MRITUNJAY MOHAN Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) Feeling aggrieved by the order dated 4th July 2013 made by the learned Single Judge in CWJC No.16101 of 2006, the writ petitioner has preferred this Appeal under clause 10 of the Letters Patent.

(2.) Matter relates to the land bearing Khata No. 37, Plot No. 179 admeasuring 34 decimals, situated at Village Shitalpur, District Saran. The appellant claims that he is the raiyat on the said land. The respondent no.4 approached the Sub Divisional Officer, Sonepur, Saran in Case No. 3/05-06. According to the respondent no.4, he is the under-raiyat (sikmi) on the said land and he claims mutation of the land in his own name. The Sub Divisional Officer, under his order dated 10th Aug. 2005, directed the Circle Officer, Dariyapur to make mutation in the name of the respondent no.4 and to recover the rent as per the rules. Accordingly, the Circle Officer, Dariyapur, has made the order on 18th Oct. 2005.

(3.) Feeling aggrieved, the appellant filed the above CWJC No.16101 of 2006 under Art. 226 of the Constitution to challenge the order dated 10th Aug. 2005 made by the Sub Divisional Officer, Sonepur. The learned Single Judge has dismissed the writ petition. Therefore, this Appeal.