MITHILESH KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner.

(2.) This application under Article 226 of the Constitution of India read with Section 114 and Order-47, Rule- 1 of the Code of Civil Procedure has been filed by the petitioner for review of the order dated 26.06.2018 passed in C.W.J.C. No.3702 of 2016 whereby the writ application preferred by the petitioner was disposed of with a direction to the Municipal Commissioner to ensure compliance of the order dated 14.07.2006 passed by the then Vice-Chairman of the Patna Regional Development Authority (for short P.R.D.A.) as early as possible, preferably within six weeks from the date of receipt/ production of a copy of the order and remove the generator set from the site of installation.

(3.) Learned counsel appearing for the petitioner submitted that the main prayer of the petitioner in Para-11 of the writ petition was withdrawn by the counsel for the petitioner without any authority or instruction of the petitioner. He contended that since the main prayer of the petitioner has not been considered by the Court while passing the order dated 26.06.2018, the order needs to be reviewed and the remaining prayers, which were not pressed by the counsel for the petitioner should also be permitted to be pressed and only thereafter a fresh order be passed.