Patna High Court
Bhuneshwar Pd. Choudhary vs The State Of Bihar Ors on 15 March, 2017
Author: Rajendra Menon
Bench: Chief Justice
IN THE HIGH COURT OF JUDICATURE AT PATNA
Miscellaneous Jurisdiction Case No.5786 of 2011
Arising out of
Civil Writ Jurisdiction Case No. 12348 of 2011.
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Bhuneshwar Pd. Choudhary, S/o Late Mana Choudhary, R/o Village Jethui, P.O.
Hajipur, P.S. Industrial Area, Hajipur, District - Vaishali
.... .... Petitioner/s
Versus
1. The State of Bihar through the District Magistrate, Hajipur, Vaishali,
2. Mr. Prem Singh Meena, the District Magistrate - cum - Collector, Vaishali,
3. Mr. Saket Kumar, the Sub - Divisional Magistrate, Hajpur, Vaishali,
4. Mr. Chandrama Ram, the Circle Officer, Hajpur, Vaishali,
5. Mr. Chandra Shekhar Ram, the Circle Inspector, Hajipur, Vaishali,
6. Mr. Naresh Paswan, the Revenue Clerk, Hajipur, Vaishali,
7. Mr. Bharat Kumar Sinha, the Anchal Amin, Hajipur, Vaishali,
8. Smt. Pramila Devi, W/o Sri Ramlagan Singh, R/o Vill. Jethui, P.O. Hajipur,
P.S. Industrial Area, Hajipur, Distt. Vaishali.
.... .... Contemnors / Respondents
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Appearance:
For the Petitioner/s : Mr. Binod Kumar Singh, Advocate.
For the Respondent/s : Mr. Avinash Nandan Sinha, GP 11.
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CORAM: HONOURABLE THE CHIEF JUSTICE
ORAL JUDGMENT
Date: 15-03-2017 Learned counsel for the respondents points out that in LPA No. 1989/2011 decided on 05.12.2013, the order passed by the Writ Court in CWJC No. 12348/2011 on 16.09.2011 has been set aside.
2. In view of the above finding, no case for initiating action for contempt is made out.
3. The application is dismissed.
(Rajendra Menon, CJ)
Dilip, A.R.
AFR/NAFR NAFR
CAV DATE N/A
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