughter of late Dr. Ranjeet Kumar, Resident of Plot No.
201, Block B, Aparna Compled, Opp, St. Mihacl High School ,
Makhdumpur, P.S. Digha Ghat Town and District- Patna.
1.5. Prabhu Ansh Son of late Dr. Ranjeet Kumar, Resident of Plot No. 201, Block
B, Aparna Compled, Opp, St. Mihacl High School , Makhdumpur, P.S.
Digha Ghat Town and District- Patna.
... ... Petitioner/s
Versus
1. THE STATE OF BIHAR through the Chief Secretary, Govt. of Bihar, Patna.
2. The Commissioner-Cum-Secretary, Deptt. of Revenue and Land Reforms,
Secretariat, Patna.
3. The Commissioner, Patna Division, Patna.
4. The Collector Cum District Magistrate, Patna.
5. The Circle Officer, Patna Sadar, Patna.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 11041 of 2001
======================================================
1/a Mrs. Ranjana Prasad
1/b Shakti Nandan Prasad
1/c Lala Shashi Nandan
1/d Lala Satish Nandan
1/f Lala Abhi Nandan
1/f Smt. Pushpa Lal
1/g Smt. Rita Prasad
1/h Smt. Nita Prasad
All resident of Mohalla Nala Road Kadamkuan, P.S. Kadamkuan, District-
Patna.
... ... Petitioner/s
Versus
Patna High Court CWJC No.9720 of 2001 dt.24-03-2021
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1. The State of Bihar through the Commissioner, Revenue and Land Reforms
Department, Government of Bihar, Patna.
2. The Commissioner, Revenue and Land Reforms Department, Government
of Bihar, Old Secretariat, Patna.
3. The Deputy Secretary, Revenue and Land Reforms Department,
Government of Bihar, Old Secretariat, Patna.
4. The Collector, Patna Collectorate, Patna.
5. The Circle Officer, Patna Sadar, Patna.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 11229 of 2001
1. Narendra Prasad, son of Late Surendra Prasad
2. Ashi Devi daughter of Late Surendra Prasad
3. Gita Devi daughter of Late Surendra Prasad
4. Usha Kumari daughter of Late Surendra Prasad
5. Abha Kumari daughter of Late Surendra Prasad
6. Shashi Rani daughter of Late Surendra Prasad
7. Neeta Kumari daughter of Late Surendra Prasad
8. Maya Prasad daughter of Late Surendra Prasad
9. Devendra Kumar son of Late Surendra Prasad
All resident of Mohalla Shivpuri, Tikiya Toli Mahendru, Police Station
Sultanganj, District-Patna-6.
... ... Petitioner/s
Versus
1. The State of Bihar through the Secretary, Revenue and Land Reforms
Department, Patna.
2. The Collector, Patna having his office at Collectorate Compound, Patna.
3. The Additional Collector, Revenue, Patna Sadar, Patna.
4. The Additional Secretary, Department of Revenue and Land Reforms, Patna.
5. The Circle Officer, Patna Sadar, Patna.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 11339 of 2001
======================================================
Nawal Kishore Singh, S/o Late Lagandeo Singh, resident of Mohalla-
Chiriyatar, Block C, P.S. Jakkanpur, District-Patna.
... ... Petitioner/s
Versus
Patna High Court CWJC No.9720 of 2001 dt.24-03-2021
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1. The State of Bihar
2. Land Reforms Commissioner, Revenue and land Reforms Department,
Govt. of Bihar, Patna, main Secretariat, Patna.
3. The Collector, Patna.
4. The Additional Collector (Revenue), Patna Collectoriate, North Gandhi
Maidan, Patna.
5. Anchal Adhikari (Urban), Patna Sadar, Patna.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 11361 of 2001
======================================================
1. Safdar Imam son of Sarafat Hussain resident of Mohalla Karbigahia, P.S.
Jakkanpur, District Patna.
2. Jahan Ara @ Jehan Ara wife of Abdu Zabbar. resident of Mohalla
Karbigahia, P.S. Jakkanpur, District Patna.
3. Ram Kisun Sah son of Gulab Chand Sa. resident of Mohalla Karbigahia, P.S.
Jakkanpur, District Patna.
... ... Petitioner/s
Versus
1. The State of Bihar
2. The Commissioner-cum- Secretary, Revenue and Land Reforms
Department, Government of Bihar, Old Secretariat, Patna.
3. The Deputy Secretary, Revenue and Land Reforms Department,
Government of Bihar, Old Secretariat, Patna.
4. The Collector-cum- District Magistrate, Patna.
5. The Additional Collector, Collectorate (Revenue Section), Patna.
6. The Circle Officer, Sadar, Patna.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 11377 of 2001
======================================================
1. Zaffar Ahmad son of late Fazal Haque resident of New Karabigahia, P.S.
Jakkanpur, District Patna.
2. Md. Naimuddin son of Abdul Shakoor. resident of New Karabigahia, P.S.
Jakkanpur, District Patna.
3. Bibi Raisa Kahtoon wife of Rafi Ahmad @ Md. Rafi Mallik. resident of
New Karabigahia, P.S. Jakkanpur, District Patna.
... ... Petitioner/s
Versus
Patna High Court CWJC No.9720 of 2001 dt.24-03-2021
15/40
1. The State of Bihar
2. The Commissioner-cum- Secretary, Revenue and Land Reforms
Department, Government of Bihar, Old Secretariat, Patna.
3. The Deputy Secretary, Revenue and Land Reforms Department,
Government of Bihar, Old Secretariat, Patna.
4. The Collector-cum- District Magistrate, Patna.
5. The Additional Collector, Collectorate (Revenue Section), Patna.
6. The Circle Officer, Sadar, Patna.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 11379 of 2001
======================================================
Mostt. Shital Wasi Devi wife of late Shatrughan Prasad, resident of Mohalla
Shivpur Tikiya Toli Mahendru, Police Station Sultanganj, District Patna- 6.
... ... Petitioner/s
Versus
1. The State of Bihar through the Secretary, Revenue and Land Reforms
Department, Patna.
