Patna High Court - Orders
The State Of Bihar & Ors vs Subodh Kumar on 18 September, 2012
Bench: Chief Justice, Birendra Prasad Verma
IN THE HIGH COURT OF JUDICATURE AT PATNA
Letters Patent Appeal No.200 of 2010
IN
Civil Writ Jurisdiction Case No. 6873 of 2008
======================================================
The State Of Bihar & Ors.
.... .... Appellant/s
Versus
Madhu Kumari
.... .... Respondent/s
======================================================
With
Letters Patent Appeal No.560 of 2010
In
Civil Writ Jurisdiction Case No. 7645 of 2009
======================================================
The State Of Bihar & Ors.
.... .... Appellant/s
Versus
Dunni Lal Deepak & Ors.
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.566 of 2010
IN
Civil Writ Jurisdiction Case No. 6575 of 2009
======================================================
The State Of Bihar & Ors.
.... .... Appellant/s
Versus
Om Prakash
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.710 of 2010
IN
Civil Writ Jurisdiction Case No. 7493.2009
======================================================
The State Of Bihar & Ors.
.... .... Appellant/s
Versus
Rabi Saw & Anr.
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.1021 of 2010
IN
Civil Writ Jurisdiction Case No. 17798 of 2008
======================================================
The State Of Bihar & Ors.
.... .... Appellant/s
Versus
2 Patna High Court LPA No.560 of 2010 (8) dt.18-09-2012
2 / 32
Ramrup Prasad Yadav
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.1040 of 2010
IN
Civil Writ Jurisdiction Case No. 6935 of 2008
======================================================
The State Of Bihar & Ors.
.... .... Appellant/s
Versus
Giridhar Prasad Karan
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.1189 of 2010
IN
Civil Writ Jurisdiction Case No. 4921 of 2008
======================================================
The State Of Bihar & Ors.
.... .... Appellant/s
Versus
Pramod Kumar
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.1199 of 2010
IN
Civil Writ Jurisdiction Case No. 11971 of 2009
======================================================
The State Of Bihar & Ors.
.... .... Appellant/s
Versus
Dinesh Kumar
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.1201 of 2010
IN
Civil Writ Jurisdiction Case No. 16612 of 2009
======================================================
The State Of Bihar & Ors.
.... .... Appellant/s
Versus
Deo Narayan Safi
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.1202 of 2010
IN
Civil Writ Jurisdiction Case No. 8795 of 2009
======================================================
3 Patna High Court LPA No.560 of 2010 (8) dt.18-09-2012
3 / 32
The State Of Bihar & Ors.
.... .... Appellant/s
Versus
Upendra Sharma
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.1203 of 2010
IN
Civil Writ Jurisdiction Case No. 8530 of 2008
======================================================
The State Of Bihar , & Ors.
.... .... Appellant/s
Versus
Hare Ram Prasad
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.1220 of 2010
IN
Civil Writ Jurisdiction Case No. 5991 of 2008
======================================================
The State Of Bihar & Ors.
.... .... Appellant/s
Versus
Subodh Kumar
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.1227 of 2010
IN
Civil Writ Jurisdiction Case No. 7892 of 2009
======================================================
The State Of Bihar & Ors.
.... .... Appellant/s
Versus
Dindayal Mishra
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.1228 of 2010
IN
Civil Writ Jurisdiction Case No. 9706 of 2009
======================================================
The State Of Bihar & Ors.
.... .... Appellant/s
Versus
Pradip Kumar
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.1236 of 2010
4 Patna High Court LPA No.560 of 2010 (8) dt.18-09-2012
4 / 32
IN
Civil Writ Jurisdiction Case No. 14573 of 2009
======================================================
The State Of Bihar & Ors.
.... .... Appellant/s
Versus
Sunil Kumar Mahto
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.1241 of 2010
IN
Civil Writ Jurisdiction Case No. 1317 of 2009
======================================================
The State Of Bihar , & Ors.
.... .... Appellant/s
Versus
Suresh Prasad Yadav
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.1243 of 2010
IN
Civil Writ Jurisdiction Case No. 3231 of 2009
======================================================
The State Of Bihar & Ors.
.... .... Appellant/s
Versus
Sunil Kumar Sharma
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.1251 of 2010
IN
Civil Writ Jurisdiction Case No. 5132 of 2008
======================================================
The State Of Bihar & Ors.
.... .... Appellant/s
Versus
Hiralal Sharma & Anr.
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.1302 of 2010
IN
Civil Writ Jurisdiction Case No. 9686 of 2009
======================================================
The State Of Bihar & Ors.
.... .... Appellant/s
Versus
5 Patna High Court LPA No.560 of 2010 (8) dt.18-09-2012
5 / 32
Chandra Shekhar Prasad
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.1331 of 2010
IN
Civil Writ Jurisdiction Case No. 9882 of 2009
======================================================
The State Of Bihar, & Ors.
.... .... Appellant/s
Versus
Rajesh Kumar
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.1332 of 2010
IN
Civil Writ Jurisdiction Case No. 7996 of 2009
======================================================
The State Of Bihar & Ors.
.... .... Appellant/s
Versus
Sudhir Kumar
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.1333 of 2010
IN
Civil Writ Jurisdiction Case No. 8053 of 2009
======================================================
The State Of Bihar & Ors.
.... .... Appellant/s
Versus
Urmila Devi
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.1527 of 2010
IN
Civil Writ Jurisdiction Case No. 9962 of 2009
======================================================
The State Of Bihar & Ors.
.... .... Appellant/s
Versus
Biranchi Prasad Yadav & Ors.
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.1533 of 2010
IN
Civil Writ Jurisdiction Case No. 9752 of 2009
======================================================
6 Patna High Court LPA No.560 of 2010 (8) dt.18-09-2012
6 / 32
The State Of Bihar & Ors.
.... .... Appellant/s
Versus
Madheshwar Ram
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.1591 of 2010
IN
Civil Writ Jurisdiction Case No. 14354 of 2009
======================================================
The State Of Bihar & Ors.
.... .... Appellant/s
Versus
Bhuwneshwar Das
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.1602 of 2010
IN
Civil Writ Jurisdiction Case No. 17310 of 2008
======================================================
The State Of Bihar & Ors.
