The State Of Bihar vs Brajendra Kumar Singh
2023 Latest Caselaw 2067 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                      Letters Patent Appeal No.1300 of 2019
                                         In
                   Civil Writ Jurisdiction Case No.13880 of 2018
     ======================================================

1. The State of Bihar through the Principal Secretary, Road Construction Department, Government of Bihar, Patna.

2. The Engineer in Chief cum Additional Commissioner cum Special Secretary, Road Construction Department, Government of Bihar, Patna.

3. The Engineer in Chief (Traffic) North Bihar Wing, Road Construction Department, Bihar, Patna.

4. The Superintending Engineer, Road Construction Department, Road Division Darbhanga.

5. The Executive Engineer, Rosera, Road Construction Department.

... ... Appellant/s Versus

1. Brajendra Kumar Singh Son of Baidyanath Prasad Singh, Resident of Village- Morwara, Police Station- Singhia, District- Samastipur.

2. The Collector, Samastipur.

3. The Senior Executive Magistrate, General Section, Collectorate, Samastipur.

4. Indian Oil Corporation Limited, Represented through its Chief Divisional Manager, 3rd Floor, Block A Maurya Lok Complex, Dak Bungalow Road, Patna.

5. The Senior Divisional Retail Sales Manager, Indian Oil Corporation Limited, Barauni, District- Begusarai.

... ... Respondents ====================================================== Appearance :

For the Appellant/s : Mr. Dinesh Maharaj, AC to AAG-11 For the Respondent/s : Mr. Gautam Saha, Adv. ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE MADHURESH PRASAD ORAL JUDGMENT (Per: HONOURABLE THE CHIEF JUSTICE)

Date : 02-05-2023

The instant Letters Patent Appeal is filed from a consent

order dated 17-09-2018, passed in C.W.J.C. No. 13880 of 2018.

Having given consent before the learned Single Judge, it Patna High Court L.P.A No.1300 of 2019 dt.02-05-2023

may not be proper for us to entertain the instant Letters Patent

Appeal. However, the appellants would at liberty to avail

appropriate remedies before the learned Single Judge by filing

a Review Petition.

(K. Vinod Chandran, CJ)

( Madhuresh Prasad, J) shyambihari/-

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Uploading Date          04-05-2023
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