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Eashrat @ Ishrat Pravin vs State Of Bihar

Patna High Court · Decided on 29 November 2021 · Citation: (2021) 11 PAT CK 0054

HON’BLE JUDGES
Vikash Jain, J
RESULT
Disposed Of
CASE NUMBER
Civil Writ Jurisdiction Case No. 6468 Of 2020
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Judgment

7 paragraphs · 332 words
1.

Heard learned counsel for the petitioner and learned counsel for the State.

2.

The following reliefs as formulated by the petitioner have been claimed in the writ petition -

"(A) For issuance of appropriate writ/writs, order/orders, direction/directions to the concerned respondent authorities to immediately take action on the application dated 01.02.2020 (Annexure-3) filed by the petitioner before the concerned respondents for declaration of Title on the land upon which petitioner and his family members are residing for last several decades in the light of Gazette publication dated 11.11.2014 (Annexure-1) issued by the Revenue and Land Reforms Department of the State Government regarding declaration of title of the tenants on the basis of possession over the land for more than 30 years.

(B) For direction to the respondent concerned to decide the issue raised by the petitioner expeditiously and after completing the all formalities and to enter her name in Jamabandi Register and to issue revenue receipt of the said land within a reasonable period.

(C) For any other relief/reliefs to which the petitioner is found entitled under the facts and circumstances of the present3. caseAt."the outset itself, reference is invited to the petitioner's representation dated 01.02.2020 (Annexure- 3) before the Circle Officer, Mansoorchak, Begusarai which is said to be pending. It is submitted that it will suffice if a direction is given for disposal of such representation and in such event the writ petition need not be decided on its merits.

4.

Learned counsel for the State appears and has been heard.

5.

Having regard to the nature of the grievance and the stand of the petitioner, the writ petition is disposed of with a direction to the Circle Officer, Mansoorchak, Begusarai (respondent no. 7) to consider and dispose of the petitioner's representation dated 01.02.2020, if still pending, after grant of opportunity of hearing to the petitioner in accordance with law, expeditiously and preferably within a period of eight weeks from the date of receipt/production of a copy of this judgment.