Manoj Pandey vs The State Of Bihar
2023 Latest Caselaw 49 Patna

Citation : 2023 Latest Caselaw 49 Patna
Judgement Date : 2 January, 2023

Patna High Court

Manoj Pandey vs The State Of Bihar on 2 January, 2023

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.18748 of 2019
     ======================================================

Manoj Pandey S/o Kashi Nath Pandey Resident of Mohalla- DON BASCO ROAD, Devi Nagar Hesag, Police Station- Hatia, District- Ranchi (Jharkhand), At present resident of Mohalla- Nala Road, In front of Ghari Ghar, Kadamjuan, Police Station- Kadamkuan, Distt.- Patna

... ... Petitioner/s

Versus

1. The State of Bihar through the Principal Secretary, Transport Department, Govt. of Bihar, Patna

2. The District Magistrate-cum-Collector Patna

3. The District Transport Officer Patna

4. The Sub Divisional Officer Patna Sadar, Patna

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

For the Petitioner/s : Mr.Manish Kumar No.2, Advocate For the Respondent/s : Mr. Manish Dhari Singh, AC to AG ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE PARTHA SARTHY ORAL JUDGMENT (Per: HONOURABLE THE CHIEF JUSTICE)

Date : 02-01-2023

Petitioner has prayed for the following relief(s):

"For issuance of appropriate writ/writs, order/orders, direction/directions to the Respondent Authorities particularly the Respondent No. 3 to register the vehicle (Truck) bearing Registration No. - HR-47C-2679 in the name of the petitioner which has been purchased by him through auction/order dated- 16.02.2018 contained in Memo No.- 276(XXX-XV-01/17) issued by the Sub Divisional Officer, Patna Patna High Court CWJC No.18748 of 2019 dt.02-01-2023

Sadar, Patna and further the petitioner prays to direct the respondent authorities to compensate for the loss caused by him due to ill approach of the authorities as he is paying Rs. 4000/- per month parking charge of the petitioner and vehicle is not running on the road and/or for any other relief or reliefs to which the petitioner may be found entitled encourse of hearing of this writ application."

Learned counsel appearing for the State states that,

should the petitioner approach respondent No. 3, namely The

District Transport Officer, Patna, petitioner's request shall be

considered and decided expeditiously in accordance with law.

In the attending facts and circumstances, we

dispose of the petition in the following mutually agreeable

terms:

(a) Petitioner shall make himself available in

the office of respondent No. 3, namely The District

Transport Officer, Patna on 09.01.2023 at 11:00 a.m.

(b) Petitioner shall file an application for

registration of the vehicle, which shall be considered and

decided in accordance with law expeditiously and

preferably within a period of two weeks. Needless to add,

the same shall be in accordance with law with the Patna High Court CWJC No.18748 of 2019 dt.02-01-2023

petitioner fully complying with the formalities.

(c) Liberty reserved to the petitioner to take

recourse to such other remedies as are otherwise available

in accordance with law, should the need so arise

subsequently.