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Shahi Kumar Rai vs The State Of Bihar & Ors on 5 July, 2017

Author: Dinesh Kumar Singh

Bench: Dinesh Kumar Singh

                         IN THE HIGH COURT OF JUDICATURE AT PATNA
                                     Civil Writ Jurisdiction Case No.4524 of 2017
                      ======================================================
                      Shahi Kumar Rai
                                                                           .... .... Petitioner/s
                                                        Versus
                      The State of Bihar & Ors
                                                                          .... .... Respondent/s
                      ======================================================
                      Appearance :
                      For the Petitioner/s    :    Mr. Dhannjay Kumar No 2
                      For the Respondent/s      : Mr. Raj Kishore Roy- Gp18
                      ======================================================
                      CORAM: HONOURABLE MR. JUSTICE DINESH KUMAR
                      SINGH
                      ORAL ORDER

2        05-07-2017

Heard learned counsels for the petitioner and the respondent State.

The present writ application has been filed for a direction to the respondent authorities to get the encroachment removed from the public road pertaining to Khata No. 64, Plot no. 5740 which runs from Bettiah to Lauria and Lauria to Bagaha.

Learned G.P. 18 prays for five weeks time to file counter affidavit.

As prayed for, list this matter after five weeks.

(Dinesh Kumar Singh, J) Anil/-

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