Patna High Court - Orders
Kanhaiya Pandey vs The State Of Bihar on 7 November, 2023
Author: Mohit Kumar Shah
Bench: Mohit Kumar Shah
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.7503 of 2023
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Kanhaiya Pandey Son of Late Prithve Pandey Resident of Village- Jigina,
P.O.-Akorhi, P.S.-Mohania, District-Kaimur (Bhabua), at present resides at
Mohalla-Bhelupura Jawahar Nagar Awas Vikas Colony, Complex Aitha
Varanasi Mehmoorganj, Varanasi-221010 (Uttar Prdesh).
... ... Petitioner/s
Versus
1. The State of Bihar through Principal Secretary, Department of Revenue,
Government of Bihar, Patna.
2. The Collector, District- Kaimur at Bhabua
3. The Sub-Divisional Officer, Mohania, District-Kaimur at Bhabua.
4. The Anchal Adhikari, Mohania, District- Kaimur (Bhabua).
5. Shree Hari Ram Son of Late Bideshi Ram Resident of Village- Jigina, P.O.-
Akorhi, P.S.- Mohania, District- Kaimur(Bhabua).
6. Shree Musafir Ram Son of Sahdeo Ram Resident of Village- Jigina, P.O.-
Akorhi, P.S.- Mohania, District- Kaimur(Bhabua).
7. Kumar Ram Son of Sahdeo Ram Resident of Village- Jigina, P.O.- Akorhi,
P.S.- Mohania, District- Kaimur(Bhabua).
8. Guddu Ram Son of Barhu Ram Resident of Village- Jigina, P.O.- Akorhi,
P.S.- Mohania, District- Kaimur(Bhabua).
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr.Satish Kumar Singh, Advocate
For the Respondent/s : Mr.Md. Khurshid Alam ( Aag 12 )
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CORAM: HONOURABLE MR. JUSTICE MOHIT KUMAR SHAH
ORAL ORDER
2 07-11-2023The learned counsel for the petitioner fairly submits that during the pendency of the present writ petition, the encroachment in question has already stood removed, hence the present writ Patna High Court CWJC No.7503 of 2023(2) dt.07-11-2023 2/2 petition has been rendered infructuous.
2. Accordingly, the present writ petition stands dismissed as not pressed.
(Mohit Kumar Shah, J) kanchan/-
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