Geeta Kumari @ Geeta Devi vs The State Of Bihar
2022 Latest Caselaw 1604 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                 Civil Writ Jurisdiction Case No.10002 of 2021
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1. Geeta Kumari @ Geeta Devi W/o-Ajit Kumar Singh Resident of C.B.I.

Pirapur, Piraapur, Mathura, P.S.-Goraul, District-Vaisharli at Hajipur.

2. Ajit Kumar Singh S/o-Dharmendra Kumar Singh Resident of C.B.I. Pirapur, Piraapur, Mathura, P.S.-Goraul, District-Vaisharli at Hajipur.

... ... Petitioner/s Versus

1. The State of Bihar through the Principal Secretary, Department of Electricity, Bihar, Patna

2. The District Magistrate, Vaishali at Hajipur.

3. The Sub-Divisional Officer, mahua, District-Vaishali at Hajipur.

4. The Circle Officer, Goraul, District-Vaishali at Hajipur

5. The North BIhar Power Transmission Company Ltd through its Managing Director, Bihar, Patna.

6. The Managing Director, The North Bihar Power Transmission Company Ltd, Bihar, Patna.

7. The Executive Engineer, The North Bihar Power Transmission Company Ltd, District-Vaishali at Hajipur.

8. The Assistant Executive Engineer, The North Bihar Power Transmission Company Ltd, Transmission Sub-Division, Mahnar, District-Vaishali at Hajipur.

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

For the Petitioner/s : Mr.Onkar Nath, Adv Mr. Mukesh Kr Pandey, Adv For the State : Mr.Yogendra Pd. Sinha (AAG7) Mr. Rajeev Kumar Sinha, AC to AAG-7 For the SBPDCL : Mr. Ritesh Kumar, Adv ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE S. KUMAR ORAL JUDGMENT (Per: HONOURABLE THE CHIEF JUSTICE)

Date : 07-03-2022 Heard learned counsel for the parties.

Petitioners have prayed for the following relief(s):- Patna High Court CWJC No.10002 of 2021 dt.07-03-2022

"(i) Commanding the respondent authorities particularly the respondent 2nd set to remove the installation of tower for the purpose of electric transmission (132KVA) from Mahnar to Goraul.

(ii) Further commanding the respondent authorities to bring on record the entire survey report which is mandatory to be made before the installation of such tower."

Learned counsel for the respondents, states that

similar petition being C.W.J.C. No. 10609 of 2020 titled as

Sushma Kumari @ Sushma Devi Vs. The Managing

Director South Bihar Power Distribution Co. Ltd. was

disposed of by a co-ordinate bench of this Court vide judgment

dated 17.01.2022, and the present petition may also be disposed

of in the light of the said petition.

Learned counsel for the petitioners has no objection to

the same.

In view of the same, as mutually agreed, the instant

petition stands disposed of in terms of the judgment dated

17.01.2022 passed by this Court in C.W.J.C. No. 10609 of 2020

titled as Sushma Kumari @ Sushma Devi Vs. The Managing

Director South Bihar Power Distribution Co. Ltd., making

the directions issued therein applicable mutatis mutandi, to the

extent possible also to the instant case.

Patna High Court CWJC No.10002 of 2021 dt.07-03-2022

Interlocutory Application(s), if any, shall stand

disposed of.

(Sanjay Karol, CJ)

(S. Kumar, J) ranjan/sanjay-

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