Patna High Court - Orders
The Union Of India, Ministry Of Defence vs Arjun Yadav And Ors on 16 May, 2019
Bench: Chief Justice, Anjana Mishra
IN THE HIGH COURT OF JUDICATURE AT PATNA
Letters Patent Appeal No.992 of 2018
In
Civil Writ Jurisdiction Case No.23489 of 2012
======================================================
The Union Of India
... ... Appellant/s
Versus
Alakhdeo Prasad and Ors
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 1102 of 2018
In
Civil Writ Jurisdiction Case No.14503 of 2012
======================================================
The Union Of India, Ministry Of Defence
... ... Appellant/s
Versus
Ram Prasad Yadav and Ors
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 1101 of 2018
In
Civil Writ Jurisdiction Case No.14519 of 2012
======================================================
The Union Of India, Ministry Of Defence
... ... Appellant/s
Versus
Chhotan Yadav and Ors
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 1103 of 2018
In
Civil Writ Jurisdiction Case No.20618 of 2012
======================================================
The Union Of India, Ministry Of Defence
... ... Appellant/s
Versus
Saro Devi and Ors
... ... Respondent/s
======================================================
Patna High Court L.P.A No.992 of 2018(05) dt.16-05-2019
2/7
with
Letters Patent Appeal No. 1203 of 2018
In
Civil Writ Jurisdiction Case No.21018 of 2012
======================================================
The Union Of India, Ministry Of Defence
... ... Appellant/s
Versus
Arjun Yadav and Ors
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 998 of 2018
In
Civil Writ Jurisdiction Case No.20959 of 2012
======================================================
The Union Of India, Ministry Of Defence
... ... Appellant/s
Versus
Tota Yadav and Ors
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 993 of 2018
In
Civil Writ Jurisdiction Case No.14497 of 2012
======================================================
The Union Of India
... ... Appellant/s
Versus
Fulia Devi and Ors
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 1001 of 2018
In
Civil Writ Jurisdiction Case No.1405 of 2013
======================================================
The Union Of India, Ministry Of Defence
... ... Appellant/s
Versus
Leela Devi and Ors
... ... Respondent/s
======================================================
with
Patna High Court L.P.A No.992 of 2018(05) dt.16-05-2019
3/7
Letters Patent Appeal No. 1104 of 2018
In
Civil Writ Jurisdiction Case No.16501 of 2013
======================================================
Union Of India, Ministry Of Defence
... ... Appellant/s
Versus
Viresh Yadav and Ors
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 1002 of 2018
In
Civil Writ Jurisdiction Case No.16876 of 2012
======================================================
The Union Of India, Ministry Of Defence
... ... Appellant/s
Versus
Ramjee Yadav and Ors
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 1206 of 2018
In
Civil Writ Jurisdiction Case No.11681 of 2012
======================================================
The Union Of India, Ministry Of Defence
... ... Appellant/s
Versus
Raghunath Yadav and Ors
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 1207 of 2018
In
Civil Writ Jurisdiction Case No.23076 of 2012
======================================================
The Union Of India, Ministry Of Defence
... ... Appellant/s
Versus
Chinta Devi and Ors
... ... Respondent/s
======================================================
with
Patna High Court L.P.A No.992 of 2018(05) dt.16-05-2019
4/7
Letters Patent Appeal No. 1731 of 2017
In
Civil Writ Jurisdiction Case No.14597 of 2012
======================================================
The Union Of India
... ... Appellant/s
Versus
Rameshwar Yadav and Ors
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 999 of 2018
In
Civil Writ Jurisdiction Case No.14516 of 2012
======================================================
Union Of India, Ministry Of Defence
... ... Appellant/s
Versus
Naresh Yadav and Ors
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 1000 of 2018
In
Civil Writ Jurisdiction Case No.23011 of 2012
======================================================
The Union Of India, Ministry Of Defence
... ... Appellant/s
Versus
Lato Chaudhary and Ors
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 1201 of 2018
In
Civil Writ Jurisdiction Case No.23062 of 2012
======================================================
The Union Of India, Ministry Of Defence
... ... Appellant/s
Versus
Chinta Devi and Ors
... ... Respondent/s
======================================================
with
Patna High Court L.P.A No.992 of 2018(05) dt.16-05-2019
5/7
Letters Patent Appeal No. 1202 of 2018
In
Civil Writ Jurisdiction Case No.18296 of 2013
======================================================
The Union Of India, Ministry Of Defence
... ... Appellant/s
Versus
Ramswarup Yadav and Ors
... ... Respondent/s
======================================================
Appearance :
(In Letters Patent Appeal No. 992 of 2018)
For the Appellant/s : Mr. S.D. Sanjay, A.S.G.
