Patna High Court
M/S R.K. Offset Press, Company ... vs The State Of Bihar on 31 January, 2023
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.18225 of 2022
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1. M/s R.K. Offset Press, Company Saray, G.T. Road (Kachahari Road)
Sasaram, Rohtas through its Proprietor Rohit Kumar Raj, Male 30 years son
of Raju Kumar Agrawal resident of SonalToli, Town and P.S. Sasaram,
District- Rohtas.
2. Rohit Kumar Raj son of Raju Kumar Agrawal resident of SonalToli, Town
and P.S. Sasaram, District- Rohtas.
... ... Petitioner/s
Versus
1. The State of Bihar through the Chief Secretary Bihar Main Secretariat Patna.
2. The District Magistrate cum District Election Officer Sasaram, Rohtas.
3. The Superintendent of Police Sasaram, Rohtas.
4. The Chief Election Commissioner Bihar Mangles Road Patna.
5. The Deputy Election Officer Sasaram, Rohtas.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Manini Jaiswal, Advocate
For the Respondent/s : Mr. Sheo Shankar Prasad (SC 8)
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CORAM: HONOURABLE THE CHIEF JUSTICE
and
HONOURABLE MR. JUSTICE PARTHA SARTHY
ORAL JUDGMENT
(Per: HONOURABLE THE CHIEF JUSTICE)
Date : 31-01-2023
Petitioners have prayed for the following relief(s):
"(i) For issuance of an appropriate
writ in the nature of certiorari quashing the
order communicated to the petitioner vide
letter contained in memo no 503 dated
29.4.2022 by which the representation of the
petitioner in light of the order dated
12.01.2022 passed in CWJC no 12991 of 2021
was rejected by the Committee constituted by
the Deputy Election Officer even without
Patna High Court CWJC No.18225 of 2022 dt.31-01-2023
hearing the petitioner in light of the
observation passed by this Hon'ble Court in
CWJC no 12991 of 2021.
(ii) For declaration that the order
dated 29.04.2022 is contrary to the observation
made by this Hon'ble Court and hence in the
present situation the act of the respondent is
contemptuous.
(iii) For issuance of the appropriate
writ in the nature of mandamus commanding
the respondent authorities to release the
balance of the amount of Rs.5315855.00
instead of Rs. 53,15,855.00 which has wrongly
been mentioned in the earlier writ petition.
(iv) For issuance of the appropriate
writ in the nature of mandamus commanding
the respondent authorities to pay the petitioner
the amount of money retained by them with
interest in spite of the facts that there is no
dispute between the parties.
(v) Any other order or orders as
your Lordships may deem fit and proper in the
facts and circumstances of the case be granted
to the petitioner."
Learned counsel for the petitioners, under
instructions, seeks permission to withdraw the present petition
seeking review of the order/approach the respondents for
venting out their grievances.
Permission granted.
Patna High Court CWJC No.18225 of 2022 dt.31-01-2023
As and when such petition is filed, the same shall be
considered and decided expeditiously in accordance with law.
The petition stands disposed of as withdrawn with
the liberty aforesaid.
Interlocutory application(s), if any, shall also stand
disposed of.
(Sanjay Karol, CJ)
( Partha Sarthy, J)
Saurabh/K.C.Jha
AFR/NAFR
CAV DATE
Uploading Date 01.02.2023
Transmission Date
