Pramod Pathak @ Pramod Kumar ... vs Bhabua Municipality
2022 Latest Caselaw 2562 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.4715 of 2022
     ======================================================

Pramod Pathak @ Pramod Kumar Pathak S/o Ramanand Pathak R/o Ward No.12, Khadi Bhandar Ki Gali, PS- Bhabua, District- Kaimur at Bhabua.

... ... Petitioner/s Versus

1. Bhabua Municipality through its Executive Officer, Kaimur at Bhabua.

2. The Executive Officer, Bhabua Municipality, Kaimur at Bhabua.

3. The Members of Standing Committee, Bhabua Municipality, Kaimur at Bhabua.

4. The District Magistrate, Kaimur at Bhabua.

5. The State of Bihar through the Principal Secretary, Urban Development Department, Bihar at Patna.

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

For the Petitioner/s : Mr.Rajesh Kumar, Advocate For the Respondent/s : Mr. Abbas Haider, SC 6 Mr. Vinod Kumar Seth, Advocate. ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE S. KUMAR ORAL JUDGMENT (Per: HONOURABLE THE CHIEF JUSTICE)

Date : 09-05-2022

Petitioner has prayed for the following relief(s):-

"a. To direct the respondent no. 2 The Executive Officer to make payment of due amount of Rs.4,89,000/- + Rs.5,74,000/- = Total Rs.10,63,000/- only which is due since April 2020 to the petitioner. b. To direct the respondent no. 2 to pay the penal interest @ 18 % per annum April 2020 to till payment upon the due amount to him.

c. Any other relief's for which the petitioner entitled in the law."

Patna High Court CWJC No.4715 of 2022 dt.09-05-2022

After the matter was heard for some time, learned

counsel for the petitioner seeks permission to withdraw the

present petition reserving liberty to take recourse to such other

remedies as are otherwise permissible and admissible in

accordance with law as also represent to the appropriate

authority, venting out the grievances, subject-matter of the

present petition.

Prayer allowed. Liberty, as prayed for, is granted.

Without expressing any opinion on merits, leaving all

questions of fact and law open, the present petition is disposed

of as withdrawn with the liberty aforesaid.

Interlocutory application, if any, shall also stand

disposed of.

(Sanjay Karol, CJ)

( S. Kumar, J) Sujit/Ashwini AFR/NAFR CAV DATE Uploading Date 13.05.2022 Transmission Date