Patna High Court - Orders
Kameshwar Singh & Ors vs The State Of Bihar & Ors on 16 April, 2015
Author: Rakesh Kumar
Bench: Rakesh Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.5699 of 2007
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Kameshwar Singh & Ors
.... .... Petitioner/s
Versus
The State of Bihar & Ors
.... .... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Vindhyachal Singh
Mr. Uday Pratap Singh
Mr. Prashant Sinha
For the Respondent/s : AC to GA 2
Mr. Mahesh Prasad No. 2
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CORAM: HONOURABLE MR. JUSTICE RAKESH KUMAR
ORAL ORDER
10 16-04-2015Heard Sri Vindhayachal Singh, learned counsel for the petitioners, learned AC to GA No. 2 as well as Sri Mahesh Prasad No. 2, learned counsel, who has appeared on behalf of the private respondents.
In the present writ petition an order passed by the Joint Director, Consolidation, Bihar, Patna under the Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956 is under challenge, which is a scheduled Act under Section 9 of the Bihar Land Tribunal Act, 2009, and as such, the court considers that this matter can well be adjudicated by the Bihar Land Tribunal.
Accordingly, in view of proviso to Section 15 of the Bihar Land Tribunal Act, 2009, the Registry is directed to Patna High Court CWJC No.5699 of 2007 (10) dt.16-04-2015 2/2 transmit the record of this case to the Bihar Land Tribunal forthwith.
(Rakesh Kumar, J) Praful/-
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