Patna High Court - Orders
State Of Bihar vs Tej Narain Singh & Ors on 29 October, 2009
IN THE HIGH COURT OF JUDICATURE AT PATNA
FA No.49 of 1997
STATE OF BIHAR
Versus
MURLI SINGH
WITH
FA No.50 of 1997
STATE OF BIHAR
Versus
KAPILDEO SINGH
WITH
FA No.55 of 1997
STATE OF BIHAR
Versus
AJAY SINGH & ANR
WITH
FA No.56 of 1997
STATE OF BIHAR
Versus
TEJ NARAIN SINGH & ORS
WITH
FA No.67 of 1997
STATE OF BIHAR
Versus
BUCHHAN THAKUR
WITH
FA No.68 of 1997
STATE OF BIHAR
Versus
RAMASHISH SINGH
WITH
FA No.73 of 1997
STATE OF BIHAR
Versus
NATHUN THAKUR
WITH
FA No.77 of 1997
STATE OF BIHAR
Versus
RAM SANCHI SINGH
WITH
FA No.81 of 1997
STATE OF BIHAR
Versus
ARJUN THAKUR & ORS
WITH
FA No.83 of 1997
STATE OF BIHAR
Versus
RAM SINGHASAN SINGH
WITH
-2-
FA No.101 of 1997
STATE OF BIHAR
Versus
UMA SHANKAR PRASAD & ANR
WITH
FA No.107 of 1997
STATE OF BIHAR
Versus
RAM CHANDRA SINGH
WITH
FA No.111 of 1997
STATE OF BIHAR
Versus
DHANMANIYA DEVI
WITH
FA No.116 of 1997
STATE OF BIHAR
Versus
MADHESHWAR SINGH & ORS
WITH
FA No.66 of 1997
STATE OF BIHAR
Versus
AWADHESH SINGH
WITH
FA No.69 of 1997
STATE OF BIHAR
Versus
AMARDEO SINGH
WITH
FA No.409 of 1997
STATE OF BIHAR THRO.THE COLLEC
Versus
BRIJ NANDAN PRASAD
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16 29.10.2009The respondents have filed an application for vacating the interim order dated 03.07.2002 and 03.04.2007. Mr. Lalit Kishore, learned Senior counsel appearing for the appellant no.2 states that in similar matters arising out of the same acquisition proceedings similar stay orders were vacated whereby the appellants were obliged to pay the entire amount under award. Against those orders, appellants have preferred SLP to the Supreme Court, which is likely to be heard -3- within a week or so. He submits that in such a situation it is better and prudent for the High Court to await the views of the Supreme Court in the matter.
Having considered the mater, put up these cases after two weeks under the same heading.
Trivedi/ (Navaniti Prasad Singh, J.)