Patna High Court - Orders
Sheikh Abbas vs Sheikh Zafar Hasan on 24 April, 2025
Author: Arun Kumar Jha
Bench: Arun Kumar Jha
IN THE HIGH COURT OF JUDICATURE AT PATNA
CIVIL MISCELLANEOUS JURISDICTION No.52 of 2024
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1. Sheikh Abbas Son of Late IlYas Resident of Mohalla-Pathan Toli, Kowath,
Police Station-Kowath, District-Rohtas.
2. Nadim Akhtar Son of Late Akhtar Hussain Resident of Mauna, Police
Station-Nasriganj, Post Office-Taraon, District-Rohtas.
3. Azaharul AHaque Son of Late Akhtar Hussain Resident of Mauna, Police
Station-Nasriganj, Post Office-Taraon, District-Rohtas.
4. Ataharul Haque Son of Late Akhtar Hussain Resident of Mauna, Police
Station-Nasriganj, Post Office-Taraon, District-Rohtas.
5. Manwar Hussain Son of Late Akhtar Hussain Resident of Mauna, Police
Station-Nasriganj, Post Office-Taraon, District-Rohtas.
6. Intezarul Haque Son of Late Asfarul Haque Resident of Mauna, Police
Station-Nasriganj, Post Office-Taraon, District-Rohtas.
7. Mahabara Naaz Daughter of Late Asfarul Haque Resident of Mauna, Police
Station-Nasriganj, Post Office-Taraon, District-Rohtas.
... ... Petitioner/s
Versus
1. Sheikh Zafar Hasan Son of Late Abul Kalam Resident of Mohalla-Pathan
Toli, Kowath, Police Station-Kowath, District-Rohtas.
2. Raushan Ara Wife of Late Asfarul Haque, Resident of Mauza-Mauna, Police
Station-Nasriganj, Post Office-Taraon, District-Rohtas.
3. Gulshan Azhar Daughter of Azaharul Haque Resident of Village-Mauna,
Police Station-Nasriganj, Post Office-Taraon, District-Rohtas.
4. Tabbassum @ Munna Wife of Khurshid Alam Resident of Mauza-Jorawa,
Post Office and Police Station- Hajipur, District-Vaishali.
5. Kausar Jahan Wife o f Khurshid Anwar Resident of Mohalla-Muslim Nagar,
Police Station-Daltonganj, Post Office-Daltonganj, District-Palamu,
Jharkhand
6. Shree Rameshwar Singh Son of Banjar Singh Resident of Mauza-Raman
Dihra, Post Office-Mani, Police Station-Bikramganj, District-Rohtas.
7. Shree Bhim Singh Son of Banjar Singh Resident of Mauza-Raman Dihra,
Post Office-Mani, Police Station-Bikramganj, District-Rohtas.
8. Mahabir Singh Son of Banjara Singh Resident of Mauza-Raman Dihra, Post
Office-Mani, Police Station-Bikramganj, District-Rohtas.
9. Gopal Singh Son of Chandrika Singh Resident of Mauza-Raman Dihra,
Police Station-Mani Police Station-Bikramganj, District-Rohtas.
10. Nand Kumar Singh Son of Chandrika Singh Resident of Mauza-Raman
Dihra, Police Station-Mani Police Station-Bikramganj, District-Rohtas.
11. Sunil Kumar Sah Son of Late Gopal Sah Resident of Mauza-Raman Dihra,
Police Station-Mani Police Station-Bikramganj, District-Rohtas.
12. Jagmuni Devi Wife of Shri Ramakant Singh Resident of Mauza Linga
Kahwari, Post Office-Ghosian, Police Station-Bikramganj, District-Rohtas.
13. Shri Jai Kundal Singh Son of Late Jaggu Singh Resident of Mauza-Raman
Dihra, Police Station-Mani Police Station-Bikramganj, District-Rohtas.
14. Mubarak Khan Son of Late Eqbal Khan Resident of Mauza-Raman Dihra,
Patna High Court C.Misc. No.52 of 2024(5) dt.24-04-2025
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Police Station-Mani Police Station-Bikramganj, District-Rohtas.
15. Ajmer Khan Son of Late Eqbal Khan Resident of Mauza-Raman Dihra,
Police Station-Mani Police Station-Bikramganj, District-Rohtas.
16. Nargis Hooda Wife of Sk. Zafar Hasan Resident of Mauza-Kowath Raman
Dihra, Police Station-Mani Police Station-Bikramganj, District-Rohtas.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr.Mazharul Hassan, Advocate
For the Respondent/s : Mr.Hafiz Shahbaz Arif, Advocate
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CORAM: HONOURABLE MR. JUSTICE ARUN KUMAR JHA
ORAL ORDER
5 24-04-2025Learned counsel for the petitioner submits that while filing the jointness affidavit showing jointness of respondent no. 2 with his nephew and respondent no. 4 with her son, it has been wrongly mentioned in paragraph no. 5 of the jointness affidavit that respondent no. 3 has been living jointly with his nephew whereas it should be respondent no. 2 is living jointly with his nephew and the same also finds mention in paragraph no. 3 earlier.
2. In the light of the submission made on behalf of the petitioner and the averment made in the jointness affidavit, service is declared served upon respondent nos. 2 and 4.
3. If service is complete, office is directed to list this case on 10.07.2025.
(Arun Kumar Jha, J) anuradha/-
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