Patna High Court - Orders
Dashrath Yadav vs Sadhu Yadav & Ors on 11 January, 2016
Author: Aditya Kumar Trivedi
Bench: Aditya Kumar Trivedi
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.21377 of 2012
======================================================
Dashrath Yadav, S/O Late Markat Yadav, Resident of Village-Deoradh,
Police Station-Tiejar, Anchal- Jagdishpur, District- Bhojpur.
.... .... Petitioner
Versus
1. Sadhu Yadav @ Sadhu Charan Yadav, S/O Late Jamuna Ahir, Resident
of Village Deoradh, P.S. Tiya, District Bhojpur.
2. Radha Kishun Yadav, S/O Late Siri Yadav, Resident of Village Pilapur,
P.O. Babhniaon, Police Station Jagdishpur, District Bhojpur.
3. Jamuna Yadav, S/O Late Siri Yadav, Resident of Village Pilapur, P.O.
Babhniaon, Police Station- Jagdishpur, District Bhojpur.
4. Ramona Yadav, S/O Late Siri Yadav, Resident of Village Pilapur, P.O.
Babhniaon, Police Station Jagdishpur, District Bhojpur.
5. Sarju Yadav, S/O Late Siri Yadav, Resident of Village Pilapur, P.O.
Babhniaon, Police Station- Jagdishpur, District Bhojpur.
6. Piyar Yadav, S/O Bhoja Yadav, Resident of Village Pilapur, P.O.
Babhniaon, Police Station- Jagdishpur, District Bhojpur.
7. Vishu Yadav, S/O Late Market Yadav, Resident of Village Deoradh, P.O.
Manu Dehri, Police Station Tiejar, District Bhojpur.
8. Shankar Dayal Yadav, S/O Late Market Yadav, Resident of Village
Deoradh, P.O. Manu Dehri, Police Station Tiejar, District Bhojpur.
9. Ajay Yadav @ Ghutkun Yadav, S/O Late Market Yadav, Resident of
Village Deoradh, P.O. Manu Dehri, Police Station Tiejar, District Bhojpur.
10. Chandrawati Devi, D/O Late Jamuna Ahir, Resident of Village
Deoradh, Police Station Tijer, District Bhojpur.
11. Manti Devi, D/O Late Jamuna Ahir, Resident of Village- Deoradh,
Police Station- Tijer, District -Bhojpur.
12. Chinta Devi, D/O Late Jamuna Ahir, Resident of Village Deoradh,
Police Station Tijer, District Bhojpur.
13. Ramjit Singh Yadav, S/O Late Ramraj Singh Yadav, Resident of
Village- Deoradh, Police Station- Tijer, District- Bhojpur.
14. Sagar Singh Yadav, S/O Late Ranrah Singh Yadav, Resident of Village
Deoradh, Police Station Tijer, District Bhojpur.
15. Jag Narayan Singh, S/O Late Sheo Nandan Yadav Resident Of Village
Deoradh, Police Station Tijer, District Bhojpur.
16. Chandrama Singh Yadav, S/O Late Sheo Nandan Yadav, Resident of
Village Deoradh, Police Station Tijer, District Bhojpur.
17. Rikhi Singh Yadav, S/O Late Sheo Nandan Yadav, Resident of Village
Deoradh, Police Station Tijer, District Bhojpur.
18. Shri Ram Singh Yadav, S/O Late Nandan Singh Yadav, Resident Of
Village Deoradh, Police Station Tijer, District Bhojpur.
19. Ayodhya Singh Yadav,S/O Late Paras Singh Yadav, Resident of Village
Deoradh, Police Station Tijer, District Bhojpur.
20. Shambhu Singh Yadav, S/O Late Paras Singh Yadav, Resident of
Village Deoradh, Police Station Tijer, District Bhojpur.
21. Vir Bahadur Singh Yadav, S/O Late Paras Singh Yadav, Resident of
Village Deoradh, Police Station Tijer, District Bhojpur.
22. Musafir Singh Yadav, S/O Late Paras Singh Yadav, Resident of Village
Deoradh, Police Station Tijer, District Bhojpur.
Patna High Court CWJC No.21377 of 2012 (2) dt.11-01-2016
2/2
23. Kashi Nath Ahir, S/O Lakshman Ahir, Resident of Village Deoradh,
Police Station Tijer, District Bhojpur.
24. Parwati Devi, D/O Lakshman Ahir, Resident of Village Deoradh, Police
Station Tijer, District Bhojpur.
25. Rajeshwary Devi, D/O Lakshman Ahir, Resident Of Village Deoradh,
Police Station- Tijer, District- Bhojpur.
.... .... Respondents
======================================================
Appearance :
For the Petitioner/s : Mr. Sunil Kumar Yadav, Advocate
For the Respondent/s : Mr.
======================================================
CORAM: HONOURABLE MR. JUSTICE ADITYA KUMAR
TRIVEDI
ORAL ORDER
2 11-01-2016Heard learned counsel for the petitioner.
After all, the recall of ex parte order, the order impugned dated 13.09.2012 passed by Sub-Judge 4th, Bhojpur at Ara in Title Suit No. 629 of 2010 did not attract interference in the facts and circumstances enumerated therein more particularly regarding residence of Sadhu Yadav, respondent no.1 to be at Sambhalpur which has been controverted as well as having been compensated in terms of money for recalling of the order.
Accordingly, the instant petition is rejected.
(Aditya Kumar Trivedi, J) Lata/-
U