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Kaushal Kumar Yadav vs The State Of Bihar
2022 Latest Caselaw 4227 Patna

Citation : 2022 Latest Caselaw 4227 Patna
Judgement Date : 3 August, 2022

Patna High Court
Kaushal Kumar Yadav vs The State Of Bihar on 3 August, 2022
          IN THE HIGH COURT OF JUDICATURE AT PATNA
                     Civil Writ Jurisdiction Case No.9338 of 2022
     ======================================================

Kaushal Kumar Yadav, son of Rajmani Prasad Yadav, Resident of Village- Panauli, Police Station-Baliya, District-Begusarai.

... ... Petitioner/s Versus

1. The State of Bihar through the Principal Secretary, Home Deptt.

Government of Bihar, Patna.

2. The District Magistrate, Lakhisarai.

3. The Superintendent of Police, Lakhisarai.

4. The Station House Officer, Surajgarha Police Station Lakhisarai.

5. The Mineral Development Officer, Lakhisarai.

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

For the Petitioner/s : Mr. Mukesh Kumar, Advocate Mr. Bijay Kumar Pandey, Advocate For the Respondent/s : Mr. Manish Kumar, GP-4 ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE S. KUMAR ORAL JUDGMENT (Per: HONOURABLE THE CHIEF JUSTICE)

Date : 03-08-2022 Heard learned counsel for the parties.

Petitioner has prayed for the following relief(s):- Patna High Court CWJC No.9338 of 2022 dt.03-08-2022

After the matter was heard for some time,

finding the Court not to be in favour with the

submissions made across the Bar, learned counsel for

the petitioner, under instructions, seeks permission to

withdraw the present petition reserving liberty to take

recourse to such other remedies, as are otherwise

available, in accordance with law.

Permission granted.

We are sure that as and when any such

proceedings are initiated, before the appropriate forum,

the same shall be considered and decided expeditiously,

in accordance with law.

Needless to add, period for which the

petitioner has been pursuing the matter before this

Court, shall be excluded for the purpose of computing

limitation.

It is made clear that we have not expressed

any opinion on merits. All issues are left open.

The petition stands disposed of as withdrawn

with the liberty aforesaid.

Patna High Court CWJC No.9338 of 2022 dt.03-08-2022

Interlocutory application(s), if any, shall stand

disposed of.

(Sanjay Karol, CJ)

(S. Kumar, J) Amrendra/PKP AFR/NAFR CAV DATE Uploading Date 05.08.2022 Transmission Date

 
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