Ravi Shankar Roy vs The Union Of India
2022 Latest Caselaw 4396 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                  Civil Writ Jurisdiction Case No.11310 of 2022
     ======================================================

Ravi Shankar Roy S/o Abhay Kumar Roy, R/o Migh 7, Kankarbagh Colony, Sampatchak, Patna, Lohia Nagar, Bihar-800020.

... ... Petitioner/s

Versus

1. The Union of India through the Secretary, Ministry of Law and Justice, Government of India, Shastri Bhawan, New Delhi-110001.

2. The State of Bihar through Chief Secretary, Secretariat, Patna, Bihar.

3. The Secretary, Law Department, Government of Bihar, Patna.

4. The District Magistrate, Patna, Bihar.

5. The Sub-Divisional Officer, Patna, Bihar.

... ... Respondent/s

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

For the Petitioner/s : Mr.Aryan Sinha, Advocate For the Respondent/s : Mr. Additional Solicitor General

====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE S. KUMAR ORAL JUDGMENT (Per: HONOURABLE THE CHIEF JUSTICE)

Date : 10-08-2022

Heard learned counsel for the parties.

Petitioner has prayed for the following relief(s):- Patna High Court CWJC No.11310 of 2022 dt.10-08-2022

We are informed that as of date the judgement dated

30th of March, 2021 rendered by Division Bench of Hon'ble

High Court of Kerala at Ernakulam, in case no. WP(C). No.

21946 of 2011(S) Page 42 is in operation. If that is so, it would

be prudent for the petitioner's client to invite attention of the

Tribunal towards the legal position enabling the petitioner's

client to have effective representation through a legal counsel.

Patna High Court CWJC No.11310 of 2022 dt.10-08-2022

We are sure that upon such request being made, the

Tribunal shall take a decision in accordance with law accounting

for all circumstances including the decision rendered, referred to

Supra.

The instant petition stands disposed of in the aforesaid

terms.

Interlocutory Application(s), if any, shall stand

disposed of.

(Sanjay Karol, CJ)

( S. Kumar, J)

veena/rajiv-

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