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High CourtsSingle Bench(2006) 02 JH CK 0032

Bishwanath Ram and Besh Lal Ram vs Union of India (UOI) and Others

Jharkhand High Court · Decided on 1 February 2006 · Citation: (2006) 2 JCR 394

HON’BLE JUDGES
S.J. Mukhopadhaya, J
CASE NUMBER
Writ Petition (S) No''s. 5685 and 5693 of 2005
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Judgment

4 paragraphs · 157 words

S.J. Mukhopadhaya, J.—Both the cases relate to allocation of State u/s 72 of the Bihar Reorganization Act, 2000. It appears that the Advisory Committee constituted u/s 75 of the Bihar Reorganization Act, 2000, has recommended the names of the petitioners for allocating them the State of Bihar, though, they opted for the successor State of Jharkhand. Against such recommendation made by final tentative list of allocation, the petitioners stated to have filed objection petitions.

2.

In both the cases, no order has been issued by the Central Government u/s 72(2) of the Bihar Reorganization Act, 2000.

3.

In the facts and circumstances, the cases being pre-matured, this Court is not inclined to give any finding. The Central Government is required to issue notification of final allocation u/s 72(2) of the Bihar Reorganization Act, 2000, in accordance with law, taking into consideration the objection, if any, preferred by the petitioners.

4.

Both the writ petitions stand disposed of.