M/S Deepika Enterprises vs The State Of Bihar
2022 Latest Caselaw 4329 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.9587 of 2022
     ======================================================

M/S Deepika Enterprises at East Kapasia, Ward No. 13, North of Har Har Mahadeo Chowk, P.O. - BRTS Begusarai - 851117, through its Proprietor Sanjeet Kumar, aged about 42 years (Male), Son of Naresh Poddar, Resident of East Kapasia, P.S. - Nagdah, District - Begusarai.

... ... Petitioner/s Versus

1. The State of Bihar through the Collector-Cum-District Election Officer, Begusarai at Begusarai.

2. The Collector-Cum-District Election Officer, Begusarai at Begusarai.

3. The Deputy Development Commissioner-Cum-Senior Incharge Officer (SVEEP and PWD), Begusarai at Begusarai.

4. The Deputy Election Officer, Begusarai at Begusarai.

5. The Nodal Officer (SVEEP and PWD)-Cum-District Public Relation Officer, Begusarai at Begusarai.

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

For the Petitioner/s : Mr.Uma Shankar Singh, Adv For the Respondent/s : Mr.P.K. Verma (AAG3) ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE S. KUMAR ORAL JUDGMENT (Per: HONOURABLE THE CHIEF JUSTICE)

Date : 05-08-2022 Heard learned counsel for the parties.

Petitioner has prayed for the following relief(s):- Patna High Court CWJC No.9587 of 2022 dt.05-08-2022

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, more so in view of the

disputed question of fact, fairly states that petitioner be

permitted to take recourse to such equally, efficacious

alternative remedies as are available in accordance with law.

Permission granted.

Petition stands disposed of in the aforesaid terms.

We clarify that we have not adjudicated the dispute on

merits. All questions of fact and law are left open to be agitated

and adjudicated before the appropriate forum in appropriate

proceedings.

Petition stands disposed of in the aforesaid terms.

Interlocutory Application(s), if any, stands disposed of.

(Sanjay Karol, CJ)

( S. Kumar, J) ranjan/-

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