DEO PRASOON Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner as well as learned counsel appearing for the State. The issue involved in this writ petition can be decided on admission stage itself as the parties have already placed their pleadings before this Court.

(2.) Petitioner has prayed for issuance of writ of certiorari for quashing the order contained in letter No. 226 dated 3.7.2003 by which and whereunder Collector-cum-District Registrar, Munger directed the Sub-Registrars not to register the deeds executed in respect of Tauzi No. 1333 situated in Mauza-Bahadurpur Jiwat as the aforesaid Tauzi No. 1333 belongs to Kesar-e-Hind and also for directing the District Magistrate to delete the word "Sikkimi" from the jamabandi register of Bahadurpur Jiwat.

(3.) The case of the petitioner is that his father purchased six bighas two katthas lands situated at Mauza-Bahadurpur Jiwat through four registered sale deeds in the year 1961 from one Jago Mahto and others and since then petitioner and his family members have been coming in possession of the aforesaid lands. The mutation in Anchal Serista was also done and the petitioner and his family members have been paying rent in respect of the aforesaid lands. Further case of the petitioner is that the aforesaid lands were, subsequently, partitioned between the family members of petitioner and the petitioner as well as his co-sharers came in possession according to their shares allotted to them in family partition.