Patna High Court - Orders
Vishwanath Singh @ Bishwanath Singh vs The Union Of India on 3 September, 2024
Author: Rajesh Kumar Verma
Bench: Rajesh Kumar Verma
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.14853 of 2022
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2. Rajendra Prasad Singh, Son of late Vishwanath Singh @ Bishwanath Singh,
Resident of Village- Sakari, Anchal and P.S.- Kudra, District- Kaimur at
Bhabua.
3. Ram Chandra Singh, Son of late Vishwnath Singh@ Bishwanath Singh,
Resident of Village- Sakari, Anchal and P.S.- Kudra, District- Kaimur at
Bhabua.
4. Raj Kamal Singh, Son of late Vishwanath Singh @ Bishwanath Singh,
Resident of Village- Sakari, Anchal and P.S.- Kudra, District- Kaimur at
Bhabua.
5. Ramawata Devi, Daughter of late Vishwanath Singh @ Bishwanath Singh
and Wife of late Vijaymal Singh, Resident of Village and Post- Akhara, P.S.
Chainpur, District- Kaimur at Bhabua.
... ... Petitioner/s
Versus
1. The Union of India through the Ministry of Railways, New Delhi.
2. The Ministry of Railways through the Deputy Chief Project Manager,
Eastern Dedicated Freight Corridor Corporation of India Ltd., in the District
of Rohtas and Kaimur at Kaimur (Bhabua).
3. The Divisional Commissioner, Patna - cum - Arbitrator for the Special
Project namely Eastern Dedicated Freight Corridor, At and District - Patna.
4. The State of Bihar through the Competent Authority-cum-District Land
Acquisition Officer, Kaimur at Bhabua.
5. The Competent Officer-cum-Land Acquisition Officer, Kaimur at Bhabua.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Anjani Kumar Sinha No.1, Advocate
For the State : Mr. Md. Khurshid Alam, AAG-12
Ms. Nutan Sahay, AC to AAG-12
For the DFCCIL : Mr. Tiwari Shwetketu, Advocate
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CORAM: HONOURABLE MR. JUSTICE RAJESH KUMAR VERMA
ORAL ORDER
3 03-09-2024Heard learned counsel for the petitioner, learned counsel for the State as well as learned counsel appearing for the DFCCIL (respondent no. 2).
2. Learned counsel for the petitioner submits that he Patna High Court CWJC No.14853 of 2022(3) dt.03-09-2024 2/2 has received the counter affidavit filed on behalf of DFCCIL (respondent no. 2) on 02.09.2024 and he intends to file reply to the counter filed on behalf of DFCCIL (respondent no. 2) within a period of two weeks.
3. Put up this case on 23.09.2024.
(Rajesh Kumar Verma, J) Ibrar//-
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