Md. Jamaluddin @ Md. Jamaluddin ... vs The State Of Bihar Through The ...
2021 Latest Caselaw 4848 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.17264 of 2021
     ======================================================

Md. Jamaluddin @ Md. Jamaluddin Miyan, Son of Late Samsuddin Resident of Village Sungarish, P.O. Punaul, P.S. and Anchal - Gurua, District- Gaya (Bihar).

... ... Petitioner/s Versus

1. The State of Bihar through the Principal Secretary Revenue and Land Reforms Department, Govt. of Bihar, Patna.

2. The Joint Consolidation Director, Magadh Division, Gaya.

3. The District Magistrate, Gaya.

4. The Additional Collector - Cum - First Appellate Authority, Public Grievance Redressal Forum, Gaya.

5. The S.D.O. - cum - Public Grievance Redressal Officer, Sherghati, District-

Gaya.

6. The Circle Officer, Gurua, District- Gaya.

7. Abdul Aziz Ansari

8. Abdul Azami Uddin Ansari

9. Md. Reyazuddin Ansari All sons of Late Tahir Miyan

10. Md. Samsuddin Miyan

11. Md. Gayasuddin Miyan Both sons of Late Nathun Miyan

12. Md. Safik Ahamad Son of Late Shaukat Ali

13. Md. Washir Uddin

14. Md. Mohiuddin

15. Md. Alauddin

16. Salauddin Miyan All sl. no. 13 to 16 are sons of Late Rafik Miyan All are residents of Village - Sungarish, P.O. - Punaul, P.S. - Gurua, District - Gaya.

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

For the Petitioner/s : Mr. Md. Javed Jafar Khan, Advocate For the Respondent/s : Mr. Md. Khurshid Alam (Aag12) ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE S. KUMAR ORAL JUDGMENT (Per: HONOURABLE THE CHIEF JUSTICE) Patna High Court CWJC No.17264 of 2021 dt.04-10-2021

Date : 04-10-2021 Petitioner has prayed for the following relief:

Learned counsel for the petitioner, under instructions,

seeks permission to withdraw the present petition reserving Patna High Court CWJC No.17264 of 2021 dt.04-10-2021

liberty to approach the appropriate forum in accordance with

law.

Permission granted.

The petition stands disposed of with the liberty

aforesaid.

Interlocutory application(s), if any, shall stand

disposed of.

(Sanjay Karol, CJ)

( S. Kumar, J)

Sujit/Rajiv AFR/NAFR CAV DATE Uploading Date 06.10.2021 Transmission Date