Patna High Court
Sabita Devi vs The State Of Bihar on 1 August, 2022
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.7375 of 2019
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1. Sabita Devi W/o Late Ajit Kumar Resident of Village-Ramji Chak Digha
(Yadav Gali) P.S.-Bataganj, P.S.-Digha, District-Patna.
2. Duleshwari Devi W/o Late Ram Krishna Prasad Sinha Resident of Road
No.-1, Chitrakut Nagar, Danapur, P.O.-Digha, P.S.-Digha, District-Patna
... ... Petitioner/s
Versus
1. The State of Bihar
2. The Principal Secretary, Nagar Vikash, Urban Development and Housing
Department, Govt. of Bihar, Patna.
3. Nagar Parishad Danapur, Nizamat, Danapur, Patna, represented through its
Municipal Executive officer, Nagar Parishad Danapur Nizamat, Danapur,
Patna
4. The Municipal Executive officer, Nagar Parishad Danapur Nizamat,
Danapur, Patna
5. The Municipal Chairman, Nagar Parishad Danapur Nizamat, Danapur, Patna
6. The Empowered Standing Committee, Nagar Parishad Danapur Nizamat,
Danapur, Patna
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr.Kamal Kishore Singh, Adv
For the Respondent/s : Mr.Pushkar Narain Shahi (AAG6)
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CORAM: HONOURABLE THE CHIEF JUSTICE
and
HONOURABLE MR. JUSTICE S. KUMAR
ORAL JUDGMENT
(Per: HONOURABLE THE CHIEF JUSTICE)
Date : 01-08-2022
Heard learned counsel for the parties.
Petitioner has prayed for the following relief(s):-
Patna High Court CWJC No.7375 of 2019 dt.01-08-2022
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
respondent no. 2 Principal Secretary, Nagar Vikash, Urban
Development and Housing Department, Govt. of Bihar,
Patna, to consider and decide the representation which the
petitioner shall be filing within a period of four weeks from
today 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 four months from the date of its filing along
with a copy of this order.
Patna High Court CWJC No.7375 of 2019 dt.01-08-2022
Statement accepted and taken on record.
As such, petition stands disposed of on the following
terms:-
(a) Petitioner shall approach the authority concerned
within a period of four weeks from today by filing a
representation for redressal of the grievance(s);
(b) The authority concerned shall consider and dispose
it of expeditiously by a reasoned and speaking order preferably
within a period of four months from the date of its filing along
with a copy of this order;
(c) The order assigning reasons shall be communicated
to the petitioner;
(d) Needless to add, while considering such
representation, principles of natural justice shall be followed
and due opportunity of hearing afforded to the parties;
(e) Also, opportunity to place on record all relevant
materials/documents shall be granted to the parties;
(f) Equally, liberty is reserved to the petitioner to take
recourse to such alternative remedies as are otherwise available
in accordance with law;
(g) We are hopeful that as and when petitioner takes
recourse to such remedies, as are otherwise available in law,
Patna High Court CWJC No.7375 of 2019 dt.01-08-2022
before the appropriate forum, the same shall be dealt with, in
accordance with law and with reasonable dispatch;
(h) Liberty reserved to the petitioner to approach the
appropriate forum/Court, should the need so arise subsequently
on the same and subsequent cause of action;
(i) 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)
ranjan/-
AFR/NAFR NAFR
CAV DATE NA
Uploading Date
Transmission Date NA
