Patna High Court - Orders
Smt. Rehana Khatoon vs The State Of Bihar & Ors on 17 August, 2015
Author: Chakradhari Sharan Singh
Bench: Chakradhari Sharan Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.9497 of 2015
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Smt. Rehana Khatoon aged about 45 years wife of Md. Jakir Hussain
resident of Village -Harpur Pusa, P.o & P.s Pusa District Samastipur.
.... .... Petitioner
Versus
1. The State of Bihar through the Chief Secretary,Govt. of Bihar, Old
Secretariat , Patna.
2. The Vice-Chanceller, Rajendra Agricultural University, Pusa Samastipur,
District Samastipur.
3. The Registrar, Rajendra Agricultural University, Pusa Samastipur,
District Samastipur.
4. The Director Works & Plant, Rajendra Agricultural University, Pusa
Samastipur, District Samastipur.
5. The Director, Rajendra Agricultural University, Pusa Samastipur, District
Samastipur.
6. The Executive Engineer (Sri Indra Narayan Jha), I.D.A. Project, Rajendra
Agricultural University, Pusa Samastipur, District Samastipur.
7. The Assistant Engineer (Baijnath Prasad), I.D.A. Project Rajendra
Agricultural University, Pusa Samastipur, District Samastipur.
8. The Principal Secretary, Agriculture, Govt. of Bihar, Patna.
.... .... Respondents
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Appearance :
For the Petitioner : Mr. Dilip Kumar, Advocate
For the Respondent No.1: Mr. Ashok Kumar Keshri. AAG-11
For the Respondent Nos.2-7: Mr. Devendra Kumar Sinha. Senior Advocate
Mr. Arvind Ujjwal, Advocate
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CORAM: HONOURABLE MR. JUSTICE I. A. ANSARI
and
HONOURABLE MR. JUSTICE CHAKRADHARI SHARAN
SINGH
ORAL ORDER
(Per: HONOURABLE MR. JUSTICE I. A. ANSARI)
2 17-08-2015Heard Mr. Dilip Kumar, learned Counsel for the petitioner, and Mr. Ashok Kumar Keshri, learned Additional Advocate General-11, appearing for the respondent No.1. We have heard also Mr. Devendra Kumar Sinha, learned senior Counsel, appearing for the respondent Nos. 2 to 7.
After some arguments, Mr. Dilip Kumar, learned Patna High Court CWJC No.9497 of 2015 (2) dt.17-08-2015 2/2 Counsel for the petitioner, seeks permission to withdraw this application with liberty to approach the appropriate authority with appropriate application, if so advised, and also to take recourse to such provisions of law as may be permissible.
No objection has been raised the respondents to the prayer for withdrawal made by the petitioner.
In view of the above and in the interest of justice, this writ application is hereby disposed of as withdrawn with liberty granted to the petitioner to approach this Court with appropriate application, in future, if so advised, and also to take recourse to such provisions of law as may be permissible.
(I. A. Ansari, J) (Chakradhari Sharan Singh, J) Pawan/-
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