Tata Motors Finance Ltd vs State Of Bihar
2022 Latest Caselaw 767 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.5498 of 2021
     ======================================================

Tata Motors Finance Ltd. having its head office at Building- A, 2nd Floor Lodha Think Techno Campus, Off Pokhran Road- 2 Thane (West)- 400607, and branch office at 601, 602, 6th Floor, Kashi Place, near Dak Bunglow Chowk, Patna 800001 and represented through authorized representative Mr. Rajnish Kant posted as State Legal Head.

... ... Petitioner/s Versus

1. State of Bihar through Secretary, Department of Transport, Government of Bihar.

2. District Transport Officer, Motihari, East Champaran, Bihar.

3. Deputy Development Commissioner cum Chief Executive Office, Municipal Corporation, Motihari, East Champaran, Bihar.

4. District Rural Development Authority, Motihari, East Champaran, Bihar.

5. M/s Champaran Utility Services, proprietor is Mr. Ujjwal Kumar and its office at Chhota Bariyarpur, Motihari, Near Chini Mill, Motihari, East Champaran- 845401.

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

For the Petitioner/s : Mr.Dayanand Singh, Adv For the Respondent/s : Mr.Lalit Kishore ( AG ) ====================================================== (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.) CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE S. KUMAR ORAL JUDGMENT (Per: HONOURABLE MR. JUSTICE S. KUMAR )

Date : 29-01-2022 Heard learned counsel for the parties.

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

"(I) For issuance of writ in the nature of mandamus thereby issuing appropriate directions to the Respondent no.

1 and 2 to issue appropriate directions on the representation dated 18.08.2020 filed by the petitioner in connection there of violation of the Motor Vehicles Act, 1988 by Respondent

Patna High Court CWJC No.5498 of 2021 dt.29-01-2022

II. For issuance of writ in the nature of mandamus thereby issuing appropriate directions to the Respondent no. 3 and 4 to take appropriate action on the representation dated 23.11.2020filed by the Petitioner in connection thereof defaults committed by Respondent no. 5."

Learned counsel for the petitioner submits that during

pendency of this writ petition, the grievance of the petitioner has

been redressed and possession of the vehicle has been handed

over to the Finance Company.

In such view of the matter, the writ petition is disposed

of.

(Sanjay Karol, CJ)

( S. Kumar, J) ranjan/-

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