Patna High Court - Orders
State Of Bihar vs Janki Prasad & Ors on 9 February, 2012
Author: Mungeshwar Sahoo
Bench: Mungeshwar Sahoo
Patna High Court FA No.251 of 1982 (23) dt.09-02-2012
IN THE HIGH COURT OF JUDICATURE AT PATNA
First Appeal No.251 of 1982
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State Of Bihar
.... .... Appellant/s
Versus
Janki Prasad & Ors
.... .... Respondent/s
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Appearance :
For the Appellant/s : Mr. Amrendra Kumar Sinha
Mr. Jc To G.P.6
Mr. T.N.Maitin
For the Respondent/s : Mr. M/S.Prabhakar Tekriwal
Mr. Ashok Kumar Singh
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CORAM: HONOURABLE MR. JUSTICE MUNGESHWAR
SAHOO
ORAL ORDER
23 09-02-2012This first appeal arises out of land acquisition matter. The appeal is valued at Rs.88,596.41 paise which is less then Rs.1,00,000/-. In view of the State Government notification No.15/DLA Policy- Lok Adalat-03/03-1495/Rev., Patna, dated 20.08.2010 the learned AC to SC 6 seeks permission to withdraw this first appeal since the valuation of this appeal is less then Rs.1,00,000/-. Accordingly, the prayer is allowed and the first appeal is dismissed as withdrawn.
(Mungeshwar Sahoo, J) S.S.