Mazhar Husain vs The State Of Bihar
2023 Latest Caselaw 4105 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                  Civil Writ Jurisdiction Case No.3941 of 2020
     ======================================================

Mazhar Husain Son of Md. Nezamuddin @ Nezamuddin Resident of Mohalla- Ward No. 9, Ganj Mohalla, Nawadih Road, P.S.- Town, District- Aurangabad (Bihar).

... ... Petitioner/s Versus

1. The State of Bihar Through the Secretary, Urban Development Department, Vikash Bhawan, Bailey Road, Patna.

2. The District Magistrate Aurangabad.

3. The Sub- Divisional Officer-cum- Sub Divisional Public Grievances Redressal Cell Officer Aurangabad.

4. The Anchal Adhikari Aurangabad.

5. The Nagar Parishad Aurangabad through it Executive Officer, District-

Aurangabad.

6. The Executive Officer Nagar Parishad, Aurangabad.

7. Jyoti Kumari Daughter of Vijay Kumar Sharma Resident of Flat No. 91D, Block No. 23, Gokul Society, Noida-35, P.S.- Noida, District- Gautam Buddh Nagar (U.P.).

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

For the Petitioner/s : Mr. Mrigendra Kumar, Adv. For the State : Mr. Suresh Kumar, AC to GP-1 ====================================================== CORAM: HONOURABLE MR. JUSTICE PURNENDU SINGH

ORAL JUDGMENT

Date : 28-08-2023

Heard Mr. Mrigendra Kumar, learned counsel appearing

on behalf of the petitioner and Mr. Suresh Kumar, learned counsel

appearing on behalf of the State.

2. Learned counsel appearing on behalf of the petitioner

seeks to file appeal before the Municipal Building Tribunal, Patna,

First Appellate Authority-cum-Additional Collector, Aurangabad.

Patna High Court CWJC No.3941 of 2020 dt.28-08-2023

3. Considering the specific submission made on behalf

of the petitioner, the petitioner is directed to file an appeal.

4. The Appellate Authority is directed to dispose of the

appeal of the petitioner by redressing his grievance in accordance

with law strictly in terms of the statutory provision.

5. The petitioner in this regard has relied upon the order

dated 01.08.2023, passed in C.W.J.C. No. 3328 of 2020, Razi

Ahmad Ali Vrs. The State of Bihar & Ors.

6. With the above observation and direction the writ

petition stands disposed of.

(Purnendu Singh, J) pravinkumar/-

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