Patna High Court
Jai Ram Das vs The Union Of India & Ors on 2 February, 2017
Author: Prabhat Kumar Jha
Bench: Prabhat Kumar Jha
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.18658 of 2008
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Jai Ram Das, Son of Pathalu Ram Das, Resident of Village Sherpur Hira Tola
Brahamchari, P.S. Maner, District - Patna.
.... .... Petitioner
Versus
1. The Union of India through the Director (Purv Kaman Mukhyalaya), Head
Quarter, Eastern Command, Fort William, Kolkata-21.
2. The Director (Purv Kaman Mukhyalaya), Head Quarter, Eastern Command,
Fort William, Kolkata-21.
3. The Deputy Director, General of Military Farms, Kolkata.
4. The Officer-Incharge Military, Farm Bengdubi, Kolkata.
.... .... Respondents
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Appearance :
For the Petitioner : Mr. Arvind Prasad Singh, Advocate.
For the Respondents : Mr. Anjani Kr. Sharan, CGC
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CORAM: HONOURABLE MR. JUSTICE PRABHAT KUMAR JHA
ORAL JUDGMENT
Date: 02-02-2017 A preliminary objection is raised that after constitution of tribunal under the Armed Forces Act, 2007 this writ petition pending in this Court, is not maintainable.
In view of the aforesaid provisions, as contained in Section 34 of the aforesaid Act, learned counsel for the petitioner seeks permission to withdraw this writ petition with liberty to present the same before the Armed Forces Tribunal having jurisdiction.
Prayer is allowed.
Accordingly, the writ petition is disposed of.
(Prabhat Kumar Jha, J.) KKSINHA/-
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