Patna High Court - Orders
Mohammad Salauddin Ansari vs The State Of Bihar & Ors on 9 December, 2016
Author: Birendra Prasad Verma
Bench: Birendra Prasad Verma
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.10002 of 2015
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Mohammad Salauddin Ansari son of Mohammad Alam, resident of village-
Hardiyabad, Police Station- Pipra, District East Champaran at Motihari.
.... .... Petitioner/s
Versus
1. The State of Bihar
2. The Commissioner, Tirhut Division, Muzaffarpur.
3. The Collector, East Champaran, Motihari.
4. The Deputy Collector Land Reforms, Chakiya, District East Champaran
at Motihari.
5. Md. Azimullah Ansari son of Late Israil Ansari.
6. Asma Khatoon wife of Mohammad Azimullah Ansari.
both resident of Village- Hardiyabad, P.S. Pipra, District East
Champaran at Motihari.
7. Md. Jamaluddin Ansari son of Late Md. Khalil Ansari, resident of
village- Parsauni, Nath, P.S. Baruraj, District- Muzaffarpur.
.... .... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Anshuman Singh, Adv.
For the Respondent Nos. 1 to 4 : Mr. Anuj Kumar, AC toSC-12
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CORAM: HONOURABLE MR. JUSTICE BIRENDRA PRASAD VERMA
ORAL ORDER
2 09-12-2016After some argument, the learned counsel appearing on behalf of the petitioner, in presence of the learned counsel appearing on behalf of the respondents, seeks permission to withdraw the present writ petition with a liberty to approach the learned Bihar Land Tribunal, Patna for grant of appropriate relief(s) with respect to the lands under dispute, as also with respect to the order impugned in the present proceeding.
Permission is accorded.
The writ petition stands disposed of as withdrawn with the liberty aforesaid.
The parties shall be at liberty to raise all the issues of facts and law before the learned Bihar Land Tribunal, Patna, which may be available to them.
If an appropriate petition is filed on behalf of the Patna High Court CWJC No.10002 of 2015 (2) dt.09-12-2016 2/2 petitioner before the learned Bihar Land Tribunal, Patna within a period of eight weeks from today with a certified copy of the present order, and if it is found to have become barred by limitation and if any petition is filed on behalf of the petitioner for condonation of such delay, then the learned Bihar Land Tribunal, Patna shall take into consideration that on a bonafide legal advice, the present writ petition was filed before this Court on 09.07.2015 and that remained pending till date.
(Birendra Prasad Verma, J) BTiwary/-
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