Patna High Court - Orders
Rajesh Ray, vs The State Of Bihar on 12 April, 2023
Author: Partha Sarthy
Bench: Partha Sarthy
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.19065 of 2021
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Rajesh Ray, son of Late Jhagaru Ray, resident of Village Ram Nagara, Police
Station Riga, District Sitamarhi.
... ... Petitioner/s
Versus
1. The State of Bihar through the Collector, Sitamarhi.
2. The Collector, Sitamarhi.
3. The Circle Officer, Riga within the District of Sitamarhi.
4. Bhuneshwar Rai, son of Late Sanchi Rai, resident of Village Ram Nagara,
Police Station, Riga, District Sitamarhi.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Pramod Kumar, Advocate
For the Respondent/s : Mr. Raj Kishore Roy, GP18
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CORAM: HONOURABLE MR. JUSTICE PARTHA SARTHY
ORAL ORDER
2 12-04-2023Heard learned counsel for the parties.
State to file counter affidavit within a period of four weeks.
Issue notice to the respondent no.4 both under ordinary process as well as speed post with A/D for which requisites etc. shall be filed within a period of one week, failing which this application shall stand rejected without further reference to the Bench.
Call for the lower Court records of Basgit Parcha Appeal No.114 of 1998 disposed of on 8.8.20219 by the learned Collector, Sitamarhi.
During pendency of this application no coercive steps Patna High Court CWJC No.19065 of 2021(2) dt.12-04-2023 2/2 shall be taken against the petitioner pursuant to the order dated 8.8.2019 (Annexure-1).
Put up this case on service of notice or on appearance of respondent no.4, whichever is earlier.
(Partha Sarthy, J) Bibhash/-
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