Aniwesh Kumar Sinha vs The State Of Bihar
2022 Latest Caselaw 238 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                  Civil Writ Jurisdiction Case No.11695 of 2021
     ======================================================

Aniwesh Kumar Sinha, S/o Ramashankar Sinha, R/o Village and PO Rajapur, PS Daraunda, District Siwan.

... ... Petitioner/s Versus

1. The State of Bihar through Principal Secretary Land Reforms Department New Secretariat Patna.

2. The Chief Manager Indian Oil, Vidyut Bhawan, Jawaharlal Neharu Marg, Patna.

3. The District Magistrate, Siwan.

4. The Circle Officer Daraunda, District Siwan.

5. The Divisional Manager, Indian Oil, Patna Divisional Office, Maurya Lok Complex, Block- A, 3rd Floor, New Dak Bunglow Rd, Patna, Bihar 800001.

6. The Regional Manager, Indian Oil Muzaffarpur, District Muzaffarpur.

7. Mukul Kumar S/o Triveni Singh R/o Village Khamhori, PS GB Nagar Tarwara, District Siwan.

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

For the Petitioner/s : Mr. Chandra Kant, Advocate For the Respondent/s : Mr. Raghwanand, GA-11 ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE S. KUMAR ORAL JUDGMENT (Per: HONOURABLE THE CHIEF JUSTICE)

======================================================= (The proceedings of the Court are being conducted by Hon'ble the Chief Justice/ Hon'ble Judges through Video Conferencing from their residential offices/residences. Also, the Advocates and the Staffs joined the proceedings through Video Conferencing from their residences/offices.) =======================================================

Date : 07-01-2022

Heard learned counsel for the parties.

The petitioner has prayed for the following relief/s :- Patna High Court CWJC No.11695 of 2021 dt.07-01-2022

"

After the matter was heard for some time, learned

counsel for the petitioner, under instructions, states that

petitioner shall be content if a direction is issued to the

authority concerned to consider and decide the representation

which the petitioner shall be filing within a period of four

weeks from today for redressal of the grievance(s).

Learned counsel for the respondents states that if

such a representation is filed by the petitioner, the authority

concerned shall consider and dispose it of expeditiously and

preferably within a period of three months from the date of its

filing along with a copy of this order.

Statement accepted and taken on record.

As such, petition stands disposed of in the Patna High Court CWJC No.11695 of 2021 dt.07-01-2022

following terms:-

(a) Petitioner shall approach the authority

concerned i.e Respondent No. 6, namely The Regional

Manager, Indian Oil Muzaffarpur within a period of four weeks

from today by filing a representation for redressal of the

grievance(s);

(b) The said authority shall consider and dispose it

of expeditiously by a reasoned and speaking order preferably

within a period of three months from the date of its filing along

with a copy of this order;

(c) Needless to add, while considering such

representation, principles of natural justice shall be followed

and due opportunity of hearing afforded to the parties;

(d) Equally, liberty is reserved to the petitioner to

take recourse to such alternative remedies as are otherwise

available in accordance with law;

(e) 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;

(f) Liberty reserved to the petitioner to approach

the appropriate forum, if the need so arises subsequently on the Patna High Court CWJC No.11695 of 2021 dt.07-01-2022

same and subsequent cause of action;

(g) We have not expressed any opinion on merits.

All issues are left open;

(h) The proceedings, during the time of current

Pandemic- Covid-19 shall be conducted through digital mode,

unless the parties otherwise mutually agree to meet in person

i.e. physical mode;

The petition stands disposed of in the aforesaid

terms.

Interlocutory Application(s), if any, stands disposed

of.

(Sanjay Karol, CJ)

( S. Kumar, J) Ashwini/Sujit AFR/NAFR CAV DATE Uploading Date 10.01.2022 Transmission Date