Patna High Court
Ma Traders vs The State Of Bihar on 13 December, 2022
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.21784 of 2019
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Ma Traders through its Proprietor Shailesh Chandra, aged about 44 years,
male, son of Shri Jai Narayan Singh, resident of Mohalla- Ramsen Tola, P.s.-
Barhiya, District- Lakhisarai, presently residing at Mohalla- Ward No. 4, Near
Rani Kothi Williams Town, Distt.- Deoghar (Jharkhand)
... ... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary, Deptt. of Industry, Govt.
of Bihar, Patna
2. The Managing Director Bihar Industrial Area Development Authority,
Udyog Bhawan, Gandhi Maidan, Patna
3. The Director Bihar Industrial Area Development Authority, Govt. of Bihar,
Patna
4. The Secretary Patliputra Industrial Area Development Authority, Patna
5. The Chief Account Officer Patliputra Industrial Area Development
Authority, Patna
6. The Chief Account Officer Patliputra Industrial Area Development
Authority, Patna
7. The State of Jharkhand
8. The Managing Director Ranchi Industrial Area Development Authority,
Govt. of Jharkhand at Ranchi
9. The Deputy Director Jasidih Industrial Area Development Authority, Santhal
Pargana, Deoghar
10. The Development Commissioner-cum-Managing Director Santhal Pargana
Industrial Development Authority, Dumka
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Pramod Kumar, Advocate
For the State : Mr. Rajiv Roy (GP1)
For the BIADA : Mr. Devesh Shankaran, Advocate
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CORAM: HONOURABLE THE CHIEF JUSTICE
and
HONOURABLE MR. JUSTICE PARTHA SARTHY
ORAL JUDGMENT
(Per: HONOURABLE THE CHIEF JUSTICE)
Date : 13-12-2022
Petitioner has prayed for the following relief(s):
"That the petitioner above-named prays
Patna High Court CWJC No.21784 of 2019 dt.13-12-2022
for issuance of an appropriate writ/writs preferably
in the nature of Mandamus commanding and
directing the Respondent authority concerned to
hand over the peaceful possession of the land of
10000 square feet of Land No. E-4 (Ansh) in the
Jasidih, Phase-1, Deoghar (Now Jharkhand) which
has been allotted to the petitioner vide letter
No.169D Patna dated 30.01.2004 issued under the
signature of Development Officer, Bihar Industrial
Area Development Officer, Udyog Bhawan, Patna
and consequently allotment letter vide Memo
No.1479/D dated 16.9.2004 was issued to the
petitioner for the plot in question and further to take
an appropriate action against the erring persons who
are creating hurdle and disturbing the petitioner in
starting his business of production of mustard oil
and Khalli in his unit as despite written several
letters to the Respondent authorities concerned in
this regard the Respondent authorities are not taking
any appropriate steps/action in the matter. And/or
any other relief or reliefs for which the petitioner is
found entitled to in the facts and circumstances of
the case."
Learned counsel for the petitioner seeks permission to
withdraw the present petition, reserving liberty to file a fresh
petition within a period of eight weeks before the Court having
competent jurisdiction, for the property, post enactment of the
Patna High Court CWJC No.21784 of 2019 dt.13-12-2022
Bihar Reorganization Act, 2000 falls within the territorial limits
of the State of Jharkhand.
Liberty, as prayed for, is granted.
The present petition stands disposed of as withdrawn.
Interlocutory application(s), if any, shall also stand
disposed of.
(Sanjay Karol, CJ)
( Partha Sarthy, J)
Saurabh/P.K.P.
AFR/NAFR
CAV DATE
Uploading Date 14.12.2022
Transmission Date
