Patna High Court - Orders
Sachida Nand Sharma @ Sachu Singh & Ors vs The State Of Bihar & Ors on 6 October, 2015
Author: Kishore Kumar Mandal
Bench: Kishore Kumar Mandal
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.10904 of 2012
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1. Sachida Nand Sharma @ Sachu Singh Son Of Late Ram Bhajan Singh
Resident Of Village - Alipur Jagjiram Now Sahar Rampur, P.S. Naubatpur,
District - Patna
2. Shyaml Prasad Singh Son Of Late Ram Bhajan Singh Resident Of
Village - Alipur Jagjiram Now Sahar Rampur, P.S. Naubatpur, District -
Patna
3. Shailendra Kumar Singh Son Of Brij Kumar Singh Resident Of Village -
Alipur Jagjiram Now Sahar Rampur, P.S. Naubatpur, District - Patna
.... .... Petitioner/s
Versus
1. The State Of Bihar Through Chairman, District Board, Collectorat
Compound, Patna
2. The Deputy Development Commissioner (DDC) District Board,
Collectorate Compound, Patna
3. The District Magistrate , Patna
4. The Circle Officer (Anchaldhikari), Naubatpur, Patna
.... .... Respondent/s
CORAM: HONOURABLE MR. JUSTICE KISHORE KUMAR
MANDAL
ORAL ORDER
3 06-10-2015Despite repeated calls no one has appeared on behalf of the petitioner to press this writ application.
Counsel for the State is present. He points out that the case was earlier dismissed for non prosecution on 11.04.2013.
In view of aforesaid, again the application is dismissed for want of prosecution.
(Kishore Kumar Mandal, J) HR/-
U