2. The Collector, Patna having its Office Collectorate Compound, Patna.
3. The Additional Collectorate, Revenue, Patna Sadar, Patna.
4. The Additional Secretary, Department of Revenue and Land Reforms, Patna.
5. The Circle Officer, Patna Sadar, Patna.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 11419 of 2001
======================================================
Krishna Sao son of late Nanhu Sao resident of Mohalla Shivpur Tikiya Toli
Mahendru, Police Station Sultanganj, District Patna- 6.
... ... Petitioner/s
Versus
1. The State of Bihar through the Secretary, Revenue and Land Reforms
Department, Patna.
2. The Collector Patna having his office at Collectorate Compound, Patna.
3. The Additional Collector, Revenue, Patna Sadar, Patna.
4. The Additional Secretary, Department of Revenue and Land Reforms, Patna.
5. The Circle Officer, Patna Sadar, Patna.
... ... Respondent/s
======================================================
with
Patna High Court CWJC No.9720 of 2001 dt.24-03-2021
16/40
Civil Writ Jurisdiction Case No. 11471 of 2001
======================================================
1(a). Ajay Kumar Gupta
1(b). Vijay Kumar Gupta
1(c). Raju Kumar Gupta
All Residents of Mohalla- Prithvipur, Englishganj Road, Chiraiyatar, P.S.
Jakkanpur, Town and District- Patna.
2. Anil Kumar Gupta Son of Late Ram Chandra Prasad Resident of Mohalla-
Prithvipur, Englishganj Road, Chiraiyatar, P.S. Jakkanpur, Town and
District- Patna.
3. Sunil Kumar Gupta Son of Late Misri Lal Resident of Mohalla- Prithvipur,
Englishganj Road, Chiraiyatar, P.S. Jakkanpur, Town and District- Patna.
... ... Petitioner/s
Versus
1. The State of Bihar
2. The Commissioner-cum-Secretary, Revenue and Land Reforms Department,
Government of Bihar, Old Secretariat, Patna.
3. The Deputy Secretary, Revenue and Land Reforms Department,
Government of Bihar, Old Secretariat, Patna.
4. The Collector, Patna.
5. The Additional Collector, Collectorate (Revenue Section), Patna.
6. The Circle Officer, Sadar, Patna.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 11560 of 2001
======================================================
Most. Shahda Khatoon W/o Late Mohammad Quamruddin Resident of
Mohalla New Karbigahia, P.S. Jakkanpur District- Patna.
... ... Petitioner/s
Versus
1. The State of Bihar
2. Commissioner-cum-Secretary, Revenue and Land Reform Department,
Government of Bihar, Old Secretariate, Patna.
3. The Deputy Secretary, Revenue and Land Reforms, Patna.
4. The Collector-cum-District Magistrate, Patna.
5. The Circle Officer, Sadar, Patna.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 11652 of 2001
======================================================
Patna High Court CWJC No.9720 of 2001 dt.24-03-2021
17/40
Pramod Sharma @ Pramod Kumar Sharma Son of Late Durga Prasad Sharma
Resident of Baidyanath Bhawan Road, Chiraiya Tand, Police Station-
Kotwali, District- Patna.
... ... Petitioner/s
Versus
1. The State of Bihar through the Secretary, Revenue and Land Reforms
Department, Government of Bihar at Patna.
2. Additional Secretary, Department of Revenue, Government of Bihar at
Patna.
3. The Collector, Patna.
4. The Additional Collector, Land Revenue, Patna.
5. The Circle Officer, Sadar, Patna.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 11731 of 2001
(1a) Bani Verma wife of Late Shambhu Saran Verma
(1b) Arun Kumar Verma, S/o Late Shambhu Saran Verma
(1c) Smt. Neena Verma, W/o Late Tarun Kumar Verma, daughter of Late
Shambhu Saran Verma
All Resident of Block B Khasmahal Chiraitar, P.S. Jakkanpur in the town
and District of Patna.
... ... Petitioner/s
Versus
1. The State of Bihar
2. Secretary, Land Revenue and Land Reforms Department, Old Secretariat,
Patna.
3. The Collector of Patna.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 11735 of 2001
======================================================
Surya Shankar Sinha Son of Late Sachindra Prasad Sinha, resident of Mohalla
- Shivpur Tikiya Toli, Mahendru, P.S. Sultanganj, District - Patna.
... ... Petitioner/s
Versus
1. The State of Bihar.
2. The Commissioner-cum-Secretary, Revenue and Land Reforms Department,
Government of Bihar, Old Secretariat, Patna.
3. The Deputy Secretary, Revenue and Land Reforms Department Government
Patna High Court CWJC No.9720 of 2001 dt.24-03-2021
18/40
of Bihar, Old Secretariat, Patna.
4. The Collector, Patna.
5. The Additional Collector, Collecterate (Revenue Section), Patna.
6. The Circle Officer Sadar, Patna.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 11902 of 2001
======================================================
1(i) Ranvir Sinha, S/o Surendra Prasad Sinha
1(ii) Randhir Kumar Sinha, S/o Surendra Prasad Sinha
Both resident Kadamkuan, opposite Congress Maidan, Patna
1(iii) Mamta Shankar, W/o Sri Ajay Shankar, G-117, Palam Vihar, Gurgaon,
Hariyana
1(iv) Reena Verma, w/o Sri Amrendra Verma near Laxmi Ice Factory, Prabhu
Prempuram, Ambala Cantt, Hariyana
2(i) Smt. Shyama Sinha
2(ii) Arvind Sinha
both resident of Kadamkuan, opposite Congress Maidan, Patna-3, present
residing at Row House, 6 Gokul, C.H.S. Plot No. 14, Sector-19A, Nerul,
Navi Mumbai
2(iii) Veenita Sinha, W/o Sri Ravi Shankar Prasad, Boddom Bazar, Hazaribagh
2(iv) Sunita Bhatnagar W/o Sri Lalit Bhatnagar, C/2 1247, Palam Vihar,
Gurgaon, Hariyana
2(v) Sunita Sinha, w/o Sri Shankar Kumar Sinha, cantonment P.S. Road near
Bigh Bazar, Ramgarh Cantt, Jharkhand
... ... Petitioner/s
Versus
1. The State of Bihar through the Secretary, Revenue and Land Reforms
Department, Government of Bihar, Patna.
