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Kamlakar Tiwari vs Bhabua Municipality
2022 Latest Caselaw 4276 Patna

Citation : 2022 Latest Caselaw 4276 Patna
Judgement Date : 4 August, 2022

Patna High Court
Kamlakar Tiwari vs Bhabua Municipality on 4 August, 2022
         IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.9777 of 2022
     ======================================================

Kamlakar Tiwari S/O Ashok Tiwari R/O- Ward No. 19, Tiwari Tola P.S.- Bhabua, District- Kaimur at Bhabua.

... ... Petitioner/s Versus

1. Bhabua Municipality through its Executive Officer, Kaimur at Bhabua.

2. The Executive Officer Bhabua Municipality, Kaimur at Bhabua.

3. The Members of Standing Committee Bhabua Municipality Bhabua.

4. The District Magistrate Kaimur at Bhabua.

5. The State of Bihar through the Principal Secretary, Urban Development Department, Bihar At Patna.

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

For the Petitioner/s : Mr.Rajesh Kumar, Advocate For the Respondent/s : Mr.Abbas Haider (SC-6) ====================================================== 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.9777 of 2022 dt.04-08-2022

After the matter was heard for some time, finding the

Court not in favour of the submissions made by the learned

counsel for the petitioner, learned counsel for the petitioner,

under instructions, states that the petitioner will be content if

the petitioner is permitted to withdraw the present petition,

with liberty to initiate appropriate proceedings before the

appropriate forum and to take recourse to such other alternate

remedies which are equally efficacious in law.

Prayer allowed.

It stands clarified that all issues of fact and law are

left open to be agitated before the competent authority.

The petition is disposed of as withdrawn with the

liberty aforesaid.

Interlocutory application(s), if any, shall also

stand disposed of.

(Sanjay Karol, CJ)

( S. Kumar, J) Rajiv/veena-

AFR/NAFR CAV DATE Uploading Date Transmission Date

 
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