Patna High Court - Orders
Raghav Prasad Chaudhary vs The Union Of India & Ors on 24 June, 2015
Author: Jyoti Saran
Bench: Jyoti Saran
Patna High Court CWJC No.1107 of 2015 (4) dt.24-06-2015
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.1107 of 2015
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Raghav Prasad Chaudhary son of Masumat Rampari Devi, resident of
village:- Gadhiya, P.O:- Binduar, P.S:- Pandaul, District:- Madhubani.
.... .... Petitioner/s
Versus
1. The Union of India through Secretary, Home Affairs, New Delhi
2. The Secretary, Ministry of Home Affairs, Union of India, New Delhi.
3. The Secretary, Incharge of Freedom Fighter, Ministry of Home Affairs,
Union of India, Lok Nayak Bhavan, Khan Market, New Delhi.
4. The Director, Incharge of Freedom Fighter, Ministry of Home Affairs,
Union of India, New Delhi.
5. The Chief Secretary, Government of Bihar, New Secretariat Patna-1.
6. The State of Bihar through Principal Secretary, Home Department, Old
Secretariat, Patna
.... .... Respondent/s
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Appearance:
For the Petitioner/s : Mr. Bipin Bihari Singh, Advocate
For Union of India : Mr. Manoj Kr. Singh (CGC)
For the State-Respondent: Mr. Ravindra Kr. Priyadarsi, SC-32
Mr. Kundan Kumar, A.C. to SC-32
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CORAM: HONOURABLE MR. JUSTICE JYOTI SARAN
ORAL ORDER
4 24-06-2015Counsel for the parties are present.
A counter affidavit has been filed on behalf of the Union of India and learned counsel for the petitioner in view of the letter dated 12.4.2002 of the Under Secretary, Government of India present at Annexure-B to the counter affidavit, prays to withdraw the writ petition.
As prayed, the writ petition is dismissed as withdrawn.
(Jyoti Saran, J) S.Sb/-
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