Vishal Vikram Rana vs The High Court Of Judicature At ...
2021 Latest Caselaw 4009 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.10063 of 2021
     ======================================================

Vishal Vikram Rana, S/o Sri Sanjay Kumar Singh, R/o- Vill- Dumri, Baghra, Samastipur, Bihar- 848506 Presently residing at B-95, Buddha Colony, GPO, East Boring Canal Road, Patna- 800001.

... ... Petitioner/s Versus

1. The High Court of Judicature at Patna Through Registrar General, Patna High Court.

2. The State of Bihar through Secretary to Government, Law, Justice and Human Rights Department.

3. District and Sessions Judge Under the Judgeship of Sheikhpura.

4. Principal Judge, Family Court, Under the Judgeship of Sheikhpura.

5. Additional District Judge-I Under the Judgeship of Sheikhpura.

6. Additional District Judge- II Under the Judgeship of Sheikhpura.

... ... Respondent/s ====================================================== Appearance :

For the Petitioner/s : Mr. Vishal Vikram Rana, Advocate For the Respondent/s : Mr. S. D. Yadav (AAG-9) ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE S. KUMAR ORAL JUDGMENT (Per: HONOURABLE THE CHIEF JUSTICE)

Date : 09-08-2021 Petitioner has prayed for the following relief(s):

"1. That the present public interest litigation is at the instance of the petitioner a resident of this State of Bihar, under the provisions of Articles 226 and 227 of the Constitution of India, 1950, in exercise of the extraordinary discretionary writ jurisdiction of this Hon'ble Court, through which the petitioner has sought for a direction regarding malicious abuse of process of Present District and Session Judge, Principal Judge Family Court, A.D.J.-I, Patna High Court CWJC No.10063 of 2021 dt.09-08-2021

A.D.J.-II and other judicial officers under the Judgeship of Sheikhpura in the court campus and outside the court."

Learned counsel for the petitioner seeks permission

to withdraw the present petition.

Permission granted.

At this stage, learned counsel for the petitioner states

that he shall pursue the matter on the administrative side.

Well, we do not express any opinion for, regardless,

it is always open for the petitioner to take action, in accordance

with law.

The instant petition stands disposed of as withdrawn.

Interlocutory Application(s), if any, shall stand

disposed of.

(Sanjay Karol, CJ)

(S. Kumar, J) Amrendra/P.K.P AFR/NAFR CAV DATE Uploading Date 16.08.2021 Transmission Date