Patna High Court - Orders
Jai Govind Prasad Yadav vs The State Of Bihar & Ors on 16 March, 2012
Patna High Court CWJC No.12236 of 2008 (4) dt.16-03-2012
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.12236 of 2008
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JAI GOVIND PRASAD YADAV RESIDENT OF MOHALLA M 624,
LOHIA NAGAR, POLICE STATION KANKARBAGH PATNA,
PRESENTLY RESIDING AT MOHALLA KESHRI NAGAR, NALAPAR,
POST OFFICE KESHRI NAGAR, POLICE STATION PATLIPUTA,
PATNA 24.
.... .... PETITIONER/S
VERSUS
1. THE STATE OF BIHAR THROUGH SECRETARY CUM
COMMISSIONER DEPARTMENT OF URBAN DEVELOPMENT,
BIHAR PATNA
2. THE BIHAR STATE HOUSING BOARD, PATNA THROUGH ITS
SECRETARY BIHAR, PATNA
3. THE CHAIRMAN CUM MANAGING DIRECTOR BIHAR STATE
HOUSING BOARD PATNA
4. THE SECRETARY BIHAR STATE HOUSING BOARD PATNA
5. THE EXECUTIVE ENGINEER BIHAR STATE HOUSING BOARD
PATNA
6. THE ESTATE OFFICER, BIHAR STATE HOUSING BOARD
PATNA.
.... .... RESPONDENT/S
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Appearance :
For the Petitioner/s : Mr. Sanjay Kumar
Mr. Deepak Kumar
For the Respondent/s : Mr. (SC17)
Mr. Ram Kishore Singh-2
Mr. Sanjay Kr.Sinha
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CORAM: HONOURABLE MR. JUSTICE SAMARENDRA
PRATAP SINGH
ORAL ORDER
4 16-03-2012Learned counsel appearing for the petitioner prays to withdraw the writ petition.
Prayer is accorded.
The writ petition is permitted to be withdrawn. Shashi. (Samarendra Pratap Singh, J)