Md. Amir Hussain vs The State Of Bihar
2023 Latest Caselaw 6086 Patna

Patna High Court

Md. Amir Hussain vs The State Of Bihar on 18 December, 2023

Author: Purnendu Singh

Bench: Purnendu Singh

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                  Civil Writ Jurisdiction Case No.7000 of 2023
     ======================================================
1.    Md. Amir Hussain, son of Late Abdul Khalique
2.   Nazia Yasmeen, Daughter of Md. Asiruddin, wife of Md. Amir Hussain
     Both are Resident of Mohalla- Hirdayganj, Kosi Colony, Ward No. 1, Post
     Office- Katihar, Police Station- Sahayak, district- Katihar.

                                                                ... ... Petitioner/s
                                       Versus
1.   The State of Bihar Through the Principal Secretary, Urban Development and
     Housing Department, Government of Bihar, Patna.
2.   Special Work Officer, Urban Development and Housing Department,
     Government of Bihar, Patna.
3.   Municipal Corporation,Katihar Through Municipal Commissioner, Nagar
     Nigam, Katihar.
4.   Municipal Commissioner, Nagar Nigam, Katihar.
5.   Dharmendra Kumar Singh, Junior Engineer, Nagar Nigam Katihar.

                                               ... ... Respondent/s
     ======================================================
     Appearance :
     For the Petitioner/s   :    Mr.Md. Helal Ahmad, Advocate
     For the State          :    Mr.Yogendra Pd. Sinha (Aag7)
     For the Nagar Nigam    :    Mr. Vinay Ranjan, Advocate

     ======================================================
     CORAM: HONOURABLE MR. JUSTICE PURNENDU SINGH
     ORAL JUDGMENT

Date : 18-12-2023 Heard Mr. Md. Helal Ahmad, learned counsel appearing

on behalf of the petitioners, Mr. Yogendra Pd. Sinha learned

AAG 7 for the State and Mr. Vinay Ranjan, learned counsel for

the Municipal Corporation, Katihar.

2. Learned counsel appearing on behalf of the

petitioners informs this Court that petitioners are aggrieved by

the order dated 03.02.2023 contained in Memo No.321.

3. Mr. Vinay Ranjan, learned counsel appearing on Patna High Court CWJC No.7000 of 2023 dt.18-12-2023

behalf of the Municipal Corporation, Katihar, on instruction,

submits that the Municipal Building Tribunal, Patna is

functional and petitioners have already represented before it.

4. Considering the fact that Tribunal is now functional

and petitioners have already represented before it, the writ

petition stands disposed of.

5. Petitioners may seek interim protection by filing an

application in accordance with law before the Tribunal.

(Purnendu Singh, J)

Sanjay/-

AFR/NAFR                NAFR
CAV DATE                NA
Uploading Date          20.12.2023
Transmission Date       NA