Sitaram Singh vs The State Of Bihar
2025 Latest Caselaw 3793 Patna

Patna High Court

Sitaram Singh vs The State Of Bihar on 15 September, 2025

Author: Alok Kumar Sinha

Bench: Alok Kumar Sinha

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                       Letters Patent Appeal No.771 of 2024
                                        In
                  Civil Writ Jurisdiction Case No.18828 of 2021
     ======================================================
     Sitaram Singh son of Late Chhedan Singh, resident of Village-Barahiya Tola
     Shrikanth, P.S. Barahiya, District-Lakhisarai.

                                                                ... ... Appellant/s
                                           Versus

1.   The State of Bihar through the Principal Secretary Revenue and Land
     Reforms Department, Bihar. Patna.


2.   The Executive Officer Nagar Panchayat, Barahiya, Lakhisarai.


3.   The District Collector, Lakhisarai.


4.   The Executive Engineer Urban Development Division, Lakhisarai-cum
     Sheikhpura.


5.   The Sub Divisional Officer, Lakhisarai.


6.   The Deputy Collector Land Reforms, Lakhisarai.


7.   The Circle Officer, Barahiya, Lakhisarai.


8.   Ramanuj Prasad son of Late Ram Prakash Singh, resident of Village-
     Shrikanth Tola Ward No. 2 Barahiya, P.S.-Barahiya, District-Lakhisarai.

                                               ... ... Respondent/s
     ======================================================
     Appearance :
     For the Appellant/s    :       Mr.Sanjay Prasad, Advocate
     For the Respondent/s   :       Mr.Arun Kumar Bhagat, AC to AAG-12
     ======================================================
     CORAM: HONOURABLE THE ACTING CHIEF JUSTICE
             and
             HONOURABLE MR. JUSTICE ALOK KUMAR SINHA
     ORAL JUDGMENT

(Per: HONOURABLE THE ACTING CHIEF JUSTICE)

Date : 15-09-2025 Patna High Court L.P.A No.771 of 2024 dt.15-09-2025

Learned counsel for the appellant seek permission to

withdraw the present appeal.

2. Permission is accorded.

3. Accordingly, the present Letters Patent Appeal stands

dismissed as withdrawn.

(P. B. Bajanthri, ACJ)

(Alok Kumar Sinha, J) ranjan/-

AFR/NAFR                NAFR
CAV DATE                NA
Uploading Date          16.09.2025
Transmission Date       NA