Patna High Court - Orders
Md.Shamim Anwar & Ors vs The State Of Bihar & Ors on 6 January, 2009
Author: S K Katriar
Bench: S K Katriar
IN THE HIGH COURT OF JUDICATURE AT PATNA
CWJC No.742 of 2007
1. Md. Shamim Anwar, son of late Mustafa
Quarasi.
2. Md. Soyab Alam, son of late Mustafa
Quarasi.
3. Bibi Tahira Khatoon, D/o Late Gulam
Mustafa Quarasi.
All are resident of Village-
Mohalla-Nakhas, P.S. Hajipur Town,
Distt-Vaishali.
.... Petitioners.
Versus
1. The State of Bihar.
2. The Commissioner, Tirhut Division,
Muzaffarpur.
3. The Collector, Vaishali at Hajipur.
4. The Deputy Collector, Land Reforms,
Hajipur.
5. The Anchal Adhikari, Hajipur.
6. Shamim Akhtar Khan, S/o Abdul Halim Khan,
resident of Village- Lawapur Narayan, P.S.
Mahnar, District- Vaishali.
..... Respondents.
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02- 6.1.2009 Heard Bhubneshwar Prasad for the
petitioners, and Mr. Nawal Kishore Prasad,
learned junior counsel to Government
Pleader No.22.
2. It arises out of mutation
proceedings. The petitioners had earlier
preferred C.W.J.C. No.9966 of 2001
challenging the order dated 16.6.2001
(Annexure-3), passed by the learned
Collector of the district of Vaishali, in
Misc. Case No.17 of 2000-01 (Md. Shamim
Anwar Vs. Md. Shamim Khan). The writ
petition was disposed of by order dated
6.8.2001(Annexure-4) with the observations that the issues can appropriately be adjudicated before the Civil Court. I do not find any fresh cause of action for the present writ petition. It is accordingly dismissed.
(S K Katriar, J.) S.K.Pathak/