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Sikkim High Court

Birkha Bahadur Subba vs State Of Sikkim And Ors on 1 September, 2017

Author: Satish K. Agnihotri

Bench: Chief Justice

                                                                                1
                           W.P. (C) No. 50 of 2016
                Birkha Bahadur Subba vs. State of Sikkim & Ors.




  THE HIGH COURT OF SIKKIM : GANGTOK
                  (Civil Extra Ordinary Jurisdiction)

----------------------------------------------------------------------
 S.B.: HON'BLE MR. JUSTICE SATISH K. AGNIHOTRI, CJ.
----------------------------------------------------------------------


                    W.P. (C) No. 50 of 2016



          Birkha Bahadur Subba,
          Son of late Man Bahadur Subba,
          Aged about 60 years,
          Resident of Aho Busty,
          Pakyong, East Sikkim.
                                                       ...          Petitioner.

                versus

          1.    Government of Sikkim,
                Through its Chief Secretary,
                Secretariat,
                Gangtok, East Sikkim.

          2.    Land Revenue Department,
                Through its Secretary,
                Government of Sikkim,
                Gangtok, East Sikkim.

          3.    District Collector,
                Office of District Administrative Centre,
                Government of Sikkim,
                Sichey, East Sikkim.

          4.    Department of Personal, Administrative,
                Reform & Training,
                Through its Secretary,
                Government of Sikkim,
                Gangtok, East Sikkim.
                                      ...   Respondents.
                                                                                               2
                                       W.P. (C) No. 50 of 2016
                            Birkha Bahadur Subba vs. State of Sikkim & Ors.




        -------------------------------------------------------------------------
        Appearance:

                     Mr. Zango Sherpa, Mr. Tashi Wongdi Bhutia and Mr.
                     Leonard Gurung, Advocates for the Petitioner.

                    Mr. Karma Thinlay, Sr. Govt. Advocate with Mr.
                    Santosh Kr. Chettri and Ms. Pollin Rai, Asstt. Govt.
                    Advocates for the State-Respondents.
        -------------------------------------------------------------------------

                                  O R D E R (O R A L )

(01.09.2017) Satish K. Agnihotri, CJ

1. Mr. Zangpo Sherpa, learned counsel, on instructions from the petitioner, seeks permission of this Court to withdraw the petition with liberty to take recourse to legal forum as and when a cause of action arises or survives.

2. Mr. Karma Thinlay, learned Sr. Govt. Advocate has no objection.

3. It is ordered.

4. Accordingly, the petition is dismissed as withdrawn with liberty as aforestated.



                                                                              Chief Justice
                                                                                01.09.2017



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