2. The Collector, Patna.
3. The Additional District Magistrate, Incharge Khas Mahal, Patna Sadar,
Patna.
4. The Anchal Adhikari, Patna Sadar, Patna.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 13206 of 2001
======================================================
Shyam Bihari Prasad S/o Late Ranjit Prasad, Block - D, Kadamkuan,
Khasmahal, P.S. Kadamkuan, District - Patna.
... ... Petitioner/s
Patna High Court CWJC No.9720 of 2001 dt.24-03-2021
19/40
Versus
1. The State of Bihar S/o Girdawal Lall through the Secretary, Deptt. of
Revenue and Land Reforms, Govt. of Bihar, Patna.
2. The Collector, Patna.
3. The Addl. Collector, Patna.
4. Anchal Adhikari Patna (Sadar), Patna.
5. Baijnath Sahay, S/o Girdawal Lall, Block - D, Kadamkuan, Khas Mahal, P.S.
Kadam Kuan, Patna.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 14605 of 2001
======================================================
1. Dolores Quadros D/o Late Jamesh Augustine Quadros, Resident of Fort
House, Mohalla - Karangarh, Post - Office - Champanagar, District -
Bhagalpur.
2. Nina Quadros, D/o Late P.E. Quadros, Resident of Fort House, Mohalla -
Karangarh, Post - Office - Champanagar, District - Bhagalpur.
3. Jamesh Charles Quadros Son and daughter of Late Jamesh Meruyn
Quadros, Resident of Fort House, Mohalla - Karangarh, Post - Office -
Champanagar, District - Bhagalpur.
4. Basil Michael Quadros, Son and daughter of Late Jamesh Meruyn Quadros,
Resident of Fort House, Mohalla - Karangarh, Post - Office - Champanagar,
District - Bhagalpur.
5. Julian Marte Quadros, Son and daughter of Late Jamesh Meruyn Quadros,
Resident of Fort House, Mohalla - Karangarh, Post - Office - Champanagar,
District - Bhagalpur.
6. Allan Peter Quadros Son and daughter of Late Jamesh Meruyn Quadros,
Resident of Fort House, Mohalla - Karangarh, Post - Office - Champanagar,
District - Bhagalpur.
7. Fabina Quadros, Son and daughter of Late Jamesh Meruyn Quadros,
Resident of Fort House, Mohalla - Karangarh, Post - Office - Champanagar,
District - Bhagalpur.
8. Ashly Quadros, Son and daughter of Late Jamesh Meruyn Quadros,
Resident of Fort House, Mohalla - Karangarh, Post - Office - Champanagar,
District - Bhagalpur.
9. Christopher Quadros, Son and daughter of Late Jamesh Mervyn Quadros,
Resident of Fort House, Mohalla - Karangarh, Post - Office - Champanagar,
District - Bhagalpur.
10. Asha Nashcarr, Son and daughter of Late Jamesh Mervyn Quadros,
Resident of Fort House, Mohalla - Karangarh, Post - Office - Champanagar,
District - Bhagalpur.
11(a) Patnicia Prabal, D/o Late Charles John Quadros and wife of Cycrial
Sanjeev Prabal
11(b) Vivek Prabal S/o Lynette Prabal
Patna High Court CWJC No.9720 of 2001 dt.24-03-2021
20/40
11(c) Salini Prabal, w/o Arun John Prabal
All resident of peace road P.S. and P.O. Lalpur, District-Ranchi (Jharkhand)
... ... Petitioner/s
Versus
1. The State of Bihar through the Collector, Bhagalpur.
2. Anchal Adhikari, Nathnagar, District - Bhagalpur.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 6509 of 2003
======================================================
1. Dr. Anchal Sinha son of Late Guneshwar Prasad resident of Circle No. 13,
Plot No. 5, Block No. A, Kadamkuan Khas Mahal, P.S. Kadamkuan, District
Patna.
2. Amar Sinha son of Late Guneshwar Prasad resident of Circle No. 13, Plot
No. 5, Block No. A, Kadamkuan Khas Mahal, P.S. Kadamkuan, District
Patna.
... ... Petitioner/s
Versus
1. The State of Bihar, Bihar.
2. The Secretary Department of Revenue and Land Reforms, Government of
Bihar, Patna.
3. The District Magistrate, Patna.
4. The Additional Collector, Patna Collectorate, (REvenue Branch) Patna.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 8815 of 2003
======================================================
1. Satyendra Kumar Sinha son of Sri Sheo Narain Sinha resident of Sumitra
Sadan, Justice Raj Kishore Path, New Area, Kadam Kuan P.O. and P.S.
Kadam Kuan, town and District- Patna.
2. Birendra Kumar Sinha son of Sri Sheo Narain Sinha resident of Sumitra
Sadan, Justice Raj Kishore Path, New Area, Kadam Kuan P.O. and P.S.
Kadam Kuan, town and District- Patna.
3. Ravindra Kumar Sinha son of Sri Sheo Narain Sinha resident of Sumitra
Sadan, Justice Raj Kishore Path, New Area, Kadam Kuan P.O. and P.S.
Kadam Kuan, town and District- Patna.
4. Narendra Kumar Sinha son of Sri Sheo Narain Sinha resident of Sumitra
Sadan, Justice Raj Kishore Path, New Area, Kadam Kuan P.O. and P.S.
Kadam Kuan, town and District- Patna.
Patna High Court CWJC No.9720 of 2001 dt.24-03-2021
21/40
... ... Petitioner/s
Versus
1. The State of Bihar
2. The Secretary, Department of Revenue and Land Reforms, Government of
Bihar, Old Secretariat, Patna.
3. The Additional Secretary, Department of Revenue and Land Reforms,
Government of Bihar, Old Secretariat, Patna.
