Patna High Court - Orders
Vikash Kumar vs The State Of Bihar And Ors on 15 March, 2019
Bench: Chief Justice, Anjana Mishra
IN THE HIGH COURT OF JUDICATURE AT PATNA
Letters Patent Appeal No.187 of 2017
In
Civil Writ Jurisdiction Case No.20368 of 2016
======================================================
Anil Yadav Son of Chandrama Singh, Resident of Mohalla-Ashok Nagar,
Kankarbagh, P.S.-Kankarbagh, District-patna
... ... Appellant/s
Versus
1. The State Of Bihar through the Principal Secretary, Forest Department,
Govt. of Bihar, Patna
2. The Principal Chief Conservator of Forest, Bihar, Patna
3. The District Magistrate, Rohtas, Sasaram.
4. The Authorized Officer, Cum Divisional Forest Officer Rohtas, Sasaram
5. The District Forest Officer, Rohtas at Sasaram
6. The Range Officer, Sasaram Forest Area at Sasaram
7. The Forester Tilauthu-cum-Darigaon, Forest Circle, District-Rohtas.
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 174 of 2017
In
Civil Writ Jurisdiction Case No.20379 of 2016
======================================================
Santosh Singh S/o- Ram Awadhesh Singh, R/o Village-Gopi Bigha, P.S.-
Dehri, District-Rotas.
... ... Appellant/s
Versus
1. The State Of Bihar through the Principal Secretary, Forest Department,
Govt. of Bihar, Patna
2. The Chief Conservator of Forest Bihar, Patna.
3. The District Magistrate Rohtas, Sasaram.
4. The Authorized Officer -Cum- Divisional Forest Officer Rohtas, Sasaram.
5. The District Forest Officer, Rohtas at Sasaram.
6. The Range Officer Sasaram Forest Area at Sasaram.
7. The Forestor Tilauthu -Cum- Darigaon, Forest Circle District- Rohtas.
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 169 of 2017
In
Civil Writ Jurisdiction Case No.13530 of 2016
======================================================
Patna High Court L.P.A No.187 of 2017(3) dt.15-03-2019
2/6
Jitendra Kumar Chourasiya Son of Lallan Prasad Chaurasiya, resident of
village - Mohaniya, Police Station Mohaniya, District - Kaimur Bhabua .
... ... Appellant/s
Versus
1. The State Of Bihar through the Principal Secretary, Department of Forest
and Environment, Bihar Patna
2. The Divisional Forest officer - Cum - Authorised Officer, Rohtas Forest
Division, Rohtas.
3. The Forester Mahipur Range, Rohtas Sasaram .
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 170 of 2017
In
Civil Writ Jurisdiction Case No.20371 of 2016
======================================================
Lal Mohan Singh S/o Jag Narayan Singh, R/o Village- Basniypur Karwandia,
P.S.- Sasaram, District- Rohtas.
... ... Appellant/s
Versus
1. The State Of Bihar through the Principal Secretary, Forest Department,
Govt. of Bihar, Patna ,
2. The Chief Conservator of Forest Bihar, Patna.
3. The District Magistrate Rohtas, Sasaram.
4. The Authorized Officer -Cum- Divisional Forest Officer, Rohtas, Sasaram.
5. The District Forest Officer, Rohtas at Sasaram.
6. The Range Officer, Sasaram Forest area at Sasaram.
7. The Forestor Tilauthu -Cum- Darigaon, Forest Circle, District- Rohtas.
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 173 of 2017
In
Civil Writ Jurisdiction Case No.12584 of 2016
======================================================
Dhananjay Kumar Singh S/o Mahendra Singh, r/o Village- Karhasi , P.S.-
Dinara, District-Rohtas.
... ... Appellant/s
Versus
1. The State Of Bihar through the Principal Secretary, Forest Department,
Govt. of Bihar, Patna
2. The Chief Conservator of Forest, Bihar, Patna.
Patna High Court L.P.A No.187 of 2017(3) dt.15-03-2019
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3. The District Magistrate, Rohtas, Sasaam.
4. The Authorized Officer -cum -Divisional Forest Officer, Rohtas, Sasaram.
5. The District Forest Officer, Rohtas at Sasaram.
6. The Range Officer, Sasaram Forest area at Sasaram.
7. The Forestor, Tilauthu -Cum- Darigaon, Forest Circle District- Rohtas.
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 171 of 2017
In
Civil Writ Jurisdiction Case No.20435 of 2016
======================================================
Vikash Kumar S/o- Sanjay Kumar Singh, R/o Village- Gopi Bigha, P.S.-
Dehri, District- Rohtas.
