Rina Devi vs The State Of Bihar
2022 Latest Caselaw 4283 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.9516 of 2022
     ======================================================

Rina Devi, Wife of Shambhu Thakur, Resident of - ward no.- 06, P.S. - Satamalpur, District - Samastipur, Bihar.

... ... Petitioner/s Versus

1. The State of Bihar through the Secretary, Building Construction Department, Bihar.

2. Engineer-in-Chief/Additional Commissioner/Additional Secretary, Building Construction Department, Bihar.

3. Chief Engineer, Building Construction Department, North Bihar.

4. Executive Engineer, Samastipur, Building Costruction Department, Bihar.

5. Assistant Engineer, Block - Kalyanpur, Samastipur, Building Construction Department, Bihar.

6. Junior Engineer, Block - Kalyanpur, Samastipur, Building Construction, Department, Bihar.

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

For the Petitioner/s : Mr.Rohit Kumar, Advocate For the Respondent/s : Mr.Sushil Kumar, GP-22 For Mines Department : Mr. Naresh Dikshit, Spl. P.P.

Mr. Sumit Shekhar Pandey, Advocate Mr. Utsav Anand, Advocate ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE S. KUMAR ORAL JUDGMENT (Per: HONOURABLE THE CHIEF JUSTICE)

Date : 04-08-2022 The petitioner has prayed for the following relief/s :-

"(a)For the issuance of appropriate writ, order/direction for commanding the Respondent authorities to dispose of the application dated 10.09.2020 of petitioner, which was written to the respondent no.4, after completion of work as mention in work contract Memo no.46F2/2016-17 dated 16.11.2016, held between Bihar Public Work Department and petitioner and make payment with the commercial rate of interest.

(b) Any other order/orders, direction/directions, relief/reliefs as your Lordship may deem fit and proper in the facts and circumstances of this case."

Patna High Court CWJC No.9516 of 2022 dt.04-08-2022

After the mater was heard for some time, finding the

Court not in favour of the submissions made by the learned

counsel for the petitioner, learned counsel for the petitioner,

under instructions, states that the petitioner shall be content if

the petitioner is permitted to withdraw the present petition,

with liberty to initiate appropriate proceedings before the

appropriate forum and to take recourse to such other alternate

remedies which are equally efficacious in law.

Prayer allowed.

It stands clarified that all issues of fact and law are

left open to be agitated before the competent authority.

The petition is disposed of as withdrawn with the

liberty aforesaid.

Interlocutory application(s), if any, shall also stand

disposed of.

(Sanjay Karol, CJ)

( S. Kumar, J) Ashwini/Sujit AFR/NAFR CAV DATE Uploading Date 06.08.2022 Transmission Date