Ashwani Kumar vs The State Of Bihar
2022 Latest Caselaw 4043 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.8306 of 2022
     ======================================================

Ashwani Kumar Son of Manoj Kumar, resident of Kirtan Bhavan, Station Chowk, Saratganj, Ward No. 18, P.S. - Madhubani, District- Madhubani.

... ... Petitioner/s Versus

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

2. The Additional Chief Secretary, Prohibition Excise and Registration Department, Government of Bihar, Patna.

3. The Inspector General of Registration, Bihar, Patna.

4. The Assistant Registration Inspector General, Darbhanga Division, Darbhanga.

5. The District Sub-Registra, Madhubani.

6. The Sub-Registrar, Jainagar, Madhubani.

7. The Certificate Officer, Madhubani.

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

For the Petitioner/s : Mr.Abhinay Raj, Advocate Mr. Gagan Deo Yadav, Advocate For the Respondent/s : Mr. Pawan Kumar, AC to AG ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE S. KUMAR ORAL JUDGMENT (Per: HONOURABLE THE CHIEF JUSTICE)

Date : 28-07-2022

Petitioner has prayed for the following relief(s):- Patna High Court CWJC No.8306 of 2022 dt.28-07-2022

After the matter 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 shall be

content if the petitioner is permitted to file appeal/appropriate

proceedings before the appropriate forum and to take recourse

to such other alternate remedies which are equally efficacious in

law.

Prayer allowed with the liberty aforesaid.

We only hope and expect that as and when any

such proceeding is initiated the appropriate authority shall Patna High Court CWJC No.8306 of 2022 dt.28-07-2022

consider and decide the same on its own merit and with

reasonable dispatch.

We clarify that we have not expressed any

opinion on facts and law. All issues are left open.

Petition stands disposed of in the aforesaid

terms.

Interlocutory application(s), if any, shall also

stand disposed of.

(Sanjay Karol, CJ)

( S. Kumar, J) Sujit/-

AFR/NAFR
CAV DATE
Uploading Date          03.08.2022
Transmission Date