Pushaplata Devi vs The State Of Bihar
2022 Latest Caselaw 4262 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.9902 of 2022
     ======================================================

Pushaplata Devi Wife of Mukesh Yadav Resident of Village- Nista, Police Station- Surajgarha, District- Lakhisarai.

... ... Petitioner/s Versus

1. The State of Bihar through the Principal Secretary, Mining and Mineral Department, Government of Bihar, Patna.

2. The District Magistrate, Lakhisarai.

3. The Superintendent of Police, Lakhisarai.

4. The Station House Officer, Surajgarha, Police Station, Lakhisarai.

5. The Mineral Development Officer, Lakhisarai.

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

For the Petitioner/s : Mr. Mukesh Kumar, Advocate Mr. Sanjeev Kumar, Advocate For the Respondent/s : Mr. Gyan Prakash Ojha, GA-7 ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE S. KUMAR ORAL JUDGMENT (Per: HONOURABLE MR. JUSTICE S. KUMAR)

Date : 04-08-2022 Heard learned counsel for the parties.

Petitioner has prayed for the following relief(s):- Patna High Court CWJC No.9902 of 2022 dt.04-08-2022

Having heard learned counsel for the parties at length,

we dispose of the present petition with liberty to the petitioner

to file a petition before the Special Court under the Mines and

Minerals (Development and Regulation) Act, 1957, under

Section 451 of Cr.P.C. and if any such petition is filed for

release of the truck in question, the Special Court (Mines) shall

dispose of such petition within 30 days from the date of its

filing.

Petition stands disposed of with the aforesaid

observations/directions.

Interlocutory Application(s), if any, shall stand disposed

of.

(Sanjay Karol, CJ)

(S. Kumar, J) Amrendra/PKP AFR/NAFR CAV DATE Uploading Date 05.08.2022 Transmission Date