Patna High Court - Orders
Haji Zakaria Oosman Kutchi Memon Wakf ... vs The State Of Bihar & Ors on 11 December, 2014
Bench: Chief Justice, Ashwani Kumar Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Review No.23 of 2014
In
Letters Patent Appeal No.1479 of 2012
In
Civil Writ Jurisdiction Case No.8840 of 2006
With
Interlocutory Application No.7662 of 2014
In
Civil Review No.23 of 2014
======================================================
1. Ahmed Abdullah, S/o Late Abdullah A. Karim
2. Frooque Nazim, S/o Hafiz Salim
3. Md. Reazur Rahman, S/o Md. Mubarak Hussain
4. Asghar Khan, S/o Late A. Rahim Khan
5. Kafil, S/o Late Nemazi Mia
6. Zafrul Hoda Khan, S/o Late Enamul Hoda Khan, All residents of
Motipur, P.S. Motipur, District Muzaffarpur.
.... .... Writ Petitioners- Respondent Nos.1 to 6-Petitioners
Versus
1. The State of Bihar.
2. The Secretary, Department of Cane Development, Government of Bihar,
Patna.
Appellants-Respondents-Opposite Parties
3. The Bihar State Sugar Corporation Ltd., Udyog Bhawan, 2nd Floor, East
Gandhi Maidan, Patna-800001, through its Managing Director.
4. Bihar State Sugar Corporation Limited, Motipur Unit through its General
Manager, Motipur, P.S. Motipur, District Muzaffarpur.
5. General Manager, Bihar State Sugar Corporation Limited, Motipur Unit
through its General Manager, Motipur, P.S. Motipur, District Muzaffarpur.
.... .... Respondents- Appellants- Opposite Parties- 1st Party
======================================================
with
Civil Review No.24 of 2014
Patna High Court C. REV. No.23 of 2014 (6) dt.11-12-2014
2/7
In
Letters Patent Appeal No.1354 of 2012
In
Civil Writ Jurisdiction Case No.8840 of 2006
With
Interlocutory Application No.7663 of 2014
In
Civil Review No.24 of 2014
======================================================
1. Ahmad Abdullah, S/o Late Abdullah A. Karim
2. Farooque Nazim, S/o Hafiz Salim
3. Md. Reazur Rahman, S/o Md. Mubarak Hussain
4. Asghar Khan, S/o Late A. Rahim Khan
5. Kafil, S/o Late Nemazi Mia
6. Zafrul Hoda Khan, S/o Late Enamul Hoda Khan, All residents of
Motipur, P.S. Motipur, District Muzaffarpur.
.... .... Writ Petitioners- Respondent Nos.1 to 6- Petitioners
Versus
1. The Bihar State Sugar Corporation Ltd., Udyog Bhawan, 2nd Floor, East
Gandhi Maidan, Patna-800001, Through Its Managing Director.
2. Bihar State Sugar Corporation Limited, Motipur Unit Through Its
General Manager, Motipur, P.S. Motipur, District Muzaffarpur.
3. General Manager, Bihar State Sugar Corporation Limited, Motipur Unit
Through Its General Manager, Motipur, P.S. Motipur, District Muzaffarpur.
Respondents- Appellants- Opposite Parties- 1st Party
4. The State Of Bihar.
5. The Secretary, Department of Cane Development, Government of Bihar,
Patna.
Respondents- Respondents- Opposite Party 2nd Party
======================================================
with
Civil Review No.25 of 2014
In
Letters Patent Appeal No.1387 of 2012
Patna High Court C. REV. No.23 of 2014 (6) dt.11-12-2014
3/7
In
Civil Writ Jurisdiction Case No.8840 of 2006
With
Interlocutory Application No.7664 of 2014
In
Civil Review No.25 of 2014
======================================================
1. Ahmed Abdullah, S/o Late Abdullah A. Karim
2. Farooque Nazim, S/o Hafiz Salim
3. Md. Reazur Rahman, S/o Md. Mubarak Hussain
4. Asghar Khan, S/o Late A. Rahim Khan
5. Kafil, S/o Late Nemazi Mia
6. Zafrul Hoda Khan, S/o Late Enamul Hoda Khan, All residents of
Motipur, P.S. Motipur, District Muzaffarpur.