4. The Commissioner, Patna Division, Patna.
5. The Collector - cum - District Magistrate, Patna.
6. The Additional Collector (Incharge Revenue), Patna.
7. The Circle Officer, Patna Sadar, Patna.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 1381 of 2004
======================================================
Agour Kamini Shilpalaya, through its Honorary Secretary Smt. Rita Bose,
Wife of Goutam Bose, Resident of Kadamkuan, P.S. Kadamkuan, District
Patna.
... ... Petitioner/s
Versus
1. The State of Bihar through the Secretary, Revenue and Land Reforms
Department, Government of Bihar, Old Secretariat, Patna.
2. District Magistrate cum Collector, Patna.
3. Deputy Collector Land Reforms, Patna Collectorate, Patna.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 8125 of 2006
======================================================
Ramnandan Kumar Sinha Son of Late Shivnandan Kumar Sinha resident of
Mohalla Kadamkuan, P.S. Kadamkuan, District- Patna.
... ... Petitioner/s
Versus
1. The State of Bihar through the Commissioner, Revenue and Land Reforms
Department, Patna.
2. The Commissioner, Revenue and Land Reforms Department, Government
of Bihar, Patna.
3. The Collector, Patna Collectorate, Patna.
4. The Additional Collector, Revenue Branch, Patna.
5. The Circle Officer, Patna Sadar, Patna.
Patna High Court CWJC No.9720 of 2001 dt.24-03-2021
22/40
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 10541 of 2006
======================================================
Sidhnath @ Sidhnath Saw son of Late Beni Sao resident of Mohalla Shivpur,
Tikiatoli, Mahendru, P.S. Sultanganj, Patna, District Patna.
... ... Petitioner/s
Versus
1. The State of Bihar,
2. The Additional Secretary, Department of Revenue, and Land Reforms,
Patna.
3. The Divisional Commissioner, Division, Patna.
4. The Collector of the District, Patna.
5. The Additional Collector, Revenue, Patna Sadar, Patna.
6. The Circle Officer, Patna Sadar, Patna.
... ... Respondent/s
======================================================
Appearance :
(In Civil Writ Jurisdiction Case No. 9720 of 2001)
For the Petitioner/s : Mr.Anil Kumar Sinha
For the Respondent/s : Mr.Gp2
(In Civil Writ Jurisdiction Case No. 5882 of 2001)
For the Petitioner/s : Mr.Kundan Bahadur Singh
For the Respondent/s : Mr.Gp2
(In Civil Writ Jurisdiction Case No. 7921 of 2001)
For the Petitioner/s : Mr.Sujeet Kumar Sinha
For the Respondent/s : Mr.Gp2
(In Civil Writ Jurisdiction Case No. 8123 of 2001)
For the Petitioner/s : Mr.Indrajeet Singh
For the Respondent/s : Mr.
(In Civil Writ Jurisdiction Case No. 8576 of 2001)
For the Petitioner/s : Mr.Alok Kumar Verma
For the Respondent/s : Mr.Gp2
(In Civil Writ Jurisdiction Case No. 8992 of 2001)
For the Petitioner/s : Mr.Navin Sinha
For the Respondent/s : Mr.Gp2
(In Civil Writ Jurisdiction Case No. 9137 of 2001)
For the Petitioner/s : Mr.M.K.Sinha
For the Respondent/s : Mr.Gp2
(In Civil Writ Jurisdiction Case No. 9318 of 2001)
For the Petitioner/s : Mr.Dilip Kumar Sinha
For the Respondent/s : Mr.Gp2
(In Civil Writ Jurisdiction Case No. 9383 of 2001)
For the Petitioner/s : Mr.Shailendra Kumar Sinha
For the Respondent/s : Mr.Gp2
(In Civil Writ Jurisdiction Case No. 9396 of 2001)
For the Petitioner/s : Mr.Shailendra Kumar Sinha
For the Respondent/s : Mr.Gp2
Patna High Court CWJC No.9720 of 2001 dt.24-03-2021
23/40
(In Civil Writ Jurisdiction Case No. 9461 of 2001)
For the Petitioner/s : Mr.Indrajeet Singh
Mr. Sandip Kumar
For the Respondent/s : Mr.Gp2
(In Civil Writ Jurisdiction Case No. 9464 of 2001)
For the Petitioner/s : Mr.Sarva Deo Singh
For the Respondent/s : Mr.S.S.Naiyar Hussain Gp2
(In Civil Writ Jurisdiction Case No. 9479 of 2001)
For the Petitioner/s : Mr.Sarva Deo Singh
For the Respondent/s : Mr.Gp2
(In Civil Writ Jurisdiction Case No. 9765 of 2001)
For the Petitioner/s : Mr.Indrajeet Singh
For the Respondent/s : Mr.Gp2
(In Civil Writ Jurisdiction Case No. 9867 of 2001)
For the Petitioner/s : Mr.Dilip Kumar Sinha
For the Respondent/s : Mr.Gp2
(In Civil Writ Jurisdiction Case No. 10194 of 2001)
For the Petitioner/s : Mr.Shailendra Kumar Sinha
For the Respondent/s : Mr.Gp2
(In Civil Writ Jurisdiction Case No. 10293 of 2001)
For the Petitioner/s : Mr.Ashwani Kumar Sinha
For the Respondent/s : Mr.Gp2
(In Civil Writ Jurisdiction Case No. 10368 of 2001)
For the Petitioner/s : Mr.Bajarangi Lal
For the Respondent/s : Mr.H.P. Singh Scc
