M/S B.P. Construction vs The State Of Bihar
2022 Latest Caselaw 1097 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.18767 of 2021
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M/s B.P. Construction through its Managing Director, Bhim Prasad, male, aged about 56 years, son of Late Jageshwar Prasad, resident of Flat no. 3/B, Sri Kunj Apartment, Hehal, Police Station Sukhdev Nagar, District Ranchi

... ... Petitioner/s Versus

1. The State of Bihar through Principal Secretary, Mines and Geology Department, Government of Bihar, Patna

2. The Mines Commissioner, Bihar, Patna

3. The Director, Mines Department, Bihar, Patna

4. The Collector-cum- District Magistrate, Sheohar.

5. The District Mines Officer, Sheohar.

6. The Mineral Development Officer, District Mines Office, Sheohar.

7. The Station House Officer, P.S. Piprahi, District Sheohar.

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

For the Petitioner/s : Mr.Sanjeev Kumar Singh, Adv For the Respondent/s : Mr.Gyan Prakash Ojha (GA7) ====================================================== (The proceedings of the Court are being conducted by Hon'ble the Chief Justice /Hon'ble Judges through Video Conferencing from their residential offices/residences. Also, the Advocates and the Staffs joined the proceedings through Video Conferencing from their residences /offices.) CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE S. KUMAR ORAL JUDGMENT (Per: HONOURABLE MR. JUSTICE S. KUMAR )

Date : 11-02-2022 Heard learned counsel for the parties.

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

"For quashing letter no. 1 dated 12.10.2021 issued by respondent no. 6, whereby three vehicles (Truck) bearing registration no. RJ 19 GG 2109, UP 93 BT 0596 and RJ 19 GD 0651 have been seized illegally, in terms of Rule 56(1), (2), (3) of Bihar Minerals (Concession, Prevention of Illegal Mining, Transportation & Storage) Rules, 2019, without appreciating the valid documents of transportation of sand and stone on the concerned vehicles."

Patna High Court CWJC No.18767 of 2021 dt.11-02-2022

Learned counsel for the petitioner seeks permission to

withdraw this petition.

Prayer is allowed.

This application is dismissed as withdrawn.

(Sanjay Karol, CJ)

(S. Kumar, J) ranjan/-

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