Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 2]

Patna High Court - Orders

Jamuna Pathak vs The State Of Bihar & Ors on 27 November, 2017

Author: Prabhat Kumar Jha

Bench: Prabhat Kumar Jha

  IN THE HIGH COURT OF JUDICATURE AT PATNA
               Civil Writ Jurisdiction Case No.16206 of 2007
======================================================
1. Jamuna Pathak Son of late Dharmdeo Pathak Resident of Village-
Bhawadih, P.S.- Kargahar, District- Rohtas           .... Petitioner
                                   Versus
1. The State of Bihar
2. Director Consolidation, Bihar, Patna.
3. Joint Director Consolidation, Bihar, Patna.
4. Assistant Director of Consolidation, Rohtas(Sasaram).
5. Consolidation Officer Karagahar, Rohtas(Sasaram).
6. Arti Devi D/o late Raj Bansh Pathak, Wife of Arvind Mishra Resident of
Village and Post- - Mahila, P.S. Kurhni, Distt- Kaimur(Bhabhua).
7. Rameshwar Pathak Son of late Raj Bansh Pathak of Village- Bhawadih,
P.O. Akhtiarpur, P.S. Karagahar, Distt- Rohtas(Sasaram).
8. Chandrawati Devi D/o late Raj Bansh Pathak, Wife of Badri Mishra
Resident of Village- Vishopur, P.O.- Khanethi, P.S. Karagahar, Distt-
Rohtas.
9. Gunjarawati Devi D/o late Raj Bansh Pathak, Wife of Bhrigunath Dubey
Resident of Village and Post- Gori, P.S. Karagar, Distt- Rohtas.
10. Manoj Kumar Pathak
11. Pankaj Kumar Pathak Both Sons of late Sheo Pujan Pathak Both are
Resident of Village- Bhawadih, P.O. Akhtiarpur, P.S. Karagahar, Dist-
Rohtas (Sasaram).
12. Sangita Devi D/o late Sheo Pujan Pathak, Wife of Om Prakash Choubey
Resident of Village- Miriyan, P.O. Odar, P.S. - Sonahan, Distt- Kaimur
(Bhabhua).
13. Smt. Pappu Devi D/o late Sheo Pujan Pathak, Wife of Ashok Choubey
Resident of Village- Asarwalia, Post office- Sej, P.S. Kudra, Distt-
Kaimur(Bhabhua).
14. Munni Devi D/o late Sheo Pujan Pathak, Wife of Shashi Kant Chaubey
Resident of Village- Bhadrashila, P.O. Sheosagar, Distt- Rohtas.
15. Deo Raj Pahtak
16. Sheo Bachan Pathak All Sons of late Ram Briksh Pathak
17. Ram Raj Pathak
18. Nitesh Kumar Son of late Sarju Pathak Both are Resident of Village-
Bhawadih, P.O. Akhtiarpur, P.S. Karagahar, Dist- Rohtas (Sasaram).
19. Sapana Devi Daughter of late Sarju Pathak, Wife of Akhilesh Kumar
Choubey Resident of Mohalla- Civil Line, Sasaram, P.O. and P.S. Sasaram,
Distt- Rohtas.
20. Rita Devi Daughter of late Sarju Pathak and wife of Manoj Kumar
Dubey Resident of Bhabhua (Near Nagar Palika ), P.O. and P.S. Bhabhua,
Distt- Kaimur (Bhabhua).
21. Ramesh Kumar Pathak Son of late Sarju Pathak
22. Ram Dular Pathak All Sons of late Dharmdeo Pathak
23. Rishi Kesh Pandey Son of late Smt. Bindu Devi All are Resident of
Village and Post Dihi, (Pandey), Bhaya Takiya, Bazar, Distt- Rohtas.
24. Vikash Kumar Pandey Son of late Smt. Bindu Devi
25. Shashi Kant Pandey Son of late late Smt. Bindu Devi
26. Sheo Bansh Pandey Husband of late Smt. Bindu Devi
                                                     .... Respondents
======================================================
             Patna High Court CWJC No.16206 of 2007 (7) dt.27-11-2017

                                                      2/2




                        Appearance :
                        For the Petitioner          : M/S Sanjay Kumar & Surendra Kumar
                                                      Choubey, Advs.

                        For the Respondents : Mr. (Ga1)
                        ======================================================
                        CORAM: HONOURABLE MR. JUSTICE PRABHAT KUMAR
                        JHA
                        ORAL ORDER

7       27-11-2017

Heard the parties.

The petitioner has filed this writ petition against the order, dated 20.09.2007, passed by the Joint Director, Chakbandi, Head Quarter, Patna, in Revision No. 1 of 2001 after setting aside the appellate order and confirming the order of Consolidation Officer, Karagahar, Rohtas at Sararam.

Now the Bihar Lands Tribunal is constituted for hearing the dispute with regard to consolidation also.

Accordingly, this case is remitted to the Bihar Lands Tribunal for hearing and disposal, hence, this writ petition is disposed off.

(Prabhat Kumar Jha, J) SA/-

U √