Patna High Court
Basudeo Prasad Keshari vs The State Of Bihar & Ors on 10 September, 2018
Author: Vikash Jain
Bench: Vikash Jain
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Review No.133 of 2016
IN
Civil Writ Jurisdiction Case No. 19529 of 2011
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Dharmendra Kumar son of late Ram Swarup Sah, resident of Village- Patam,
P.S. Naya Ram Nagar, District- Munger
.... .... Petitioner
Versus
1. The State of Bihar .
2. The Deputy Development Commissioner, District- Munger.
3. The Sub-Divisional Officer, Sub-Division- Munger, District- Munger.
4. The Deputy Development Commissioner, District- Munger
5. The Block Development Officer, Block- Dharhara, District- Munger.
6. The Panchayat Secretary, Itwa, P.S. Dharhara, District- Munger.
7. The Mukhiya, Itwa, P.S. Dharhara, District- Munger.
8. The Principal Secretary, Itwa, Food and Civil Supplies, Govt. of Bihar, Patna
9. Sadanand Yadav, son of late Sitobi Yadav, resident of Village- Dharhara, P.S.
Dharhara, Dist- Munger.
.... .... Opposite Parties
with
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Civil Review No. 134 of 2016
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Civil Writ Jurisdiction Case No. 19529 of 2011
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Satish Kumar Sahu son of late Sita Ram Sahu, resident of Village- Chhoti
Keshopur, P.S. Jmalpur, District- Munger.
.... .... Petitioner
Versus
1. The State of Bihar .
2. The Deputy Development Commissioner, District- Munger.
3. The Sub-Divisional Officer, Sub-Division- Munger, District- Munger.
4. The Deputy Development Commissioner, District- Munger
5. The Block Development Officer, Block- Dharhara, District- Munger.
6. The Panchayat Secretary, Itwa, P.S. Dharhara, District- Munger.
7. The Mukhiya, Itwa, P.S. Dharhara, District- Munger.
8. The Principal Secretary, Itwa, Food and Civil Supplies, Govt. of Bihar, Patna
9. Sadanand Yadav, son of late Sitobi Yadav, resident of Village- Dharhara, P.S.
Dharhara, Dist- Munger.
with
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Civil Review No. 135 of 2016
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Patna High Court C. REV. No.133 of 2016 dt.10-09-2018 2
Civil Writ Jurisdiction Case No. 19529 of 2011
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Ashok Kumar son of Bishun Deo Prasad Sah, resident of Village- Bajrangbali
Nagar Nawagarhi, P.S. Muffasil, District- Munger.
.... .... Petitioner
Versus
1. The State of Bihar .
2. The Deputy Development Commissioner, District- Munger.
3. The Sub-Divisional Officer, Sub-Division- Munger, District- Munger.
4. The Deputy Development Commissioner, District- Munger
5. The Block Development Officer, Block- Dharhara, District- Munger.
6. The Panchayat Secretary, Itwa, P.S. Dharhara, District- Munger.
7. The Mukhiya, Itwa, P.S. Dharhara, District- Munger.
8. The Principal Secretary, Itwa, Food and Civil Supplies, Govt. of Bihar, Patna
9. Sadanand Yadav, son of late Sitobi Yadav, resident of Village- Dharhara, P.S.
Dharhara, Dist- Munger.
.... .... Opposite Parties
with
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Civil Review No. 136 of 2016
IN
Civil Writ Jurisdiction Case No. 19529 of 2011
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Basudeo Prasad Keshari son of late Badri Prasad Keshari, resident of Village-
Sangrampur, P.S. Sangrampur, District- Munger.
.... .... Petitioner
Versus
1. The State of Bihar .
2. The Deputy Development Commissioner, District- Munger.
3. The Sub-Divisional Officer, Sub-Division- Munger, District- Munger.
4. The Deputy Development Commissioner, District- Munger
5. The Block Development Officer, Block- Dharhara, District- Munger.
6. The Panchayat Secretary, Itwa, P.S. Dharhara, District- Munger.
7. The Mukhiya, Itwa, P.S. Dharhara, District- Munger.
8. The Principal Secretary, Itwa, Food and Civil Supplies, Govt. of Bihar, Patna
9. Sadanand Yadav, son of late Sitobi Yadav, resident of Village- Dharhara, P.S.
Dharhara, Dist- Munger.
.... .... Opposite Parties
with
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Civil Review No. 137 of 2016
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Civil Writ Jurisdiction Case No. 19529 of 2011
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Patna High Court C. REV. No.133 of 2016 dt.10-09-2018 3
Suresh Prasad Mandal son of late Borhan Mandal, resident of Village-
Halimpur, P.S. Naya Ram Nagar, District- Munger.
.... .... Petitioner
Versus
1. The State of Bihar .
2. The Deputy Development Commissioner, District- Munger.
3. The Sub-Divisional Officer, Sub-Division- Munger, District- Munger.
4. The Deputy Development Commissioner, District- Munger
5. The Block Development Officer, Block- Dharhara, District- Munger.
6. The Panchayat Secretary, Itwa, P.S. Dharhara, District- Munger.
7. The Mukhiya, Itwa, P.S. Dharhara, District- Munger.
8. The Principal Secretary, Itwa, Food and Civil Supplies, Govt. of Bihar, Patna
9. Sadanand Yadav, son of late Sitobi Yadav, resident of Village- Dharhara, P.S.
Dharhara, Dist- Munger.
