Patna High Court
Dharmnath Singh & Ors vs The State Of Bihar & Ors on 13 August, 2018
Author: Shivaji Pandey
Bench: Shivaji Pandey
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.12785 of 2018
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1. Dharmnath Singh, son of Lakhu Singh, resident of Village Rampur, P.O.
Ramauli, P.S. Patepur, Dist. Vaishali at Hajipur.
2. Rajendra Baitha, son of Jagdish Baitha, Resident of Village Rampur
Asurar, P.O. Birauli, P.S. Bhagwanpur, Dist. Vaishali at Hajipur.
3. Ram Swarath Singh, son of late Yogendra Singh, resident of Village
Bhatha Dasi, P.O. Basra, P.S. Rajapakar, Dist. Vaishali at Hajipur.
4. Meghnath Sahani, son of Late Hira Sahani, Resident of Village and P.O.
Husena Khura, P.S. Goraul, Dist. Vaishali at Hajipur.
5. Dropadi Kumari, daughter of Ram Bilas Chaudahry, resident of village
Ambar Malahi, P.S. Sarai, District Vaishali at Hajipur.
6. Nand Kishore Prasad, son of Ram Lakhan Prasad, resident of village and
P.O. Rajapakar, P.S. Rajapakar, Dist. Vaishali at Hajipur.
... ... Petitioner/s
Versus
1. The State of Bihar through the Chief Secretary, Government of Bihar,
Patna.
2. The Principal Secretary, General Administration Departmnt,
Government of Bihar, Patna.
3. The Principal Secretary, Department of Revenue and Land Reforms
Department, Government of Bihar, Patna.
4. The District Magistrate, Vaishali at Hajipur, Dist. Vaishali at Hajipur.
5. The Deputy Collector, Dist. Nazarat, Vaishali at Hajipur, Dist. Vaishali at
Hajipur.
6. The Additional Collector, Vaishali at Hajipur, Dist. Vaishali at Hajipur.
7. The Deputy Collector (Establishment), Vaishali at Hajipur, Dist. Vaishali
at Hajipur.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Vijay Kumar Singh, Adv.
For the Respondent/s : Mr. Anu Kumar Bhagat, AC to AAG12
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CORAM: HONOURABLE MR. JUSTICE SHIVAJI PANDEY
ORAL JUDGMENT
Date : 13-08-2018 Heard learned counsel for the parties. Counsel for the petitioners submits that the case of the petitioners is squarely covered by the order dated 29.05.2018 passed in C.W.J.C. No. 11202 of 2016 (Arjun Prasad Vs. The State of Bihar & Ors.).
Patna High Court CWJC No.12785 of 2018 dt.13-08-2018 2/2 In view of the above, the authority concerned is directed to examine the case of the petitioners and if it is found that the case of present petitioners is entirely covered by the aforesaid order, in such circumstances, the petitioners will also be governed by the order passed in aforesaid C.W.J.C. No. 11202 of 2016.
With the aforementioned observation, this writ application is disposed of.
(Shivaji Pandey, J) rishi/-
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