Shatrughan Rai vs The State Of Bihar
2022 Latest Caselaw 4196 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA

                       Civil Writ Jurisdiction Case No.23645 of 2019

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Shatrughan Rai, Son of Shiv Deni Rai, Resident of Mohalla- Dahiyava Tola, Near Sai Temple, P.S.- Chapra Town, Chhapra, District- Saran... ...

Petitioner/s Versus

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

2. The District Magistrate, Saran.

3. The Divisional Commissioner, Saran.

4. The Municipal Commissioner, Nagar Nigam, Chhapra.

5. The City Manager, Nagar Nigam, Chhapra.

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

For the Petitioner/s : Mr. Abhinav Ashok, Advocate Mr. Ravi Kant Kumar, Advocate Mr.Anuj Kumar, Advocate For the Respondent/s : Mr.Abbas Haider (SC6) Mr. Indu Bhushan, Advocate ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE

and

HONOURABLE MR. JUSTICE S. KUMAR

ORAL JUDGMENT

(Per: HONOURABLE THE CHIEF JUSTICE)

Date : 02-08-2022

Heard learned counsel for the parties.

Petitioner has prayed for following reliefs:- Patna High Court CWJC No.23645 of 2019 dt.02-08-2022

Patna High Court CWJC No.23645 of 2019 dt.02-08-2022

Learned counsel for the petitioner seeks permission

to withdraw this petition.

Accordingly, this petition is disposed of as

withdrawn.

Interlocutory application(s), if any, shall also stand Patna High Court CWJC No.23645 of 2019 dt.02-08-2022

disposed of.

(Sanjay Karol, CJ)

( S. Kumar, J)

Sanjay/-

AFR/NAFR
CAV DATE
Uploading Date          04.08.2022
Transmission Date