Patna High Court - Orders
Nathun Gope & Ors. vs Smt. Kunti Devi & Ors. on 16 May, 2017
Author: V. Nath
Bench: V. Nath
Patna High Court SA No.563 of 2010 (4) dt.16-05-2017
IN THE HIGH COURT OF JUDICATURE AT PATNA
Second Appeal No.563 of 2010
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Nathun Gope & Ors. .... .... Appellant/s
Versus
Smt. Kunti Devi & Ors. .... .... Respondent/s
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Appearance :
For the Appellant/s : Mr. Surendra Kumar
For the Respondent/s : Mr.
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CORAM: HONOURABLE MR. JUSTICE V. NATH
ORAL ORDER
4 16-05-2017Heard Mr. Surendra Kumar, learned Counsel for the appellants.
This appeal will be heard. Admit.
The following substantial question of law arises for consideration in this appeal:-
"As to whether the conclusion by the appellate court below by placing reliance upon a decision reported in the case of Ram Raji Sharma & anr vs. State of Bihar & ors 2007 (4) PLJR 449 for coming to the conclusion that the gift deed in question is not void for want of sanction from the constitutional authority can be sustained in law when the said decision has been overruled by the Full Bench decision reported in the case of Panna Devi Vs State of Bihar & ors, 2010(2) PLJR 1068?
Issue appeal notice to the respondents, for which the appellants must file requisites under both modes i.e. by ordinary process as well as by registered post, within two week after summer vacation, peremptorily.
Snkumar/- (V. Nath, J.) U