Lalita Kumari vs The Chief Secretary, Govt. Of Bihar
2025 Latest Caselaw 3504 Patna

Patna High Court

Lalita Kumari vs The Chief Secretary, Govt. Of Bihar on 28 April, 2025

Author: Partha Sarthy

Bench: Partha Sarthy

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                       Letters Patent Appeal No.275 of 2024
                                         In
                   Civil Writ Jurisdiction Case No.4275 of 2023
     ======================================================
     Lalita Kumari Wife of Amit Kumar Resident of Village- Dhamdaha North,
     Ward No. 10, P.O. and P.S.- Dhamdaha, District- Purnea.

                                                                ... ... Appellant/s

                                        Versus

1.   The Chief Secretary, Govt. of Bihar Patna.
2.   The Secretary, Social Welfare Department, Govt. of Bihar, Patna.
3.   The District Magistrate, Purnea.
4.   The District Programme Officer, Purnea.
5.   The Child Development Project Officer, Dhamdaha, District- Purnea.
6.   The Lady Supervisor, Dhamdaha North, Dhamdaha, District- Purnea.
7.   Nutan Kumari Wife of Rajesh Paswan Resident of Village- Dhamdaha
     North, Ward No.- 10, P.S.- Dhamdaha, District- Purnea.


                                               ... ... Respondent/s
     ======================================================
     Appearance :
     For the Appellant/s    :      Mr. Manendra Kumar Sinha, Advocate
     For the Respondent/s   :      Mr. Government Advocate 07
     ======================================================
     CORAM: HONOURABLE THE ACTING CHIEF JUSTICE
                and
                HONOURABLE MR. JUSTICE PARTHA SARTHY
     ORAL JUDGMENT

(Per: HONOURABLE THE ACTING CHIEF JUSTICE)

Date : 28-04-2025

The learned Advocate for the appellant presses Patna High Court L.P.A No.275 of 2024 dt.28-04-2025

the afore-noted application for condoning the delay of 30

days in preferring this appeal.

2. For the reasons stated in the application, the

delay of 30 days in preferring this appeal is condoned.

3. I.A. No. 1 of 2024 stands allowed.

4. We are a little perplexed at the filing of the

present appeal for the reason that on the request of the

writ petitioner, her writ petition was permitted to be

withdrawn for agitating her grievances before the

appropriate forum.

5. In this appeal, that order has been

challenged.

6. We are of the view that the appeal is wholly

misconceived and has been filed on the wrong counsel.

7. While we were about to impose cost, Mr.

Manendra Kumar Sinha, the learned Advocate for the

appellant sought permission to withdraw this appeal.

8. Considering his entreaties, we accede to his Patna High Court L.P.A No.275 of 2024 dt.28-04-2025

request and permit this appeal to be withdrawn.

9. The appeal stands dismissed as withdrawn.

(Ashutosh Kumar, ACJ)

(Partha Sarthy, J) manoj/krishna-

AFR/NAFR                NAFR
CAV DATE                NA
Uploading Date          29.04.2025
Transmission Date       NA