.... .... Opposite Parties
with
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Civil Review No. 138 of 2016
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Wakar Ahmad son of Wasi Ahmad, resident of Village- Nawagarhi, P.S. Naya
Ram Nagar, District- Munger.
.... .... Petitioner
Versus
1. The State of Bihar.
2. The Deputy Development Commissioner, District- Munger.
3. The Sub-Divisional Officer, Sub-Division- Munger, District- Munger.
4. The Deputy Development Commissioner, District- Munger
5. The Block Development Officer, Block- Dharhara, District- Munger.
6. The Panchayat Secretary, Itwa, P.S. Dharhara, District- Munger.
7. The Mukhiya, Itwa, P.S. Dharhara, District- Munger.
8. Sadanand Yadav, son of late Sitobi Yadav, resident of Village- Dharhara, P.S.
Dharhara, Dist- Munger.
.... .... Opposite Parties
with
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Civil Review No. 139 of 2016
IN
Civil Writ Jurisdiction Case No. 19529 of 2011
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Krishna Gopal son of Bhuwaneshwar Prasad Sah, resident of Village-
Maniachak, P.S. Muffasil, District- Munger.
.... .... Petitioner
Versus
Patna High Court C. REV. No.133 of 2016 dt.10-09-2018 4
1. The State of Bihar .
2. The Deputy Development Commissioner, District- Munger.
3. The Sub-Divisional Officer, Sub-Division- Munger, District- Munger.
4. The Deputy Development Commissioner, District- Munger
5. The Block Development Officer, Block- Dharhara, District- Munger.
6. The Panchayat Secretary, Itwa, P.S. Dharhara, District- Munger.
7. The Mukhiya, Itwa, P.S. Dharhara, District- Munger.
8. Sadanand Yadav, son of late Sitobi Yadav, resident of Village- Dharhara, P.S.
Dharhara, Dist- Munger.
.... .... Opposite Parties
with
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Civil Review No. 140 of 2016
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Sita Ram Sah son of late Paddu Sah, resident of Village- Nawagarhi,
Mahadevpur, P.S. Muffasil, District- Munger.
.... .... Petitioner
Versus
1. The State of Bihar .
2. The Deputy Development Commissioner, District- Munger.
3. The Sub-Divisional Officer, Sub-Division- Munger, District- Munger.
4. The Deputy Development Commissioner, District- Munger
5. The Block Development Officer, Block- Dharhara, District- Munger.
6. The Panchayat Secretary, Itwa, P.S. Dharhara, District- Munger.
7. The Mukhiya, Itwa, P.S. Dharhara, District- Munger.
8. Sadanand Yadav, son of late Sitobi Yadav, resident of Village- Dharhara, P.S.
Dharhara, Dist- Munger.
.... .... Opposite Parties
with
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Civil Review No. 141 of 2016
IN
Civil Writ Jurisdiction Case No. 19529 of 2011
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Basudeo Prasad Keshari son of late Badri Prasad Keshari, resident of Village-
Sangrampur, P.S. Sangrampur, District- Munger.
.... .... Petitioner
Versus
1. The State of Bihar .
2. The Deputy Development Commissioner, District- Munger.
3. The Sub-Divisional Officer, Sub-Division- Munger, District- Munger.
4. The Deputy Development Commissioner, District- Munger
5. The Block Development Officer, Block- Dharhara, District- Munger.
Patna High Court C. REV. No.133 of 2016 dt.10-09-2018 5
6. The Panchayat Secretary, Itwa, P.S. Dharhara, District- Munger.
7. The Mukhiya, Itwa, P.S. Dharhara, District- Munger.
8. Sadanand Yadav, son of late Sitobi Yadav, resident of Village- Dharhara, P.S.
Dharhara, Dist- Munger.
.... .... Opposite Parties
with
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Civil Review No. 144 of 2016
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Civil Writ Jurisdiction Case No. 19529 of 2011
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Bindeshwari Prasad Sah son of late Viranchi Sah, resident of Village- Singhiya,
P.S. Naya Ram Nagar, District- Munger.
.... .... Petitioner
Versus
1. The State of Bihar .
2. The Deputy Development Commissioner, District- Munger.
3. The Sub-Divisional Officer, Sub-Division- Munger, District- Munger.
4. The Deputy Development Commissioner, District- Munger
5. The Block Development Officer, Block- Dharhara, District- Munger.
6. The Panchayat Secretary, Itwa, P.S. Dharhara, District- Munger.
7. The Mukhiya, Itwa, P.S. Dharhara, District- Munger.
8. Sadanand Yadav, son of late Sitobi Yadav, resident of Village- Dharhara, P.S.
Dharhara, Dist- Munger.
.... .... Opposite Parties
with
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Civil Review No. 146 of 2016
IN
Civil Writ Jurisdiction Case No. 19529 of 2011
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Sita Ram Sah son of late Paddu Sah, resident of Village- Nawagarhi
Mahadevpur, P.S. Muffasil, District- Munger.
