Patna High Court - Orders
The State Of Bihar vs Ram Ranvijay Singh on 18 April, 2011
IN THE HIGH COURT OF JUDICATURE AT PATNA
FA No.395 of 1996
THE STATE OF BIHAR
Versus
RAM RANVIJAY SINGH
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22. 18.04.2011Mr. Deepak Kumar, AC to GP-3 seeks permission to withdraw this first appeal in view of the State Government's notification No. 15/DLA Policy-Lok Adalat-03/03 1495/Rev., Patna dated 20.8.2010 as the valuation of this appeal is only Rs.74,861.46 paise and the appeal arises out of Land Acquisition Act.
Accordingly, permission is accorded and this first appeal is dismissed as withdrawn.
S.S. (Mungeshwar Sahoo,J.)