Manju Devi vs State Of Bihar

Learned counsel for the petitioner is directed to correct the name of the Circle Officer as Circle Officer, Barauni in place of Circle Officer, Begusarai in first page of the prayer portion in course of the day.

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

The present writ application has been filed directing the respondent’s authorities not to distribute the Raiyati Land of the petitioner among the general people.

Learned counsel for the petitioner submits that the Raiyati Land of the petitioner has illegally been distributed by the Circle Officer, Barauni.

Learned counsel for the petitioner further submits that petitioner is the Raiyat of Khata No. 261, Khesra No. 890 and area 10 acres and 24 dismal revenue P.S. No. 503, Mauza-Mallipur Anchal- Barauni, District- Begusarai. Counsel further submits that the said land petitioner has obtained from the then Jamindar and now the said land is under exclusive possession of the petitioner since, year 1945-50. Counsel submits that her land was forcibly grabbed by the people and they are disturbing her possession. Counsel submits that she has approached to the District Magistrate, Begusarai and submitted representation repeatedly but his grievances has not been redressed.

Learned counsel for the State submits that the said Khatiyani land is the Gairmajarua Khas (Reta) land and it is not the petitioner’s Raiyati Land. Counsel further submits that the purcha has already been distributed among the displaced persons who were displaced in view of the construction of Six-Lane Bridge over the River Ganga.

In the present facts and circumstances without going into merit of the case, this Court is directing the petitioner to represent herself afresh before the Collector, Begusarai (respondent no. 2) showing all her documents as well as papers relating to records of her right, Jamabandi, proof of possession and upon considering those documents, the Collector (respondent no. 2) is directed to pass a reasoned and speaking order within eight weeks’ from the date of filing of the representation.

With this observation, the present writ application stands disposed off.