Sachchida Nand Singh vs The State Of Bihar
2023 Latest Caselaw 5952 Patna

Patna High Court

Sachchida Nand Singh vs The State Of Bihar on 11 December, 2023

Author: Purnendu Singh

Bench: Purnendu Singh

                        IN THE HIGH COURT OF JUDICATURE AT PATNA
                                   Civil Writ Jurisdiction Case No.6525 of 2023
                    ======================================================
                    Sachchida Nand Singh Son of Banshidhar Singh Resident of Village Rampur,
                    Post Khanethi, P.S. Sonhan, District Kaimur (Bhabhua).
                                                                             ... ... Petitioner/s
                                                        Versus
               1.    The State of Bihar through the Principal Secretary, Co-operative
                     Department, Government of Bihar, Patna.
               2.   The Bihar State Election Authority, 32 Harding Road, Patna through its
                    Secretary, Patna.
               3.   The Chief Election Officer, Bihar State Election Authority, 32 Harding
                    Road, Patna.
               4.   The Registrar, Cooperative Societies, New Secretariat, Bihar, Patna.
               5.   The Deputy Development Commissioner, Rohtas.
               6.   The District Co-operative Officer, Rohtas.
               7.   The Returning Officer, The Sasaram Bhabhua Central Co-operative Bank
                    Ltd. cum SDO, Sasaram, Rohtas.
               8.    Ramesh Chandra Chaubey Son of Late Shyam Kishore Chaubey, Resident
                     of Village and Post Parchha, P.S. Chuttia, District-Rohtas.
                                                                                 ... ... Respondent/s
                    ======================================================
                    Appearance :
                    For the Petitioner/s   :        Mr.Jai Vardhan Narayan, Advocate.
                    For the Respondent/s   :        Mr.Uday Shankar Sharan Singh, GP-19.
                    ======================================================
                    CORAM: HONOURABLE MR. JUSTICE PURNENDU SINGH
                                     ORAL JUDGMENT

Date : 11-12-2023 Heard Mr. Jai Vardhan Narayan, learned counsel

appearing on behalf of the petitioner and Mr. Uday Shankar

Sharan Singh, learned GP-19 for the State.

2. Learned counsel appearing on behalf of the

petitioner seeks to withdraw the present writ petition to avail

appropriate remedy for the reliefs as prayed for in the present

writ petition.

3. The writ petition, accordingly, stand disposed of.

(Purnendu Singh, J) mantreshwar/-

AFR/NAFR               N.A.F.R.
CAV DATE               N.A.
Uploading Date         12.12.2023
Transmission Date      N.A.