Patna High Court - Orders
Ranjan Kumar Mishra vs The Union Of India & Ors on 14 October, 2014
Author: Mihir Kumar Jha
Bench: Mihir Kumar Jha
Patna High Court CWJC No.15139 of 2014 (3) dt.14-10-2014
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.15139 of 2014
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Ranjan Kumar Mishra S/o Late Bipin Bihari Mishra C/o Rajendra Tiwari,
Andar Kila, Shri Ghat Road, Hajipur, Vaishali. Permanent Address- resident
of Village- Sodapur Mahua, P.S.- Mahua, Dist.- Vaishali
.... .... Petitioner/s
Versus
1. The Union of India through the Secretary, Indian Oil Corporation Ltd.
New Delhi
2. The State of Bihar through the Chief Secretary, The Administration
Department, Bihar, Patna
3. The Chairman, Indian Oil Corporation Ltd. New Delhi
4. The Sr. Divisional Retail Sale Manage, Indian Oil Corporation, 3A,
Maurya Lok Complex, Dak Bungalow Road, Patna- 1
5. The Manager, Indian Oil Corporation Ltd., Bihar, Patna
6. The Sr. Divisional Officer, Indian Oil Corporation Ltd., Bihar, Patna
7. The Marketing Officer (Bihar Zone), Indian Oil Corporation Ltd., Bihar,
Patna
8. The Director General of Police, Bihar, Patna
9. The Registrar General, The Registry Department, Bihar, Patna
10. The District Registrar, The Registry Department, Hajipur
11. The Commissioner, Tirhut Commissionary, Muzaffarpur
12. The District Magistrate, Vaishali
13. The Superintendent of Police, Vaishali at Hajipur
14. The Sub-Divisional Officer, Mahua, Vaishali
15. The Officer-in-Charge, P.S.- Mahua, Vaishali
16. The Circle Officer, Mahua
17. Manoranjan Mishra S/o Late Bipin Bihari Mishra, Resident of Village-
Sadapur Mahua, P.S.- Mahua, Distt.- Vaishali
18. Anand Kishore Mishra, S/o Late Bipin Bihari Mishra, Resident of
Village- Sadapur Mahua, P.S.- Mahua, Distt.- Vaishali
19. Hari Narayan Mishra, S/o Late Bipin Bihari Mishra, Resident of
Village- Sadapur Mahua, P.S.- Mahua, Distt.- Vaishali
20. Naki Imam S/o Md. Aminnullah, Resident of Village- Mahua
Mukundpur, P.S.- Mahua, Distt.- Vaishali (Pachankarta)
21. Jitendra Kumar S/o Satya Narayan Pd. Gupta At+P.O.- Mahua, Distt.-
Vaishali
.... .... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Ranjeet Kumar Thakur, Adv
For Indian Oil Corporation : Mr. Amlesh Kr Verma, Adv
For the State : Mr. GA-12 Ajay
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CORAM: HONOURABLE MR. JUSTICE MIHIR KUMAR JHA
ORAL ORDER
3 14-10-2014Heard learned Counsel for the parties as with regard to the following relief prayed in this writ Patna High Court CWJC No.15139 of 2014 (3) dt.14-10-2014 application:-
"For issuance of writ in nature of mandamus to may direct the respondant authorities to stay the operation of Kishan Seva Kendra(Petrol Pump) regulated by the Indian Oil corporation, which till not decide the disputes amongst the 4 brothers specially respondants No. 17 with collusion with other authorities they might be destroyed the Memo no. 24, 25 dt 18/01/2008, which was made illegal lease document No. 1056 dt. 21/02/2008 issued by the office of the Colector concern and they were try to deprive of the share of the Kishan Seva Kendra. In this regard the petitioner lodged Mahua P.S. Case No. 10/2008 because on who indigent person had made several registered deed only the pressure of Res. No. 17 except without consent of three brother which is illegal."
After some arguments, learned counsel for the petitioner seeks permission to withdraw this application in order to enable the petitioner to move the Civil Court as with regard to securing his interest as also of his two other brothers in the Petrol Pump in question by way of filing civil suit against the fourth brother who is allegedly enjoying the income from Petrol Pump single handedly to the exclusion of the rights of the other three brothers including the petitioner.
That being so, this application is permitted to be withdrawn with the aforementioned liberty.
(Mihir Kumar Jha, J) Ranjan/-
U