Patna High Court
Md. Quasim Raza vs The State Of Bihar on 6 December, 2022
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.16781 of 2019
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Md. Quasim Raza Son of Late Md. Abbas, Resident of Village-Bishanpur,
P.O. Makwa, P.S. Asarganj District-Munger.
... ... Petitioner/s
Versus
1. The State of Bihar through the Chief Secretary, Government of Bihar, Patna.
2. The Principal Secretary, Building Construction Department, Government of
BIhar, Patna.
3. The Engineer-in-Chief-Cum-Additional Secretary-Cum-Special Secretary,
Building Construction Department, Government of Bihar, Patna.
4. The District Magistrate-Cum District-Election Officer, Munger, District-
Munger.
5. The Superintending Engineer, Building Construction Department, Work
Circle, Munger.
6. The Executive Engineer, Building Construction Department, Building
Division, Munger.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Ajit Kumar Singh, Advocate
For the Respondent/s : Mr. Chitranjan Sinha PAAG 2
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CORAM: HONOURABLE THE CHIEF JUSTICE
and
HONOURABLE MR. JUSTICE PARTHA SARTHY
ORAL JUDGMENT
(Per: HONOURABLE THE CHIEF JUSTICE)
Date : 06-12-2022
Petitioner has prayed for the following relief(s):-
"(I) For issuance of an appropriate writ in the
nature of MANDAMUS, commanding and
directing the Respondent Authorities for
payment of admitted contractual dues of the
petitioner for construction of counting hall and
strong room in Panchayat Election 2011 on the
following heads:-
(a) amounting Rs. 80,510/- of Agreement No.25
Patna High Court CWJC No.16781 of 2019 dt.06-12-2022
F2/2011-12 for Sangrampur. construction of
Counting Hall, Sangrampur.
(b) amounting Rs.84,888/- of Agreement
No.26F2/2011-12 for construction of Strong
Room, Asarganj.
(c)amounting Rs.46,288 of Agreement No.27
F2/2011- 12 for construction of Counting Hall,
Asarganj.
(d) amounting Rs.54,930/- of Agreement No.28
F2/2011-12 for construction of Strong Room,
Tarapur.
(e) amounting Rs.57,444/ of Agreement No.29
F2/2011-12 for construction of Counting Hall,
Tarapur.
(f) amounting Rs.48,278 of Agreement No.30
F2/2011- 12 for construction of Strong Room,
Sangrampur.
(II) For issuance of an appropriate writ in the
nature of MANDAMUS, commanding and
directing the Respondent Authorities for
payment of aforesaid amount to the petitioner
with interest since the petitioner had done the
work after taking the loan from the market and
he has to pay the amount with interest.
(III) For issuance of any other appropriate
writ/writs .order / orders, direction/directions for
which the writ petitioner would be found
circumstances entitled under the facts and of the
case."
Learned counsel for the petitioner seeks permission to
Patna High Court CWJC No.16781 of 2019 dt.06-12-2022
withdraw the present petition as it has become infructuous.
Permission granted.
Present petition stands disposed of as withdrawn
having become infructuous.
Interlocutory application, if any, shall also stand
disposed of.
(Sanjay Karol, CJ)
( Partha Sarthy, J)
Prakash/Sujit
AFR/NAFR
CAV DATE
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