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Shivadhar Pandey vs The Managing Director, Bihar ...
2021 Latest Caselaw 5305 Patna

Citation : 2021 Latest Caselaw 5305 Patna
Judgement Date : 17 November, 2021

Patna High Court
Shivadhar Pandey vs The Managing Director, Bihar ... on 17 November, 2021
         IN THE HIGH COURT OF JUDICATURE AT PATNA
                          Letters Patent Appeal No.56 of 2020
                                             In
                     Civil Writ Jurisdiction Case No.19338 of 2016
     ======================================================

Shivadhar Pandey Aged about 73 years Male, Son of Late Gajadhar Pandey, resident of village Tulsi Chapra, P.S. Barhara, District Bhojpur Arrah.

... ... Appellant/s Versus

1. The Managing Director, Bihar State Housing Board Patna Division-3, Bahadurpur Housing Colony, Patna-800026

2. Executive Engineer, Bihar State Housing Board, Patna Division-3, Bahadurpur Housing Colony, Patna-800026

3. The Estate Officer Bihar, Bihar State Housing Board, Patna Division-3, Bahadurpur Housing Colony, Patna-800026

4. The Competent Officer, Bihar State Housing Board, Patna Division-3, Bahadurpur Housing Colony, Patna-800026

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

For the Appellant/s : Mr. Ajit Kumar Singh, Advocate For the Housing Board : Mr. Suman Kumar Mishra, Advocate ====================================================== CORAM: HONOURABLE MR. JUSTICE RAJAN GUPTA and HONOURABLE MR. JUSTICE MOHIT KUMAR SHAH ORAL JUDGMENT (Per: HONOURABLE MR. JUSTICE RAJAN GUPTA)

Date : 17-11-2021

Heard.

Learned counsel for the appellant submits that pursuant

to order passed by the writ Court, the appellant approached the

Housing Board but no decision has been taken by it.

Learned counsel appearing for the Housing Board

submits that a speaking order shall be passed within four weeks

from today and a copy shall be supplied to the appellant forthwith

at his residential address.

Patna High Court L.P.A No.56 of 2020 dt.17-11-2021

In view of above, no further adjudication is necessary

and the appeal stands disposed off.

(Rajan Gupta, J)

( Mohit Kumar Shah, J) P. Kumar AFR/NAFR CAV DATE Uploading Date Transmission Date

 
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