STATE OF BIHAR Vs. SATYENDRA NATH SHARMA

JUDGEMENT

(1.) The Court fails to understand as to why the State would not protect its interest when it is required to do so. If the effort on the part of the State is only to show that they have tried to fight the legal battle and they want a seal of dismissal by the High Court then they have succeeded.

(2.) Writ application filed on behalf of the sole private respondent was allowed and the order of the LRDC dated 01.06.2011, which had reaffirmed the decision of the Circle Officer dated 23.03.2010 refusing to mutate the name of the erstwhile appellant, was held to be bad in law.

(3.) From the narration in the impugned order it is evident that about 80 decimals of land situated in Village May, PS Parbalpur in the District of Nalanda was settled by the ex-landlord to the ancestors of the petitioner as far back as in the year 1938. They have been filing their returns and they have continued to be in occupation of the land but when their possession came to be threatened, they moved a suit, which was finally decreed in their favour and effort on the part of the State by filing a second appeal failed.