MD. ALI ALIAS MANZER Vs. STATE OF BIHAR

JUDGEMENT

(1.) Counsel for the petitioner and counsel for the State are present.

(2.) The present application has been filed against the order of mutation made by Mutation Case No. 4616, 4617 and 4618 of 2022-23, by which the petitioner's Jamabandi relating to Khata No.-07, Plot Nos.286 to 295, total area-44.44 Decimal of the land situated at Mouza- Alinagar, Mungrora, Nagar Parishad, Jamalpur, Circle- Jamalpur, Sub Division Munger Sadar, District- Munger has been calculated and mutatated in the name of Respondent nos. 8 to 10.

(3.) Counsel for the petitioner submits that the petitioner upon getting information that somebody is trying to mutate his land in their favour, filed an objection before the Circle Officer, which is in Annexure-3 indicating that land under mutation is pending under Title Suit No.129 of 2022 for adjudication in the Court of Sub Judge-Ist-Munger but the Circle Officer, Jamalpur, Sub Division Munger Sadar, District-Munger has not acknowledged the said representation and passed order without issuing notice.