Jai Prakash Narayan vs The State Of Bihar
2021 Latest Caselaw 4568 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                     Civil Writ Jurisdiction Case No.11443 of 2021

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1. Jai Prakash Narayan Son of Late Kameshwar Singh Resident of Village-

Bhanpur, P.S.- Dinara, District- Rohtas.

2. Arun Kumar Singh Son of Late Ram Naresh Singh Resident of Mohalla-

Anand Puri, P.S.- Khagaul, District- Patna.

... ... Petitioner/s

Versus

1. The State of Bihar

2. The Principal Secretary Water Resources Department, Bihar, Patna.

3. The Chief Engineer Central Design, Research and Quality Control, Water

Resources Department, Bihar, Patna.

... ... Respondent/s

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

For the Petitioner/s : Mr. Chitranjan Sinha, Sr. Advocate

Mr.Prabhu Nath Pathak, Advocate

For the Respondent/s : Mr. Anjani Kumar, AAG-4

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CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE S. KUMAR ORAL JUDGMENT (Per: HONOURABLE THE CHIEF JUSTICE)

Date : 10-09-2021

Heard learned counsel for the parties.

Petitioners have prayed for the following relief(s):- Patna High Court CWJC No.11443 of 2021 dt.10-09-2021

After the matter was heard for some time, Shri

Chitranjan Sinha, learned senior counsel appearing on behalf of

the petitioners, states that petitioner shall be content if a

direction is issued to Respondent No. 2, namely, the Principal

Secretary, Water Resources Department, Bihar, Patna to

consider and decide the representation which the petitioner

shall be filing in due course for redressal of the grievance(s).

Learned counsel for the respondents states that if such

a representation is filed by the petitioner, the authority

concerned shall consider and dispose it of expeditiously and

preferably within a period of three months from the date of its

filing along with a copy of this order.

Statement accepted and taken on record.

As such, petition stands disposed of in the following

terms:-

(a) Petitioners shall approach Respondent No.

2, namely, the Principal Secretary, Water Resources Patna High Court CWJC No.11443 of 2021 dt.10-09-2021

Department, Bihar, Patna by filing a representation for

redressal of the grievance(s);

(b) Respondent No. 2 shall consider and

dispose it of expeditiously by a reasoned and speaking

order preferably within a period of three months from

the date of its filing along with a copy of this order;

(c) Needless to add, while considering such

representation, principles of natural justice shall be

followed and due opportunity of hearing afforded to the

parties;

(d) Equally, liberty is reserved to the petitioner

to take recourse to such alternative remedies as are

otherwise available in accordance with law;

(e) We are hopeful that as and when

petitioners take 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;

(f) Liberty reserved to the petitioners to

approach the Court, if the need so rises subsequently on

the same and subsequent cause of action;

(g) We have not expressed any opinion on Patna High Court CWJC No.11443 of 2021 dt.10-09-2021

merits. All issues are left open;

(h) The proceedings, during the time of current

Pandemic- Covid-19 shall be conducted through digital

mode, unless the parties otherwise mutually agree to

meet in person i.e. physical mode;

The petition stands disposed of in the aforesaid terms.

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

(Sanjay Karol, CJ)

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