Nunu Choudhary vs The State Of Bihar
2021 Latest Caselaw 5775 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No. 8842 of 2020
     ======================================================

Nunu Choudhary, aged about 58 years, Male Son of Late Channu Choudhary, Resident of Village Bishanpur. P.S. Saketpur, District Darbhanga.

... ... Petitioner/s Versus

1. The State of Bihar through the Principal Secretary, Department of Urban Development and Housing Government of Bihar, Patna.

2. The Principal Secretary, Department of Urban Development and Housing, Government of Bihar, Patna.

3. Chief Engineer, BUIDCO (Bihar Urban Infrastructure Development Corporation Ltd.) Department of Urban Development and Housing, Government of Bihar, Patna.

4. Superintending Engineer, BUIDCO, Department of Urban Development and Housing, Government of Bihar, Patna.

5. District Magistrate, Darbhanga.

6. Deputy Development Commissioner, Darbhanga.

7. Executive Officer, Nagar Parishad, Benipur District Darbhanga.

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

For the Petitioner/s : Mr. Ajay Kumar Thakur, with Mr. Md.Imteyaz Ahmad, Advocates For the Respondent No. 7 : Mr. Manish Kumar, Advocate For the State : Mr. Rakesh Ambastha, AC to AAG 7 ====================================================== CORAM: HONOURABLE MR. JUSTICE RAJAN GUPTA and HONOURABLE MR. JUSTICE MOHIT KUMAR SHAH ORAL JUDGMENT (Per: HONOURABLE MR. JUSTICE RAJAN GUPTA)

Date : 02-12-2021

Heard learned counsel for the parties.

After arguing at some length, Mr. Ajay Kumar Thakur,

learned counsel for the petitioner submits that he may be allowed

to withdraw the petition. However, a direction be issued to the

respondents to refund the earnest money deposited by him.

Patna High Court CWJC No.8842 of 2020 dt.02-12-2021

Learned counsel for the respondents submits that the

earnest money, if not already refunded, shall be refunded within

two weeks from today.

Needless to observe that the petitioner shall be at liberty

to participate in any fresh tender floated in future.

The writ petition stands disposed off.

(Rajan Gupta, J)

(Mohit Kumar Shah, J)

P. Kumar/Anand Kr.

AFR/NAFR CAV DATE Uploading Date Transmission Date