MITHILESH KUMAR SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) In this Letters Patent Appeal under Clause 10 of the Letters Patent of the Patna High Court, the challenge is against the order of the learned Single Judge, dated 23.3.2007, passed in CWJC No. 2?38 of 2004, whereby, the writ petition came to be dismissed only on the ground that no cause of action had arisen within the territorial jurisdiction of this Court. Thus, the writ petition came to be dismissed on the ground of lack of territorial jurisdiction.

(2.) Upon joint request of the parties, this matter is taken up for final disposal at the stage of admission itself.

(3.) We have heard the learned counsel for the parties and have also considered the text and texture of the impugned order.