UJJAWAL KUMAR SUMAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) Following is the relief, which the petitioners are seeking in the present writ application:-

(2.) The petitioners have alternative statutory remedy under the Bihar Land Disputes Resolution Act, 2009 (for short 'the Act of 2009'), to establish their claim, if the same does not involve any complex question of title and possession.

(3.) This writ application is, thus, disposed of with an observation that the petitioners shall be at liberty to invoke the provisions of the Act of 2009 and if they approach the competent authority by making an application, the same shall be disposed of expeditiously, in accordance with law. While disposing of the case of the petitioners, the competent authority, under the Act, shall keep in mind this Court's decision in the case of Maheshwar Mandal and others Vs. State of Bihar and others, reported in 2018 (3) PLJR 1007.