Amit Anand vs The State Of Bihar
2023 Latest Caselaw 5897 Patna

Patna High Court

Amit Anand vs The State Of Bihar on 7 December, 2023

Author: Purnendu Singh

Bench: Purnendu Singh

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.5555 of 2023
     ======================================================
1.    Amit Anand, male, aged about 41 years, S/o Rana Pratap Singh, Resident of
      Mohalla-Babu Tola, Behind Janta Hotel, Govind Mitra Road, Patna-800004,
      P.O. Bankipur, P.S. Pirbanore, District Patna.
2.   Nazrul Bari, Male, aged about 44 years, S/o Late Quyamul Bari, resident of
     Sharafat House, Mohalla - Laal Baag, Mahendru, P.O. Mahendru, P.S.
     Sultanganj, Patna-800006.

                                                                 ... ... Petitioner/s
                                       Versus
1.   The State of Bihar through Chief Secretary, Old Secretariat, Bihar, Patna.
2.   The State Election Commissioner-cum-Chief Electoral Officer, 7, Sardar
     Patel Marg (Mangles Road) Patna-800015.
3.   The Chief Election Commissioner, State Election Commission, Bihar, Sone
     Bhawan, 3rd Floor Birchand Patel Marg, Patna-800001.
4.   The Department of Housing and Urban Development through its Principal
     Secretary, Patna, Bihar.
5.   The Patna Municipal Corporation through its Municipal Commissioner,
     Maurya Lok Complex, Bihar, Patna.

                                               ... ... Respondent/s
     ======================================================
     Appearance :
     For the Petitioner/s   :      Mr.Md. Ghulam Mustafa, Advocate
                                   Mr. Bhargava Pandey, Advocate
     For the State          :      Mr.Subhash Prasad Singh ( Ga 3 )
     For the SEC            :      Mr. Girish Pandey, Advocate
                                   Mr. Ravi Ranjan, Advocate
     ======================================================
     CORAM: HONOURABLE MR. JUSTICE PURNENDU SINGH
     ORAL JUDGMENT

Date : 07-12-2023 Heard learned counsel for the parties.

2. Learned counsel appearing on behalf of the

petitioners submits that the petitioners will avail appropriate

remedy before the appropriate forum for the relief, as prayed for

in the present writ petition.

3. The writ petition is disposed of with a liberty to

the petitioners to approach the appropriate forum in accordance Patna High Court CWJC No.5555 of 2023 dt.07-12-2023

with law.

4. It is made clear that if there is any limitation then

the same can be duly considered by the authority concerned.

(Purnendu Singh, J)

Sanjay/-

AFR/NAFR                NAFR
CAV DATE                NA
Uploading Date          07.12.2023
Transmission Date       NA