(In Civil Writ Jurisdiction Case No. 10402 of 2001)
For the Petitioner/s : Mr.Shailendra Kumar Sinha
For the Respondent/s : Mr.Gp2
(In Civil Writ Jurisdiction Case No. 10404 of 2001)
For the Petitioner/s : Mr. Apurva Kumar
Mr. P.K. Jaipuriyar
Mr. Anshuman Jaipuriyar
Ms. Anukriti Jaipuriyar
For the Respondent/s : Mr.Gp2
(In Civil Writ Jurisdiction Case No. 10499 of 2001)
For the Petitioner/s : Mr.Dilip Kumar Sinha
For the Respondent/s : Mr.Gp2
(In Civil Writ Jurisdiction Case No. 10642 of 2001)
For the Petitioner/s : Mr.Dilip Kumar Sinha
For the Respondent/s : Mr.Gp2
(In Civil Writ Jurisdiction Case No. 10795 of 2001)
For the Petitioner/s : Mr.Amresh Kumar Singh
For the Respondent/s : Mr.Sc2
(In Civil Writ Jurisdiction Case No. 11016 of 2001)
For the Petitioner/s : Mr.Shailendra Kumar Sinha
For the Respondent/s : Mr.Gp2
(In Civil Writ Jurisdiction Case No. 11039 of 2001)
For the Petitioner/s : Mr. Apurva Kumar
For the Respondent/s : Mr.Gp2
(In Civil Writ Jurisdiction Case No. 11041 of 2001)
For the Petitioner/s : Mr.Shailendra Kumar Sinha
For the Respondent/s : Mr.Gp2
(In Civil Writ Jurisdiction Case No. 11229 of 2001)
For the Petitioner/s : Mr.Mukeshwar Dayal
For the Respondent/s : Mr.Gp2
(In Civil Writ Jurisdiction Case No. 11339 of 2001)
For the Petitioner/s : Mr.Pradeep Kumar Sinha
Patna High Court CWJC No.9720 of 2001 dt.24-03-2021
24/40
For the Respondent/s : Mr.Gp2
(In Civil Writ Jurisdiction Case No. 11361 of 2001)
For the Petitioner/s : Mr.Dilip Kumar Sinha
For the Respondent/s : Mr.Gp2
(In Civil Writ Jurisdiction Case No. 11377 of 2001)
For the Petitioner/s : Mr.Dilip Kumar Sinha
For the Respondent/s : Mr.Gp2
(In Civil Writ Jurisdiction Case No. 11379 of 2001)
For the Petitioner/s : Mr.Mukeshwar Dayal
For the Respondent/s : Mr.Gp2
(In Civil Writ Jurisdiction Case No. 11419 of 2001)
For the Petitioner/s : Mr.Mukeshwar Dayal
For the Respondent/s : Mr.Gp2
(In Civil Writ Jurisdiction Case No. 11471 of 2001)
For the Petitioner/s : Mr.Dilip Kumar Sinha
For the Respondent/s : Mr.Gp2
(In Civil Writ Jurisdiction Case No. 11560 of 2001)
For the Petitioner/s : Mr.Birendra Nath Mishra
For the Respondent/s : Mr.Gp2
(In Civil Writ Jurisdiction Case No. 11652 of 2001)
For the Petitioner/s : Mr.Anant Kr. Bhaskar
For the Respondent/s : Mr.Gp2
(In Civil Writ Jurisdiction Case No. 11731 of 2001)
For the Petitioner/s : Mr.Abhay Kumar
For the Respondent/s : Mr.Gp2
(In Civil Writ Jurisdiction Case No. 11735 of 2001)
For the Petitioner/s : Mr.Dilip Kumar Sinha
For the Respondent/s : Mr.Gp2
(In Civil Writ Jurisdiction Case No. 11902 of 2001)
For the Petitioner/s : Mr.Indrajeet Singh
For the Respondent/s : Mr.GP-2
(In Civil Writ Jurisdiction Case No. 13206 of 2001)
For the Petitioner/s : Mr.Birendra Mohan Singh
For the Respondent/s : Mr.
(In Civil Writ Jurisdiction Case No. 14605 of 2001)
For the Petitioner/s : Mr.Ranjit Sahay
For the Respondent/s : Mr. Dhirendra Kumar, AC to AAG-6
Mr. Sanjeet Kumar Singh, AC to AAG-6
(In Civil Writ Jurisdiction Case No. 6509 of 2003)
For the Petitioner/s : Mr.Navin Sinha
For the Respondent/s : Mr.GP-2
(In Civil Writ Jurisdiction Case No. 8815 of 2003)
For the Petitioner/s : Mr.Pushkar Narain Shahi
Mr. Jitendra Kishore Verma
Mr. Ritesh Kumar Singh
For the Respondent/s : Mr.GP-2
(In Civil Writ Jurisdiction Case No. 1381 of 2004)
For the Petitioner/s : Mr.Ambarnath Banerjee
For the Respondent/s : Mr.GP-2
(In Civil Writ Jurisdiction Case No. 8125 of 2006)
For the Petitioner/s : Mr.Shailendra Kumar Sinha
For the Respondent/s : Mr.GP-13
(In Civil Writ Jurisdiction Case No. 10541 of 2006)
For the Petitioner/s : Mr.Mukeshwar Dayal
For the Respondent/s : Mr.AAG-9
======================================================
CORAM: HONOURABLE MR. JUSTICE MOHIT KUMAR SHAH
Patna High Court CWJC No.9720 of 2001 dt.24-03-2021
25/40
ORAL JUDGMENT
Date : 24-03-2021
With the consent of the parties, all the aforesaid writ
petitions have been taken up for hearing together since the same
involve same and similar issues as also common question of law
and are being disposed off by this common judgment.
2. The petitioners of the aforesaid writ petitions have
challenged the action of the Collector, Patna, who has issued the
impugned letters, whereby and whereunder the lease deeds of
the petitioners have been cancelled and it has been directed to
resume possession of the land in question along with the
structure present over the same.