.... .... Petitioners- Respondents- Opposite Party- Petitioners
Versus
1. M/s Indian Potash Limited, a company incorporated under the Indian
Companies Act, 1956, having its registered office at Pragati Tower, 3rd
Floor, 26 Rajendra Place, New Delhi-110008, through its Regional Manager
Shri Zafar Maqbool, S/o- Late Maqbool Ahmad, Resident of B-199, Sahdeo
Mahto Marg, Shri Krishna Puri, Patna-800001.
2. The State Of Bihar.
3. The Secretary, Department of Cane Development, Government of Bihar,
Patna.
4. The Bihar State Sugar Corporation Ltd., Udyog Bhawan, 2nd Floor, East
Gandhi Maidan, Patna-800001, through its Managing Director.
5. Bihar State Sugar Corporation Limited, Motipur Unit through its General
Manager, Motipur, P.S. Motipur, District Muzaffarpur.
6. General Manager, Bihar State Sugar Corporation Limited, Motipur Unit
through its General Manager, Motipur, P.S. Motipur, District Muzaffarpur.
7. Principal Secretary, Government of Bihar, Department of Sugarcane
Industry, Government of Bihar.
.... .... Respondents- Respondents- Opposite Parties
======================================================
with
Civil Review No.26 of 2014
In
Letters Patent Appeal No.1680 of 2012
In
Civil Writ Jurisdiction Case No.710 of 2011
======================================================
1. Haji Zakaria Oosman Kutchi Memon Wakf Estate, Ec No. 12737 through
its authorized Mutawalli Ghulam Sharafuddin Oosman, S/o Late Oosman
Patna High Court C. REV. No.23 of 2014 (6) dt.11-12-2014
4/7
Abdul Rahiml Resident of No. 2, Raj Mohan Street, Kolkata 700073, West
Bengal.
2. Oosmania Wakf Estate, Ec No. 12738 through its authorized Mutawalli
Ghulam Sharafuddin Oosman, S/o Late Oosman Abdul Rahim, Resident of
No. 2, Raj Mohan Street, Kolkata 700073, West Bengal.
3. Haji Abdul Rahim Oosman Kutchi Memon Wakf Estate Ec No. 12733
through its authorized Mutawalli Ghulam Sharafuddin Oosman, S/o Late
Oosman Abdul Rahim Resident of No. 2, Raj Mohan Street, Kolkata
700073, West Bengal.
4. Haji Abu Bakr Oosman Katchi Memon Wakf Estate Ec No. 12700
through its authorized Mutawalli Ghulam Sharafuddin Oosman, S/o Late
Oosman Abdul Rahim, Resident of No. 2, Raj Mohan Street, Kolkata
700073, West Bengal.
5. Rukia Bai Wakf Estate Ec No. 12768 through its authorized Mutawalli
Ghulam Sharfuddin Oosman, S/o Late Oosman Abdul Rahim, Resident of
No. 2, Raj Mohan Street, Kolkata 700073, West Bengal.
.... .... Writ Petitioners- Respondent Nos. 1 to 5 (1st Set) Petitioners
Versus
1. The State of Bihar- through the Chief Secretary, Government of Bihar,
Patna.
2. The Industrial Development Commissioner, Government of Bihar, Patna.
3. The Secretary-cum-Commissioner, Department of Sugarcane Industries,
Government of Bihar, Patna
... Respondent No.1 to 3 Respondent No.6 6 to 8- Opposite Parties
4. Indian Potash Limited through the Regional Manager, Resident at Flat
No.e-104, Block-c Aradhana Enclave, Khajpura, P.S. Shastri Nagar, Bailey
Road, Patna
5. The Bihar State Sugar Corporation Ltd., having its office at Udyog
Bhawan, Opp: Gandhi Maidan, Patna- through its Managing Director-
present under the Charge of
Cane Commissioner, Bihar, Patna.
