Patna High Court - Orders
Smt. Shweta Gupta vs The State Of Bihar & Ors on 26 August, 2014
Author: Shivaji Pandey
Bench: Shivaji Pandey
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.19316 of 2013
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1. Smt. Shweta Gupta @ Shweta Gupta Wife Of Ramakant Sah @ Brajesh
Sah Resident Of Village- Mathian, Post- Durgadih, P.S.- Bikramganj,
District- Rohtas
.... .... Petitioner/s
Versus
1. The State Of Bihar Through The District Magistrate, Rohtas At Sasaram
2. The Deputy Collector Land Reformer, Bikramganj, Rohtas
3. The Circle Officer Dawath, Bikramganj, Rohtas
4. Durga Sah Son Of Late Bira Sah Resident Of Village- Dawath, Police
Station- Dawath, District- Rohtas
5. Chamru Sah Son Of Late Bira Sah Resident Of Village- Dawath, Police
Station- Dawath, District- Rohtas
6. Mosmatt Phuljariya Kuer Wife Of Late Somaru Sah Resident Of Village-
Dawath, Police Station- Dawath, District- Rohtas
7. Santi Devi Wife Of Dasrath Sah Resident Of Village- Mathiya, P.O.-
Durga Diah, Police Station- Bikramganj, District- Rohtas
.... .... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Lal Bahadur Singh
For the Respondent/s : Mr.
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CORAM: HONOURABLE MR. JUSTICE SHIVAJI PANDEY
ORAL ORDER
2 26-08-2014Issue notice to respondents no.4 to 7 for which requisites etc. under registered cover with A/D as well as ordinary process must be filed within two weeks, failing which this application shall stand rejected without further reference to a Bench.
Let this case be listed upon appearance of the aforesaid respondents.
In the meantime, counsel for the State, if so likes, may file counter affidavit.
(Shivaji Pandey, J) AnilKrSinha/-
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