Mahendra Mukhiya vs The State Of Bihar
2022 Latest Caselaw 4167 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.16928 of 2019
     ======================================================

Mahendra Mukhiya Son of Ganesh Mukhiya, Resident of Village and P.O. Narayanpur, P.S. Sakatpur, District- Darbhanga.

... ... Petitioner/s Versus

1. The State of Bihar through the Principal Secretary, Department of Cooperative, Government of Bihar,Patna.

2. The Registrar, Cooperative Society, Bihar, Patna.

3. Badri Mukhiya, Son of late Muneshwar Mukhiya, Resident of Village-

Kathara,P.O. Thengha, P.S. Sakatpur, District- Darbhanga, Pin Code- 847405

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

     For the Petitioner/s   :       None
     For the Respondent/s   :       Mr. P. N. Shahi ( AAG-6 )

====================================================== 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):-

(i) An appropriate writ/order/direction declaring the Rule 23(1)(f) and Rule 23(2)(e) as illegal and ultra vires, be issued;

(ii) An appropriate writ/order/direction declaring the cessation of the petitioner or anybody else under aforesaid Rule 23(1)(f) and 23(2)(e) read with Rule 24(2) of the Rules as illegal, unconstitutional and ultra vires, be issued;

(iii) An appropriate writ/order/direction to allow the petitioner to continue in his office till the conclusion of the trial of the criminal case, be issued;

(iv) Any other relief or reliefs to which the petitioners are entitled to be granted."

On 28.08.2019 the following order has been passed :- Patna High Court CWJC No.16928 of 2019 dt.01-08-2022

"No one appears for the petitioner. Counsel for the State is present.

Let this case be listed on 04.09.2019. It is made clear that if the counsel for the petitioner would again remain absent on next appointed day, this Court will decide the case on its merit."

Even today, despite repeated calls, none has entered

appearance on behalf of the petitioner.

As such, the petition stands dismissed for default.

(Sanjay Karol, CJ)

( S. Kumar, J) veena/rajiv-

AFR/NAFR CAV DATE Uploading Date Transmission Date