Patna High Court - Orders
Dashrath Yadav vs Sadhu Yadav &Amp; Ors on 27 October, 2010
Author: Ravi Ranjan
Bench: Ravi Ranjan
IN THE HIGH COURT OF JUDICATURE AT PATNA
C.R. No.1457 of 2009
DASHRATH YADAV, SON OF LATE MARKAT YADAV,
RESIDENT OF VILLAGE-DEORADH, P.S. TIYER,
ANCHAL JAGDISHPUR, DISTRICT-BHOJPUR.
.....................OBJECTOR PETITIONER-PETITIONER.
Versus
1. SADHU YADAV, SON OF LATE JAMUNA AHIR,
RESIDENT OF VILLAGE-DEORADH, P.S. TIYER,
DISTRICT-BHOJPUR.
2. CHANDRAWATI DEVI, DAUGHTER OF LATE
JAMUNA AHIR, RESIDENT OF VILLAGE-DEORADH,
P.S. TIYER, DISTRICT-BHOJPUR.
3. MANTI DEVI, DAUGHTER OF LATE JAMUNA AHIR,
RESIDENT OF VILLAGE-DEORADH, P.S. TIYER,
DISTRICT-BHOJPUR.
4. CHINTA DEVI, DAUGHTER OF LATE JAMUNA
AHIR, RESIDENT OF VILLAGE-DEORADH, P.S.
TIYER, DISTRICT-BHOJPUR.
5. RAMJIT SINGH YADAV, SON OF LATE RAMRAJ
SINGH YADAV, RESIDENT OF VILLAGE-DEORADH,
P.S. TIYER, DISTRICT-BHOJPUR.
6. SAGAR SINGH YADAV, SON OF LATE RAMRAJ
SINGH YADAV, RESIDENT OF VILLAGE-DEORADH,
P.S. TIYER, DISTRICT-BHOJPUR.
7. JAG NARAYAN SINGH, SON OF LATE SHEO
NANDAN YADAV, RESIDENT OF VILLAGE-
DEORADH, P.S. TIYER, DISTRICT-BHOJPUR.
8. CHANDRAMA SINGH YADAV, SON OF LATE SHEO
NANDAN YADAV, RESIDENT OF VILLAGE-
DEORADH, P.S. TIYER, DISTRICT-BHOJPUR.
9. RIKHI SINGH YADAV, SON OF LATE SHEO
NANDAN YADAV, RESIDENT OF VILLAGE-
DEORADH, P.S. TIYER, DISTRICT-BHOJPUR.
10. SHRI RAM SINGH YADAV, SON OF LATE NANDAN
SINGH YADAV, RESIDENT OF VILLAGE-DEORADH,
P.S. TIYER, DISTRICT-BHOJPUR.
11. AYODHYA SINGH YADAV, SON OF LATE PARAS
SINGH YADAV, RESIDENT OF VILLAGE-DEORADH,
P.S. TIYER, DISTRICT-BHOJPUR.
2
12. SHAMBHU SINGH YADAV, SON OF LATE PARAS
SINGH YADAV, RESIDENT OF VILLAGE-DEORADH,
P.S. TIYER, DISTRICT-BHOJPUR.
13. VIR BAHADUR SINGH YADAV, SON OF LATE
PARAS SINGH YADAV, RESIDENT OF VILLAGE-
DEORADH, P.S. TIYER, DISTRICT-BHOJPUR.
14. MUSAFIR SINGH YADAV, SON OF LATE PARAS
SINGH YADAV, RESIDENT OF VILLAGE-DEORADH,
P.S. TIYER, DISTRICT-BHOJPUR.
15. KASHI NATH AHIR, SON OF LAKSHMAN AHIR,
RESIDENT OF VILLAGE-DEORADH, P.S. TIYER,
DISTRICT-BHOJPUR.
16. PARWATI DEVI, DAUGHTER OF LAKSHMAN AHIR,
RESIDENT OF VILLAGE-DEORADH, P.S. TIYER,
DISTRICT-BHOJPUR.
17. RAJESHWARY DEVI, DAUGHTER OF LAKSHMAN
AHIR, RESIDENT OF VILLAGE-DEORADH, P.S.
TIYER, DISTRICT-BHOJPUR.
18. MUNARI DEVI, DAUGHTER OF LAKSHMAN AHIR,
RESIDENT OF VILLAGE-DEORADH, P.S. TIYER,
DISTRICT-BHOJPUR.
...................................................................................DECREE
HOLDER-OPPOSITE PARTIES-OPPOSITE PARTIES.
-----------
For the petitioner: M/s. Sarvendra Kumar Verma and Nitesh
Krishna, Advocates.
-----------
7. 27.10.2010. After some argument, learned counsel for the petitioner seeks permission to withdraw this Civil Revision to avail any other recourse, if the same is available under law.
Permission is accorded.
As a result, this Civil Revision is dismissed as withdrawn.
( Dr. Ravi Ranjan, J) Sanjay-II