Patna High Court - Orders
Vikki Kumar vs The State Of Bihar & Ors on 30 January, 2017
Author: Sudhir Singh
Bench: Sudhir Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.3769 of 2016
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Vikki Kumar, Son of Late Govind Garhwal, resident of Mohalla Jamunia,
Post Office Jamunia, Police Station Subhadra, District West Champaran at
Bettiah.
.... .... Petitioner
Versus
1. The State of Bihar through the Principal Secretary, Social Welfare
Department, Govt. of Bihar, New Secretariat, Patna.
2. The Principal Secretary, Social Welfare Department, Govt. of Bihar,
Patna.
3. The Director, Integrated Child Development Scheme, Bihar, Patna.
4. The District Magistrate, West Champaran at Bettiah.
5. The Sub- Divisional Officer Gaunaha, District West Champaran at
Bettiah.
6. The District Programme Officer, Gaunaha, District West Champaran at
Bettiah.
7. The Child Development Officer, Gaunaha, District West Champaran at
Bettiah.
8. The Mukhia, Gram Panchayat Raj Mahuri, Block Gaunaha, District
West Champaran at Bettiah.
9. The Block Development Officer, Block Gaunaha, District West
Champaran at Bettiah.
10. The Panchayat Secretary, Gram Panchayat Raj Mahuri, Block Gaunaha,
District West Champaran at Bettiah.
.... .... Respondent/s
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Appearance:
For the Petitioner/s : Mr. Sanjay Kumar Verma, Advocate.
Mr. Bijay Bihari Singh, Advocate.
For the Respondent/s :
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CORAM: HONOURABLE THE ACTING CHIEF JUSTICE
And
HONOURABLE MR. JUSTICE SUDHIR SINGH
ORAL ORDER
(Per: HONOURABLE THE ACTING CHIEF JUSTICE)
2 30-01-2017Learned counsel for the petitioner wishes to withdraw the present writ application.
Accordingly, the writ application is dismissed as withdrawn.
(Hemant Gupta, ACJ) (Sudhir Singh, J) Mishra U