Rajendra Prasad Singh vs The Union Of India
2021 Latest Caselaw 3570 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.9599 of 2021
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Rajendra Prasad Singh Son of Late Ramnaresh Singh Resident of Village - Dusadhi Badhar, Ward No. 01, Police Station - Piro, District - Bhojpur at Ara.

... ... Petitioner/s

Versus

1. The Union of India

2. The General Manager, East Central Railway, Hajipur, Vaishali.

3. The Secretary, Department of Human Resources, New Delhi.

4. The Principal, Central School, Ara.

5. The State of Bihar through the Chief Secretary, Bihar Patna.

6. The Principal Secretary, Health Department, Bihar, Patna.

7. The Additional Secretary, Health Department, Bihar, Patna.

8. The District Magistrate, Ara at Bhojpur.

9. The Chief Medical Officer / Civil Surgeon, Bhojpur at Ara.

10. The Vice Chancellor, Veer Kunwar Singh University, Ara, Bhojpur.

11. The Managing Director, B.M.S.I.C.L., Patna.

12. The Registrar, Veer Kunwar Singh University, Ara, Bhojpur.

13. The District Magistrate, Ara.

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

For the Petitioner/s : Mr.Irshad Ahmad Khan, Advocate For the Respondent/s : Mr.Dr. K. N. Singh ( ASG ) Mr. Rajeshwar Singh, GA 10 Mr. Ramadhar Shekhar, Advocate ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE S. KUMAR ORAL JUDGMENT (Per: HONOURABLE THE CHIEF JUSTICE)

(The proceedings of the Court are being conducted by Hon'ble the Chief Justice/Hon'ble Judges through Video Conferencing from their residential offices/residences. Also the Advocates and the Staffs joined the proceedings through Video Conferencing from their residences/offices.)

Date : 20-07-2021

Petitioner has prayed for the following relief(s): Patna High Court CWJC No.9599 of 2021 dt.20-07-2021

(i) For issuance of an appropriate writ order or direction for quashing the resolution of Mantri Parishad dated 08.09.2020 by which of 25 acre 14 decimal of Veerkunwar Singh University has most illegally been acquired for the establishment of a "Medical College" as contained in Memo No. 3095 dated 26.12.2020 issued by the Civil Surgeon-cum-CMO, Bhojpur at Ara.

(ii) For issuance of an appropriate writ order or direction commanding the respondents authorities to release/return back 90 decimals of the land of Veerkunwar Singh University, Ara acquired by the East Central way and 4.96 acre land of University for the establishment of Central School, Ara.

(iii) For issuance of an appropriate writ order or direction restraining the respondent authority in the peaceful possession and occupation of the Veer Kunwar Singh University in respect of the land in question.

(iv) For issuance of any other appropriate writ, order or direction which your Lordships may deem fit and proper in the fact and circumstances of the case."

We do not find any merit in the instant petition for

the land sought to be acquired is only for the purposes of

establishing a Medical College. Also, from the pleadings as also

the materials placed on record along with the writ petition, it

cannot be made out that the University, i.e. Veer Kunwar Singh

University will lose its recognition. The petitioner claims to be a

social and a political worker. Save and except making bald

assertions, he has not placed any material showing his Patna High Court CWJC No.9599 of 2021 dt.20-07-2021

involvement in social work and in public interest.

In any event, the petition lacks in particulars and,

as such, we dismiss the petition.

(Sanjay Karol, CJ)

( S. Kumar, J)

K.C.Jha/-

AFR/NAFR
CAV DATE
Uploading Date          24.07.2021
Transmission Date