Jharkhand High Court
Nand Kishore Rai & Others vs The State Of Jharkhand & Others on 4 May, 2022
Author: Kailash Prasad Deo
Bench: Kailash Prasad Deo
IN THE HIGH COURT OF JHARKHAND AT RANCHI
(Civil Writ Jurisdiction)
W.P.(C) No. 7356 of 2019
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Nand Kishore Rai & Others .... ..... Petitioners Versus The State of Jharkhand & Others .... ..... Respondents CORAM: HON'BLE MR. JUSTICE KAILASH PRASAD DEO (Through : Video Conferencing) ............
For the Petitioners : Mr. Shree Nivas Roy, Advocate For the Respondents/State : Mr. Nawal Kishor Pandey, A.C. to Mr. P. C. Roy, S.C. (L&C)-I ........
07/04.05.2022.
Learned counsel for the petitioners, Mr. Shree Nivas Roy has submitted, that petitioners may be permitted to withdraw this writ petition, so as to avail the legal remedy available under the law, but the period consumed in coming before this Court may be condoned as the revision application is time barred now.
Learned counsel for the respondents / State, Mr. Nawal Kishor Pandey, A.C. to Mr. P. C. Roy, S.C. (L&C)-I has no objection.
Considering the same, petitioners are permitted to withdraw this writ petition to prefer revision application before the appellate authority in accordance with law and the period consumed before this Court since 22.12.2019 till today shall be considered under Section 14 of the Limitation Act.
Accordingly, the instant writ petition is dismissed as withdrawn.
(Kailash Prasad Deo, J.) Jay/