Patna High Court - Orders
Shivnath Rai vs Kameshwar Singh @ Sacheen Kumar & Anr on 22 June, 2018
Author: Ajay Kumar Tripathi
Bench: Ajay Kumar Tripathi, Nilu Agrawal
IN THE HIGH COURT OF JUDICATURE AT PATNA
Letters Patent Appeal No.841 of 2017
In
Civil Review No.508 of 2016
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Shivnath Rai, son of Late Parsuram Rai, resident of Village- Manjha Jitarai ke
Tola, P.O. and P.S.- Manjhagarh, District- Gopalganj.
... ... Appellant/s
Versus
1. Kameshwar Singh @ Sacheen Kumar, son of Late Kamlendra Singh @
Kanhaiya Singh,
2. Asha Devi @ Durgawati Devi, D/o Late Kamlendra Singh @ Kanhaiya
Singh, wife of Harishankar Singh, Both residents of Village- Manjha Jitarai
Ke Tola, P.O. and P.S.- Manjhagarh, District- Gopalganj.
... ... Respondent/s
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Appearance :
For the Appellant/s : Mr. Bipin Bihari Singh
For the Respondent/s : Mr. P.N.Shahi, Sr. Advocate
Mr Akhilesh Kumar
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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)
5 22-06-2018The limitation petition as well as the LPA is dismissed as no appeal lies against a decision and order passed under Article 227 of the Constitution of India. In this regard, the decisions of the Hon'ble Apex Court reported in (2016) 13 SCC 766 (Arun Babulal Parashar v. Ahmedabad Municipal Corporation) and (2004) 13 SCC 677 (M.N.Haider v. Kendriya Vidyalaya Sangathan) are cases in point.
(Ajay Kumar Tripathi, J) ( Nilu Agrawal, J) sk/Ragini U