Patna High Court - Orders
Santosh Kumar Sinha & Anr vs The State Of Bihar & Ors on 15 April, 2015
Author: Jyoti Saran
Bench: Jyoti Saran
Patna High Court CWJC No.8852 of 2014 (2) dt.15-04-2015
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.8852 of 2014
======================================================
Santosh Kumar Sinha & Anr
.... .... Petitioner/s
Versus
The State of Bihar & Ors
.... .... Respondent/s
======================================================
Appearance :
For the Petitioner/s : Mr. Sanjeev Kumar
For the Respondent/s : Mr. S.A. Alam, SC-3
======================================================
CORAM: HONOURABLE MR. JUSTICE JYOTI SARAN
ORAL ORDER
2 15-04-2015The petitioner is aggrieved by the orders passed by the statutory authority in exercise of powers vested under the provisions of the Bihar Land Disputes Resolution Act, 2009 and 'the Rules' framed thereunder.
The subject-matter of Bihar Land Disputes Resolution Act is assigned to Group-III and since the subject matter has been incorrectly mentioned in the writ petition that it is listed before this Court.
Learned counsel for the petitioners is permitted to correct the subject-matter of this writ petition to read as 'Bihar Land Disputes Resolution Act matter' and whereafter let this case go out of my list to be listed before the appropriate Bench hearing Group-III matters as per roster after obtaining permission of the Hon'ble the Chief Justice.
(Jyoti Saran, J) SKPathak/-
U