Patna High Court - Orders
The State Of Bihar & Ors vs Sarfaraj Mian & Ors. on 6 May, 2015
Author: Jyoti Saran
Bench: Jyoti Saran
Patna High Court MJC No.4218 of 2014 (4) dt.06-05-2015
IN THE HIGH COURT OF JUDICATURE AT PATNA
Miscellaneous Jurisdiction Case No.4218 of 2014
In
C. REV. 135 of 2014
With
I.A. No.978 of 2015
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1. The State Of Bihar.
2. The District Magistrate, West Champaran at Bettiah.
3. The Circle Officer, Champatia Circle, West Champaran.
4. The Mukhiya, Gram Panchayat Raj, Bakulahar, P.O. - Bakulahar Math,
District - West Champaran.
5. The Halka Karamchari, Gram Panchayat Raj, Bakulahar, P.O.-
Bakulahar Math, District - West Champaran.
.... .... Petitioner/s
Versus
1. Sarfaraj Mian, S/o - Reyajuddin Mian.
2. Mojamil Mian, Son of Late Nathuni Mian.
3. Kulsum Khatoon, W/o - Abdul Wahab.
4. Molajim Mian, Son of Late Nathuni Mian.
5. Saiyad Mian, Son of Late Maula Mian.
6. Most. Janbibi, Wife of Late Mokim Mian.
7. Baskarim Mian, Son of Late Qurban Mian.
8. Sakoor Mian, Son of Late Aliser Mian.
9. Miajan Mian, Son of Hadish Mian.
10. Md. Hoda, Son of Late Mohamad Jan Mian.
11. Ashma Khatoon, Wife of Jainnudin Mian.
12. Mustafa Mian, Son of Jainuddin Mian
13. Sagir Mian, Son of Late Nabul Mian.
14. Halima Khatoon, Wife of Md. Ibrahim.
All are residents of Village - Chardewali, P.O. - Bakulahar, P.S.-
Gopalpur, Disrict - West Champaran.
.... .... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Kinkar Kumar, SC-27
For the Opposite Party/s : Mr.
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CORAM: HONOURABLE MR. JUSTICE JYOTI SARAN
ORAL ORDER
4 06-05-2015This application has been filed for restoration of Civil Review No.135 of 2014 which has been dismissed for non- prosecution vide order passed on 24.9.2014.
Mr. Kinkar Kumar, learned Standing Counsel No.27 Patna High Court MJC No.4218 of 2014 (4) dt.06-05-2015 submits that since the name of the Advocate on record was incorrectly reflecting in the cause list that the same could not be marked and which led to dismissal of the civil review application for non-prosecution.
Having heard learned counsel for the petitioners and the reasons explained the prayer is allowed. The order dated 24.9.2014 passed in Civil Review No.135 of 2014 stands recalled and the Civil Review No.135 of 2014 is restored to its original file.
This application is allowed. The interlocutory application stands disposed of.
(Jyoti Saran, J) SKPathak/-
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