Patna High Court - Orders
The State Of Bihar & Ors vs Pawan Kumar Jha & Anr on 13 February, 2017
Author: Ajay Kumar Tripathi
Bench: Ajay Kumar Tripathi, Nilu Agrawal
IN THE HIGH COURT OF JUDICATURE AT PATNA
Letters Patent Appeal No.16 of 2014
In
Civil Writ Jurisdiction Case No. 15296 of 2009
======================================================
The State of Bihar & Ors
.... .... Appellant/s
Versus
Raj Narayan Poddar
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.24 of 2014
IN
Civil Writ Jurisdiction Case No. 8109 of 2008
======================================================
The State of Bihar & Ors
.... .... Appellant/s
Versus
Devendra Rai
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.1619 of 2013
IN
Civil Writ Jurisdiction Case No. 14587 of 2009
======================================================
The State of Bihar & Ors
.... .... Appellant/s
Versus
Parmanand Yadav
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.487 of 2014
IN
Civil Writ Jurisdiction Case No. 10167 of 2009
======================================================
The State of Bihar & Ors
.... .... Appellant/s
Versus
Ramesh Bhagat
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.242 of 2014
IN
Civil Writ Jurisdiction Case No. 15362 of 2009
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The State of Bihar & Ors
.... .... Appellant/s
Versus
Gurushaaran Yadav
Patna High Court LPA No.16 of 2014 (18) dt.13-02-2017
2/8
.... .... Respondent/s
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with
Letters Patent Appeal No.691 of 2014
IN
Civil Writ Jurisdiction Case No. 15395 of 2009
======================================================
The State Of Bihar & Ors
.... .... Appellant/s
Versus
Durganand Yadav
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.292 of 2014
IN
Civil Writ Jurisdiction Case No. 15687 of 2009
======================================================
The State of Bihar & Ors
.... .... Appellant/s
Versus
Pawan Kumar Jha & Anr
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.1888 of 2011
IN
Civil Writ Jurisdiction Case No. 1379 of 2010
======================================================
The State of Bihar & Ors
.... .... Appellant/s
Versus
Babu Lal Sah
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.167 of 2014
IN
Civil Writ Jurisdiction Case No. 18365 of 2008
======================================================
The State of Bihar & Ors
.... .... Appellant/s
Versus
Bhagirath Singh
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.238 of 2014
IN
Civil Writ Jurisdiction Case No. 17165 of 2009
======================================================
The State of Bihar & Ors
.... .... Appellant/s
Patna High Court LPA No.16 of 2014 (18) dt.13-02-2017
3/8
Versus
Purendra Sulankit
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.127 of 2015
IN
Civil Writ Jurisdiction Case No. 7890 of 2009
======================================================
The State Of Bihar & Ors
.... .... Appellant/s
Versus
Chandra Shekhar Sharma
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.684 of 2015
IN
Civil Writ Jurisdiction Case No. 10252 of 2009
======================================================
The State Of Bihar & Ors
.... .... Appellant/s
Versus
Anugrah Bhagat
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.590 of 2015
IN
Civil Writ Jurisdiction Case No. 16041 of 2009
======================================================
The State Of Bihar & Ors
.... .... Appellant/s
Versus
Arvind Kumar Singh
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.278 of 2015
IN
Civil Writ Jurisdiction Case No. 8053 of 2009
======================================================
The State Of Bihar & Ors
.... .... Appellant/s
Versus
Urmila Dei
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.935 of 2012
IN
Civil Writ Jurisdiction Case No. 5776 of 2008
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Patna High Court LPA No.16 of 2014 (18) dt.13-02-2017
4/8
The State of Bihar & Ors
.... .... Appellant/s
Versus
Miothilesh Kumar Sinha
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.941 of 2014
IN
Civil Writ Jurisdiction Case No. 9636 of 2009
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The State Of Bihar & Ors
.... .... Appellant/s
Versus
Malti Kumari No. (1) Or (a) @ Malti Kumari
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.364 of 2014
IN
Civil Writ Jurisdiction Case No. 16924 of 2009
======================================================
The State of Bihar & Ors
.... .... Appellant/s
Versus
Soman Bhagat
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.144 of 2014
IN
Civil Writ Jurisdiction Case No. 14324 of 2009
======================================================
The State of Bihar & Ors
.... .... Appellant/s
Versus
Ajay Kumar
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.8 of 2014
IN
Civil Writ Jurisdiction Case No. 11806 of 2009
======================================================
The State of Bihar & Ors
.... .... Appellant/s
Versus
Binay Kumar Jha
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.13 of 2014
IN
Patna High Court LPA No.16 of 2014 (18) dt.13-02-2017
5/8
Civil Writ Jurisdiction Case No. 13650 of 2008
======================================================
The State of Bihar & Ors
.... .... Appellant/s
Versus
Birendra Singh
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.15 of 2014
IN
Civil Writ Jurisdiction Case No. 14891 of 2009
======================================================
The State of Bihar & Ors
.... .... Appellant/s
Versus
Ashok Kumar
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.38 of 2014
IN
Civil Writ Jurisdiction Case No. 12182 of 2008
======================================================
The State of Bihar & Ors
.... .... Appellant/s
Versus
Baidya Nath Kamat & Ors
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.182 of 2014
IN
Civil Writ Jurisdiction Case No. 8110 of 2009
======================================================
The State of Bihar & Ors
.... .... Appellant/s
Versus
Akhileshwar Prasad
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.195 of 2014
IN
Civil Writ Jurisdiction Case No. 14758 of 2009
======================================================
The State of Bihar & Ors
.... .... Appellant/s
Versus
Ganesh Prasad
.... .... Respondent/s
======================================================
with
Patna High Court LPA No.16 of 2014 (18) dt.13-02-2017
6/8
Letters Patent Appeal No.223 of 2014
IN
Civil Writ Jurisdiction Case No. 16039 of 2009
======================================================
The State of Bihar & Ors
.... .... Appellant/s
Versus
Rajesh Kumar Mallick
.... .... Respondent/s
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Appearance :
(In LPA No.16 of 2014)
For the Appellant/s : Mr. Chittranjan Sinha, PAAG 2
Mr Himanshu Kumar Akela, AC to PAAG 2
For the Respondent/s : Mr.
