Umeshwar Dayal vs The State Of Bihar
2021 Latest Caselaw 5286 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                        Letters Patent Appeal No.3 of 2020
                                          In
                  Civil Writ Jurisdiction Case No.19515 of 2015
     ======================================================

Umeshwar Dayal, Son of Late Bishnu Dayal @ Late Vishnu Dayal resident of Village- Khaira, P.S.- Gaurichak, District- Patna. At present residing a Mohalla- Sarswati Nagar, Chas, P.S.- Chas, District- Bokaro (Jharkhand).

... ... Appellant/s Versus

1. The State of Bihar through the Secretary, Road Construction Department, Bihar, Patna.

2. The District Magistrate, Patna.

3. District Land Acquisition Officer, Patna.

4. Bihar State Road Development Corporation Limited through its Managing Director, Head Quarter RCD- Mech. Work shop Sheikhpura Patna- 800014.

5. The B. S. C. P. L. Infrastructure Limited Project Office Jalbigha Near Surya Mandir Punpun District- Patna through its Managing Director.

6. The Chadha and Chadha Construction Daulatpur, N.H.- 30 Bakhtiyarpur, District- Patna through its Managing Director.

... ... Respondent/s ====================================================== Appearance :

For the Appellant/s : Mr. Bharat Lal, Advocate For the Respondent/s : Mr. Rameshwar Roy, Advocate ====================================================== CORAM: HONOURABLE MR. JUSTICE RAJAN GUPTA and HONOURABLE MR. JUSTICE MOHIT KUMAR SHAH ORAL JUDGMENT (Per: HONOURABLE MR. JUSTICE RAJAN GUPTA)

Date : 17-11-2021

Heard learned counsel for the parties.

Admittedly, there is dispute of title for the ownership of

the lands in question, the same cannot be decided in a writ

jurisdiction.

Patna High Court L.P.A No.3 of 2020 dt.17-11-2021

Learned counsel for the appellant, after addressing the

Court at some length, prays that he may be allowed to withdraw

the appeal with liberty to approach the Civil Court for a decision

regarding the ownership of the lands in question.

In view of above, the Letters Patent Appeal stands

disposed off as withdrawn with liberty aforesaid.

Interlocutory Application(s), if any, stands disposed of.

(Rajan Gupta, J)

( Mohit Kumar Shah, J)

Anjani/-

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Uploading Date        20.11.2021
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