Ramashankar @ Rama Shankar Gupta vs The State Of Bihar
2021 Latest Caselaw 6384 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                     Civil Writ Jurisdiction Case No.4756 of 2021
     ======================================================

Ramashankar @ Rama Shankar Gupta, aged about 51 years (M) S/o Lakshmi Sah R/o Vill.- Dubhatola, Gangoly, P.S.- Simri, Dist.- Buxar.

... ... Petitioner/s Versus

1. The State of Bihar through the Principal Secretary, Dept. of Rural Development, Govt. of Bihar, Old Secretariat, Patna.

2. The Principal Secretary Rural Development Dept., Govt. of Bihar, Old Secretariat, Patna.

3. The District Magistrate, Buxar.

4. The Deputy Development Commissioner, Buxar.

5. The Certificate Officer-Cum- Additional Collector, Buxar.

6. The Block Development Officer Simri, Dist.-Buxar.

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

For the Petitioner/s : Mr. Dr. Kamal Deo Sharma, Advocate For the Respondent/s : Mr. Akhileshwar Singh, AC to GA 2 ====================================================== CORAM: HONOURABLE MR. JUSTICE RAJAN GUPTA and HONOURABLE MR. JUSTICE MOHIT KUMAR SHAH ORAL JUDGMENT (Per: HONOURABLE MR. JUSTICE RAJAN GUPTA)

Date : 22-12-2021

Heard learned counsel for the parties.

The petitioner states that he has already filed objection

under Section 9 of the Bihar and Orissa Public Demands Recovery

Act, 1914. However, no order under Section 10 has been passed

by the competent authority.

We dispose off the writ petition with a direction to the

competent authority to pass order in the ambit of Section 10

within six weeks from today.

Patna High Court CWJC No.4756 of 2021 dt.22-12-2021

Till then, no coercive action shall be taken against the

petitioner.

The petition stands disposed off.

(Rajan Gupta, J)

(Mohit Kumar Shah, J)

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