Daya Shankar Arya vs Vijay Kumar Gupta & Ors on 7 August, 2014

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Patna High Court - Orders

Daya Shankar Arya vs Vijay Kumar Gupta & Ors on 7 August, 2014

Bench: Rajendra Kumar Mishra

                      IN THE HIGH COURT OF JUDICATURE AT PATNA
                              Civil Writ Jurisdiction Case No.12177 of 2014
                 ======================================================
                 Daya Shankar Arya, son of Late Krishnanand Arya, R/o Moh- Bakarganj
                 Bazar P.S.- Pirbahore, Bankipur, Patna- 800004, Distt.- Patna. At presently
                 resident of Mohalla- Khajpura, Jyotipuram Colony, Maurya Path, B.V.
                 College, Patna, Distt.- Patna.

                                                            .... .... Defendant I.A.-Petitioner.
                                                       Versus
                 1.   Vijay Kumar Gupta, son of Late Krishnanand Arya, R/o Mohalla-
                      Bakarganj Bazar, Bankipur, Patna-4, Distt- Patna.
                                                                  .....Defendant IB-Respondent.
                 2.   Uma Gupta W/o Sri Jugal Kishore, R/o Mohalla- Kothgola Ram Nagar
                      and Distt.- Varanshi.
                                                                  .....Defendant IC-Respondent.
                 3.   Kripa Shankar Arya, s/o Late Ramanand Arya, R/o- Mohalla- 219/A Sri
                      Krishnapuri, near Community Hall, P.S.- S.K. Puri town and Distt.-
                      Patna, P.S.- Pirbahore, presently R/o Mohalla- Bakarganj, P.S.-
                      Pirbahore, Bankipur Patna, Distt- Patna.
                                                                      ......Plaintiff-Respondent.
                 4.   Smt. Shanti Devi W/o Late Bhola Pd. Gupta, R/o Mohalla- Bakarganj,
                      P.S.- Pirbahore, and distt.- Patna.
                 5.   Smt. Shakuntla Devi W/o Sri Raj Fishare Prasad, R/o Mohalla-
                      Dariapur, P.S.- Pirbahore, town and Distt.- Patna.
                 6.   Smt. Maya Devi, W/o Bishwanath Prasad Gupta, R/o Mohalla- Patel
                      Nagar, P.S.- Shastri Nagar, town and Distt.- Patna.
                 7.   Smt. Indrani Devi @ Indu, W/o Late Rajballabh Pd. R/o Mohalla-
                      Dariyapur, P.S.- Pirbahore, town and Distt.- Patna.
                 8.   Arun Kumar Gupta .
                 9.   Ashok Kumar Gupta, both sons of Late Raj Kumar Lall, resident of
                      Mohalla- Patel Nagar, P.S.- Shastri Nagar, town and Distt.- Patna

                                                       .... .... Defendants-Respondents.
                 ======================================================
                 Appearance :
                 For the Petitioner  : Mr. Ahtasham Ali Khan, Advocate.
                 For the Respondents : Mr.
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE RAJENDRA KUMAR
                 MISHRA
                 ORAL ORDER
                                           -------------

4   07-08-2014

Let the supplementary affidavit filed on behalf of the petitioner be kept on record.

Heard.

Patna High Court CWJC No.12177 of 2014 (4) dt.07-08-2014

2/2 This writ application, under Article 227 of the Constitution of India, filed on behalf of the petitioner is directed against the order dated 19.05.2014 passed in Title Partition Suit No.01 of 2004 , whereby the court of Munsif-I, Patna, allowed the application dated 02.07.2013 filed on behalf of the plaintiff- Respondent to proceed with the preparation of the final decree.

From perusal of the impugned order, I find no illegality calling for interference with the same under Article 227 of the Constitution of India. Accordingly, this writ application stands dismissed.

(Rajendra Kumar Mishra, J) P.S./-

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