Ramchandra Ram vs The State Of Bihar
2022 Latest Caselaw 3175 Patna

Citation : 2022 Latest Caselaw 3175 Patna
Judgement Date : 23 June, 2022

Patna High Court

Ramchandra Ram vs The State Of Bihar on 23 June, 2022

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.17837 of 2021
     ======================================================

Ramchandra Ram Son of Late Ramautar Ram, Resident of Vilalge-Paharpur, P.O. Sonebarsa, P.S. Tariyani, District-Sheohar, the retired Panchayat Secretary, Sheohar Block, District-Sheohar.

... ... Petitioner/s Versus

1. The State of Bihar through the Chief secretary, Government of Bihar, Patna.

2. The Principal Secretary, Rural Development Department, Government of Bihar, Patna.

3. The District Magistrate, Sheohar, District-Sheohar,

4. The deputy Development Commissioner, Sheohar, District-Sheohar.

5. The Deputy Development Commissioner, Sheohar, District-Sheohar.

6. The Block Development Officer, Sheohar, District-Sheohar.

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

For the Petitioner/s : Mr.Vijay Kumar Singh, Advocate For the Respondent/s : Mr.Vinay Kirti Singh ( GA-2 ) ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE S. KUMAR ORAL JUDGMENT (Per: HONOURABLE THE CHIEF JUSTICE)

Date : 23-06-2022

Heard learned counsel for the parties.

Petitioner has prayed for the following relief(s):- Patna High Court CWJC No.17837 of 2021 dt.23-06-2022

Patna High Court CWJC No.17837 of 2021 dt.23-06-2022

It is not in dispute that petition under Section 9 of the

Bihar & Orissa Public Demands Recovery Act, 1914

(hereinafter referred to as "the Act") is pending

consideration/petitioner intends to file before the appropriate

authority.

Learned counsel for the parties jointly pray that the

instant petition be disposed of with direction to the appropriate

authority to consider and decide the same expeditiously.

Learned counsel for the State states that the

appropriate authority shall consider and decide the petition filed

to be filed by the petitioner under Section 9 of the Act positively

within a period of two months from the date of appearance of

the petitioner before him along with a copy of this order and the

issue of limitation shall not come in the way of decision on

merits.

Statement accepted and taken on record.

As such, petition stands disposed of in the following

terms:-

(a) Petitioner shall appear in the office of the

appropriate authority on 15th of July, 2022 along with a copy of

this order, on which date documents in support of the petition

shall be filed, or else file a fresh petition under Section 9 of the Patna High Court CWJC No.17837 of 2021 dt.23-06-2022

Act.

(b) The appropriate authority shall consider and

dispose of the petitioner's petition expeditiously, by a reasoned

and speaking order, preferably within a period of two months

from the date of appearance of the petitioner before him and till

then no coercive steps be taken against the petitioner;

amount in question falls within the definition of public demand

or not;

(d) Needless to add, while considering such petition,

principles of natural justice shall be followed and due

opportunity of hearing afforded to the parties;

(e) Order assigning reasons shall be supplied to the

parties;

(f) Equally, liberty is reserved to the petitioner to take

recourse to such alternative remedies as are otherwise available

in accordance with law;

(g) 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;

(h) Liberty reserved to the petitioner to challenge the Patna High Court CWJC No.17837 of 2021 dt.23-06-2022

order passed by the appropriate authority, before the appropriate

forum, if so required and desired.