.... .... Petitioner
Versus
1. The State of Bihar .
2. The Deputy Development Commissioner, District- Munger.
3. The Sub-Divisional Officer, Sub-Division- Munger, District- Munger.
4. The Deputy Development Commissioner, District- Munger
5. The Block Development Officer, Block- Dharhara, District- Munger.
6. The Panchayat Secretary, Itwa, P.S. Dharhara, District- Munger.
7. The Mukhiya, Itwa, P.S. Dharhara, District- Munger.
8. Sadanand Yadav, son of late Sitobi Yadav, resident of Village- Dharhara, P.S.
Dharhara, Dist- Munger.
Patna High Court C. REV. No.133 of 2016 dt.10-09-2018 6
.... .... Opposite Parties
with
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Civil Review No. 147 of 2016
IN
Civil Writ Jurisdiction Case No. 19529 of 2011
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Krishna Gopal son of Bhuwaneshwar Prasad Sah, resident of Village-
Maniachak, P.S. Muffasil, District- Munger.
.... .... Petitioner
Versus
1. The State of Bihar .
2. The Deputy Development Commissioner, District- Munger.
3. The Sub-Divisional Officer, Sub-Division- Munger, District- Munger.
4. The Deputy Development Commissioner, District- Munger
5. The Block Development Officer, Block- Dharhara, District- Munger.
6. The Panchayat Secretary, Itwa, P.S. Dharhara, District- Munger.
7. The Mukhiya, Itwa, P.S. Dharhara, District- Munger.
8. The Principal Secretary, Itwa, Food and Civil Supplies, Govt. of Bihar, Patna
9. Sadanand Yadav, son of late Sitobi Yadav, resident of Village- Dharhara, P.S.
Dharhara, Dist- Munger.
.... .... Opposite Parties
with
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Civil Review No. 148 of 2016
IN
Civil Writ Jurisdiction Case No. 19529 of 2011
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Raj Kumari wife of late Mahendra Mandal, resident of Mohalla- Nayatola,
Keshopur P.S. Jamalpur, District- Munger.
.... .... Petitioner
Versus
1. The State of Bihar .
2. The Deputy Development Commissioner, District- Munger.
3. The Sub-Divisional Officer, Sub-Division- Munger, District- Munger.
4. The Deputy Development Commissioner, District- Munger
5. The Block Development Officer, Block- Dharhara, District- Munger.
6. The Panchayat Secretary, Itwa, P.S. Dharhara, District- Munger.
7. The Mukhiya, Itwa, P.S. Dharhara, District- Munger.
8. The Principal Secretary, Itwa, Food and Civil Supplies, Govt. of Bihar, Patna
9. Sadanand Yadav, son of late Sitobi Yadav, resident of Village- Dharhara, P.S.
Dharhara, Dist- Munger.
.... .... Opposite Parties
with
Patna High Court C. REV. No.133 of 2016 dt.10-09-2018 7
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Civil Review No. 149 of 2016
IN
Civil Writ Jurisdiction Case No. 19529 of 2011
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Wakar Ahmad son of Wasi Ahmad, resident of Village- Nawagarhi, P.S. Naya
Ram Nagar, District- Munger
.... .... Petitioner
Versus
1. The State of Bihar .
2. The Deputy Development Commissioner, District- Munger.
3. The Sub-Divisional Officer, Sub-Division- Munger, District- Munger.
4. The Deputy Development Commissioner, District- Munger
5. The Block Development Officer, Block- Dharhara, District- Munger.
6. The Panchayat Secretary, Itwa, P.S. Dharhara, District- Munger.
7. The Mukhiya, Itwa, P.S. Dharhara, District- Munger.
8. The Principal Secretary, Itwa, Food and Civil Supplies, Govt. of Bihar, Patna
9. Sadanand Yadav, son of late Sitobi Yadav, resident of Village- Dharhara, P.S.
Dharhara, Dist- Munger.
.... .... Opposite Parties
with
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Civil Review No. 150 of 2016
IN
Civil Writ Jurisdiction Case No. 19529 of 2011
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Madan Kumar Jaiswal son of late Kamleshwari Chaudhary, resident of Village-
Mahdeva, P.S. Bariarpur, District- Munger.
.... .... Petitioner
Versus
1. The State of Bihar .
2. The Deputy Development Commissioner, District- Munger.
3. The Sub-Divisional Officer, Sub-Division- Munger, District- Munger.
4. The Deputy Development Commissioner, District- Munger
5. The Block Development Officer, Block- Dharhara, District- Munger.
6. The Panchayat Secretary, Itwa, P.S. Dharhara, District- Munger.
7. The Mukhiya, Itwa, P.S. Dharhara, District- Munger.
8. The Principal Secretary, Itwa, Food and Civil Supplies, Govt. of Bihar, Patna
9. Sadanand Yadav, son of late Sitobi Yadav, resident of Village- Dharhara, P.S.
Dharhara, Dist- Munger.
.... .... Opposite Parties
with
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Civil Review No. 151 of 2016
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Civil Writ Jurisdiction Case No. 19529 of 2011
Patna High Court C. REV. No.133 of 2016 dt.10-09-2018 8
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Yamuna Nayak @ Jamuna Nayak son of late Chhote Lal Nayak, resident of
Village- Gauripur, P.S. Naya Ram Nagar, District- Munger.
