Patna High Court
Jai Lal Pandit vs The State Of Bihar And Ors on 1 August, 2022
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.1831 of 2018
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Kamlesh Kumar S/o- Sri Mahendra Sahani, Resident of Village- Semra, P.O.-
Koilahara, P.S.- Madhuban, Anchal- Tetariya, District- East Champaran.
... ... Petitioner/s
Versus
1. The State Of Bihar
2. Collector, East Champaran.
3. Circle Officer, Madhuban Anchal, District- East Champaran.
4. Sri Ram Singar Baitha, S/o- Late Shivdhari Baitha, Resident of Village-
Punas, P.O.- Tetariya, P.S.- Madhuban, District- East Champaran.
... ... Respondent/s
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with
Civil Writ Jurisdiction Case No. 281 of 2018
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Raj Kishore Rai S/o Late Ramdeo Rai, Resident of Village P.O. Garahiya,
P.S.- Madhuban, Anchal-Tatariya, District-East Champaran.
... ... Petitioner/s
Versus
1. The State Of Bihar
2. Collector, East Champaran.
3. Circle Officer, Madhuban Anchal, District-East Champaran.
4. Most. Geniya devi, W/o-Late Gauri Ram, Resident of Village-Punas, P.O.-
Gorahiya, P.S.-Madhuban, District-East Champaran.
... ... Respondent/s
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with
Civil Writ Jurisdiction Case No. 1125 of 2018
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Jai Lal Pandit S/o Late Jhapsi Pandit, resident of Village- Lahladpur Punas,
Anchal- Tetariya, District- East Champaran.
... ... Petitioner/s
Versus
1. The State Of Bihar
2. Collector, East Champaran.
3. Circle Officer, Madhuban Anchal, District- East Champaran.
4. Bizu Manjhi, S/o Ramjiwan Manjhi.
5. Ezaz, S/o Md. Ainus. Both are resident of Village- Punas, P.O.- Tetariya,
P.S.- Madhuban, District- East Champaran.
Patna High Court CWJC No.1831 of 2018 dt.01-08-2022
... ... Respondent/s
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with
Civil Writ Jurisdiction Case No. 1163 of 2018
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Ganesh Sahni S/o Late Gyanchand Sahni, Resident of Village P.O.- Garahiya,
P.S. Madhuban, District- East Champaran.
... ... Petitioner/s
Versus
1. The State Of Bihar
2. Collector, East Champaran.
3. Circle Officer, Madhuban Anchal, District- East Champaran.
4. Sri Ram Singar Baitha, S/o Late Shivdhari Baitha, resident of Village-
Punas, P.O.- Tetariya, P.S.- Madhuban, District- East Champaran.
5. Ahmad Ansari, S/o Late Isharail Ansari, Resident of Village- Lahladpur,
P.O.- Garahiya, P.S.- Madhuban, District- East Champaran.
6. Jamadar Manjhi, S/o Late Chait Manjhi, Resident of Village- Manikpur,
P.O.- Garahiya, P.S.- Madhuban, District- East Champaran.
... ... Respondent/s
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with
Civil Writ Jurisdiction Case No. 1823 of 2018
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Smt. Tara Devi W/o- Kishori Lal Prasad, Presently Resident of Village-
Tajpur Najir @ Gazahiya, P.S.- Madhuban, District- East Champaran.
... ... Petitioner/s
Versus
1. The State Of Bihar
2. Collector, East Champaran.
3. Circle Officer, Madhuban Anchal, District- East Champaran.
4. Kishori Rai, S/o- Late Bechan Rai, Resident of- Lahladpur, P.S.- Madhuban,
District- East Champaran.
... ... Respondent/s
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Appearance :
(In Civil Writ Jurisdiction Case No. 1831 of 2018)
For the Petitioner/s : Mr.Navesh Nandan, Adv
For the Respondent/s : Mr.P.N. Shahi- AAG6
(In Civil Writ Jurisdiction Case No. 281 of 2018)
For the Petitioner/s : Mr.Navesh Nandan, Adv
For the Respondent/s : Mr.Lalit Kishore- AG
(In Civil Writ Jurisdiction Case No. 1125 of 2018)
For the Petitioner/s : Mr.Navesh Nandan, Adv
For the Respondent/s : Mr.Lalit Kishore- AG
Patna High Court CWJC No.1831 of 2018 dt.01-08-2022
(In Civil Writ Jurisdiction Case No. 1163 of 2018)
For the Petitioner/s : Mr.Navesh Nandan, Adv
For the Respondent/s : Mr.Anjani Kumar- AAG4
(In Civil Writ Jurisdiction Case No. 1823 of 2018)
For the Petitioner/s : Mr.Navesh Nandan, Adv
For the Respondent/s : Mr.Lalit Kishore- AG
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CORAM: HONOURABLE THE CHIEF JUSTICE
and
HONOURABLE MR. JUSTICE S. KUMAR
ORAL JUDGMENT
(Per: HONOURABLE MR. JUSTICE S. KUMAR )
Date : 01-08-2022
Heard learned counsel for the parties.
After the matter was heard for some time, finding the Bench
not to be in favour of the submission made by the learned counsel
for the petitioners, learned counsel for the petitioners, under
instruction, states that the petitions, in their present form, may
be permitted to be withdrawn reserving liberty to file afresh
with better particulars on the same and subsequent cause of
action, if so required and desired.
Prayer allowed.
Petition is disposed of as withdrawn with the liberty
aforesaid.
As and when such petition is filed, registry shall process it
immediately and have it listed before the appropriate Court.
Also liberty reserved to the petitioners to take recourse to
such other remedies as are otherwise available in accordance
Patna High Court CWJC No.1831 of 2018 dt.01-08-2022
with law.
Interlocutory application(s), if any, shall also stand
disposed of.
(Sanjay Karol, CJ)
( S. Kumar, J)
ranjan/-
AFR/NAFR NAFR
CAV DATE NA
Uploading Date
Transmission Date NA
