Ravindra Kumar Singh vs The State Of Bihar
2023 Latest Caselaw 575 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                  Civil Writ Jurisdiction Case No.18498 of 2022
     ======================================================

Ravindra Kumar Singh S/o Late Sakaldeep Singh, R/o Rambagh Kanhan Nagar, Mushahari, P.S. - Mithanpura, District - Muzaffarpur.

... ... Petitioner/s Versus

1. The State of Bihar through the Principal Secretary, Urban Development Department, Bihar, Patna.

2. The Municipal Commissioner, Muzaffarpur Municipal Corporation, Muzaffarpur.

3. The Executive Engineer, Muzaffarpur Municipal Corporation, Muzaffarpur.

4. The S.D.O. Muzaffarpur.

5. The Accountant, Muzaffarpur Municipal Corporation, Muzaffarpur.

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

For the Petitioner/s : Mr.Raju Kumar, Advocate For the Respondent/s : Mr.Abbas Haider (SC-6) ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE PARTHA SARTHY ORAL JUDGMENT (Per: HONOURABLE THE CHIEF JUSTICE)

Date : 01-02-2023

Heard learned counsel for the parties.

Petitioner has prayed for the following relief(s):-

(i) To issue an appropriate order/s, direction/s including a writ preferably in nature of Mandamus commanding and directing upon the respondents to make the payment of a sum of Rs. 7,85,874/-

( Rupees Seven lacs Eighty Five thousand Eight hundred and seventy four) only to the petitioner who has completed the construction work of Construction of PCC Road and RCC Drain from H/Late Lakhan Sah/ Sahilesh Kumar to Speaker Raod( Alok Kumar) via Rakesh Ranjan Verma Patna High Court CWJC No.18498 of 2022 dt.01-02-2023

Near Shyam Nandan Sahay Road in Ward N.- 26 under MMC, Muzaffarpur in the year 2015-16.

(ii) To directed the respondents to make the payment of above mentioned admitted dues of the petitioner with penal interest on account of delay and latches on the part of respondents.

(iii) Top any other relief/s to which the petitioner is entitled in the facts and circumstances of the case.

Learned counsel for the petitioner seeks permission to

withdraw the present petition.

Permission granted.

Present petition stands disposed of as withdrawn.

Interlocutory application, if any, shall also stand

disposed of.

(Sanjay Karol, CJ)

( Partha Sarthy, J) Rajiv/-sujit AFR/NAFR CAV DATE Uploading Date Transmission Date