M/S Vinod Foundry And Engineering ... vs The State Of Bihar Through The ...
2021 Latest Caselaw 6344 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.4232 of 2021
     ======================================================

M/s Vinod Foundry and Engineering Works, Post MIC, Bela 842005, Bela, District - Muzaffarpur, through its Proprietor Lal Babu Prasad (male), aged about 53 years, son of Lachuman Prasad, resident of Mohalla-Bela Chhapra, Sherpur @ Narayanpur Anant, MIC Muzaffarpur, P.S. Bela, District- Muzaffarpur.

... ... Petitioner/s Versus

1. The State of Bihar through the Principal Secretary, Department of Industries, Government of Bihar, Vikas Bhawan Secretariat, Bailey Road, Patna- 800015.

2. The Director, Department of Industries, Government of Bihar, Vikas Bhawan Secretariat, Bailey Road, Patna-800015.

3. The Office Superintendent, District Industries Centre, Bela, Muzaffarpur, District-Muzaffarpur.

4. Bihar Industrial Area Development Authority, Muzaffarpur.

5. The Secretary, Department of Commerce, Secretariat, Bihar, Patna.

6. The Union of India, Ministry of Micro, Small and Medium Enterprises, Department of Industries through its Secretary, New Delhi.

7. The Secretary, Department of Commerce, Ministry of Commerce and Industry, Government of India, New Delhi.

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

For the Petitioner/s : Mr. Kaushal Kumar, 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 : 21-12-2021

Heard learned counsel for the parties.

Petitioner has prayed for the following relief(s):- Patna High Court CWJC No.4232 of 2021 dt.21-12-2021

After the matter was heard for some time, learned

counsel for the petitioner, under instructions, states that

petitioner shall be content if a direction is issued to the authority

concerned to consider and decide the representation which the

petitioner shall be filing within a period of four weeks from

today for redressal of the grievance(s).

Learned counsel for the respondents states that if

such a representation is filed by the petitioner, the authority

concerned shall consider and dispose it of expeditiously and

preferably within a period of two months from the date of its

filing along with a copy of this order.

Statement accepted and taken on record.

As such, petition stands disposed of in the

following terms:-

(a) Petitioner shall approach the authority Patna High Court CWJC No.4232 of 2021 dt.21-12-2021

concerned within a period of four weeks from today by filing a

representation for redressal of the grievance(s);

(b) The authority concerned shall consider and

dispose it of expeditiously by a reasoned and speaking order

preferably within a period of two months from the date of its

filing along with a copy of this order;

(c) The authority concerned shall consider and

decide the representation of the petitioner in view of the Bihar

Industrial Policy, 2011.

(d) Needless to add, while considering such

representation, principles of natural justice shall be followed

and due opportunity of hearing afforded to the parties;

(e) Equally, liberty is reserved to the petitioner to

take recourse to such alternative remedies as are otherwise

available in accordance with law;

(f) 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;

(g) Liberty reserved to the petitioner to approach

the Court, if the need so rises subsequently on the same and

subsequent cause of action;

Patna High Court CWJC No.4232 of 2021 dt.21-12-2021

(h) We have not expressed any opinion on merits.

All 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 22.12.2021 Transmission Date