Prakash (The Secretary, Nari ... vs The State Of Bihar Through The ...
2021 Latest Caselaw 6362 Patna

           IN THE HIGH COURT OF JUDICATURE AT PATNA
                 Civil Writ Jurisdiction Case No.5488 of 2021
     ======================================================

Prakash (The Secretary, Nari Utthan Kendra, Dighwara, Saran) S/o Madhurendra Prasad, R/o Vill-Chaknur, P.O.-Sadpur, P.S.-Dighwara, District- Saran-831207.

... ... Petitioner/s

Versus

1. The State of Bihar through the Chief Secretary-cum-Chairman, Infrastructure Authority, Govt. of Bihar, Patna.

2. the Principle Secretary Urban Development and Housing Department, Govt.

of Bihar, Patna.

3. The principal secretary, Panchayati Raj Department, Govt. of Bihar, Patna.

4. The Director, Urban Development and Housing Department, Govt. of Bihar, Patna.

5. The Director, Information and Public Relations Department, Govt. of Bihar, Patna.

6. The District Magistrate, Saran at Chapra.

7. The Chairman, Nagara Panchayat, Dighwara, Saran.

8. The Executive Officer / Executive Officer In-charge, Nagara Panchayat, Dighwara, Saran.

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

For the Petitioner/s : Mr.Shashi Shekhar Tiwary, Advocate For the Respondent/s : Mr.Lalit Kishore (AG) For Resp. No. 8 Mr. Ranjeet Kumar Pandey, Advocate ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE S. KUMAR ORAL JUDGMENT(Per: HONOURABLE THE CHIEF JUSTICE)

Date : 22-12-2021

Petitioner has prayed for the following relief(s): Patna High Court CWJC No.5488 of 2021 dt.22-12-2021

Patna High Court CWJC No.5488 of 2021 dt.22-12-2021

Patna High Court CWJC No.5488 of 2021 dt.22-12-2021

Patna High Court CWJC No.5488 of 2021 dt.22-12-2021

petitioners be found entitled in the opinion of

this Hon'ble Court."

Learned counsel for the petitioner submits that

petitioner shall be content if the petition is disposed of with a

direction to the authority concerned to consider and decide the

representation to be filed, within a period of three months from

the date of its presentation.

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

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 Patna High Court CWJC No.5488 of 2021 dt.22-12-2021

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          24.12.2021
Transmission Date