.... .... Petitioner
Versus
1. The State of Bihar.
2. The Deputy Development Commissioner, District- Munger.
3. The Sub-Divisional Officer, Sub-Division- Munger, District- Munger.
4. The Deputy Development Commissioner, District- Munger
5. The Block Development Officer, Block- Dharhara, District- Munger.
6. The Panchayat Secretary, Itwa, P.S. Dharhara, District- Munger.
7. The Mukhiya, Itwa, P.S. Dharhara, District- Munger.
8. The Principal Secretary, Itwa, Food and Civil Supplies, Govt. of Bihar, Patna
9. Sadanand Yadav, son of late Sitobi Yadav, resident of Village- Dharhara, P.S.
Dharhara, Dist- Munger.
.... .... Opposite Parties
with
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Civil Review No. 152 of 2016
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Civil Writ Jurisdiction Case No. 19529 of 2011
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Paras Nath Jha son of late Kaleshwar Jha, resident of Village- Chiraiybad, P.S.
Bariarpur, District- Munger.
.... .... Petitioner
Versus
1. The State of Bihar.
2. The Deputy Development Commissioner, District- Munger.
3. The Sub-Divisional Officer, Sub-Division- Munger, District- Munger.
4. The Deputy Development Commissioner, District- Munger
5. The Block Development Officer, Block- Dharhara, District- Munger.
6. The Panchayat Secretary, Itwa, P.S. Dharhara, District- Munger.
7. The Mukhiya, Itwa, P.S. Dharhara, District- Munger.
8. The Principal Secretary, Itwa, Food and Civil Supplies, Govt. of Bihar, Patna
9. Sadanand Yadav, son of late Sitobi Yadav, resident of Village- Dharhara, P.S.
Dharhara, Dist- Munger.
.... .... Opposite Parties
with
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Civil Review No. 153 of 2016
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Patna High Court C. REV. No.133 of 2016 dt.10-09-2018 9
Arjun Prasad Singh son of late Kanti Prasad Singh, resident of Village- Farsa,
P.S. Tetia Bambar, District- Munger.
.... .... Petitioner
Versus
1. The State of Bihar.
2. The Deputy Development Commissioner, District- Munger.
3. The Sub-Divisional Officer, Sub-Division- Munger, District- Munger.
4. The Deputy Development Commissioner, District- Munger
5. The Block Development Officer, Block- Dharhara, District- Munger.
6. The Panchayat Secretary, Itwa, P.S. Dharhara, District- Munger.
7. The Mukhiya, Itwa, P.S. Dharhara, District- Munger.
8. The Principal Secretary, Itwa, Food and Civil Supplies, Govt. of Bihar, Patna
9. Sadanand Yadav, son of late Sitobi Yadav, resident of Village- Dharhara, P.S.
Dharhara, Dist- Munger.
.... .... Opposite Parties
with
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Civil Review No. 154 of 2016
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Parmanand Sah son of late Govind Sah, resident of Village- Ahara, P.S. Naya
Ram Nagar, District- Munger.
.... .... Petitioner
Versus
1. The State of Bihar.
2. The Deputy Development Commissioner, District- Munger.
3. The Sub-Divisional Officer, Sub-Division- Munger, District- Munger.
4. The Deputy Development Commissioner, District- Munger
5. The Block Development Officer, Block- Dharhara, District- Munger.
6. The Panchayat Secretary, Itwa, P.S. Dharhara, District- Munger.
7. The Mukhiya, Itwa, P.S. Dharhara, District- Munger.
8. The Principal Secretary, Itwa, Food and Civil Supplies, Govt. of Bihar, Patna
9. Sadanand Yadav, son of late Sitobi Yadav, resident of Village- Dharhara, P.S.
Dharhara, Dist- Munger.
.... .... Opposite Parties
with
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Civil Review No. 202 of 2016
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Niranjan Kumar son of late Radehshyam Prasad Yadav, resident of Village-
Banauli, P.S. Tetia Bambar, District- Munger.
Patna High Court C. REV. No.133 of 2016 dt.10-09-2018 10
.... .... Petitioner
Versus
1. The State of Bihar .
2. The Deputy Development Commissioner, District- Munger.
3. The Sub-Divisional Officer, Sub-Division- Munger, District- Munger.
4. The Deputy Development Commissioner, District- Munger
5. The Block Development Officer, Block- Dharhara, District- Munger.
6. The Panchayat Secretary, Itwa, P.S. Dharhara, District- Munger.
7. The Mukhiya, Itwa, P.S. Dharhara, District- Munger.
8. The Principal Secretary, Itwa, Food and Civil Supplies, Govt. of Bihar, Patna
9. Sadanand Yadav, son of late Sitobi Yadav, resident of Village- Dharhara, P.S.
Dharhara, Dist- Munger.
.... .... Opposite Parties
with
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Civil Review No. 294 of 2016
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Ramjivan Sah @ Ram Jivan Prasad Sah son of late Padarath Sah, resident of
Village- Chandania, P.S. Sangrampur, District- Munger.