3. The learned counsel for the petitioners have not only
challenged the mode and manner in which the lease of the
petitioners have been cancelled but have also submitted that any
resumption of the lease hold property can only be through the
due process of law i.e. by approaching the Civil Court of
competent jurisdiction and even if the period of lease has
expired or the lease stands cancelled, yet the status of the lease
holder would be juridical in nature. It is also submitted that the
leases in question being perpetual leases cannot be subject to
any interference by the respondent-State. It is further submitted
that the leases in question have created a vested legal right in
Patna High Court CWJC No.9720 of 2001 dt.24-03-2021
26/40
the lease holders to the exclusion of others and the contractual
obligations casted on the parties to the lease would bind the
parties until the lease is determined by a competent forum. It
has also been canvassed that the impugned letters issued by the
Collector, Patna cancelling the lease deeds in question as also
directing for resumption of possession is bad in law inasmuch as
no opportunity has been granted to the leases to rectify the
breach, if any, hence on this ground also, the impugned action of
the Collector, Patna is bad in law and is fit to be set aside. Some
of the learned counsels for the petitioners have also argued that
in some cases no notices have been issued by the respondent
authorities before cancelling the lease deed, hence the letter
issued by the Collector, Patna stands vitiated on the ground of
non-compliance of the principles of natural justice. Lastly, the
learned counsel for the petitioners have relied on a judgment
rendered by this Court, reported in 2021(1) BLJ 5 (Shri Sanjay
Singh vs. Patna Municipal Corporation), paragraphs no. 73 to
80 whereof are reproduced herein below:-
"73.The aforesaid provisions of the Transfer of Property
Act, 1882 would show that determination of a lease has
to take place as per the provisions contained under
Section 111 of the Transfer of Property Act and any
resumption of possession of the lease lands can only be
done by taking recourse to the due process of law i.e.
Patna High Court CWJC No.9720 of 2001 dt.24-03-2021
27/40
necessitating an eviction decree and execution thereof,
however, there can be no forcible dispossession contrary
to the law by assuming powers that the law does not vest
in the Corporation in a relationship of lesser or lessee or
sub-lessee. Thus, before exercising the right of
resumption of possession of a leased land, lease is
required to be first determined under Section 111 of the
Transfer of Property Act and only thereafter, resumption
of possession of a leased land can be done by taking
recourse to the due process of law.
74. It is a well settled law that since the lease is a
creation of the Transfer of Property Act, the same can
only be cancelled and the possession of the plot can be
resumed only by invoking the jurisdiction of the
competent civil court by filing a suit and not by an
executive order passed either by the Patna Municipal
Corporation or by the Empowered Standing Committee,
hence, on this ground as well, the impugned orders are
fit to be set aside. Reference in this connection be had to
the judgment rendered by the Hon'ble Apex Court in the
case of Express Newspapers (P) Ltd.vs. Union of India,
reported in (1986) 1 SCC 133.
75.It is equally a well-settled law that when a property /
plot has been leased by a statutory authority, the
Transfer of Property Act will squarely apply and
therefore, any resumption of the possession of the leased
lands can only be through the process of law
necessitating an eviction decree and execution thereof
and there cannot be any forcible dispossession, contrary
to the law. Reference be had to a judgment reported in
Patna High Court CWJC No.9720 of 2001 dt.24-03-2021
28/40
(2011) 3 PLJR 268 (Naintara Sharma & Anr. vs. the
State of Bihar & Ors.).
76.In fact even a trespasser cannot be dispossessed
without following the due process of law. Reference be
had to a judgment reported in AIR1968 SC 620(Lallu
Yeshwant Singh v. Rao Jagdish Singh).
77.I would like to refer to a judgment dated
21.12.1994rendered by the Hon'ble Division Bench of the Patna High Court in the case of GAIT Public Library & Institute through its President vs. The State of Bihar & Ors.(CWJC No. 2671 of 1994), reported in (1995) 1 PLJR 585,paragraphs no. 11 to 17 and 27 to 29 whereof are reproduced herein below:-
"11. From the facts, as stated above, it is clear that the lease of the Petitioner expired in the year 1945 and as such at present there is no valid lease existing with regard to the land in dispute. It is an also admitted position that prior to the passing of the impugned order and resumption and taking possession of the land,the same was in possession of the Petitioner. Even after expiry of the time of the lease the Government granted aid to the Petitioner from time to time and appointed its nominee in the Managing Committee of the Petitioner (see Annexure-15 series and 16).
12. The only question which has to be answered in this case is as to whether the Respondent's action in resuming and taking possession of the land under Rule 21 of the Bihar Government Estates (Khas Mahal) Manual has any sanctionin the eye Patna High Court CWJC No.9720 of 2001 dt.24-03-2021 29/40 of law.
13. In the case of Midnapur Zamindary Co.Ltd. v. Naresh Narayan Roy, 51 Ind App.293 at page 299 it was held by the Privy Council that "In India persons are not permitted to take forcible possession; they must obtain such possession as they are entitled to through a Court".
14. In the case of Krishna Ram Mahale(dead) by his L.Rs. vs. Mrs. Shobha Venkat Rao : A.I.R 1989 S.C. 2097, it was held that it is well settled in this country that where a person is in settled possession of property,even on the assumption that he had no right to remain on the property, he cannot be dispossessed by the owner of the property except by recourse to law.
15. In the case of State of U.P. and Ors. vs. Maharaja Dharmander Prasad Singh etc. :A.I.R., 1989 S.C. 997, it was held that though in exercise of power under Section 225 of the Constitution of India the Court cannot go into question as to whether forfeiture and cancellation of the lease is valid or not, it was observed that a lessor, with the best of title has no right to resume possession extra judicially by use of force, from a lessee, even after the expiry or earlier termination of the lease by forfeiture or otherwise. The use of the expression re-entry in the lease deed does not authorise extrajudicial methods to resume possession. Under law, the possession of lease,even after the expiry or its earlier Patna High Court CWJC No.9720 of 2001 dt.24-03-2021 30/40 termination is juridicial possession and forcible dispossession is prohibited; a lessee cannot be dispossessed otherwise than in due course of law.
16. In Civil Appeal No. 1024 of 1967 Mohan Lal v. The State of Punjab, disposed of on25.11.69 the Apex Court speaking through Hegde, J, observed that under our jurisprudence even an unauthorised occupant can be evicted only in the manner authorised by law. This is the essence of the rule of law. It was also observed that a person in unauthorised occupation of the suit premises can invoke the jurisdiction of the High Court under Articles 226and 227 of the Constitution, if they are being evicted in a manner not authorised by law.
17. Thus, it is clear that if the lessee has remained in possession even after the expiry of the lease his possession is juridicial possession and he can be evicted only according to the procedure known in law. He cannot be evicted forcibly or in any manner not authorised in law. No doubt, if there is a forfeiture and cancellation of the lease the matter cannot be agitated under Article 226 of the Constitution as the determination on the said point requires investigation as to factual matters and the writ application would not be an appropriate remedy but even after cancellation of forfeiture of the lease the lessor can take possession only in a manner known or recognised by law. He cannot Patna High Court CWJC No.9720 of 2001 dt.24-03-2021 31/40 take possession by adopting a manner not authorised by law.
