Proprietor Arvind Kumar Singh vs The State Of Bihar
2021 Latest Caselaw 5942 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No. 4480 of 2021
     ======================================================

Proprietor Arvind Kumar Singh, Male aged about 53 years, Son of Late Deo Chandra Prasad Singh, Resident of Ward no. 27, North Bihar Tent House Sondho Compound, Damu Chowk, P.S. - Kazi Mohammadpur District Muzaffarpur.

... ... Petitioner/s Versus

1. The State of Bihar.

2. The District Magistrate cum - Collector, Muzaffarpur.

3. The Deputy Collector Nazarat, Muzaffarpur, District- Muzaffarpur.

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

For the Petitioner/s : Mr. Gajendra Kumar Singh with Mr. Rajiv Kumar, Advocates For the Respondent/s : Mr. Majoj Kumar, AC to GP 4 ====================================================== CORAM: HONOURABLE MR. JUSTICE RAJAN GUPTA and HONOURABLE MR. JUSTICE MOHIT KUMAR SHAH ORAL JUDGMENT (Per: HONOURABLE MR. JUSTICE RAJAN GUPTA)

Date : 07-12-2021

Heard learned counsel for the parties.

Admittedly, out of total amount of Rs. 80 lakhs an odd

claimed by the petitioner Rs. 60 lakhs an odd has been paid to

him. Rest of the claim has been rejected by the respondents on the

ground that the material supplied by the petitioner was

substandard. This disputed question of fact cannot be gone into in

a writ jurisdiction.

Patna High Court CWJC No.4480 of 2021 dt.07-12-2021

Learned counsel for the petitioner, thus, submits that he

may be allowed to withdraw the petition with liberty to avail

appropriate alternative remedy for claiming the rest of the amount.

Accordingly, the petition is dismissed as withdrawn with

liberty aforesaid.

(Rajan Gupta, J)

(Mohit Kumar Shah, J)

P.Kumar/Anand Kr.

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