Dhirendra Kumar Thakur vs The State Of Bihar
2022 Latest Caselaw 3322 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                 Civil Writ Jurisdiction Case No.18079 of 2021
     ======================================================

Dhirendra Kumar Thakur S/o Taranand Thakur, At. - Chankyapuri, Ward No.

8, Basantpur, Birpur (Supaul), P.S. - Birpur, District - Supaul.

... ... Petitioner/s

Versus

1. The State of Bihar Bihar, Patna.

2. The Principal Secretary, Department of Water Resources, Government of

Bihar, Patna.

3. The Engineer - in - Chief, Irrigation Creation, Department of Water

Resources, Government of Bihar, Patna.

4. The Chief Engineer, Irrigation Creation, Water Resources Department,

Government of Bihar, Darbhanga.

5. The Superintending Engineer, Western Kosi Canal Division, Darbhanga.

6. The Executive Engineer, Western Kosi Canal Division, Darbhanga.

... ... Respondent/s

====================================================== Appearance :

For the Petitioner/s : Mr.Subhash Kumar Jha, Advocate For the Respondent/s : Mr.Lalit Kishore (Ag) ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE S. KUMAR ORAL JUDGMENT (Per: HONOURABLE THE CHIEF JUSTICE)

Date : 29-06-2022

Heard learned counsel for the parties.

Petitioner has prayed for the following relief(s):- Patna High Court CWJC No.18079 of 2021 dt.29-06-2022

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 petitioner, under instructions, seeks

permission to withdraw the present petition reserving liberty to

take recourse to such other remedies, as are otherwise

available, in accordance with law.

Permission granted.

We are sure that in the event of initiating any such

proceedings, before the appropriate forum, within a period of

four weeks, the same shall be considered and decided

expeditiously, in accordance with law and limitation shall not

come in the way of deciding the matter on merits.

Patna High Court CWJC No.18079 of 2021 dt.29-06-2022

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The petition stands disposed of as withdrawn with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.

Interlocutory application(s), if any, shall stand

disposed of.

(Sanjay Karol, CJ)

( S. Kumar, J) Rajiv/veena-

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