Mahagama Anchal Matasya Jiwi ... vs The State Of Jharkhand Through The ...
2022 Latest Caselaw 2927 Jhar

               IN THE HIGH COURT OF JHARKHAND AT RANCHI

                            Civil Review No.73 of 2020

              Mahagama Anchal Matasya Jiwi Sahyog Samitee Limited, Mahagama
              through its Secretary, Mala Devi, Wife of Gouri Shankar, aged about
              43 years, Resident of Narrotampur, P.O. Mahaldar now Biswaskhani,
              P.S. Hanwara, District Godda                ...     ...     Petitioner
                                       Versus
              1. The State of Jharkhand through the Registrar, Co-operative
                 Societies, Jharkhand, Ranchi, P.O. & P.S. - Dhurwa, District -
                 Ranchi
              2. The Registrar, Co-operative Societies, Jharkhand, Ranchi, P.O. &
                 P.S. Dhurwa, District - Ranchi
              3. The Joint Registrar, Co-operative Society, Division at Dumka,
                 P.O. & P.S. Dumka, District Dumka;
              4. The Deputy Commissioner, Godda, P.O. & P.S. - Godda, District
                 Godda;
              5. District Co-operative Officer, Godda, P.O. & P.S. Godda, District
                 Godda;
              6. The Assistant Registrar, Co-operative Societies, Godda, at & P.O.
                 Godda, P.S. Godda, District Godda
              7. Mahagama Swawlambi Matasya Jiwi Sahyog Samittee, Mahagama
                 through its Chief Executive Officer cum Secretary, Ahsanul Haque
                 son of Md. Zakiruddin, at Village & P.O. Parsa, Via Mahagama,
                 P.S. Mahagama, District Godda ...          ...     Respondents
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CORAM: HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

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For the Petitioner : Mr. Rama Kant Tiwari, Adv. For the State : Ms. Bandana Sinha, A.C to G.A. - II

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04/29.07.2022 This civil review petition has been filed seeking review of the order/judgment dated 10.10.2018 passed by this Court in W.P.(C). No.1120/2013 whereby the said writ petition was disposed of in the light of the order dated 31.07.2012 passed in L.P.A. No.343/2010 and L.P.A. No.344/2010 finding the same issue involved in the W.P.(C). No.1120/2013 and L.P.A. No.343/2010 and L.P.A. No.344/2010.

2. Learned counsel for the petitioner seeks permission to withdraw this civil review petition.

3. Permission is accorded.

4. This civil review petition is dismissed as withdrawn.

(Anubha Rawat Choudhary, J.) Saurav/