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Patna High Court - Orders

Anal Kumar vs The State Of Bihar & Ors on 13 August, 2013

Author: Shailesh Kumar Sinha

Bench: Shailesh Kumar Sinha

            Patna High Court CWJC No.5357 of 2011 (4) dt.13-08-2013




                            IN THE HIGH COURT OF JUDICATURE AT PATNA
                                       Civil Writ Jurisdiction Case No.5357 of 2011
                        ======================================================
                         Anal Kumar S/O Sukhdeo Prasad Mandal Resident Of Village- Dharahan,
                        Post Office- Dharahan, Police Station- Pranpur, District- Katihar.
                                                                                .... .... Petitioner/s
                                                          Versus
                        1. The State Of Bihar
                        2. Member, District Teachers Employment Appellate, Tribunal, Katihar.
                        3. District Magistrate, Katihar.
                        4. District Superintendent Of Education, Katihar.
                        5. Block Development Officer, Azam Nagar, District- Katihar.
                        6. The Mukhiya, Bairiya Gram Panchayat, Block Azam Nagar, District-
                        Katihar.
                        7. The Panchayat Sachiv, Bairiya Gram Panchayat, Block Azam Nagar,
                        District- Katihar.
                        8. Humayoon Kabeer S/O Muzfafuzur Rahman Resident Of Village-
                        Majheli, Post Officer- Malik Pohlagarh, Police Station- Pranpur, District-
                        Katihar.
                                                                               .... .... Respondent/s
                        ======================================================
                        Appearance :
                        For the Petitioner/s     : Mr. Binod Kumar Sinha, Advocate
                        For the Respondent/s      : Mr. Namrta Mishra G.P-17
                        ======================================================
                        CORAM: HONOURABLE MR. JUSTICE SHAILESH KUMAR
                        SINHA
                        ORAL ORDER

4     13-08-2013

Heard learned counsels for the petitioner, State as also the respondent no. 8.

In view of the counter affidavit filed on behalf of the State, learned counsel for the petitioner seeks permission to withdraw the writ application since the order impugned sought to be quashed, has already been quashed by this court, as stated in Annexure - A to the counter affidavit.

Accordingly, the application is dismissed as withdrawn.

Jagdish/- (Shailesh Kumar Sinha, J)