Patna High Court - Orders
Ramchandra Singh & Ors vs The State Of Bihar & Ors on 19 April, 2012
Author: Ravi Ranjan
Bench: Ravi Ranjan
Patna High Court CWJC No.9008 of 2007 (2) dt.19-04-2012
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.9008 of 2007
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Ramchandra Singh & Ors
.... .... Petitioners
Versus
The State Of Bihar & Ors
.... .... Respondents
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Appearance :
For the Petitioners : Mr. Tuhin Shankar, Advocate
For the State : Mr. Ujjwal Kumar Sinha, AC to AAG XI
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CORAM: HONOURABLE DR. JUSTICE RAVI RANJAN
ORAL ORDER
2 19-04-2012In view of the fact that there has already been a final publication of revisional survey record of right learned counsel for the petitioners seeks permission to withdraw this writ application to enable the petitioners to move before the concerned authority under section 108A of the Bihar Tenancy Act for redressal of their grievances.
Permission is accorded.
As a result, this writ application is dismissed as withdrawn with the aforesaid liberty granted to the petitioner.
However, it is made clear that this Court has not formed any opinion on merit of the case.
(Dr. Ravi Ranjan, J) SC/-