.... .... Petitioner
Versus
1. The State of Bihar .
2. The Deputy Development Commissioner, District- Munger.
3. The Sub-Divisional Officer, Sub-Division- Munger, District- Munger.
4. The Deputy Development Commissioner, District- Munger
5. The Block Development Officer, Block- Dharhara, District- Munger.
6. The Panchayat Secretary, Itwa, P.S. Dharhara, District- Munger.
7. The Mukhiya, Itwa, P.S. Dharhara, District- Munger.
8. The Principal Secretary, Itwa, Food and Civil Supplies, Govt. of Bihar, Patna
9. Sadanand Yadav, son of late Sitobi Yadav, resident of Village- Dharhara, P.S.
Dharhara, Dist- Munger.
.... .... Opposite Parties
with
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Civil Review No. 295 of 2016
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Sahdeo Prasad Sahaj son of late Rameshwar Prasad Yadav, resident of Village-
Banauli, P.S. Haveli Kharagpur, District- Munger.
.... .... Petitioner
Patna High Court C. REV. No.133 of 2016 dt.10-09-2018 11
Versus
1. The State of Bihar.
2. The Deputy Development Commissioner, District- Munger.
3. The Sub-Divisional Officer, Sub-Division- Munger, District- Munger.
4. The Deputy Development Commissioner, District- Munger
5. The Block Development Officer, Block- Dharhara, District- Munger.
6. The Panchayat Secretary, Itwa, P.S. Dharhara, District- Munger.
7. The Mukhiya, Itwa, P.S. Dharhara, District- Munger.
8. The Principal Secretary, Itwa, Food and Civil Supplies, Govt. of Bihar, Patna
9. Sadanand Yadav, son of late Sitobi Yadav, resident of Village- Dharhara, P.S.
Dharhara, Dist- Munger.
.... .... Opposite Parties
with
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Civil Review No. 296 of 2016
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Pradeep Kumar son of late Sukhdeo Prasad Sah, resident of Village- Vekapur
Kirana Patti, P.S. Kotwali, District- Munger.
.... .... Petitioner
Versus
1. The State of Bihar.
2. The Deputy Development Commissioner, District- Munger.
3. The Sub-Divisional Officer, Sub-Division- Munger, District- Munger.
4. The Deputy Development Commissioner, District- Munger
5. The Block Development Officer, Block- Dharhara, District- Munger.
6. The Panchayat Secretary, Itwa, P.S. Dharhara, District- Munger.
7. The Mukhiya, Itwa, P.S. Dharhara, District- Munger.
8. The Principal Secretary, Itwa, Food and Civil Supplies, Govt. of Bihar, Patna
9. Sadanand Yadav, son of late Sitobi Yadav, resident of Village- Dharhara, P.S.
Dharhara, Dist- Munger.
.... .... Opposite Parties
with
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Civil Review No. 297 of 2016
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Manoj Kumar Son of late Satya Narayan Prasad Yadav resident of Village-
Pokharia, P.S-Haveli Kharagpur District-Munger.
.... .... Petitioner
Versus
Patna High Court C. REV. No.133 of 2016 dt.10-09-2018 12
1. The State of Bihar.
2. The Deputy Development Commissioner, District- Munger.
3. The Sub-Divisional Officer, Sub-Division- Munger, District- Munger.
4. The Deputy Development Commissioner, District- Munger
5. The Block Development Officer, Block- Dharhara, District- Munger.
6. The Panchayat Secretary, Itwa, P.S. Dharhara, District- Munger.
7. The Mukhiya, Itwa, P.S. Dharhara, District- Munger.
8. The Principal Secretary, Itwa, Food and Civil Supplies, Govt. of Bihar, Patna
9. Sadanand Yadav, son of late Sitobi Yadav, resident of Village- Dharhara, P.S.
Dharhara, Dist- Munger
.... .... Opposite Parties
with
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Civil Review No. 298 of 2016
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Achche Lal Sharma @ Ajay Lal Sharma Son of late Jagdish Sharma, resident of
village-Hasanganj P.S-Naya Ram Nagar District-Munger.
.... .... Petitione
Versus
1. The State of Bihar.
2. The Deputy Development Commissioner, District- Munger.
3. The Sub-Divisional Officer, Sub-Division- Munger, District- Munger.
4. The Deputy Development Commissioner, District- Munger
5. The Block Development Officer, Block- Dharhara, District- Munger.
6. The Panchayat Secretary, Itwa, P.S. Dharhara, District- Munger.
7. The Mukhiya, Itwa, P.S. Dharhara, District- Munger.
8. The Principal Secretary, Itwa, Food and Civil Supplies, Govt. of Bihar, Patna
9. Sadanand Yadav, son of late Sitobi Yadav, resident of Village- Dharhara, P.S.
Dharhara, Dist- Munger
.... .... Opposite Parties
with
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Civil Review No. 299 of 2016
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Vijay Kumar Mandal Son of Kuldeep Mandal, resident of village-Raghunathpur
P.S-Bariarpur District-Munger.
.... .... Petitioner
Patna High Court C. REV. No.133 of 2016 dt.10-09-2018 13
Versus
1. The State of Bihar .
2. The Deputy Development Commissioner, District- Munger.
3. The Sub-Divisional Officer, Sub-Division- Munger, District- Munger.
4. The Deputy Development Commissioner, District- Munger
5. The Block Development Officer, Block- Dharhara, District- Munger.
6. The Panchayat Secretary, Itwa, P.S. Dharhara, District- Munger.
7. The Mukhiya, Itwa, P.S. Dharhara, District- Munger.
8. The Principal Secretary, Itwa, Food and Civil Supplies, Govt. of Bihar, Patna
9. Sadanand Yadav, son of late Sitobi Yadav, resident of Village- Dharhara, P.S.
Dharhara, Dist- Munger.
