Patna High Court
Yogendra Kumar Rai vs The State Of Bihar on 12 December, 2022
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.20778 of 2019
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Yogendra Kumar Rai, Son of Ram Narain, Resident of Village-Seduka
Mananpur, P.S. Khanpur, District-Samastipur, Bihar.
... ... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary, Minor Irrigation
Department, Government of Bihar, Patna.
2. The Engineer in Chief, Minor Irrigation Department, Government of Bihar,
Patna.
3. The Superintending Engineer, Circle-Darbhanga (Surya Bhawan) Sahganj
Bentha, Darbhanga.
4. The District Magistrate, Samastipur.
5. The Executive Engineer, Minor Irrigation Department, Samastipur.
6. The Junior Engineer, Minor Irrigation Department, Samastipur.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Ghanshyam Choudhary, Advocate
Mr. Mritunjay Kumar Singh, Advocate
For the Respondent/s : Mr. Ajay Kr. Rastogi, AAG-10
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CORAM: HONOURABLE THE CHIEF JUSTICE
and
HONOURABLE MR. JUSTICE PARTHA SARTHY
ORAL JUDGMENT
(Per: HONOURABLE THE CHIEF JUSTICE)
Date : 12-12-2022
Heard learned counsel for the parties.
Petitioner has prayed for the following relief(s):-
"(a) For quash the letter no. 1326 (Annexure 4),
which is passed by the Executive Engineer, Minor
Irrigation Division, Samastipur on dated 23.07.2019.
(b) For issuance of any other Writ/Writs,
direction/directions, Order/Orders to which the
petitioner is entitled in the ends of justice."
Patna High Court CWJC No.20778 of 2019 dt.12-12-2022
After the matter was heard for some time,
finding the Court not to be in favour of the submissions
made across the Bar, learned counsel for the petitioner,
under instructions, seeks permission to withdraw the
present petition reserving liberty to take recourse to
such other remedies, as are otherwise available, in
accordance with law.
Permission granted.
We are sure that as and when any such
proceedings are initiated, before the appropriate
forum/Tribunal, the same shall be considered and
decided expeditiously, in accordance with law.
Needless to add, period for which the
petitioner has been pursuing the matter before this
Court, shall be excluded for the purpose of computing
limitation.
It is made clear that we have not expressed
any opinion on merits. All issues are left open.
The petition stands disposed of as withdrawn
with the liberty aforesaid.
Patna High Court CWJC No.20778 of 2019 dt.12-12-2022
Interlocutory application(s), if any, shall stand
disposed of.
(Sanjay Karol, CJ)
(Partha Sarthy, J)
P.K.P./Amrendra
AFR/NAFR
CAV DATE
Uploading Date 13.12.2022
Transmission Date
