Md. Tajamul Haque @ Md. Tajamul Hak vs The State Of Bihar
2022 Latest Caselaw 1319 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.740 of 2022
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Md. Tajamul Haque @ Md. Tajamul Hak Son of Md. Hatim Resident of Maheshpur, Basbitti, P.S. and District- Supaul.

... ... Petitioner/s Versus

1. The State of Bihar through the Principal Secretary, General Administration Department, Government of Bihar, Patna.

2. The District Magistrate, Supaul.

3. The Sub-Divisional Officer, Supaul.

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

For the Petitioner/s : Mr. Rakesh Kumar Jha, Advocate For the Respondent/s : Mr. Md. N.H. Khan, SC-1 ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE S. KUMAR ORAL JUDGMENT (Per: HONOURABLE THE CHIEF JUSTICE)

Date : 22-02-2022

Heard learned counsel for the parties.

Petitioner has prayed for the following relief(s):- Patna High Court CWJC No.740 of 2022 dt.22-02-2022

After the matter was heard for some time, finding the Patna High Court CWJC No.740 of 2022 dt.22-02-2022

Court not to be in favour with the submissions made across the

Bar, learned counsel for the petitioner, seeks permission to

withdraw the present petition reserving liberty to take

appropriate remedy in accordance with law.

Permission granted.

Petition stands disposed of as withdrawn with the

liberty aforesaid.

We clarify that we have not expressed any opinion on

merits. All issues are left open.

Petition stands disposed of in the aforesaid terms.

Interlocutory Application(s), if any, stands disposed of.

(Sanjay Karol, CJ)

(S. Kumar, J) Amrendra/PKP AFR/NAFR CAV DATE Uploading Date 24.02.2022 Transmission Date