.... .... Appellant/s
Versus
Deep Narayan Mahto
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.1613 of 2010
IN
Civil Writ Jurisdiction Case No. 8656 of 2009
======================================================
The State Of Bihar & Ors.
.... .... Appellant/s
Versus
Ram Sewak Prasad
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.1632 of 2010
IN
Civil Writ Jurisdiction Case No. 16664 of 2009
======================================================
The State Of Bihar & Ors.
.... .... Appellant/s
Versus
Ram Udgar Yadav
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.1633 of 2010
7 Patna High Court LPA No.560 of 2010 (8) dt.18-09-2012
7 / 32
IN
Civil Writ Jurisdiction Case No. 14788 of 2008
======================================================
The State Of Bihar & Ors.
.... .... Appellant/s
Versus
Dev Narayan Pandey
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.1637 of 2010
IN
Civil Writ Jurisdiction Case No. 13718 of 2009
======================================================
The State Of Bihar & Ors.
.... .... Appellant/s
Versus
Jag Narayan Yadav
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.1649 of 2010
IN
Civil Writ Jurisdiction Case No. 12034 of 2009
======================================================
The State Of Bihar & Ors.
.... .... Appellant/s
Versus
Girija Devi
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.1652 of 2010
IN
Civil Writ Jurisdiction Case No. 5292 of 2008
======================================================
The State Of Bihar & Ors.
.... .... Appellant/s
Versus
Shiv Kumar Prasad
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.1655 of 2010
IN
Civil Writ Jurisdiction Case No. 15500 of 2009
======================================================
The State Of Bihar & Ors.
.... .... Appellant/s
Versus
Birendra Narayan Lal
.... .... Respondent/s
8 Patna High Court LPA No.560 of 2010 (8) dt.18-09-2012
8 / 32
======================================================
with
Letters Patent Appeal No.1673 of 2010
IN
Civil Writ Jurisdiction Case No. 11067 of 2009
======================================================
The State Of Bihar , & Ors.
.... .... Appellant/s
Versus
Ajay Kumar
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.1680 of 2010
IN
Civil Writ Jurisdiction Case No. 15515 of 2009
======================================================
The State Of Bihar & Ors.
.... .... Appellant/s
Versus
Kapildeo Prasad & Ors.
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.1695 of 2010
IN
Civil Writ Jurisdiction Case No. 15939 of 2009
======================================================
The State Of Bihar & Ors.
.... .... Appellant/s
Versus
Manoj Kumar & Ors.
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.1698 of 2010
IN
Civil Writ Jurisdiction Case No. 5016 of 2009
======================================================
The State Of Bihar & Ors.
.... .... Appellant/s
Versus
Baldeo Prasad
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.1700 of 2010
IN
Civil Writ Jurisdiction Case No. 7817 of 2009
======================================================
The State Of Bihar & Ors.
.... .... Appellant/s
9 Patna High Court LPA No.560 of 2010 (8) dt.18-09-2012
9 / 32
Versus
Dular Chand Gupta & Anr.
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.1718 of 2010
IN
Civil Writ Jurisdiction Case No. 7637 of 2009
======================================================
The State Of Bihar & Ors.
.... .... Appellant/s
Versus
Kapildeo Ram
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.1743 of 2010
IN
Civil Writ Jurisdiction Case No. 15228 of 2009
======================================================
The State Of Bihar & Ors
.... .... Appellant/s
Versus
Jibachh Yadav
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.1763 of 2010
IN
Civil Writ Jurisdiction Case No. 15159 of 2009
======================================================
The State Of Bihar & Ors.
.... .... Appellant/s
Versus
Ram Babu Yadav
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.1856 of 2010
IN
Civil Writ Jurisdiction Case No. 8866 of 2009
======================================================
The State Of Bihar & Ors.
.... .... Appellant/s
Versus
Md.Abdul Mannan@ Abdul Mannan
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.1869 of 2010
IN
Civil Writ Jurisdiction Case No. 6772 of 2009
10 Patna High Court LPA No.560 of 2010 (8) dt.18-09-2012
10 / 32
======================================================
The State Of Bihar & Ors.
.... .... Appellant/s
Versus
Bimal Kumar Singh
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.1870 of 2010
IN
Civil Writ Jurisdiction Case No. 9877 of 2008
======================================================
The State Of Bihar & Ors.
.... .... Appellant/s
Versus
Birendra Kumar Verma
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.1883 of 2010
IN
Civil Writ Jurisdiction Case No. 8862 of 2009
======================================================
The State Of Bihar & Ors.
.... .... Appellant/s
Versus
Hari Charan Bodra
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.1923 of 2010
IN
Civil Writ Jurisdiction Case No. 13830 of 2009
======================================================
The State Of Bihar & Ors
.... .... Appellant/s
Versus
Binod Kumar
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.2028 of 2010
IN
Civil Writ Jurisdiction Case No. 11016 of 2008
======================================================
The State Of Bihar & Ors.
.... .... Appellant/s
Versus
Md. Mashiur Rahman
.... .... Respondent/s
======================================================
with
11 Patna High Court LPA No.560 of 2010 (8) dt.18-09-2012
11 / 32
Letters Patent Appeal No.2031 of 2010
IN
Civil Writ Jurisdiction Case No. 7198 of 2009
======================================================
The State Of Bihar & Ors.
.... .... Appellant/s
Versus
Lal Babu Singh
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.3 of 2011
IN
Civil Writ Jurisdiction Case No. 18613 of 2008
======================================================
The State Of Bihar & Ors.
.... .... Appellant/s
Versus
Arvind Kumar Singh @ Arvind Kumar
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.13 of 2011
IN
Civil Writ Jurisdiction Case No. 7622 of 2009
======================================================
The State Of Bihar & Ors.
.... .... Appellant/s
Versus
Sunil Kumar
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.27 of 2011
IN
Civil Writ Jurisdiction Case No. 15716 of 2008
======================================================
The State Of Bihar & Ors.
.... .... Appellant/s
Versus
Sudhir Kumar Singh
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.80 of 2011
IN
Civil Writ Jurisdiction Case No. 12155 of 2009
======================================================
The State Of Bihar, & Ors.
