Patna High Court - Orders
Kameshwar Singh vs The State Of Bihar & Ors on 31 March, 2015
Author: Rakesh Kumar
Bench: Rakesh Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No. 15623 of 2008
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Kameshwar Singh
.... .... Petitioner/s
Versus
The State of Bihar & Ors
.... .... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Ramashish
For the Respondent/s : AC to GA - 3
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CORAM: HONOURABLE MR. JUSTICE RAKESH KUMAR
ORAL ORDER
7. 31-03-2015Heard learned counsel for the petitioner and learned A.C. to Govt. Advocate - 3.
Since the present writ petition pertains to an order passed by the Director, Consolidation under Section 35 of the Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956, which is a scheduled Act under Section 9 of the Bihar Land Tribunal Act, 2009, the Court considers that this matter can well be adjudicated by the Tribunal.
Accordingly, in view of proviso to Section 15 of the Bihar Land Tribunal Act, 2009, the Registry is directed to transmit the record of this case to the Tribunal forthwith.
(Rakesh Kumar, J.) Anay/-
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