Amit Kumar vs The State Of Bihar Through The ...
2022 Latest Caselaw 28 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                 Civil Writ Jurisdiction Case No.8505 of 2021
     ======================================================

Amit Kumar Son of Vishnupat Prasad Resident of Village - Khaprail Chak, Prasad Bazar, P.S. - Parsa, District - Patna.

... ... Petitioner/s Versus

1. The State of Bihar through the Principal Secretary, Building Construction Department, Govt. of Bihar, Patna.

2. The Engineer- in - Chief, Building Construction Department, Government of Bihar, Patna.

3. The Chief Engineer, Building Construction Department Govt. of Bihar, Patna.

4. Superintending Engineer, Building Construction Department, South Bihar, Circle, Bihar, Patna.

5. Executive Engineer, Building Construction Department, Central Division, Patna.

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

For the Petitioner/s : Mr. Ramchandra Singh, Advocate For the Respondent/s : Mr. S. Raza Ahmad, AAG-5 ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE SANJEEV PRAKASH SHARMA ORAL JUDGMENT (Per: HONOURABLE THE CHIEF JUSTICE)

Date : 03-01-2022

Heard learned counsel for the parties.

Petitioner has prayed for the following relief(s):- Patna High Court CWJC No.8505 of 2021 dt.03-01-2022

"1. That this is an application for issuance of writ in the nature of mandamus or any other writ or writs or direction or directions to the respondents to pay the bill amount to the petitioner alongwith reasonable compound interest on the duses, due upon the respondents as well as compensation their of."

Shri S. Raza Ahmad, learned Additional

Advocate General No. 5 states that the lis inter se the parties,

subject matter of the present petition, can now be adjudicated

by the Bihar Public Works Contracts Disputes Arbitration

Tribunal, which is now fully functional.

In this view of the matter, learned counsel for the

petitioner seeks permission to withdraw the present petition

reserving liberty to initiate appropriate proceedings before the

said forum within a period of four weeks from today.

Permission granted.

We are sure that as and when any such

proceedings are initiated, the same shall be considered and

decided in accordance with law, expeditiously, preferably

within a period of nine months thereafter.

The present petition stands disposed of as

withdrawn in the aforesaid terms.

Interlocutory Application(s), if any, stands Patna High Court CWJC No.8505 of 2021 dt.03-01-2022

disposed of.

(Sanjay Karol, CJ)

(Sanjeev Prakash Sharma, J) Amrendra/PKP AFR/NAFR CAV DATE Uploading Date 05.01.2022 Transmission Date