Patna High Court - Orders
Rajesh Kumar Singh vs The State Of Bihar & Ors on 11 November, 2016
Author: Jyoti Saran
Bench: Jyoti Saran
Patna High Court CWJC No.2914 of 2016 (2) dt.11-11-2016
1/56
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.2914 of 2016
======================================================
Brajesh Kumar Chaubey S/o - Haridwar Chaubey R/o Village - Pewandi,
P.S. - Chenari, District - Rohtas.
.... .... Petitioner
Versus
1. The State of Bihar through Principal Secretary Forest Department,
Government 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, Sasaram.
6. The Range Officer Sasaram Forest Ara at Sasaram.
7. The Forestor Tilauthu Cum Darigaon, Forest Circle, District - Rohtas.
.... .... Respondents
======================================================
with
Civil Writ Jurisdiction Case No.2998 of 2016
======================================================
Pintu Kumar S/o Bipin Bihari Gupta, R/o Village - Nawadih, P.S. -
Akodhigola, District - Rohtas.
.... .... Petitioner
Versus
1. The State of Bihar through Principal Secretary Forest Department
Government 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, Sasaram.
6. The Range Officer Sasaram Forest Ara at Sasaram.
7. The Forest Tilauthu Cum Darigaon, Forest Circle District - Rohtas.
.... .... Respondents
======================================================
with
Civil Writ Jurisdiction Case No.3016 of 2016
======================================================
Baiju Kumar S/o Laxmi Narayan R/o village - Amri, P.S. Sasaram, District
- Rohtas
.... .... Petitioner
Versus
1. The State of Bihar through Principal Secretary Forest Department
Government 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, Sasaram
6. The Range officer Sasaram Forest Ara at Sasaram
7. The Forestor Tilauthu Cum Darigaon, Forest Circle District Rohtas
.... .... Respondents
======================================================
with
Patna High Court CWJC No.2914 of 2016 (2) dt.11-11-2016
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Civil Writ Jurisdiction Case No.3477 of 2016
======================================================
Santosh Kumar Sumit S/o- Ramayan Singh, R/o Village- Takiya, P.s.-
Sasaram, District- Rohtas
.... .... Petitioner
Versus
1. The State of Bihar through Principal Secretary, Forest Department
Government 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, Sasaram
6. The Range Officer Sasaram Forest Ara at Sasaram
7. The Forestor Tilauthu Cum Darigaon, Forest Circle, District- Rohtas
.... .... Respondents
======================================================
with
Civil Writ Jurisdiction Case No.3547 of 2016
======================================================
Rajnish Kumar, S/o Krishna Singh, R/o Village- Kanchanpur, P.S.-
Sasaram, District- Rohtas.
.... .... Petitioner
Versus
1. The State of Bihar through Principal Secretary, Forest Department,
Government 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, Sasaram.
6. The Range Officer, Sasaram Forest Ara at Sasaram.
7. The Forestor Tilauthu cum Darigaon, Forest Circle, District- Rohtas.
.... .... Respondents
======================================================
with
Civil Writ Jurisdiction Case No.3784 of 2016
======================================================
Jokhan Singh son of Bhikhan Singh, Resident of village- Karwandiya, P.S.-
Sasaram, District- Rohtas
.... .... Petitioner
Versus
1. The State of Bihar, through the Principal Secretary, Forest Department,
Government of Bihar, Patna
2. The District Magistrate, Rohtas at Sasaram
3. The Divisional Forest Officer - cum- Authorised Officer, Rohtas Forest
Division, Sasaram, District - Rohtas.
.... .... Respondents
======================================================
with
Civil Writ Jurisdiction Case No.3792 of 2016
======================================================
Sunil Kumar Singh Son of Shyam Bihari Singh, Resident of Mohalla -
Sidhauli, Police Station - Dalmiya Nagar, District - Rohtas.
Patna High Court CWJC No.2914 of 2016 (2) dt.11-11-2016
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.... .... Petitioner
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 at Sasaram.
3. The Forester Darigaon, Rohtas.
.... .... Respondents
======================================================
with
Civil Writ Jurisdiction Case No.3810 of 2016
======================================================
Upendra Sah son of Govardhan San Resident of Village - Amari, P.S. -
Sasaram, District - Rohtas. At present Resident of Mohalla - Pahdhi, P.S. +
District - Jehanabad.
.... .... Petitioner
Versus
1. The State of Bihar through the Principal Secretary, Forest Department,
Government of Bihar, Patna.
2. The District Magistrate, Rohtas at Sasaram.
3. The Divisional Forest Officer-cum-Authorised Officer, Rohtas Forest
Division, Sasaram, District - Rohtas.
.... .... Respondents
======================================================
with
Civil Writ Jurisdiction Case No.3869 of 2016
======================================================
Vikash Kumar @ Vikas Kumar Singh, Son of Kamlesh Singh, Resident of
Village- Kanchanpur, P.S.- Sasaram (M), District Rohtas.
.... .... Petitioner
Versus
1. The State of Bihar, through the Principal Secretary, Forest Department,
Government of Bihar, Patna.
2. The District Magistrate, Rohtas at Sasaram.
3. The Divisional Forest officer-cum- Authorised Officer, Rohtas Forest
Division, Sasaram, District- Rohtas.
.... .... Respondents
======================================================
with
Civil Writ Jurisdiction Case No.3981 of 2016
======================================================
Manoj Kumar Singh Son of Dinanath Singh, Resident of village-
Kanchanpur, P.S.- Sasaram (M), District- Rohtas
.... .... Petitioner
Versus
1. The State of Bihar, through the Principal Secretary, Forest Department,
Government of Bihar, Patna
2. The District Magistrate, Rohtas at Sasaram
3. The Divisional Forest Officer-cum-Authorised Officer, Rohtas Forest
Division, Sasaram, District- Rohtas.
.... .... Respondents
======================================================
Patna High Court CWJC No.2914 of 2016 (2) dt.11-11-2016
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with
Civil Writ Jurisdiction Case No.4047 of 2016
======================================================
Binay Kumar Singh son of Late Yaduvansh Singh, Resident of Village-
Kanchanpur, P.S.- Sasaram (M), District- Rohtas.
.... .... Petitioner
Versus
1. The State of Bihar, through the Principal Secretary, Forest Department,
Government of Bihar, Patna.
2. The District Magistrate, Rohtas at Sasaram.
3. The Divisional Forest Officer-cum-Authorised Officer, Rohtas Forest
Division, Sasaram, District- Rohtas.
.... .... Respondents
======================================================
with
Civil Writ Jurisdiction Case No.4144 of 2016
======================================================
Sunil Kumar Son of Fakira Prasad Gupta Resident of Mohalla- Pathan toli
PS Sasaram (T) District Rohtas.
.... .... Petitioner
Versus
1. The State of Bihar through the Principal Secretary, Forest Department,
Government of Bihar, Patna.
2. The District Magistrate Rohtas, Sasaram.
3. The Divisional Forest Officer-cum-Authorized Office Rohtas Forest
Division Sasaram, District Rohtas.
.... .... Respondents
======================================================
with
Civil Writ Jurisdiction Case No.4692 of 2016
======================================================
Kamlesh Singh S/o Yamuna Singh, R/o Village - Kanchanpur, P.S. -
Sasaram, District - Rohtas.
.... .... Petitioner
Versus
1. The State of Bihar through Principal Secretary Forest Department
Government 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, Sasaram.
6. The Range Officer Sasaram Forest Ara at Sasaram.
7. The Forestor Tilauthu Cum Darigaon, Forest Circle District - Rohtas.
.... .... Respondents
======================================================
with
Civil Writ Jurisdiction Case No.4693 of 2016
======================================================
Ritesh Kumar S/o Mahendra Singh, R/o Village - Suara, P.S. - Dehri,
District - Rohtas.
.... .... Petitioner
Versus
Patna High Court CWJC No.2914 of 2016 (2) dt.11-11-2016
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1. The State of Bihar through Principal Secretary Forest Department
Government 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, Sasaram.
6. The Range Officer Sasaram Forest Ara at Sasaram.
7. The Forestor Tilauthu Cum Darigaon, Forest Circle District - Rohtas.
.... .... Respondents
======================================================
with
Civil Writ Jurisdiction Case No.4694 of 2016
======================================================
1. Praveen Yadav S/o Kameshwar Singh R/o Village - Talwan Bigha, P.S. -
Dehri, District - Rohtas, through Dharmendra Singh, S/o Late Shiv Narayan
Singh r/o Village - Survabigha, P.S. - Dehri, District - Rohtas.
.... .... Petitioner
Versus
1. The State of Bihar through Principal Secretary Forest Department
Government 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, Sasaram.
6. The Range Officer Sasaram Forest Ara at Sasaram.
7. The Forestor Tilauthu Cum Darigaon, Forest Circle District - Rohtas.
.... .... Respondents
======================================================
with
Civil Writ Jurisdiction Case No.4700 of 2016
======================================================
Manoj Kumar Singh S/o Ram Bilash Singh R/o Village - Hashuru, P.S. -
Sadar, District - Hazaribagh, Jharkhand.
.... .... Petitioner
Versus
1. The State of Bihar through Principal Secretary Forest Department,
Government 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, Tohtas, Sasaram.
6. The Range Officer Sasaram Forest Ara at Sasaram.
7. The Forestor Tilauthu Cum Darigaon, Forest Circle District - Rohtas.
.... .... Respondents
======================================================
with
Civil Writ Jurisdiction Case No.4702 of 2016
======================================================
Dhiraj Kumar S/o - Pramod Singh R/o Village - Suara, P.S. - Dehri, District
- Rohtas.
.... .... Petitioner
Versus
Patna High Court CWJC No.2914 of 2016 (2) dt.11-11-2016
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1. The State of Bihar through Principal Secretary, Forest Department,
Government 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, Sasaram.
6. The Range Officer Sasaram Forest Ara at Sasaram.
7. The Forestor Tilauthu Cum Darigaon, Forest Circle, District - Rohtas.
.... .... Respondents
======================================================
with
Civil Writ Jurisdiction Case No.4755 of 2016
======================================================
Nanhak Sah S/o Bindeshwari Sah, R/o Village- Amratalab, P.S.- Sasaram,
District- Rohtas.
.... .... Petitioner
Versus
1. The State of Bihar through Principal Secretary, Forest Department,
Government 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, Sasaram.
6. The Range Officer, Sasaram Forest Ara at Sasaram
7. The Forestor Tilauthu cum Darigaon, Forest Circle, District- Rohtas.
.... .... Respondents
======================================================
with
Civil Writ Jurisdiction Case No.4757 of 2016
======================================================
Rajesh Kumar, S/o Sri Chandrama Singh R/o Village- Jaipur, P.S.-
Sasaram, District- Rohtas.
.... .... Petitioner
Versus
1. The State of Bihar through Principal Secretary, Forest Department,
Government 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, Sasaram.
6. The Range Officer, Sasaram Forest Ara at Sasaram
7. The Forestor Tilauthu cum Darigaon, Forest Circle, District- Rohtas.
.... .... Respondents
======================================================
with
Civil Writ Jurisdiction Case No.4773 of 2016
======================================================
Jay Nath Singh, S/o- Shri Nath Singh, R/o Mohalla- Madhuban Colliery,
P.S.- Nadkhurki, District- Dhanbad Jharkhand.
.... .... Petitioner
Versus
1. The State of Bihar through Principal Secretary Forest Department
Patna High Court CWJC No.2914 of 2016 (2) dt.11-11-2016
7/56
Government of Bihar, Patna.
2. The Chief Conservator of Forest Bihar, Patna.
3. The District Magistrate Rohtas, Sasaram.
4. The Autorized Officer Cum Divisional Forest Officer Rohtas, Sasaram.
5. The District Forest Officer, Rohtas, Sasaram.
6. The Range Officer, Sasaram Forest Ara at Sasaram.
7. The Forestor Tilauthu Cum Darigaon, Forest Circle District- Rohtas.
.... .... Respondents
======================================================
with
Civil Writ Jurisdiction Case No.4793 of 2016
======================================================
Rakesh Kumar Singh S/o Late Jagarnath Singh, R/o Village - Suara, P.S. -
Dehri, District - Rohtas.
... .... Petitioner
Versus
1. The State of Bihar through Principal Secretary Forest Department
Government 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, Sasaram.
6. The Range Officer Sasaram Forest Ara at Sasaram.
7. The Forestor Tilauthu Cum Darigaon, Forest Circle District - Rohtas.
.... .... Respondents
======================================================
with
Civil Writ Jurisdiction Case No.4852 of 2016
======================================================
Pawan Kumar Singh S/o Yamuna Singh, R/o Village- Kanchanpur, P.S.-
Dehri, District- Rohtas.
.... .... Petitioner
Versus
1. The State of Bihar through Principal Secretary, Forest Department,
Government 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, Sasaram.
6. The Range Officer, Sasaram Forest Ara at Sasaram
7. The Forestor Tilauthu cum Darigaon, Forest Circle, District- Rohtas.
.... .... Respondents
======================================================
with
Civil Writ Jurisdiction Case No.4856 of 2016
======================================================
Anil Kumar Singh, S/o Sambika Singh, R/o Village- New Deliyan, P.S.-
Dehri, District- Rohtas.
.... .... Petitioner
Versus
1. The State of Bihar through Principal Secretary, Forest Department,
Government of Bihar, Patna.
Patna High Court CWJC No.2914 of 2016 (2) dt.11-11-2016
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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, Sasaram.
6. The Range Officer, Sasaram Forest Ara at Sasaram
7. The Forestor Tilauthu cum Darigaon, Forest Circle, District- Rohtas.
.... .... Respondents
======================================================
with
Civil Writ Jurisdiction Case No.4909 of 2016
======================================================
Jay Nath Singh S/o - Shri Nath Singh R/o Village - Kundeshar, P.S. -
Sahpur, District - Bhojpur.
.... .... Petitioner
Versus
1. The State of Bihar through Principal Secretary Forest Department
Government 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, Sasaram.
6. The Range Officer Sasaram Forest Ara at Sasaram.
7. The Forestor Tilauthu Cum Darigaon, Forest Circle, District - Rohtas.
.... .... Respondents
======================================================
with
Civil Writ Jurisdiction Case No.4918 of 2016
======================================================
Diwakar Kumar Singh S/o Awadhesh Singh R/o village - Kundwa, P.S.
Barun, District - Aurangabad
.... .... Petitioner
Versus
1. The State of Bihar through Principal SEcretary Forest Department
Government 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, Sasaram
6. The Range officer Sasaram Forest Ara at Sasaram
7. The Forestor Tilauthu Cum Darigaon, Forest Circle District Rohtas
.... .... Respondents
======================================================
with
Civil Writ Jurisdiction Case No.5089 of 2016
======================================================
Binay Singh Son of Late Chandrika Singh C/o- Radhey Shyam, Resident of
Mohalla - New Transport Nagar, P.S. - Gorakhpur, District - Gorakhpur
(U.P.)
