OBAIDA KHATOON Vs. STATE OF BIHAR

JUDGEMENT

(1.) In the instant petition, petitioner has prayed for the following relief(s)-

(2.) Learned counsel for the petitioner submits that petitioner is the owner of the Plot no. 1657, Khata No. 297, total area 50 decimal and he has applied for fixation of land and filed application before Circle Officer, Silao, Nalanda but the same was rejected. He further submits that petitioner has filed an appeal before D.C.L.R., Rajgir (Nalanda) and the same also rejected. Further, petitioner has approached A.D.M., Nalanda but the claim of the petitioner was rejected with direction that the land in question is a disputed land over which the petitioner and others are claiming their title, so in that situation said matter can be decided by competent court as it is related with title of property in question. He further submits that he has not availed appropriate forum against the order dtd. 12/9/2019 passed by the learned A.D.M., Nalanda.

(3.) Learned counsel for the State submits that, though, he has not availed the forum of B.L.T. against the order dtd. 12/9/2019 passed by the learned A.D.M., Nalanda. He further submits that from the perusal of material available on record it clearly transpires that there is dispute of title between petitioner and others on the aforesaid land in question.