Mritunjay Kumar Singh vs The State Of Bihar
2022 Latest Caselaw 4266 Patna

           IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.9859 of 2022
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Mritunjay Kumar Singh Son of Ramanuj Singh Resident of LIG 78, Baikunth Sukala Park Road, Near Judges Quarter, Housing Board Colony, P.S.-Rampur, District-Gaya, Bihar.

... ... Petitioner/s

Versus

1. The State of Bihar through the Principal Secretary, Road Construction department, Government of Bihar, Patna.

2. The Engineeri-inChief-Cum-Additional Commissioner-Cum-Special Secretary, Road Construction Department, Government of Bihar, Patna.

3. The Chairman, National Highways Authority of India (NHAI), G- 5 and 6, Sector-10, Dwarika, New Delhi-110075

4. The Superintending Engineer, North Bihar Road Division, Gaya.

5. The Executive Engineer, Road Division, Road Construction Department, Gaya.

6. The Assistant Engineer, Road Division, Gaya.

7. The Junior Engineer, Road Division, Gaya.

8. The Collector-Cum-District Magistrate, Gaya.

9. The District Arms Magistrate, Gaya.

10. The Circle Officer, Tekari, Gaya.

11. The Block Development Officer, Tekari, Gaya.

12. The Deputy General Manager, Patna Retail RO, Hindustan Petroleum Corporation Limited, Patna.

13. The Hindustan Petroleum Corporation Limited, represented through its Territory Manager (Rerail), Gaya.

14. The Assistant Executive Rngineer, For CE-Regional Officer, Patna.

15. The Deputy Manager, Sales Retail, Gaya Territory, Hindustan Petroleum Corporation Limited.

16. The Duly Constituted Attorney, TM (Retail), Gaya.

17. Sunil Kumar Son of Ram Naresh Sharma , C/o-Magadh Construction, Resident of New Area, P.S.-Civil Line, District-Gaya.

... ... Respondent/s Patna High Court CWJC No.9859 of 2022 dt.04-08-2022

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

For the Petitioner/s : Mr.Niranjan Kumar, Advocate Mr. Kumar Kishan, Advocate Mr. Avinash Raushan, Advocate For the Respondent/s : Mr.Manoj Kr. Ambastha (SC-26) Mr. Neeraj Kumar Gupta, Advocate ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE S. KUMAR ORAL JUDGMENT (Per: HONOURABLE THE CHIEF JUSTICE)

Date : 04-08-2022

Heard learned counsel for the parties.

Petitioner has prayed for the following relief(s):- Patna High Court CWJC No.9859 of 2022 dt.04-08-2022

Patna High Court CWJC No.9859 of 2022 dt.04-08-2022

Patna High Court CWJC No.9859 of 2022 dt.04-08-2022

Learned counsel for the petitioner seeks permission to

withdraw this petition.

Patna High Court CWJC No.9859 of 2022 dt.04-08-2022

Permission is granted.

This petition is disposed of as withdrawn.

                                                 (Sanjay Karol, CJ)


Rajiv/veena-                                         ( S. Kumar, J)
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