Patna High Court - Orders
Ramashray Prasad vs The State Of Bihar & Ors on 27 September, 2011
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.10255 of 2009
Sita Ram Kamti @ Sita Ram Kama
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The State Of Bihar & Ors
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with
Civil Writ Jurisdiction Case No.10331 of 2009
Ram Kumar Ram
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The State Of Bihar & Ors
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Civil Writ Jurisdiction Case No.10612 of 2009
Devendra Kumar
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The State Of Bihar & Ors
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Civil Writ Jurisdiction Case No.11730 of 2009
Mithilesh Mishra
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The State Of Bihar & Ors
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Civil Writ Jurisdiction Case No.14502 of 2009
Ram Narayan Yadav
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The State Of Bihar & Ors
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Civil Writ Jurisdiction Case No.14521 of 2009
Smt.Lalita Kumari
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The State Of Bihar & Ors
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Civil Writ Jurisdiction Case No.14532 of 2009
Dinesh Prasad Kapri
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The State Of Bihar & Ors
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Civil Writ Jurisdiction Case No.14547 of 2009
Jai Prakash Prasad
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The State Of Bihar & Ors
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Civil Writ Jurisdiction Case No.14670 of 2009
Krishna Mohan
2
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The State Of Bihar & Ors
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Civil Writ Jurisdiction Case No.14746 of 2009
Rabindra Kumar
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The State Of Bihar & Ors
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Civil Writ Jurisdiction Case No.14760 of 2009
Lakshman Kumar Jha
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The State Of Bihar & Ors
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Civil Writ Jurisdiction Case No.14763 of 2009
Bhogendra Yadav
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The State Of Bihar & Ors
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Civil Writ Jurisdiction Case No.14809 of 2009
Satrughan Prasad Sinha
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The State Of Bihar & Ors
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Civil Writ Jurisdiction Case No.14823 of 2009
Satya Narayan Suman
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The State Of Bihar & Ors
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Civil Writ Jurisdiction Case No.14825 of 2009
Ramashray Prasad
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The State Of Bihar & Ors
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Civil Writ Jurisdiction Case No.14854 of 2009
Narayan Kumar Singh
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The State Of Bihar & Ors
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Civil Writ Jurisdiction Case No.14861 of 2009
Birendra Kumar
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The State Of Bihar & Ors
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3
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Civil Writ Jurisdiction Case No.14862 of 2009
Rajendra Mandal
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The State Of Bihar & Ors
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Civil Writ Jurisdiction Case No.14864 of 2009
Nilam Devi
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The State Of Bihar & Ors
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Civil Writ Jurisdiction Case No.14885 of 2009
Indu Bala Srivastava
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The State Of Bihar & Ors
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Civil Writ Jurisdiction Case No.15040 of 2009
Pradeep Kumar Roy
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The State Of Bihar & Ors
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Civil Writ Jurisdiction Case No.14519 of 2009
Daya Shankar Mishra
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The State Of Bihar & Ors
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Civil Writ Jurisdiction Case No.15245 of 2009
Ram Naresh Prasad
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The State Of Bihar & Ors
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Civil Writ Jurisdiction Case No.15563 of 2009
Dinesh Prasad Sah
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The State Of Bihar & Ors
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Civil Writ Jurisdiction Case No.15590 of 2009
Ganesh Prasad Mehta
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The State Of Bihar & Ors
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Civil Writ Jurisdiction Case No.15992 of 2009
Ram Kumar Karn
4
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The State Of Bihar & Ors
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Civil Writ Jurisdiction Case No.15993 of 2009
Bipin Bihari Labh
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The State Of Bihar & Ors
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Civil Writ Jurisdiction Case No.16261 of 2009
Ram Naresh Rai
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The State Of Bihar & Ors
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Civil Writ Jurisdiction Case No.16263 of 2009
Kedar Rai
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The State Of Bihar & Ors
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Civil Writ Jurisdiction Case No.17681 of 2009
Smt.Manju Devi
Versus
The State Of Bihar & Ors
06. 27.09.2011Counsel, appearing for the State, prays for some time, as petitioner has filed supplementary affidavit in each case for amending the prayer. The original prayer was for regularization and the additional prayer made by way of supplementary affidavit relates to quashing of the report submitted by the Five-Men Committee.
Put up this matter on 3rd of November, 2011, retaining its position.
SKM (Mridula Mishra, J.)