Achyuta Nand Prasad Verma vs State Of Bihar And Ors
2021 Latest Caselaw 5779 Patna

            IN THE HIGH COURT OF JUDICATURE AT PATNA
              Civil Writ Jurisdiction Case No.503 of 1996
======================================================

Achyuta Nand Prasad Verma, S/o Late Guru Prasad Lal, resident of Village- Panditpur, P.O. Rajgir, P.S. Rajgir, District- Nalanda.

... ... Petitioner/s Versus

1. The State of Bihar.

2. The Collector, Nalanda.

3. The Sub-Divisional Magistrate, Rajgir (Nalanda)

4. The Circle Officer, Rajgir (Nalanda)

5. Mr. Dawarika Prasad, Anchal Amin, Rajgir Circle Office, Nalanda.

6. Ramdeo Pandit, S/o Khiru Pandit

7. Lallo Pandit, S/o Khiru Pandit

8. Chotelal Pandit S/o Khiru Pandit

9. Lakhan Pandit S/o Khiru Pandit

10. Inderdeo Pandit S/o Khiru Pandit

11. Nandu Pandit S/o Shival Pandit

12. Rambriksha Pandit, Shival Pandit All private respondent nos. 6 to 12 are residents of Village Panditpur, P.O. Rajgir, P.S. Rajgir (Nalanda).

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

For the Petitioner : Mr. Ravi Bhushan Prasad Verma, Advocate For the State : Mr. Manoj Kumar, AC to GP-24 ====================================================== CORAM: HONOURABLE MR. JUSTICE VIKASH JAIN ORAL JUDGMENT Date : 02-12-2021 Heard learned counsel for the petitioner and learned

counsel for the State.

2. The present writ petition was admitted for hearing

by order dated 27.01.1998, and had been filed for the following

reliefs -

"For issuance of a writ of Certiorari quashing the order dated 25.11.1995 passed by the Circle Officer, Rajgir in a Measurement Case No. 01/95-96 without issuance of notice to the petitioner and on the basis of a false report submitted by the respondent no. 5 the Anchal Amin on Patna High Court CWJC No.503 of 1996 dt.02-12-2021

the basis of a deed order 16.08.1995 passed by the S.D.M. Rajgir in a proceeding under Section 144 of the Cr. P.C. in the case No. 408 (M) 95, which is challenged in this Court by Cr. Misc. Case No. 17445 of 1995 and the final order has been passed on 24.11.1995 has lost its force after expiry of 60 days from the date of its passing."

3. Mr. Ravi Bhushan Prasad Verma, learned counsel

for the petitioner seeks permission to withdraw the present writ

petition with liberty to contest Title Suit No. 337 of 2017 said to

have been filed by Ramdeo Pandit (respondent no. 6) and others

which is pending in the Court of Sub-Judge-I, Nalanda.

4. Permission is accorded. The writ petition is

dismissed as withdrawn with the aforesaid liberty.

(Vikash Jain, J) Ibrar//-

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Uploading Date        03.12.2021
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