Patna High Court - Orders
Md.Firoz Alam vs The State Of Bihar & Ors on 17 July, 2012
Author: V.N. Sinha
Bench: V.N. Sinha
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.831 of 2012
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Md. Firoz Alam Son Of Md. Abdul Baree Residing At Mohalla Gareriya
Khund, Jehanabad, Police Station And District-Jehanabad
.... .... Petitioner
Versus
1. The State Of Bihar Through Principal Secretary, Revenue, Old
Secretariate, Patna
2. S.D.O.-Cum-Rent Controller, Jehanabad Sub Division, Jehanabad
3. Md. Firoz Son Of Late Basarat Hussain Residing At Mohalla
Kuthanchak, Jehanabad, Ppolice Station And District-Jehanabad
.... .... Respondents
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Appearance :
For the Petitioner : Mr. Abhay Kumar
For the State : Mr. Narendra Kumar, AC to SC-22
For Respondent no.3 : Mr. Shivendra Prasad
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CORAM: HONOURABLE MR. JUSTICE V.N. SINHA
ORAL ORDER
5 17-07-2012Heard learned counsel for the parties.
2. Petitioner is aggrieved by the order dated 5.8.2011, Annexure-1 passed by the House Controller, Jehanabad in BBC Case No. 1258/11 which order is appealable under Section 24 of the BBC Act. In such circumstances, I am not inclined to interfere with the matter. 2 Patna High Court CWJC No.831 of 2012 (5) dt.17-07-2012 2/2
The writ petition is, accordingly, dismissed.
3. In case, the appeal is filed within 15 days from today, the Appellate Authority may consider the request of the petitioner for condonation of delay in filing the appeal in view of his subsequent conduct that he chose to seek review of the order dated 5.8.2011, Annexure-1 by filing petition dated 25.10.2011 i.e. after expiry of the period for filing the appeal.
(V.N. Sinha, J) Arjun/-