Ram Dut Yadav vs The State Of Bihar And Ors
2021 Latest Caselaw 6005 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                  Miscellaneous Jurisdiction Case No.714 of 2016
                                          In
                   Civil Writ Jurisdiction Case No.13473 of 2012
     ======================================================

Ram Dut Yadav Son of Late Ram Ekbal Yadav resident of village - Chakki, Rangi Dera, P.S. Brahmpur, District Buxar.

... ... Petitioner/s Versus

1. The State of Bihar

2. Settlement Officer, Bhojpur, Ara.

3. Mosmat Jawhwari Devi W/o Late Ram Sagar Singh

4. Dinesh Yadav

5. Sanjay Yadav

6. Ramesh Yadav, 4 to 6 Sons of Late Ram Sagar Singh, All residents of village

- Chakki, Rangi Dera, P.S. Brahmpur, District - Buxar.

... ... Opposite Party/s ====================================================== Appearance :

For the Petitioner/s : Mr. Bachan Jee Ojha, Advocate For the Opposite Party/s : Mr. Prabhat Kumar Verma, AAG-5 ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE ORAL JUDGMENT Date : 09-12-2021

The instant petition stands filed for restoration of

CWJC No. 13473 of 2012, titled as Ramdut Yadav Vs. The State

of Bihar & Ors., which stood dismissed for want of prosecution,

vide order dated 29th of September, 2015 passed by a coordinate

Bench of this Court.

For the reasons assigned, the application is allowed.

The order dated 29th of September, 2015 passed in CWJC No.

13473 of 2012, titled as Ramdut Yadav Vs. The State of Bihar &

Ors., is recalled and the petition is restored to its original Patna High Court MJC No.714 of 2016 dt.09-12-2021

number and position.

Re: CWJC No. 13473 of 2012

As prayed for, let the matter be listed before the

appropriate Bench, as per its seniority.

                                                                 (Sanjay Karol, CJ)
Amrendra/PKP
AFR/NAFR
CAV DATE
Uploading Date          10.12.2021
Transmission Date