Musafir Choudhary vs State Of Bihar & Ors

By way of this petition under Article 226 of the Constitution of India, the petitioner has prayed for the following reliefs:-

“(i) For issuance of appropriate writ/writs in the nature of certiorary for quashing the impugned order contained in Memo No. 1785 dated

07.09.2016 ( Annexure-25) passed by Respondent No. 2 i.e. the District Magistrate, Nalanda in pursuance of the Order dated 23.01.2015 (Annexure-

21) passed by this Hon’ble Court in Petitioner’s C.W.J.C. No. 22528 of 2013 whereby and where under the prayer made by the petitioner in

his Representation dated 26.08.2013 (Annexure-6 to C.W.J.C. No. 22528 of 2013 and Annexure-20 to this writ application) in which the petitioner had

made prayer for getting the small canal (water channel) called PAIN Dug (Water Drainage for irrigation) and constructed by the villagers of

Pyarepur village in connivance of the then Anchal Addikari (Circle Officer) in the raiyati lands of the petitioner; for removal and for filling up of the

same or for allowing the petitioner to fill up the same as the land in question is his Raiyati land (private land): has been wrongly rejected without

application of mind and without considering the case of the petitioner under colorable exercise of power due to legal malice and with malafide intention

which is against the direction of this Hon’ble Court passed in the aforesaid writ petition.

(ii) For further issuance of appropriate writ/writs in the nature of certiorari for quashing purported impugned Report dated 02.03.2016 (Annexure-24)

submitted by a team of Officers including the Additional Collector, Nalanda, the Deputy Collector Land Reforms, Rajgir and Anchal Adhikari, Giriyak

which has been submitted against the petitioner to harass and humiliate him with malafide intention purportedly with wrong and concocted facts when

the petitioner did not dance at the tune of the said Officers.

(iii) This Hon’ble Court be further pleased to take Judicial notice of the Order dated 23.01.2015 passed by this Hon’ble Court in

petitioner’s C.W.J.C. No. 22528 of 2013 as the same has been deliberately and willfully over looked and violated only for the reason that against

the delaying and recalcitrant attitude of the Respondents as the petitioner preferred to move before this Hon’ble Court for justice in this matter

which irked the Respondents.

(iv) For issuance of appropriate writ/writs in the nature of mandamus directing/commanding the concerned Respondents to restrain themselves from

taking any step against the Raiyati Lands of the petitioner as the petitioner has got valid title and peaceful possession of the land in question since the

life time of his parents i.e. for more than 50 to 60 years, but, due to ulterior motive to harass and humiliate the petitioner the PAIN (small canal) has

been dug in the lands of the petitioner due to the reason that he belongs to weaker section of the society i.e. Scheduled Caste and Mahadalit

Community.

(v) Any other appropriate relief/reliefs may also be granted to the petitioner for which he is found entitled in the facts and circumstances of the

case.â€​

Earlier, the petitioner had preferred C.W.J.C. No. 22528 of 2013 before this Court for a direction to the respondent authorities in the District of

Nalanda to remove the construction from the raiyati land of the petitioner. At this stage, it is required to be noted that at the relevant time, the writ

petition was filed for Khata no. 576, Plot No. 3299, total area measuring 1.40 acres and Khata No. 575, Plot No. 2828, total area measuring 0.10

acres.

It was the case of the petitioner that the land in question was a raiyati land and the order of Jamabandi was passed in favour of the father/mother of

the petitioner, therefore, the canal could not be opened to be constructed on the said land. It was also apprehended that the Circle Officer is likely to

take action/steps for cancellation of Jamabandi of the petitioner.

It appears that as representation made by the petitioner addressed to the District Magistrate, Nalanda was pending consideration by the District

Magistrate, the learned Single Judge disposed of the said petition by directing the District Magistrate, Nalanda to consider the grievance of the

petitioner, as reflected in his representation, after giving opportunity to the petitioner.

The impugned order has been passed, rejecting the representation of the petitioner in which, it has been observed that the land in question was river

land and therefore, no Jamabandi could be issued in favour of the father/mother of the petitioner and therefore the District Magistrate has directed the

appropriate authority to take further steps to cancel the Jamabandi of the petitioner.

The said order dated 07.09.2016 of the District Magistrate, which is as such, on the representation made by the petitioner before him, directing him to

be decided and disposed of by the learned Single Judge of this Court pursuant to the order dated 23.01.2015 passed in C.W.J.C. No. 22528 of 2013, is

the subject matter in the present writ petition.

Having heard the learned counsel for the respective parties and considering the impugned order, it appears that the District Magistrate, Nalanda has

directed the appropriate authority to take further steps, in accordance with law, to cancel the Jamabandi and therefore, the appropriate authority has to

take an appropriate decision for the cancellation of the Jamabandi. However, it is apprehended that the District Magistrate, Nalanda has made some

observation and therefore, the appropriate authority shall be bound for the same. The said apprehension is not well founded. The District Magistrate

has only directed the appropriate authority to take steps for cancellation of Jamabandi of the petitioner, in accordance with law and therefore, the

appropriate authority is bound to consider the case on merits and after giving an opportunity to the petitioner.

Therefore, keeping all the contentions which were advanced, which may be available to the petitioner and that the appropriate authority is yet to take a

decision on the aspect of cancelling the Jamabandi, as observed by the District Magistrate, the present petition is not entertained, however, keeping all

the defence and submissions made on behalf of the respective parties to be kept open to be considered by the appropriate authority, in accordance

with law and on its own merits. With this, the present petition stands disposed of.