6. The General Manager, Bihar State Sugar Corporation Limited, Unit
Motipur, District Muzaffarpur
--- Respondent- Appellant- Opposite Party
7. The Secretary, Ministry of Industry (Department of Industrial
Development), New Delhi
...... Respondent No.7, Respondent- Opposite Party.
=====================================================
with
Civil Review No.27 of 2014
In
Letters Patent Appeal NO.1679 of 2012
In
Civil Writ Jurisdiction Case No.710 of 2011
======================================================
1. Haji Zakaria Oosman Kutchi Memon Wakf Estate, Ec No. 12737 through
Patna High Court C. REV. No.23 of 2014 (6) dt.11-12-2014
5/7
its authorized Mutawalli Ghulam Sharafuddin Oosman, S/o Late Oosman
Abdul Rahim, Resident of No. 2, Raj Mohan Street, Kolkata 700073, West
Bengal.
2. Oosmania Wakf Estate, Ec No. 12738 through its authorized Mutawalli
Ghulam Sharafuddin Oosman, S/o Late Oosman Abdul Rahim, Resident of
No. 2, Raj Mohan Street, Kolkata 700073, West Bengal.
3. Haji Abdul Rahim Oosman Kutchi Memon Wakf Estate Ec No. 12733
through its authorized Mutawalli Ghulam Sharafuddin Oosman, S/o Late
Oosman Abdul Rahim, Resident of No. 2, Raj Mohan Street, Kolkata
700073, West Bengal.
4. Haji Abu Bakr Oosman Katchi Memon Wakf Estate Ec No. 12700
through its authorized Mutawalli Ghulam Sharafuddin Oosman, S/o Late
Oosman Abdul Rahim, Resident of No. 2, Raj Mohan Street, Kolkata
700073, West Bengal.
5. Rukia Bai Wakf Estate Ec No. 12768- through its authorized Mutawalli
Ghulam Sharfuddin Oosman, S/o Late Oosman Abdul Rahim, Resident of
No. 2, Raj Mohan Street, Kolkata 700073, West Bengal.
.... .... Writ Petitioners- Respondent Nos.1 to 5- Petitioners
Versus
1. The State of Bihar-- through the Chief Secretary, Government of Bihar,
Patna.
2. The Industrial Development Commissioner, Government of Bihar, Patna.
3. The Secretary- Cum- Commissioner, Department of Sugarcane
Industries, Government of Bihar, Patna.
.... .... Respondent Nos.2 to 4- Appellant Opposite Parties
4. The Bihar State Sugar Corporation Ltd., having its office at Udyog
Bhawan, Opp: Gandhi Maidan, Patna- through its Managing Director--
present under the charge of Cane Commissioner, Bihar, Patna
5. The General Manager, Bihar State Sugar Corporation Limited, Unit
Motipur, District Muzaffarpur
........ Respondent No.5 & 6- Respondent No.6 & 7-Opposite Parties
6. M/s. Indian Potash Limited through the Regional Manager, Resident at
Flat No.C-104, Block C, Aradhna Enclave, Khajpura, P.S. Shastri Nagar,
Bailey Road, Patna
...... Respondent No.7- Respondent No.8- Opposite Party
7. The Secretary, Ministry of Industry (Department of Industrial
Development), New Delhi
...... Respondent No.1- Respondent No.9- Opposite Party
======================================================
with
Civil Review No.28 of 2014
In
Letters Patent Appeal No.1462 of 2012
In
Civil Writ Jurisdiction Case No.710 of 2011
Patna High Court C. REV. No.23 of 2014 (6) dt.11-12-2014
6/7
======================================================
1. Haji Zakaria Oosman Kutchi Memon Wakf Estate, Ec No. 12737 through
its authorized Mutawalli Ghulam Sharafuddin Oosman, S/o Late Oosman
Abdul Rahim, Resident of No.2, Raj Mohan Street, Kolkata 700073, West
Bengal.
