Bablu Paswan vs The State Of Bihar
2021 Latest Caselaw 1137 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                        Letters Patent Appeal No.705 of 2019
                                         In
                   Civil Writ Jurisdiction Case No.7105 of 2015
     ======================================================

Bablu Paswan, S/o Alakhdeo Paswan, R/Village- Chanda, P.O.- Chanda, P.S. Athmalgola, District- Patna.

... ... Appellant/s Versus

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

2. Commissioner Home, Government of Bihar, Patna.

3. Secretary Commissioner, Panchayati Raj Govt. of Bihar, Patna.

4. Senior Deputy Collector, General Section, Patna.

5. District Officer, General Section, Patna.

6. Sub-Divisional Officer (S.D.O. Barh), Distt.- Patna.

7. Block Development Officer, Barh, Distt.- Patna.

8. Circle Officer, Athmalgola, Patna.

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

For the Appellant/s : Mr. Rajesh Kumar Sinha For the Respondent/s :

====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE S. KUMAR ORAL JUDGMENT (Per: HONOURABLE THE CHIEF JUSTICE)

Date : 24-02-2021

The present Letters Patent Appeal has been

preferred against the judgment dated 30.04.2019, passed by a

learned Single Judge in C.W.J.C. No. 7105 of 2015 titled as

Bablu Paswan Vs. the State of Bihar and Others.

Learned counsel for the appellant seeks permission

to withdraw the present appeal.

Patna High Court L.P.A No.705 of 2019 dt.24-02-2021

Permission granted.

As such, the present appeal stands dismissed as

withdrawn.

Interlocutory Application(s), if any, shall also stand

disposed of.

(Sanjay Karol, CJ)

(S. Kumar, J) Amrendra/P.K.P.

AFR/NAFR
CAV DATE
Uploading Date          25.02.2021
Transmission Date