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High CourtsDivision Bench(2023) 02 PAT CK 0024

Ram Shankar Singh vs State Of Bihar

Patna High Court · Decided on 6 February 2023

HON’BLE JUDGES
Ashutosh Kumar, J · Satyavrat Verma, J
RESULT
Disposed Of
CASE NUMBER
Civil Writ Jurisdiction Case No. 18673 Of 2019
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Judgment

6 paragraphs · 168 words
1.

Heard the learned counsel for the parties.

2.

After some arguments, Mr. Vijay Anand, the learned Advocate for the petitioner seeks permission to withdraw this petition in order to enable the petitioner to file a suitable representation/complaint before the concerned Divisional Commissioner.

3.

Should the petitioner file a suitable representation/complaint before the concerned Divisional Commissioner within a period of 30 days, the Divisional Commissioner, after hearing all the stakeholders, including private respondent Nos. 9 & 10, shall look into the matter and shall pass a final order within a further period of 60 days, giving reasons in support of the decision taken by him.

4.

The order passed by the Divisional Commissioner shall be made available to the petitioner as well as the private respondent Nos. 9 & 10 forthwith.

5.

We have specifically asked for the private respondent Nos. 9 & 10 to be heard by the Divisional Commissioner as the present order is being passed in their absence.

6.

Dismissed as withdrawn with liberty aforesaid.