Santosh Prasad Kushwaha @ Santosh ... vs The General Manager
2023 Latest Caselaw 71 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.24202 of 2019
     ======================================================

Santosh Prasad Kushwaha @ Santosh Prasad S/o Late Hira Lal Prasad Resident of Village- Laxhmipur, P.s.- Jogapatti, Distt.- West Champaran

... ... Petitioner/s Versus

1. The General Manager Bharat Petroleum Corporation Limited (BPCL), Bharat Bhavan, 4 and 6 Currimbhoy Road, Ballard Estate, Mumbai-400001

2. The Manager LPG Distribution, BPCL, Patna

3. The Deputy Manager LPG Distribution, BPCL, Patna

4. The Territory Manager LPG Distribution, BPCL, Muzaffarpur

5. Abhishek Kumar S/o Shiv Shankar Prasad Resident of Village- Harpurwa, P.s.- Jogapatti, Distt.- West Champaran

6. Sanjiv Kumar S/o Jata Shankar Prasad Resident of Village- Harpurwa, P.s.-

Jogapatti, Distt.- West Champaran

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

For the Petitioner/s : Mr. Umesh Chandra Verma, Advocate For the Respondent/s : Mr. Siddhartha Prasad, Advocate Mr. Om Prakash Kumar, Advocate ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE PARTHA SARTHY ORAL JUDGMENT (Per: HONOURABLE THE CHIEF JUSTICE)

Date : 03-01-2023

Petitioner has prayed for the following relief(s):-

"1. That this is an application for issuance of an appropriate writ, order or direction, particularly in the nature of writ of mandamus for directing the respondents to hold an enquiry with regard to the details of land proposed by Abhishek Kumar (Respondent no.5) whose application no. is 15454835239483, which is adjacent to Bettiah-Nawalpur, National Highway, and for years, construction of the Patna High Court CWJC No.24202 of 2019 dt.03-01-2023

highway within 50 to 55 feets is under way, there are already shops on the land proposed by respondent no. 5, and according to the agreement the land should have to be vacant one. And secondly the land proposed by the respondent no. 5 is the same land which has been proposed by one Sanjiv Kumar, being his application no. 15454658058729. The writ petitioner states and submits that after enquiry the selection of Abhishek Kumar for dealership of Bharat Petroleum Ltd. be cancelled, as the land furnished by Abkishek Kumar is not in accordance to the terms and agreements."

Learned counsel for the petitioner, under instruction,

seeks permission to withdraw the present petition.

Permission granted.

Present petition stands disposed of as withdrawn.

Interlocutory application, if any, shall also stand

disposed of.

(Sanjay Karol, CJ)

( Partha Sarthy, J)

Prakash/-

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