SONU KUMAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The matter has been heard through video conferencing with the consent of learned counsel for the parties. There is no complaint about any audio and visual quality. L.P.A.No.735 of 2018 & L.P.A. No.747 of 2018 Both the appeals have been filed under Clause-10 of Letters Patent of Patna High Court and are directed against the order dtd. 23/10/2018 passed in Civil Miscellaneous Petition (CMP) No.443 of 2018, whereby and whereunder, the prayer for recall/review/modification of order dtd. 7/8/2018 passed by the learned Single Judge of this Court in W.P.(S) No.2923 of 2018, by which, the writ petition has been allowed to be withdrawn by the learned counsel representing the writ petitioners before the writ Court with the consent of the learned counsel for the respondents, has been rejected by dismissing the aforesaid Civil Miscellaneous Petition.

(2.) The fact arises for filing these Letters Patent Appeals are that the writ petition has been filed under Article 226 of the Constitution of India being W.P.(S) No.2923 of 2018 for the following reliefs:-

(3.) The writ petition was posted for hearing on 7/8/2018 and after making some argument, learned counsel representing the writ petitioners, namely, Mr. Nitish Kumar Singh, sought permission to withdraw the writ petition, which has not been objected by the learned counsel representing the respondents and accordingly, the prayer for withdrawal was allowed and the writ petition was dismissed as withdrawn, for ready reference, the aforesaid order is being referred herein below:-