Shila Devi Alias Sheela Devi vs The State Of Bihar
2021 Latest Caselaw 1166 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                         Letters Patent Appeal No.498 of 2019
                                            In
                    Civil Writ Jurisdiction Case No.17090 of 2018
     ======================================================

Shila Devi alias Sheela Devi, W/o Abdhesh Prasad, Resident of Mithapur, P.O.-G.P.O., P.S.-Jakkanpur, District-Patna.

... ... Appellant/s Versus

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

2. The District Magistrate-cum-Collector Patna, Distt.- Patna

3. Patna Municipal Commissioner, Distt.- Patna

4. Senior Superintendent of Police, Patna, distt.- Patna

5. Executive Engineer, Patna Municipal Corporation, Distt.- Patna

6. Assistant Engineer, Patna Municipal Corporation, Distt.- Patna

7. Junior Engineer, Patna Municipal Corporation, Distt.- Patna

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

For the Appellant/s : Mr. Sumeet Kumar Singh, Advocate Ms. Alka Singh, Advocate Mr. Anil Kumar Sinha, Advocate For the Respondent/s : Mr. Yogendra Prasad Sinha (AAG-7) Mr. Prasoon sinha, Advocate Mr. Sanjay Prakash Verma, Advocate ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE S. KUMAR ORAL JUDGMENT (Per: HONOURABLE THE CHIEF JUSTICE)

Date : 01-03-2021

The present Letters Patent Appeal has been

preferred against the order dated 03.04.2019, passed by a

learned Single Judge of this Court in C.W.J.C. No. 17090 of

2018, titled as Shila Devi @ Sheela Devi Vs. the State of Bihar

and Others.

Patna High Court L.P.A No.498 of 2019 dt.01-03-2021

Learned counsel for the appellant seeks permission

to withdraw the present appeal reserving liberty to file an

application seeking review of the impugned order dated

03.04.2019, in C.W.J.C. No. 17090 of 2018, titled as Shila Devi

@ Sheela Devi Vs. the State of Bihar and Others on the ground

that the particulars of the case referred to therein are incorrect.

Permission granted.

The present appeal stands dismissed as withdrawn

with the liberty aforesaid.

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 03.03.2021 Transmission Date