Patna High Court
The State Of Bihar Through vs Md. Manzar Imam on 4 September, 2021
IN THE HIGH COURT OF JUDICATURE AT PATNA
Letters Patent Appeal No.559 of 2019
In
Civil Writ Jurisdiction Case No.15870 of 2015
======================================================
1. The State of Bihar through Bihar
2. The Commissioner Department of Public Health Engineering Department,
Government of Bihar, Patna
3. The Secretary Department of Public Health Engineering Department,
Government of Bihar, Patna
4. The Chief Engineer Department of Public Health Engineering Department,
Government of Bihar, Patna
5. The Chief Engineer (Design) Department of Public Health Engineering
Department, Government of Bihar, Patna
6. The Principal Secretary Public Health Engineering Department, Government
of Bihar, Patna
7. The Joint Secretary Department of Public Health Engineering Department,
Government of Bihar, Patna
8. The Superintending Engineer Public Health Engineering Circle, Purnea
9. The Executive Engineer Public Health Engineering Division, Purnea
10. The Chief Engineering (Mechanical) Public Health Engineering Department,
Government of Bihar, Patna
11. The Assistant Engineer Public Health Engineering Sub-Division, Dhamdaha,
Purnea
12. The Block Development Officer-cum-Executive Officer Panchayat Samiti,
Dhamdaha, Purnea
... ... Appellant/s
Versus
Md. Manzar Imam N/A
... ... Respondent/s
======================================================
Appearance :
For the Appellant/s : Mr. S. Raja 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
Patna High Court L.P.A No.559 of 2019 dt.04-09-2021
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
for condonation of delay of 1 year and 257 days in filing the
present appeal.
Without application of mind, in a stereo type manner,
the application has been prepared, bereft of material facts and
particulars, explaining each day's delay.
Relevant portions of the application are reproduced as
under:-
"
Patna High Court L.P.A No.559 of 2019 dt.04-09-2021
As such, we do not find any reason, sufficient enough
to condone the delay, for each day's delay has not been
explained, much less sufficiently explained by the appellants.
The delay of 1 year and 257 days in filing the appeal remains
unexplained.
As such, Interlocutory Application No. 1 of 2019
stands dismissed.
Patna High Court L.P.A No.559 of 2019 dt.04-09-2021
Re: L.P.A. No. 559 of 2019
Appellants lay challenge to the impugned judgment
dated 20th of July, 2017 passed by a learned Single Judge of this
Court in CWJC No. 15870 of 2015, titled as Md. Manzar Imam
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
