Sanjay Kumar Singh vs State Of Bihar

This appeal is directed against the judgment/order dated 29.11.2019 passed in C.W.J.C. No. 23674 of 2019, titled as Sanjay Kumar Singh & Ors. Vs. The State of Bihar & Ors., by a learned Single Bench of this Court whereby the writ petition was dismissed.

We do not find any infirmity in the impugned order warranting interference by this Court. Mandamus cannot be issued to acquire the land of a person or who claims to be the raiyati owner of the land.

Whether to acquire or not to acquire a particular piece of land is the prerogative of the State. It is not the appellants' case that the land has been used by the State necessitating initiation of such proceedings under the Bihar Raiyati Land Lease Policy, 2014.

For all the reasons noted above, appeal is dismissed.

Interlocutory application, if any, shall also stand disposed of.