Patna High Court - Orders
Anand Deo Raman vs The State Of Bihar & Ors on 30 June, 2015
Author: Ravi Ranjan
Bench: Ravi Ranjan
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.4896 of 2015
======================================================
Anand Deo Raman, Son of late Ramdeo Rai, Resident of village- Singhi
Kala, P.O- Ara, P.S- Ara Town, District- Bhojpur
.... .... Petitioner
Versus
1. The State of Bihar through the Principal Secretary, Department of
Revenue and Land Reforms, Government of Bihar, Patna.
2. The Principal Secretary, Department of Revenue and Land Reforms,
Government of Bihar, Patna.
3. The Under Secretary, Department of Revenue and Land Reforms,
Government of Bihar, Patna.
4. The Deputy Collector, Land Reforms, Sadar Ara, District-Bhojpur.
5. The Assistant Settlement Officer, Ara, District- Bhojpur.
6. The Circle Officer, Ara, District- Bhojpur.
7. Chandeshwar Yadav
8. Shubh Shankar Yadav Both sons of late Vindhyachal Yadav, Resident of
village- Singhi Kala, P.O- Ara, P.S- Ara Town, District- Bhojpur
.... .... Respondents
======================================================
Appearance :
For the Petitioner : Mr. Bibhakar Tiwary, Advocate
For the State : Mr.Mani Kant Mishra, G.P.25
======================================================
CORAM: HONOURABLE DR. JUSTICE RAVI RANJAN
ORAL ORDER
2 30-06-2015In view of the limited prayer made at the time of hearing, this writ application is being disposed of granting liberty to the petitioner to move before the competent authority which would be available to him under law for redressal of his grievance.
(Dr. Ravi Ranjan, J) N.H./-
U