Patna High Court - Orders
Kameshwar Prasad Singh vs The State Of Bihar & Ors on 6 July, 2015
Author: Rakesh Kumar
Bench: Rakesh Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.15779 of 2011
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Kameshwar Prasad Singh S/O Late Kedarnath Prasad Singh Resident Of
Village- Chahuta, P.S.- Aurai, District- Muzaffarpur
.... .... Petitioner/s
Versus
1. The State Of Bihar
2. District Magistrate, Muzaffarpur
3. The Special Land Acquisition Officer, Gandak Project, Muzaffarpur
4. The Deputy Registrar, Muzaffarpur
.... .... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Diwakar Prasad Karn
For the Respondent/s :
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CORAM: HONOURABLE MR. JUSTICE RAKESH KUMAR
ORAL ORDER
3 06-07-2015After some argument, learned counsel for the petitioner, in presence of learned AC to learned Advocate General, makes a prayer for disposal of the present writ petition, so that, the petitioner, may avail remedy under the Land Acquisition Act itself.
The prayer is allowed.
The writ petition stands disposed of with liberty as indicated above.
(Rakesh Kumar, J) Praful/-
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