Patna High Court - Orders
Archeological Survey Of India vs The State Of Bihar & Ors on 13 October, 2009
IN THE HIGH COURT OF JUDICATURE AT PATNA
CWJC No.4766 of 1999
ARCHEOLOGICAL SURVEY OF INDIA
Versus
THE STATE OF BIHAR & ORS
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17 13/10/2009No one appears for the petitioner. Counsel for the State is present.
From reading of the writ petition including its relief it would appear that the matter is virtually between the authorities of the Government of India and the authorities of the Government of Bihar and has got nothing to do with the Land Acquisition Act. In fact the petitioner in paragraph-7 of the writ application has taken protection under Ancient Monuments and Archaeological Sites and Romaina Act, 1958 (in short AMASR Act) and the rules made thereunder.
That being so, this case, on being corrected subject matter, would be listed before an appropriate Bench.
Abhay Kumar (Mihir Kumar Jha, J.)