Patna High Court - Orders
Madhukar Yadav @ Triveni Yadav vs The State Of Bihar & Ors on 12 February, 2015
Author: Kishore Kumar Mandal
Bench: Kishore Kumar Mandal
Patna High Court CWJC No.2511 of 2015 (2) dt.12-02-2015
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.2511 of 2015
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Madhukar Yadav @ Triveni Yadav
.... .... Petitioner/s
Versus
The State of Bihar & Ors
.... .... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Md. Najmul Hodda
For the Respondent/s : Mr. P.K. Verma
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CORAM: HONOURABLE MR. JUSTICE KISHORE KUMAR MANDAL
ORAL ORDER
2 12-02-2015Counsel for the petitioner and the State are present.
In assailing the order passed by respondent District Collector Land Reforms (Annexure-1), it has been submitted that respondent exceeded its jurisdiction in making a mini Trial and thereby refusing to refer the matter to the Bataidari Board. He has relied in this regard on 1979 PLJR 247(Dhanji Singh Vs. State of Bihar).
Let notice of the application in the admission matter be issued to respondent nos. 4 to 8 as to why the relief prayed for in the application be not granted to the petitioners. Notices shall go both under registered cover with A/D and ordinary process requisites for which must be filed within 10 days failing which the writ application as against the concerned respondent(s) shall stand rejected without further reference to a Bench.
Post this matter after valid service of notice under Admission.
(Kishore Kumar Mandal, J) Pankaj/-
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