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Patna High Court - Orders

Abdul Hamid Khan And Ors vs Md. Mobin Khan And Ors on 14 August, 2019

Author: Mohit Kumar Shah

Bench: Mohit Kumar Shah

                      IN THE HIGH COURT OF JUDICATURE AT PATNA
                              Miscellaneous Jurisdiction Case No.1480 of 2018
                                                     In
                               Civil Writ Jurisdiction Case No.2428 of 2013
                 ======================================================
                 1. Abdul Hamid Khan
                 2. Mahmud Khan
                 3. Manjoor Khan
                 4. Maskur Khan
                 5. Mahfuja Khan
                 6. Mansur Khan
                 7. Ashfack Khan
                 All sons of Late Mohammad Said Khan, r/o vill+P.O.-Koath, PS-Dawath,
                 Dist-Rohtas.

                                                                            ... ... Petitioner/s
                                                     Versus
                 1. Md. Mobin Khan
                 2. Md. Sahin Khan
                 3. Md. Sahid Khan, 1 to 3 are sons of Late Abdullah Khan
                 4. Tamanna Khatun, w/o Late Matin Khan
                 5. Sabnam Khatun, D/o Late Abdulla Khan
                 6. Afsa Khatun, D/o Late Abdulla Khan
                 7. Gajala Khatun, D/o Late Abdulla Khan
                 All are r/o vill+P.O.-Koath, PS-Dawath, Dist-Rohtas.
                 8. The State of Bihar through Collector, Rohtas

                                                        ... ... Opposite Party/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s     :    Mr.Rewti Kant Raman
                 For the Opposite Party/s :    Mr.
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE MOHIT KUMAR SHAH
                                       ORAL ORDER

3   14-08-2019

The defects are ignored.

The present petition has been filed for restoration of a writ petition bearing CWJC no. 2428 of 2013, which has stood dismissed for want of prosecution on account of non compliance of the order dated 18.01.2016.

Having regard to the submissions made by the learned counsel appearing for the petitioners and considering the Patna High Court MJC No.1480 of 2018(3) dt.14-08-2019 2/2 averments made in the present petition, the present petition is allowed and the writ petition bearing CWJC no. 2428 of 2013 is restored to its original file subject to the registry verifying as to whether the order dated 18.01.2016 has been complied with or not and further, with a direction to the petitioners to deposit a sum of Rs. 500/- with the Patna High Court Legal Services Committee.

The present petition stands disposed off with the aforesaid directions.

(Mohit Kumar Shah, J) rinkee/-

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