Monday, 18, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Chinta Mani Pandey vs The State Of Bihar
2021 Latest Caselaw 5222 Patna

Citation : 2021 Latest Caselaw 5222 Patna
Judgement Date : 15 November, 2021

Patna High Court
Chinta Mani Pandey vs The State Of Bihar on 15 November, 2021
          IN THE HIGH COURT OF JUDICATURE AT PATNA
                 Civil Writ Jurisdiction Case No.10037 of 2020
     ======================================================

Chinta Mani Pandey Son of Vishwanath Pandey Resident of village- Chanayan Bandh, Police station- Majhauliya, District- West Champaran

... ... Petitioner/s Versus

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

2. The District Magistrate, West Champaran at Bettiah

3. The Land Reform Deputy Collector, Bagaha, District- West Champaran

4. The Executive Engineer, Urban development Authority, District- West Champaran at Bettiah

5. The Assistant Engineer Urban Development Authority, Bagaha, West Champaran

6. The Junior Engineer, Urban Development Authority, Bagaha, District- West Champaran

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

For the Petitioner/s : Mr. Anant Kumar Mishra, Adv For the State : Mr. Abbas Haider, SC-6 ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE S. KUMAR ORAL JUDGMENT (Per: HONOURABLE THE CHIEF JUSTICE)

Date : 15-11-2021 Heard learned counsel for the parties.

After some argument, learned counsel for the

petitioner seeks permission to withdraw this petition with liberty

to approach the appropriate/competent forum for redressal of his

grievances as permissible in law.

This application is dismissed as withdrawn reserving Patna High Court CWJC No.10037 of 2020 dt.15-11-2021

liberty to the writ petitioner to take recourse to such remedies as

are otherwise available in accordance with law.

However, it is made clear that this Court has not

expressed any opinion on the merits of the case and all issues of

facts and law are left open.

(Sanjay Karol, CJ)

(S. Kumar, J)

ranjan/-

AFR/NAFR                NAFR
CAV DATE                NA
Uploading Date          16.11.2021
Transmission Date       NA
 

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 

LatestLaws Partner Event : IJJ

 
 
Latestlaws Newsletter