Patna High Court
Arvind Kumar Trivedy vs The State Of Bihar on 24 June, 2022
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.6125 of 2022
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1. Arvind Kumar Trivedy Son of Mahesh Trivedi Resident of Village- Chak
Barkurwa, Bishundatpur, P.S.- Kanti, District- Muzaffarpur.
2. Mukesh Kumar Son of Kameshwar Chaudhary Resident of Village-
Chakbarkurwa, Panapur Haveli, P.S.- Kanti, District- Muzaffarpur.
3. Ram Chandra Choudhary Son of Late Hanuman Choudhary Resident of
Village- Chak Barkurwa, Bishundatpur, P.S.- Kanti, District- Muzaffarpur.
4. Vijay Chaudhary Son of Ram Janam Chaudhary Resident of Village- Chak
Barkurwa, Bishundatpur, P.S.- Kanti, District- Muzaffarpur.
... ... Petitioner/s
Versus
1. The State of Bihar through the Chief Secretary, Revenue and Land Reforms
Department, Govt. of Bihar, Patna.
2. The Union of India through Principal Secretary, Ministry of Petroleum, New
Delhi.
3. The Director, Indian Oil Corporation Ltd., cum Saksham Office, Pipe Line
Project, Pandey Tola, Railway Gumti, Vishumnpur, Ward No.-07, Jivdhara,
P.S.- Piprakothi, East Champaran, 845429.
4. The Commissioner, Tirhut Range, Tirhut Commissioner, Muzaffarpur.
5. The District Magistrate, Muzaffarpur.
6. The DCLR, West, Muzaffarpur.
7. The District Magistrate, East Champaran at Motihari.
8. The DCLR, East Champaran at Motihari.
9. Nayayalay Saksham Pradhikar, Indian Oil Corporation Ltd., M.M.P.L.,
Project, Nirman Karyalay, I.R.P.L., Patna, Hira Niketan, Kaliket Nagar, Beli
Road, Patna- 801503.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Yugal Kishore, Advocate
Ms. Rupa Kumari, Advocate
For the Respondent/s : Mr. Md. Khurshid Alam, AAG-12
Dr. K.N. Singh, ASG
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CORAM: HONOURABLE THE CHIEF JUSTICE
and
HONOURABLE MR. JUSTICE S. KUMAR
ORAL JUDGMENT
(Per: HONOURABLE THE CHIEF JUSTICE)
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(The proceedings of the Court are being conducted by
Hon'ble the Chief Justice/ Hon'ble Judges through
Video Conferencing from their residential
Patna High Court CWJC No.6125 of 2022 dt.24-06-2022
offices/residences. Also, the Advocates and the Staffs
joined the proceedings through Video Conferencing
from their residences/offices.)
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Date : 24-06-2022
Heard learned counsel for the parties.
Petitioners have prayed for the following relief(s):-
Patna High Court CWJC No.6125 of 2022 dt.24-06-2022
After the matter was heard for some time, finding
the Court not to be in favour with the submissions made
across the Bar, learned counsel for the petitioners, under
instructions, states that the petitioners shall be content if the
petitioners are permitted to withdraw the present petition
reserving liberty to initiate appropriate proceedings before
the appropriate forum and/or take recourse to such other
alternative remedies, equally efficacious in law.
Permission granted.
We are sure that as and when any such
proceedings are initiated, the same shall be considered and
decided in accordance with law.
Needless to add, the authorities/adjudicative body
shall pass a reasoned order in accordance with law.
It is made clear that we have not expressed any
opinion on merits. All issues are left open.
The petition stands disposed of as withdrawn
with the liberty aforesaid.
Patna High Court CWJC No.6125 of 2022 dt.24-06-2022
Interlocutory Application(s), if any, shall stand
disposed of.
(Sanjay Karol, CJ)
(S. Kumar, J)
Amrendra/PKP
AFR/NAFR
CAV DATE
Uploading Date 29.06.2022
Transmission Date
