Umesh Kumar vs The State Of Bihar
2022 Latest Caselaw 1675 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.1489 of 2022
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Umesh Kumar Son of Arjun Sao Resident of Barh Bazar, Ansari Mohalla, Imlitar, Ward No. 12, P.O. and P.S. - Barh, District- Patna.

... ... Petitioner/s Versus

1. The State of Bihar Through the Principal Secretary, Public Health Engineering Department (P.H.E.D.), Govt. of Bihar, Patna.

2. The Engineer - in - Chief, Public Health Engineering Department (P.H.E.D.), Govt. of Bihar, Patna.

3. The Chief Engineer, Public Health Engineering Department (P.H.E.D.), Patna Zone, Patna.

4. The Superintending Engineer, Public Health Engineering Department (P.H.E.D.), Gaya Circle, Gaya.

5. The Executive Engineer, Public Health Engineering Department (P.H.E.D.), Jehanabad Division, Jehanabad.

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

For the Petitioner/s : Mr.Ajay Kumar Sinha, Adv For the Respondent/s : Mr.Arvind Ujjwal (SC4) ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE S. KUMAR ORAL JUDGMENT (Per: HONOURABLE THE CHIEF JUSTICE)

Date : 08-03-2022 Heard learned counsel for the parties.

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

"That is an application for issuance of an appropriate writ(s), order, direction, particularly, in the nature of writ of mandamus, directing and commanding the respondent authorities to pay the penal interest @ 12 % per annum to be charged compoundable from the period 13.01.2016 to 22.07.2016 due to delay in payment of Rs. 2,41,446/- to the petitioner."

After the matter was heard for some time, finding the Patna High Court CWJC No.1489 of 2022 dt.08-03-2022

Court not in favour of the submissions made by the learned

counsel for the petitioner, learned counsel for the petitioner,

under instructions, states that the petitioner will be content if the

petitioner is permitted to withdraw the present petition, with

liberty to initiate appropriate proceedings before the appropriate

forum and to take recourse to such other alternate remedies

which are equally efficacious in law.

Prayer allowed.

It stands clarified that all issues of fact and law are

left open to be agitated before the competent authority.

The petition is disposed of as withdrawn with the

liberty aforesaid.

Interlocutory application(s), if any, shall also stand

disposed of.

(Sanjay Karol, CJ)

( S. Kumar, J)

ranjan/-

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