Patna High Court - Orders
Shivam Kumar And Anr vs The State Of Bihar And Ors on 15 November, 2022
Author: Madhuresh Prasad
Bench: Madhuresh Prasad
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.2036 of 2019
======================================================
1. Shivam Kumar, aged about 34 years, son of Shri Rajendra Prasad Resident
of Hanumant Nagar, ward No. 16, P.S- Araria, District- Araria Bihar, PIN
854311
2. Gopal Kumar Chaudhry, aged about 28 years, son of Shri Sukhdeo Prasad
Chaudhry Resident of village- Chhautana, P.S- Samastipur, District-
Samastipur Bihar, PIN-848134
... ... Petitioners
Versus
1. The State of Bihar represented through the chief Secretary, Government of
Bihar, Patna
2. The Law Secretary, Law Department, Government of Bihar, Patna
3. The Patna High Court through its Registrar General
4. The Registrar General, Patna High Court, Patna
5. The Convener, Co-Ordination Committee-cum- District and Sessions Judge,
Patna, Judges Court, Civil Court Patna. P.O- Bankipur District- Patna
... ... Respondents
======================================================
Appearance :
For the Petitioners : Mr. Sanjay Kumar Sharma, Adv.
For the State : Ms. Kumari Amrita ,GP3
======================================================
CORAM: HONOURABLE MR. JUSTICE MADHURESH PRASAD
ORAL ORDER
3 15-11-2022Heard learned counsel for the petitioners and learned counsel for the State.
It is submitted by the petitioners' counsel that in view of decision of this Court dated 29-09-2022, passed in C.W.J.C. No. 21219 of 2018, (Suprabhat Kumar & Ors. vs. State of Bihar & Ors.) which covers the issues raised in the instant writ Patna High Court CWJC No.2036 of 2019(3) dt.15-11-2022 2/2 proceedings, the same has become infructuous.
The writ application is, accordingly, disposed of.
(Madhuresh Prasad, J) shyambihari/-
U