Patna High Court - Orders
Ranjeet Prasad vs The Union Of India &Amp; Ors on 4 April, 2011
Author: Birendra Prasad Verma
Bench: Birendra Prasad Verma
IN THE HIGH COURT OF JUDICATURE AT PATNA
CWJC No.7914 of 2004
RANJEET PRASAD, SON OF LATE DAMODAR PRASAD,
RESIDENT OF VILLAGE- MAKRAUTA, P.S. KARAI
PARSURAI, DISTRICT- NALANDA
------------ PETITIONER.
Versus
1. THE UNION OF INDIA THROUGH THE CHIEF ELECTION
COMMISSIONER, NEW DELHI.
2. ELECTION OFFICER, BIHAR, MANGLES ROAD, PATNA.
3. THE STATE OF BIHAR THROUGH THE CHIEF SECRETARY,
GOVT. OF BIHAR, PATNA.
4. FINANCE SECRETARY, STATE OF BIHAR, PATNA.
5. HOME SECRETARY, GOVT. OF BIHAR, PATNA.
6. DISTRICT MAGISTRATE, NALANDA AT BIHARSHARIF.
7. SUPERINTENDENT OF POLICE, NALANDA AT
BIHARSHARIF.
8. DEPUTY COLLECTOR, LAND REFORMS, HILSA, DISTRICT
NALANDA.
9. SUB-DIVISIONAL OFFICER, HILSA, DISTRICT- NALANDA.
10. OFFICER-IN-CHARGE OF HILSA POLICE STATION,
DISTRICT NALANDA --- RESPONDENTS.
-----------
5/ 04-04-2011Heard learned counsel for the petitioner and learned counsel for the State.
Learned Assistant Counsel to G.P. 26 by placing reliance on the averments made in the counter-affidavit filed on behalf of respondent no. 6 to 10 submits that the grievances raised herein by the petitioner have already been redressed by the competent authorities and compensation amount has already been paid to him.
In the aforesaid facts and circumstances, no useful purpose will be served by keeping the matter pending any longer.
According, the writ petition stands dismissed.
( Birendra Prasad Verma, J.) BTiwary/