Patna High Court
Kumar Amrit Raj vs The State Of Bihar on 30 June, 2022
Bench: Chief Justice, S. Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.18688 of 2021
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Kumar Amrit Raj, Son of Sri Ganga Nath Ray, Resident of
Mohalla - New Colony, Naya Bazar, Ward No. 9, P.S. - Saharsa
Town, District - Saharsa.
... ... Petitioner/s
Versus
1. The State of Bihar, through the Principal Secretary, Department
of Revenue, Government of Bihar, Old Secretariat, Patna.
2. The Commissioner, Koshi Division, Saharsa.
3. The Chairman and Trustee of Sri Raktkali Chousath Yogini
Mandir Trust, Saharsa - Cum - District Magistrate, Saharsa.
4. The District Magistrate, Saharsa.
5. The Deputy Development Collector, Saharsa.
6. The Incharge Deputy Collector, General Administration, Saharsa.
7. The Secretary of Sri Raktkali Chousath Yogini Trust - Cum - Sub
- Divisional Officer, Sadar Saharsa, District - Saharsa.
8. The Sub-Divisional Officer, Sadar Saharsa, District - Saharsa.
9. The Executive Officer, L.A.I.O., Saharsa, District - Saharsa.
10. The Executive Officer, Nagar Parishad, District - Saharsa.
11. The Executive Engineer, Building Construction Department,
Distict - Saharsa.
12. Sri Balram Dev, the Deputy Chairman, Sri Raktkali Chousath
Yogini Mandir Trust, Saharsa.
13. Sri Om Prakash Khemka, The then Treasurer, Sri Raktkali
Chousath Yogini Mandir Trust, Saharsa.
Patna High Court CWJC No.18688 of 2021 dt.30-06-2022
2/5
14. Sri Mukteshwar Prasad Singh, Treasurer, Sri Raktkali Chousath
Yogini Mandir Trust, Saharsa.
15. Sri Kumar Heera Prabhakar, Member, Sri Raktkali Chousath
Yogini Mandir Trust, Saharsa.
16. Sri Bhola Prasad Gupta, Member, Sri Raktkali Chousath Yogini
Mandir Trust, Saharsa.
17. Sri Shambhu Prasad Tekriwal, Member, Sri Raktkali Chousath
Yogini Mandir Trust, Saharsa.
18. Sri Gorakh Lal Vishwas, Member Sri Raktkali Chousath Yogini
Mandir Trust, Saharsa.
19. Sri Niranjan Kumar, Member, Sri Raktkali Chousath Yogini
Mandir Trust, Saharsa.
20. Sri Vijay Poddar, Member, Sri Raktkali Chousath Yogini Mandir
Trust, Saharsa.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr.Pranav Kumar Jha, Advocate
For the Respondent/s : Mr.Raj Kishore Roy ( G.P.18 )
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CORAM: HONOURABLE THE CHIEF JUSTICE
and
HONOURABLE MR. JUSTICE S. KUMAR
ORAL JUDGMENT
(Per: HONOURABLE THE CHIEF JUSTICE) Date : 30-06-2022 Heard learned counsel for the parties. Petitioner has prayed for the following relief(s):-
Patna High Court CWJC No.18688 of 2021 dt.30-06-2022 3/5 Patna High Court CWJC No.18688 of 2021 dt.30-06-2022 4/5 Learned counsel for the petitioner states that the grievance of the petitioner has been redressed, and as such, the petition has become infructuous.
The instant petition stands disposed of as having rendered infructuous.
Patna High Court CWJC No.18688 of 2021 dt.30-06-2022 5/5 Interlocutory Application(s), if any, shall stand disposed of.
(Sanjay Karol, CJ) ( S. Kumar, J) veena/rajiv-
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