Patna High Court - Orders
Sk. Reyasat Ali & Anr. vs The State Of Bihar & Ors on 15 October, 2014
Author: Shivaji Pandey
Bench: Shivaji Pandey
IN THE HIGH COURT OF JUDICATURE AT PATNA
Miscellaneous Jurisdiction Case No.3273 of 2014
In
Civil Writ Jurisdiction Case No. 12951 of 2013
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Sk. Reyasat Ali & Anr.
.... .... Petitioner/s
Versus
The State of Bihar & Ors
.... .... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Md. Nurul Hoda
For the Respondent/s : Mr. Sunil Kr. Mandal
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CORAM: HONOURABLE MR. JUSTICE SHIVAJI PANDEY
ORAL ORDER
2 15-10-2014Heard learned counsel for the petitioner and the State.
In this case counsel for the petitioner submits that in terms of order dated 2nd July 2014 passed in CWJC No. 12951 of 2013, petitioners could not file application before the Tribunal in time because petitioner no.1 fell ill and petitioner no.2 is incapable to take steps for filing the application. Request has been made for extending time.
Accordingly, time for filing application before the Bihar Land Tribunal is extended further within two weeks after Chhath Holidays.
With the above observation/direction, this petition is disposed of.
Jay/- (Shivaji Pandey, J) U