Pyramidfabcon Event Manager Pvt. ... vs The State Of Bihar
2021 Latest Caselaw 5389 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                  Civil Writ Jurisdiction Case No.2768 of 2021
     ======================================================

Pyramidfabcon Event Manager Pvt. Ltd. through its Director, Kaushal

Kishore Singh, aged about 43 years, Male, son of Late Ram Janam Singh,

resident of village Shahpur Diara, P.S.- Sonpur, District- saran, Bihar

... ... Petitioner/s Versus

1. The State of Bihar though the Principal Secretary, Department of Tourism,

Government of Bihar, Patna

2. The Bihar State Tourism Development Corporation, through its Managing

Director, Hotel Kautilya Vihar, Birchand Patel Marg, Patna, Bihar

3. The Chief Engineer, the Bihar State Tourism Development Corporation,

Hotel Kautilya Vihar, Birchand Patel Marg, Patna, Bihar

... ... Respondent/s

====================================================== Appearance :

For the Petitioner/s : Mr. Prabhat Ranjan, Advocate For the Respondent/s : Mr. Sita Ram Yadav, GP-16 ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE S. KUMAR ORAL JUDGMENT (Per: HONOURABLE THE CHIEF JUSTICE)

Date : 22-11-2021

Heard learned counsel for the parties.

Petitioner has prayed for the following relief(s):-

"(i) Release of the admitted dues of Rs.1,82,41,620/- in connection with the Extra Work done for Design, Construction of Tent City, Kangan Ghat Patna on eve of Prakash Parv held in the city of Patna; or

(ii) Direction upon the Respondents to Patna High Court CWJC No.2768 of 2021 dt.22-11-2021

dispose of the Representation of the petitioner as contained in Annexure-7 to 11 by a reasoned and speaking order within a prescribed time limit with the consequential direction to release the payments if the same is found to be admitted dues to the petitioner."

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 petitioner's

representations, contained in Annexures 8, 9 and 10 to the writ

petition, within a period of four weeks from today for redressal

of the grievance(s).

Well none can have any objection to the same.

As such, petition stands disposed of in the following

mutually terms:-

(a) The authority concerned shall consider and dispose

of the representations of the petitioner as contained in

Annexures 8, 9 and 10 to the writ petition expeditiously by a

reasoned and speaking order preferably within a period of four

months from today ;

(b) Needless to add, while considering such

representation, principles of natural justice shall be followed

and due opportunity of hearing afforded to the parties;

(c) Equally, liberty is reserved to the petitioner to take Patna High Court CWJC No.2768 of 2021 dt.22-11-2021

recourse to such alternative remedies as are otherwise available

in accordance with law;

(d) 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;

(e) Liberty reserved to the petitioner to approach the

Court, if the need so rises subsequently on the same and

subsequent cause of action;

(f) We have not expressed any opinion on merits. All

issues are left open;

The petition stands disposed of in the aforesaid terms.

Interlocutory Application(s), if any, stands disposed of.

(Sanjay Karol, CJ)

( S. Kumar, J) Ashwini/Sujit AFR/NAFR CAV DATE Uploading Date 24.11.2021 Transmission Date