.... .... Appellant/s
Versus
Rajendra Mochi
12 Patna High Court LPA No.560 of 2010 (8) dt.18-09-2012
12 / 32
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.175 of 2011
IN
Civil Writ Jurisdiction Case No. 14333 of 2009
======================================================
The State Of Bihar & Ors
.... .... Appellant/s
Versus
Ajay Kumar
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.176 of 2011
IN
Civil Writ Jurisdiction Case No. 14409 of 2009
======================================================
The State Of Bihar & Ors
.... .... Appellant/s
Versus
Rabindra Kumar Choudhary
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.291 of 2011
IN
Civil Writ Jurisdiction Case No. 7279 of 2009
======================================================
The State Of Bihar & Ors.
.... .... Appellant/s
Versus
Dina Nath Prasad
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.330 of 2011
IN
Civil Writ Jurisdiction Case No. 14951 of 2009
======================================================
The State Of Bihar & Ors
.... .... Appellant/s
Versus
Anil Kumar Singh
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.504 of 2011
IN
Civil Writ Jurisdiction Case No. 7065 of 2009
======================================================
The State Of Bihar & Ors.
13 Patna High Court LPA No.560 of 2010 (8) dt.18-09-2012
13 / 32
.... .... Appellant/s
Versus
Banshidhar Jha
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.513 of 2011
IN
Civil Writ Jurisdiction Case No. 14350 of 2007
======================================================
The State Of Bihar & Ors.
.... .... Appellant/s
Versus
Bikram Kumar Singh
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.560 of 2011
IN
Civil Writ Jurisdiction Case No. 18857 of 2008
======================================================
The State Of Bihar & Ors
.... .... Appellant/s
Versus
Gopal Prasad
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.664 of 2011
IN
Civil Writ Jurisdiction Case No. 16340 of 2009
======================================================
The State Of Bihar & Ors
.... .... Appellant/s
Versus
Chandramani Kumari
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.925 of 2011
IN
Civil Writ Jurisdiction Case No. 19024 of 2008
======================================================
The State Of Bihar & Ors
.... .... Appellant/s
Versus
Ram Ashish Prasad
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.1160 of 2011
IN
14 Patna High Court LPA No.560 of 2010 (8) dt.18-09-2012
14 / 32
Civil Writ Jurisdiction Case No. 6918 of 2009
======================================================
The State Of Bihar & Ors.
.... .... Appellant/s
Versus
Raushan Kumar
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.1263 of 2011
IN
Civil Writ Jurisdiction Case No. 14682 of 2009
======================================================
The State Of Bihar & Ors.
.... .... Appellant/s
Versus
Munni Kumari
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.1301 of 2011
IN
Civil Writ Jurisdiction Case No. 17090 of 2007
======================================================
The State Of Bihar & Ors.
.... .... Appellant/s
Versus
Umesh Prasad Singh @ Umesh Prasad Sinha
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.1407 of 2011
IN
Civil Writ Jurisdiction Case No. 6592 of 2009
======================================================
The State Of Bihar, & Ors.
.... .... Appellant/s
Versus
Vijay Kumar Singh
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.1414 of 2011
IN
Civil Writ Jurisdiction Case No. 16611 of 2007
======================================================
The State Of Bihar & Ors
.... .... Appellant/s
Versus
Kailash Nath Jha
.... .... Respondent/s
======================================================
15 Patna High Court LPA No.560 of 2010 (8) dt.18-09-2012
15 / 32
with
Letters Patent Appeal No.1537 of 2011
IN
Civil Writ Jurisdiction Case No. 13865 of 2009
======================================================
The State Of Bihar & Ors.
.... .... Appellant/s
Versus
Pradeep Kumar Thakur
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.1575 of 2011
IN
Civil Writ Jurisdiction Case No. 14963 of 2009
======================================================
. The State Of Bihar. & Ors.
.... .... Appellant/s
Versus
Ganesh Yadav
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.1582 of 2011
IN
Civil Writ Jurisdiction Case No. 15152 of 2009
======================================================
The State Of Bihar & Ors.
.... .... Appellant/s
Versus
Ramesh Prasad Sah
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.1588 of 2011
IN
Civil Writ Jurisdiction Case No. 17225 of 2008
======================================================
The State Of Bihar & Ors.
.... .... Appellant/s
Versus
Krishna Singh
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.1594 of 2011
IN
Civil Writ Jurisdiction Case No. 15147 of 2009
======================================================
The State Of Bihar & Ors.
.... .... Appellant/s
16 Patna High Court LPA No.560 of 2010 (8) dt.18-09-2012
16 / 32
Versus
Nityanand Mishra & Anr.
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.1682 of 2011
IN
Civil Writ Jurisdiction Case No. 13835 of 2009
======================================================
he State Of Bihar & Ors.
.... .... Appellant/s
Versus
Chandra Shekhar Singh
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.1684 of 2011
IN
Civil Writ Jurisdiction Case No. 15130 of 2008
======================================================
The State Of Bihar & Ors.
.... .... Appellant/s
Versus
Kedar Prasad Singh
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.1712 of 2011
IN
Civil Writ Jurisdiction Case No. 15142 of 2009
======================================================
The State Of Bihar & Ors.
.... .... Appellant/s
Versus
Digembar Yadav
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.1872 of 2011
IN
Civil Writ Jurisdiction Case No. 1438 of 2010
======================================================
The State Of Bihar & Ors.
.... .... Appellant/s
Versus
Basudeo Sah
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.1886 of 2011
IN
17 Patna High Court LPA No.560 of 2010 (8) dt.18-09-2012
17 / 32
Civil Writ Jurisdiction Case No. 10985 of 2008
======================================================
The State Of Bihar , & Ors.
.... .... Appellant/s
Versus
Chanrakant Mahato
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.1898 of 2011
IN
Civil Writ Jurisdiction Case No. 6686 of 2009
======================================================
The State Of Bihar & Ors.
.... .... Appellant/s
Versus
Satyendra Kumar Sharma
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.1924 of 2011
IN
Civil Writ Jurisdiction Case No. 10182 of 2009
======================================================
The State Of Bihar & Ors.
.... .... Appellant/s
Versus
Kanchan Kumari
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.1926 of 2011
IN
Civil Writ Jurisdiction Case No. 7804 of 2009
======================================================
The State Of Bihar , & Ors.
.... .... Appellant/s
Versus
Shambhu Nath Thakur & Ors.
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.1931 of 2011
IN
Civil Writ Jurisdiction Case No. 6675 of 2009
======================================================
The State Of Bihar , & Ors.
