Patna High Court - Orders
The Bihar Industrial Area Devp vs Md.Murtaza Khan on 29 July, 2009
Author: Shiva Kirti Singh
Bench: Shiva Kirti Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
LPA No.742 of 2009
THE BIHAR INDUSTRIAL AREA DEVELOPMENT AUTHORITY
Versus
JAINENDRA KUMAR
-----------
LPA No.833 of 2009
THE BIHAR INDUSTRIAL AREA DEVELOPMENT AUTHORITY
Versus
MANOJ KUMAR & ANR
-----------
LPA No.836 of 2009
THE BIHAR INDUSTRIAL AREA DEVELOPMENT AUTHORITY
Versus
MD.MURTAZA KHAN
-----------
LPA No.837 of 2009
THE BIHAR INDUSTRIAL AREA DEVELOPMENT AUTHORITY
Versus
BIRENDRA PRATAP SINGH
-----------
LPA No.838 of 2009
THE BIHAR INDUSTRIAL AREA DEVELOPMENT AUTHORITY
Versus
RAM RATAN SINGH
-----------
LPA No.846 of 2009
THE BIHAR INDUSTRIAL AREA DEVELOPMENT AUTHORITY
Versus
PURUSOTTAM PASWAN & ANR
-----------
LPA No.847 of 2009
THE BIHAR INDUSTRIAL AREA DEVELOPMENT AUTHORITY
Versus
KAUSHALYA DEVI
-----------
LPA No.848 of 2009
THE BIHAR INDUSTRIAL AREA DEVELOPMENT AUTHORITY
Versus
ANWARI KHATOON
-----------
LPA No.859 of 2009
THE CHAIRMAN,BIHAR INDUSTRIAL AREA DEVELOPMENT AUTHORITY
Versus
BINDA RAM & ORS
-----------
2 29/07/2009A third supplementary affidavit has been filed on behalf of the appellants bringing certain subsequent development on record. -2- Learned counsels for the respondents pray for some time to seek instruction.
As prayed for, put up these appeals under the same heading after ten days. The cases shall retain their position in the list.
(Shiva Kirti Singh, ACJ.) (Anjana Prakash, J.) AMIN