.... .... Opposite Parties
with
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Civil Review No. 300 of 2016
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1. Shiv Devi wife of late Bhola Prasad Yadav, resident of Village- Shankarpur
P.S.- Muffasil District- Munger
2. Amarendra Kumar, Son of late Bhola Prasad Yadav, resident of Village-
Shankarpur P.S.- Muffasil District- Munger
.... .... Petitioners
Versus
1. The State of Bihar.
2. The Deputy Development Commissioner, District- Munger.
3. The Sub-Divisional Officer, Sub-Division- Munger, District- Munger.
4. The Deputy Development Commissioner, District- Munger
5. The Block Development Officer, Block- Dharhara, District- Munger.
6. The Panchayat Secretary, Itwa, P.S. Dharhara, District- Munger.
7. The Mukhiya, Itwa, P.S. Dharhara, District- Munger.
8. The Principal Secretary, Itwa, Food and Civil Supplies, Govt. of Bihar, Patna
9. Sadanand Yadav, son of late Sitobi Yadav, resident of Village- Dharhara, P.S.
Dharhara, Dist- Munger.
.... .... Opposite Parties
with
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Civil Review No. 301 of 2016
IN
Civil Writ Jurisdiction Case No. 19529 of 2011
Patna High Court C. REV. No.133 of 2016 dt.10-09-2018 14
===========================================================
Arjun Das son of Late Buddhadev Das, resident of Village - Kalyanchak, P.S. -
Muffasil, District - Munger.
.... .... Petitioner
Versus
1. The State of Bihar .
2. The Deputy Development Commissioner, District- Munger.
3. The Sub-Divisional Officer, Sub-Division- Munger, District- Munger.
4. The Deputy Development Commissioner, District- Munger
5. The Block Development Officer, Block- Sadar, District- Munger.
6. The Panchayat Secretary, Itwa, P.S. Dharhara, District- Munger.
7. The Mukhiya, Itwa, P.S. Dharhara, District- Munger.
8. The Principal Secretary, Itwa, Food and Civil Supplies, Govt. of Bihar, Patna
9. Sadanand Yadav, son of late Sitobi Yadav, resident of Village- Dharhara, P.S.
Dharhara, Dist- Munger.
.... .... Opposite Parties
with
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Civil Review No. 310 of 2016
IN
Civil Writ Jurisdiction Case No. 19529 of 2011
===========================================================
Chhavi Nath Paswan Son of late Raghu Paswan, resident of Village - Bochahi,
P.S. - Muffasil, District - Munger.
.... .... Petitioner
Versus
1. The State of Bihar.
2. The Deputy Development Commissioner, District- Munger.
3. The Sub-Divisional Officer, Sub-Division- Munger, District- Munger.
4. The Deputy Development Commissioner, District- Munger
5. The Block Development Officer, Block- Dharhara, District- Munger.
6. The Panchayat Secretary, Itwa, P.S. Dharhara, District- Munger.
7. The Mukhiya, Rampur Kola, P.S. Jamalpur, District- Munger.
8. The Principal Secretary, Itwa, Food and Civil Supplies, Govt. of Bihar, Patna
9. Sadanand Yadav, son of late Sitobi Yadav, resident of Village- Dharhara, P.S.
Dharhara, Dist- Munger.
.
.... .... Opposite Parties
with
===========================================================
Civil Review No. 311 of 2016
IN
Patna High Court C. REV. No.133 of 2016 dt.10-09-2018 15
Civil Writ Jurisdiction Case No. 19529 of 2011
===========================================================
Ram Chandra Prasad Son of Late Dashrath Prasad resident of Village - Naya
Chawni, P.S. - Bariarpur, District - Munger.
.... .... Petitioner
Versus
1. The State of Bihar .
2. The Deputy Development Commissioner, District- Munger.
3. The Sub-Divisional Officer, Sub-Division- Munger, District- Munger.
4. The Deputy Development Commissioner, District- Munger
5. The Block Development Officer, Block- Dharhara, District- Munger.
6. The Panchayat Secretary, Itwa, P.S. Dharhara, District- Munger.
7. The Mukhiya, Itwa, P.S. Dharhara, District- Munger.
8. The Principal Secretary, Itwa, Food and Civil Supplies, Govt. of Bihar, Patna
9. Sadanand Yadav, son of late Sitobi Yadav, resident of Village- Dharhara, P.S.
Dharhara, Dist- Munger.
.... .... Opposite Parties
with
===========================================================
Civil Review No. 314 of 2016
IN
Civil Writ Jurisdiction Case No. 19529 of 2011
===========================================================
Yogendra Paswan Son of late Swarg Sevak Paswan resident of Village -
Gandhipur, P.S. - Bariarpur, District - Munger.
