Ravi Shankar Shahi vs The State Of Bihar
2021 Latest Caselaw 6369 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                     Civil Writ Jurisdiction Case No.5838 of 2021
     ======================================================

Ravi Shankar Shahi son of Late Lalan Prasad Shahi resident of Village- Paterha, P.S.- Maharajganj, District- Siwan.

... ... Petitioner/s Versus

1. The State of Bihar through the Principal Secretary, Department of Forest and Environment, Government of Bihar, Patna.

2. The Principal Chief Conservator of Forests-cum- Chief Wildlife Warden, Bihar, Patna.

3. The Divisional Forest Officer, Gopalganj Forest Division, Gopalganj.

4. The Conservator of Forest-cum- Area Director, Balmiki Byaghra Araksh, Bettiah, District- West Champaran.

5. The District Magistrate-cum- District Collector, Siwan.

6. The Range (Area) Officer, Maharajganj Forest Area, Maharajganj, District-

Siwan.

7. Sri Pryanath Gohain son of Late Rabin Gohain resident of Village, P.O. and P.S.- Margherita, District- Tinsukia (Assam).

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

For the Petitioner/s : Mr. Sanjay Kumar Singh, Advocate For the Respondent/s : Mr. Lalit Kishore, AG ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE S. KUMAR ORAL JUDGMENT (Per: HONOURABLE THE CHIEF JUSTICE)

Date : 22-12-2021

Heard learned counsel for the parties.

Petitioner has prayed for the following relief(s):- Patna High Court CWJC No.5838 of 2021 dt.22-12-2021

Patna High Court CWJC No.5838 of 2021 dt.22-12-2021

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 one month 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 file a representation before

the authority concerned within a period of four weeks from Patna High Court CWJC No.5838 of 2021 dt.22-12-2021

today for redressal of the grievance(s);

(b) The said authority shall consider and dispose

it of expeditiously by a reasoned and speaking order

preferably within a period of one month from the date of its

filing along with a copy of this order;

(c) Needless to add, while considering such

representation, 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 assail the

order before the appropriate forum, if the need so arises

subsequently;

(g) We have not expressed any opinion on

merits. All issues are left open;

Patna High Court CWJC No.5838 of 2021 dt.22-12-2021

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 23.12.2021 Transmission Date