Manju Devi vs The State Of Bihar
2022 Latest Caselaw 109 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                 Civil Writ Jurisdiction Case No.6738 of 2021
     ======================================================

Manju Devi Wife of Madan Kumar Singh resident of N.P.C.C. Colony, Balmiki Nagar, P.s.- Balmiki Nagar, District- West Champaran

... ... Petitioner/s Versus

1. The State of Bihar through the Principal Secretary, Department of Environment and Forest, Govt. of Bihar, Patna

2. The District Magistrate-cum-Collector, West Champaran , Betiya

3. The Authorized Officer -cum- Forest Division and Officer -cum- Deputy Director, Balmiki Beyaghra Arekshaya Pramandal-2, Balmiki Nagar, Betiya

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

For the Petitioner/s : Mr. Sanjay Kumar Mishra, Advocate For the Respondent/s : Mr. Dhurjati Kumar Prasad, GP 14 ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE S. KUMAR ORAL JUDGMENT (Per: HONOURABLE THE CHIEF JUSTICE)

Date : 04-01-2022

Heard learned counsel for the parties.

Petitioner has prayed for the following relief(s):- Patna High Court CWJC No.6738 of 2021 dt.04-01-2022

Learned counsel for the petitioner states that

petitioner's appeal is pending before the Appellate Authority

and petitioner shall be content if a direction is issued for

expeditious disposal of the same.

Learned counsel for the respondents states that

since the appeal is of the year 2020, the same shall be

considered and decided within a period of three months

from the date of appearance of the petitioner before the

Appellate Authority along with a copy of this order.

Statement accepted and taken on record.

As such, petition stands disposed of in the

following terms:-

(a) Petitioner shall make himself available before

the Appellate Authority on 17th of January, 2022;

(b) Opportunity shall be granted to the parties to

place on record all essential documents and materials, if so

required and desired;

(d) Petitioner through learned counsel undertakes

to fully cooperate and not take unnecessary adjournment;

(e) The Appellate Authority shall decide the

appeal on merits, in compliance of the principles of natural Patna High Court CWJC No.6738 of 2021 dt.04-01-2022

justice;

(f) The Appellate Authority shall pass a reasoned

and speaking order, within a period of three months from

the date of appearance of the petitioner before the Appellate

Authority;

(g) Copy of the order passed by the Appellate

Authority shall be supplied to the parties;

(g) Equally, liberty reserved to the parties to take

recourse to such other remedies as are otherwise available

in accordance with law;

(h) We are hopeful that as and when petitioner

takes recourse to such remedies, as are otherwise available

in law, before the appropriate forum, the same shall be dealt

with, in accordance with law and with reasonable dispatch;

(i) We have not expressed any opinion on merits

and all issues are left open;

(j) Liberty reserved to the petitioner to assail the

order, before the appropriate forum, should the need so arise

subsequently.

The instant petition sands disposed of in the

aforesaid terms.

Interlocutory Application(s), if any, stands Patna High Court CWJC No.6738 of 2021 dt.04-01-2022

disposed of.

(Sanjay Karol, CJ)

(S. Kumar, J) Amrendra/KC Jha

AFR/NAFR CAV DATE Uploading Date 07.01.2022 Transmission Date