.... .... Petitioner
Versus
1. The State of Bihar through Principal Secretary Forest Department
Government of Bihar, Patna.
Patna High Court CWJC No.2914 of 2016 (2) dt.11-11-2016
9/56
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, Sasaram.
6. The Range Officer Sasaram Forest Ara at Sasaram.
7. The Forestor Tilauthu Cum Darigaon, Forest Circle District - Rohtas.
.... .... Respondents
======================================================
with
Civil Writ Jurisdiction Case No.5239 of 2016
======================================================
Rakesh Kumar S/o Sri Ram Raj Singh R/o Village-Dihra, PS Obra, District
Aurangabad
.... .... Petitioner
Versus
1. The State of Bihar through the Principal Secretary, Forest Department
,Government 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, Sasaram
6. The Range Officer Sasaram Forest Ara at Sasaram
7. The Forestor Tilauthu Cum Darigaon, Forest Circle, District- Rohtas
.... .... Respondents
======================================================
with
Civil Writ Jurisdiction Case No.5398 of 2016
======================================================
Sujit Kumar Singh Son of Kamta Prasad Singh, Resident of Mohalla -
Mahadevganj Katiknar, P.S. - Navanagar, District - Buxar. AT present C/o
Ramchandra Singh, Sonof Banke Bihari Singh, Resident of Village -
Hathini, P.S. - Nokha, District - Rohtas.
.... .... Petitioner
Versus
1. The State of Bihar, through thePrincipal Secretary, Forest Department,
Government of Bihar, Patna.
2. The District Magistrate, Rohtas at Sasaram.
3. The Divisional Forest Officer - Cum - Authorised Officer, Rohtas Forest
Division, Sasaram, District - Rohtas.
.... .... Respondents
======================================================
with
Civil Writ Jurisdiction Case No.5528 of 2016
======================================================
Dharmendra Kumar Son of Satendra Singh Resident of village - Suba
Bigha, P.S. Dehri, District - Rohtas
.... .... Petitioner
Versus
1. The State of Bihar, through the Principal Secretary, Forest Department,
Government of Bihar, Patna
2. The District Magistrate, Rohtas at Sasaram
3. The Divisional Forest officer - Cum - Authorised officer, Rohtas Forest
Patna High Court CWJC No.2914 of 2016 (2) dt.11-11-2016
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Division, Sasaram, District - Rohtas
.... .... Respondents
======================================================
with
Civil Writ Jurisdiction Case No.5530 of 2016
======================================================
Umesh Kumar Singh S/o Vishundeo Singh R/o village - Jamuhar, P.S.
Dehri, District - Rohtas
.... .... Petitioner
Versus
1. The State of Bihar through Principal Secretary Forest Department
Government 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, Sasaram
6. The Range Officer Sasaram Forest Ara at Sasaram
7. The Forestor Tilauthu Cum Darigaon, Forest Circle District Rohtas
.... .... Respondents
======================================================
with
Civil Writ Jurisdiction Case No.5531 of 2016
======================================================
Kamdeo Singh S/o Brija Singh R/o Mohalla- Club Road, PS Aurangabad,
District Aurangabad.
.... .... Petitioner
Versus
1. The State of Bihar through Principal Secretary Forest Department
Government 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 Sasaram.
6. The Range Officer, Sasaram Forest Ara at Sasaram.
7. The Forestor Tilauthu Cum Darigaon, Forest Circle, District- Rohtas
.... .... Respondents
======================================================
with
Civil Writ Jurisdiction Case No.5532 of 2016
======================================================
Birendra Kumar Singh S/o Ram Keshwar Singh R/o Village- Baligawan, PS
Nokha, District Rohtas.
.... .... Petitioner
Versus
1. The State of Bihar through Principal Secretary Forest Department
Government 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 Sasaram.
6. The Range Officer, Sasaram Forest Ara at Sasaram.
7. The Forestor Tilauthu Cum Darigaon, Forest Circle, District- Rohtas
Patna High Court CWJC No.2914 of 2016 (2) dt.11-11-2016
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.... .... Respondents
======================================================
with
Civil Writ Jurisdiction Case No.5617 of 2016
======================================================
Shankar Dayal Singh S/o Ramtabya Singh C/o Santosh Singh, R/o Mohalla
- Indrapuri Road No.3, Ratu Road, P.S. Ranchi, District - Ranchi, through -
Ravi Shankar Singh, S/o Ram Tabya Singh Ratu Road, P.S. Ranchi, District
- Ranchi
.... .... Petitioner
Versus
1. The State of Bihar through Principal Secretary Forest Department
Government 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, Sasaram
6. The Range officer Sasaram Forest Ara at Sasaram
7. The Forestor Tilauthu Cum Darigaon, Forest Circle District Rohtas
.... .... Respondents
======================================================
with
Civil Writ Jurisdiction Case No.5619 of 2016
======================================================
Uday Narayan Singh S/o Ramadhar Singh R/o village - Suba Bigha, P.S.
Dehri, District - Rohtas
.... .... Petitioner
Versus
1. The State of Bihar through Principal Secretary Forest Department
Government 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, Sasaram
6. The Range Officer Sasaram Forest Ara at Sasaram
7. The Forestor Tilauthu Cum Darigaon, Forest Circle District Rohtas
.... .... Respondents
======================================================
with
Civil Writ Jurisdiction Case No.5679 of 2016
======================================================
Prabhakar Singh S/o- Kamdeo Singh, R/o Village- Govardhanpur, P.S.-
Akorhigola, District- Rohtas
.... .... Petitioner
Versus
1. The State of Bihar through Principal Secretary, Forest Department
Government 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, Sasaram
6. The Range Officer Sasaram Forest Ara at Sasaram
Patna High Court CWJC No.2914 of 2016 (2) dt.11-11-2016
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7. The Forestor Tilauthu Cum Darigaon, Forest Circle, District- Rohtas
.... .... Respondents
======================================================
with
Civil Writ Jurisdiction Case No.5774 of 2016
======================================================
Chandravansh Singh, S/o- Late Gauri Shankar Singh, R/o Mohalla-
Satendra Nagar, P.S.- Aurangabad, District- Aurangabad.
.... .... Petitioner
Versus
1. The State of Bihar through Principal Secretary Forest Department
Government 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, Sasaram.
6. The Range Officer Sasaram Forest Ara at Sasaram.
7. The Forestor Tilauthu Cum Darigaon, Forest Circle District- Rohtas.
.... .... Respondents
======================================================
with
Civil Writ Jurisdiction Case No.5847 of 2016
======================================================
Akash Arya, S/o Rajendra Kumar, R/o Mohalla- Tadavani, P.S.- Dehri,
District- Rohtas.
.... .... Petitioner
Versus
1. The State of Bihar through Principal Secretary, Forest Department,
Government 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, Sasaram.
6. The Range Officer Sasaram Forest Ara at Sasaram.
7. The Forestor Tilauthu cum Darigaon, Forest Circle, District- Rohtas.
.... .... Respondents
======================================================
with
Civil Writ Jurisdiction Case No.5930 of 2016
======================================================
Rakesh Sah S/o Prem Narayan Sah R/o village - Nahauna, P.S. Sasaram,
District - Rohtas
.... .... Petitioner
Versus
1. The State of Bihar through Principal Secretary Forest Department
Government 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, Sasaram
6. The Range officer Sasaram Forest Ara at Sasaram
7. The Forestor Tilauthu Cum Darigaon, Forest Circle District Rohtas
Patna High Court CWJC No.2914 of 2016 (2) dt.11-11-2016
13/56
.... .... Respondents
======================================================
with
Civil Writ Jurisdiction Case No.5934 of 2016
======================================================
Vidyabhushan Kumar S/o Vijay Kumar R/o Mohalla- New Area, Sasaram,
PS Sasaram, District Rohtas.
.... .... Petitioner
Versus
1. The State of Bihar throughj Principal Secretary Forest Department
Government 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 ,Sasaram.
6. The Range Officer Sasaram Forest Ara at Sasaram
7. The Forestor Tilauthu Cum Darigaon, Forest Circle, District- Rohtas
.... .... Respondents
======================================================
with
Civil Writ Jurisdiction Case No.5970 of 2016
======================================================
Munna Singh, S/o Sri Krishna Singh, R/O Village- Kanchanpur, P.S.-
Sasaram, District- Rohtas.
.... .... Petitioner
Versus
1. The State of Bihar through Principal Secretary Forest Department
Government 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, Sasaram.
6. The Range Officer Sasaram Forest Ara at Sasaram.
7. The Forestor Tilauthu Cum Darigaon, Forest Circle District- Rohtas.
.... .... Respondents
======================================================
with
Civil Writ Jurisdiction Case No.5986 of 2016
======================================================
Shankar Dayal Singh s/o- Ram Twakya Singh, R/o village- Kanchanpur,
P.S.- Sasaram, District- Rohtas. Through- Manoj Kumar Singh, S/o- Late
Kamla Singh, R/o Village- Kanchanpur, P.S.- Sasaram, District- Rohtas
.... .... Petitioner
Versus
1. The State of Bihar, through the Principal Secretary, Forest Department,
Government 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 ,Sasaram.
6. The Range Officer Sasaram Forest Ara at Sasaram
7. The Forestor Tilauthu Cum Darigaon, Forest Circle, District- Rohtas
Patna High Court CWJC No.2914 of 2016 (2) dt.11-11-2016
14/56
.... .... Respondents
======================================================
with
Civil Writ Jurisdiction Case No.5991 of 2016
======================================================
Amrendra Kumar Singh Son of Jagarnath Singh Resident of Village - Gopi
Bigha, P.S. - Dehri, District - Rohtas.
.... .... Petitioner
Versus
1. The State of Bihar through Principal Secretary Forest Department
Government 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, Sasaram.
6. The Range Officer Sasaram Forest Ara at Sasaram.
7. The Forestor Tilauthu cum Darigaon, Forest Circle, District - Rohtas.
.... .... Respondents
======================================================
with
Civil Writ Jurisdiction Case No.6000 of 2016
======================================================
Sanjay Kumar S/o Bajrangi Sah, Resident of Village-Kolo Dehri, .S.-
Chauri, District-Bhojpur. 3
.... .... Petitioner
Versus
1. The State of Bihar through Principal Secretary Forest Department
Government 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, Sasaram.
6. The Range Officer Sasaram Forest Ara at Sasaram.
7. The Forest Tilauthu cum Darigaon, Forest Circle, District-Rohtas.
.... .... Respondents
======================================================
with
Civil Writ Jurisdiction Case No.6005 of 2016
======================================================
Surendra Singh S/o - Indrajeet Singh C/o - Lakshman Singh, R/o Mohalla -
Bailey Road, Officers Flat Patna, P.S. - Shastri Nagar, District - Patna.
.... .... Petitioner
Versus
1. The State of Bihar through Principal Secretary Forest Department,
Government 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, Sasaram.
6. The Range Officer Sasaram Forest Ara at Sasaram.
7. The Forestor Tilauthu Cum Darigaon, Forest Circle, District - Rohtas.
.... .... Respondents
Patna High Court CWJC No.2914 of 2016 (2) dt.11-11-2016
15/56
======================================================
with
Civil Writ Jurisdiction Case No.6010 of 2016
======================================================
Sanjeet Kumar S/o - Shyamdutt Singh R/o Village - Suara, P.S. - Dehri,
District - Rohtas.
.... .... Petitioner
Versus
1. The State of Bihar through Principal Secretary Forest Department,
Government 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, Sasaram.
6. The Range Officer Sasaram Forest Ara at Sasaram.
7. The Forestor Tilauthu Cum Darigaon, Forest Circle, District - Rohtas.
.... .... Respondents
======================================================
with
Civil Writ Jurisdiction Case No.6213 of 2016
======================================================
Ravi Shankar Singh S/o - Sri Ramtwakya Singh R/o Village - Kanchanpur,
P.S. - Sasaram, District - Rohtas.
.... .... Petitioner
Versus
1. The State of Bihar through Principal Secretary Forest Department,
Government 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, Sasaram.
6. The Range Officer Sasaram Forest Ara at Sasaram.
7. The Forestor Tilauthu Cum Darigaon, Forest Circle, District - Rohtas.
.... .... Respondents
======================================================
with
Civil Writ Jurisdiction Case No.6362 of 2016
======================================================
Nand Kishore Singh, Son of Hari Krishna Singh, Resident of Mohalla-
Gandhi Nagar, Kanodia, Sasaram, P.S.- Sasaram (T), District- Rohtas.
.... .... Petitioner
Versus
1. The State of Bihar, through the Principal Secretary, Forest Department,
Government of Bihar, Patna.
2. The District Magistrate, Rohtas at Sasaram.
3. The Divisional Forest Officer-cum-Authorised Officer, Rohtas Forest
Division, Sasaram, District Rohtas.
.... .... Respondents
======================================================
with
Civil Writ Jurisdiction Case No.6477 of 2016
======================================================
Patna High Court CWJC No.2914 of 2016 (2) dt.11-11-2016
16/56
Bir Bahadur Upadhyay Son of Kanhaiya Upadhyay, Resident of village-
Sewahi, P.S.- Tilauthu, District- Rohtas
.... .... Petitioner
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 at Sasaram
3. The Forester, Tilauthu, Rohtas
.... .... Respondents
======================================================
with
Civil Writ Jurisdiction Case No.6514 of 2016
======================================================
Ritesh Kumar S/o Mahendra Singh R/o Village - Suara, P.S. - Dehri,
District - Rohtas.
.... .... Petitioner
Versus
1. The State of Bihar through Principal Secretary, Forest Department,
Government 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, Sasaram.
6. The Range Officer Sasaram Forest Ara at Sasaram, Rohtas.
7. The Forestor Tilauthu Cum Darigaon, Forest Circle, District - Rohtas.
.... .... Respondents
======================================================
with
Civil Writ Jurisdiction Case No.6639 of 2016
======================================================
Amit Kumar son of Sri Nand Kishore Singh Resident of Mohalla- Gandhi
Nagar, Company Sarai, Sasaram, P.S.- Sasaram (T), District- Rohtas.
.... .... Petitioner
Versus
1. The State of Bihar, through the Principal Secretary, Forest Department,
Government of Bihar, Patna.
2. The District Magistrate, Rohtas at Sasaram.
3. The Divisional Forest Officer-cum-Authorised Officer, Rohtas Forest
Division, Sasaram, District- Rohtas.
