Patna High Court - Orders
Dharmawati Devi vs The State Of Bihar & Ors on 26 September, 2014
Author: Jyoti Saran
Bench: Jyoti Saran
Patna High Court CWJC No.17052 of 2014 (2) dt.26-09-2014
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.17052 of 2014
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Dharmawati Devi, wife of Birendra Singh residnet of village +P.O. Kastar,
P.S. Bikramganj, District Rohtas .... .... Petitioner/s
Versus
1. The State of Bihar
2. The Principal Secretary, Cooperative Department, government of
Bihar, Patna
3. The Registrar, Cooperative Societies Government of Bihar, Patna
4. The state Election Authority through its Secretary Old Secretariat,
Patna.
5. the secretary, State Election Authority, Old Secretariat, Patna
6. The District Magistrate, Rohtas cum District Returning Officer.
7. The District Executive Officer, Rohtas
8. The Block Develoment Officer cum Block Returning Officer,
Bikramganj Block, Bikramganj, Rohtas
9. The Sasarma Bhabhua Central cooperative Bank Sasaram Rohtas
through its Managing Direction
10. The Managing Director, Sasaram Bhabhua, central cooperative
bank, Sasaram, Tohtas cum certificate officer
11. The Branch Manager, Sasaram Bhabhua, Central Cooperative,
Bikramganj, Banch, Bikramganj, Rohtas
.... .... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Rakesh Narayansingh, Adv.
For the Respondent/s : Mr. Satya Deo Kumar, Adv.
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CORAM: HONOURABLE MR. JUSTICE JYOTI SARAN
ORAL ORDER
2 26-09-2014Learned counsel for the parties are present.
Learned counsel for the petitioner prays for deposal of the writ petition enabling the petitioner to avail of the remedy available to him in law.
Permission is allowed.
The writ petition is disposed of with the liberty aforementioned.
(Jyoti Saran, J) Bibhash/-
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