Jharkhand High Court
Md Kashim Akhatar And Ors vs The State Of Jharkhand Through The ... on 28 August, 2017
Author: Amitav K. Gupta
Bench: Amitav K.Gupta
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P(C) No.6269 of 2016
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1. Md. Kashim Akhatar, s/o Tajmul Hussain.
2. Nabiuddin Anmsari,s/o Jasmuddin Ansari
(Member Madrasa Committee TalemulIslam Necha Toli Chaibasa)
3. Md. Zakir Hussain, s/o Sabir Hussain
4. Anwari Begam, w/o Md. Kasim Akhatar.
All resident of Badi Bazar, Gharib Bustee, Ward no.10, Old Bari
Bazar, P.O.& P.S.Sadar, Chaibasa, District- Singhbhum West.
.....Petitioners.
Versus
1. The State of Jharkhand through the Deputy Commissioner, West
Singhbhum, P.O.P.S.Chaibasa.
2. The Sub-divisional Officer, Chaibasa Sadar, P.O.P.S.Chaibasa,
District- West Singhbhum.
3. Land Reforms Deputy Collector, Chaibasa Sadar, P.O.P.S.
Chaibasa, Distrit-West Singhbhum.
4. The Circle Officer, Sadar, P.O.P.S. Chaibasa, District- West
Singhbhum. .... Respondents.
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CORAM: HON'BLE MR.JUSTICE AMITAV K.GUPTA
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For the Petitioner :Mr.Sristidhar Mahato,Advocate.
For the Respondents : M/s.Bhawesh Kumar,Advocate.
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05/28.08.2017On the instruction of the petitioner learned counsel for the petitioner seeks permission to withdraw this application.
Prayer is allowed.
The application is dismissed as withdrawn.
(Amitav K. Gupta,J) Biswas.