Patna High Court - Orders
Rajendra Prasad vs Shanti Devi &Ors on 8 August, 2014
Author: Rajendra Kumar Mishra
Bench: Rajendra Kumar Mishra
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.8210 of 2012
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1. Rajendra Prasad Son Of Late Chhote Lal Sah Resident Of Mohalla-
Chaukhandi, P.S. Bihar, Town Biharsharif, District Nalanda
.... .... Petitioner/s
Versus
1. Shanti Devi Daughter Of Late Thakur Chand Sao, Wife Of Parmeshwar
Sao Resident Of Mohalla Bhainsasur Chowk, P.S. Bihar, District Nalanda
2. Mahti Devi Daughter Of Late Thakur Chand Sao, Wife Of Om Prakash
Sao Resident Of Jhakroj Asthan, P.S. Mokama, District Patna
3. Jagdish Kumar Son Of Late Thakur Chand Sao Resident Of Mohalla-
Chaukhandipar, Town And P.S. Bihar, District Nalanda
4. Ram Narayan Sao Son Of Late Thakur Chand Sao Resident Of Mohalla-
Chaukhandipar, Town And P.S. Bihar, District Nalanda
5. Janardan Sao Minor Son Of Late Thakur Chand Sao Resident Of
Mohalla-Chaukhandipar, Town And P.S. Bihar, District Nalanda
6. Manti Devi Wife Of Late Sita Ram Resident Of Mohalla-Chaukhandipar,
Town And P.S. Bihar, District Nalanda
7. Raj Kumar Minor Son Of Late Sita Ram Resident Of Mohalla-
Chaukhandipar, Town And P.S. Bihar, District Nalanda
8. Jai Prakash Son Of Late Chhote Lal Sah Resident Of Mohalla
Chaukhandi, Town & P.O. Bihar District Nalanda
9. Binod Kumar Son Of Late Chhote Lal Sah Resident Of Mohalla
Chaukhandi, Town & P.O. Bihar District Nalanda
10. Ravindra Prasad Minor Son Of Late Chhote Lal Sah
11. Rajeev Prasad Minor Son Of Rajendra Prasad G.A.L. Appointed By The
Court Md. S.M. Ekuil Haque, Advocate, Biharsharif (Nalanda)
12. Sanjeev Prasad Minor Son Of Rajendra Prasad G.A.L. Appointed By
The Court Md. S.M. Ekuil Haque, Advocate, Biharsharif (Nalanda)
13. Nand Kishor Lal Son Of Late Kishun Sao Resident & P.O.-Pandarak,
District Patna
14. Ram Nand Sao Son Of Late Kishun Sao Resident Of Chash Bari Kali
Mandir, P.O. Chash, District Dhanbad
15. Jugeshwar Sao Son Of Late Kishun Sao Resident & P.S. Pandarak,
District Patna
16. Anand Lal Son Of Late Kishun Sao Resident & P.S. Pandarak, District
Patna
17. Prem Kumar Son Of Late Basant Lall Resident Of At Pandarak, P.O. &
P.S. Pandarak, District Patna
18. Suresh Kumar Son Of Late Basant Lall Resident Of At Pandarak, P.O.
& P.S. Pandarak, District Patna
19. Sunil Sao Son Of Late Basant Lall Resident Of At Pandarak, P.O. &
P.S. Pandarak, District Patna
20. Murari Sao Son Of Late Basant Lall Resident Of At Pandarak, P.O. &
P.S. Pandarak, District Patna
21. Shakti Kapoor Son Of Late Basant Lall Resident Of At Pandarak, P.O.
& P.S. Pandarak, District Patna
22. Rishi Kapoor Son Of Late Basant Lall Resident Of At Pandarak, P.O. &
Patna High Court CWJC No.8210 of 2012 (4) dt.08-08-2014 2
P.S. Pandarak, District Patna
23. Hira Lal Sao Son Of Late Hatho Sao Resident & P.S. Barh, District
Patna
24. Mahabir Sao Son Of Late Notho Sao Resident & P.S. Pandarak, District
Patna
25. Arvind Kumar S/O Late Mewa Sao Ramchandrapur, Biharsharif,
District Nalanda
26. Ramanand Gupta Son Of Fakirchand Sao Resident Of Mohalla
Chaukhandi, Town & P.S. Bihar District Nalanda
27. Om Prakash Son Of Fakirchand Sao Resident Of Mohalla Chaukhandi,
Town & P.S. Bihar District Nalanda
.... .... Respondent/s
Appearance :
For the Petitioner/s : Mr. Lala Sachindra Kumar
For the Respondent/s : Mr.
CORAM: HONOURABLE MR. JUSTICE RAJENDRA KUMAR
MISHRA
ORAL ORDER
4 08-08-2014Heard.
This application is directed under Article 227 of the Constitution of India against the order dated 20.03.2012 passed in the Title Appeal No. 39 of 2005 by the Court Additional District Judge, F.T.C. No.3, Nalanda, Biharsharif rejecting the application of the defendant-appellant filed under Order XLI Rule 27 of the Code of Civil Procedure to admit the certified copy, demand register of Municipality, Purnia of the year 1969-70 and 1973-74 in respect to suit premises and also the original letter No. 296 on 20.05.2010 issued by Public Information Officer, Bihar Sharif.
On perusal of the impugned order, I find no Patna High Court CWJC No.8210 of 2012 (4) dt.08-08-2014 3 illegality for interference with the same. Accordingly, this writ application is dismissed.
(Rajendra Kumar Mishra, J.) Shail/-
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