Tirhut Automobiles, Maripur, ... vs The State Of Bihar
2021 Latest Caselaw 6279 Patna

Citation : 2021 Latest Caselaw 6279 Patna
Judgement Date : 20 December, 2021

Patna High Court

Tirhut Automobiles, Maripur, ... vs The State Of Bihar on 20 December, 2021

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.19744 of 2019
     ======================================================

Tirhut Automobiles, Maripur, Muzaffarpur through its proprietor Sanjay Kumar Goyenka, aged about 51 years, Gender-Male, Son of Shankar Prasad Goyenka, Resident of Maripur, P.S. Kazi-muhammadpur, Muzaffarpur, District- Muzaffarpur.

... ... Petitioner/s Versus

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

2. The Municipal Commissioner, Muzaffarpur Municipal Corporation, Muzaffarpur.

3. The Mayor, Municipal Corporation, Muzaffarpur.

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

For the Petitioner/s : Mr. Vinay Ranjan, Advocate For the Respondent/s : Mr. Yogendra Pd. Sinha, AAG-7 ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE S. KUMAR ORAL JUDGMENT (Per: HONOURABLE THE CHIEF JUSTICE)

Date : 20-12-2021

Heard learned counsel for the parties.

Petitioner has prayed for the following relief(s):- Patna High Court CWJC No.19744 of 2019 dt.20-12-2021

Learned counsel for the petitioner, under instructions,

seeks permission to withdraw the present petition reserving liberty

to file a fresh petition, on the same and subsequent cause of action,

if so required and desired.

Permission granted with liberty as prayed for.

Liberty also reserved to the petitioner to make a

mention for listing of the petition on priority basis. As and when

any such mention is made, Joint Registrar (List) shall take steps

for listing the petition at the earliest.