.... .... Appellant/s
Versus
Subodh Kumar
.... .... Respondent/s
======================================================
18 Patna High Court LPA No.560 of 2010 (8) dt.18-09-2012
18 / 32
with
Letters Patent Appeal No.1934 of 2011
IN
Civil Writ Jurisdiction Case No. 8333 of 2008
======================================================
The State Of Bihar & Ors.
.... .... Appellant/s
Versus
Jai Nath Das
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.1944 of 2011
IN
Civil Writ Jurisdiction Case No. 2285 of 2008
======================================================
The State Of Bihar & Ors.
.... .... Appellant/s
Versus
Mrs. Priti Kumari
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.1964 of 2011
IN
Civil Writ Jurisdiction Case No. 16048 of 2009
======================================================
The State Of Bihar & Ors.
.... .... Appellant/s
Versus
Upendra Dom
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.1967 of 2011
IN
Civil Writ Jurisdiction Case No. 16318 of 2007
======================================================
The State Of Bihar & Ors.
.... .... Appellant/s
Versus
Bimla Kumari & Anr.
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.1968 of 2011
IN
Civil Writ Jurisdiction Case No. 9730 of 2009
======================================================
The State Of Bihar & Ors.
.... .... Appellant/s
19 Patna High Court LPA No.560 of 2010 (8) dt.18-09-2012
19 / 32
Versus
Amod Kumar Singh
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.1985 of 2011
IN
Civil Writ Jurisdiction Case No. 2593 of 2008
======================================================
The State Of Bihar & Ors.
.... .... Appellant/s
Versus
Uday Narayan Mishra
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.2027 of 2011
IN
Civil Writ Jurisdiction Case No. 14774 of 2009
======================================================
The State Of Bihar, & Ors.
.... .... Appellant/s
Versus
Debi Dayal Singh
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.2047 of 2011
IN
Civil Writ Jurisdiction Case No. 4631 of 2008
======================================================
The State Of Bihar & Ors.
.... .... Appellant/s
Versus
Braj Bhushan Tiwari
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.18 of 2012
IN
Civil Writ Jurisdiction Case No. 11947 of 2009
======================================================
The State Of Bihar & Ors.
.... .... Appellant/s
Versus
Bindu Yadav
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.20 of 2012
IN
Civil Writ Jurisdiction Case No. 10051 of 2009
20 Patna High Court LPA No.560 of 2010 (8) dt.18-09-2012
20 / 32
======================================================
The State Of Bihar & Ors.
.... .... Appellant/s
Versus
Anil Kumar Rai
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.34 of 2012
IN
Civil Writ Jurisdiction Case No. 14539 of 2009
======================================================
The State Of Bihar & Ors.
.... .... Appellant/s
Versus
Pushpa Kumari & Anr.
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.84 of 2012
IN
Civil Writ Jurisdiction Case No. 1036 of 2009
======================================================
The State Of Bihar & Ors.
.... .... Appellant/s
Versus
Subhash Prasad
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.159 of 2012
IN
Civil Writ Jurisdiction Case No. 1059 of 2009
======================================================
The State Of Bihar & Ors.
.... .... Appellant/s
Versus
Manju Devi
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.174 of 2012
IN
Civil Writ Jurisdiction Case No. 3502 of 2009
======================================================
The State Of Bihar & Ors.
.... .... Appellant/s
Versus
Devendra Kumar & Ors.
.... .... Respondent/s
======================================================
with
21 Patna High Court LPA No.560 of 2010 (8) dt.18-09-2012
21 / 32
Letters Patent Appeal No.184 of 2012
IN
Civil Writ Jurisdiction Case No. 15111 of 2009
======================================================
The State Of Bihar & Ors.
.... .... Appellant/s
Versus
Yogendra Prasad Yadav
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.191 of 2012
IN
Civil Writ Jurisdiction Case No. 15394 of 2009
======================================================
The State Of Bihar & Ors.
.... .... Appellant/s
Versus
Mandavi Devi
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.206 of 2012
IN
Civil Writ Jurisdiction Case No. 101 of 2009
======================================================
The State Of Bihar & Ors.
.... .... Appellant/s
Versus
Kundan Prasad Sinha
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.216 of 2012
IN
Civil Writ Jurisdiction Case No. 2648 of 2008
======================================================
The State Of Bihar & Ors.
.... .... Appellant/s
Versus
Law Kumar
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.348 of 2012
IN
Civil Writ Jurisdiction Case No. 16967 of 2009
======================================================
The State Of Bihar & Ors.
.... .... Appellant/s
Versus
Ramdeo Ram
22 Patna High Court LPA No.560 of 2010 (8) dt.18-09-2012
22 / 32
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.353 of 2012
IN
Civil Writ Jurisdiction Case No. 6726 of 2009
======================================================
The State Of Bihar & Ors.
.... .... Appellant/s
Versus
Smt. Sunita Kumari Sinha
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.620 of 2012
IN
Civil Writ Jurisdiction Case No. 15465 of 2009
======================================================
The State Of Bihar , & Ors.
.... .... Appellant/s
Versus
Ram Narain Yadav
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.676 of 2012
IN
Civil Writ Jurisdiction Case No. 14649 of 2009
======================================================
The State Of Bihar & Ors.
.... .... Appellant/s
Versus
Ram Baran Prasad
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.722 of 2012
IN
Civil Writ Jurisdiction Case No. 10172 of 2009
======================================================
The State Of Bihar & Ors.
.... .... Appellant/s
Versus
Upendra Ram
.... .... Respondent/s
======================================================
Appearance :
(In LPA No.200 of 2010)
For the Appellant/s : Mr. Sangha M.Ghosh, AC to AAG 2
For the Respondent/s : Mr. Sudarshan Sharma, Adv.
(In LPA No.560 of 2010)
23 Patna High Court LPA No.560 of 2010 (8) dt.18-09-2012
23 / 32
For the Appellant/s : Mr. D.K.Sinha, Sr. Adv.(A.G.-2)
Mr. Sudhir Kumar, Adv.
For the Respondent/s : Mr. Basant Kumar Choudhary, Sr. Adv.
Mr. Surendra Kishore Thakur, Adv.
(In LPA No.566 of 2010)
For the Appellant/s : Mr. D.K.Sinha, Sr. Adv.(A.G.-2)
Mr. Sudhir Kumar, Adv.
