Patna High Court - Orders
Koshmi Devi & Anr vs The State Of Bihar & Ors on 13 August, 2013
Author: Jayanandan Singh
Bench: Jayanandan Singh
Patna High Court CWJC No.7519 of 2013 (4) dt.13-08-2013
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.7519 of 2013
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Koshmi Devi & Anr
.... .... Petitioner/s
Versus
The State Of Bihar & Ors
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.7795 of 2013
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Satish Kumar @ Satish Prasad
.... .... Petitioner/s
Versus
The State Of Bihar & Ors
.... .... Respondent/s
======================================================
Appearance :
(In CWJC No.7519 of 2013)
For the Petitioner/s : Mr.
For the Respondent/s : Mr.
(In CWJC No.7795 of 2013)
For the Petitioner/s : Mr.
For the Respondent/s : Mr.
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CORAM: HONOURABLE MR. JUSTICE JAYANANDAN SINGH
ORAL ORDER
4 13-08-2013In both the cases, the orders passed by the Collector to the Executive Engineer, Rural Works Department have been produced on record. The order shows that he has directed for filling up the ditch caused in the raiyati land of the petitioner due to extraction of the earth without permission and for removing the earth from his riayati land filled up without his permission for laying down the road and to restore the raiyati land of the petitioner in its original shape.
Let these orders be carried out in full and reported to this Patna High Court CWJC No.7519 of 2013 (4) dt.13-08-2013 Court.
Put up after two months under the same heading.
(Jayanandan Singh, J) Arvind/-