VIKASH KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the State.

(2.) The petitioner has filed the instant writ application for the following relief(s):-

(3.) It is submitted by learned counsel for the petitioner that the order under challenge is the order dtd. 7/7/2022 passed by the Circle Officer, Sadar, District Munger (respondent no. 4) passed in Mutation Case no. 2789/2021-22. Referring to the order impugned it is submitted that inspite of the petitioner having appeared and filed a detailed objection petition dtd. 25/6/2022, a copy of which has been brought as Annexure-5 to this application, from perusal of the order impugned it would transpire that the contents of the objection petition has not even been referred to nor considered by the respondent no. 4. Further reference is made to sec. 6 of the Bihar Mutation Act, 2011 to submit that it categorically provides that on receipt of the objection, the Circle Officer shall give reasonable opportunity to the party concerned to adduce evidence and of being heard and, thereafter, shall dispose of the objection. Thus, it is submitted that on the face of it, the order impugned is not sustainable and fit to be set aside.