For the Respondent/s : Mr. Banwari Sharma, Adv.
(In LPA No.710 of 2010)
For the Appellant/s : Mr. D.K.Sinha, Sr. Adv.(A.G.-2)
Mr. Sudhir Kumar, Adv.
For the Respondent/s : Mr. Pramod Mishra, Adv.
(In LPA No.1021 of 2010)
For the Appellant/s : Mr. D.K.Sinha, Sr. Adv.(A.G.-2)
Mr. Sudhir Kumar, Adv.
For the Respondent/s : Mr. Gajanan Arun, Adv.
(In LPA No.1040 of 2010)
For the Appellant/s : Mr. D.K.Sinha, Sr. Adv.(A.G.-2)
Mr. Sudhir Kumar, Adv.
For the Respondent/s : Mr. Gajanan Arun, Adv.
(In LPA No.1189 of 2010)
For the Appellant/s : Mr. D.K.Sinha, Sr. Adv.(A.G.-2)
Mr. Sudhir Kumar, Adv.
For the Respondent/s : Mr. Ram Prasad Singh, Adv.
(In LPA No.1199 of 2010)
For the Appellant/s : Mr. D.K.Sinha, Sr. Adv.(A.G.-2)
Mr. Sudhir Kumar, Adv.
For the Respondent/s : Mr. Praful Chandra Jha,
Mr. Shyam Lal, Advocates.
(In LPA No.1201 of 2010)
For the Appellant/s : Mr. D.K.Sinha, Sr. Adv.(A.G.-2)
Mr. Sudhir Kumar, Adv.
For the Respondent/s : Mr. Gagandeo Yadav, Adv.
(In LPA No.1202 of 2010)
For the Appellant/s : Mr. D.K.Sinha, Sr. Adv.(A.G.-2)
Mr. Sudhir Kumar, Adv.
For the Respondent/s : Mr. Gajanan Arun, Adv.
(In LPA No.1203 of 2010)
For the Appellant/s : Mr. D.K.Sinha, Sr. Adv.(A.G.-2)
Mr. Sudhir Kumar, Adv.
For the Respondent/s : Mr. Gajanan ArunAdv.
(In LPA No.1220 of 2010)
24 Patna High Court LPA No.560 of 2010 (8) dt.18-09-2012
24 / 32
For the Appellant/s : Mr. D.K.Sinha, Sr. Adv.(A.G.-2)
Mr. Sudhir Kumar, Adv.
For the Respondent/s : Mr. Gajanan Arun, Adv.
(In LPA No.1227 of 2010)
For the Appellant/s : Mr. D.K.Sinha, Sr. Adv.(A.G.-2)
Mr. Sudhir Kumar, Adv.
For the Respondent/s : Mr. Dayanand Singh, Adv.
(In LPA No.1228 of 2010)
For the Appellant/s : Mr. D.K.Sinha, Sr. Adv.(A.G.-2)
Mr. Sudhir Kumar, Adv.
For the Respondent/s : Arvind Kumar-2
(In LPA No.1236 of 2010)
For the Appellant/s : Mr. D.K.Sinha, Sr. Adv.(A.G.-2)
Mr. Sudhir Kumar, Adv.
For the Respondent/s : Mr. C.M.Chaurasia, Adv.
(In LPA No.1241 of 2010)
For the Appellant/s : Mr. D.K.Sinha, Sr. Adv.(A.G.-2)
Mr. Sudhir Kumar, Adv.
For the Respondent/s : Mr. Rajendra Singh @ Shastrijee, Adv.
(In LPA No.1243 of 2010)
For the Appellant/s : Mr. D.K.Sinha, Sr. Adv.(A.G.-2)
Mr. Sudhir Kumar, Adv.
For the Respondent/s : Mr. Sunil Kumar Verma, Adv,
(In LPA No.1251 of 2010)
For the Appellant/s : Mr. D.K.Sinha, Sr. Adv.(A.G.-2)
Mr. Sudhir Kumar, Adv.
For the Respondent/s : Mr. Baidyanath Thakur, Adv.
(In LPA No.1302 of 2010)
For the Appellant/s : Mr. D.K.Sinha, Sr. Adv.(A.G.-2)
Mr. Sudhir Kumar, Adv.
For the Respondent/s : Mr. Krishna Kumar Rawat, Adv.
(In LPA No.1331 of 2010)
For the Appellant/s : Mr. D.K.Sinha, Sr. Adv.(A.G.-2)
Mr. Sudhir Kumar, Adv.
For the Respondent/s : Mr. Ajoy Kumar Chakrabartti, Adv.
(In LPA No.1332 of 2010)
For the Appellant/s : Mr. D.K.Sinha, Sr. Adv.(A.G.-2)
Mr. Sudhir Kumar, Adv.
For the Respondent/s : Mr. Akhilesh Kumar Singh, Adv.
(In LPA No.1333 of 2010)
For the Appellant/s : Mr. D.K.Sinha, Sr. Adv.(A.G.-2)
Mr. Sudhir Kumar, Adv.
25 Patna High Court LPA No.560 of 2010 (8) dt.18-09-2012
25 / 32
For the Respondent/s : Mr. Manoj Kumar Singh, Adv.
(In LPA No.1527 of 2010)
For the Appellant/s : Mr. D.K.Sinha, Sr. Adv.(A.G.-2)
Mr. Sudhir Kumar, Adv.
For the Respondent/s : Mr. C.M. Chourasia, Adv.
(In LPA No.1533 of 2010)
For the Appellant/s : Mr. D.K.Sinha, Sr. Adv.(A.G.-2)
Mr. Sudhir Kumar, Adv.
For the Respondent/s : Mr. Krishna Murari, Rawat, Adv.
(In LPA No.1591 of 2010)
For the Appellant/s : Mr. D.K.Sinha, Sr. Adv.(A.G.-2)
Mr. Sudhir Kumar, Adv.
For the Respondent/s : Mr. Praful Chandra Jha,
Mr. Shyam Lal, Advocates.
(In LPA No.1602 of 2010)
For the Appellant/s : Mr. D.K.Sinha, Sr. Adv.(A.G.-2)
Mr. Sudhir Kumar, Adv.
For the Respondent/s : Mr. Gajanan Arun, Adv.
(In LPA No.1613 of 2010)
For the Appellant/s : Mr. D.K.Sinha, Sr. Adv.(A.G.-2)
Mr. Sudhir Kumar, Adv.
