Saroj Kumar Mishra vs The State Of Bihar
2021 Latest Caselaw 5367 Patna

               IN THE HIGH COURT OF JUDICATURE AT PATNA
                 Civil Writ Jurisdiction Case No.5805 of 2020
     ======================================================

Saroj Kumar Mishra Son of late Paras Mishra, Resident of Village- Pakadi, P.S. Mohammadpur, District- Gopalganj.

... ... Petitioner Versus

1. The State of Bihar through Chief Secretary, Govt. of Bihar, Patna.

2. The Collector, Gopalganj, District- Gopalganj.

3. The D.C.L.R. (Deputy Collector), District- Gopalganj.

4. The Block Development Officer, Block- Baikunthpur, District- Gopalganj.

5. The Circle Officer, Block- Baikunthpur, District- Gopalganj.

... ... Respondents ====================================================== Appearance :

For the Petitioner/s : Mr. Hari Mohan Tripathi, Advocate For the Respondent/s: Mr. Rishi Raj Sinha, SC-19 ====================================================== CORAM: HONOURABLE MR. JUSTICE VIKASH JAIN ORAL JUDGMENT Date : 22-11-2021

Heard learned counsel for the petitioner and learned

counsel for the State.

2. The following reliefs as formulated by the petitioner

have been claimed in the writ petition -

"(A) A writ in the nature of Mandamus or any other order/orders or direction(s) to respondent no. 3 to dispose the Mutation Appeal No. 8 of 2018-19 within fixed period which is pending before the Court of DCLR, Gopalganj since 2018. (B) Any other appropriate writ order or direction as your Lordship may deem fit an proper."

3. Mr. Hari Mohan Tripathi, learned counsel appearing on

behalf of the petitioner states that during the pendency of the writ Patna High Court CWJC No.5805 of 2020 dt.22-11-2021

petition, the grievance of the petitioner has now been redressed

and hence the writ petition need not be pursued.

4. Having regard to the stand of the petitioner, the writ

petition stands dismissed as infructuous.

(Vikash Jain, J) Ibrar//-

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Uploading Date        25.11.2021
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