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Judgment
Ashwani Kumar Singh, J
Heard Mr. Sanjeev Kumar Mishra, learned counsel for the petitioner and Mr. Vivek Prasad, learned counsel for the State via video conferencing.
The petitioner by way of filing the instant writ petition has prayed for quashing of the order dated 06.02.2020 passed by the Deputy Collector Land Reforms, Bikramganj in Miscellaneous Case No.1 of 2019-20 whereby he has rejected the prayer of the petitioner to rectify the entry of Khata No. 195 by substituting it with Khata No.130A in the revenue records.
It is not disputed that against the order impugned a revision in terms of Section 8 of the Bihar Land Mutation Act, 2011 is maintainable.
In view of the disputed questions of fact raised in the writ petition as also in view of an equally efficacious statutory remedy of revision available to the petitioner for the redressal of his grievance, I am not inclined to entertain the instant writ petition in extra-ordinary writ jurisdiction.
Accordingly, the writ petition is dismissed with liberty to the petitioner to avail of the statutory remedy of revision against the order impugned.