For the Respondent/s : Mr. C.M.Chaurasia
(In LPA No.1632 of 2010)
For the Appellant/s : Mr. D.K.Sinha, Sr. Adv.(A.G.-2)
Mr. Sudhir Kumar, Adv.
For the Respondent/s : Mr. Gagandeo Yadav, Adv.
(In LPA No.1633 of 2010)
For the Appellant/s : Mr. D.K.Sinha, Sr. Adv.(A.G.-2)
Mr. Sudhir Kumar, Adv.
For the Respondent/s : Mr. Chandra Sen Prasad Singh, Adv.
(In LPA No.1637 of 2010)
For the Appellant/s : Mr. D.K.Sinha, Sr. Adv.(A.G.-2)
Mr. Sudhir Kumar, Adv.
For the Respondent/s : Mr.Hriday Narayan Harsha, Adv.
(In LPA No.1649 of 2010)
For the Appellant/s : Mr. L.B.Singh, AC to AAG 2
For the Respondent/s : Mr. Sanjeev Kumar 1, Adv.
(In LPA No.1652 of 2010)
For the Appellant/s : Mr. D.K.Sinha, Sr. Adv.(A.G.-2)
Mr. Sudhir Kumar, Adv.
For the Respondent/s : Mr. Ram Prawesh Kumar, Adv.
26 Patna High Court LPA No.560 of 2010 (8) dt.18-09-2012
26 / 32
(In LPA No.1655 of 2010)
For the Appellant/s : Mr. D.K.Sinha, Sr. Adv.(A.G.-2)
Mr. Sudhir Kumar, Adv.
For the Respondent/s : Mr. Hriday Narayan Harasha, Adv.
(In LPA No.1673 of 2010)
For the Appellant/s : Mr. D.K.Sinha, Sr. Adv.(A.G.-2)
Mr. Sudhir Kumar, Adv.
For the Respondent/s : Mr.
(In LPA No.1680 of 2010)
For the Appellant/s : Mr. D.K.Sinha, Sr. Adv.(A.G.-2)
Mr. Sudhir Kumar, Adv.
For the Respondent/s : Mr. Hriday Narayan Harasha, Adv.
(In LPA No.1695 of 2010)
For the Appellant/s : Mr. D.K.Sinha, Sr. Adv.(A.G.-2)
Mr. Sudhir Kumar, Adv.
For the Respondent/s : Mr. Vivek Prasad, Adv.
(In LPA No.1698 of 2010)
For the Appellant/s : Mr. D.K.Sinha, Sr. Adv.(A.G.-2)
Mr. Sudhir Kumar, Adv.
For the Respondent/s : Mr. Gajanan Arun, Adv.
(In LPA No.1700 of 2010)
For the Appellant/s : Mr. D.K.Sinha, Sr. Adv.(A.G.-2)
Mr. Sudhir Kumar, Adv.
For the Respondent/s : Mr. Vinay Ranjan, Adv.
(In LPA No.1718 of 2010)
For the Appellant/s : Mr. D.K.Sinha, Sr. Adv.(A.G.-2)
Mr. Sudhir Kumar, Adv.
For the Respondent/s : Mr. Shiv Kumar, Adv.
(In LPA No.1743 of 2010)
For the Appellant/s : Mr. D.K.Sinha, Sr. Adv.(A.G.-2)
Mr. Sudhir Kumar, Adv.
For the Respondent/s : Mr. Hriday Narayan Harasha, Adv.
(In LPA No.1763 of 2010)
For the Appellant/s : Mr. D.K.Sinha, Sr. Adv.(A.G.-2)
Mr. Sudhir Kumar, Adv.
For the Respondent/s : Mr. Hriday Narayan Harasha, Adv.
(In LPA No.1856 of 2010)
For the Appellant/s : Mr. D.K.Sinha, Sr. Adv.(A.G.-2)
Mr. Sudhir Kumar, Adv.
For the Respondent/s : Mr. Md. Ziaul Qumar, Adv.
(In LPA No.1869 of 2010)
For the Appellant/s : Mr. D.K.Sinha, Sr. Adv.(A.G.-2)
27 Patna High Court LPA No.560 of 2010 (8) dt.18-09-2012
27 / 32
Mr. Sudhir Kumar, Adv.
,For the Respondent/s : Mr. Bijendra Kumar Singh, Adv.
(In LPA No.1870 of 2010)
For the Appellant/s : Mr. D.K.Sinha, Sr. Adv.(A.G.-2)
Mr. Sudhir Kumar, Adv.
For the Respondent/s : Mr. Sunil Kumar, Adv.
(In LPA No.1883 of 2010)
For the Appellant/s : Mr. S.M.Ghosh , AC to AAG 2
For the Respondent/s : Mr.
(In LPA No.1923 of 2010)
For the Appellant/s : Mr. D.K.Sinha, Sr. Adv.(A.G.-2)
Mr. Sudhir Kumar, Adv.
For the Respondent/s : Mr. Jai Prakash Verma, Adv.
(In LPA No.2028 of 2010)
For the Appellant/s : Mr. D.K.Sinha, Sr. Adv.(A.G.-2)
Mr. Sudhir Kumar, Adv.
For the Respondent/s : Mr. Mr. Md. Ziaul Qumar, Adv.
(In LPA No.2031 of 2010)
For the Appellant/s : Mr. S.Ghosh, AC to AAG 2
For the Respondent/s : Mr. Ajoy Kumar Chakrabartti, Adv
(In LPA No.3 of 2011)
For the Appellant/s : Mr. L.B.Singh AC to AAG 2
For the Respondent/s : Mr. Mr. Basant Kumar Choudhary, Sr. Adv.
Mr. Surendra Kishore Thakur, Adv.
(In LPA No.13 of 2011)
For the Appellant/s : Mr. D.K.Sinha, Sr. Adv.(A.G.-2)
Mr. Sudhir Kumar, Adv.
For the Respondent/s : Mr. Md. Sakir Ahmad, Adv.
(In LPA No.27 of 2011)
For the Appellant/s : Mr. Lal Babu Singh, AC to AAG 2
For the Respondent/s : Mr. Shashi Bhushan Kumar Mangalam, Adv.