... ... Appellant/s
Versus
1. The State Of Bihar through the Principal Secretary, Forest Department,
Govt. of Bihar, Patna
2. The Chief Conservator of Forest Bihar, Patna.
3. The District Magistrate Rohtas, Sasaram.
4. The Authorized Officer Cum Divisional Forest Officer Rohtas, Sasaram.
5. The District Forest Officer, Rohtas at Sasaram.
6. The Range Officer Sasaram Forest Area at Sasaram.
7. The Forest Tilauthu Cum Darigaon, Forest Circle District- Rohtas.
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 176 of 2017
In
Civil Writ Jurisdiction Case No.20381 of 2016
======================================================
Pramod Kumar Singh Son of Bhagwan Singh, Resident of Village-
Panchpokhari, Nokha, P.S.-Nokha, District-Rohtas
... ... Appellant/s
Versus
1. The State Of Bihar through the Principal Secretary, Forest Department,
Govt. of Bihar, Patna
2. The Chief Conservator of Forest, Bihar, Patna
3. The District Magistrate, Rohtas, Sasaram.
4. The Authorized Officer- Cum- Divisional Forest Officer Rohtas, Sasaram
5. The District Forest Officer, Rohtas at Sasaram
Patna High Court L.P.A No.187 of 2017(3) dt.15-03-2019
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6. The Range Officer Sasaram Forest area at Sasaram.
7. The Forester Tilauthu-cum-Darigaon, Forest Circle, District-Rohtas.
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 172 of 2017
In
Civil Writ Jurisdiction Case No.20393 of 2016
======================================================
1. Baban Singh son of Ram Ekbal Singh.
2. Vimlesh Kumar Singh, son of Baban Singh, Both Resident of Village
Baradih, PS- Nasriganj, Distt- Rohtas.
... ... Appellant/s
Versus
1. The State Of Bihar through the Principal Secretary, Forest Department,
Govt. of Bihar, Patna
2. The Chief Conservator of Forest Bihar Patna.
3. The District Magistrate Rohtas, Sasaram.
4. The Authorised officer -cum- Divisional forest officer, Rohtas at Sasaram.
5. The District Forest officer, Rohtas at Sasaram.
6. The Range Officer Sasaram Forest area at Sasaram.
7. The Forester Tilauthu -cum- Darigaon, Forest Circle District - Rohtas.
... ... Respondent/s
======================================================
Appearance :
(In Letters Patent Appeal No. 187 of 2017)
For the Appellant/s : Mr.Vipin Kumar Singh
For the Respondent/s : Mr.Sarvesh Kr.Singh-Aag13
(In Letters Patent Appeal No. 174 of 2017)
For the Appellant/s : Mr.Vipin Kumar Singh
For the Respondent/s : Mr.Sarvesh Kr. Singh- Aag13
(In Letters Patent Appeal No. 169 of 2017)
For the Appellant/s : Mr.Vipin Kumar Singh
For the Respondent/s : Mr.Sarvesh Kr.Singh-Aag13
(In Letters Patent Appeal No. 170 of 2017)
For the Appellant/s : Mr.Vipin Kumar Singh
For the Respondent/s : Mr.Sarvesh Kr.Singh-Aag13
(In Letters Patent Appeal No. 173 of 2017)
For the Appellant/s : Mr.Vipin Kumar Singh
For the Respondent/s : Mr.Sarvesh Kumar Singh- Aag13
(In Letters Patent Appeal No. 171 of 2017)
For the Appellant/s : Mr.Vipin Kumar Singh
For the Respondent/s : Mr.Sarvesh Kr.Singh-Aag13
(In Letters Patent Appeal No. 176 of 2017)
For the Appellant/s : Mr.Vipin Kumar Singh
For the Respondent/s : Mr.Sarvesh Kr.Singh-Aag13
(In Letters Patent Appeal No. 172 of 2017)
Patna High Court L.P.A No.187 of 2017(3) dt.15-03-2019
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For the Appellant/s : Mr.Vipin Kumar Singh
For the Respondent/s : Mr.Sarvesh Kr. Singh- Aag13
======================================================
CORAM: HONOURABLE THE CHIEF JUSTICE
and
HONOURABLE JUSTICE SMT. ANJANA MISHRA
ORAL ORDER
(Per: HONOURABLE THE CHIEF JUSTICE)
3 15-03-2019Heard learned counsel for the parties.
It is pointed out that the issue raised in these appeals are now concluded by the decision of the Larger Bench vide judgement dated 1st of November, 2018 that has been incorporated and followed by our Division Bench in the case of Baleshwar Roy Vs. State of Bihar & Ors, 2019 (2) BLJ 147.
Consequently, in view of what has already been held, we dispose of these appeals with liberty to the appellants to approach the concerned District Magistrate for passing an appropriate order within six weeks provided the appellants furnish the security bond to the satisfaction of the District Magistrate, who shall pass the order in relation to the release or otherwise.
In the event the matter of confiscation is pending before the Divisional Forest Officer/Authorized Officer or before the concerned Secretary of the Department before whom the revision is pending they shall pass appropriate orders within six weeks from the date of production of a copy of this order. Patna High Court L.P.A No.187 of 2017(3) dt.15-03-2019 6/6 Accordingly, the appeals stand disposed of.
(Amreshwar Pratap Sahi, CJ) (Anjana Mishra, J) Jagdish/-Saif U