(In LPA No.24 of 2014)
For the Appellant/s : Mr. Abhinay Raj
For the Respondent/s : Mr.
(In LPA No.1619 of 2013)
For the Appellant/s : Mr. Abhinay Raj
For the Respondent/s : Mr.
(In LPA No.487 of 2014)
For the Appellant/s : Mr. Abhinay Raj
For the Respondent/s : Mr.
(In LPA No.242 of 2014)
For the Appellant/s : Mr. Abhinay Raj
For the Respondent/s : Mr. Prafull Chandra Jha
(In LPA No.691 of 2014)
For the Appellant/s : Mr. Abhinay Raj
For the Respondent/s : Mr.
(In LPA No.292 of 2014)
For the Appellant/s : Mr. Abhinay Raj
For the Respondent/s : Mr. Prafull Chandra Jha
(In LPA No.1888 of 2011)
For the Appellant/s : Mr. Bajarangi Lal(Ac-Ga7)
For the Respondent/s : Mr.
(In LPA No.167 of 2014)
For the Appellant/s : Mr. Abhinay Raj
For the Respondent/s : Mr.
(In LPA No.238 of 2014)
For the Appellant/s : Mr. Alok Kumar Rahi
For the Respondent/s : Mr.
(In LPA No.127 of 2015)
For the Appellant/s : Mr. Abhinay Raj
For the Respondent/s : Mr.
(In LPA No.684 of 2015)
For the Appellant/s : Mr. Alok Kumar Rahi
For the Respondent/s : Mr.
(In LPA No.590 of 2015)
For the Appellant/s : Mr. Alok Kumar Rahi
For the Respondent/s : Mr.
(In LPA No.278 of 2015)
For the Appellant/s : Mr. Alok Kumar Rahi
Patna High Court LPA No.16 of 2014 (18) dt.13-02-2017
7/8
For the Respondent/s : Mr.
(In LPA No.935 of 2012)
For the Appellant/s : Mr. Sudhir Kumar
For the Respondent/s : Mr.
(In LPA No.941 of 2014)
For the Appellant/s : Mr. Abhinay Raj
For the Respondent/s : Mr.
(In LPA No.364 of 2014)
For the Appellant/s : Mr. Abhinay Raj
For the Respondent/s : Mr.
(In LPA No.144 of 2014)
For the Appellant/s : Mr. Abhinay Raj
For the Respondent/s : Mr.
(In LPA No.8 of 2014)
For the Appellant/s : Mr. Abhinay Raj
For the Respondent/s : Mr. Prafull Chandra Jha
(In LPA No.13 of 2014)
For the Appellant/s : Mr. Alok Kumar Rahi
For the Respondent/s : Mr.
(In LPA No.15 of 2014)
For the Appellant/s : Mr. Abhinay Raj
For the Respondent/s : Mr.
(In LPA No.38 of 2014)
For the Appellant/s : Mr. Abhinay Raj
For the Respondent/s : Mr.
(In LPA No.182 of 2014)
For the Appellant/s : Mr. Abhinay Raj
For the Respondent/s : Mr.
(In LPA No.195 of 2014)
For the Appellant/s : Mr. Abhinay Raj
For the Respondent/s : Mr.
(In LPA No.223 of 2014)
For the Appellant/s : Mr. Alok Kumar Rahi
For the Respondent/s : Mr. Prafull Chandra Jha
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CORAM: HONOURABLE MR. JUSTICE AJAY KUMAR TRIPATHI
and
HONOURABLE JUSTICE SMT. NILU AGRAWAL
ORAL ORDER
(Per: HONOURABLE MR. JUSTICE AJAY KUMAR TRIPATHI)
18 13-02-2017Since the final word on the subject has not yet come from the Hon'ble Supreme Court and many a matters are still pending before the Apex Court against the decision of the learned Division Bench, some of them are SLA (C) No.29303- Patna High Court LPA No.16 of 2014 (18) dt.13-02-2017 8/8 29310 of 2014, which has been ordered to be heard along with SLP (C) 28306 of 2014, as per the order of the Hon'ble Apex Court dated 10.11.2014. It will be in the interest of things that the contempt applications filed for enforcement of the learned Single Judge's order, which has been set aside by the Division Bench, which in turn has been stayed by the Apex Court, remains in abeyance and no further confusion is required to be caused on the pending issues before this Court.
In view of the same, the order of the learned Single Judge dated 6.10.2009 should remain in abeyance awaiting the final decision, which may emerge from the Hon'ble Apex Court.
Learned Principal AAG 2 informs the Court that many a petitions have been filed before different Benches for implementation, through contempt applications, which is causing problems for the State.
Let all these matters be listed after disposal of SLA (C) mentioned above in terms of the order dated 17.8.2016.
(Ajay Kumar Tripathi, J) (Nilu Agrawal, J) sk U