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Maheshwar Rai vs The State Of Bihar And Ors
2021 Latest Caselaw 5046 Patna

Citation : 2021 Latest Caselaw 5046 Patna
Judgement Date : 27 October, 2021

Patna High Court
Maheshwar Rai vs The State Of Bihar And Ors on 27 October, 2021
                 IN THE HIGH COURT OF JUDICATURE AT PATNA
                           CIVIL REVIEW No.52 of 2019
                                         In
                   Civil Writ Jurisdiction Case No.8568 of 2015
     ======================================================

Maheshwar Rai S/o Sri Premi Rai Resident of Village-Gaura, P.O. Chochani Chhapra, P.S. and Circle Block-Paroo,Dist.-Muzaffarpur

... ... Petitioner Versus

1. The State of Bihar.

2. The District Magistrate, Dist.-Muzaffarpur.

3. The District Supply Officer, Muzaffarpur, Dist.-Muzaffarpur.

4. The Sub-Divisional Officer, Su-Muzaffarpur West, Dist.-Muzaffarpur.

5. The Block Development Officer, Block-Paroo, Dist.Muzaffarpur.

6. The Block Supply Officer, Block-Paroo, Dist.-Muzaffarpur.

... ... Opposite Parties ====================================================== Appearance :

For the Petitioner : Mr. Suraj Narain Yadav, Advocate For the Opposite Parties: Nil ====================================================== CORAM: HONOURABLE MR. JUSTICE VIKASH JAIN ORAL JUDGMENT Date : 27-10-2021

The present review petition has been filed against the

judgment dated 13.08.2018 passed in C.W.J.C. No. 8568 of 2015.

2. Learned counsel for the petitioner appears and

submits that the petitioner's counsel could not be present in the

Court on the day when the matter was taken up and dismissed

on the ground of delay and laches as the petitioner had

approached this Court after an inordinate delay of more than

three years since passing of the impugned order.

3. Having heard learned counsel for the petitioner,

this Court is not inclined to interfere in the matter. The Patna High Court C. REV. No.52 of 2019 dt.27-10-2021

petitioner has not shown any error, much less apparent, in the

judgment dated 13.08.2018, or any other circumstance as may

warrant interference. No case for review has been made out by

the petitioner.

4. As such, the review petition stands dismissed.

(Vikash Jain, J) Ibrar//-

AFR/NAFR              NAFR
CAV DATE              N.A.
Uploading Date        01.11.2021
Transmission Date     N.A.
 

 
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