27. By the impugned order the State has attempted to take possession of the land in a purported exercise of Rule 21. It has no applicability in the case and as such the impugned order has no sanction in law and has to be quashed. The action of the Respondent State and the Collector and his Subordinate officers in taking forcible possession on the basis of the said order is also unauthorised. As stated above, the Petitioner is continuing in possession for more them 70 years over the land and has constructed building and the same is being used as a library and institute and for some other purpose also. Even after the expiry of the lease its possession is juridical one and that can be taken away only by the process known in law. The Respondents have no authority in law to resume and take possession of the land by virtue of an order which stated above is nonest in the eye of law. Accordingly, the impugned order is quashed and it is held that the act of the Respondents in taking possession of the land in question is unauthorised and arbitrary. In view of such high handed act on the part of the State and its officers this Court with a view to maintain majesty of law has to pass an order for restoration of possession of the Petitioner.
28. Accordingly, the impugned order contained Patna High Court CWJC No.9720 of 2001 dt.24-03-2021 32/40 in Annexure-7 is quashed and the Respondent Collector is directed to hand over the possession of the premises and all books with regard to which inventory has been prepared in pursuance of the order passed by this Court to the Petitioner within three weeks from today.
29. In the result the application is allowed with the aforesaid observation. In the facts and circumstances, Respondents are directed to pay a cost of Rs. 10,000/- to the Petitioner. The amount of cost should be spent by the library for purchasing books for the children."
78. Thus the contention of the Ld. Counsel for the respondents to the effect that since the petitioners have violated the terms and conditions of the lease deed in question inasmuch as not only a portion of the lease land has been transferred but the petitioners have also engaged in making construction for commercial purposes, hence, the lease in question has been rightly cancelled and the possession of land/under construction building has been validly resumed by the Municipal Commissioner, Patna Municipal Corporation, is misconceived and fit to be rejected, moreso in view of the Law laid down by the Hon'ble Apex Court in the cases of Express Newspapers(P) Ltd. (Supra), Lallu Yeshwant Singh (Supra),Krishna Ram Mahale (dead) by his L.Rs. (Supra) and State of U.P. and Ors. v. Maharaja Dharmander Prasad Singh (Supra).
79. The reliance of the Ld. Counsel for the respondents on a Judgment reported in (2018) 4 PLJR 411 (SC) Patna High Court CWJC No.9720 of 2001 dt.24-03-2021 33/40 [Dalip Singh& Ors. vs. State of Haryana & Ors.] is also misplaced inasmuch as the same is not only distinguishable but has also got no applicability in the facts and circumstances of the present cases, apart from the fact that the said case pertains to allotment of industrial plot and is not a case of a registered lease and moreover, allotment has been made under a scheme for achieving rapid industrial growth under the provisions of Haryana Urban Development Authority (HUDA) Act, 1977. In fact under Section 17 of the HUDA Act,1977 itself the power of resumption has been expressly vested in the estate officer unlike the present cases where the power to resume lies with the lessor i.e at present the Patna Municipal Corporation and there being no delegation made in this regard to the Municipal Commissioner, he is not competent to pass an order of resumption or determination of lease.
80. Having regard to the facts and circumstances of the case and for the grounds mentioned herein above, this Court finds that the impugned orders dated 16.07.2014, 01.08.2014 and 28.11.2014 passed by the Commissioner, Patna Municipal Corporation, whereby and whereunder the Commissioner, Patna Municipal Corporation, has directed for resuming the possession of the premises in question along with the under construction building, is illegal, beyond the power vested with the Commissioner, Patna Municipal Corporation, de hors the provisions of law, as referred to herein above by this Court and contrary to the due process of law as also antithetical to the Law laid down by the Hon'ble Apex Court, hence, the Patna High Court CWJC No.9720 of 2001 dt.24-03-2021 34/40 order dated 16.07.2014 passed in Vigilance Case No. 118A of 2013, the order dated 01.08.2014 passed in Vigilance Case No. 99A of 2013 and the order dated 28.11.2014passed in Vigilance Case No. 97A of 2013, by the Commissioner, Patna Municipal Corporation, Patna are set aside. Consequently, the respondent Patna Municipal Corporation, Patna is directed to hand over the possession of the premises in question along with the building constructed thereupon, to the petitioners forthwith."
4. The learned counsel for the parties have also relied on a judgment rendered by a coordinate Bench of this Court, reported in 2016(1) PLJR 277 (Khas Mahal Citizen Welfare Society vs. The State of Bihar & Ors.), relevant paragraphs whereof is being reproduced herein below:-
"In my considered opinion, whereas the perpetual lease cannot be subjected to any interference by the State under the '2011 Policy' even the periodical lease in its renewal clause has the attributes of a lease in perpetuity for it provides for a periodical renewal subject only to enhancement of rent which cannot be more than twice the previous rent. Thus except that such renewal is conditional on enhancement of rent which again cannot be more than twice the previous rent, there is no other option available to the lessor for refusal to grant renewal. In these circumstances, the State Government as a lessor cannot take recourse to a policy decision to override the right of renewal vested in a lessee by Patna High Court CWJC No.9720 of 2001 dt.24-03-2021 35/40 alteration of such a term which action besides being onerous and prejudicial to the lessee, is also loaded heavily in favour of the lessor.
A complaint has been made on behalf of such of the lease holders through the petitioner regarding non acceptance of the renewal fee by the State with an intent and purpose of rendering them a defaulter to the covenants present and thus preparing a ground for his ouster. In my opinion, this would be a rather arbitrary action on the part of the State Government as a lessor in not accepting the annual rentals and/or the renewal fee with an intent to render the lessees 'defaulters' under the 'Khas Mahal Manual' and 'trespassers' under the '2011 Policy'. The State is under a duty to act fairly in contractual sphere and cannot be permitted to indulge in such theatrics with intent to defeat the rightful claim of the lessees.
