Patna High Court - Orders
Bibi Shakina Khatoon vs The State Of Bihar on 25 February, 2023
Author: Partha Sarthy
Bench: Partha Sarthy
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.1497 of 2020
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Bibi Shakina Khatoon Wife of Mohammad Raish Resident of Bhattbigha,
P.O.- G.B. Kendua, P.S.- Shirdalla, District- Nawada.
... ... Petitioner/s
Versus
1. The State of Bihar through the District Magistrate, Nawada.
2. The Circle Officer, Shirdalla, District- Nawada.
3. Mohammad Faiaz Alam Son of Leyakat Hussain Resident of Village-
Bhattbigha, G.B. Kendua, P.S.- Sirdalla, District- Nawada.
... ... Respondent/s
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Appearance :
For the Petitioner/s : M/s Manoj Kumar Ambastha
Maneesha, Advocates
For the State : M/s Rishi Raj Sinha (SC 19)
Saurabh Kumar, AC to SC 19
For the Respondent no.3: Mr. Arun Kumar, Advocate
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CORAM: HONOURABLE MR. JUSTICE PARTHA SARTHY
ORAL ORDER
13 25-02-2023Heard learned counsel for the parties.
The petitioner has filed the instant application for the following relief(s):
"1. That, this application is being filed for issuance of the writ in the nature of or any other appropriate writ, order / direction for quashing the order dated 5-11-19 contained in memo No. 854 passed by District Magistrate cum-Collector, Nawada by which case no. 41 (R)/2017 filed by the petitioner for cancellation Basgit Parcha issued in favour of Respondent no. 3 by Respondent No. 2 has been dismissed.
Certified copy dated 5-11-19 is annexed herewith and marked as Annexure-1 to this application"
After some argument, learned counsel for the Patna High Court CWJC No.1497 of 2020(13) dt.25-02-2023 2/2 petitioner seeks permission to withdraw this application to move an appropriate application under the Bihar Land Tribunal Act, 2009.
Having heard learned counsel for the parties and having perused the material on record, the instant application stands disposed of as withdrawn with the aforesaid liberty.
In case such an application is filed within a period of four weeks from today, the concerned authority under the Bihar Land Tribunal Act in considering the application for condonation of delay will take into consideration the period for which the instant application remained pending in this Court.
(Partha Sarthy, J) Spd/-
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