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Patna High Court - Orders

Ram Bilas Thakur & Ors vs The Union Of India & Ors on 5 December, 2012

Bench: Prakash Chandra Verma, Jayanandan Singh

      Patna High Court LPA No.1868 of 2012 (2) dt.05-12-2012




                      IN THE HIGH COURT OF JUDICATURE AT PATNA
                                 Letters Patent Appeal No.1868 of 2012
                   ======================================================
                   1. RAM BILAS THAKUR S/O LATE BASUDEO THAKUR RESIDENT
                   OF VILLAGE - SAROTTAR, POLICE STATION - DUMARIYA GHAT,
                   DISTRICT - EAST CHAMPARAN
                   2. SANJAY SHARMA S/O RAM BILAS THAKUR RESIDENT OF
                   VILLAGE - SAROTTAR, POLICE STATION - DUMARIYA GHAT,
                   DISTRICT - EAST CHAMPARAN
                   3. VIJAY KUMAR SHARMA S/O RAM BILAS THAKUR RESIDENT
                   OF VILLAGE - SAROTTAR, POLICE STATION - DUMARIYA GHAT,
                   DISTRICT - EAST CHAMPARAN

                                                            .... .... APPELLANT/S
                                                VERSUS
                   1. UNION OF INDIA; THROUGH THE SECRETARY; MINISTRY OF
                   SHIPPING, ROAD TRANSPORT AND HIGHWAYS; GOVERNMENT
                   OF INDIA, CENTRAL SECRETARIAT, NEW DELHI NULL NULL
                   2. NATIONAL HIGHWAYS AUTHORITY OF INDIA; THROUGH ITS
                   CHAIRMAN, G-5 & 6, SECTOR-10, DWARKA, NEW DELHI -110075
                   3. PROJECT DIRECTOR, NATIONAL HIGHWAY AUTHORITY OF
                   INDIA, C.R.R.O. P.I.U. DISTRICT - MUZAFFARPUR, BIHAR
                   4. PROJECT MANAGER - PACKAGE - 10, P.C.L. - VILLAGE -
                   KHAJURIA CHAUK, POLICE STATION - DUMARIA GHAT,
                   DISTRICT - EAST CHAMPARAN
                   5. DISTRICT MAGISTRATE, EAST CHAMPARAN, BIHAR
                   6. THE STATE OF BIHAR

                                                       .... .... RESPONDENT/S
                   ======================================================
                   Appearance :
                   For the Appellant/s  : Mr.
                   For the Respondent/s  : Mr.
                   ======================================================
                   CORAM: HONOURABLE MR. JUSTICE PRAKASH CHANDRA
                   VERMA
                                             and
                             HONOURABLE MR. JUSTICE JAYANANDAN SINGH
                                          ORAL ORDER
                   (Per: HONOURABLE MR. JUSTICE PRAKASH CHANDRA
                   VERMA)

2   05-12-2012

Learned counsel for the petitioners seeks permission of this Court to withdraw this application with a liberty to file review petition before the appropriate forum.

Permission is accorded.

Patna High Court LPA No.1868 of 2012 (2) dt.05-12-2012

Accordingly, this application is disposed of with the aforesaid liberty.

(Prakash Chandra Verma, J) Bhardwaj/- (Jayanandan Singh, J)