SURENDRA PRASAD SINGH Vs. MANJU DEVI

JUDGEMENT

(1.) The petitioners seek direction to respondent no.2 to dispose of the Revision Case No. 10 of 1997 -98 within a reasonable time in the light of order dated 10.05.2000, passed in C.W.J.C. No. 4234 of 1999.

(2.) The petitioners applied for mutation of their names with respect to the disputed lands of village Jagarnathpur, Tola Mangalichak. The Circle Officer, Fulwari declined to pass any order on the ground that Title Suit No. 420 of 1990 is pending between the parties. In appeal, the D.C.L.R., Patna Sadar, directed recording of names of both the parties to the extent of 50% each. The Collector on revision affirmed the view of the Circle Officer.

(3.) On perusal of the materials on record this Court vide order dated 10.05.2000 passed in C.W.J.C. No. 4234 of 1999 observed that land in question do not form part of the title suit, as such directed the Collector to consider the mutation matter.