The Division Bench of the Patna High Court, comprising Chief Justice Sanjay Karol and Justice Mohit Kumar Shah in the case of Rajiv Ranjan Singh v. The State of Bihar & Ors has sought response from the Central Government for a delay of 14 years in setting up the first steel plant of Bihar state in the Vaishali District.
Background of the Case
The Petitioner has file the Civil petition stating that 50 acres of land was acquired for setting up of a Steel Processing Unit (S.P.U.) at Mahnar, District- Vaishali. The foundation stone for setting up of the said plant was also laid in April, 2008. However, not a single brick stands laid on the site.
Reasoning and Decision of the Court
The Court looking into the facts of the case, issued notice to the Central Government and State Government for citing the reason in delayed work
The Court expounded that “Let response be positively filed within a period of three weeks from today. Rejoinder thereto, if any, be filed within a period of two weeks thereafter”.
The Court further expounded that we only expect the authorities, and more so Respondent No. 2 to take an appropriate decision, in the affirmative, which would not only augment the economy in the State of Bihar but also check migration of labourers from Bihar.
The Court listed the matter on 22.04.2022 for next hearing.
Case Details
Case: - Civil Writ Jurisdiction Case No.2541 of 2022
Petitioner: - Rajiv Ranjan Singh
Respondent: - The State of Bihar & Ors
Judge: Chief Justice Sanjay Karol and Justice Mohit Kumar Shah
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