Patna High Court - Orders
Bandhua Mukti Morcha (Bihar) vs The State Of Bihar on 15 July, 2021
Author: Prabhat Kumar Jha
Bench: Chief Justice, Prabhat Kumar Jha
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.11477 of 2021
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1. Bandhua Mukti Morcha (Bihar) through Mr. Vikas Kumar, Male, age about
22 years, District Coordinator, Bandhua Mukti Morcha, Bihar Chpater,
Ashok Ravidas, Nanaura, P.S.- Nardiganj, District - Nawada, Diri, Bihar -
805112.
2. Jan Jagran Shakti Sangathan (JISS), Bihar through Mr. Ashish Ranjan, Male,
age about 34 years, Secretary having registered office at A-5, Siddharth
Apartment, Jagdeo Path (Off. Bailey Road), Patna - 800014.
3. Indian National Trade Union Congress (INTUC), Bihar, through Mr.
Chandra Prakash Singh, Male, age about 62 years State President, having
registered office at 'Geetanjali' Road no. 3, Rajeev Nagar, Patna - 800024.
... ... Petitioner/s
Versus
1. The State of Bihar through its Chief Secretary, New Secretariat, Bailey
Road, Patna - 800001.
2. The Chief Secretary, Labour Resource Department, Government of Bihar,
Patna - 800001.
3. The Principal Secretary cum Food Safety Commissioner, Department of
Health, Government of Bihar, Patna - 800001.
4. The Additional Chief Secretary, Labour Resource Department, Government
of Bihar, Patna - 800001.
5. The Chief Labour Commissioner, Labour Resource Department,
Government of Bihar, Patna - 800001.
6. The Principal Secretary, Social Welfare Department, Government of Bihar,
Patna - 800001.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr.Akash Keshav, Advocate
Mr. Vishal Kumar Singh, Advocate
Mr. Deepak Kumar Singh, Advocate
Mr. Shashwat, Advocate
Ms. Akansha Malviya, Advocate
For the Respondent/s : Mr.Ajay Kumar Rastogi, AAG-10
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Patna High Court CWJC No.11477 of 2021(2) dt.15-07-2021
2/2
CORAM: HONOURABLE THE CHIEF JUSTICE
and
HONOURABLE MR. JUSTICE PRABHAT KUMAR JHA
ORAL ORDER
(Per: HONOURABLE MR. JUSTICE PRABHAT KUMAR JHA)
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(The proceedings of the Court are being conducted by Hon'ble the Chief
Justice/Hon'ble Judges through Video Conferencing from their
residential offices/residences. Also the Advocates and the Staffs joined the
proceedings through Video Conferencing from their residences/offices.)
2 15-07-2021Heard both sides.
After some argument, learned counsel for the petitioners seeks permission to withdraw this writ petition with liberty to file a fresh writ petition as and when he finds persons not being provided food under the Food Security Act.
Prayer is allowed.
The writ petition is dismissed as withdrawn.
(Sanjay Karol, CJ) ( Prabhat Kumar Jha, J) S.KUMAR/Harish U