Jagdish Singh vs The State Of Bihar
2022 Latest Caselaw 4162 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.6009 of 2019
     ======================================================

Jagdish Singh S/o Sri Ramadhar Singh R/o North Dahiyawan Tola, Teacher

Colony, Chapra 841301, PO- Chapra, PS- Chapra Town, District- Chapra,

Town- Chapra.

... ... Petitioner/s

Versus

1. The State of Bihar through the Chief Secretary, Government of Bihar, Bihar,

Patna.

2. The Principal Secretary, Department of Prohibition Excise and Registration

(Registration) Government of Bihar, Bihar, Patna.

3. The Inspector General of Registration Department of Prohibition Excise and

Registration (Registration) Government of Bihar, Bihar, Patna.

4. The Registrar cum District Magistrate, Government of Bihar, Patna 800001.

5. The District Sub-Registrar, Government of Bihar, Chajjubagh, Patna.

... ... Respondent/s

====================================================== Appearance :

For the Petitioner/s : Mr.Ravi Shankar Ganguli, Adv For the Respondent/s : Mr.Pushkar Narain Shahi (AAG6) ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE S. KUMAR ORAL JUDGMENT (Per: HONOURABLE THE CHIEF JUSTICE)

Date : 01-08-2022 Heard learned counsel for the parties.

Petitioner has prayed for the following relief(s):- Patna High Court CWJC No.6009 of 2019 dt.01-08-2022

Patna High Court CWJC No.6009 of 2019 dt.01-08-2022

Patna High Court CWJC No.6009 of 2019 dt.01-08-2022

After the matter was heard for some time, finding the

Bench not to be in favour of the submission made by the learned

counsel for the petitioner, learned counsel for the petitioner,

under instructions, states that the petition, in its present form,

may be permitted to be withdrawn reserving liberty to file afresh

with better particulars on the same and subsequent cause of

action, if so required and desired.

Prayer allowed.

Petition is disposed of as withdrawn with the

liberty aforesaid.

As and when such petition is filed, registry shall

process it immediately and have it listed before the appropriate Patna High Court CWJC No.6009 of 2019 dt.01-08-2022

Court.

Also liberty reserved to the petitioner to take

recourse to such other remedies as are otherwise available in

accordance with law.

Interlocutory application, if any, shall also stand

disposed of.

(Sanjay Karol, CJ)

( S. Kumar, J) ranjan/-

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