Patna High Court
Renu Singh vs The State Of Bihar on 11 May, 2022
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.4503 of 2021
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1. Renu Singh, Wife of Amresh Kumar Singh, resident of Ward No. - 3, Near
Ram Janki Mandir, Usrahi Deodhah, P.O. and P.S. - Jainagar, District -
Madhubani.
2. Shambhu Saran Yadav, Son of Ramprasad Yadav, resident of Ward No. 11,
Near Pokhar, Pithava Tola, Ushrahi Deodhah, P.O. and P.S. - Jainagar,
District - Madhubani.
3. Punita Devi, Wife of Birendra Kumar Mahto, resident of Ward No. - 8, Near
Bus Stand, Marwari Mohalla, P.O. and P.S. - Jainagar, District - Madhubani.
4. Anand Kumar, Son of Late Ramashish Prasad resident of Ward No. 9,
Gobrahi, Kuadh, P.O. and P.S. - Jainagar, District - Madhubani.
5. Ramcharitra Thakur, Son of Domi Thakur, Resident of Ward No. - 5, Bela
Belhi South, P.O. and P.S. - Jainagar, District - Madhubani.
6. Mina Kumari @ Mina Prasad, Wife of Hiralal Bhagat, resident of Sanjay
Printers, Near Dr. Vijay Singh, West Lohani Pur, Kadam Kuan, District -
Patna.
7. Gita Devi, Wife of Rameshwar Shah, resident of Ward No. - 15, Village -
Birapur, Birpur, District - Madhubani.
8. Anju Devi, Wife of Dilip Kumar Ray, resident of Parsa Baira, P.O. and P.S.
Jainagar, District - Madhubani.
9. Shobha Devi, Wife of Navin Kumar Prasad, resident of Ward No. - 8,
Mirchaipatti, Near Jainagar Hospital, P.O. and P.S. Jainagar, District -
Madhubani.
10. Laxmi Yadav, Son of Late Choudhary Yadav, resident of Ward No. 10, Goat
Tola, Koraihiya, P.O. and P.S. Jainagar, District - Madhubani.
... ... Petitioner/s
Versus
1. The State of Bihar through The Collector, Madhubani District.
2. The Collector, District - Madhubani.
3. The Deputy Development Commissioner-cum-Chief Executive Officer, Zila
Parishad, District - Madhubani.
4. The Chairman, Zila Parishad Madhubani, District - Madhubani.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr.Sanjeev Kumar, Advocate
For the State : Mr. Sanjeet Kumar Singh, AC to AAG-6
For the Zila Parisad : Mr. Murari Narain Choudhary, Advocate
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CORAM: HONOURABLE MR. JUSTICE RAJAN GUPTA
and
HONOURABLE MR. JUSTICE MOHIT KUMAR SHAH
ORAL JUDGMENT
(Per: HONOURABLE MR. JUSTICE RAJAN GUPTA)
Patna High Court CWJC No.4503 of 2021 dt.11-05-2022
Date: 11.05.2022
The present petition has been filed by the petitioner for
quashing the letter dated 22.06.2019 issued by the office of Zila
Parisad, Madhubani, whereby and whereunder the rent of the
shops of the petitioners, rented out to them by the Zila Parisad,
Madhubani, has been increased from Rs. 4/- per square feet to Rs.
15/- per square feet with effect from 01.04.2019.
We had asked the parties to amicably settle the issues
and had, in the meantime, directed that the petitioner shall pay rent
@ of Rs. 8/- per square feet.
Today, we have been informed by the learned counsel
for the parties that the matter has been amicably resolved and the
rent has been reduced to Rs. 10/- per square feet.
The learned counsel for the petitioners does not dispute
the aforesaid position, hence does not wish to press the present
writ petition. We, thus, dispose off the present writ petition as
having become infructuous.
(Rajan Gupta, J)
(Mohit Kumar Shah, J)
S.Sb/-
AFR/NAFR
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