Patna High Court - Orders
The Union Of India, Ministry Of Defence vs Arjun Yadav And Ors on 24 April, 2019
Bench: Chief Justice, Anjana Mishra
IN THE HIGH COURT OF JUDICATURE AT PATNA
Letters Patent Appeal No.992 of 2018
In
Civil Writ Jurisdiction Case No.23489 of 2012
======================================================
The Union Of India
... ... Appellant/s
Versus
Alakhdeo Prasad and Ors
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 1102 of 2018
In
Civil Writ Jurisdiction Case No.14503 of 2012
======================================================
The Union Of India, Ministry Of Defence
... ... Appellant/s
Versus
Ram Prasad Yadav and Ors
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 1101 of 2018
In
Civil Writ Jurisdiction Case No.14519 of 2012
======================================================
The Union Of India, Ministry Of Defence
... ... Appellant/s
Versus
Chhotan Yadav and Ors
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 1103 of 2018
In
Civil Writ Jurisdiction Case No.20618 of 2012
======================================================
The Union Of India, Ministry Of Defence
... ... Appellant/s
Versus
Saro Devi and Ors
... ... Respondent/s
======================================================
Patna High Court L.P.A No.992 of 2018(6) dt.24-04-2019
2/6
with
Letters Patent Appeal No. 1203 of 2018
In
Civil Writ Jurisdiction Case No.21018 of 2012
======================================================
The Union Of India, Ministry Of Defence
... ... Appellant/s
Versus
Arjun Yadav and Ors
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 998 of 2018
In
Civil Writ Jurisdiction Case No.20959 of 2012
======================================================
The Union Of India, Ministry Of Defence
... ... Appellant/s
Versus
Tota Yadav and Ors
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 993 of 2018
In
Civil Writ Jurisdiction Case No.14497 of 2012
======================================================
The Union Of India
... ... Appellant/s
Versus
Fulia Devi and Ors
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 1001 of 2018
In
Civil Writ Jurisdiction Case No.1405 of 2013
======================================================
The Union Of India, Ministry Of Defence
... ... Appellant/s
Versus
Leela Devi and Ors
... ... Respondent/s
======================================================
with
Patna High Court L.P.A No.992 of 2018(6) dt.24-04-2019
3/6
Letters Patent Appeal No. 1104 of 2018
In
Civil Writ Jurisdiction Case No.16501 of 2013
======================================================
Union Of India, Ministry Of Defence
... ... Appellant/s
Versus
Viresh Yadav and Ors
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 1206 of 2018
In
Civil Writ Jurisdiction Case No.11681 of 2012
======================================================
The Union Of India, Ministry Of Defence
... ... Appellant/s
Versus
Raghunath Yadav and Ors
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 1207 of 2018
In
Civil Writ Jurisdiction Case No.23076 of 2012
======================================================
The Union Of India, Ministry Of Defence
... ... Appellant/s
Versus
Chinta Devi and Ors
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 1731 of 2017
In
Civil Writ Jurisdiction Case No.14597 of 2012
======================================================
The Union Of India
... ... Appellant/s
Versus
Rameshwar Yadav and Ors
... ... Respondent/s
======================================================
with
Patna High Court L.P.A No.992 of 2018(6) dt.24-04-2019
4/6
Letters Patent Appeal No. 999 of 2018
In
Civil Writ Jurisdiction Case No.14516 of 2012
======================================================
Union Of India, Ministry Of Defence
... ... Appellant/s
Versus
Naresh Yadav and Ors
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 1000 of 2018
In
Civil Writ Jurisdiction Case No.23011 of 2012
======================================================
The Union Of India, Ministry Of Defence
... ... Appellant/s
Versus
Lato Chaudhary and Ors
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 1201 of 2018
In
Civil Writ Jurisdiction Case No.23062 of 2012
======================================================
The Union Of India, Ministry Of Defence
... ... Appellant/s
Versus
Chinta Devi and Ors
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 1202 of 2018
In
Civil Writ Jurisdiction Case No.18296 of 2013
======================================================
The Union Of India, Ministry Of Defence
... ... Appellant/s
Versus
Ramswarup Yadav and Ors
... ... Respondent/s
======================================================
Appearance :
For the Appellant/s : Mr. S.D. Sanjay, Addl. Solicitor General
Patna High Court L.P.A No.992 of 2018(6) dt.24-04-2019
5/6
Mr. Anshay Bahadur Mathur, Advocate
Mrs. Priya Gupta, Advocate
Mr. Mohit Agrawal, Advocate
For the Respondent/s : Mr. Arjun Kumar, Advocate
======================================================
CORAM: HONOURABLE THE CHIEF JUSTICE
and
HONOURABLE JUSTICE SMT. ANJANA MISHRA
ORAL ORDER
(Per: HONOURABLE THE CHIEF JUSTICE)
4 24-04-2019L.P.A. 992 of 2018, L.P.A. 1102 of 2018, L.P.A. 1207 of 2018, L.P.A. 1206 of 2018, L.P.A. 1203 of 2018, L.P.A. 1202 of 2018, L.P.A. 1201 of 2018, L.P.A. 1104 of 2018, L.P.A. 1103 of 2018 and L.P.A. 1101 of 2018.
Issue notices to Respondent-petitioner/s by both modes, i.e. under Registered Cover with A/D and by ordinary process, on steps being taken for filing requisites etc. by Monday, i.e. 29.04.2019, returnable at an early date.
Apart from this, let this also be brought to the notice of the learned counsel who had put in appearance on behalf of the respondent-petitioner/s before the learned Single Judge, to enable him to seek instructions, if any.
The matter shall be listed after the expiry of two weeks on 16.05.2019.
L.P.A. 1001 of 2018, L.P.A. 1000 of 2018, L.P.A. 999 of 2018, L.P.A. 998 of 2018, L.P.A. 993 of 2018 and L.P.A. 1731 of 2018. List these matters on 16.05.2019. It is pointed out that another analogous appeal No. Patna High Court L.P.A No.992 of 2018(6) dt.24-04-2019 6/6 1002 of 2018 has not been listed today. Let it be also listed along with the bunch.
A copy of the judgement delivered by us in L.P.A. No. 418 of 2018 on 22.04.2019 shall be placed on the record of this bunch.
A certified copy of this judgement shall be brought to the notice of the concerned Court/Authority before whom such matters arising out of the same acquisition are pending.
(Amreshwar Pratap Sahi, CJ) (Anjana Mishra, J) Saif/-
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