.... .... Petitioner
Versus
1. The State of Bihar .
2. The Deputy Development Commissioner, District- Munger.
3. The Sub-Divisional Officer, Sub-Division- Munger, District- Munger.
4. The Deputy Development Commissioner, District- Munger
5. The Block Development Officer, Block- Dharhara, District- Munger.
6. The Panchayat Secretary, Itwa, P.S. Dharhara, District- Munger.
7. The Mukhiya, Itwa, P.S. Dharhara, District- Munger.
8. The Principal Secretary, Itwa, Food and Civil Supplies, Govt. of Bihar, Patna
9. Sadanand Yadav, son of late Sitobi Yadav, resident of Village- Dharhara, P.S.
Dharhara, Dist- Munger.
.... .... Opposite Parties
===========================================================
Appearance :
(In C. REV. No.133 of 2016)
Patna High Court C. REV. No.133 of 2016 dt.10-09-2018 16
For the Petitioner : Mrs. Sushmita Mishra, Advocate.
For the Opposite Parties : Mr. Durgesh Nandan, AAG-14
Mr. Jitendra Kumar, AC to AAG-14
(In C. REV. No.134 of 2016)
For the Petitioner : Mrs. Sushmita Mishra, Advocate.
For the Opposite Parties : Mr. Durgesh Nandan, AAG-14
Mr. Jitendra Kumar, AC to AAG-14
(In C. REV. No.135 of 2016)
For the Petitioner : Mrs. Sushmita Mishra, Advocate.
For the Opposite Parties : Mr. Durgesh Nandan, AAG-14
Mr. Jitendra Kumar, AC to AAG-14
(In C. REV. No.136 of 2016)
For the Petitioner : Mrs. Sushmita Mishra, Advocate.
For the Opposite Parties : Mr. Durgesh Nandan, AAG-14
Mr. Jitendra Kumar, AC to AAG-14
(In C. REV. No.137 of 2016)
For the Petitioner : Mrs. Sushmita Mishra, Advocate.
For the Opposite Parties : Mr. Durgesh Nandan, AAG-14
Mr. Jitendra Kumar, AC to AAG-14
(In C. REV. No.138 of 2016)
For the Petitioner : Mrs. Sushmita Mishra, Advocate.
For the Opposite Parties : Mr. Durgesh Nandan, AAG-14
Mr. Jitendra Kumar, AC to AAG-14
(In C. REV. No.139 of 2016)
For the Petitioner : Mrs. Sushmita Mishra, Advocate.
For the Opposite Parties : Mr. Durgesh Nandan, AAG-14
Mr. Jitendra Kumar, AC to AAG-14
(In C. REV. No.140 of 2016)
For the Petitioner : Mrs. Sushmita Mishra, Advocate.
For the Opposite Parties : Mr. Durgesh Nandan, AAG-14
Mr. Jitendra Kumar, AC to AAG-14
(In C. REV. No.141 of 2016)
For the Petitioner : Mrs. Sushmita Mishra, Advocate.
For the Opposite Parties : Mr. Durgesh Nandan, AAG-14
Mr. Jitendra Kumar, AC to AAG-14
(In C. REV. No.144 of 2016)
For the Petitioner : Mrs. Sushmita Mishra, Advocate.
For the Opposite Parties : Mr. Durgesh Nandan, AAG-14
Mr. Jitendra Kumar, AC to AAG-14
(In C. REV. No.146 of 2016)
For the Petitioner : Mrs. Sushmita Mishra, Advocate.
For the Opposite Parties : Mr. Durgesh Nandan, AAG-14
Mr. Jitendra Kumar, AC to AAG-14
(In C. REV. No.147 of 2016)
For the Petitioner : Mrs. Sushmita Mishra, Advocate.
For the Opposite Parties : Mr. Durgesh Nandan, AAG-14
Mr. Jitendra Kumar, AC to AAG-14
Patna High Court C. REV. No.133 of 2016 dt.10-09-2018 17
(In C. REV. No.148 of 2016)
For the Petitioner : Mrs. Sushmita Mishra, Advocate.
For the Opposite Parties : Mr. Durgesh Nandan, AAG-14
Mr. Jitendra Kumar, AC to AAG-14
(In C. REV. No.149 of 2016)
For the Petitioner : Mrs. Sushmita Mishra, Advocate.
For the Opposite Parties : Mr. Durgesh Nandan, AAG-14
Mr. Jitendra Kumar, AC to AAG-14
(In C. REV. No.150 of 2016)
For the Petitioner : Mrs. Sushmita Mishra, Advocate.
For the Opposite Parties : Mr. Durgesh Nandan, AAG-14
Mr. Jitendra Kumar, AC to AAG-14
(In C. REV. No.151 of 2016)
For the Petitioner : Mrs. Sushmita Mishra, Advocate.
For the Opposite Parties : Mr. Durgesh Nandan, AAG-14
Mr. Jitendra Kumar, AC to AAG-14
(In C. REV. No.152 of 2016)
For the Petitioner : Mrs. Sushmita Mishra, Advocate.
For the Opposite Parties : Mr. Durgesh Nandan, AAG-14
Mr. Jitendra Kumar, AC to AAG-14
(In C. REV. No.153 of 2016)
For the Petitioner : Mrs. Sushmita Mishra, Advocate.
For the Opposite Parties : Mr. Durgesh Nandan, AAG-14
Mr. Jitendra Kumar, AC to AAG-14
(In C. REV. No.154 of 2016)
For the Petitioner : Mrs. Sushmita Mishra, Advocate.
