BIPIN BIHARI VERMA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner, the learned counsel for the State as well as learned counsel for the intervenor-respondent.

(2.) The present writ petition has been filed against the order dtd. 5/12/2020 passed by the District Collector Land Reforms, Patna City, in Jamabandi Cancellation Case No. 04 of 2020-21, which is recommended on the basis of the report of the Circle Officer to cancel Jamabandi No. 69, which was in favour of the petitioner and also Jamabandi No. 337 running in the name of Ranjit Kumar Sinha, who is the purchaser from the petitioner. The writ petitioner also seeks mandamus against respondents not to disturb peaceful possession of the petitioner and/or not to demolish the pucca boundary of the wall of the petitioner during the pendency of the writ application.

(3.) During the pendency of the writ application, the Additional Collector, Patna, by its order dtd. 16/8/2021, cancelled the jamabandi through Jamabandi Cancellation Case No. 77 of 2020-21, relying upon a report of the Circle Officer and District Collector, Land Reforms, Patna City. Thereafter, the petitioner through I.A. No. 1 of 2021 prayed for amendment in the writ petition seeking relief of setting aside the said order and the I.A. was allowed by order dtd. 14/9/2022 and an interim order was granted directing the State not to disturb the possession of the petitioner and not to make any further demolition. However, violations of this order by state authorities were made at the instance of local land mafia and politicians, upon which this Hon'ble High Court vide order dtd. 22/12/2022 , has directed the Superintendent of Police to see that the order of this court is not violated and it has further been directed to take coercive actions, including arresting those persons who violates the said order.