.... .... Respondents
======================================================
with
Civil Writ Jurisdiction Case No.6790 of 2016
======================================================
Pramod Kumar Singh Son of Shivnath Singh, Resident of Village -
Laxmipur - Krishnagarh, Police Station - Sinha, District - Bhojpur at Ara.
.... .... Petitioner
Versus
1. The State of Bihar
2. The Principal Secretary, Forest Department, Govt. of Bihar, Patna.
3. The Divisional Forest Officer, Rohtas at Sasaram.
Patna High Court CWJC No.2914 of 2016 (2) dt.11-11-2016
17/56
4. The Forest Range Officer, Rohtas at Sasaram.
.... .... Respondents
======================================================
with
Civil Writ Jurisdiction Case No.6821 of 2016
======================================================
Raj Kumar Panday Son of Krishna Kant Pandey resident of village -
Semari, Police Station Semari, District - Buxar
.... .... Petitioner
Versus
1. The State of Bihar
2. The Principal Secretary, Forest Department, Govt. of Bihar, Patna
3. The Divisional Forest officer, Rohtas at Sasaram
4. The Forest Ranger officer, Tilauthu, Rohtas at Sasaram
.... .... Respondents
======================================================
with
Civil Writ Jurisdiction Case No.6893 of 2016
======================================================
Vishwamitra Pandey, Son of Jagnarayan Pandey, R/o Mohalla Jail Road,
Gayatri Nagar, Sumeshwar Sthan, P.S.- Buxar, District- Buxar.
.... .... Petitioner
Versus
1. The State of Bihar, through Principal Secretary, Forest Department,
Government 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, Sasaram.
6. The Range Officer Sasaram Forest Ara at Sasaram
7. The Forestor Tilauthu Cum Darigaon, Forest Circle, District - Rohtas.
.... .... Respondents
======================================================
with
Civil Writ Jurisdiction Case No.7217 of 2016
======================================================
Gaya Singh, son of Mangal Singh, resident of village Samarddih, P.S.
Akodhi Gola, District Rohtas at Sasaram
.... .... Petitioner
Versus
1. The State of Bihar
2. The Principal Secretary, Forest Department, Government of Bihar,
Patna
3. The Superintendent of Police, Rohtas at Sasaram
4. The Divisional Forest Officer, Rohtas at Sasaram
.... .... Respondents
======================================================
with
Civil Writ Jurisdiction Case No.7293 of 2016
======================================================
Md. Akbar Shekh son of Shakur Miyan Resident of Village-Kachhawan,
P.S.-Kachhawan, District-Rohtas
Patna High Court CWJC No.2914 of 2016 (2) dt.11-11-2016
18/56
.... .... Petitioner
Versus
1. The State of Bihar, through the Principal Secretary, Forest Department,
Government of Bihar, Patna
2. The District Magistrate, Rohtas at Sasaram
3. The Divisional Forest officer-cum-Authorized officer, Rohtas Forest
Division, Sasaram District-Rohtas
.... .... Respondents
======================================================
with
Civil Writ Jurisdiction Case No.7775 of 2016
======================================================
Manoj Chaudhary son of Sri Ram Pravesh Chaudhary, Resident of village-
Admapur, P.S.- Sasaram (M), District- Rohtas.
.... .... Petitioner
Versus
1. The State of Bihar, through the Principal Secretary, Forest Department,
Government of Bihar, Patna.
2. The District Magistrate, Rohtas at Sasaram.
3. The Divisional Forest Officer-cum- Authorized Officer, Rohtas Forest
Division, Sasaram, District Rohtas.
.... .... Respondents
======================================================
with
Civil Writ Jurisdiction Case No.7786 of 2016
======================================================
Santosh Kumar Gupta son of Doma Sah, Resident of village- Amara Talab,
P.S.- Sasaram (Muffasil), District- Rohtas, At present Resident of Mohalla-
Pathan Toli, P.S. and District- Jehanabad
.... .... Petitioner
Versus
1. The State of Bihar, through the Principal Secretary, Forest Department,
Government of Bihar, Patna
2. The District Magistrate, Rohtas at Sasaram
3. The Divisional Forest Officer-cum-Authorized Officer, Rohtas Forest
Division, Sasaram, District- Rohtas
.... .... Respondent
======================================================
with
Civil Writ Jurisdiction Case No.8073 of 2016
======================================================
Nagandra Singh, son of Shiv Pukar Singh, resident of villaghe Nahargata
Dehri, P.S. Dehri, District Rohtas at Sasaram
.... .... Petitioner
Versus
1. The State of Bihar
2. The Principal Secretary, Forest Department, Government of Bihar,
Patna
3. The Superintendent of Police, Rohtas at Sasaram
4. The Divisional Forest Officer, Rohtas at Sasaram
5. The Forest Range Officer, Rohtas at Sasaram
.... .... Respondents
Patna High Court CWJC No.2914 of 2016 (2) dt.11-11-2016
19/56
======================================================
with
Civil Writ Jurisdiction Case No.8121 of 2016
======================================================
Shivjee Kumar Son of Dasei Yadav resident of village - Nudha Pettar -
Udawant Nagar, P.S. Udawant Nagar, District - Bhojpur at Ara
.... .... Petitioner
Versus
1. The State of Bihar
2. Thr Principal Secretary, Forest Department, Govt. of Bihar, Patna
3. The Divisional Forest officer, Rohtas at Sasaram
4. The Forest Range Officer, Tilauthu, Rohtas at Sasaram
.... .... Respondents
======================================================
with
Civil Writ Jurisdiction Case No.8424 of 2016
======================================================
Ful Kumari Devi Wife of Haihar Singh Resident of village - Manoharpur,
P.S. Itarhi, District - Buxar
.... .... Petitioner
Versus
1. The State of Bihar, through the Principal Secretary, Foest Department,
Government of Bihar, Patna
2. The District Magistrate, Rohtas at Sasaram
3. The Divisional Forest Officer - Cum - Authrised officer, Rohtas Forest
Division, Sasaram, District - Rohtas
.... .... Respondent
======================================================
with
Civil Writ Jurisdiction Case No.8436 of 2016
======================================================
Satendra Singh Yadav S/o Bhulli Yadav R/o Village- Dehri, P.S. Dehri,
District Rohtas.
.... .... Petitioner
Versus
1. The State of Bihar through Principal Secretary, Forest Department
Government 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 Sasaram.
6. The Range Officer Sasaram Forest Area at Sasaram.
7. The Forestor Tilauthu Cum Darigaon, Forest Circle, District- Rohtas
.... .... Respondents
======================================================
with
Civil Writ Jurisdiction Case No.8438 of 2016
======================================================
Anil Kumr Singh, son of late Suryakeshwar Singh, resident of Mohalla
Mahavir Asthan, Kuraich, Sasaram, P.S. Sasaram (Model), District Rohtas
.... .... Petitioner
Versus
Patna High Court CWJC No.2914 of 2016 (2) dt.11-11-2016
20/56
1. The State of Bihar, through the Principal Secretary, Forest Department,
Government of Bihar, Patna
2. The District Magistrate, Rohtas at Sasaram
3. The Divisional Forest Officer - Cum - Authrised officer, Rohtas Forest
Division, Sasaram, District - Rohtas
.... .... Respondents
======================================================
with
Civil Writ Jurisdiction Case No.8440 of 2016
======================================================
Nand Lal Gupta Son of Suresh Sah Resident of Village- Amara tola, P.S
Sasaram(M), District Rohtas.
.... .... Petitioner
Versus
1. The State of Bihar through the Principal Secretary, Forest Department ,
Government of Bihar, Patna.
2. The District Magistrate, Rohtas at Sasaram
3. The Divisional Forest Officer-cum-Authorized Officer, Rohtas Forest
Division, Sasaram, District- Rohtas
.... .... Respondents
======================================================
with
Civil Writ Jurisdiction Case No.8451 of 2016
======================================================
Satyendra Kumar Singh S/o Late Ganesh Singh, R/o Village- Biran Bigha,
Paliroad, P.S.- Dehri, District- Rohtas.
.... .... Petitioner
Versus
1. The State of Bihar through Principal Secretary, Forest Department,
Government 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, Sasaram.
6. The Ranger Officer, Sasaram Forest Area at Sasaram.
7. The Forestor Tilauthu Cum Darigaon, Forest Circle, District- Rohtas.
.... .... Respondents
======================================================
with
Civil Writ Jurisdiction Case No.8456 of 2016
======================================================
Nirala Kumar Pandey S/o Sanjay Pandey, R/o Village- Sikaraul, P.S.-
Tarari, District- Bhojpur.
.... .... Petitioner
Versus
1. The State of Bihar through Principal Secretary, Forest Department,
Government 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, Sasaram.
6. The Ranger Officer, Sasaram Forest Area at Sasaram.
Patna High Court CWJC No.2914 of 2016 (2) dt.11-11-2016
21/56
7. The Forestor Tilauthu cum Darigaon, Forest Circle, District- Rohtas.
.... .... Respondents
======================================================
with
Civil Writ Jurisdiction Case No.8465 of 2016
======================================================
Santosh Kumar S/o Sheonath Singh, R/o Village- Pahleja, P.S.- Dehri,
District- Rohtas.
.... .... Petitioner
Versus
1. The State of Bihar through Principal Secretary Forest Department
Government of Bihar, Patna.
2. The Chief Conservator of Forest Bihar, Patna.
3. The District Magistrate, Rohtas, Sasaram.
4. The Authorized Officer, Cum Divisonal Forest Officer, Rohtas Sasaram.
5. The District Forest Officer, Rohtas, Sasaram.
6. The Range Officer Sasaram Forest Area at Sasaram
7. The Forestor Tilauthu Cum Darigaon, Forest Circle District- Rohtas.
.... .... Respondents
======================================================
with
Civil Writ Jurisdiction Case No.8472 of 2016
======================================================
Santosh Kumar Singh, son of Late Vishwanath Singh, Resident of Village-
Habbupur, P.S.- Akodhigola, District- Rohtas.
.... .... Petitioner
Versus
1. The State of Bihar, through the Principal Secretary, Forest Department
Government of Bihar, Patna.
2. The District Magistrate, Rohtas at Sasaram.
3. The Divisional Forest Officer-cum- Authorized Officer, Rohtas Forest
Division Sasaram, District Rohtas.
.... .... Respondents
======================================================
with
Civil Writ Jurisdiction Case No.8481 of 2016
======================================================
Kameshwar Prasad Gupta son of Late Jiut Sah, Resident of village- Suara,
P.S.- Dehri, District- Rohtas
.... .... Petitioner
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 at Sasaram
3. The Superintendent of Police, Rohtas at Sasaram
.... .... Respondents
======================================================
with
Civil Writ Jurisdiction Case No.8569 of 2016
======================================================
Pradip Singh, son of Harshu Dayal Singh, Resident of Village- Mathiya,
Patna High Court CWJC No.2914 of 2016 (2) dt.11-11-2016
22/56
P.S.- Dinara, District- Rohtas.
.... .... Petitioner
Versus
1. The State of Bihar, through the Principal Secretary, Forest Department of
Government of Bihar, Patna.
2. The District Magistrae Rohtas at Sasaram.
3. The Divisional Forest Officer-cum- Authorised Officer, Rohtas Forest
Division, Sasaram, District- Rohtas.
.... .... Respondents
======================================================
with
Civil Writ Jurisdiction Case No.8943 of 2016
======================================================
Sanjay Kumar Gupta son of Lalan Sah, resident of village-Navadih, Police
Station-Indrapuri, District- Rohtas.
.... .... Petitioner
Versus
1. The State of Bihar through the Principal Secretary Department of Forest
and Environment, Bihar, Patna.
2. The Divisional Forest Officer-cum-authorized Officer, Rohtas, Forest
Divsion, Rohtas at Sasaram.
3. The Forester Tilauthu, Rohtas.
.... .... Respondents
======================================================
with
Civil Writ Jurisdiction Case No.8957 of 2016
======================================================
Anup Kumar Gupta son of Kanhaiya Prasad, resident of Mohalla- East
Mohan Bigha (Dehri-on-Sone), Police Station- Dehri-On-Sone, District-
Rohtas.
.... .... Petitioner
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 Forestor Tilauthu Range, Rohtas (Sasaram).
.... .... Respondents
======================================================
with
Civil Writ Jurisdiction Case No.9084 of 2016
======================================================
Kameshwar Prasad Gupta son of Late Jiut Sah Resident of village- Suara,
P.S.- Dehri, District- Rohtas
.... .... Petitioner
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 at Sasaram
3. The Forestor, Tilauthu, Rohtas
.... .... Respondents
Patna High Court CWJC No.2914 of 2016 (2) dt.11-11-2016
23/56
======================================================
with
Civil Writ Jurisdiction Case No.9593 of 2016
======================================================
Balram Singh Son of late Shivpujan Singh Resident of Village- Gopibigaha,
Police Station Dehari, District Rohtas at Sasaram.
.... .... Petitioner
Versus
1. The State of Bihar
2. The Superintendent of Police, Rohtas at Sasaram.
3. The Divisional Forest Officer, Rohtas at Sasaram.
4. The Inspector of Police Cum S.H.O. Dehri (Town)
.... .... Respondents
======================================================
with
Civil Writ Jurisdiction Case No.9649 of 2016
======================================================
Ramesh Yadav Son of Ram Raj Singh Yadav resident of Village-
Nooranganj, P.S.- Sasaram, District- Rohtas at Sasaram.
.... .... Petitioner
Versus
1. The State of Bihar
2. The Principal Secretary, Forest Department, Govt. of Bihar, Patna.
3. The Divisional Forest Officer, Rohtas at Sasaram.
4. The Forest Range Officer, Tilauthu, Rohtas at Sasaram
.... .... Respondents
======================================================
with
Civil Writ Jurisdiction Case No.9699 of 2016
======================================================
Parmatma Singh Son of late shivpujan Singh Resident of Village-
Gopibigaha, Police Station Dehari, District Rohtas at Sasaram.
.... .... Petitioner
Versus
1. The State of Bihar
2. The Superintendent of Police, Rohtas at Sasaram.
3. The Divisional Forest Officer, Rohtas at Sasaram.
4. The Inspector of Police Cum S.H.O. Dehri Town.
.... .... Respondent
======================================================
with
Civil Writ Jurisdiction Case No.9832 of 2016
======================================================
Nand Kumar Singh, son of Nathuni Singh, Resident of Pali Road-Sheoganj,
P.S.- Dehri, District-Rohtas.
.... .... Petitioner
Versus
1. The State of Bihar, through the Principal Secretary, Forest Department,
Government of Bihar, Patna.
