Prem Kumar vs The State Of Bihar
2022 Latest Caselaw 5246 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                  Civil Writ Jurisdiction Case No. 20957 of 2019
     ======================================================

Prem Kumar, S/o Pradip Kumar, R/o Mohll- Ward No. 19, Chaturashal ganj, Dumaron, P.S. - Dumaron, District- Buxar.

... ... Petitioner/s Versus

1. The State of Bihar through the Principal Secretary, Urban Development and Housing Department, Patna, Bihar.

2. The District Magistrate, Buxar.

3. The Executive Officer, Nagar Parishad, Dumaroan, Buxar.

4. The Assistant Engineer, Nagar Parishad, Dumaroan, Buxar.

5. The Junior Engineer, Nagar Parishad, Dumaroan, Buxar.

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

For the Petitioner/s : None For the Respondent/s : Mr. Abbas Haider, SC-6 Mr. Nikesh Kumar, Advocate Mr. Ashok Kumar, Advocate ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE PARTHA SARTHY ORAL JUDGMENT (Per: HONOURABLE THE CHIEF JUSTICE)

Date : 15-12-2022

Petitioner has prayed for the following relief(s):-

"That this writ application is being filed for issuance of a writ in the nature of 'Mandamus' commanding and directing the respondents authorities to cancel the Tender No.01/2019-20 issued by Nagar Parishad, Dumaron, for its so-many irregularities for issuing the work order on the basis of peak and choose, 1/A. And also constitute the committee for inquiry the matter by adopting the wrong tender, 1/B. That for issuance of other writ/writs order/orders, direction/directions for which the Patna High Court CWJC No. 20957 of 2019 dt.15-12-2022

petitioner found entitle to"

On 12.12.2022, we had passed following order:-

"Despite repeated calls, none has entered appearance

on behalf of the petitioner.

However, in the interest of justice, matter is

adjourned.

List this case on 15th of December, 2022, in the

category of "Order Matters"".

Even today, despite repeated calls, none has entered

appearance on behalf of the petitioner.

As such, the present petition stands dismissed for

default.

Interlocutory Application(s), if any, shall stand

disposed of.

(Sanjay Karol, CJ)

(Partha Sarthy, J) avinash/PKP AFR/NAFR CAV DATE Uploading Date 20.12.2022 Transmission Date