Tirupati Commodities Pvt. Ltd vs The State Of Bihar
2021 Latest Caselaw 6269 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.20611 of 2021
     ======================================================

Tirupati Commodities Pvt. Ltd. a registered Company having its Factory Unit at Industrial Area, Maranga, Purnea through Kumar Rajesh Male aged about 51 years Son of Late Suresh Chandra Prasad resident of Chapra Colony, New Jakkanpur, PO and GPO-Patna-01 Presently residing at Shreepalpur, Near Girls School, Punpun, P.S.-Patna-804453.

... ... Petitioner/s

Versus

1. The State of Bihar through the Principal Secretary Cum Commissioner Department of Industries, Vikas Bhawan, Bailey Road, Patna.

2. The Director, Department of Industries, Patna Bihar.

3. The General Manager, District Industries Centre, Purnea.

... ... Respondent/s ====================================================== Appearance :

For the Petitioner/s : Mr.Gautam Kumar Kejriwal, Advocate For the Respondent/s : Mr.Abbas Haider ( SC 6 ) ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE S. KUMAR ORAL JUDGMENT (Per: HONOURABLE THE CHIEF JUSTICE)

Date : 20-12-2021

Petitioner has prayed for the following relief(s): Patna High Court CWJC No.20611 of 2021 dt.20-12-2021

Shri Gautam Kumar Kejriwal, learned counsel for

the petitioner, states that certain amount in terms of the Bihar

Industrial Incentive Policy, 2011 already stands paid to the

petitioner. As such, petitioner shall be content if the petition is

disposed of with liberty granted to the petitioner to approach the

authority concerned by filing a representation within a period of

four weeks, with a direction to the authority concerned to

consider and decide the same within a period of four weeks

from the date of its presentation.

Prayer allowed.

Without expressing any opinion on merits of the

claim, petition is disposed of with the liberty aforesaid. All

issues on facts and law are left open.

Needless to say that while considering such request,

principles of natural justice shall be followed and due

opportunity of hearing afforded to the parties.

If aggrieved by the said order, the petitioner shall Patna High Court CWJC No.20611 of 2021 dt.20-12-2021

have liberty to approach this Court by way of separate

petition(s), if so required and desired.

Equally, liberty is reserved to the petitioner to take

recourse to such alternative remedies as are otherwise available

in accordance with law.

We are hopeful that as and when petitioner takes

recourse to such remedies, as are otherwise available in law,

before the appropriate forum, the same shall be dealt with, in

accordance with law and with reasonable dispatch.

The petition stands disposed of in the aforesaid terms.

Interlocutory application, if any, shall also stand disposed of.

(Sanjay Karol, CJ)

( S. Kumar, J)

K.C.Jha/-

AFR/NAFR
CAV DATE
Uploading Date          22.12.2021
Transmission Date