Patna High Court - Orders
Umda Devi & Ors vs The State Of Bihar & Ors on 3 May, 2018
Author: Prabhat Kumar Jha
Bench: Prabhat Kumar Jha
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.150 of 2018
======================================================
Umda Devi & Ors
.... .... Petitioner/s
Versus
The State of Bihar & Ors
.... .... Respondent/s
======================================================
Appearance :
For the Petitioner/s : Mr. Radha Mohan Pandey
For the Respondent/s : Mr. Rishi Raj Sinha -SC19
Mr. Akhileshwar Sinha, AC to SC 19
======================================================
CORAM: HONOURABLE MR. JUSTICE PRABHAT KUMAR
JHA
ORAL ORDER
2 03-05-2018Heard both sides.
The sole contention of the petitioners is that the respondent-authority has already settled Jhamatia Ghat Mela in favour of respondent but the Jhamatia Ghat Mela is not a Mela declared under Bihar State Mela Authority Act, 2008 rather the land is Gairmazarua Aam Rasta and by both sides of the aforesaid land houses of petitioners are situated and by blocking the ingress and egress of the petitioners the land is settled in the name of Mela in favour of respondent No.5.
Issue notice to respondent No.5 through speed post with A/D for which requisition must be filed within ten days, failing which this petition as against him shall stand rejected without further reference to the Bench.
The learned counsel for the State appearing on Patna High Court CWJC No.150 of 2018 (2) dt.03-05-2018 2/2 behalf of respondents Nos. 1 to 4 prayed for four weeks time to seek instruction and file counter affidavit.
Rule is made returnable within six weeks or after service of notice on respondent No.5, whichever is earlier.
(Prabhat Kumar Jha, J) BKS/-
U