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Lalan Pandey & Anr vs The State Of Bihar & Ors on 16 August, 2018

Author: Dinesh Kumar Singh

Bench: Dinesh Kumar Singh

         Patna High Court CWJC No.453 of 2017 (3) dt.16-08-2018




                         IN THE HIGH COURT OF JUDICATURE AT PATNA
                                     Civil Writ Jurisdiction Case No.453 of 2017
                     ======================================================
                     Lalan Pandey & Anr
                                                                           .... .... Petitioner/s
                                                        Versus
                     The State of Bihar & Ors
                                                                          .... .... Respondent/s
                     ======================================================
                     Appearance :
                     For the Petitioner/s     : Mr. Gopal Tiwari
                     For the Respondent/s      : Mr. Syed Iqwal Ahmad-SC20
                     ======================================================
                     CORAM: HONOURABLE MR. JUSTICE DINESH KUMAR
                     SINGH
                     ORAL ORDER

03/    16-08-2018

The petitioners are aggrieved by the construction of public land on their raiyati land appertaining to Survey Plot No. 661, Khata No. 261 situated in Mauza - Uphara, P.S. - Goh, District - Aurangabad.

As prayed for by Ms. Pushpanjali Sharma, learned AC to SC-20 to file counter affidavit, put up this matter after four weeks.

(Dinesh Kumar Singh, J) DKS/-

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