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Bharat Paswan vs The State Of Bihar
2021 Latest Caselaw 6333 Patna

Citation : 2021 Latest Caselaw 6333 Patna
Judgement Date : 21 December, 2021

Patna High Court
Bharat Paswan vs The State Of Bihar on 21 December, 2021
          IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.5266 of 2021
     ======================================================

Bharat Paswan, Son of Musafir Paswan Resident of Village- Ananatpur, P.S. - Nauatpur, District- Patna ... ... Petitioner/s Versus

1. The State of Bihar through the District Magistrate, Patna

2. The Sub-Divisional Officer, Danapur District- Patna

3. The Block Development Officer, Nauatpur, Patna District- Patna

4. The Block Supply Officer, Nauatpur, Patna District- Patna ... ... Respondent/s ====================================================== Appearance :

For the Petitioner/s : Mr. N.K.Agrawal, Sr. Advocate Mr. Manoj Kumar Pandey, Advocate Ms. Preety Kunwar, Advocate For the Respondent/s : Mr. Lalit Kishore, A.G. ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE S. KUMAR ORAL JUDGMENT (Per: HONOURABLE THE CHIEF JUSTICE)

Date : 21-12-2021 Petitioner has prayed for the following relief(s):-

After the matter was heard for some time, learned

counsel for the petitioner does not want to press the present

petition, reserving liberty to file an appeal before the appropriate

authority.

Prayer allowed.

He may do so within a period of four weeks. Patna High Court CWJC No.5266 of 2021 dt.21-12-2021

Learned counsel for the State states that if any such

appeal is preferred by the petitioner within the aforesaid period,

limitation shall not come in the way and the appeal shall be

heard on merits, to be decided within a period of three months

from the date of its filing.

We only hope and expect the appropriate authority to

consider and decide the appeal on its own merit and with

reasonable dispatch.

We clarify that we have not expressed any opinion on

facts and law. All issues are left open.

Learned counsel for the parties undertake not to take

any unnecessary adjournment in such proceedings.

The present petition stands disposed of with the

liberty aforesaid.

Interlocutory application, if any, shall also stand

disposed of.

(Sanjay Karol, CJ)

( S. Kumar, J) Sujit/Ashwini

AFR/NAFR CAV DATE Uploading Date 22.12.2021 Transmission Date

 
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