Ms. Priya Gupta, Advocate
Mr. A.B. Mathur, Advocate
Mr. Mohit Agarwal, Advocate
Mr. Arjun Kumar, Advocate
For the State : Mr. Prabhu Narayan Sharma, A.C. to A.G.
For the Private Respondents: Mr. Saket Gupta, Advocate
(In Letters Patent Appeal No. 1102 of 2018)
For the Appellant/s : Mr.Priya Gupta J C To A. S. G.
For the Respondent/s : Mr.Lalit Kishore- Ag
(In Letters Patent Appeal No. 1101 of 2018)
For the Appellant/s : Mr.Priya Gupta J C To A. S. G.
For the Respondent/s : Mr.Lalit Kishore -Ag
(In Letters Patent Appeal No. 1103 of 2018)
For the Appellant/s : Mr.Priya Gupta J C To A. S. G.
For the Respondent/s : Mr.Lalit Kishore -Ag
(In Letters Patent Appeal No. 1203 of 2018)
For the Appellant/s : Mr.Priya Gupta
For the Respondent/s : Mr.Lalit Kishore- Ag
(In Letters Patent Appeal No. 998 of 2018)
For the Appellant/s : Mr.Priya Gupta
For the Respondent/s : Mr.Md. Khurshid Alam- Aag12
(In Letters Patent Appeal No. 993 of 2018)
For the Appellant/s : Mr.Priya Gupta
For the Respondent/s : Mr.Md. Khurshid Alam- Aag12
(In Letters Patent Appeal No. 1001 of 2018)
For the Appellant/s : Mr.Priya Gupta
For the Respondent/s : Mr.Md.Khurshid Alam -Aag12
(In Letters Patent Appeal No. 1104 of 2018)
For the Appellant/s : Mr.Priya Gupta J C To A. S. G.
For the Respondent/s : Mr.Lalit Kishore -Ag
(In Letters Patent Appeal No. 1002 of 2018)
For the Appellant/s : Mr.Priya Gupta
For the Respondent/s : Mr.Md.Khurshid Alam -Aag12
(In Letters Patent Appeal No. 1206 of 2018)
For the Appellant/s : Mr.Priya Gupta
For the Respondent/s : Mr.Lalit Kishore- Ag
(In Letters Patent Appeal No. 1207 of 2018)
For the Appellant/s : Mr.Priya Gupta
For the Respondent/s : Mr.Lalit Kishore- Ag
(In Letters Patent Appeal No. 1731 of 2017)
For the Appellant/s : Mr.Priya Gupta
Patna High Court L.P.A No.992 of 2018(05) dt.16-05-2019
6/7
For the Respondent/s : Mr.
(In Letters Patent Appeal No. 999 of 2018)
For the Appellant/s : Mr.Priya Gupta
For the Respondent/s : Mr.Md. Khurshid Alam - Aag12
(In Letters Patent Appeal No. 1000 of 2018)
For the Appellant/s : Mr.Priya Gupta
For the Respondent/s : Mr.Md. Khurshid Alam- Aag12
(In Letters Patent Appeal No. 1201 of 2018)
For the Appellant/s : Mr.Priya Gupta
For the Respondent/s : Mr.Lalit Kishore -Ag
(In Letters Patent Appeal No. 1202 of 2018)
For the Appellant/s : Mr.Priya Gupta
For the Respondent/s : Mr.Lalit Kishore -Ag
======================================================
CORAM: HONOURABLE THE CHIEF JUSTICE
and
HONOURABLE JUSTICE SMT. ANJANA MISHRA
ORAL ORDER
(Per: HONOURABLE THE CHIEF JUSTICE)
05 16-05-2019Mr. Saket Gupta has put in appearance in L.P.A. No. 1101 of 2018 and L.P.A. No. 1102 of 2018 and L.P.A. No. 1207 of 2018 on behalf of the private respondents.
There is no office report with regard to service of notice on L.P.A. No. 992 of 2018. Notices have been served by one mode or the other in the following L.P.A's:-
L.P.A. Nos.1101 of 2018, 1102 of 2018, 1206 of 2018, 993 of 2018, 1001 of 2018, 1203 of 2018, 1002 of 2018, 1202 of 2018, 1201 of 2018, 1104 of 2018, 1103 of 2018, 998 of 2018 and 1731 of 2017, as is evident from the office notes.
Learned counsel Shri Saket Gupta prays for an adjournment today.
Let all these matters be listed peremptorily on 25 th of June, 2019.
Patna High Court L.P.A No.992 of 2018(05) dt.16-05-2019 7/7 No further time shall be granted as the matters are all covered by the Division Bench judgment dated 22.04.2019 in the case of Union of India & Ors. Vs. Arjun Yadav & Ors. reported in 2019 (3) BLJ 451.
(Amreshwar Pratap Sahi, CJ) ( Anjana Mishra, J) K.C.Jha/-
U