(In LPA No.80 of 2011)
For the Appellant/s : Mr. Lal Babu Singh, AC to AAG 2
For the Respondent/s : Mr. Bipin Bihari Singh
Mr. Akhilesh Kr. Sinha, Adv.
(In LPA No.175 of 2011)
For the Appellant/s : Mr. D.K.Sinha, Sr. Adv.(A.G.-2)
Mr. Sudhir Kumar, Adv.
For the Respondent/s : Mr. Ajoy Kumar Chakrabartti, Adv
(In LPA No.176 of 2011)
For the Appellant/s : Mr. D.K.Sinha, Sr. Adv.(A.G.-2)
28 Patna High Court LPA No.560 of 2010 (8) dt.18-09-2012
28 / 32
Mr. Sudhir Kumar, Adv.
For the Respondent/s : Mr. Jay Prakash Verma, Adv.
(In LPA No.291 of 2011)
For the Appellant/s : Mr. D.K.Sinha, Sr. Adv.(A.G.-2)
Mr. Sudhir Kumar, Adv.
For the Respondent/s : Mr. Umesh Narayan Dubey, Adv.
(In LPA No.330 of 2011)
For the Appellant/s : Mr. D.K.Sinha, Sr. Adv.(A.G.-2)
Mr. Sudhir Kumar, Adv.
For the Respondent/s : Mr. Gajanan Arun, Adv.
(In LPA No.504 of 2011)
For the Appellant/s : Mr. S.M.Ghosh, AC to AAG 2
For the Respondent/s : Mr. Shiv Kumar, Adv.
(In LPA No.513 of 2011)
For the Appellant/s : Mr. L.B.Singh, AC to AAG 2
For the Respondent/s : Mrs. Shashi Bala Verma, Adv.
(In LPA No.560 of 2011)
For the Appellant/s : Mr. S.M.Ghosh, AC to AAG 2
For the Respondent/s : Mr. Basant Kumar Choudhary, Sr. Adv.
Mr. Surendra Kishore Thakur, Adv.
(In LPA No.664 of 2011)
For the Appellant/s : Mr. Sudhir Kumar, AC to AAG 2
For the Respondent/s : Mr. Shiv Kumar, Adv.
(In LPA No.925 of 2011)
For the Appellant/s : Mr. D.K.Sinha, Sr. Adv.(A.G.-2)
Mr. Sudhir Kumar, Adv.
For the Respondent/s : Mr. Satish Chandra Mishra,
Mr. Md. Nurul Hoda, Adv
(In LPA No.1160 of 2011)
For the Appellant/s : Mr. D.K.Sinha, Sr. Adv.(A.G.-2)
Mr. Sudhir Kumar, Adv.
For the Respondent/s : Mr. Gajanan Arun, Adv.
(In LPA No.1263 of 2011)
For the Appellant/s : Mr. Sudhir Kumar, AC to AAG 2
For the Respondent/s : Mr. Praful Chandra Jha,
Mr. Shyam Lal, Advocates.
(In LPA No.1301 of 2011)
For the Appellant/s : Mr. D.K.Sinha, Sr. Adv.(A.G.-2)
Mr. Sudhir Kumar, Adv.
For the Respondent/s : Mr. Bhanu Pratap Singh, Adv.
(In LPA No.1407 of 2011)
For the Appellant/s : Mr. D.K.Sinha, Sr. Adv.(A.G.-2)
Mr. Sudhir Kumar, Adv.
29 Patna High Court LPA No.560 of 2010 (8) dt.18-09-2012
29 / 32
For the Respondent/s : Mr. Gajanan Arun, Adv.
(In LPA No.1414 of 2011)
For the Appellant/s : Mr. H.S.Roy, AC to AAG 2
For the Respondent/s : Mr. Praful Chandra Jha,
Mr. Shyam Lal, Advocates.
(In LPA No.1537 of 2011)
For the Appellant/s : Mr. Sudhir Kr, AC to AAG 2
For the Respondent/s : Mr. Praful Chandra Jha,
Mr. Shyam Lal, Advocates.
(In LPA No.1575 of 2011)
For the Appellant/s : Mr. D.K.Sinha, Sr. Adv.(A.G.-2)
Mr. Sudhir Kumar, Adv.
For the Respondent/s : Mr. Praful Chandra Jha,
Mr. Shyam Lal, Advocates.
(In LPA No.1582 of 2011)
For the Appellant/s : Mr. Kuamr Ravish, AC to GA-10
For the Respondent/s : Mr.
(In LPA No.1588 of 2011)
For the Appellant/s : Mr. D.K.Sinha, Sr. Adv.(A.G.-2)
Mr. Sudhir Kumar, Adv.
For the Respondent/s : Mr. Gajanan Arun, Adv.
(In LPA No.1594 of 2011)
For the Appellant/s : Mr. D.K.Sinha, Sr. Adv.(A.G.-2)
Mr. Sudhir Kumar, Adv.
For the Respondent/s : Mr. Praful Chandra Jha,
Mr. Shyam Lal, Advocates.
(In LPA No.1682 of 2011)
For the Appellant/s : Mr. D.K.Sinha, Sr. Adv.(A.G.-2)
Mr. Sudhir Kumar, Adv.
For the Respondent/s : Mr. Md. Sakir Ahmad, Adv.
(In LPA No.1684 of 2011)
For the Appellant/s : Mr. Hari Shankar Roy, AC to AAG-2
For the Respondent/s : Mr. Pramod Kumar, Adv.
(In LPA No.1712 of 2011)
For the Appellant/s : Mr. D.K.Sinha, Sr. Adv.(A.G.-2)
Mr. Sudhir Kumar, Adv.
For the Respondent/s : Mr. Ajoy Kumar Chakrabortky, Adv.
(In LPA No.1872 of 2011)
For the Appellant/s : Mr. Bajarangi Lal, AC to GA-7
For the Respondent/s : Mr. Ajoy Kumar Chakraborty, Adv.
(In LPA No.1886 of 2011)
30 Patna High Court LPA No.560 of 2010 (8) dt.18-09-2012
30 / 32
For the Appellant/s : Mr. D.K.Sinha, Sr. Adv.(A.G.-2)
Mr. Sudhir Kumar, Adv.
For the Respondent/s : Mr. Mr. Yugal Kishore, Sr. Adv.
Mr.Ugranath Mallik, Adv.
