Patna High Court - Orders
Manzar Hussain( Muttawalli) vs The State Of Bihar & Ors on 1 December, 2014
Author: Jyoti Saran
Bench: Jyoti Saran
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.2662 of 2014
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Manzar Hussain( Muttawalli)
.... .... Petitioner/s
Versus
The State of Bihar & Ors
.... .... Respondent/s
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Appearance:
For the Petitioner/s : Mr. Praveen Prabhakar
For the Respondent/s : Mr. M.K. Singh, SC-6
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CORAM: HONOURABLE MR. JUSTICE JYOTI SARAN
ORAL ORDER
4 01-12-2014Reg: I.A. No. 2282 of 2014 This interlocutory application has been filed by one Janab Rafaqat Hussain @ Mithu to intervene in the present proceedings inter alia on grounds that a decision to be passed in the present proceeding would be effecting the intervener and which statement of the intervener is not being contested by Mr. Mahesh Narayan Parbat, learned counsel appearing on behalf of the petitioner.
In the circumstances, the interlocutory application is allowed.
Reg: CWJC No. 2662 of 2014 Learned counsel for the petitioner is permitted to add the intervener as respondent no. 7 to the writ petition during the course of the day.
A copy of the writ petition be served on Mr. Prashant Kashyap, counsel for the intervener by day after tomorrow. Patna High Court CWJC No.2662 of 2014 (4) dt.01-12-2014 2
Learned counsel for the intervener would be at liberty to file a counter affidavit to the writ petition in addition to the pleadings made in the interlocutory application.
Enabling Mr. Rashid Izhar, learned counsel appearing for the Wakf Board as well as Mr. Syed Qaisar Hasan, counsel for the respondent no. 6 to file their response on the merit of the case as well as on the constitution of the tribunal, put up on 15.12.2014 within top five cases in the same list.
(Jyoti Saran, J) S.Sb/-
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