Shilpa Sinha vs The State Of Bihar
2021 Latest Caselaw 6286 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.6779 of 2020
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1. Shilpa Sinha Daughter of Arjun Kumar Sinha. Resident of Mohalla-Teachers Colony P.O.-Bhatha Bazar, P.S.-K. Hat, District-Purnia.

2. Arjun Kumar Sinha Son of Late Haldhar Prasad Sinha Resident of Mohalla-

Teachers Colony P.O.-Bhatha Bazar, P.S.-K. Hat, District-Purnia.

... ... Petitioner/s Versus

1. The State of Bihar through District Magistrate, Purnia.

2. The District Magistrate-Cum District Certificate Officer, Purnia.

3. The UCO Bank Through Chief Manager, Regional Office Sona Jageshwar Complex, Traffic Chowk Begusarai

4. The Branch Manager UCO Bank, Zila Parishad, Purnia Branch Purnia.

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

For the Petitioner/s : Mr. Abhishek, Advocate For the Respondent/s : Mr. Anil Kumar Singh, G.P.-26 ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE S. KUMAR ORAL JUDGMENT (Per: HONOURABLE THE CHIEF JUSTICE)

Date : 20-12-2021

Heard learned counsel for the parties.

Petitioners have prayed for the following relief(s):- Patna High Court CWJC No.6779 of 2020 dt.20-12-2021

It is not in dispute that petition under Section 9 of the

Bihar & Orissa Public Demands Recovery Act, 1914

(hereinafter referred to as "the Act") is pending consideration

with the appropriate authority.

Learned counsel for the parties jointly pray that the

instant petition be disposed of with direction to the appropriate

authority to consider and decide the same expeditiously.

Learned counsel for the State states that the appropriate

authority shall consider and decide the petition filed by the

petitioner under Section 9 of the Act positively within a period

of two months from the date of appearance of the petitioner

before him along with a copy of this order.

Statement accepted and taken on record.

As such, petition stands disposed of in the following

terms:-

Patna High Court CWJC No.6779 of 2020 dt.20-12-2021

(a) Petitioner shall appear in the office of the

appropriate authority on 10th of January, 2022 along with a copy

of this order;

(b) The appropriate authority shall consider and dispose

of the petitioner's petition expeditiously, by a reasoned and

speaking order, preferably within a period of two months from

the date of appearance of the petitioner before him and till then

no coercive steps be taken against the petitioner;

(c) Needless to add, while considering such petition,

principles of natural justice shall be followed and due

opportunity of hearing afforded to the parties;

(d) Equally, liberty is reserved to the petitioner to take

recourse to such alternative remedies as are otherwise available

in accordance with law;

(e) 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;

(f) Liberty reserved to the petitioner to challenge the

order passed by the appropriate authority, before the appropriate

forum, if so required and desired.

(g) We have not expressed any opinion on merits. All Patna High Court CWJC No.6779 of 2020 dt.20-12-2021

issues are left open;

The petition stands disposed of in the aforesaid terms.

Interlocutory Application(s), if any, stands disposed of.

(Sanjay Karol, CJ)

(S. Kumar, J) Amrendra/PKP AFR/NAFR CAV DATE Uploading Date 21.12.2021 Transmission Date