Talib vs The State Of Bihar And Ors
2023 Latest Caselaw 514 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.5519 of 2019
     ======================================================

Talib Son of Md Illahi Resident of Village- Patkoi Hat, P.S.- Kochadhaman and District- Kishanganj

... ... Petitioner/s

Versus

1. The State of Bihar through Principal Secretary, Department of Food and Civil Supply Govt. Bihar, Patna

2. District Magistrate-cum-Collector, Kishanganj

3. Sub Divisional Officer, Kishanganj

4. Block Supply Officer, Kishanganj

5. The Superintendent of Police, Kishanganj

6. Officer in Charge, Kishanganj

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

For the Petitioner/s : Mr.Ram Prawesh Kumar, Adv. For the Respondent/s : Mr. Anisul Haque ====================================================== CORAM: HONOURABLE MR. JUSTICE ASHUTOSH KUMAR and HONOURABLE MR. JUSTICE SATYAVRAT VERMA ORAL JUDGMENT (Per: HONOURABLE MR. JUSTICE ASHUTOSH KUMAR)

Date : 30-01-2023

Mr. Ram Prawesh Kumar, learned advocate for

the petitioner seeks permission to withdraw this application

in order to challenge the order confiscating the vehicle of

the petitioner before the appropriate authority which in this

case is the District Judge of the concerned district.

Patna High Court CWJC No.5519 of 2019 dt.30-01-2023

Dismissed as withdrawn with the liberty aforesaid.

(Ashutosh Kumar, J)

( Satyavrat Verma, J) rishi/-

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Uploading Date          01.02.2023
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