LAWS(PAT)-2010-4-273

MAHARAJA KAMAL SINGH Vs. STATE OF BIHAR

Decided On April 08, 2010
MAHARAJA KAMAL SINGH S/O LATE MAHARAJA RAM RAN VIJOY PRASAD SINGH Appellant
V/S
STATE OF BIHAR Respondents

JUDGEMENT

(1.) Both these appeals are directed against a common Judgment and order passed by a learned Single Judge of this Court dated 13th of December, 1996 whereby writ petitions preferred by the appellants bearing CWJC Nos. 4126 and 2964 of 1985 respectively were dismissed.

(2.) These appeals were earlier decided against the appellants by judgment and order dated 3rd November, 2006 against which the appellants moved the Supreme Court through Civil Appeal No. 5220 of 2009 which was allowed on 06.08.2009. The Apex Court set aside the order of the Division Bench passed in these appeals and allowed an application which had been rejected by the Division Bench, for bringing legal representatives of 4th Respondent on record and remanded the matter to this Court with a request to hear and dispose of the matter afresh after due notice to the legal representatives of the 4th Respondent.

(3.) On 05.10.2009 notices were issued to the newly added respondents which appear to have been validly served but they have chosen not to appear and contest these appeals.