Patna High Court - Orders
Gopal Prasad Newatia vs The State Of Bihar. on 11 August, 2022
Author: Sandeep Kumar
Bench: Sandeep Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.1300 of 2021
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Gopal Prasad Newatia ... ... Petitioner
Versus
The State of Bihar and Ors. ... ... Respondents
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Appearance :
For the Petitioner/s : Mr.Siddhartha Kumar Singh
For the Respondent/s : Mr.Raj Kishore Roy (GP18)
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CORAM: HONOURABLE MR. JUSTICE SANDEEP KUMAR
ORAL ORDER
3 11-08-2022Heard the parties.
Learned counsel for the State submits that he wants further time of two weeks to file counter affidavit.
On this, learned counsel for the petitioner submits that during pendency of the writ petition, the State has initiated proceedings for Basgit Parcha on 31.07.2020 vide Basgit Parcha case no. 01/20-21.
The State cannot proceed with the aforesaid case during pendency of this writ petition without filing the counter affidavit.
Put up this case after four weeks failing which, the Collector, Khagaria shall appear in person on the next date of hearing.
The Basgit Parcha case no. 01/20-21 shall remain stay during pendency of the writ petition.
(Sandeep Kumar, J) pooja/-
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