Patna High Court - Orders
Raj Kumar Singh & Anr vs Ajay Kumar Singh & Ors on 7 January, 2016
Author: Aditya Kumar Trivedi
Bench: Aditya Kumar Trivedi
Patna High Court CWJC No.20850 of 2012 (02) dt.07-01-2016
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.20850 of 2012
======================================================
1. RAJ KUMAR SINGH SON OF LATE VISHWANATH SINGH RESIDENT
OF VILLAGE- USTI, P.O. BHAGWATPUR, P.S. PAROO, DISTRICT
MUZAFFARPUR
2. ARUN KUMAR SINGH SON OF LATE VISHWANATH SINGH RESIDENT
OF VILLAGE- USTI, P.O. BHAGWATPUR, P.S. PAROO, DISTRICT
MUZAFFARPUR
.... .... PETITIONER/S
VERSUS
1. AJAY KUMAR SINGH SON OF LATE YOGENDRA SINGH RESIDENT OF
VILLAGE USTI, P.O. BHAGWATPUR, P.S. & ANCHAL- PAROO, DISTRICT
MUZAFFARPUR
2. AJIT KUMAR SINGH SON OF LATE YOGENDRA SINGH RESIDENT OF
VILLAGE USTI, P.O. BHAGWATPUR, P.S. & ANCHAL- PAROO, DISTRICT
MUZAFFARPUR
3. GANGA SINGH S/O LATE LACHHANDEO SINGH RESIDENT OF
VILLAGE USTI, P.O. BHAGWATPUR, P.S. & ANCHAL- PAROO, DISTRICT
MUZAFFARPUR
4. DHARM SHEELA DEVI D/O LATE BHUNESHWAR SINGH RESIDENT
OF VILLAGE USTI, P.O. BHAGWATPUR, P.S. & ANCHAL- PAROO,
DISTRICT MUZAFFARPUR
5. KRISHNADEO SINGH SON OF LATE HARDEO SINGH RESIDENT OF
VILLAGE USTI, P.O. BHAGWATPUR, P.S. & ANCHAL- PAROO, DISTRICT
MUZAFFARPUR
6. VIDYA NAND SINGH SON OF LATE HARDEO SINGH RESIDENT OF
VILLAGE USTI, P.O. BHAGWATPUR, P.S. & ANCHAL- PAROO, DISTRICT
MUZAFFARPUR
7. SURINDRA SINGH SON OF SHRI KRISHNADEO SINGH RESIDENT OF
VILLAGE USTI, P.O. BHAGWATPUR, P.S. & ANCHAL- PAROO, DISTRICT
MUZAFFARPUR
8. SHYAM SINGH SON OF SHRI KRISHNADEO SINGH RESIDENT OF
VILLAGE USTI, P.O. BHAGWATPUR, P.S. & ANCHAL- PAROO, DISTRICT
MUZAFFARPUR
9. MANIBHUSHAN SINGH SON OF SHRI KRISHNADEO SINGH RESIDENT
OF VILLAGE USTI, P.O. BHAGWATPUR, P.S. & ANCHAL- PAROO,
DISTRICT MUZAFFARPUR
10. NAND KISHORE SINGH SON OF LATE BIJLI SINGH RESIDENT OF
VILLAGE USTI, P.O. BHAGWATPUR, P.S. & ANCHAL- PAROO, DISTRICT
MUZAFFARPUR
11. RAM KISHORE SINGH SON OF LATE BIJLI SINGH RESIDENT OF
VILLAGE USTI, P.O. BHAGWATPUR, P.S. & ANCHAL- PAROO, DISTRICT
MUZAFFARPUR
12. BABAN SINGH SON OF LATE BIJLI SINGH RESIDENT OF VILLAGE
USTI, P.O. BHAGWATPUR, P.S. & ANCHAL- PAROO, DISTRICT
MUZAFFARPUR
13. DEVENDRA SINGH SON OF LATE MATHURA SINGH RESIDENT OF
VILLAGE USTI, P.O. BHAGWATPUR, P.S. & ANCHAL- PAROO, DISTRICT
MUZAFFARPUR
14. PAVINDRA SINGH SON OF LATE MATHURA SINGH RESIDENT OF
VILLAGE USTI, P.O. BHAGWATPUR, P.S. & ANCHAL- PAROO, DISTRICT
MUZAFFARPUR
15. RAVINDRA SINGH SON OF LATE MATHURA SINGH RESIDENT OF
VILLAGE USTI, P.O. BHAGWATPUR, P.S. & ANCHAL- PAROO, DISTRICT
Patna High Court CWJC No.20850 of 2012 (02) dt.07-01-2016
MUZAFFARPUR
16. RAMNATH SINGH SON OF LATE LAKSHMI SINGH RESIDENT OF
VILLAGE USTI, P.O. BHAGWATPUR, P.S. & ANCHAL- PAROO, DISTRICT
MUZAFFARPUR
17. KAMLA SINGH SON OF LATE LAKSHMI SINGH RESIDENT OF
VILLAGE USTI, P.O. BHAGWATPUR, P.S. & ANCHAL- PAROO, DISTRICT
MUZAFFARPUR
.... .... RESPONDENT/S
======================================================
Appearance :
For the Petitioner/s : Mr. Surendra Kishore Thakur-Advocate
For the Respondent/s : Mr.
======================================================
CORAM: HONOURABLE MR. JUSTICE ADITYA KUMAR TRIVEDI
ORAL ORDER
02 07-01-2016Learned counsel for the petitioners is directed to take steps for issuance of notice upon respondents as to why this application be not admitted or disposed of at the stage of admission itself, for which requisites etc. under registered cover with A/D as well as ordinary process, must be filed within two weeks, failing which this application shall stand rejected without further reference to the Bench.
List after receipt of execution report.
(Aditya Kumar Trivedi, J) Amit/-
U