Citation : 2022 Latest Caselaw 3263 Patna
Judgement Date : 24 June, 2022
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.6529 of 2022
======================================================
Avinash Kumar Mohan, son of Sri Mahesh Kumar Mohan, Resident of Village-Parthu, P.S.-Ekangar Sarai, District-Nalanda.
... ... Petitioner/s Versus
1. The State of Bihar through the Chief Secretary, Govt. of Bihar, Old Secretariat, Patna.
2. The Chief Secretary, Govt. of Bihar, Old Secretariat, Patna.
3. Personnel and Reforms Department, Government of Bihar Old Secretariat, Patna through its Additional Chief Secretary.
4. The Additional Chief Secretary, Personnel and Reforms Department, Government of Bihar Old Secretariat, Patna
5. The Additional Chief Secretary, Finance Department, Government of Bihar Old Secretariat, Patna
6. The Additional Chief Secretary, Revenue and Land Reforms Department, Government of Bihar Old Secretariat, Patna
7. Urban Development and Housing Department, Government of Bihar, New Secretariat, Patna through its Principal Secretary.
8. The Principal Secretary, Urban Development and Housing Department, Government of Bihar New Secretariat, Patna
9. The Director, Land Acquisition, Department of Revenue and Land Reforms, Government of Bihar Old Secretariat, Bihar Patna
10. Mission Director, Bihar Administrative Reforms Mission, General and Administrative Department, Government of Bihar, Patna.
11. Public Grievance Redressal Officer, Urban Development and Housing Department, Government of Bihar, New Secretariat, Patna.
12. Public Grievance Redressal Officer, General Administration Department, Government of Bihar, Old Secretariat, Patna.
13. Public Grievance Redressal Officer, Home Department, Government of Bihar, Sardar Patel Bhawan, Bailey Road, Patna.
... ... Respondent/s ====================================================== Appearance :
For the Petitioner/s : Mr.Arun Kumar, Advocate For the Respondent/s : Mr.Prabhat Kr. Verma, AAG 3 ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE S. KUMAR ORAL JUDGMENT (Per: HONOURABLE THE CHIEF JUSTICE) Patna High Court CWJC No.6529 of 2022 dt.24-06-2022
(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 : 24-06-2022
Petitioner has prayed for the following relief(s):-
"i. For issuance of an appropriate writ in the nature of certiorari for quashing the order dated 08.02.2022 passed by Departmental Public Grievance Redressal Officer, Urban Development and Housing Department in Complaint No. 999970327012201535 by which the complaint of the petitioner has been rejected by holding that under the Bihar Public Grievance Redressal Act, 2015, the public authority cannot be coerced to approve new Project.
ii. For issuance of an appropriate writ in the nature of Mandamus commanding the Respondents to hear/consider and redress the grievance of the petitioner as filed vide his representation dated 23.09.2021 as addressed to the Additional Chief Secretary, Land Reforms and Revenue Department, Government of Bihar, Patna as well as representation dated 04.10.2021 as addressed to the Hon'ble Prime Minister of India.
iii. For issuance of an appropriate writ in the nature of Mandamus commanding the Respondent Cabinet Secretary, Cabinet Secretariat Department, Govt. of Bihar to consider the grievance of the petitioner as raised in his representation dated 04.10.2021.
iv. For any other relief/s for which the Patna High Court CWJC No.6529 of 2022 dt.24-06-2022
Petitioner is entitled in the eye of law and in the facts and circumstances of the case."
After the matter was heard for some time, learned
counsel for the petitioner seeks permission to withdraw the
present petition reserving liberty to take recourse to such
remedies as are otherwise available in accordance with law.
Liberty, as prayed for, is granted.
Petition stands disposed of reserving liberty
aforesaid.
Interlocutory application, if any, shall also stand
disposed of.
(Sanjay Karol, CJ)
( S. Kumar, J) Sujit/Ashwini AFR/NAFR CAV DATE Uploading Date 29.06.2022 Transmission Date
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