Arjun Yadav vs The State Of Bihar
2022 Latest Caselaw 956 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.1323 of 2022
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Arjun Yadav Son of Late Ram Sawrup Yadav, Resident of Village - Jigna, Jagarnath, Block - Hathua, P.S.- Mirganj, District - Gopalganj.

... ... Petitioner/s Versus

1. The State of Bihar through the Chief Secretary, Government of Bihar, Patna.

2. The Additional Chief Secretary, Panchayati Raj Department, Government of Bihar, Patna.

3. The State Election Commission Panchayati Raj, 3rd Floor, Sone Bhawan, Bir Chand Patel Path, Bihar, Patna, through the State Election Commissioner, Patna.

4. The State Election Commissioner, Government of Bihar, Patna.

5. The Secretary, the State Election Commission, (Panchayati) 3rd Floor, Sone Bhawan, Bir Chand Patel Path, Bihar, Patna.

6. The District Magistrate cum District Election Officer (Panchayati), Gopalganj.

7. The Block Development Officer, Hathua, District- Gopalganj.

8. The Booth Level Officer (B.L.O.) Jigna Jagarnath, Gram Panchayat, Block Hathua, District - Gopalganj.

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

For the Petitioner/s : Mr. Pritish Ranjan, Advocate Mr. Prabhakar Singh, Advocate For the Respondent/s : Mr. Prabhat Kr. Verma, AAG-3 Mr. Saroj Kumar Sharma, AC to AAG-3 Mr. Sanjeev Nikesh, Advocate ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE S. KUMAR ORAL JUDGMENT (Per: HONOURABLE THE CHIEF JUSTICE) ======================================================= (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.) =======================================================

Date : 04-02-2022 Patna High Court CWJC No.1323 of 2022 dt.04-02-2022

Heard learned counsel for the parties.

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

Finding the Bench 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 agitate the matter before the appropriate

forum.

Permission granted.

The present petition stands disposed of as withdrawn Patna High Court CWJC No.1323 of 2022 dt.04-02-2022

with the liberty aforesaid.

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

(Sanjay Karol, CJ)

(S. Kumar, J) Amrendra/PKP AFR/NAFR CAV DATE Uploading Date 07.02.2022 Transmission Date