Patna High Court - Orders
State Of Bihar Thro.The Collec vs Dhananjay Singh & Ors on 29 August, 2008
IN THE HIGH COURT OF JUDICATURE AT PATNA
FA No.452 of 1997
STATE OF BIHAR THRO.THE COLLEC
Versus
BINDA KUER
with
FA No.411 of 1997
STATE OF BIHAR THRO.THE COLLEC
Versus
JANAKDEO SINGH
with
FA No.409 of 1997
STATE OF BIHAR THRO.THE COLLEC
Versus
BRIJ NANDAN PRASAD
with
FA No.445 of 1997
STATE OF BIHAR THRO.THE COLLEC
Versus
MANPATIA DEVI
with
FA No.425 of 1997
STATE OF BIHAR THRO.THE COLLEC
Versus
MURLI SINGH
with
FA No.431 of 1997
STATE OF BIHAR THRO.THE COLLEC
Versus
SHEODUT YADAV & ANR
with
FA No.422 of 1997
STATE OF BIHAR THRO.THE COLLEC
Versus
MOHAN PRASAD SINHA & ANR
with
FA No.433 of 1997
STATE OF BIHAR THRO.THE COLLEC
Versus
SURENDRA PRASAD SINHA &A NR
with
FA No.467 of 1997
STATE OF BIHAR
Versus
JAI MATIYA DEVI @ JAIMATIYA
with
FA No.435 of 1997
STATE OF BIHAR THRO.THE COLLEC
Versus
RAM KESTI DUSADH
with
FA No.465 of 1997
STATE OF BIHAR
Versus
SMT.TETRI DEVI
with
FA No.405 of 1997
STATE OF BIHAR TTHRO.TTHE COLL
Versus
RAMASHRAYA SINGH & ORS
2
With
FA No.440 of 1997
THE STATE OF BIHAR THRO.THE CO
Versus
SITA RAM SINGH
with
FA No.428 of 1997
STATE OF BIHAR THRO.THE COLLEC
Versus
RAM JANAM SINGH
with
FA No.418 of 1997
STATE OF BIHAR THRO.THE COURT
Versus
SMT. BUDHANI DEVI & ORS
with
FA No.429 of 1997
STATE OF BIHAR THRRO.THE COLLE
Versus
SATENDRA PRASAD
with
FA No.412 of 1997
STATE OF BIHAR
Versus
PARASH NATH SINGH & ORS
with
FA No.402 of 1997
STATE OF BIHAR THRO. THE COLLE
Versus
SHEO NARAYAN SINGH
with
FA No.419 of 1997
STATE OF BIHAR THRO.THE COLLEC
Versus
DHANANJAY SINGH & ORS
----------
18 29.8.2008These nineteen first appeals arise out of the judgment and award, dated 2. 6. 1997 passed by the Subordinate Judge I, Aurangabad in Land Acquisition Case No. 1 of 1990.
The land acquisition cases are being remitted back to the Land Acquisition Judge, Aurangabad for hearing the Bihar Industrial Area Development Authority (hereinafter referred to as 'the BIADA') for the reasons mentioned in the order, dated 28.8.2008 passed by this court in F. A. No. 427 of 1994 and analogous cases.
The conditions laid down by this court will be 3 applicable to all these cases.
The appellant BIADA is directed to deposit the cost of special messenger within one week from today for transmitting the records of these cases to the Land Acquisition Judge, Aurangabad. The Land Acquisition Judge will decide the matter within a period of three and half months.
The land holders will be entitled to file cross appeal, if necessary.
List these appeals for hearing in the Ist week of January, 2009.
haque (Sheema Ali Khan, J.)