2. The District Magistrate, Rohtas at Sasaram.
3. The Divisional Forest Officer-cum-Authorized Officer, Rohtas Forest
Division, Sasaram, District- Rohtas.
Patna High Court CWJC No.2914 of 2016 (2) dt.11-11-2016
24/56
.... .... Respondents
======================================================
with
Civil Writ Jurisdiction Case No.9864 of 2016
======================================================
Yogendra Kumar Singh, son of Ram Niwas Singh, Resident of Village:
Radhakhad, P.S: Bhagwanpur, District: Kaimur, At present, resident of Plot
No, 309, 310/2 Shiv Govardhan Lanka, Varanasi (U.P.).
.... .... Petitioner
Versus
1. The State of Bihar, through the Principal Secretary, Forest Department,
Government of Bihar, Patna.
2. The District Magistrate, Rohtas at Sasaram.
3. The Divisional Forest Officer-cum-Authorized officer, Rohtas Forest
Division, Sasaram, District: Rohtas.
.... .... Respondents
======================================================
with
Civil Writ Jurisdiction Case No.9871 of 2016
======================================================
Sanjay Kumar, son of Doctor Singh, Resident of village- Mahadewa, P.S.-
Dehri, District- Rohtas.
.... .... Petitioner
Versus
1. The State of Bihar, through the Principal Secretary, Forest Department,
Government of Bihar, Patna.
2. The District Magistrate, Rohtas at Sasaram.
3. The Divisional Forest Officer-cum- Authorized officer, Rohtas, Forest
Division- Sasaram, District- Rohtas.
.... .... Respondents
======================================================
with
Civil Writ Jurisdiction Case No.10246 of 2016
======================================================
Ravi Kant Singh, son of Brij Bihari Singh, resident of Mohalla:
Gaurakshani, Sasaram, Police Station: Sasaram, District: Rohtas.
.... .... Petitioner
Versus
1. The State of Bihar, through the Principal Secretary, Forest Department,
Government of Bihar, Patna.
2. The District Magistrate, Rohtas at Sasaram
3. The Divisional Forest Officer-cum-Authorized Officer, Rohtas Forest
Division, Sasaram, District- Rohtas.
.... .... Respondents
======================================================
with
Civil Writ Jurisdiction Case No.10282 of 2016
======================================================
Sarda Prasad S/o - Devendra Sah R/o Village- Amra, P.S.- Sasaram (M),
District-Rohtas
.... .... Petitioner
Versus
Patna High Court CWJC No.2914 of 2016 (2) dt.11-11-2016
25/56
1. The State of Bihar, through principal Secretary, Forest Department,
Government 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, Sasaram
6. The Range Officer Sasaram Forest Area at Sasaram
7. The Forestor Tilauthu Cum Darigaon, Forest Circle District- Rohtas
.... .... Respondents
======================================================
with
Civil Writ Jurisdiction Case No.10284 of 2016
======================================================
Anuj Kumar S/o Arun Kumar R/o Village- Karwandia, P.S.- Sasaram,
District-Rohtas
.... .... Petitioner
Versus
1. The State of Bihar, through principal Secretary, Forest Department,
Government of Bihar, Patna
2. The State of Bihar, through principal Secretary, Forest Department,
Government of Bihar, Patna
3. The Chief Conservator of Forest, Bihar, Patna
4. The District Forest officer, Rohtas , Sasaram
5. The Range Officer, Sasaram Forest Area at Sasaram
6. The Forestor, Tilauthu Cum Darigaon, Forest Circle District- Rohtas
.... .... Respondents
======================================================
with
Civil Writ Jurisdiction Case No.10292 of 2016
======================================================
Dhananjay Kumar S/o Janardhan Prasad Singh R/o Mohalla-Mohan BIgha,
P.S.-Dehri, District-Rohtas
.... .... Petitioner
Versus
1. The State of Bihar through Principal Secretary, Forest Department
Government 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, Sasaram
6. The Range Officer Sasaram Forest Area at Sasaram
7. The Forestor, Tilauthu Cum Darigaon, Forest Circle District- Rohtas
.... .... Respondents
======================================================
with
Civil Writ Jurisdiction Case No.10318 of 2016
======================================================
Shashi Kumar Singh S/o Dharam Raj Singh R/o village - Bhediya, P.S.
Dehri, District - Rohtas
.... .... Petitioner
Versus
1. The State of Bihar through Principal Secretary Forest Department
Patna High Court CWJC No.2914 of 2016 (2) dt.11-11-2016
26/56
Government 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, Sasaram
6. The Range officer Sasaram Forest Area at Sasaram
7. The Forestor Tilauthu Cum Darigaon, Forest Circle District - Rohtas.
.... .... Respondents
======================================================
with
Civil Writ Jurisdiction Case No.10322 of 2016
======================================================
Manoj Chaudhary S/o Sri Ram Pravesh Chaudhary R/o village - Admapur,
P.S. Sasaram, District - Rohtas
.... .... Petitioner
Versus
1. The State of Bihar through Principal Secretary Forest Department
Government 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, Sasaram
6. The Range officer Sasaram Forest Area at Sasaram
7. The Forest Tilauthu Cum Darigaon, Forest Circle District Rohtas
.... .... Respondents
======================================================
with
Civil Writ Jurisdiction Case No.10331 of 2016
======================================================
Mukesh Sah S/o Kunara Lal Sah R/o village - Kanchanpur, P.S. Sasaram,
District - Rohtas
.... .... Petitioner
Versus
1. The State of Bihar through Principal Secretary Forest Department
Government 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, Sasaram
6. The Range officer Sasaram Forest Area at Sasaram
7. The Forest Tilauthu Cum Darigaon, Forest Circle District Rohtas
.... .... Respondents
======================================================
with
Civil Writ Jurisdiction Case No.10334 of 2016
======================================================
Laxman Singh, S/o- Dwarika Singh, R/o Village- Gopi Bigha, P.S.- Dehri,
District- Rohtas.
.... .... Petitioner
Versus
1. The State of Bihar through Principal Secretary Forest Department
Government of Bihar, Patna.
Patna High Court CWJC No.2914 of 2016 (2) dt.11-11-2016
27/56
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, Sasaram.
6. The Range Officer Sasaram Forest Area at Sasaram.
7. The Forestor Tilauthu Cum Darigaon, Forest Circle District- Rohtas.
.... .... Respondents
======================================================
with
Civil Writ Jurisdiction Case No.10335 of 2016
======================================================
Surya Kumar, S/o- Late Ram Pyare Ram, R/o Mohalla- Shivganj, Dehri,
P.S.- Dehri, District- Rohtas.
.... .... Petitioner
Versus
1. The State of Bihar through Principal Secretary Forest Department
Government 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, Sasaram.
6. The Range Officer Sasaram Forest Area at Sasaram.
7. The Forestor Tilauthu Cum Darigaon, Forest Circle District- Rohtas.
.... .... Respondents
======================================================
with
Civil Writ Jurisdiction Case No.10340 of 2016
======================================================
Santosh Kumar, S/o- Sheonath Singh, R/o Village- Pahleja, P.S.- Dehri,
District- Rohtas.
.... .... Petitioner
Versus
1. The State of Bihar, through the Principal Secretary, Forest Department,
Government 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, Sasaram.
6. The Range Officer Sasaram Forest Area at Sasaram.
7. The Forestor Tilauthu Cum Darigaon, Forest Circle District- Rohtas.
.... .... Respondents
======================================================
with
Civil Writ Jurisdiction Case No.10590 of 2016
======================================================
Laxman Singh son of Dwarika Singh resident of Village - Rudrapura, p.S.-
Dehri, District-Rohtas
.... .... Petitioner
Versus
1. The State of Bihar through the Principal Secretary Forest Department
Government of Bihar, Patna
2. The Chief Conservator of Forest Bihar, Patna
Patna High Court CWJC No.2914 of 2016 (2) dt.11-11-2016
28/56
3. The District Magistrate Rohtas Sasaram
4. The Authorized officer cum Divisional Forest Officer Rohtas, Sasaram
5. The District Forest Officer Rohtas, Sasaram
6. The Ranger Officer, Sasaram Forest Area at Sasaram.
7. The Forestor Tilauthu Cum Darigaon, Forest Circle District- Rohtas
.... .... Respondents
======================================================
with
Civil Writ Jurisdiction Case No.10613 of 2016
======================================================
Rinku Singh S/o Ram Sakal Singh R/o Village - Ghatmapur, P.S. - Sasaram,
District - Rohtas.
.... .... Petitioner
Versus
1. The State of Bihar through Principal Secretary, Forest Department,
Government 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, Sasaram.
6. The Range Officer Sasaram Forest Ara at Sasaram, Rohtas.
7. The Forestor Tilauthu Cum Darigaon, Forest Circle, District - Rohtas.
.... .... Respondents
======================================================
with
Civil Writ Jurisdiction Case No.10682 of 2016
======================================================
Sheshnath Singh son of Kedar Singh resident of Mohalla- Subhash Nagar,
Dehri, P.S. Dalmiyanagar, District - Rohtas
.... .... Petitioner
Versus
1. The State of Bihar through Principoal Secretary Forest Department
Government 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, Sasaram
6. The Range officer Sasaram Forest Area at Sasaram
7. The Forestor Tilauthu cum Darigaon, Forest Circle District- Rohtas
.... .... Respondents
======================================================
with
Civil Writ Jurisdiction Case No.10704 of 2016
======================================================
Pappu Kumar S/o - Hira Singh R/o Village - New Deliya, P.S. - Dehri,
District - Rohtas.
.... .... Petitioner
Versus
1. The State of Bihar through Principal Secretary Forest Department,
Government of Bihar, Patna.
2. The Chief Conservator of Forest Bihar, Patna.
3. The District Magistrate, Rohtas, Sasaram.
Patna High Court CWJC No.2914 of 2016 (2) dt.11-11-2016
29/56
4. The Authorized Officer Cum Divisional Forest Officer, Rohtas, Sasaram.
5. The District Forest Officer, Rohtas, Sasaram.
6. The Range Officer Sasaram Forest Area at Sasaram.
7. The Forestor Tilauthu Cum Darigaon, Forest Circle, District - Rohtas.
.... .... Respondents
======================================================
with
Civil Writ Jurisdiction Case No.10705 of 2016
======================================================
Devendra Kumar son of Dinanath Singh Resident of Barka More, P.S. -
Sasaram (M), District - Rohtas.
.... .... Petitioner
Versus
1. The State of Bihar through the Principal Secretary, Forest Department,
Government of Bihar, Patna.
2. The District Magistrate, Rohtas at Sasaram.
3. The Divisional Forest Officer-cum-Authorised Officer, Rohtas Forest
Division, Sasaram, District - Rohtas.
.... .... Respondents
======================================================
with
Civil Writ Jurisdiction Case No.11016 of 2016
======================================================
Ravi Kumar son of Ram Prasad Singh Resident of Village - Pranpur, P.S. -
Dinara, District - Rohtas. At present resident of Mohalla - Daldali Road,
Bakarganj, Patna.
.... .... Petitioner
Versus
1. The State of Bihar through the Principal Secretary, Forest Department,
Government of Bihar, Patna.
2. The District Magistrate, Rohtas at Sasaram.
3. The Divisional Forest Officer-cum-Authorized Officer, Rohtas Forest
Division, Sasaram, District - Rohtas.
.... .... Respondents
======================================================
with
Civil Writ Jurisdiction Case No.11031 of 2016
======================================================
Rajendra Sah, son of late Raj Bali Sah, resident of village Sahuar, P.S.
Karagahar, District Rohtas
.... .... Petitioner
Versus
1. The State of Bihar, through the Principal Secretary, Foest Department,
Government of Bihar, Patna
2. The District Magistrate, Rohtas at Sasaram
3. The Divisional Forest Officer - Cum - Authrised officer, Rohtas Forest
Division, Sasaram, District - Rohtas
.... .... Respondents
======================================================
with
Civil Writ Jurisdiction Case No.11515 of 2016
======================================================
Patna High Court CWJC No.2914 of 2016 (2) dt.11-11-2016
30/56
Dharmendra Kumar son of Satendra Singh Resident of Village - Suba
Bigha, P.S. - Dehri, District - Rohtas.
.... .... Petitioner
Versus
1. The State of Bihar, through the Principal Secretary, Forest Department,
Government of Bihar, Patna.
2. The District Magistrate, Rohtas at Sasaram.
3. The Divisional Forest Officer-cum-Authorized Officer, Rohtas Forest
Division, Sasaram, District - Rohtas.
.... .... Respondents
======================================================
with
Civil Writ Jurisdiction Case No.11641 of 2016
======================================================
Kameshwar Prasad @ Kameshwar Sah son of Late Jiut Sah, Resident of
village- Suara, Police Station-Dehri, District-Rohtas.
.... .... Petitioner
Versus
1. The State of Bihar through Principal Secretary Department of Forest and
Environment, Bihar, Patna.
2. The Divisional Forest Officer-cum-authorised Officer, Rohtas, Forest
Division, Rohtas at Sasaram.
3. The Forester Tilauthu, Rohtas.
.... .... Respondents
======================================================
with
Civil Writ Jurisdiction Case No.11687 of 2016
======================================================
Atul Kumar Pandey son of Jit Narayan Pandey Resident of village and P.S.
- Sasram, District-Rohtas
.... .... Petitioner
Versus
1. The State of Bihar Through the Principal Secretary, Forest Department
,Government of Bihar, Patna
2. The District Magistrate, Rohtas at sasaram
3. The Divisional Forest Officer-Cum-Authorised Officer, Rohtas Forest
Division, Sasaram, District-Rohtas
.... .... Respondents
======================================================
with
Civil Writ Jurisdiction Case No.11767 of 2016
======================================================
Santosh Kumar Singh, son of Hari Shankar Singh Resident of Village-
Nimia, P.S- Kochas, District- Rohtas.
.... .... Petitioner
Versus
1. The State of Bihar, through the Principal Secretary, Forest Department
Government of Bihar, Patna.
2. The District Magistrate, Rohtas at Sasaram,
3. The Divisional Forest Officer-cum- Authorized Officer, Rohtas Forest
Division, Sasaram, Distirct- Rohtas.
.... .... Respondents
Patna High Court CWJC No.2914 of 2016 (2) dt.11-11-2016
31/56
======================================================
with
Civil Writ Jurisdiction Case No.11781 of 2016
======================================================
Rajni Kant Singh Son of Jamuna Singh resident of village - Kaudi, Police
Station - Navi Nagar, District - Aurangabad.
... .... Petitioner
Versus
1. The State of Bihar, through the Principal Secretary Department of Forest
and Environment, Bihar, Patna.
3. The Divisional Forest Officer-cum-Authorised Officer, Rohtas forest
Division, Rohtas.
