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Sardar Malkiat Singh vs Manohar Singh &Amp; Ors. on 4 March, 2011

Author: Shiva Kirti Singh

Bench: Shiva Kirti Singh

IN THE HIGH COURT OF JUDICATURE AT PATNA
            C.REV.NO.6 OF 2011

 Sewa Singh son of late Gyan Singh resident of F-107,
 Rohra Bind, Sindri, District Dhanbad (Jharkhand)
                  .... Intervener Respondent/ Petitioner
                         VERSUS
 1. Manohar Singh son of Late Sardar Lodha Siungh,
 resident of Harmandir Gali, P.S. Chowk, Patna City,
 District Patna
                   .... Petitioner/ Respondent 1st Set
 2. The State of Bihar
 3. The Custodian, Takhta Sri Harmandir Ji, Patna City-
 cum- District and Sessions Judge, Patna
 4. Sardar Mahendra Singh Ramana (Advocate), resident
 of Harindra Nagar, Faridkot, Punjab 151203, resident of
 Takhta Shree Harmandir Ji Prabandhak Committee,
 Patna Sahib, Patna
 5. Sardar Mahendra Singh Chhabda, President,
 Prabandhak Committee, Takhta Shree Harmandir Ji,
 Patna Sahib, Patna resident of Govind Nagar, Chitkohra,
 Patna
 6. Sardar Tajendra Pal Singh Dhillon, Vice President,
 Prabandhak Committee, Takhta Shree Harmandir Ji,
 Patna Sahib, Patna resident of Kachchi Ghat, Dhillon
 Niwas, Patna Sahib, Patna
 7. Kul Mohan Singh, General Secretary, Prabandhak
 Committee, Takhta Shree Harmandir Ji Sahib, P.S.
 Chowk, Patna City, District Patna
 8. Raja Singh, Secretary, Prabandhak Committee,
 Takhta Shree Harmandir Ji, Patna Sahib, P.S. Chowk,
 District Patna
 9. Bihar State Election Authority through its Chief
 Election Officer, Barrak No.II, Main Secretariat, Patna
                       ...... Respondent 2nd set.

                        WITH
                C. REV. No.25 of 2011
 Sardar Malkiat Singh, President, Guru Singh Sabha,
 Main Road, Ranchi (Jharkhand
              ....... Intervener Respondent/ Petitioner
                             -2-




                           VERSUS

               1. Manohar Singh son of Late Sardar Lodha Siungh,
               resident of Harmandir Gali, P.S. Chowk, Patna City,
               District Patna
                                 .... Petitioner/ Respondent 1st Set
               2. The State of Bihar
               3. The Custodian, Takhta Sri Harmandir Ji, Patna City-
               cum- District and Sessions Judge, Patna
               4. Sardar Mahendra Singh Ramana (Advocate), resident
               of Harindra Nagar, Faridkot, Punjab 151203, resident of
               Takhta Shree Harmandir Ji Prabandhak Committee,
               Patna Sahib, Patna
               5. Sardar Mahendra Singh Chhabda, President,
               Prabandhak Committee, Takhta Shree Harmandir Ji,
               Patna Sahib, Patna resident of Govind Nagar, Chitkohra,
               Patna
               6. Sardar Tajendra Pal Singh Dhillon, Vice President,
               Prabandhak Committee, Takhta Shree Harmandir Ji,
               Patna Sahib, Patna resident of Kachchi Ghat, Dhillon
               Niwas, Patna Sahib, Patna
               7. Kul Mohan Singh, General Secretary, Prabandhak
               Committee, Takhta Shree Harmandir Ji Sahib, P.S.
               Chowk, Patna City, District Patna
               8. Raja Singh, Secretary, Prabandhak Committee,
               Takhta Shree Harmandir Ji, Patna Sahib, P.S. Chowk,
               District Patna
               9. Bihar State Election Authority through its Chief
               Election Officer, Barrak No.II, Main Secretariat, Patna
                                     ...... Respondent 2nd set.
                                        ---------

2   4.3.2011

Both the civil review applications arise out of a judgment and order in a writ petition bearing CWJC No.18827 of 2008.

Learned counsel for the petitioners submits that he has instructions to withdraw the review -3- applications. Learned counsel for the State has no objection.

In that view of the matter, both the civil review applications are dismissed as withdrawn.

(Shiva Kirti Singh, J.) (Dr Ravi Ranjan, J. ) sk