The judgments rendered in the case of Jaleshwar Mistry and Gait Public Library(supra) are few of the judgments on the issue that any resumption on the lease hold property could only be through the process of Civil Court and even if the period of lease has expired, yet the status of the lease holder would be juridical in nature. The issue that a lessee of an expired lease cannot be termed a 'trespasser' over the lease hold property was considered and upheld by this Court in a Bench decision reported in 1996(2) PLJR 621(M/s. Hindustan Petroleum Corporation Ltd. Vs. State of Bihar). The Bench while being critical of a similar stand taken by the State has held in paragraph-29 that a lease holder of an Patna High Court CWJC No.9720 of 2001 dt.24-03-2021 36/40 expired registered lease cannot be called either a 'trespasser' or an 'encroacher' and in paragraph-31 has held that a lease in between the 'State' and an individual is not a mere contract but constitutes a transfer of interest in land and creates a right in rem.
I have already discussed some of the covenants of the lease present at Annexure-2 series and certainly it is not in the nature of simple contract rather it is in the nature of transfer of interest in land and creates a vested legal right in the lease holder to the exclusion of others. The contractual obligations cast on the parties to the lease exercised under the 'Khas Mahal Manual' would bind the parties until the lease is determined by a competent forum. The State as a lessor in such circumstances can neither refuse acceptance of rentals nor can refuse a renewal.
In my considered opinion in the circumstances discussed herein above and taking into consideration the covenants present in the existing lease executed in between the State and the lessees under the 'Khas Mahal Manual', any attempt by the State to impose the conditions present in the '2011 Policy' would be an act of arbitrariness, in teeth of the judicial precedent and a blot on the State's action in the contractual sphere.
For the reasons aforementioned, this Court even while reserving its opinion as regarding the merits of the '2011 Policy' does deem it fit and proper to hold that the '2011 Policy' can not be made applicable to the pre existing lease(s) entered in between the State as a lessor and the individual / juristic person on the other hand as a Patna High Court CWJC No.9720 of 2001 dt.24-03-2021 37/40 lessee and the right of the parties under such lease(s) would continue to be governed by the provisions of the 'Khas Mahal Manual' and the covenants present in the lease(s).
The writ petition is accordingly allowed."
5. The learned counsel for the parties have also submitted that the aforesaid judgment rendered in the case of Khas Mahal Citizen Welfare Society (supra) has also been upheld by the learned Division Bench by a judgment reported in 2017(3) PLJR 662 (State of Bihar vs. Khas Mahal Citizen Welfare Society), relevant paragraphs whereof are reproduced herein below:-
"2. Taking shelter of a policy which came into force in the year 2011, namely, the Bihar Khas Mahal Policy, 2011, action was proposed to be taken against the Society and the Society and its members (lessee) approached this Court in the writ petition and in the writ petition it was found that the policy of 2011 will have prospective effect, will not apply and cannot be made applicable to any act of the Society and its members prior to coming into force of the policy and further holding that if any act has been undertaken contrary to the lease deed prior to forming of the policy, the State had right to proceed in the matter of cancellation of the lease deed in terms of the lease deed and to get the lease deed cancelled in accordance with law or to take recourse to the remedy of filing a suit for getting the transaction Patna High Court CWJC No.9720 of 2001 dt.24-03-2021 38/40 declared as null and void i.e. which took place prior to coming into force of the policy in question. Prima facie holding that the policy in question which came in the year 2011 cannot be used against the acts of the Society and its members which took place prior to coming into force of the policy, the writ petition has been allowed and liberty has been granted to the State Government to proceed in accordance with law for violation of the lease deed granted. In fact by the policy in question the State Government is trying to change the conditions of the lease, which according to learned Writ Court was not permissible."
6. The aforesaid judgment rendered by the learned Division Bench of this Court in the case of Khas Mahal Citizen Welfare Society (supra) has also been upheld by a judgment rendered by the Hon'ble Apex Court, reported in 2019(1) PLJR 628 (SC).
7. It is thus the submissions of the learned counsel for the parties that merely by an administrative/executive order, the lease deeds in question can neither be cancelled nor possession of the land/plot/structure in question can be resumed unilaterally and the respondents are required to take recourse to the due process of law i.e. by invoking the jurisdiction of the competent civil Court by filing appropriate suit and not otherwise.
Therefore, it has been contended by the learned counsel for the Patna High Court CWJC No.9720 of 2001 dt.24-03-2021 39/40 petitioners that merely by an executive order, the District Magistrate, Patna has cancelled the lease deeds in question and directed for resumption of the possession of the land/plot/structure in question, which is contrary to the law laid down by the Hon'ble Apex Court in the case of Express Newspaper Private Limited vs. Union of India, reported in AIR 1986 SC 872 as also contrary to the law laid down by this Court in a judgment reported in 1995(1) PLJR 585 (Gait Public Library & Institute vs. State of Bihar).
8. The learned counsels appearing for the respondent-
State have not disputed the position as is existing in law and have submitted that the present batch of writ petitions are squarely covered by the judgments rendered by this Court in the case of Shri Sanjay Singh (supra) as also in the case of Khas Mahal Citizen Welfare Society (supra).
9. Having regard to the facts and circumstances of the case as also considering the submissions made by the learned counsel for the parties, the aforesaid batch of writ petitions are being disposed off with the consent of the parties in view of the law laid down by this Court in the case of Sanjay Singh (supra) as also in the case of Khas Mahal Citizen Welfare Society (supra).
Patna High Court CWJC No.9720 of 2001 dt.24-03-2021 40/40
10. Accordingly, the impugned letters/orders issued/passed by the Collector, Patna in all the aforesaid writ petitions, whereby and whereunder the lease deeds in question have been cancelled and a direction has been issued for resumption of the possession of the land/plot/structure in question, being contrary to the law laid down by this Court as also by the Hon'ble Apex Court, is held to be unsustainable in the eyes of law, hence are quashed.
11. The writ petitions stand allowed.
(Mohit Kumar Shah, J) S.Sb/-
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