Patna High Court - Orders
Baban Prasad Singh vs Amir Subhani As Secretary Home (Police) ... on 16 November, 2016
Author: Rakesh Kumar
Bench: Rakesh Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
Miscellaneous Jurisdiction Case No.3342 of 2016
In
Civil Writ Jurisdiction Case No. 18549 of 2011
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Baban Prasad Singh, son of Late Mathura Prasad Singh resident of village
Sheori Gopi Nathpur P.O. Bahilwara Govind, P.S. Saraiya, district
Muzaffarpur
.... .... Petitioner/s
Versus
1. Amir Subhani , son of not known presently posted As Secretary
Home (police) Department Govt. of Bihar, Patna
2. Pramod Kumar Thakur son of not known presently posted as Director
General of Police Govt. of Bihar, Patna
3. Sunil Kumar son of not known presently posted as Deputy Inspector
General of Police, Tirhut Range, Muzaffarpur
4. Dharmendra Kumar son of not known presently posted as District
Magistrate, Muzaffarpur
5. Vivek Kumar son of not known presently posted as senior
Superintendent of Police, Muzaffarpur District Muzaffarpur
6. Kumkum Kumari wife of not known presently posted as officer
Incharge Karja Police Station District Muzaffarpur
7. The State of Bihar
.... .... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Arvind Kumar
For the Respondent/s : AC to GP 24
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CORAM: HONOURABLE MR. JUSTICE RAKESH KUMAR
ORAL ORDER
3 16-11-2016Sri Arvind Kumar, learned counsel for the petitioner, in presence of learned AC to GP No. 24 submits that during pendency of this petition the order of the writ court has already been complied with in its letter and spirit.
Accordingly, there is no need to keep the matter pending.
The petition stands disposed of.
(Rakesh Kumar, J) Praful/-
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