Mahesh Kumar Choudhary vs The State Of Bihar
2022 Latest Caselaw 2787 Patna

                          IN THE HIGH COURT OF JUDICATURE AT PATNA
                                Civil Writ Jurisdiction Case No.15742 of 2021
                     ======================================================

Mahesh Kumar Choudhary S/o Late Ravindra Choudhary Resident of Village and P.O. - Barari Behta, P.S. - Pupri, District- Sitamarhi.

... ... Petitioner/s Versus

1. The State of Bihar

2. The Chief Secretary, Bihar, Patna.

3. The Additional Chief Secretary, Panchayati Raj Department, Bihar, Patna.

4. The Director, Panchayati Raj Department, Bihar, Patna.

5. The Deputy Secretary, Panchayati Raj Department, Govt. of Bihar, Patna.

6. The District Magistrate, Sitamarhi.

7. The Zila Parishad, Sitamarhi, through its Chairman.

8. The Chairman, Zila Parishad, Sitamarhi.

9. The Deputy Development Commissioner - cum - Chief Executive Officer, Zila Parishad, Sitamarhi.

10. Sri Rajesh Ratnakar, Executive Engineer, Local Area Engineering, Organization Works Division No. 1 Sitamarhi, Dist. - Sitamarhi.

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

For the Petitioner/s : Mr.Ajay Kumar Tiwari, Advocate For the State : Mr.Kameshwar Pd. Gupta (Gp10) Mr. Satya Vrat, AC to GP-10 For Respondent Nos 7 to 9: Mr. Ranjeet Kumar Pandey, Advocate ====================================================== CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI ORAL JUDGMENT Date : 11-05-2022

Learned counsel for the petitioner seeks permission

to withdraw the present petition.

Accordingly, the present petition stands dismissed

as withdrawn.

(P. B. Bajanthri, J) rakhi/-

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