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Chaupal ( Tatma) Vikas Manch & Ors vs The Union Of India & Ors on 18 October, 2016

Author: Kishore Kumar Mandal

Bench: Kishore Kumar Mandal

                    IN THE HIGH COURT OF JUDICATURE AT PATNA
                                 Civil Writ Jurisdiction Case No.7288 of 2014
                 ======================================================
                 1. Chaupal ( Tatma) Vikas Manch, Purnea Division, Purnea, Hed Office
                 Tatma Toli, P.O- Bhattha Bazar, P.S. K. Hat, District- Purnea through its
                 Divisional President, Mani Lal Das
                 2. Mani Lal Das Son of Late Mogli Das, Divisional President, Chaup [ al (
                 Tatma) Vikas Manch, Purnea Division, Purnea resident of Mohalla Tatma
                 Toli, Suddin Chowk, P.S. K. Hat, District- Purnea.
                 3. Kapildeo Das Son of Late Bahadur Das, District President Purnea District
                 Chaupal ( Tatma), Vikas Manch Resident of Mohalla- Ramnagar, P.O-
                 Polytechnic, P.S. K. Hat, District- Purnea.
                 4. Kameshwar Tatma Son of Late Nageshwar Tatma resident of Mohalla-
                 Subhashnagar, P.S. K. Hat, District- Purnea.
                 5. Kishan Das Son of Late Dhurai Das, District President Araria, Chaupal (
                 Tatma) Vikash Manch, Resident of Village- Nirpur, P.O & P.S- Jogbani,
                 district- Araria.
                 6. Arun Kumar Azad Son of Angelal Prasad, District President Katihar
                 Chaupal ( Tatma), Vikash Manch resident of Chhittabari, Ward no. 3, P .O-
                 Belwa, P.S- Mofassil, District- Katihar.
                                                                       .... .... Petitioner/s
                                                     Versus
                 1. The Union of India through the Secretary, Ministry of Welfare
                 Department, Government of India, New Delhi.
                 2. The State of Bihar
                 3. The Chief Secretary, Government of Bihar, Patna.
                 4. The Principal Secretary, Welfare Department, Government of Bihar,
                 Patna.
                 5. The Principal Secretary, General Administration Department,
                 Government of Bihar, Patna.
                 6. The Collector, Purnea
                 7. The Collector, Katihar.
                 8. The Collector, Kishanganj.
                 9. The Collector, Araria.
                                                                      .... .... Respondent/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s      :   Mr. Shanti Pratap
                 For the Respondent/s        : Mr. Ansuman Singh
                                               Mr. Anil Kumar, A.C. to S.C.-8
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE KISHORE KUMAR MANDAL
                 ORAL ORDER

2   18-10-2016

Mr. Shanti Pratap for the petitioners, Mr. Anshuman Singh for the respondent Union of India and A.C. to S.C.-8 for the State are present.

2/2

Mr. Pratap states that in view of the documents placed at Annexures-15 and 16 of the supplementary affidavit, the petitioners do not want to press the application.

The application, as prayed, is dismissed as not pressed.

(Kishore Kumar Mandal, J) Pankaj/-

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