Ram Vijay Singh vs The State Of Bihar
2022 Latest Caselaw 2564 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                     Civil Writ Jurisdiction Case No.4771 of 2022
     ======================================================

Ram Vijay Singh, son of Late Gupteshwar Singh, resident of Village-Dumra, P.O.-Dabur, P.s.-Konch, District-Gaya.

... ... Petitioner/s Versus

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

2. The Executive Engineer, Water Resources Department, Division Gaya, Katari Hill Road, Gaya, North Koyal, Gaya.

3. The Superintending Engineer, Water Resources Department, Division Gaya, Katari Hill Road, Gaya, North Koyal, Gaya.

4. The Chief Engineer, Water Resources Department, North Koyal, Canal Pramandal, Gaya.

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

     For the Petitioner/s   :      Mr. Nagendra Sharma,Advocate
     For the Respondent/s   :      Mr. GP 8

====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE S. KUMAR ORAL JUDGMENT (Per: HONOURABLE THE CHIEF JUSTICE)

Date : 09-05-2022

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

"That this is an application for payment of dues amount with reasonable interest which has been completed in work of E/V for construction of Angra Branch canal Ex. R.D. 340.30 of N.K.M. from R.D. 5250 to 64.52 a sum of estimated amount Rs. 612650.12 as per the agreement No. 3304.

1/A. May kindly direct the respodnent authorities to calculate the interest of aforesiad amount which has been dues from more than 35 years.

1/B. May kindly direct the respondent authority to pay the litigation cost and also direct to pay reasonable amount for mental agony and physical harassment.

I/C. May kindly pass such order/orders which Patna High Court CWJC No.4771 of 2022 dt.09-05-2022

deems fit and proper.

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 other

remedies as are otherwise permissible and admissible in

accordance with law as also represent to the appropriate

authority, venting out the grievances, subject-matter of the

present petition.

Prayer allowed. Liberty, as prayed for, is granted.

Without expressing any opinion on merits, leaving all

questions of fact and law open, the present petition is disposed

of as withdrawn with the liberty aforesaid.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 13.05.2022 Transmission Date