Patna High Court
Nagendra Prasad Singh vs The State Of Bihar on 12 January, 2024
Author: Harish Kumar
Bench: Harish Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
CIVIL REVIEW No.309 of 2023
In
Miscellaneous Jurisdiction Case No.1989 of 2017
======================================================
Nagendra Prasad Singh Son of Late Ram Chandra Prasad Singh, Resident of
Village- Mahuri, P.S- Nalanda, District- Nalanda.
... ... Petitioner/s
Versus
1. The State of Bihar through The District Magistrate, Nalanda, Biharsharif
Shri Tyag Ranjan.
2. Mr. Subodh Kumar, the District Land Acquisition Officer-Cum-Competent
Authority, Nalanda, Biharsharif.
3. Mr. K.K. Singh, The Deputy General Manager Technical, Bihar State Road
Development Corporation Limited, Pariyojna Karyanawan Ikai, Rajgir,
District Nalanda.
4. Shivdani Singh, Son of Bachchan Singh alias Bachuchu Singh, Resident of
Village-Mahuri, Police Station Silaw, District Nalanda.
5. Yogendra Prasad Singh, Son of Late Ram Anugrah Singh @ Anugrah Singh,
Resident of Village-Mahuri, Police Station Silaw, District Nalanda.
6. Santosh Kumar, Son of Late Umesh Kumar, Resident of Village-Mahuri,
Police Station Silaw, District Nalanda.
7. Awadhesh Singh, Son of Late Tunni Singh @ Tunni Lal Singh, Resident of
Village-Mahuri, Police Station Silaw, District Nalanda.
8. Ashok Giri, Son of Dina Nath Giri, Resident of Village-Mahuri, Police
Station Silaw, District Nalanda.
... ... Opposite Party/s
======================================================
Appearance :
For the Petitioner/s : Mr. Rajnish Kumar
For the Opposite Party/s : Mr. Md. Khurshid Alam (Aag 12)
======================================================
CORAM: HONOURABLE MR. JUSTICE HARISH KUMAR
ORAL JUDGMENT
Date : 12-01-2024
Heard the parties.
2. The instant application has been filed for review of
the order dated 27.09.2023, passed in MJC No. 1989 of 2017
whereby the contempt petition was disposed of with a liberty to
the petitioner to pursue his case pending before the Land
Acquisition Rehabilitation and Settlement Authority.
3. It is submitted on behalf of the petitioner that the
Patna High Court C. REV. No.309 of 2023 dt.12-01-2024
date on which the order was passed, the matter had already been
transferred to the Court of Learned District and Sessions Judge,
Nalanda from where it has been sent to the Court of learned
Additional Sessions Judge, 6th Biharsharif for further
proceeding, thus, the petitioner prays for necessary correction in
the order by way of the review petition.
4. In view of the averments made in the review
application and the submissions advanced, this Court modified
the earlier order dated 27.09.2023 and further gives liberty to
the petitioner to pursue his case pending before the learned
Additional District Judge, 6th Biharsharif (Nalanda).
5. Accordingly the order dated 27.09.2023 stands
modified and reviewed to the extent indicated hereinabove.
6. It is expected that the learned Court in seisin shall
take all the endeavors to conclude the Land Acquisition Case
No. 10/2014-15 expeditiously, preferably within a period of 1
year from the date of receipt/ production of the copy of the
order.
7. The present application stands disposed of.
(Harish Kumar, J)
supratim/-
AFR/NAFR NAFR
CAV DATE NA
Uploading Date 19.01.2024
Transmission Date NA
