Rokhsana Pravin vs The State Of Bihar
2023 Latest Caselaw 4106 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.253 of 2022
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Rokhsana Pravin, W/o Md. Mohsin, R/o Village-Bakhra, P.S. Saraiya, Dist- Muzaffarpur, Bihar, presently Sarpanch, Gram Kachahari Bakhra.

... ... Petitioner/s Versus

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

2. The Principal Secretary, Panchayati Raj Department, Government of Bihar, Patna.

3. The Additional Chief Secretary, Panchayati Raj Department, Government of Bihar, Patna.

4. The District Magistrate, Muzaffarpur.

5. District Panchayat Raj Officer, Muzaffarpur.

6. The Block Development Officer, Saraiya, Muzaffarpur.

7. Reema Kumari, W/o Rakesh Kumar, R/o Village-Bakhra, P.S. Saraiya, Dist-

Muzaffarpur, Bihar, presently Gram Panchayat Secretary, Gram Kachahari Bakhra.

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

For the Petitioner/s : Mr. Avanish Kumar Singh, Advocate For the Respondent/s : Mr. Vishwambhar Prasad, AC to AAG-5 For the Respondent No.7 : Mr. Nachiketa Jha, Advocate ====================================================== CORAM: HONOURABLE MR. JUSTICE HARISH KUMAR ORAL JUDGMENT Date : 28-08-2023

At the outset, Mr. Avanish Kumar Singh, learned

counsel for the petitioner fairly submits that the prayer made in

the present writ application is only confined to a direction upon

the respondent authorities to make available the copy of the

order contained in Memo No. 2116 dated 03.09.2021, which

was supposed to be passed by the District Panchayat Raj

Officer, Muzaffarpur in Appeal as contained in File No. 18-

01/2021. He further submits that as per his instruction, now the Patna High Court CWJC No.253 of 2022 dt.28-08-2023

copy of the order as noted hereinabove, has been made available

to her and, as such, to that extent, the grievance of the petitioner

has been redressed.

2. Learned counsel for the respondents reiterate the

submissions made on behalf of the petitioner.

3. Considering the submissions made on behalf of the

parties, the present writ application stands disposed of, having

become infructuous.

4. Mr. Nachiketa Jha, learned counsel for the

respondent no. 7 is present.

(Harish Kumar, J) shivank/-

AFR/NAFR                NAFR
CAV DATE                NA
Uploading Date          28.08.2023.
Transmission Date       NA