Neraj Kumar Singh vs The State Of Bihar
2022 Latest Caselaw 1277 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.3 of 2022
     ======================================================

Neraj Kumar Singh Son of Shri Shailendra Kumar, Resident of Village Injarwa, Police Station Piprahi, District Sheohar at Present Residing at Shankar Chowk, Dumra, Ward No.5, Police Station Dumra, District Sitamarhi.

... ... Petitioner/s Versus

1. The State of Bihar through the Principal Secretary, Road Construction Department, Government of Bihar, Patna.

2. The District Magistrate, Sitamarhi .

3. The Upgraded Deputy Secretary -Cum- Incharge Officer, District Development Section, Sitamarhi.

4. The District Planning Officer, Sitamarhi.

5. The Executive Engineer, Public Works Department, Works Division No.2, District Sitamarhi.

6. The Assistant Engineer, Public Works Department, Works Division-2, Sitamarhi.

7. The Junior Engineer, Public Works Department, Works Division-2, Sitamarhi.

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

For the Petitioner/s : Mr.Ashok Kumar Jha, Advocate For the Respondent/s : Mr.Uday Shankar Sharan Singh (Gp19) ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE S. KUMAR ORAL JUDGMENT

(Per: HONOURABLE THE CHIEF JUSTICE)

Date : 21-02-2022

Heard learned counsel for the parties.

Petitioner has prayed for following relief:- Patna High Court CWJC No.3 of 2022 dt.21-02-2022

After the mater was heard for some time, finding the

Court not in favour of the submissions made by the learned

counsel for the petitioner, learned counsel for the petitioner,

under instructions, states that the petitioner will be content if

the petitioner is permitted to withdraw the present petition,

with liberty to initiate appropriate proceedings before the

appropriate forum and to take recourse to such other alternate

remedies which are equally efficacious in law.

Prayer allowed.

It stands clarified that all issues of fact and law are

left open to be agitated by the competent authority.

The petition is disposed of as withdrawn with the

liberty aforesaid.

Patna High Court CWJC No.3 of 2022 dt.21-02-2022

Interlocutory application(s), if any, shall also stand

disposed of.

(Sanjay Karol, CJ)

( S. Kumar, J) Sanjay/-

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Uploading Date          24.02.2022
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