Renu Devi vs The State Of Bihar
2022 Latest Caselaw 4454 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.8203 of 2022
     ======================================================

Renu Devi W/o Ramjanam Sharma Resident of Vill- Bahawalpur, PS- Guraru, Dist- Gaya, Bihar- 824118.

... ... Petitioner/s Versus

1. The State of Bihar through the Chief Secretary, Government of Bihar, Patna.

2. The Bihar Legislative Council, through the Acting Chairman, Bihar Legislative Council, Bihar, Patna.

3. The Acting Chairman, Bihar Legislative Council, Bihar, Patna.

4. The Acting Secretary of Bihar Legislative Council Secretariat, Patna.

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

For the Petitioner/s : Mr.Haridayal Kumar, Adv For the Respondent/s : Mr. Sanjay Kumar Ghosarvey AC to AAG-3 ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE S. KUMAR ORAL JUDGMENT (Per: HONOURABLE THE CHIEF JUSTICE)

Date : 11-08-2022 In the second line of the order dated 05.08.2022, the word

"laudable" has been inadvertently typed in place of "audible"

and in the third line the word "sound" has been typed in place of

"voice".

Both the errors in the order dated 05.08.2022 being

typographical in nature stands corrected and shall be read as

"audible' in place of "laudable" and "voice" in place of

"sound".

Heard learned counsel for the parties.

Petitioner has prayed for the following relief(s):- Patna High Court CWJC No.8203 of 2022 dt.11-08-2022

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 Patna High Court CWJC No.8203 of 2022 dt.11-08-2022

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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