ANJANI KUMAR Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) THE petitioner by way of this writ petition has prayed for a writ in the nature of certiorari for quashing the order dated 14.09.2013 passed by the Collector -cum -District Magistrate, Gaya in a case arising from Miscellaneous Case No. 1 of 2013 whereby the representation filed on behalf of the petitioner in the light of the orders passed in CWJC No. 9565 of 2013 praying for restraining the Circle Officer, Wazirganj from interfering with the possession of the petitioner over the land in question has been rejected.

(2.) WITH the consent of the parties the writ petition has been taken up with a view to its final disposal by way of this judgment.

(3.) IN the revisional survey the plots were re -numbered as Khata No. 962, Plot No. 4565 admeasuring 8.10 acres and the name of Saswati Middle School was shown in the revenue records. The dispute is relatable to four acres out of the aforementioned 8.10 acres which stands transferred in the name of the predecessor in interest of the petitioner through four sale deeds executed by the original settlees.