Patna High Court - Orders
Abhinav Kumar And Ors vs The State Of Bihar And Ors on 15 November, 2022
Author: Madhuresh Prasad
Bench: Madhuresh Prasad
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.14809 of 2018
======================================================
1. Abhinav Kumar Son of Ram Mohan Gupta Resident of Warsaliganj, P.O.
Mirjanhat, P.S. - Mujahidpur, District - Bhagalpur.
2. Birbal Sah Son of Tej Narayan Sah Resident of Sadpur, Post Office -
Panchrukhi, P.S. - Shahkund, District - Bhagalpur.
3. Govind Kumar, Son of Gorelal Rai Resident of Ganga Prasad, Post Office -
Amarpur, Police Station - Barauni, District - Begusarai.
4. Ganga Dhar Pandit Son of Gopal Pandit Resident of Village+ P.O. +P.S. -
Jagdishpur, District - Bhagalpur.
5. Rakesh Kumar Son of Daroga Mistri Resident of Narauli, Post Office -
Karauta, P.S. - Salimpur, District - Patna.
6. Aastik Kumar Son of Baleshwar Yadav Resident of Jhahuri, P.O. - Laukahi,
P.S. - Laukahi, District - Madhubani.
7. Viplaw Kumar Son of Vijay Kumar Resident of Pokhraira, P.O. - Giddha,
P.S. - Saraiya, District - Muzaffarpur.
8. Amit Kumar Son of Mahendra Prasad Sah Resident of Sofiabad, P.O. -
Sofiabad, P.S. - Naya Ramnagar, District - Munger.
9. Gazadhar Sahni Son of Machhe Lal Sahni Resident of Shrinagar, P.O. -
Basbitta, P.S. - Mejorganj, District - Sitamarhi.
... ... Petitioners
Versus
1. The State of Bihar through the Law Secretary, Govt. of Bihar, Patna.
2. The Registrar General, Patna High Court, Patna
3. The Convener of the Coordination Committee Cum District and Sessions
Judge, Patna Civil Court, Patn
4. The Members of Coordination Committee, through the Convener cum
District and Sessions Judge, Patna.
... ... Respondents
======================================================
Appearance :
For the Petitioners : Mr. Shashi Dhar Jha, Adv.
For the State : Mr.S.K. Mandal- SC3 with
Ms. Neelam Kumari AC to SC-3
======================================================
CORAM: HONOURABLE MR. JUSTICE MADHURESH PRASAD
ORAL ORDER
2 15-11-2022Heard learned counsel for the petitioners and learned counsel for the State.
It is submitted by the petitioners' counsel that in view Patna High Court CWJC No.14809 of 2018(2) dt.15-11-2022 2/2 of decision of this Court dated 29-09-2022, passed in C.W.J.C. No. 21219 of 2018, (Suprabhat Kumar & Ors. vs. State of Bihar & Ors.) which covers the issues raised in the instant writ proceedings, the same has become infructuous.
The writ application is, accordingly, disposed of.
(Madhuresh Prasad, J) shyambihari/-
U