The State Of Bihar vs Ramashish Singh
2021 Latest Caselaw 4466 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                        Letters Patent Appeal No.1133 of 2019
                                          In
                   Civil Writ Jurisdiction Case No.13982 of 2016
     ======================================================

1. The State Of Bihar through its Principal Secretary, to the Government, P.H.E.D., Bihar, Patna Bisheshwaraiya Bhawan, Bailey Road, Patna.

2. The Chief Engineer, Mechanical, P.H.E.D., Bihar, patna Bisheshwaraiya Bhawan, Bailey Road, Patna.

3. The Superintending Engineer, P.H.E. Circle, Patna.

4. The Executive Engineer, P.H. Division, Patna East, Patna.

... ... Appellant/s Versus

1. Ramashish Singh Son of Late Rameshwar Singh, resident of village-

Kansua, Post office- Ratani Bazar, Police Station Sakurabad, District- Jehanabad, at present residing at Mohalla Devichak, Fatuha, Post office- Fatuha, Police Station- Fatuha, District- Patna.

2. The Accountant General, Bihar, Veerchand Patel Marg, Patna.

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

     For the Appellant/s    :     Mr. S. Raza Ahmad, AAG-5
                                  Mr. Alok Ranjan, AC to AAG-5
     For the Respondent/s   :     Mr.

====================================================== 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 : 04-09-2021

Re: I.A. No. 1 of 2019

The instant Interlocutory Application has been filed Patna High Court L.P.A No.1133 of 2019 dt.04-09-2021

for condonation of delay of 894 days in filing the present

appeal.

Learned counsel for the appellants states that the

order already stands complied with.

That apart, we find that the delay of 894 days has not

been explained, much less sufficiently explained.

Relevant portions of the application are reproduced as

under:-

"

Patna High Court L.P.A No.1133 of 2019 dt.04-09-2021

"

As such, we do not find any reason, sufficient Patna High Court L.P.A No.1133 of 2019 dt.04-09-2021

enough to condone the delay, for each day's delay has not been

explained, much less sufficiently explained by the appellants.

The delay of 894 days in filing the appeal remains

unexplained.

As such, Interlocutory Application No. 1 of 2019

stands dismissed.

Re: L.P.A. No. 1133 of 2019

Appellants lay challenge to the impugned judgment

dated 23rd of February, 2017 passed by a learned Single Judge

of this Court in CWJC No. 13982 of 2016, titled as Ramashish

Singh Vs. The State of Bihar & Ors.

In view of dismissal of the Interlocutory Application

No. 1 of 2019, the instant Letters Patent Appeal also stands

dismissed.

Interlocutory Application(s), if any, shall stand

disposed of.

(Sanjay Karol, CJ)

( S. Kumar, J) Amrendra/PKP AFR/NAFR CAV DATE Uploading Date 08.09.2021 Transmission Date