Musafir Singh @ Mushafir Singh vs The State Of Bihar
2023 Latest Caselaw 3789 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.15318 of 2022
     ======================================================

Musafir Singh @ Mushafir Singh S/o Late Sidan Singh, R/o Village Bhadseni, P.S.- Hidua, Distt.- Nawada, Bihar.

... ... Petitioner/s Versus

1. The State of Bihar through the Additional Chief- Secretary, Deptt. of Revenue and Land Reforms, Govt. of Bihar, Patna.

2. The District Magistrate, Nalanda, Biharsharif.

3. The Addl. Collector cum Conducting Officer, Departmental Enquiry, Nalanda, Bihar Sharif.

4. The Circle Officer, Harnaut Anchal, Nalanda.

5. The Circle Officer, Nursarai Anchal, Nalanda.

6. The Accountant General (A and E), Bihar, Patna.

7. The Treasury Officer, Nalanda, Bihar Sharif.

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

For the Petitioner/s : Mr. Brijeshwar Narayan Singh, Advocate For the State : Mr. Navnit Kumar, AC to GP-18 For the A.G. : Mr. Ram Kinker Choubey, Advocate ====================================================== CORAM: HONOURABLE MR. JUSTICE PURNENDU SINGH ORAL JUDGMENT Date : 17-08-2023 Heard Mr. Brijeshwar Narayan Singh, learned

counsel appearing on behalf of the petitioner; Mr. Navnit

Kumar, learned AC to learned GP-18 appearing on behalf of the

State and Mr. Ram Kinker Choubey, learned counsel for the

Accountant General, Bihar.

2. Learned counsel appearing on behalf of the

petitioner seeks to withdraw the present writ petition in light of

the fact that the petitioner has already preferred CWJC No.

12451 of 2014 against the impugned order passed by the Patna High Court CWJC No.15318 of 2022 dt.17-08-2023

Collector, Nalanda, Bihar Sharif, by which a penalty has been

passed withholding the entire amount of pension of the

petitioner and in this regard petitioner has filed Interlocutory

Application No. 01 of 2022 pleading therein that petitioner has

filed the present writ petition without understanding the

consequences that the same is not maintainable in view of the

fact that similar relief as has been claimed for in CWJC No.

12451 of 2014.

3. Considering the submission and information

given by the petitioner, the present writ petition is permitted to

be withdrawn with a liberty to the petitioner to raise all his

grievance as prayed for in the present writ petition in CWJC No.

12451 of 2014 which is pending before this Hon'ble Court.

4. Accordingly, the present writ petition is

dismissed as withdrawn

(Purnendu Singh, J) Niraj/Nilmani AFR/NAFR NAFR CAV DATE N/A Uploading Date 19.08.2023 Transmission Date N/A