Sachidanand Singh @ ... vs The State Of Bihar
2022 Latest Caselaw 85 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.11572 of 2021
     ======================================================

Sachidanand Singh @ Sachchidanand Singh Resident of Village- Dariyapur, Bikrampur, Gumathi No. 17, P.O.- Sarobagh, Jamalpur, P.S.- Dharhara, District- Munger.

... ... Petitioner/s Versus

1. The State of Bihar through the Chief Addl. Secretary, Minor Irrigation Department, Government of Bihar, Patna.

2. The Superintending Engineer, Minor Irrigation Department, Bhagalpur.

3. The Chief Engineer, Minor Water Resources Department, Bhagalpur.

4. The Chief Engineer, Minor Irrigation Department, Bhagalpur.

5. The Executive Engineer, Minor Irrigation Department, Banka.

6. The Assistant Engineer, Minor Irrigation Department, Katoriya, Banka.

7. The Junior Engineer, Minor Irrigation Department, Katoriya, Banka.

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

For the Petitioner/s :

For the Respondent/s : Mr. Anirban Kundu, SC-24 ====================================================== 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 : 04-01-2022

Heard learned counsel for the parties.

Petitioner has prayed for the following relief(s):- Patna High Court CWJC No.11572 of 2021 dt.04-01-2022

Learned counsel for the State invites our attention to

the fact that the grievances of the petitioner stands redressed,

inasmuch as entire amount which is subject matter of the present

lis has already been disbursed to the petitioner.

Statement accepted and taken on record.

Perhaps this is the reason why learned counsel for the

petitioner has not entered appearance.

As such, the instant petition stands disposed of

accepting the statement made on behalf of the respondents.

Interlocutory Application(s), if any, shall stand

disposed of.

(Sanjay Karol, CJ)

(S. Kumar, J) Amrendra/KC Jha

AFR/NAFR CAV DATE Uploading Date 08.01.2022 Transmission Date