2. Oosmania Wakf Estate, Ec No. 12738 through its authorized Mutawalli
Ghulam Sharafuddin Oosman, S/o Late Oosman Abdul Rahim, Resident of
No. 2, Raj Mohan Street, Kolkata 700073, West Bengal.
3. Haji Abdul Rahim, Oosman Kutchi Memon Wakf Estate Ec No. 12733
through its authorized Mutawalli Ghulam Sharafuddin Oosman, S/o Late
Oosman Abdul Rahim, Resident of No. 2, Raj Mohan Street, Kolkata
700073, West Bengal.
4. Haji Abu Bakr Oosman Katchi Memon Wakf Estate Ec No. 12700
through its authorized Mutawalli Ghulam Sharafuddin Oosman, S/o Late
Oosman Abdul Rahim, Resident of No. 2, Raj Mohan Street, Kolkata
700073, West Bengal.
5. Rukia Bai Wakf Estate Ec No. 12768 through its authorized Mutawalli
Ghulam Sharfuddin Oosman, S/o Late Oosman Abdul Rahim, Resident of
No. 2, Raj Mohan Street, Kolkata 700073, West Bengal.
.... .... Writ Petitioners-Respondent Nos.1 to 5 (1st Set)- Petitioners
Versus
1. The Secretary, Ministry of Industry (Department of Industrial
Development), New Delhi.
...... Respondent No.1- Respondent No.6 (2nd Set) Opposite Party
2. The State of Bihar- through the Chief Secretary, Government of Bihar,
Patna.
3. The Industrial Development Commissioner, Government of Bihar, Patna
4. The Secretary-cum-Commissioner, Department of Sugarcane Industries,
Government of Bihar, Patna
.... Respondents No.2 to 4- Respondents No.7 to 9 (3rd Set)-
Opposite Parties
5. The Bihar State Sugar Corporation Ltd., having its office at Udyog
Bhawan, Opp: Gandhi Maidan, Patna- through its Managing Director-
present under the charge of Cane Commissioner, Bihar, Patna
6. The General Manager, Bihar State Sugar Corporation Limited, Unit
Motipur, District Muzaffarpur
..... Respondent No.5 & 6- Rest. No.10 & 11 (4th Set) - Opp. Parties
7. M/s. Indian Potash Limited, Pragati Tower, 3rd Floor, 26, Rajendra Place,
New Delhi- 110008
.... Respondent No.6- Appellant- Opposite Party
======================================================
Appearance :
(In C. REV. No.23 of 2014)
For the Petitioners : Mr. Atif Imam, Advocate
Mr. Khalid Ahsan, Advocate
For the Respondents :
Patna High Court C. REV. No.23 of 2014 (6) dt.11-12-2014
7/7
(In C. REV. No.24 of 2014)
For the Petitioners : Mr. Khalid Ahsan, Advoate
For the Respondents :
(In C. REV. No.25 of 2014)
For the Petitioners : Mr. Khalid Ahsan, Advocate
For the Respondents :
(In C. REV. No.26 of 2014)
For the Petitioners : Mr. Khatim Reza, Advocate
For the Respondents : Mr. Jitendra Singh, Sr. Advocate
Mr. Satyendra Bharti, Advocate
(In C. REV. No.27 of 2014)
For the Petitioners : Mr. Khatim Reza, Advocate
For the Respondents :
(In C. REV. No.28 of 2014)
For the Petitioners : Mr. Khatim Reza, Advocate
For the Respondents :
======================================================
CORAM: HONOURABLE THE CHIEF JUSTICE
And
HONOURABLE MR. JUSTICE ASHWANI KUMAR SINGH
ORAL ORDER
(Per: HONOURABLE THE CHIEF JUSTICE)
6 11-12-2014The matter is at large before the Hon'ble Supreme Court.
Civil Review are summarily rejected. Interlocutory Applications stand disposed of.
(R.M. Doshit, CJ) (Ashwani Kumar Singh, J) mrl U