Md. Salahuddin vs The State Of Bihar
2023 Latest Caselaw 5246 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.8044 of 2023
     ======================================================

Md. Salahuddin Son of Late Inamul Haque Resident of Village-Khopra, Police Staton-Alam Nagar, District-Katihar.

... ... Petitioner/s Versus

1. The State of Bihar through the Secretary, General Administration Department, Government of Bihar, Patna.

2. The Finance Commissioner, Government of Bihar, Patna.

3. The Registrar, Co-operative Society, Department of Co-operative, Government of Bihar, Patna.

4. The Accountant General, Bihar Mahalekhakar Bhawan, Veerchand Patel Path, Patna.

5. The District Magistrate, Katihar.

6. The Managing Director, Central Co-operative Bank, Katihar.

7. The B.D.O. Dighal Bank, Block-Kishanganj, Police Station and District-

Kishanganj.

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

     For the Petitioner/s   :      Mr. Dr. Anjani Pd. Singh, Advocate
     For the Respondent/s   :      Mr. Sheo Shankar Prasad, SC-8
                            :      Ms. Ruchika Jha, AC to SC-8
     For the AG, Bihar      :      Mr. Vivekanand Kumar, Advocate

====================================================== CORAM: HONOURABLE MR. JUSTICE PURNENDU SINGH ORAL JUDGMENT Date : 10-10-2023 Heard Mr. Dr. Anjani Pd. Singh, learned counsel

appearing on behalf of the petitioner, Mr. Vivekanand Kumar,

learned counsel appearing on behalf of the Accountant General,

Bihar and Mr. Sheo Shankar Prasad, learned SC-8 appearing on

behalf of the State.

2. Learned counsel appearing on behalf of the

petitioner submits that he seeks to avail remedy for redressal of

his grievances made in the present writ petition, before the Patna High Court CWJC No.8044 of 2023 dt.10-10-2023

Registrar, Co-operative Society, Department of Co-operative,

Government of Bihar, Patna.

3. Considering the aforesaid submission made on

behalf of petitioner, this writ petition stands disposed of with the

direction to the Registrar, Co-operative Society, Department of

Co-operative, Government of Bihar, Patna to settle the claim of

the petitioner as prayed in the present writ petition, within six

weeks from the communication of this order.

(Purnendu Singh, J.) Ashishsingh/-

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Uploading Date          12.10.2023
Transmission Date       NA