(In LPA No.1898 of 2011)
For the Appellant/s : Mr. D.K.Sinha, Sr. Adv.(A.G.-2)
Mr. Sudhir Kumar, Adv.
For the Respondent/s : Mr. Gajanan Arun, Adv.
(In LPA No.1924 of 2011)
For the Appellant/s : Mr. Sudhir Kumar, AC to AAG 2
For the Respondent/s : Mr. Gajanan Arun, Adv.
(In LPA No.1926 of 2011)
For the Appellant/s : Mr. D.K.Sinha, Sr. Adv.(A.G.-2)
Mr. Sudhir Kumar, Adv.
For the Respondent/s : Mr. Jay Prakash Verma, Av.
(In LPA No.1931 of 2011)
For the Appellant/s : Mr. D.K.Sinha, Sr. Adv.(A.G.-2)
Mr. Sudhir Kumar, Adv.
For the Respondent/s : Mr. Gajanan Arun, Adv.
(In LPA No.1934 of 2011)
For the Appellant/s : Mr. D.K.Sinha, Sr. Adv.(A.G.-2)
Mr. Sudhir Kumar, Adv.
For the Respondent/s : Mr. Gajanan Arun, Adv.
(In LPA No.1944 of 2011)
For the Appellant/s : Mr. D.K.Sinha, Sr. Adv.(A.G.-2)
Mr. Sudhir Kumar, Adv.
For the Respondent/s : Mr. Shanti Pratap, Adv.
(In LPA No.1964 of 2011)
For the Appellant/s : Mr. Sudhir Kumar,AC to AAG 2
For the Respondent/s : Mr. Praful Chandra Jha,
Mr. Shyam Lal, Advocates.
(In LPA No.1967 of 2011)
For the Appellant/s : Mr. Sudhir Kumar, AC to AAG 2
For the Respondent/s : Mr. Praful Chandra Jha,
Mr. Shyam Lal, Advocates.
(In LPA No.1968 of 2011)
For the Appellant/s : Mr. Sudhir Kumar,AC to AAG 2
For the Respondent/s : Mr. Binay Kumar Singh
Mr. Kumar Bharat, Advocates.
(In LPA No.1985 of 2011)
For the Appellant/s : Mr. Sudhir Kr, AC to AAG 2
For the Respondent/s : Mr. Giridhar Gopal Tiwary,
Mr. Dharmendra Kumar, Advocates.
31 Patna High Court LPA No.560 of 2010 (8) dt.18-09-2012
31 / 32
(In LPA No.2027 of 2011)
For the Appellant/s : Sudhir Kumar, AC to AAG 2.
For the Respondent/s : Mr. Gajanan Arun, Adv.
(In LPA No.2047 of 2011)
For the Appellant/s : Mr. H.S.Roy, AC to AAG 2
For the Respondent/s : Mr. Ajoy Kumar Chatraborty, Adv.
(In LPA No.18 of 2012)
For the Appellant/s : Mr. D.K.Sinha, Sr. Adv.(A.G.-2)
Mr. Sudhir Kumar, Adv.
For the Respondent/s : Mr. Praful Chandra Jha,
Mr. Shyam Lal, Advocates.
(In LPA No.20 of 2012)
For the Appellant/s : Mr. Sudhir Kumar, AC to AAG 2
For the Respondent/s : Mr. Gajanan Arun, Advocates.
(In LPA No.34 of 2012)
For the Appellant/s : Mr. D.K.Sinha, Sr. Adv.(A.G.-2)
Mr. Sudhir Kumar, Adv.
For the Respondent/s : Mr. Gajanan Arun, Adv.
(In LPA No.84 of 2012)
For the Appellant/s : Mr. Neeraj Kumar, AC to SC-22
For the Respondent/s : Mr. Achhaibar Singh, Adv.
(In LPA No.159 of 2012)
For the Appellant/s : Mr. D.K.Sinha, Sr. Adv.(A.G.-2)
Mr. Sudhir Kumar, Adv.
For the Respondent/s : Mr. Rajesh Kumar Singh-1, Adv.
(In LPA No.174 of 2012)
For the Appellant/s : Mr. D.K.Sinha, Sr. Adv.(A.G.-2)
Mr. Sudhir Kumar, Adv.
For the Respondent/s : Mr. Gyan Shankar, Adv.
(In LPA No.184 of 2012)
For the Appellant/s : Mr. L.B.Singh,AC to AAG 2
For the Respondent/s : Mr.Gajanan Arun, Adv.
(In LPA No.191 of 2012)
For the Appellant/s : Mr. L.B.Singh, AC to AAG 2
For the Respondent/s : Mr.
(In LPA No.206 of 2012)
For the Appellant/s : Mr. L.B.Singh, AC to AAG 2
For the Respondent/s : Mr.Abhay Kumar Roy, Adv.
(In LPA No.216 of 2012)
For the Appellant/s : Mr. Sudhir Kumar, AC to AAG 2
For the Respondent/s : Mr. Gyanand Roy, Adv.
32 Patna High Court LPA No.560 of 2010 (8) dt.18-09-2012
32 / 32
(In LPA No.348 of 2012)
For the Appellant/s : Mr. Lal Babu Singh, AC to AAG 2
For the Respondent/s : Mr. Mr. Praful Chandra Jha,
Mr. Shyam Lal, Advocates.
(In LPA No.353 of 2012)
For the Appellant/s : Mr. Sudhir Kumar, AC to AAG 2
For the Respondent/s : Mr.
(In LPA No.620 of 2012)
For the Appellant/s : Mr. Sudhir Kumar, AC to AAG 2
For the Respondent/s : Mr.
(In LPA No.676 of 2012)
For the Appellant/s : Mr. Rewti K.Raman, AC to GP -13
For the Respondent/s : Mr.Shambhu Sharan Singh, Adv.
(In LPA No.722 of 2012)
For the Appellant/s : Mr. Lakmesh Marvind, AC to SC-9
For the Respondent/s : Mr.
======================================================
CORAM: HONOURABLE THE CHIEF JUSTICE
and
HONOURABLE MR. JUSTICE BIRENDRA PRASAD VERMA
ORAL ORDER
(Per: HONOURABLE THE CHIEF JUSTICE)
8 18-09-2012Heard.
Order reserved.
(R.M. Doshit, CJ) (Birendra Prasad Verma, J) BTiwary/-