Patna High Court - Orders
The State Of Bihar & Ors vs Ganesh Choudhary on 5 September, 2014
Bench: Chief Justice, Ashwani Kumar Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Letters Patent Appeal No.832 of 2012
In
Civil Writ Jurisdiction Case No. 9548 of 2010
With
Interlocutory Application No.3811 of 2012
In
Letters Patent Appeal No.832 of 2012
======================================================
1. The State Of Bihar
2. The Secretary, Department of Food and Civil Supply, Government of
Bihar, Patna.
3. The Secretary, Department of Rural Development, Government of Bihar,
Patna.
4. District Magistrate, Nawada
5. Deputy Development Commissioner-Cum- Chief Executive Officer,
Deistrict Rural Development Authority, Nawada.
6. Deputy Development Commissioner Nawada.
7. Sub Divisional Officer, Rajauli, District- Nawada.
8. Block Development Officer, Rajauli-Cum- Chief Executive Officer of
Rajauli Panchayat Parishad, District- Nawada.
9. Block Supply Officer, Rajauli Cum Chief Executive Officer of Rajauli
Panchayat Parishad, District- Nawada.
.... ....Respondents-Appellants
Versus
Ganesh Choudhary, S/o Late Ram Lakhan Choudhary, Resident of Village-
Ramdasi, P.S- Rajauli, District- Nawada.
.... .... Petitioner-Respondent
======================================================
Appearance :
For the Appellants : Mr. Raisul Haque, S.C. 4
Md. Obaidullah, A.C. to S.C. 4
For the Respondent : Mr. Ajay Kumar Thakur, Advocate
Md.Imteyaz Ahmad, Advocate
======================================================
Patna High Court LPA No.832 of 2012 (6) dt.05-09-2014
2/2
CORAM: HONOURABLE THE CHIEF JUSTICE
And
HONOURABLE MR. JUSTICE ASHWANI KUMAR SINGH
ORAL ORDER
(Per: HONOURABLE THE CHIEF JUSTICE)
6 05-09-2014Appeal is devoid of merit.
Appeal is dismissed in limine. Interlocutory Application stands disposed of.
(R.M. Doshit, CJ) (Ashwani Kumar Singh, J) K.C.jha/-
U