Patna High Court - Orders
Sadanand Pandit vs The State Of Bihar & Ors on 10 May, 2017
Author: Chakradhari Sharan Singh
Bench: Sharan Singh, Chakradhari Sharan Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Miscellaneous Jurisdiction Case No.545 of 2017
In
Civil Writ Jurisdiction Case No. 16952 of 2008
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1. Sadanand Pandit Son of Umeshanand Pandit, Resident of Village-
Aliganj, P.O.+P.S.- Banka, District- Banka.
.... .... Petitioner/s
Versus
1. The State of Bihar through the Chief Secretary, Govt. of Bihar, Patna.
2. The Panchayat Secretary, Gram Panchayat Maniya, Block Katoriya,
District- Banka.
3. The Panchayat Secretary, Sadpur Block Phullidumar, District- Banka.
4. The Panchayat Secretary, Gram Panchayat Bishanpur Block Amarpur,
District Banka.
.... .... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Chandra Shekhar Anand
For the Respondent/s : Mr. Ashutosh Ranjan Pandey - Aag15
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CORAM: HONOURABLE MR. JUSTICE CHAKRADHARI
SHARAN SINGH
ORAL ORDER
2 10-05-2017There is a typographical error in the father's name of petitioner No.7 inasmuch as in place of "Umeshanand Pandit", "Mahishanand Pandit" has been typed, in the order, dated 05.08.2014 passed in CWJC NO. 16952 of 2008.
Let the father's name of petitioner No.7 in the order, dated 05.08.2014, passed in CWJC No. 16952 of 2008 be read as "Umeshanand Pandit" in place of "Mahishanand Pandit".
(Chakradhari Sharan Singh, J) ArunKumar/-
U 2