Patna High Court - Orders
Pradeep Kumar Yadav And Ors vs The State Of Bihar And Ors on 19 September, 2023
Author: Rajiv Roy
Bench: Rajiv Roy
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.3242 of 2018
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1. Pradeep Kumar Yadav Son of Late Vishun Prasad Yadav, Resident of
Village- Bakkicol, P.O.- Sikat, P.S.- Barari, District- Katihar.
2. Ghanshyam Yadav, Son of Late Satya Narayan Yadav, Resident of Village-
Bakkicol, P.O.- Sikat, P.S.- Barari, District- Katihar.
3. Shri Kant Yadav, Son of Late Brij Lal Prasad Yadav, Resident of Village-
Bakkicol, P.O.- Sikat, P.S.- Barari, District- Katihar.
... ... Petitioner/s
Versus
1. The State Of Bihar
2. The Principal Chief Conservator of Forest, Bihar, Patna.
3. The Chief Conservator of Forest, Bihar, Patna.
4. The Regional Chief Conservator of Forest, Muzaffarpur.
5. Conservator of Forest, Bihar, Patna.
6. The Divisional Forest Officer, Forest Extension Division, Katihar, District-
Katihar.
7. The Divisional Forest Officer, Forest Extension Division, Purnea, District-
Purnea.
8. The Forest Range Officer, Katihar, District- Katihar.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Pramod Mishra, Advocate
For the Respondent/s : Mr. Dhurjati Kumar Prasad-GP14
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CORAM: HONOURABLE MR. JUSTICE RAJIV ROY
ORAL ORDER
3 19-09-2023Heard Mr. Pramod Mishra, learned Counsel for the petitioners and Mr. Dhurjati Kumar Prasad, learned GP14 for the State.
After some argument, learned Counsel for the petitioners fairly submits that he may be given liberty to keep agitating the matter.
Patna High Court CWJC No.3242 of 2018(3) dt.19-09-2023 2/2 Liberty granted.
The writ petition stands disposed of.
(Rajiv Roy, J) kiran/-
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