Methodist Church In India & Anr. vs The State Of Bihar & Ors on 29 June, 2016

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Patna High Court - Orders

Methodist Church In India & Anr. vs The State Of Bihar & Ors on 29 June, 2016

Bench: Kishore Kumar Mandal

                    IN THE HIGH COURT OF JUDICATURE AT PATNA
                              Miscellaneous Jurisdiction Case No.2213 of 2016
                                                      In
                                Civil Writ Jurisdiction Case No. 11458 of 2013
                 ======================================================
                 1. Methodist Church in India through its District Superintendent of
                    Sahabad, Ara.
                 2. Rev. Alfred Andrews, S/o Late Gladwin Andrews, District
                    Superintendent of Shahabad, Ara, resident of Methodist Hospital Pratap
                    Sagar, Police Station-Dumraon, District-Buxar.
                                                                         .... .... Petitioner/s
                                                    Versus
                 1. The State of Bihar
                 2. The District Magistrate, Bhojpur, District-Bhojpur
                 3. The D.D.O. Sadar, Ara, District-Bhojpur
                 4. The Circle Officer, Sadar, Ara
                 5. The Sub Registrar, District Registration Office, Ara
                 6. The S.P. Mounted Military Police, Ara
                                                                       .... .... Respondent/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s     :   Mr. Rajendra Narayan, Sr. Adv
                                              Mr. Makardhwaj Upadhyay
                 For the Respondent/s       : Mr. Avinash Kumar
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE KISHORE KUMAR
                 MANDAL
                 ORAL ORDER

2   29-06-2016

Heard the counsel for the petitioners and the State.

The application seeks modification in the order dated 2.03.2016, passed in C.W.J.C. No. 11458 of 2013.

The counsel for the petitioners has referred to paragraphs 6 and 10 of the writ petition in order to submit that plot nos. 2600 and 2601 were left out while indicating the description of land as Khata No. 1766, C.S. Khesra Nos. 2677 to 2682, although (6) plots are indicated. Similarly, it is stated that in place of plot no. 3247, it is wrongly printed as 3240 of Patna High Court MJC No.2213 of 2016 (2) dt.29-06-2016 2/2 Khata no. 1766.

Having heard the parties, the application is allowed. The modification in the first paragraph of order dated 2.03.2016 is directed in the following terms:

In place of Khesra Nos. 2677 to 2682, it shall be read as 2600, 2601, 2677 to 2682. Similarly, in place of Khesra no. 3240 in second line of the first paragraph of the order it shall be read as 3247.

The order dated 2.03.2016, passed in C.W.J.C. No. 11458 of 2013 is modified to that extent.

(Kishore Kumar Mandal, J) rohit/-

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Patna High Court - Orders