Patna High Court - Orders
Sanjeev Kumar Bharti @ Ramanand Yadav & ... vs The State Of Bihar & Ors on 17 October, 2014
Author: Shivaji Pandey
Bench: Shivaji Pandey
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.2351 of 2012
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1. Sanjeev Kumar Bharti @ Ramanand Yadav S/O Late Tanuk Lal Prasad
R/O Village- Sishwa, P.O.- Madhav Nagar, P.S.- Bhawanipur Rajdham,
Anchal- Dhamdaha, District- Purnia
2. Kiran Devi W/O Sanjiv Kumar Bharti @ Ramand Yadav R/O Village-
Sishwa, P.O.- Madhav Nagar, P.S.- Bhawanipur Rajdham, Anchal-
Dhamdaha, District- Purnia
.... .... Petitioner/s
Versus
1. The State Of Bihar
2. The Minister Department Of Revenue And Land Reforms, Government
Of Bihar, Old Secretariat Building, Patna-3
3. The Collector Of The District Of Purnia
4. The Sub Divisional Officer At Dhamdaha Within The District Of Purnia
5. The Anchal Adhikari At Dhamdaha Within The District Of Purnia
6. Officer-In-Charge, Dhamdaha, P.S.- Dhamdaha, District- Purnia
7. Madhurendra Kumar Singh @ Chunnu Prasad Singh S/O Late
Bishwanath Singh R/O Village- Sondip, Police Station- Bhawanipur
Rajdham, District- Purnia
8. Shri Brihaspati Rishi S/O Mithu Rishi R/O Village- Haripur, Police
Station- Dhamdaha, District- Purnia
9. Shri Suresh Rishi S/O Chetu Rishi R/O Village- Haripur, Police Station-
Dhamdaha, District- Purnia
10. Shri Lohar Rishi S/O Amrit Rishi R/O Village- Haripur, Police Station-
Dhamdaha, District- Purnia
11. Shri Tanuk Lal Rishi S/O Bachchi Rishi R/O Village- Haripur, Police
Station- Dhamdaha, District- Purnia
12. Shri Nandan Rishi S/O Sukhari Rishi R/O Village- Haripur, Police
Station- Dhamdaha, District- Purnia
13. Shri Rishi S/O Bhumi Rishi R/O Village- Haripur, Police Station-
Dhamdaha, District- Purnia
.... .... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Ashok Kumar
For the Respondent/s : Mr. Girija Shankar Pd Gp1
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CORAM: HONOURABLE MR. JUSTICE SHIVAJI PANDEY
ORAL ORDER
6 17-10-2014As prayed for, let this case be listed on 17th November 2014 to enable the State to file supplementary counter affidavit bringing on record the necessary materials for disposal of Patna High Court CWJC No.2351 of 2012 (6) dt.17-10-2014 2/2 this case.
In the mean time, the parties will maintain status quo as on to-day.
This order has bee passed in presence of Additional Collector, Purina. For the present, his personal appearance is dispensed with.
Jay/- (Shivaji Pandey, J) U