4. The Forester Tilauthu Range, Rohtas (Sasaram).
.... .... Respondents
======================================================
with
Civil Writ Jurisdiction Case No.12584 of 2016
======================================================
Dhananjay Kumar Singh S/o Mahendra Singh r/o Village- Karhasi , P.S.-
Dinara, District-Rohtas
.... .... Petitioner
Versus
1. The State of Bihar Through the Principal Secretary, Forest Department
,Government of bihar, Patna
2. The Chief Conservator of Forest, Bihar, Patna.
3. The District Magistrate, Rohtas . Sasaam
4. The Authorized Officer cum Divisional Forest Officer Rohtas, Sasaram.
5. The District Forest Officer, Rohtas, Sasaram.
6. The Ranger Officer, Sasaram Forest Area at Sasaram.
7. The Forestor, Tilauthu Cum Darigaon, Forest Circle District- Rohtas
.... .... Respondents
======================================================
with
Civil Writ Jurisdiction Case No.12604 of 2016
======================================================
Rajesh Kumar Singh S/o - Lakshman Singh R/o Village - Gopi Bigha, P.S. -
Dehri, District - Rohtas.
.... .... Petitioner
Versus
1. The State of Bihar, through the Principal Secretary, Forest Department,
Government 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, Sasaram.
6. The Range Officer Sasaram Forest Area at Sasaram.
7. The Forestor Tilauthu Cum Darigaon, Forest Circle, District - Rohtas.
.... .... Respondents
======================================================
with
Civil Writ Jurisdiction Case No.12610 of 2016
Patna High Court CWJC No.2914 of 2016 (2) dt.11-11-2016
32/56
======================================================
Nagendra Singh S/o - Mangal Singh R/o Village - Dhangai, P.S. -
Bikramganj, District - Rohtas.
.... .... Petitioner
Versus
1. The State of Bihar through Principal Secretary Forest Department,
Government 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, Sasaram.
6. The Range Officer Sasaram Forest Area at Sasaram.
7. The Forestor Tilauthu Cum Darigaon, Forest Circle, District - Rohtas.
.... .... Respondents
======================================================
with
Civil Writ Jurisdiction Case No.12653 of 2016
======================================================
Chandan Patel Son of Uma Shankar Singh Resident of Village- Chitaon,
P.S.- Dinara, District- Rohtas.
.... .... Petitioner
Versus
1. The State of Bihar through the Principal Secretary, Forest Department,
Government of Bihar, Patna.
2. The District Magistrate, Rohtas at Sasaram.
3. The Divisional Forest Officer-cum-Authorised Officer, Rohtas Forest
Division, Sasaram, District- Rohtas.
.... .... Respondents
======================================================
with
Civil Writ Jurisdiction Case No.12712 of 2016
======================================================
Shashi Kant Kumar son of Ram Prasad Singh Resident of Village - Pranpur
(Mahrodh), P.S. - Dinara, District - Rohtas.
.... .... Petitioner
Versus
1. The State of Bihar, through the Principal Secretary, Forest Department,
Government of Bihar, Patna.
2. The District Magistrate, Rohtas at Sasaram.
3. The Divisional Forest Officer-cum-Authorized Officer, Rohtas Forest
Division, Sasaram, District - Rohtas.
.... .... Respondents
======================================================
with
Civil Writ Jurisdiction Case No.12787 of 2016
======================================================
Vindeshwari Prasad son of Jagan Sah resident of Mohalla- Bal Govind
Bigha Dehri, P.S.- Dehri, District- Rohtas At PresentC/O G.S. Mahto, P.C.
Colony, Kankarbagh, Patna (Bihar)
.... .... Petitioner
Versus
1. The State of Bihar, through the principal Secretary, Forest Department,
Patna High Court CWJC No.2914 of 2016 (2) dt.11-11-2016
33/56
Government of Bihar, Patna
2. The District Magistrate, Rohtas . Sasaram
3. The Divisional Forest Officer-cum-Authorised Officer, Rohtas Forest
Division, -Sasaram, District-Rohtas.
.... .... Respondents
======================================================
with
Civil Writ Jurisdiction Case No.12797 of 2016
======================================================
Chandan Patel Son of Uma Shankar Singh Resident of Village- Chitaon,
P.S. Dinara, District Rohtas.
.... .... Petitioner
Versus
1. The State of Bihar ,through the Principal Secretary, Forest Department,
Government of Bihar, Patna.
2. The District Magistrate, Rohtas at Sasaram
3. The Divisional Forest officer-cum-Authorised Officer, Rohtas Forest
Division, Sasaram District Rohtas.
.... .... Respondents
======================================================
with
Civil Writ Jurisdiction Case No.12816 of 2016
======================================================
Raj Kumar son of Bindeshwari Prasad Resident of Mohalla - Bal Govind
Bigha, Dehri, P.S. - Dehri, District - Rohtas.
.... .... Petitioner
Versus
1. The State of Bihar, through the Principal Secretary, Forest Department,
Government of Bihar, Patna.
2. The District Magistrate, Rohtas at Sasaram.
3. The Divisional Forest Officer-cum-Authorised Officer, Rohtas, Forest
Division, Sasaram, District - Rohtas.
.... .... Respondents
======================================================
with
Civil Writ Jurisdiction Case No.12834 of 2016
======================================================
Ravi Kumar Patel, son of Ram Prasad Singh, Resident of Village- Pranpur
(Manrodh), P.S.- Dinara, District-Rohtas.
.... .... Petitioner
Versus
1. The State of Bihar, through the Principal Secretary, Forest Department,
Government of Bihar, Patna.
2. The District Magistrate, Rohtas at Sasaram.
3. The Divisional Forest Officer-cum- Authorised Officer, Rohtas, Forest
Division, Sasaram, District-Rohtas.
.... .... Respondents
======================================================
with
Civil Writ Jurisdiction Case No.12838 of 2016
======================================================
Munni Ji Yadav son of Algu Yadav Resident of Sharda Bhawan, Main
Patna High Court CWJC No.2914 of 2016 (2) dt.11-11-2016
34/56
Road, Kankarbagh, Patna.
.... .... Petitioner
Versus
1. The State of Bihar, through the Principal Secretary, Forest Department,
Government of Bihar, Patna.
2. The District Magistrate, Rohtas at Sasaram.
3. The Divisional Forest Officer-cum-Authorized Officer, Rohtas Forest
Division, Sasaram, District - Rohtas.
.... .... Respondents
======================================================
with
Civil Writ Jurisdiction Case No.12914 of 2016
======================================================
Nand Lal Gupta son of Suresh Sah Resident of Village - Amra Talab, P.S.
Sasaram (M), District - Rohtas.
.... .... Petitioner
Versus
1. The State of Bihar, through the Principal Secretary, Forest Department,
Government of Bihar, Patna.
2. The District Magistrate, Rohtas at Sasaram.
3. The Divisional Forest Officer-cum-Authorized Officer, Rohtas Forest
Division, Sasaram, District - Rohtas.
.... .... Respondents
======================================================
with
Civil Writ Jurisdiction Case No.12953 of 2016
======================================================
Awadhesh Chaudhary son of Gupteshwar Chaudhary Resident of 36 Ganv
Chaugai, P.S.- Chaugai, District- Buxar.
.... .... Petitioner
Versus
1. The State of Bihar through the Principal Secretary, Forest Department,
Government of Bihar, Patna.
2. The District Magistrate, Rohtas at Sasaram.
3. The Divisional Forest Officer-cum-Authorised Officer, Rohtas Division,
Sasaram, District- Rohtas.
.... .... Respondents
======================================================
with
Civil Writ Jurisdiction Case No.12957 of 2016
======================================================
Shrawan Kumar Pandey S/o Late Shiv Pujan Pandey R/o Village- Chhotka
More, P.S.- Sasaram (M), District- Rohtas.
.... .... Petitioner
Versus
1. The State of Bihar through Principal Secretary, Forest Department,
Government 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, Sasaram
5. The District Forest Officer, Rohras, Sasaram.
6. The Range Officer Sasarm Forest Area at Sasaram.
Patna High Court CWJC No.2914 of 2016 (2) dt.11-11-2016
35/56
7. The Forestor Tilauthu Cum Darigaon, Forest Circle District- Rohtas.
.... .... Respondents
======================================================
with
Civil Writ Jurisdiction Case No.12965 of 2016
======================================================
Sanjay Kumar Gupta, s/o Lalan Sah, R/o Village- Nawadih West Dehri,
P.S.- Dehri, District- Rohtas.
.... .... Petitioner
Versus
1. The State of Bihar through Principal Secretary Forest Department
Government 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, Sasram.
5. The District Forest Officer, Rohtas, Sasaram.
6. The Range Officer Sasaram Forest Area at Sasaram.
7. The Forestor Tilauthu Cum Darigaon, Forest Circle District- Rohtas.
.... .... Respondents
======================================================
with
Civil Writ Jurisdiction Case No.12984 of 2016
======================================================
Alakh Niranjan @ Alakh Niranjan Kumar S/o Bhola Prasad R/o Village-
Rajpur, P.S.- Rajpur, District- Rohtas
.... .... Petitioner
Versus
1. The State of Bihar, through the principal Secretary, Forest Department,
Government 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 , Sasaram
6. The Range Officer, Sasaram Forest Area at Sasaram
7. The Forestor, Tilauthu Cum Darigaon, Forest Circle District- Rohtas
.... .... Respondents
======================================================
with
Civil Writ Jurisdiction Case No.12986 of 2016
======================================================
Vir Pratap Singh son of Baban Singh resident of Mohalla- 10/8, Ganpat
Bangla Road, Kolkata- 700007
.... .... Petitioner
Versus
1. The State of Bihar, through the principal Secretary, Forest Department,
Government of Bihar, Patna
2. The District Magistrate, Rohtas at Sasaram
3. The Divisional Forest Officer-cum-Authorised Officer, Rohtas Forest
Division, -Sasaram, District-Rohtas.
.... .... Respondents
======================================================
with
Patna High Court CWJC No.2914 of 2016 (2) dt.11-11-2016
36/56
Civil Writ Jurisdiction Case No.12991 of 2016
======================================================
Anil Kumar S/o Suresh Singh R/o Village- Admapur, P.S.- Sasaram (M),
District- Rohtas
.... .... Petitioner
Versus
1. The State of Bihar, through the principal Secretary, Forest Department,
Government 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, Sasaram.
6. The Range Officer, Sasaram Forest Area at Sasaram
7. The Forestor, Tilauthu Cum Darigaon, Forest Circle District- Rohtas
.... .... Respondents
======================================================
with
Civil Writ Jurisdiction Case No.12999 of 2016
======================================================
Jay Ram Kumar S/o Gopal Sah R/o Village- Amratalab, P.S. Sasaram
District Rohtas.
.... .... Petitioner
Versus
1. The State of Bihar through the Principal Secretary, Forest Department ,
Government of Bihar, Patna.
2. The Chief Conservator of Forest, Bihar, Patna.
3. The District Magistrate Rohtas, Sasaram.
4. The Authoried Officer Cum Divisional Forest Officer Rohtas, Sasaram.
5. The District Forest officer, Rohtas Sasaram.
6. The Range Officer Sasaram Forest Ara at Sasaram
7. The Forestor Tilauthu Cum Darigaon, Forest Circle, District- Rohtas
.... .... Respondents
======================================================
with
Civil Writ Jurisdiction Case No.13018 of 2016
======================================================
Rajesh Kumar Singh S/o Kedar Nath Singh R/o Mohalla - Trigundehri,
Dehri, P.S. Dehri, District - Rohtas
.... .... Petitioner
Versus
1. The State of Bihar through Principal Secretary Forest Department
Government 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, Sasaram
6. The Range officer Sasaram Forest Area at Sasaram
7. The Forestor Tilauthu Cum Darigaon, Forest Circle District Rohtas
.... .... Respondents
======================================================
with
Civil Writ Jurisdiction Case No.13037 of 2016
Patna High Court CWJC No.2914 of 2016 (2) dt.11-11-2016
37/56
======================================================
Pawan Kumar Singh, son of Suryavansh Singh, resident of village
Kanchanpur, P.S. Sasaram, District Rohtas
.... .... Petitioner
Versus
1. The State of Bihar, through Principal Secretary Forest Department
Government 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, Sasaram
6. The Range officer Sasaram Forest Area at Sasaram
7. The Forestor Tilauthu Cum Darigaon, Forest Circle District Rohtas
.... .... Respondents
======================================================
with
Civil Writ Jurisdiction Case No.13089 of 2016
======================================================
Shrawan Kumar Pandey S/o Late Shiv Pujan Pandey R/o Village- Chhotka
More, P.S.- Sasaram, District- Rohtas
.... .... Petitioner
Versus
1. The State of Bihar, through principal Secretary, Forest Department,
Government 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 , Sasaram
6. The Range Officer, Sasaram Forest Area at Sasaram
7. The Forestor, Tilauthu Cum Darigaon, Forest Circle District- Rohtas
.... .... Respondents
======================================================
with
Civil Writ Jurisdiction Case No.13186 of 2016
======================================================
Anil Kumar Gupta, son of Sri Manik Chand Gupta, resident of 140
Abhiyanta Nagar Bankers Colony, P.S- Rupaspur, District- Patna.
.... .... Petitioner
Versus
1. The State of Bihar through the Principal Secretary, Forest Department,
Patna
2. District Forest Officr, Rohtash at Sasaram
3. Conservator of Forest Rohtash at Sasaram Circle.
4. Ranger, Darigaon Forest Precincts Rohtash at Sasaram
.... .... Respondent
======================================================
with
Civil Writ Jurisdiction Case No.13313 of 2016
======================================================
Rajesh Kumar Singh, son of Sri Kedar Nath Singh, resident of Mohalla
Trigundehri, Dehri, P.S. Dehri, District Rohtas
.... .... Petitioner
Patna High Court CWJC No.2914 of 2016 (2) dt.11-11-2016
38/56
Versus
1. The State of Bihar, through Principal Secretary Forest Department
Government 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, Sasaram
6. The Range officer Sasaram Forest Area at Sasaram
7. The Forestor Tilauthu Cum Darigaon, Forest Circle District Rohtas
... .... Respondents
======================================================
with
Civil Writ Jurisdiction Case No.13479 of 2016
======================================================
Surya Kumar Rai son of Late Hari Krishna Rai, Resident of Mohalla- 10/8.
Ganpat Bangla Road, Kolkata (West Bengal), At present residing at
Village- Akauna, Police Station- Simari, District- Buxar (Bihar).
.... .... Petitioner
Versus
1. The State of Bihar, through the Principal Secretary, Forest Department,
Government of Bihar, Patna.
