Patna High Court - Orders
Smt.Fulmati Devi vs The State Of Bihar & Ors on 10 July, 2015
Author: Rakesh Kumar
Bench: Rakesh Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.11727 of 2010
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Smt.Fulmati Devi
.... .... Petitioner/s
Versus
The State of Bihar & Ors
.... .... Respondent/s
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with
Civil Writ Jurisdiction Case No.9775 of 2010
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Smt.Fulmati Devi
.... .... Petitioner/s
Versus
The State of Bihar & Ors
.... .... Respondent/s
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Appearance :
(In CWJC No.11727 of 2010)
For the Petitioner/s : Mr. Jitendra Prasad Singh
For the Respondent/s : Mr. GP-2
(In CWJC No.9775 of 2010)
For the Petitioner/s : Mr. Jitendra Prasad Singh
Mr. Abhishek
For the Respondent/s : Mr.
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CORAM: HONOURABLE MR. JUSTICE RAKESH KUMAR
ORAL ORDER
8 10-07-2015Learned counsel for the petitioner, in presence of learned State Counsel as well as learned counsel for the private Respondents, submits that both the writ petitions pertain to the Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961, which is a scheduled Act under the Bihar Land Tribunal Act, 2009.
Since the Tribunal, constituted under the Bihar Land Tribunal Act, 2009, is already functioning, the Court considers this matter can well be adjudicated by the Bihar Land Tribunal. Patna High Court CWJC No.11727 of 2010 (8) dt.10-07-2015 2/2
Accordingly, in view of submission made by learned counsel for the petitioner as well as in terms of proviso to Section 15 of the Bihar Land Tribunal Act, the Registry is directed to transmit the record of the case to the Bihar Land Tribunal forthwith.
(Rakesh Kumar, J) NKS/-
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