Patna High Court
Ranjit Kumar @ Ranjit Singh @ ... vs The State Of Bihar on 23 June, 2022
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.11562 of 2021
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Ranjit Kumar @ Ranjit Singh @ Ranjit Sharma, Son of Keshri Nandan
Sharma, Village- Mokimpur, P.S.- Hulasganj, District- Jehanabad, Bihar.
... ... Petitioner/s
Versus
1. The State of Bihar Through Chief Secretary, Government of Bihar, Patna.
2. The Additional Chief Secretary Department of Panchayati Raj, Vikash
Bhawan, New Secretariat, Bailey Road, Patna, Bihar.
3. The State Election Commission Bihar through State Election Commissioner,
Bihar, Sone Bhawan, 3rd floor, Beerchand Patel Marg, Patna, Bihar.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr.Avinash Kumar Singh, Advocate
For the Respondent/s : Mr. Bishwa Bibhuti Kr. Singh, AC to AG
For BSEC : Mr. Girish Pandey, Advocate
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CORAM: HONOURABLE THE CHIEF JUSTICE
and
HONOURABLE MR. JUSTICE S. KUMAR
ORAL JUDGMENT
(Per: HONOURABLE MR. JUSTICE S. KUMAR)
Date : 23-06-2022
Heard learned counsel for the parties.
The petitioner has prayed for the following
relief/s :-
(i) For ssuance appropriate Writ, Order
or Direction in the nature of Mandamus, Certiorari
and Prohibition for quashing the Bihar Panchayat
Raj (Amendment) Ordinance, 2021 (Bihar
Ordinance No. -03, 2021) Published in the Bihar
Gazette On 02.06.2021. and
(ii) further for Issuance of appropriate
Writ, Order or Direction in the nature of Mandamus,
Certiorari and Prohibition for quashing the
Notification dated 09.06.2021 published in the Bihar
Gazette on 09.06.2021. and
(iii) Further for Issuance of appropriate
Writ, Order or Direction in the nature of Mandamus,
Patna High Court CWJC No.11562 of 2021 dt.23-06-2022
Certiorari and Prohibition to the respondeents
particularly respondent no.3 for Issuance of Schedule
of the Panchayat Election for the State of Bihar, and
(iv) For Issuance of Orders and
Directions interim in nature during the pendency of
the instant Writ Petition the immediate staying the
operation of the on Bihar Panchayat Raj
(Amendment) Ordinance, 2021 and Notification
dated 09.06.2021 whereby and whereunder an
advisory committee has been permitted to continue
discharging the functions including financial powers
in respect of Gram Panchayat, Panchayat Samiti and
Zila Parishad and further directing the respondents to
make alternative arrangements for discharge of the
functions in issue and/or
(v) for any other relief or reliefs to
which the petitioner may be found entitled to in
course of hearing of this writ application.
Learned counsel for the petitioner seeks permission to
withdraw the present petition.
Permission granted.
The petition stands disposed of as withdrawn.
Interlocutory Application(s), if any, shall stand
disposed of.
(Sanjay Karol, CJ)
( S. Kumar, J)
Ashwini/Sujit
AFR/NAFR NAFR
CAV DATE NA
Uploading Date 29.06.2022
Transmission Date NA
