Patna High Court - Orders
State Of Bihar vs Ramdeo Singh & Ors on 24 February, 2009
IN THE HIGH COURT OF JUDICATURE AT PATNA
FA No.23 of 1996
State of Bihar through the Collector, Saharsa.
.... Opposite Party...Appellant
Versus
1. Ramdeo Singh
2. Ram Bahadur Singh
3. Ramakant Singh
All are sons of Shri Baldeo Singh.
All resident of village Sulindabad, P.S. Saharsa, District Saharsa
...... Applicants-Respondents
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23/ 24.02.2009Learned counsel for the appellant-State submits that this first appeal is one of the twelve batch of first appeals, which were filed against the common judgment and awards dated 13.09.1995, by which learned Subordinate Judge-I-cum-Land Acquisition Judge, Saharsa, dismissed twelve land acquisition cases, in which exactly same points were involved in similar circumstances.
Learned counsel for the appellant submits that except the instant first appeal, all remaining eleven first appeals have been dismissed by a common judgment by another Bench of this Court vide judgment dated 08.01.2008 passed in F.A. No.26 of 1996 along with other analogous cases. Copy of the said judgment has been produced before this Court by learned counsel for the appellant, which shows the correctness of the statements made very fairly by learned counsel for the appellant-State.
In the aforesaid facts and circumstances, this first appeal is also dismissed as per the reasonings, terms and conditions of the aforesaid common judgment dated 08.01.2008.
MPS/ ( S. N. Hussain, J. )