Mahant Sant Ram Das vs The Bihar State Board Of Religious Trust
2023 Latest Caselaw 5849 Patna

Patna High Court

Mahant Sant Ram Das vs The Bihar State Board Of Religious Trust on 5 December, 2023

Author: Purnendu Singh

Bench: Purnendu Singh

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                     Civil Writ Jurisdiction Case No.4567 of 2023
     ======================================================
     Mahant Sant Ram Das Son of Raj Kumar Jha Chela of Late Janak Nandani
     Das, Resident of Mauza- Kharka Tola, Hari Nagar Kuti, P.S.- Nanpur,
     District- Sitamarhi (Bihar).

                                                             ... ... Petitioner/s
                                         Versus
1.   The Bihar State Board of Religious Trust through its President, Vidyapati
     Marg, P.S.- Kotwali, District- Patna.
2.   President, Bihar State Board of Religious Trust, Vidyapati Marg, P.S.-
     Kotwali, District- Patna.
3.   Anchal Adhikari, Anchal- Bokhra, P.S.- Nanpur, District- Sitamarhi, Bihar.
4.   District Land Acquisition Officer, Sitamarhi (Bihar).
5.   District Magistrate, Sitamarhi.

                                               ... ... Respondent/s
     ======================================================
     Appearance :
     For the Petitioner/s   :          Mr. Sanjay Kumar Mishra, Advocate
     For the Respondent/s   :          Mr.Raj Kishore Roy (Gp18)
     ======================================================
     CORAM: HONOURABLE MR. JUSTICE PURNENDU SINGH
     ORAL JUDGMENT

Date : 05-12-2023 Heard Mr. Sanjay Kumar Mishra, learned counsel

appearing on behalf of the petitioner and Mr. Raj Kishore Roy

learned GP18 for the State.

2. In view of nature of relief, as prayed for in the

present writ petition, and remedy available to the petitioner in

accordance with the provision of Bihar Hindu Religious Trust

Act, 1950 before the District Court, learned counsel for the

petitioner seeks permission to withdraw the present writ

petition.

3. Permission is granted.

Patna High Court CWJC No.4567 of 2023 dt.05-12-2023

4. The writ petition is disposed of.

(Purnendu Singh, J)

Sanjay/-

AFR/NAFR                NAFR
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Uploading Date          05.12.2023
Transmission Date       NA