V.K.PRASAD - (1.) Let the name of learned counsel for the State Mr. V.K. Prasad appear in the cause list henceforth. From the office notes in F.A. No. 44/1994 it appears that the main case F.A. No.38/1994 was dismissed as withdrawn on 17 th October 1996. Other analogous cases being F.A. Nos.39/1994 to 43/1994 and 45/1994 to 51/1994 were disposed of by the Lok Adalat. From the connected record of F.A. No.38/1994, it further appears that the appellant-State of Bihar had preferred an application seeking withdrawal of the said appeal in view of the policy decision of the State Government contained in notification no.1217 dated 28th September 1996 of the Revenue and Land Reforms Department, Government of Bihar. The appeal which had valuation of less than 25,000/- was being withdrawn. Accordingly, by order dated 17 th October 1996 the appeal was dismissed as withdrawn.
(2.) In F.A. No.91/1994 from the office notes it appears that its analogous cases F.A. Nos. 63/1994 to 90/1994 and 92/1994 to 109/1994 were dismissed as withdrawn in Lok Adalat. From the connected record of F.A. No.63/1994 also it appears that by order dated 17 th October 1996 the appellant-State of Bihar was permitted to withdraw the appeal in view of the same Government notification no.1217 dated 28 th September 1996. F.A. No.110 of 1994 also carries similar office notes that analogous cases F.A. Nos.63/1994 to 90/1994 and 92/1994 to 109/1994 were dismissed as withdrawn on 17th October 1996.
(3.) In this background, learned counsel for the State Mr. V.K. Prasad seeks time to obtain instructions in the present appeals as to whether appellant-State is interested in prosecuting the same or would seek withdrawal in that regard. Accordingly, let the matter appear on 20 th July, 2017 under the same heading amongst first 10 cases. ;