Patna High Court
Manish Kumar Chand vs The State Of Bihar And Ors on 17 February, 2023
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.10444 of 2015
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Manish Kumar Chand S/o Sobhapati Ram R/o Village-chandi ,Po.-Chandi,
Ps. Charpokhari, District Bhojpur at Ara.
... ... Petitioner/s
Versus
1. The State of Bihar through the District Magistrate, Bhojpur at Ara.
2. The D.D.C. Bhojpur, Ara.
3. The District Superintendent of Education, Bhojpur, Ara.
4. The B.D.O. Garhani Block Bhojpur ,Ara.
5. The Panchayat Secretary, Harpur Anchal Garhani District Bhojpur at Ara.
6. Dharmendra kumar Singh S/o Bijendra kumar Singh R/o Village-chandi
,Po.-Chandi, Ps. Charpokhari, District Bhojpur at Ara.
7. Sudhir kumar Singh S/o Brahama Singh R/o Village-chandi ,Po.-Chandi, Ps.
Charpokhari, District Bhojpur at Ara.
8. Nargis Sabba W/o Md. Muktar Ali R/o Village-chandi ,Po.-Chandi, Ps.
Charpokhari, District Bhojpur at Ara.
9. Seema kumari D/o Satya Narayan Singh R/o Mohalla -Jaiprakash Nagar,
Kataria Ara, P.s Ara Nawada, District Bhojpur at Ara
10. Manoj kumar S/o Ramayan Ram R/oVillage Ratanpur P.s Ara mufassil
,District Bhojpur at Ara.
... ... Respondent/s
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with
Civil Writ Jurisdiction Case No. 10482 of 2015
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1. Manish Kumar Chand and Ors S/o- Sobhapati Ram.
2. Chandan Kumar Chakrawarti, S/o- Sobhapati Ram.
3. Kumari Sanju, D/o- Sobhapati Ram. All Resident of Village- Chandi, P.O.-
Chandi, P.S.- Charpokhari, District- Bhojpur, Ara.
... ... Petitioner/s
Versus
1. The State of Bihar.
2. The District Magistrate, Bhojpur at Ara.
3. The DDC, Bhojpur, Ara.
4. The BDO, Garhani Block, Bhojpur, Ara.
5. The District Superintendent of Education, Bhojpur, Ara.
6. The Panchayat Secretary, Harpur Anchal, Garhani, District- Bhojpur.
... ... Respondent/s
Patna High Court CWJC No.10444 of 2015 dt.17-02-2023
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with
Civil Writ Jurisdiction Case No. 1814 of 2016
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1. Manish Kumar Chand and Ors S/o - Sobhapati Ram
2. Chandan Kumar Chakrawarti S/o - Sobhapati Ram
3. Kumari Sanju D/o - Sobhapati Ram All residents of Village - Chandi, P.O. -
Chandi, P.S. - Charpokhari, District - Bhojpur, Ara.
... ... Petitioner/s
Versus
1. The State of Bihar through Collector, Bhojpur, Ara.
2. The DDC, Bhojpur, Vidya Bhawan, Bhojpur, Ara.
3. The B.D.O. Garhani Block, Bhojpur, Ara.
4. The D.S.E. Bhojpur, Ara.
5. The B.E.O. Garhani, Bhojpur, Ara.
6. The Panchayat Secretary of Gram Panchayat, Harpur, Anchal Garhani
District - Bhojpur, Ara.
... ... Respondent/s
======================================================
Appearance :
(In Civil Writ Jurisdiction Case No. 10444 of 2015)
For the Petitioner/s : Mr. Manoj Kumar Sinha, Adv.
For the State : Mr. Mujtabaul Haque, G.P.-12
(In Civil Writ Jurisdiction Case No. 10482 of 2015)
For the Petitioner/s : Mr. Manoj Kumar Sinha, Adv.
For the State : Mr. Arun Kumar Bhagat, A.C. to AAG-12
(In Civil Writ Jurisdiction Case No. 1814 of 2016)
For the Petitioner/s : Mr. Binod Kumar Sinha, Adv.
For the State : Mr. Ranvijay Singh, A.C to S.C.-23
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CORAM: HONOURABLE MR. JUSTICE SANJEEV PRAKASH
SHARMA
ORAL JUDGMENT
Date : 17-02-2023
1. Heard the parties.
2. Learned counsel for the petitioners submits that a
decree has been passed in his favour by the competent Civil
Court as against the respondent, but as the same was not
implemented, he has preferred this writ petition before this
Patna High Court CWJC No.10444 of 2015 dt.17-02-2023
Court for implementation of the orders.
3. In the opinion of this Court, execution proceedings
for executing a decree of the Civil Court would not lie by filing
of a petition under Article 226 of the Constitution of India, writ
petition fails.
4. However, liberty is open to the petitioner to
proceed with the execution proceedings. The pendency of the
present writ petition would be taken into consideration for
condonation of delay.
5. Accordingly, the writ petition is dismissed.
(Sanjeev Prakash Sharma, J)
lata/-
Item No. 62,
62.1 & 63
AFR/NAFR
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