2. The District Magistrate, Rohtas at Sasaram.
3. The Divisional Forest Officer-cum- Authorized Officer, Rohtas Forest
Division, Sasaram, District- Rohtas.
.... .... Respondents
======================================================
with
Civil Writ Jurisdiction Case No.13491 of 2016
======================================================
Ritesh Kumar Patel son of Mithilesh Choudhary resident of Mohalla-
Shastri Nagar, Chandauli, P.S.- Chandauli, District- Chandauli (U.P.) At
Present Resident of village- Darekhap, P.S.- Nasriganj (Rajpur), District-
Rohtas
.... .... Petitioner
Versus
1. The State of Bihar, through the principal Secretary, Forest Department,
Government of Bihar, Patna
2. The District Magistrate, Rohtas at Sasaram
3. The Divisional Forest Officer-cum-Authorised Officer, Rohtas Forest
Division, -Sasaram, District-Rohtas.
.... .... Respondents
======================================================
with
Civil Writ Jurisdiction Case No.13501 of 2016
======================================================
Jai Prakash Singh son of Akhaleshwar Singh H.No. 91, Kudva, P.S. -
Barun, District - Aurangabad.
.... .... Petitioner
Versus
1. The State of Bihar through the Principal Secretary, Forest Department,
Government of Bihar, Patna.
2. The District Magistrate, Rohtas at Sasaram.
Patna High Court CWJC No.2914 of 2016 (2) dt.11-11-2016
39/56
3. The Divisional Forest Officer-cum-Authorirzed Officer, Rohtas Forest
Division, Sasaram, District - Rohtas.
.... .... Respondents
======================================================
with
Civil Writ Jurisdiction Case No.13523 of 2016
======================================================
Md. Akbar Shekh, son of Abdul Shakur, resident of village and P.S.
Kachhawan, District Rohtas
.... .... Petitioner
Versus
1. The State of Bihar, through the Principal Secretary, Forest Department,
Govt. of Bihar, Patna
2. The District Magistrate, Rohtas at Sasaram
3. The Divisional Forest Officer cum Authorized Officer, Rohtas Forest
Division Sasaram, District Rohtas
.... .... Respondents
======================================================
with
Civil Writ Jurisdiction Case No.13634 of 2016
======================================================
Dayanidhi Singh son of late Satya Deo Singh, Resident of Saket Nagar,
Sasaram CVT Construction Pvt. Ltd. Civil Lines, Sasaram Dist- Rohtas
.... .... Petitioner
Versus
1. The State of Bihar through the Principal Secretary Department of Forest
and Environment, Bihar, Patna.
2. The Divisional Forest Officer-cum- Authorized Officer, Rohtas Forest
Division, Rohtas.
3. The Forester Mahipur Range, Rohtas (Sasaram)
.... .... Respondents
======================================================
with
Civil Writ Jurisdiction Case No.13713 of 2016
======================================================
Chandan Kumar S/o - Mahendra Prasad Singh R/o Village - Chakanwa, P.S.
- Indrapuri, District - Rohtas.
.... .... Petitioner
Versus
1. The State of Bihar through Principal Secretary Forest Department,
Government of Bihar, Patna.
2. The Chief Conservator of Forest Bihar, Patna.
3. The District Magistrate, Rohtas, Sasaram.
4. The Authrorized Officer Cum Divisional Forest Officer, Rohtas,
Sasaram.
5. The District Forest Officer, Rohtas, Sasaram.
6. The Range Officer Sasaram Forest Area at Sasaram.
7. The Forestor Tilauthu Cum Darigaon, Forest Circle, District - Rohtas.
.... .... Respondents
======================================================
with
Civil Writ Jurisdiction Case No.13734 of 2016
Patna High Court CWJC No.2914 of 2016 (2) dt.11-11-2016
40/56
======================================================
Ganesh Prasad Singh, S/o- Ramdular Singh, R/o Village- Mathurapur, P.S.-
Sanjhauli, District- Rohtas.
.... .... Petitioner
Versus
1. The State of Bihar through Principal Secretary Forest Department
Government 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, Sasaram.
6. The Range Officer Sasaram Forest Area at Sasaram.
7. The Forestor Tilauthu Cum Darigaon, Forest Circle, District- Rohtas.
.... .... Respondents
======================================================
with
Civil Writ Jurisdiction Case No.13741 of 2016
======================================================
Sunil Kumar, S/o- Late Fagu Singh, R/o Mohalla- Jagdev Nagar, Sasaram,
P.S.- Sasaram, District- Rohtas.
.... .... Petitioner
Versus
1. The State of Bihar through Principal Secretary Forest Department
Government 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, Sasaram.
6. The Range Officer Sasaram Forest Area at Sasaram.
7. The Forestor Tilauthu Cum Darigaon, Forest Circle, District- Rohtas.
.... .... Respondents
======================================================
with
Civil Writ Jurisdiction Case No.13744 of 2016
======================================================
Dwarika Yadav, S/o- Late Pokhan Yadav, R/o Village- Dharupur, P.S.-
Bikrampur, District- Rohtas.
.... .... Petitioner
Versus
1. The State of Bihar through Principal Secretary Forest Department
Government 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, Sasaram.
6. The Range Officer Sasaram Forest Area at Sasaram.
7. The Forestor Tilauthu Cum Darigaon, Forest Circle, District- Rohtas.
.... .... Respondents
======================================================
with
Civil Writ Jurisdiction Case No.13755 of 2016
======================================================
Patna High Court CWJC No.2914 of 2016 (2) dt.11-11-2016
41/56
Amrendra Singh S/o Ram Naresh Singh R?o Village- Jagdawandih,
Vishrampur, P.S.- Sasaram, District- Rohtas.
.... .... Petitioner
Versus
1. The State of Bihar through Principal Secretary Forest Department,
Government 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, Sasaram.
6. The Range Officer Sasaram Forest Area at Sasaram
7. The Forestor Tilauthu cum Darigaon, Forest Circle, District- Rohtas.
.... .... Respondents
======================================================
with
Civil Writ Jurisdiction Case No.13759 of 2016
======================================================
Hari Narayan Kumar, son of Suresh Yadav, resident of Mohalla Ward No.
35, Sasaram, P.S. Sasaram, District Rohtas
.... .... Petitioner
Versus
1. The State of Bihar, through Principal Secretary Forest Department
Government 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, Sasaram
6. The Range officer Sasaram Forest Area at Sasaram
7. The Forestor Tilauthu Cum Darigaon, Forest Circle District Rohtas
.... .... Respondents
======================================================
with
Civil Writ Jurisdiction Case No.13778 of 2016
======================================================
Sunil Kumar, S/o - Late Fagu Singh, R/o Mohalla- Jagdev Nagar, Sasaram,
P.S.- Sasaram, District- Rohtas.
.... .... Petitioner
Versus
1. The State of Bihar through Principal Secretary Forest Department of
Government 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 Sasaram.
6. The Range Officer Sasaram Forest Area at Sasaram.
7. The Forestor Tilauthua Cum Darigaon, Forest Circle District- Rohtas.
.... .... Respondents
======================================================
with
Civil Writ Jurisdiction Case No.13918 of 2016
======================================================
Anil Kumar Gupta Son of Sri Manik Chand Gupta residence of 140
Patna High Court CWJC No.2914 of 2016 (2) dt.11-11-2016
42/56
Abhiyanta Nagar Bankers Colony, P.S. Rupaspur District - Patna
.... .... Petitioner
Versus
1. The State of Bihar through the Principal Secretary Forest Department
Bihar, Patna
2. District Forest officer, Rohtas at Sasaram
3. Conservator of Forest Rohtas at Sasaram Circle
4. Ranger, Darigaon Forest Precincts Rohtas at Sasaram
.... .... Respondents
======================================================
with
Civil Writ Jurisdiction Case No.14021 of 2016
======================================================
Firoj Gandhi S/o Ramashray Singh R/o village - Dhankadha, P.S. Sasaram
( Muffasil ), District - Rohtas
.... .... Petitioner
Versus
1. The State of Bihar through Principal Secretary Forest Department
Government 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, Sasaram
6. The Range Officer Sasaram Forest Area at Sasaram
7. The Forestor Tilauthu Cum Darigaon, Forest Circle District Rohtas
.... .... Respondents
======================================================
with
Civil Writ Jurisdiction Case No.14042 of 2016
======================================================
Sanjay Kumar Singh, S/o- Triveni Prasad Singh, R/o Village- Karhi, P.S.-
Dudhra, District- Sant Kabir Nagar, (U.P.).
.... .... Petitioner
Versus
1. The State of Bihar through Principal Secretary Forest Department
Government 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, Sasaram.
6. The Range Officer Sasaram Forest Area at Sasaram.
7. The Forestor Tilauthu Cum Darigaon, Forest Circle, District- Rohtas.
.... .... Respondents
======================================================
with
Civil Writ Jurisdiction Case No.14044 of 2016
======================================================
Krishna Kumar, S/o- Suresh Yadav, R/o- Mohalla- Nuranganj, Sasaram,
P.S.- Sasaram, District- Rohtas.
.... .... Petitioner
Versus
1. The State of Bihar through Principal Secretary Forest Department
Patna High Court CWJC No.2914 of 2016 (2) dt.11-11-2016
43/56
Government 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, Sasaram.
6. The Range Officer Sasaram Forest Area at Sasaram.
7. The Forestor Tilauthu Cum Darigaon, Forest Circle, District- Rohtas.
.... .... Respondents
======================================================
with
Civil Writ Jurisdiction Case No.14063 of 2016
======================================================
Pawan Kumar Singh S/o Yamuna Singh R/o Village- Kanchanpur, P.S.-
Sasaram, District- Rohtas.
.... .... Petitioner
Versus
1. The State of Bihar through Principal Secretary, Forest Department,
Government 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, Sasaram.
6. The Range Officer, Sasaram Forest Area at Sasaram.
7. The Forestor Tilauthu cum Darigaon, Forest Circle, District- Rohtas.
.... .... Respondents
======================================================
with
Civil Writ Jurisdiction Case No.14114 of 2016
======================================================
Pintu Kumar Singh S/o - Surendra Singh R/o Village - Shakhra, P.S. -
Rajpur, District - Rohtas.
.... .... Petitioner
Versus
1. The State of Bihar through Principal Secretary Forest Department,
Government 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, Sasaram.
6. The Range Officer Sasaram Forest Area at Sasaram.
7. The Forestor Tilauthu Cum Darigaon, Forest Circle, District - Rohtas.
.... .... Respondents
======================================================
with
Civil Writ Jurisdiction Case No.14132 of 2016
======================================================
Birendra Prasad Gupta S/o Mahesh Prasad R/o village - Garahani, P.S.
Garahani, District - Bhojpur
.... .... Petitioner
Versus
1. The State of Bihar through Principal Secretary Forest Department
Government of Bihar, Patna
Patna High Court CWJC No.2914 of 2016 (2) dt.11-11-2016
44/56
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, Sasaram
6. The Range officer Sasaram Forest Area at Sasaram
7. The Forest Tilauthu Cum Darigaon, Forest Circle District Rohtas
.... .... Respondents
======================================================
with
Civil Writ Jurisdiction Case No.14147 of 2016
======================================================
Dayanand Sharma, S/o- Keshwar Sharma, R/o Mohalla- Shobhaganj, Ward
No. 37, P.S.- Sasaram, District- Rohtas.
.... .... Petitioner
Versus
1. The State of Bihar through the Principal Secretary, Forest Department
Government 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, Sasaram.
6. The Range Officer Sasaram Forest Area at Sasaram.
7. The Forestor Tilauthu Cum Darigaon, Forest Circle, District- Rohtas.
.... .... Respondents
======================================================
with
Civil Writ Jurisdiction Case No.14171 of 2016
======================================================
Harendra Singh S/o- Satnarayan Singh, R/o Village- Dhankadha, P.S-
Sasaram (M), District- Rohtas.
.... .... Petitioner
Versus
1. The State of Bihar through Principal Secretary Forest Department
Government 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, Sasaram.
6. The Range Officer Sasaram Forest Area at Sasaram.
7. The Forestor Tilauthu Cum Darigaon, Forest Circle, District- Rohtas.
.... .... Respondents
======================================================
with
Civil Writ Jurisdiction Case No.14188 of 2016
======================================================
Harendra Singh S/o Satnarayan Singh R/o Village- Dhankadha, P.S.-
Sasaram (M), District- Rohtas
.... .... Petitioner
Versus
1. The State of Bihar, through principal Secretary, Forest Department,
Government of Bihar, Patna
2. The Chief Conservator of Forest Bihar, Patna
Patna High Court CWJC No.2914 of 2016 (2) dt.11-11-2016
45/56
3. The District Magistrate, Rohtas at Sasaram
4. The Authorized Officer cum Divisional Forest Officer, Rohtas, Sasaram.
5. The District Forest officer, Rohtas , Sasaram
6. The Ranger Officer, Sasaram Forest Area at Sasaram.
7. The Forestor, Tilauthu Cum Darigaon, Forest Circle District- Rohtas
.... .... Respondents
======================================================
with
Civil Writ Jurisdiction Case No.14465 of 2016
======================================================
Binay Kumar Singh Son of R.L.Singh, Resident of Sanroxy K Bangla,
Raurkela, Sundar Garh, Orissa, At present Mohalla- Thakurbari Road,
Aurangabad, P.S. & Dist- Aurangabad.
.... .... Petitioner
Versus
1. The State of Bihar through the Principal Secretary Department of Forest
and Environment Bihar, Patna.
2. The Divisional Forest Officer-cum- Authorized Officer, Rohtas Forest
Division, Rohtas.
3. The Forester Mahipur Range, Rohtas (Sasaram).
.... .... Respondents
======================================================
with
Civil Writ Jurisdiction Case No.15782 of 2016
======================================================
Nagendra Singh son of Late Shivpukar Singh Resident of Village-Sanath
Bigha, Police Station-Dalmiya Nagar, District-Rohtas
.... .... Petitioner
Versus
1. The State of Bihar through the Principal Secretary, Department of Forest
and Environment, Bihar, Patna
2. The Divisional Forest officer-cum-Authorized officer, Rohtas, Forest
Division, Rohtas at Sasaram
3. The Forester Tilauthu, Rohtas
.... .... Respondents
======================================================
with
Civil Writ Jurisdiction Case No.15788 of 2016
======================================================
Rajesh Kumar son of Chandrama Singh, Resident of Village-Jaipur, P.S.-
Sasaram(M), District- Rohtas
.... .... Petitioner
Versus
1. The State of Bihar through the Principal Secretary, Department of Forest
and Environment, Bihar, Patna
2. The Divisional Forest Officer cum Authorized Officer, Rohtas, Forest
Division, Rohtas at Sasaram
3. The Forester Tilauthu, Rohtas
.... .... Respondents
======================================================
with
Civil Writ Jurisdiction Case No.15868 of 2016
Patna High Court CWJC No.2914 of 2016 (2) dt.11-11-2016
46/56
======================================================
Subodh Kumar son of Deo Narayan Singh, resident of Mohalla Rajputana
Mohalla, Ghatolia, Dehri, Police Station- Dehri, District- Rohtas.
