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Patna High Court - Orders

Md. Mohiuddin @ Mohiuddn And Ors vs The State Election Commission ... on 21 March, 2023

Author: Satyavrat Verma

Bench: Satyavrat Verma

                      IN THE HIGH COURT OF JUDICATURE AT PATNA
                                Civil Writ Jurisdiction Case No.2969 of 2018
                 ======================================================
           1.     Md. Mohiuddin @ Mohiuddn son of Makki Resident of Mohalla- Chainpur,
                  Dhaka, P.O. and P.S. Dhaka, District East Champaran at Motihari.
           2.    Md. Tabrej Alam, Son of Abdul Manan, Resident of Mohalla- Chainpur,
                 Dhaka, P.O. and P.S. Dhaka, District East Champaran at Motihari.
           3.    Farooque Anwar, Son of Anwarul Haque, Resident of Mohalla- Chainpur,
                 Dhaka, P.O. and P.S. Dhaka, District East Champaran at Motihari.
                                                                          ... ... Petitioner/s
                                                     Versus
           1.    The State Election Commission Municipality Sone Bhawan, Birchand Patel
                 Path, Patna through the State Election Commissioner
           2.    The State Election Commissioner, The State Election Commission
                 Municipality, Sone Bhawan, Birchand Patel Path, Patna
           3.    The Secretary, The State Election Commission Municipality, Sone Bhawan,
                 Birchand Patel Path, Patna
           4.    The Divisional Commissioner, Tirhut Division, Muzaffarpur.
           5.    The District Magistrate- Cum-District Election Officer Municipality, East
                 Champaran at Motihari, District East Champaran at Motihari
           6.     The Senior Deputy Collector-cum-Authorized Officer, East Champaran at
                  Motihari, District- East Champaran at Motihari
                                                                      ... ... Respondent/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s   :      Mr. S.B.K. Mangalam, Advocate
                                               Mr. Ravi Ranjan, Advocate
                 For the Respondent/s   :      Mr. Kinkar Kumar, SC-9
                 For the S.E.C.         :      Mr. Girish Pandey, Advocate
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE SATYAVRAT VERMA
                                       ORAL ORDER

3   21-03-2023

Heard Mr. S.K.B. Mangalam learned counsel for the petitioners, learned counsel for the State and Mr. Girish Pandey learned counsel for the State Election Commission.

Learned counsel for the petitioners submits that by efflux of time the writ application has become infructuous and, thus, seeks permission to withdraw the same.

Permission is accorded.

Patna High Court CWJC No.2969 of 2018(3) dt.21-03-2023 2/2 Accordingly, the writ application is dismissed as withdrawn.

(Satyavrat Verma, J) Kundan/-

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