For the Opposite Parties : Mr. Durgesh Nandan, AAG-14
Mr. Jitendra Kumar, AC to AAG-14
(In C. REV. No.202 of 2016)
For the Petitioner : Mrs. Sushmita Mishra, Advocate.
For the Opposite Parties : Mr. Durgesh Nandan, AAG-14
Mr. Jitendra Kumar, AC to AAG-14
(In C. REV. No.294 of 2016)
For the Petitioner : Mrs. Sushmita Mishra, Advocate.
For the Opposite Parties : Mr. Durgesh Nandan, AAG-14
Mr. Jitendra Kumar, AC to AAG-14
(In C. REV. No.295 of 2016)
For the Petitioner : Mrs. Sushmita Mishra, Advocate.
For the Opposite Parties : Mr. Durgesh Nandan, AAG-14
Mr. Jitendra Kumar, AC to AAG-14
(In C. REV. No.296 of 2016)
For the Petitioner : Mrs. Sushmita Mishra, Advocate.
For the Opposite Parties : Mr. Durgesh Nandan, AAG-14
Mr. Jitendra Kumar, AC to AAG-14
(In C. REV. No.297 of 2016)
For the Petitioner : Mrs. Sushmita Mishra, Advocate.
For the Opposite Parties : Mr. Durgesh Nandan, AAG-14
Mr. Jitendra Kumar, AC to AAG-14
Patna High Court C. REV. No.133 of 2016 dt.10-09-2018 18
(In C. REV. No.298 of 2016)
For the Petitioner : Mrs. Sushmita Mishra, Advocate.
For the Opposite Parties : Mr. Durgesh Nandan, AAG-14
Mr. Jitendra Kumar, AC to AAG-14
(In C. REV. No.299 of 2016)
For the Petitioner : Mrs. Sushmita Mishra, Advocate.
For the Opposite Parties : Mr. Durgesh Nandan, AAG-14
Mr. Jitendra Kumar, AC to AAG-14
(In C. REV. No.300 of 2016)
For the Petitioner/s : Mr. Sushmita Mishra
For the Respondent/s : Mr. AAG4- JAWAHAR PRASAD KARN
(In C. REV. No.301 of 2016)
For the Petitioner : Mrs. Sushmita Mishra, Advocate.
For the Opposite Parties : Mr. Durgesh Nandan, AAG-14
Mr. Jitendra Kumar, AC to AAG-14
(In C. REV. No.310 of 2016)
For the Petitioner : Mrs. Sushmita Mishra, Advocate.
For the Opposite Parties : Mr. Durgesh Nandan, AAG-14
Mr. Jitendra Kumar, AC to AAG-14
(In C. REV. No.311 of 2016)
For the Petitioner : Mrs. Sushmita Mishra, Advocate.
For the Opposite Parties : Mr. Durgesh Nandan, AAG-14
Mr. Jitendra Kumar, AC to AAG-14
(In C. REV. No.314 of 2016)
For the Petitioner : Mrs. Sushmita Mishra, Advocate.
For the Opposite Parties : Mr. Durgesh Nandan, AAG-14
Mr. Jitendra Kumar, AC to AAG-14
===========================================================
CORAM: HONOURABLE MR. JUSTICE VIKASH JAIN
ORAL JUDGMENT
Date: 10-09-2018
The present petition has been filed for review of the
judgment dated 21.09.2015 passed by a Coordinate Bench of this Court
in C.W.J.C. No. 19529 of 2011 whereby the said writ petition was
disposed of with a direction for constitution of a Three Man Enquiry
Commission, which examined the matter as detailed in paragraph-89 of
the said judgment.
2. Learned counsel for the petitioners submits that
Patna High Court C. REV. No.133 of 2016 dt.10-09-2018 19
C.W.J.C. No. 19529 of 2011 was taken up along with a batch of writ
petitions and disposed of without, however impleading the petitioner
and without granting him an opportunity of hearing. It is submitted
that the judgment dated 21.09.2015 aforesaid adversely affects the
petitioner.
3. Learned counsel for the opposite parties appears
and has been heard.
4. This Court takes note that the judgment dated
21.09.2015passed in C.W.J.C. No. 19529 of 2011 along with analogous cases, was made the subject matter of appeal before a Division Bench of this Court. LPA No. 1437 of 2016 arising out C.W.JC. No. 19529 of 2011 along with the other LPAs has since been disposed of vide judgment dated 11.09.2017 after taking note of certain modifications made in the judgment under review by order dated 02.08.2017 passed in C.W.J.C. No. 5638 of 2011, as enumerated in paragraph-13 of the judgment of the Division Bench which has since been reported in the case of Sunil Kumar Singh & Ors. Vs. The State of Bihar and Ors., 2018(2) PLJR 945.
5. In the above circumstances and in view of the judgment under review having already been modified by the Division Bench in its order dated 02.08.2017 as noticed in paragraph-13 of the judgment dated 11.09.2017 reported in Sunil Kumar Singh's case Patna High Court C. REV. No.133 of 2016 dt.10-09-2018 20 (supra), the judgment dated 21.09.2015 passed by the learned Single Judge cannot be reviewed.
6. The review petition stands dismissed.
(Vikash Jain, J) Md. Ibrarul/-
AFR/NAFR NAFR CAV DATE N.A. Uploading 14.09.2018 Date Transmission N.A. Date