.... .... Petitioner
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 at Sasaram.
3. The Forester Tilauthu, Rohtas.
.... .... Respondents
======================================================
Appearance :
(In CWJC No.2914 of 2016)
For the Petitioner/s : Mr. Uma Shankar Singh
For the Respondent/s : Mr. Krishna Kumar Singh, AC to GP22
(In CWJC No.2998 of 2016)
For the Petitioner/s : Mr. Uma Shankar Singh
For the Respondent/s : Mr. Dhurendra Kumar, AC to GP5
(In CWJC No.3016 of 2016)
For the Petitioner/s : Mr. Uma Shankar Singh
For the Respondent/s : Mr. Anuj Kumar, AC to GP24
(In CWJC No.3477 of 2016)
For the Petitioner/s : Mr. Uma Shankar Singh
For the Respondent/s : Mr. U. S. S. Singh- GP1
(In CWJC No.3547 of 2016)
For the Petitioner/s : Mr. Uma Shankar Singh
For the Respondent/s : Mr. Ritesh Kumar- SC33
(In CWJC No.3784 of 2016)
For the Petitioner/s : Mr. Rajani Kant Singh
For the Respondent/s : Mr. Ravi Kumar, AC to AAG13
(In CWJC No.3792 of 2016)
For the Petitioner/s : Mr. Sanjay Kumar Tiwary
For the Respondent/s : Mr. Jitendra Kumar, AC to AAG14
(In CWJC No.3810 of 2016)
For the Petitioner/s : Mr. Rajani Kant Singh
For the Respondent/s : Mr. Indradeo Prasad, SC27
(In CWJC No.3869 of 2016)
For the Petitioner/s : Mr. Rajani Kant Singh
For the Respondent/s : Mr. Raj Ballabh Pd. Yadav, AAG11
(In CWJC No.3981 of 2016)
For the Petitioner/s : Mr. Rajani Kant Singh
For the Respondent/s : Mr. S. Raza Ahmad- AAG5
(In CWJC No.4047 of 2016)
For the Petitioner/s : Mr. Rajani Kant Singh
For the Respondent/s : Mr. Asit Kumar Jha, AC to GP2
(In CWJC No.4144 of 2016)
For the Petitioner/s : Mr. Rajani Kant Singh
For the Respondent/s : Mr. GP5- Rajiv Roy
(In CWJC No.4692 of 2016)
For the Petitioner/s : Mr. Uma Shankar Singh
For the Respondent/s : Mr. S. Raza Ahmad, AAG5
Patna High Court CWJC No.2914 of 2016 (2) dt.11-11-2016
47/56
(In CWJC No.4693 of 2016)
For the Petitioner/s : Mr. Uma Shankar Singh
For the Respondent/s : Mr. Naman Nayak, AC to AAG10
(In CWJC No.4694 of 2016)
For the Petitioner/s : Mr. Uma Shankar Singh
For the Respondent/s : Mr. Manisha Prakash, AC to AAG14
(In CWJC No.4700 of 2016)
For the Petitioner/s : Mr. Uma Shankar Singh
For the Respondent/s : Mr. Harish Kumar- GP8
(In CWJC No.4702 of 2016)
For the Petitioner/s : Mr. Uma Shankar Singh
For the Respondent/s : Mr. P.N. Shahi- AAG10
(In CWJC No.4755 of 2016)
For the Petitioner/s : Mr. Uma Shankar Singh
For the Respondent/s : Mr. Raju Giri- GP30
(In CWJC No.4757 of 2016)
For the Petitioner/s : Mr. Uma Shankar Singh
For the Respondent/s : Mr. Dhirendra Kumar, AC to GP5
(In CWJC No.4773 of 2016)
For the Petitioner/s : Mr. Uma Shankar Singh
For the Respondent/s : Mr. Asif Kalim, AC to AAG12
(In CWJC No.4793 of 2016)
For the Petitioner/s : Mr. Uma Shankar Singh
For the Respondent/s : Mr. Naman Nayak, AC to AAG10
(In CWJC No.4852 of 2016)
For the Petitioner/s : Mr. Uma Shankar Singh
For the Respondent/s : Mr. S.D.Yadav, AAG9
(In CWJC No.4856 of 2016)
For the Petitioner/s : Mr. Uma Shankar Singh
For the Respondent/s : Mr. Anjani Kumar, AAG6
(In CWJC No.4909 of 2016)
For the Petitioner/s : Mr. Uma Shankar Singh
For the Respondent/s : Mr. Sarvesh Kumar Singh, AAG13
(In CWJC No.4918 of 2016)
For the Petitioner/s : Mr. Uma Shankar Singh
For the Respondent/s : Mr. P.K.Verma, AAG3
(In CWJC No.5089 of 2016)
For the Petitioner/s : Mr. Uma Shankar Singh
For the Respondent/s : Mr. Asit Kumar Jha, AC to GP2
(In CWJC No.5239 of 2016)
For the Petitioner/s : Mr. Uma Shankar Singh
For the Respondent/s : Mr. Shailendra Kumar, AC to PAAG2
(In CWJC No.5398 of 2016)
For the Petitioner/s : Mr. Rajani Kant Singh
For the Respondent/s : Mr. Sarvesh Kumar Singh, AAG13
(In CWJC No.5528 of 2016)
For the Petitioner/s : Mr. Rajani Kant Singh
For the Respondent/s : Mr. SC30- Avinash Kumar
(In CWJC No.5530 of 2016)
For the Petitioner/s : Mr. Uma Shankar Singh
For the Respondent/s : Ms. Kiran Sinha, AC to AAG14
(In CWJC No.5531 of 2016)
Patna High Court CWJC No.2914 of 2016 (2) dt.11-11-2016
48/56
For the Petitioner/s : Mr. Uma Shankar Singh
For the Respondent/s : Mr. Dhurendra Kumar, AC to GP5
(In CWJC No.5532 of 2016)
For the Petitioner/s : Mr. Uma Shankar Singh
For the Respondent/s : Mr. Harish Kumar, GP8
(In CWJC No.5617 of 2016)
For the Petitioner/s : Mr. Uma Shankar Singh
For the Respondent/s : Mr. S.D.Yadav, AAG9
(In CWJC No.5619 of 2016)
For the Petitioner/s : Mr. Uma Shankar Singh
For the Respondent/s : Mrs. Ratna Kumari, AC to PAAG2
(In CWJC No.5679 of 2016)
For the Petitioner/s : Mr. Uma Shankar Singh
For the Respondent/s : Mr. P.K. Verma, AAG3
(In CWJC No.5774 of 2016)
For the Petitioner/s : Mr. Uma Shankar Singh
For the Respondent/s : Mr. SC22-Kundan Bahadur Singh
(In CWJC No.5847 of 2016)
For the Petitioner/s : Mr. Uma Shankar Singh
For the Respondent/s : Mr. Raj Ballabh Pd. Yadav, AAG11
(In CWJC No.5930 of 2016)
For the Petitioner/s : Mr. Uma Shankar Singh
For the Respondent/s : Mr. Syed Md. Wajinal, AC to SC20
(In CWJC No.5934 of 2016)
For the Petitioner/s : Mr. Uma Shankar Singh
For the Respondent/s : Mr. AC to SC22
(In CWJC No.5970 of 2016)
For the Petitioner/s : Mr. Uma Shankar Singh
For the Respondent/s : Mr. SC14- Dr. Anshuman
(In CWJC No.5986 of 2016)
For the Petitioner/s : Mr. Uma Shankar Singh
For the Respondent/s : Mr. Abbas Haider- SC16
(In CWJC No.5991 of 2016)
For the Petitioner/s : Mr. Uma Shankar Singh
For the Respondent/s : Mr. Rishi Raj Singh, SC19
(In CWJC No.6000 of 2016)
For the Petitioner/s : Mr. Uma Shankar Singh
For the Respondent/s : Mr. Sheo Shankar Prasad- SC10
(In CWJC No.6005 of 2016)
For the Petitioner/s : Mr. Uma Shankar Singh
For the Respondent/s : Mr. Vijay Kumar Singh No.1, AC to SC18
(In CWJC No.6010 of 2016)
For the Petitioner/s : Mr. Uma Shankar Singh
For the Respondent/s : Mr. Ajay Bihari Sinha, GA8
(In CWJC No.6213 of 2016)
For the Petitioner/s : Mr. Uma Shankar Singh
For the Respondent/s : Mr. SC17- Arvind Kumar No.-2
(In CWJC No.6362 of 2016)
For the Petitioner/s : Mr. Rajani Kant Singh
For the Respondent/s : Mr. Ga1- Shyam Kishore Sharma
(In CWJC No.6477 of 2016)
For the Petitioner/s : Mr. Sanjay Kumar Tiwary
Patna High Court CWJC No.2914 of 2016 (2) dt.11-11-2016
49/56
For the Respondent/s : Mr. GP21- Sanjay Pandey
(In CWJC No.6514 of 2016)
For the Petitioner/s : Mr. Uma Shankar Singh
For the Respondent/s : Mr. SC20- Dr.Anil Kumar Upadhyay
(In CWJC No.6639 of 2016)
For the Petitioner/s : Mr. Rajani Kant Singh
For the Respondent/s : Mr. Yogendra Pd.Sinha, AAG15
(In CWJC No.6790 of 2016)
For the Petitioner/s : Mr. Vipin Kumar Singh
For the Respondent/s : Mr. Mujtabaul Haque, GP12
(In CWJC No.6821 of 2016)
For the Petitioner/s : Mr. Vipin Kumar Singh
For the Respondent/s : Mr. GP5- Rajiv Roy
(In CWJC No.6893 of 2016)
For the Petitioner/s : Mr. Uma Shankar Singh
For the Respondent/s : Mr. Ajit Pratap Singh, SC15
(In CWJC No.7217 of 2016)
For the Petitioner/s : Mr. Vipin Kumar Singh
For the Respondent/s : Mr. SC17- Arvind Kumar No.-2
(In CWJC No.7293 of 2016)
For the Petitioner/s : Mr. Rajani Kant Singh
For the Respondent/s : Mr. GP8- Manish Kumar
(In CWJC No.7775 of 2016)
For the Petitioner/s : Mr. Rajani Kant Singh
For the Respondent/s : Mr. Abbas Haider- SC16
(In CWJC No.7786 of 2016)
For the Petitioner/s : Mr. Rajani Kant Singh
For the Respondent/s : Mr. Arvind Kumar No. 2- SC17
(In CWJC No.8073 of 2016)
For the Petitioner/s : Mr. Vipin Kumar Singh
For the Respondent/s : Mr. SC19- A.B.Sinha
(In CWJC No.8121 of 2016)
For the Petitioner/s : Mr. Vipin Kumar Singh
For the Respondent/s : Mr. SC18- Nasrul Hoda Khan
(In CWJC No.8424 of 2016)
For the Petitioner/s : Mr. Rajani Kant Singh
For the Respondent/s : Mr. AAG15-Yogendra Pd.Sinha
(In CWJC No.8436 of 2016)
For the Petitioner/s : Mr. Uma Shankar Singh
For the Respondent/s : Mr. Asif Kalim, AC to AAG12
(In CWJC No.8438 of 2016)
For the Petitioner/s : Mr. Rajani Kant Singh
For the Respondent/s : Mr. GA3- Vinay Kirti Singh
(In CWJC No.8440 of 2016)
For the Petitioner/s : Mr. Rajani Kant Singh
For the Respondent/s : Mr. Raghwanand, GA11
(In CWJC No.8451 of 2016)
For the Petitioner/s : Mr. Uma Shankar Singh
For the Respondent/s : Mr. S. Raza Ahmad- AAG5
(In CWJC No.8456 of 2016)
For the Petitioner/s : Mr. Uma Shankar Singh
For the Respondent/s : Mr. Sarvesh Kumar Singh, AAG13
Patna High Court CWJC No.2914 of 2016 (2) dt.11-11-2016
50/56
(In CWJC No.8465 of 2016)
For the Petitioner/s : Mr. Uma Shankar Singh
For the Respondent/s : Mr. Pushkar Narain Shahi- AAG10
(In CWJC No.8472 of 2016)
For the Petitioner/s : Mr. Rajani Kant Singh
For the Respondent/s : Mr. Anuj Kumar, AC to SC12
(In CWJC No.8481 of 2016)
For the Petitioner/s : Mr. Sanjay Kumar Tiwary
For the Respondent/s : Mr. Mahtab Alam, AC to SC20
(In CWJC No.8569 of 2016)
For the Petitioner/s : Mr. Rajani Kant Singh
For the Respondent/s : Mr. GA1- Shyam Kishore Sharma
(In CWJC No.8943 of 2016)
For the Petitioner/s : Mr. Sanjay Kumar Tiwary
For the Respondent/s : Mr. Manoj Kumar, AC to GP16
(In CWJC No.8957 of 2016)
For the Petitioner/s : Mr. Sanjay Kumar Tiwary
For the Respondent/s : Mr. GP10- Smt.Kumari Amrita
(In CWJC No.9084 of 2016)
For the Petitioner/s : Mr. Sanjay Kumar Tiwary
For the Respondent/s : Mr. GP11- Awanish Nandan Sinha
(In CWJC No.9593 of 2016)
For the Petitioner/s : Mr. Vipin Kumar Singh
For the Respondent/s : Mr. Anjani Kumar- AAG6
(In CWJC No.9649 of 2016)
For the Petitioner/s : Mr. Vipin Kumar Singh
For the Respondent/s : Mr. Anshuman Singh- GP24
(In CWJC No.9699 of 2016)
For the Petitioner/s : Mr. Vipin Kumar Singh
For the Respondent/s : Mr. S.S.P.Yadav, SC14
(In CWJC No.9832 of 2016)
For the Petitioner/s : Mr. Rajani Kant Singh
For the Respondent/s : Mr. Anjani Kumar, AAG6
(In CWJC No.9864 of 2016)
For the Petitioner/s : Mr. Rajani Kant Singh
For the Respondent/s : Mr. GP24- Anshuman Singh
(In CWJC No.9871 of 2016)
For the Petitioner/s : Mr. Rajani Kant Singh
For the Respondent/s : Mr. A.K. Choudhary- AAG13
(In CWJC No.10246 of 2016)
For the Petitioner/s : Mr. Rajani Kant Singh
For the Respondent/s : Mr. Anjani Kumar, AAG6
(In CWJC No.10282 of 2016)
For the Petitioner/s : Mr. Uma Shankar Singh
For the Respondent/s : Mr. Anant Prasad Singh, SC15
(In CWJC No.10284 of 2016)
For the Petitioner/s : Mr. Uma Shankar Singh
For the Respondent/s : Mr. Binod kumar Yadav, SC18
(In CWJC No.10292 of 2016)
For the Petitioner/s : Mr. Uma Shankar Singh
For the Respondent/s : Mr. SC16- Abbas Haider
(In CWJC No.10318 of 2016)
Patna High Court CWJC No.2914 of 2016 (2) dt.11-11-2016
51/56
For the Petitioner/s : Mr. Uma Shankar Singh
For the Respondent/s : Dr. Raj Kumar Singh, AC to SC7
(In CWJC No.10322 of 2016)
