Patna High Court - Orders
Kishore Chandra Agrawal & Ors vs The State Of Bihar & Ors on 26 September, 2016
Author: Birendra Prasad Verma
Bench: Birendra Prasad Verma
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.13979 of 2014
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1. Kishore Chandra Agrawal son of Jagarnath Prasad Agrawal, resident
of Mohalla- Siwan Kagaji Muhalla Agrawal Toli, P.S. Siwan
Nagar, Post-Siwan, District- Siwan
2. Kamlesh Singh S/o Harihar Singh
3. Ram Naresh Singh S/o Harihar Singh
4. Raghaw Singh S/o Manshi Singh
5. Motilal Singh S/o Bhadhai Singh
6. Om Prakash Singh, S/O Raj Balli Singh,
7. Vijay Prakash Singh @ Vijay Singh S/O Rajballi Singh,
8. Anjani Kumar S/O Rajballi Singh,
9. Santosh Kumar S/o S/O Rajballi Singh,
Petitioner Nos. 2 to 9 are residents of Village- Orma Navka Tola,
P.S. Siwan Muffasil, District- Siwan
10. Nagina Pandit S/o Sadar Kol Pandit resident of Village- Bahopur,
P.S.- Goutham-Budh Nagar Tarwara, District- Siwan
11. Saryug Prasad S/o Late Tapeshwar Prasad, resident of Village-
Orma Navka Tola, P.S. Siwan Muffasil, District- Siwan
12. Jagdish Prasad S/o Laljee Prasad
13. Om Prakash Srivastava S/o Laljee Prasad
14. Ram Naresh Prasad S/o Laljee Prasad
Petitioner Nos. 12 to 14 are residents of Village- Khurmabad,
P.S. Siwan Muffasil, District- Siwan
15. Swaminath Pandit S/o Late Mahabir Pandit, resident of
Village- Bahopur, P.S.- Goutham-Budh Nagar (Tarwara),District- Siwan
.... .... Petitioner/s
Versus
1. The State of Bihar through District Magistrate, Siwan
2. Deputy Collector, Land Reforms, Sadar Anchal, District- Siwan
3. Circle Officer, Block- Siwan, District- Siwan
4. Akhtar Hussain S/o Nuru Rahman Marhum
5. Parvej Ahmad S/o Nuru Rahman Marhum
6. Shane Alam S/o Akhtar Hussain,
Respondent Nos. 4 ato 6 are residents of Mohalla- Siwan Purani Quilla,
Post- Siwan, P.S.- Siwan Nagar, Anchal- Siwan, Sadar, District- Siwan
.... .... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Amarendra Kumar, Advocate
For the Respondent Nos. 1 to 3: Mr. Gajendra Pd.Yadav, SC 17
Mr. J.K.Sinha, AC to SC 17
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CORAM: HONOURABLE MR. JUSTICE BIRENDRA PRASAD VERMA
ORAL ORDER
2 26-09-2016The learned counsel appearing on behalf of the parties have fairly conceded that the impugned order dated 28.03.2014 Patna High Court CWJC No.13979 of 2014 (2) dt.26-09-2016 2/2 passed in Land Disputes Resolution Case No. 82/256 of 2013- 2014 by the respondent D.C.L.R., Siwan Sadar, as contained in Annexurre-1 to the writ petition, is appealable under the provisions of Section 14 of The Bihar Land Disputes Resolution Act, 2009.
In above view of the matter, after some argument, the learned counsel appearing on behalf of the petitioners seeks permission to withdraw the present writ petition with a liberty to approach the appellate authority for grant of appropriate relief(s) to the petitioners with respect to lands in question.
Permission is accorded.
The writ petition stands dismissed as withdrawn with the liberty aforesaid.
(Birendra Prasad Verma, J) Tahir/-
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