Kamlakar Tiwari vs Bhabua Municipality
2022 Latest Caselaw 4485 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.10999 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 MR. JUSTICE S. KUMAR) (The proceedings of the Court are being conducted through Video Conferencing and the Advocates joined the proceedings through Video Conferencing from their residence.)

Date : 12-08-2022

Heard learned counsel for the parties.

Petitioner has prayed for the following relief(s):-

After the matter was heard for some time, learned counsel

for the petitioner, seeks permission to withdraw the present Patna High Court CWJC No.10999 of 2022 dt.12-08-2022

petition with liberty to take recourse to such equally, efficacious

alternative remedies as are otherwise available in accordance

with law.

Permission granted.

This petition is disposed of as withdrawn with the

aforesaid liberty.

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.

We are hopeful that as and when petitioner takes recourse

to such remedies, as are otherwise available in law, before the

appropriate forum, the same shall be dealt with, in accordance

with law and with reasonable dispatch.

Interlocutory Application(s), if any, stands disposed

of.

(Sanjay Karol, CJ)

( S. Kumar, J) veena/rajiv-

AFR/NAFR CAV DATE Uploading Date Transmission Date