For the Petitioner/s : Mr. Uma Shankar Singh
For the Respondent/s : Mr. S.S.P.Yadav, SC14
(In CWJC No.10331 of 2016)
For the Petitioner/s : Mr. Uma Shankar Singh
For the Respondent/s : Mr. Pushpanjali Sharma, AC to SC20
(In CWJC No.10334 of 2016)
For the Petitioner/s : Mr. Uma Shankar Singh
For the Respondent/s : Mr. SC17- Arvind Kumar-2
(In CWJC No.10335 of 2016)
For the Petitioner/s : Mr. Uma Shankar Singh
For the Respondent/s : Mr. AC to SC22
(In CWJC No.10340 of 2016)
For the Petitioner/s : Mr. Uma Shankar Singh
For the Respondent/s : Mr. M.K. Pathak- Sc7
(In CWJC No.10590 of 2016)
For the Petitioner/s : Mr. Uma Shankar Singh
For the Respondent/s : Mr. S.S. Prasad- SC10
(In CWJC No.10613 of 2016)
For the Petitioner/s : Mr. Uma Shankar Singh
For the Respondent/s : Mr. Raj Nandan Prasad- SC9
(In CWJC No.10682 of 2016)
For the Petitioner/s : Mr. Uma Shankar Singh
For the Respondent/s : Mr. Pramod Kumar Singh, AC to SC16
(In CWJC No.10704 of 2016)
For the Petitioner/s : Mr. Uma Shankar Singh
For the Respondent/s : Mr. Rishi Raj Singh, SC19
(In CWJC No.10705 of 2016)
For the Petitioner/s : Mr. Rajani Kant Singh
For the Respondent/s : Mr. Mujtabaul Haque, GP12
(In CWJC No.11016 of 2016)
For the Petitioner/s : Mr. Rajani Kant Singh
For the Respondent/s : Mr. Roy Shivajee Nath- AAG3
(In CWJC No.11031 of 2016)
For the Petitioner/s : Mr. Rajani Kant Singh
For the Respondent/s : Mr. Yogendra Pd. Sinha- AAG15
(In CWJC No.11515 of 2016)
For the Petitioner/s : Mr. Rajani Kant Singh
For the Respondent/s : Mr. GP20- Nadeem Seraj
(In CWJC No.11641 of 2016)
For the Petitioner/s : Mr. Sanjay Kumar Tiwary
For the Respondent/s : Mr. SC- Abbas Haider
(In CWJC No.11687 of 2016)
For the Petitioner/s : Mr. Rajani Kant Singh
For the Respondent/s : Mr. Sc- Sheo Shankar Prasad
(In CWJC No.11767 of 2016)
For the Petitioner/s : Mr. Rajani Kant Singh
For the Respondent/s : Mr. Raj Kumar Singh, AC to SC7
(In CWJC No.11781 of 2016)
For the Petitioner/s : Mr. Sanjay Kumar Tiwary
Patna High Court CWJC No.2914 of 2016 (2) dt.11-11-2016
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For the Respondent/s : Mr. N.H. Khan- SC
(In CWJC No.12584 of 2016)
For the Petitioner/s : Mr. Uma Shankar Singh
For the Respondent/s : Mr. Anant Pd.Singh-SC15
(In CWJC No.12604 of 2016)
For the Petitioner/s : Mr. Uma Shankar Singh
For the Respondent/s : Mr. Sarvesh Kr. Singh- AAG13
(In CWJC No.12610 of 2016)
For the Petitioner/s : Mr. Uma Shankar Singh
For the Respondent/s : Mr. Nirbhay Prashant, AC to SC17
(In CWJC No.12653 of 2016)
For the Petitioner/s : Mr. Rajani Kant Singh
For the Respondent/s : Mr. Dhurjati Kumar Prasad-GP14
(In CWJC No.12712 of 2016)
For the Petitioner/s : Mr. Rajani Kant Singh
For the Respondent/s : Mr. Sarvesh Kr. Singh- AAG13
(In CWJC No.12787 of 2016)
For the Petitioner/s : Mr. Rajani Kant Singh
For the Respondent/s : Mr. Sarvesh Kr. Singh- AAG13
(In CWJC No.12797 of 2016)
For the Petitioner/s : Mr. Rajani Kant Singh
For the Respondent/s : Mr. Awanish Nandan Sinha- GP21
(In CWJC No.12816 of 2016)
For the Petitioner/s : Mr. Rajani Kant Singh
For the Respondent/s : Mr. Awanish Nandan Sinha- GP21
(In CWJC No.12834 of 2016)
For the Petitioner/s : Mr. Rajani Kant Singh
For the Respondent/s : Mr. Raghwanand- GA11
(In CWJC No.12838 of 2016)
For the Petitioner/s : Mr. Rajani Kant Singh
For the Respondent/s : Mr. Anant Pd. Singh- SC15
(In CWJC No.12914 of 2016)
For the Petitioner/s : Mr. Rajani Kant Singh
For the Respondent/s : Mr. Awanish Nandan Sinha- GP21
(In CWJC No.12953 of 2016)
For the Petitioner/s : Mr. Rajani Kant Singh
For the Respondent/s : Mr. Dhurjati Kr. Prasad- GP14
(In CWJC No.12957 of 2016)
For the Petitioner/s : Mr. Uma Shankar Singh
For the Respondent/s : Mr. Sarvesh Kr.Singh-AAG13
(In CWJC No.12965 of 2016)
For the Petitioner/s : Mr. Uma Shankar Singh
For the Respondent/s : Mr. Raghwanand-GA11
(In CWJC No.12984 of 2016)
For the Petitioner/s : Mr. Uma Shankar Singh
For the Respondent/s : Mr. Dhurjati Kr. Prasad- GP14
(In CWJC No.12986 of 2016)
For the Petitioner/s : Mr. Rajani Kant Singh
For the Respondent/s : Mr. Gajendra Pd. Yadav- SC17
(In CWJC No.12991 of 2016)
For the Petitioner/s : Mr. Uma Shankar Singh
For the Respondent/s : Mr. Sarvesh Kr.Singh-AAG13
Patna High Court CWJC No.2914 of 2016 (2) dt.11-11-2016
53/56
(In CWJC No.12999 of 2016)
For the Petitioner/s : Mr. Uma Shankar Singh
For the Respondent/s : Mr. Raghwanand- GA11
(In CWJC No.13018 of 2016)
For the Petitioner/s : Mr. Uma Shankar Singh
For the Respondent/s : Mr. Awanish Nandan Sinha- GP21
(In CWJC No.13037 of 2016)
For the Petitioner/s : Mr. Uma Shankar Singh
For the Respondent/s : Mr. Gajendra Pd. Yadav- SC17
(In CWJC No.13089 of 2016)
For the Petitioner/s : Mr. Uma Shankar Singh
For the Respondent/s : Mr. Dhurjati Kumar Prasad-GP14
(In CWJC No.13186 of 2016)
For the Petitioner/s : Mr. Diwakar Prasad Singh
For the Respondent/s : Mr. Gajendra Pd. Yadav, SC17
(In CWJC No.13313 of 2016)
For the Petitioner/s : Mr. Uma Shankar Singh
For the Respondent/s : Mr. Anant Pd. Singh- SC15
(In CWJC No.13479 of 2016)
For the Petitioner/s : Mr. Rajani Kant Singh
For the Respondent/s : Mr. Raghwanand- GA11
(In CWJC No.13491 of 2016)
For the Petitioner/s : Mr. Rajani Kant Singh
For the Respondent/s : Mr. Sarvesh Kr.Singh-AAG13
(In CWJC No.13501 of 2016)
For the Petitioner/s : Mr. Rajani Kant Singh
For the Respondent/s : Mr. Niraj Kumar Sinha, AC to PAAG2
(In CWJC No.13523 of 2016)
For the Petitioner/s : Mr. Rajani Kant Singh
For the Respondent/s : Mr. Raghwanand-GA11
(In CWJC No.13634 of 2016)
For the Petitioner/s : Mr. Sabal Kumar Jha
For the Respondent/s : Mr. Sarvesh Kr. Singh- AAG13
(In CWJC No.13713 of 2016)
For the Petitioner/s : Mr. Uma Shankar Singh
For the Respondent/s : Mr. Sarvesh Kr. Singh- AAG13
(In CWJC No.13734 of 2016)
For the Petitioner/s : Mr. Uma Shankar Singh
For the Respondent/s : Mr. Sudish Kumar, AC to PAAG2
(In CWJC No.13741 of 2016)
For the Petitioner/s : Mr. Uma Shankar Singh
For the Respondent/s : Mr. Dhurjati Kr. Prasad- GP14
(In CWJC No.13744 of 2016)
For the Petitioner/s : Mr. Uma Shankar Singh
For the Respondent/s : Mr. Anant Pd. Singh- SC15
(In CWJC No.13755 of 2016)
For the Petitioner/s : Mr. Uma Shankar Singh
For the Respondent/s : Mr. Awanish Nandan Sinha- GP21
(In CWJC No.13759 of 2016)
For the Petitioner/s : Mr. Uma Shankar Singh
For the Respondent/s : Mr. Gajendra Pd. Yadav- SC17
(In CWJC No.13778 of 2016)
Patna High Court CWJC No.2914 of 2016 (2) dt.11-11-2016
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For the Petitioner/s : Mr. Uma Shankar Singh
For the Respondent/s : Mr. Raghwanand-GA11
(In CWJC No.13918 of 2016)
For the Petitioner/s : Mr. Diwakar Prasad Singh
For the Respondent/s : Mr. GA11
(In CWJC No.14021 of 2016)
For the Petitioner/s : Mr. Uma Shankar Singh
For the Respondent/s : Mr. Anant Pd. Singh- SC15
(In CWJC No.14042 of 2016)
For the Petitioner/s : Mr. Uma Shankar Singh
For the Respondent/s : Mr. Anant Pd. Singh- SC15
(In CWJC No.14044 of 2016)
For the Petitioner/s : Mr. Uma Shankar Singh
For the Respondent/s : Mr. Raghwanand- GA11
(In CWJC No.14063 of 2016)
For the Petitioner/s : Mr. Uma Shankar Singh
For the Respondent/s : Mr. Jahan Ara
(In CWJC No.14114 of 2016)
For the Petitioner/s : Mr. Uma Shankar Singh
For the Respondent/s : Mr. Awanish Nandan Sinha-GP21
(In CWJC No.14132 of 2016)
For the Petitioner/s : Mr. Uma Shankar Singh
For the Respondent/s : Mr. Raghwanand- GA11
(In CWJC No.14147 of 2016)
For the Petitioner/s : Mr. Uma Shankar Singh
For the Respondent/s : Mr. Sarvesh Kr.Singh-AAG13
(In CWJC No.14171 of 2016)
For the Petitioner/s : Mr. Uma Shankar Singh
For the Respondent/s : Mr. Gajendra Pd. Yadav- SC17
(In CWJC No.14188 of 2016)
For the Petitioner/s : Mr. Uma Shankar Singh
For the Respondent/s : Mr. Sarvesh Kr. Singh- AAG13
(In CWJC No.14465 of 2016)
For the Petitioner/s : Mr. Sabal Kumar Jha
For the Respondent/s : Mr. Anant Pd.Singh-SC15
(In CWJC No.15782 of 2016)
For the Petitioner/s : Mr. Sanjay Kumar Tiwary
For the Respondent/s : Mr. Gajendra Pd. Yadav- SC17
(In CWJC No.15788 of 2016)
For the Petitioner/s : Mr. Sanjay Kumar Tiwary
For the Respondent/s : Mr. Dhurjati Kr. Prasad, GP14
(In CWJC No.15868 of 2016)
For the Petitioner/s : Mr. Sanjay Kumar Tiwary
For the Respondent/s : Mr. Anant Pd. Singh- SC15
======================================================
CORAM: HONOURABLE MR. JUSTICE JYOTI SARAN
ORAL ORDER
2 11-11-2016Learned counsel for the petitioners and the learned Patna High Court CWJC No.2914 of 2016 (2) dt.11-11-2016 55/56 counsel for the State are present and have been heard in each of these cases.
The grievance of the petitioner(s) in this batch of writ petition is, that while the confiscation proceedings drawn against them has remained pending with the Authorized Officer cum Divisional Forest Officer, the vehicles so seized in the proceedings are facing vagaries of the weather and are liable to turn obsolete. The prayer of the petitioners in these writ petitions is for appropriate direction to the Authorized Officer cum Divisional Forest Officer, Rohtas at Sasaram to consider the prayer of the petitioners for provisional release of the seized vehicles pending disposal of the confiscation proceedings.
Having heard the learned counsel for the parties and considering the nature of relief prayed in the present batch of writ petitions, I deem it fit and proper to dispose of all these writ petitions with a direction to the Authorized Officer cum Divisional Forest Officer, Rohtas at Sasaram to consider the grievance of the petitioner(s) herein and take appropriate steps to finally dispose of the confiscation proceeding drawn against them in accordance with law and after opportunity of hearing to the petitioners, expeditiously and preferably within a period of three months from the date of receipt/ production of a copy of this order. In case the Patna High Court CWJC No.2914 of 2016 (2) dt.11-11-2016 56/56 Authorized Officer cum Divisional Forest Officer, Rohtas at Sasaram is not able to dispose of the confiscation proceedings within the period stipulated, for reasons not attributable to the petitioners, then he shall consider the prayer of the petitioners for provisional release of the vehicles in question, which are subject matter of the confiscation proceedings and dispose of the same within a maximum period of four weeks thereafter bearing in mind the law laid down by the Apex Court as well as this Court in connection with provisional release of seized vehicles.
With the aforementioned observation and direction, all these writ applications are disposed of.
(Jyoti Saran, J) Surendra/-
U