Patna High Court - Orders
M/S Bhagwati Timber vs The State Of Bihar And Ors on 31 January, 2019
Author: Sanjay Priya
Bench: Sanjay Priya
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.2862 of 2015
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M/s Bhagwati Timber
... ... Petitioner/s
Versus
The State Of Bihar and Ors
... ... Respondent/s
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with
Civil Writ Jurisdiction Case No. 2711 of 2015
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M/s Wasif Plywood Works
... ... Petitioner/s
Versus
The State Of Bihar and Ors
... ... Respondent/s
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Appearance :
(In Civil Writ Jurisdiction Case No. 2862 of 2015)
For the Petitioner/s : Mr. Purnendu Singh, Advocate
Mr. Pronati Singh, Advocazte.
For the Respondent/s : Mr. Sc1- M.K. Sinha
(In Civil Writ Jurisdiction Case No. 2711 of 2015)
For the Petitioner/s : Mr. Purnendu Singh, Advocate.
For the Respondent/s : Mr. Sushit Kr. Singh, A.C. to AAG-10
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CORAM: HONOURABLE MR. JUSTICE SANJAY PRIYA
ORAL ORDER
12 31-01-2019I.A. No. 8081 of 2017 has been pressed by the counsel for the petitioner of CWJC No. 2862 of 2015.
Counsel for the petitioner has stated in the interlocutory application that during pendency of this writ petition Sitamarhi Forest Division has also been created and, therefore, it is necessary to implead the Divisional Forest Officer-cum-Authorised Officer-cum-Deputy Director, as one of the respondents of the case. It is also mentioned in the I.A. Patna High Court CWJC No.2862 of 2015(12) dt.31-01-2019 2/2 petition that due to inadvertence, respondent Nos. 5, 6 and 7 as mentioned in paragraph-1 of the interlocutory application has also not been made party. Therefore, as mentioned in paragraph- 1 of the interlocutory application, respondent Nos. 5, 6, 7 be impleaded in the writ petition.
Let respondent Nos. 5, 6 and 7 as mentioned in the I.A. No. 8081 of 2017 be added in the writ petition No. 2862 of 2015.
The interlocutory application stands allowed. CWJC No. 2711 of 2015:
Counsel for the petitioner submits that supplementary affidavit in this writ petition has been filed in the office on 27.11.2018, but the same is not available on record.
Office is directed to place the aforesaid supplementary affidavit.
Heard counsel for the petitioners and counsel for the State.
Put up this matter on 01.02.2019 for further hearing under the same heading.
(Sanjay Priya, J) S.Ali/-
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