Sanjay Kumar @ Sanjay Kumar Gupta vs The State Of Bihar
2022 Latest Caselaw 576 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                  Civil Writ Jurisdiction Case No.17194 of 2021
     ======================================================

1. Sanjay Kumar @ Sanjay Kumar Gupta, Son of Late Radhey Lal Sah, resident of Village-Gaupur, Bara, Police Station-Uhiyarpur, District- Samastipur.

2. Shankar Prasad Gupta, son of Late Radhey Lal Sah, resident of Village-

Gaupur, Bara, Police Station-Uhiyarpur, District-Samastipur.

... ... Petitioner/s Versus

1. The State of Bihar through the Chief Secretary, Govt. of Bihar, Patna.

2. The District Magistrate, Samastipur.

3. The Circle Officer, Ujiyarpur.

4. M/s Siddhi Udyog, At-H. No. -79, Bahadurpur Professor Colony, Hasanpur, District-Samastipur.

5. Veena Rani, Wife of Akhileshwar Prasad Singh, Resident of House No. -79, Bahadurpur Professor Colony, Hasanpur, District-Samastipur.

6. The Bank of Baroda through its Regional Manager, Muzaffarpur-Area-II, Tilak Maidan Road, Muzaffarpur, Bihar-842001.

7. The Branch Manager, Bank of Baroda, Samastipur Branch, Mahwari Bazar, Samastipur-848101.

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

For the Petitioner/s : Mr.Anirudh Kumar Sinha, Advocate Mr. Santosh Kumar, Advocate For the Respondent/s : Mr.Rishi Raj Sinha, SC 19 Mr. Vivek Prasad, Advocate Mr. Manish Kishore, Advocate.

====================================================== 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 : 22-01-2022

Heard learned counsel for the parties. Patna High Court CWJC No.17194 of 2021 dt.22-01-2022

2. Petitioners have prayed for the following

relief(s):-

3. After the matter was heard for some time,

finding the Bench not to be agreeable with the submissions

made by learned counsel for the petitioners, learned counsel

for the petitioners, under instructions, states that petitioners

shall be content if a direction is issued to the Respondent

No. 6, namely, The Bank of Baroda through its Regional

Manager, Muzaffarpur-Area-II, Tilak Maidan Road,

Muzaffarpur, Bihar-842001 to consider and decide the

representation which the petitioners shall be filing for

redressal of the grievance(s).

4. Learned counsel for the respondents states that Patna High Court CWJC No.17194 of 2021 dt.22-01-2022

if such a representation is filed by the petitioners, the

authority concerned shall consider and dispose it of

expeditiously and preferably within a period of four weeks

from the date of its filing along with a copy of this order.

5. Statement accepted and taken on record.

6. As such, petition stands disposed of in the

following terms:-

(a) Petitioners shall approach the Respondent

No. 6, namely, The Bank of Baroda through its Regional

Manager, Muzaffarpur-Area-II, Tilak Maidan Road,

Muzaffarpur, Bihar-842001 on 24.01.2022 at 10:30 A.M.

for amicable settled by filing a representation for redressal

of the grievance(s);

(b) The authority concerned shall consider and

dispose it of expeditiously by a reasoned and speaking order

preferably within a period of four weeks from the date of its

filing along with a copy of this order;

(c) The order assigning reasons shall be

communicated to the petitioners;

(d) Needless to add, while considering such

representation, principles of natural justice shall be Patna High Court CWJC No.17194 of 2021 dt.22-01-2022

followed and due opportunity of hearing afforded to the

parties;

(e) Also, opportunity to place on record all

relevant materials/documents shall be granted to the parties;

(f) Equally, liberty is reserved to the petitioners

to take recourse to such alternative remedies as are

otherwise available in accordance with law;

(g) We are hopeful that as and when petitioners

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;

(h) Liberty reserved to the petitioners to

approach the appropriate forum/Court, should the need so

arise subsequently on the same and subsequent cause of

action;

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

All issues are left open;

(j) 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;

Patna High Court CWJC No.17194 of 2021 dt.22-01-2022

7. The petition stands disposed of in the

aforesaid terms.

8. Interlocutory Application(s), if any, stands

disposed of.

(Sanjay Karol, CJ)

( S. Kumar, J) Sujit/Ashwini AFR/NAFR CAV DATE Uploading Date 23.01.2022 Transmission Date