Sunil Kumar Katriar vs The State Of Bihar
2021 Latest Caselaw 666 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                     Civil Writ Jurisdiction Case No.2223 of 2021
     ======================================================

Sunil Kumar Katriar Son of Late Shri Randhir Prasad Katriar, off Bailey Road (north of Planetarium), Mandiri Nala Road, P.S. Kotwali, Patna - 800001.

... ... Petitioner/s Versus

1. The State of Bihar through the Chief Secretary, Government of Bihar, Patna.

2. The Director General of Police, Government of Bihar, Patna.

3. The SHO, Kotwali Thana, Patna.

4. The Municipal Commissioner, Patna Municipal Corporation, Patna.

5. The Vigilance Officer, Patna Municipal Corporation, Patna.

6. The Executive Engineer, Patliputra Division, Patna Municipal Corporation, Patna.

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

     For the Petitioner/s   :      Mr.Ravi Kumar
     For the Respondent/s   :      Mr.Lalit Kishore ( Ag )

====================================================== CORAM: HONOURABLE MR. JUSTICE PRABHAT KUMAR SINGH ORAL JUDGMENT Date : 04-02-2021

Heard both parties.

This writ petition has been filed by the petitioner

for issuance of :-

(i) a writ in the nature of writ of mandamus/or any

other writ/order/direction upon the respondent authorities to

ensure that Vigilance Case No. 29B/2020, instituted by the

respondent Patna Municipal Corporation on the complaint dated

07.02.2020 filed by the petitioner, is brought to its logical

conclusion at the earliest in as much as there has been no

progress whatsoever in the vigilance matter concerning the Patna High Court CWJC No.2223 of 2021 dt.04-02-2021

unabated unauthorized construction having taken place over the

last one year and has conveniently and deliberately allowed the

deviant builder to construct a six storey building on a three

kattha plot land in complete derogation of the applicable rules

and byelaws.

(ii) an interim direction that all construction

activity at the subject plot is stayed till the aforesaid Vigilance

Case No. 29B/2020 is disposed expeditiously by the respondent

Municipal Commissioner in order to ensure that appropriate

penal measures and redeeming action is undertaken.

With consent of the parties, this writ petition is

disposed of with a direction to the Municipal Commissioner,

Patna Municipal Corporation, Patna/respondent no. 4 to

conclude the proceeding of Vigilance Case No. 29B/2020 in

accordance with law, within a period of three months from the

date of receipt of copy of this order.

(Prabhat Kumar Singh, J)

vinita/-

AFR/NAFR                NAFR
CAV DATE                NA
Uploading Date          05.02.2021
Transmission Date