Patna High Court - Orders
Ashok Kumar Sinha vs The State Of Bihar & Ors on 3 October, 2013
Author: Navin Sinha
Bench: Navin Sinha, Vikash Jain
Patna High Court LPA No.632 of 2013 (8) dt.03-10-2013 1
IN THE HIGH COURT OF JUDICATURE AT PATNA
Letters Patent Appeal No.632 of 2013
In
Civil Writ Jurisdiction Case No. 7190 of 2012
======================================================
Abhinandan Kumar Suman
.... .... Appellant/s
Versus
The State Of Bihar & Ors
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.638 of 2013
======================================================
Rajesh Kumar Gautam
.... .... Appellant/s
Versus
The State Of Bihar & Ors
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.868 of 2013
IN
Civil Writ Jurisdiction Case No. 6547 of 2012
======================================================
Manmardan Shukla @ Lallan
.... .... Appellant/s
Versus
The State Of Bihar & Ors
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.654 of 2013
======================================================
Rani Kumari
.... .... Appellant/s
Versus
The State Of Bihar & Ors
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.661 of 2013
======================================================
Kumkum Ranjan
.... .... Appellant/s
Versus
The State Of Bihar & Ors
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.743 of 2013
IN
Patna High Court LPA No.632 of 2013 (8) dt.03-10-2013 2
Civil Writ Jurisdiction Case No. 7184 of 2012
======================================================
Madhup Kumar Singh
.... .... Appellant/s
Versus
The State Of Bihar & Ors
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.783 of 2013
IN
Civil Writ Jurisdiction Case No. 7186 of 2012
======================================================
Ashok Kumar Sinha
.... .... Appellant/s
Versus
The State Of Bihar & Ors
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.843 of 2013
IN
Civil Writ Jurisdiction Case No. 7193 of 2012
======================================================
Vijay Kumar Sharma & Ors
.... .... Appellant/s
Versus
The State Of Bihar & Ors
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.841 of 2013
IN
Civil Writ Jurisdiction Case No. 7187 of 2012
======================================================
Lalita Singh
.... .... Appellant/s
Versus
The State Of Bihar & Ors
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.820 of 2013
IN
Civil Writ Jurisdiction Case No. 7188 of 2012
======================================================
Subir Kumar
.... .... Appellant/s
Versus
The State Of Bihar & Ors
.... .... Respondent/s
======================================================
Patna High Court LPA No.632 of 2013 (8) dt.03-10-2013 3
with
Letters Patent Appeal No.866 of 2013
IN
Civil Writ Jurisdiction Case No. 7173 of 2012
======================================================
Smt. Priyanka Singh
.... .... Appellant/s
Versus
The State Of Bihar & Ors
.... .... Respondent/s
======================================================
Appearance :
(In LPA No.632 of 2013)
For the Appellant/s : Mr. Raju Giri ,Vivek Prasad ,
For the Respondent/s : Mr. Mr.Dhirdyuti Kumar Verma
(In LPA No.638 of 2013)
For the Appellant/s : Mr. Arun Kumar Arun
For the Respondent/s : Mr.
(In LPA No.868 of 2013)
For the Appellant/s : Mr. Siddharth Shankar Pandey
For the Respondent/s : Mr.
(In LPA No.654 of 2013)
For the Appellant/s : Mr. Arun Kumar Arun
For the Respondent/s : Mr. Parth Sharthi
(In LPA No.661 of 2013)
For the Appellant/s : Mr. Arun Kumar Arun
For the Respondent/s : Mr. Manoj Kr. Ambastha
(In LPA No.743 of 2013)
For the Appellant/s : Mr. Arun Kumar Arun
For the Respondent/s : Mr. Vinay Kriti Singh
(In LPA No.783 of 2013)
For the Appellant/s : Mr. Arun Kumar Arun
For the Respondent/s : Mr. Amar Nath Deo
(In LPA No.843 of 2013)
For the Appellant/s : Mr. Arun Kumar Arun
For the Respondent/s : Mr. A.Ujjwal
(In LPA No.841 of 2013)
For the Appellant/s : Mr. Ranvijay Narain Singh
For the Respondent/s : Mr. Rana Pratap Singh
(In LPA No.820 of 2013)
For the Appellant/s : Mr. Arun Kumar Arun
For the Respondent/s : Mr.
(In LPA No.866 of 2013)
For the Appellant/s : Mr. Prashant Sinha
For the Respondent/s : Mr. S.A. Alam
======================================================
CORAM: HONOURABLE MR. JUSTICE NAVIN SINHA
and
HONOURABLE MR. JUSTICE VIKASH JAIN
ORAL ORDER
(Per: HONOURABLE MR. JUSTICE NAVIN SINHA)
Patna High Court LPA No.632 of 2013 (8) dt.03-10-2013 4
8 03-10-2013Counsel for the State prays for further time to seek some more instructions.
In the meantime, we direct the State to place before us the original file along with order of the Circle Officer dated 31.5.2000 vide Mutation Case No.58/3/2000-2001 and 225/2011. We also direct production of the original file for Plan Case No. PRN-5-640/2000 stated to have been passed by the erstwhile Patna Regional Development Authority (PRDA) for the constructions in question and also the original file along with revised map vide Plan Case No.PRN-5-640/2008.
List after four weeks.
(Navin Sinha, J)
Chandran (Vikash Jain, J)