Lalan Prasad vs The State Of Bihar
2022 Latest Caselaw 957 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.1348 of 2022
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Lalan Prasad, Son of Late Ram Uday Prasad @ Ram Ugrah Prasad, Resident of Village - Nonahi Garadh, P.S. - Kako, District - Jehanabad (Bihar).

... ... Petitioner/s Versus

1. The State of Bihar, through Principal Secretary, Rural Development Department, Government of Bihar, Patna.

2. The Divisional Commissioner, Magadh Division, Gaya.

3. The District Magistrate Cum Collector, Jehanabad.

4. The Deputy Development Commissioner, Jahanabad.

5. The District Programme Officer, Jahanabad.

6. The Block Development Officer, Kako, Jahanabad.

7. The Rojagar Sevak Nonahi Gram Panchayat, Block Kako, District -

Jahanabad.

8. Smt. Anita Devi, W/o Binda Yadav, Ex-Mukhiya of Gram Panchayat Nonahi, Block and P.S. - Kako, District - Jahanabad (Bihar).

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

For the Petitioner/s : Mr. Arvind Kumar Singh, Advocate Mr. Ranjit Kumar, Advocate For the Respondent/s : Mr. Harish Kumar, GP-8 ====================================================== 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

Heard learned counsel for the parties.

Petitioner has prayed for the following relief(s):- Patna High Court CWJC No.1348 of 2022 dt.04-02-2022

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 take Patna High Court CWJC No.1348 of 2022 dt.04-02-2022

recourse to such remedies as are available in accordance with law.

Permission granted.

The present petition stands disposed of as withdrawn with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