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Patna High Court - Orders

Urmila Devi vs The State Of Bihar & Ors on 6 January, 2012

Bench: Chief Justice, Birendra Prasad Verma

   IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Letters Patent Appeal No.1987 of 2011
                                       In
             Civil Writ Jurisdiction Case No. 15987 of 2011
                                     With
               Interlocutory Application No. 8832 of 2011
                                       In
                    Letters Patent Appeal No.1987 of 2011
======================================================
Urmila Devi W/o Suryadeo Prasad, R/o Mohalla- Jagiraha, P.O.- Lakhaura,
P.S.- Lakhaura, Distt.- East Champaran.
                                                .... ....   Petitioner-Appellant
                                     Versus
1. The State of Bihar through Chief Secretary, Patna, Bihar.
2. Paras Nath Prasad S/o Gauri Lal Sah R/o Village- Fulwar, P.S.- Bangaria,
Distt.- East Champaran.
3. Dupi Lal Sah S/o Gauri Lal Sah R/o Village- Fulwar, P.S.- Bangaria,
Distt.- East Champaran.
4. Lal Bahadur Sah S/o Gauri Lal Sah R/o Village- Fulwar, P.S.- Bangaria,
Distt.- East Champaran.
5. Gauri Lal S/o Late Ramsurat Sah R/o Village- Fulwar, P.S.- Bangaria,
Distt.- East Champaran.
               ....       ....       Respondent/Plaintiff/Respondents 1st Set
6. Akali Devi W/o Late Hiralal Sah R/o Village- Rampur Khud, P.S.-
Darpa, P.O.- Narkotia, District- East Champaran.
7. Usha Devi @ Baghhi Devi W/o Late Hiralal Sah R/o Village- Juaffar,
P.O.- Juaffer, P.S.- Chauradana, District- East Champaran.
8. Most. Jiyani Devi W/o Late Krishna Prasad R/o Village- Rampur, P.S.-
Darpa, Distt.- East Champaran.
                      .... .... Respondents/Defendants/Respondents - 2nd Set
======================================================
Appearance :
For the Appellant        :       Mr. Ranjeet Kumar Singh, Advocate
                                 Mr. Sanjay Kumar, Advocate
For the Respondents          :   Mr. Rishi Raj Sinha, G.P.-19
 2             Patna High Court LPA No.1987 of 2011 (3) dt.06-01-2012


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                                                          Mrs. Archana Prasad, A.C. to G.P.-19
                      ======================================================
                      CORAM: HONOURABLE THE CHIEF JUSTICE
                                  and
                                  HONOURABLE MR. JUSTICE BIRENDRA PRASAD VERMA
                      ORAL ORDER
                      (Per: HONOURABLE THE CHIEF JUSTICE)


3.        6-1-2012

This Appeal preferred under Clause 10 of the Letters Patent arises from the order dated 19th September 2011 made on C.W.J.C. No. 15987 of 2011 filed under Article 227 of the Constitution against the order of the civil Court.

This Appeal is not maintainable as Letters Patent Appeal would not lie against an order made in a writ petition filed under Article 227 of the Constitution.

Appeal and the Application are accordingly dismissed.

(R.M. Doshit, CJ) (Birendra Prasad Verma, J) Pawan/-