Patna High Court - Orders
Ram Lachchan Rai & Ors vs The State Of Bihar & Ors on 13 January, 2009
IN THE HIGH COURT OF JUDICATURE AT PATNA
CWJC No.1526 of 2007
RAM LACHCHAN RAI & ORS
Versus
THE STATE OF BIHAR & ORS
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2. 13.1.2009Mr. Uma Shankar Prasad for the petitioners, and Mr. Rana Ishwar Chandra, learned Junior Counsel to Government Pleader No.13 for respondent nos. 1 to 4, are present. It will be equally open to the official respondents to file the counter affidavit within a period of three months, if so advised.
Issue notices to respondent nos. 5 to 8 under ordinary course, as well as per registered post with A/D, for which requisites. Etc. must be filed within a week, failing which this writ petition as against them shall stand rejected without further reference to the Bench.
There shall be stay of operation of the order dated 19.12.1998/26.12.1998 passed in Mutation Case No. 871/1998-99 (Annexure-1), and order dated 17.9.2004/11.10.2004, passed in Mutation Case No.52/1999-2000(Annexure-3), until further orders of this Court.
This matter shall be taken up along with C.W.J.C. No.717 of 2007.
Vinay/ ( S. K. Katriar , J.)