Patna High Court - Orders
Ganesh Singh & Ors vs Director, Consolidation, Bihar, Patna ... on 9 February, 2018
Author: Ajay Kumar Tripathi
Bench: Ajay Kumar Tripathi, Nilu Agrawal
IN THE HIGH COURT OF JUDICATURE AT PATNA
Letters Patent Appeal No.1564 of 2016
In
Civil Writ Jurisdiction Case No.6310 of 1999
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1. Ganesh Singh
2. Ram Pravesh Singh
3. Kamlesh Singh
4. Akhlesh Singh All are sons of Late Chandrama Singh all are
residents of Village- Mathurapur, P.S.- Koilwar, P.O.- Sripalpur,
District- Bhojpur.
... ... Appellant/s
Versus
1. Director, Consolidation, Bihar, Patna.
2. Deputy Director, Consolidation, Rohtas (Head Office), Patna.
3. Assistant Director, Consolidation, Bhojpur, Ara.
4. Deputy Director, Consolidation, Bhojpur, Ara
5. Consolidation Officer, Barhara (Bhojpur)
6. Bhuneshwar Mishra
7. Rajendra Mishra both are sons of Late Nagendra Nath Mishra resident of Ram
Shahar, P.S.- Barhara, District- Bhojpur.
8. Smt. Malti Devi Wife of Late Nagendra Nath Mishra resident of Village- Ram
Shahar, P.S.- Barhara, District- Bhojpur.
9. Dulhin Lal Muna Devi wife of Surajdeo Singh, daughter of Sonapatti Kuer,
resident of Village- Sharda Singh Ke English, P.O. & P.S.- Saraiya, District-
Bhojpur.
10. Most. Jai Kumari Devi wife of Late Birla Singh, daughter of Sonapati Kuer,
resident of Village- Law Kushpur, P.O. & P.S.- Saraiya, District- Bhojpur.
11. Lallan Singh son of Late Ram Naresh Singh
12. Sunil Singh
13. Pappu Singh both are sons of Lallan Singh
14. Manju Singh daughter of Lallan Singh respondent nos. 11 to 14 are residents
of Village- Sheopur, P.s.- Saraiya, District- Bhojpur.
15. Rampukar Singh
16. Shankar Singh
17. Bharosa Singh respondent nos. 15 to 17 are sons of Gan Karan Singh and
resident of Village- Law Kushpur, P.O. & P.S.- Saraiya, District- Bhojpur.
... ... Respondent/s
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Appearance :
For the Appellant/s : Mr. Jitendra Prasad Singh
For the Respondent/s : Mr.
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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)
4 09-02-2018We are not satisfied with the reasons for delay of 347 days Patna High Court LPA No.1564 of 2016(4) dt.09-02-2018 2/2 in preferring the appeal. We have also perused the order dated 23.07.2015 passed by the learned Single Judge. It is a frivolous appeal.
Limitation petition is dismissed. As a consequence thereof, even the appeal is dismissed.
(Ajay Kumar Tripathi, J) ( Nilu Agrawal, J) sk U