Patna High Court
Sriram Singh vs The State Of Bihar Through Its ... on 21 October, 2021
IN THE HIGH COURT OF JUDICATURE AT PATNA
Letters Patent Appeal No.133 of 2021
In
Civil Writ Jurisdiction Case No.8087 of 2020
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Sriram Singh, S/o Late Nagendra Singh, Resident of Vill-Gothani, P.O.-
Bhadwa Bazar, P.S. Rafiganj, District-Aurangabad.
... ... Appellant/s
Versus
1. The State of Bihar through its Principal Secretary, Land Revenue
Department, Government of Bihar, Patna.
2. The Collector, Aurangabad.
3. The Superintendent of Police, Aurangabad.
4. The Sub-Divisional Magistrate, Aurangabad.
5. The Circle Officer, Rafiganj, Aurangabad.
6. The S.H.O., Rafiganj Police Station, Aurangabad.
7. Awadhesh Kumar Singh, S/o Not Known, the then Circle Officer, Rafiganj,
Aurangabad.
8. Rajeev Ranjan Gupta, S/o Not Known, the then S.H.O., Rafiganj Police
Station, Aurangabad.
9. Shailesh Kumar Singh, Son of Late Surendra Kumar Singh, resident of Vill
and P.O.-Dharah, P.S.-Goh, Distt-Aurangabad.
10. Sunil Kumar Singh, Son of Late Surendra Kumar Singh, resident of Vill and
P.O.-Dharah, P.S.-Goh, Distt-Aurangabad.
11. Sanjay Kumar Singh, Son of Late Surendra Kumar Singh, resident of Vill
and P.O.-Dharah, P.S.-Goh, Distt-Aurangabad.
12. Dhananjay Kumar Singh, son of Late Surendra Kumar Singh, resident of
Vill and P.O.-Dharah, P.S.-Goh, Distt-Aurangabad.
13. Binjay Singh, Son of Late Nagendra Singh, resident of Vill-Gothani, P.O.-
Bhadwa Bazar, P.S.-Rafiganj, Distt.-Aurangabad.
14. Sushil Kumar Singh, Son of Late Nagendra Singh, resident of Vill-Gothani,
P.O.-Bhadwa Bazar, P.S.-Rafiganj, Distt.-Aurangabad.
15. Rampukar Singh, Son of Late Nagendra Singh, resident of Vill-Gothani,
P.O.-Bhadwa Bazar, P.S.-Rafiganj, Distt.-Aurangabad.
16. Santosh Kumar Singh, Son of Late Nagendra Singh, resident of Vill-
Gothani, P.O.-Bhadwa Bazar, P.S.-Rafiganj, Distt.-Aurangabad.
Patna High Court L.P.A No.133 of 2021 dt.21-10-2021
... ... Respondent/s
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Appearance :
For the Appellant/s : Mr.Suresh Mishra, Advocate
For the Respondent/s : Mr. Md. Khurshid Alam, A.A.G. 12
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CORAM: HONOURABLE THE CHIEF JUSTICE
and
HONOURABLE MR. JUSTICE RAJAN GUPTA
ORAL JUDGMENT
(Per: HONOURABLE THE CHIEF JUSTICE)
Date : 21-10-2021
This appeal is directed against the
judgment/order dated 07.01.2021 passed in C.W.J.C. No.
8087 of 2020, titled as Sriram Singh. Vs. The State of Bihar
& Ors., by a learned Single Bench of this Court.
Having heard learned counsel for the parties, we
are not inclined to interfere with the impugned
judgment/order, more so for the reason that we do not find
any legal infirmity therein. Dispute inter se two
private parties is pending before a Civil Court. As such, it is
open for the appellant to pursue the remedies before the said
Forum.
The appeal filed is misconceived and there is no
reason for us to interfere with the impugned judgment/
order.
The appeal is dismissed.
Patna High Court L.P.A No.133 of 2021 dt.21-10-2021
Interlocutory application, if any, shall also stand
disposed of.
(Sanjay Karol, CJ)
( Rajan Gupta, J)
K.C.Jha/-
AFR/NAFR
CAV DATE
Uploading Date 22.10.2021
Transmission Date
