Patna High Court - Orders
Singhasan Yadav vs The State Of Bihar & Ors on 9 April, 2012
Author: Sheema Ali Khan
Bench: Sheema Ali Khan
Patna High Court CWJC No.2577 of 2012 (2) dt.09-04-2012
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.2577 of 2012
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Singhasan Yadav
.... .... Petitioner/s
Versus
The State Of Bihar & Ors
.... .... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Abhitabh Kumar
For the Respondent/s : Mr. Tej Bahadur Singh Aag7
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CORAM: HONOURABLE JUSTICE SMT. SHEEMA ALI KHAN
ORAL ORDER
2 09-04-2012I.A. No. 2383 of 2012 is allowed.
Issue notice to respondent no.4 both by ordinary process and registered post requisites for which must be filed within a week failing which this writ petition shall stand dismissed without further reference to a bench.
List this case on appearance of respondent no.4. In the mean time the State counsel may obtain instructions and file a counter affidavit bringing on record the documents of Jamabandi with respect to the lands in question as well as any other revenue records.
Respondent's case is that he acquired the land through settlement by the State Government. The documents regarding the settlement should also be placed on record by the State Government to test its authenticity.
In the mean time operation of the order contained in Patna High Court CWJC No.2577 of 2012 (2) dt.09-04-2012 Annexure 5 annexed with I.A. No. 2383/2012 shall remain stayed.
(Sheema Ali Khan, J) haque/-