Vinod Kumar vs The State Of Bihar
2023 Latest Caselaw 2393 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.6472 of 2023
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Vinod Kumar, Male, Aged about 66 years, Son of Late Chandrika Prasad Resident of Mohalla- Rajbanshi Nagar, Extension Road No. 1, Shastri Nagar, Patna- 800023.

... ... Petitioner/s Versus

1. The State of Bihar through the Principal Secretary, Mines and Geology Department, Vikash Bhawan, Bailey Road, Patna- 800015.

2. The Principal Secretary, Mines and Geology Department, Vikash Bhawan, Bailey Road, Patna.

3. The Director, Mines and Geology Department, Vikash Bhawan, Bailey Road, Patna.

4. The Joint Secretary, Mines and Geology Department, Vikash Bhawan, Bailey Road, Patna.

5. The Under Secretary, Mines and Geology Department, Vikash Bhawan, Bailey Road, Patna.

6. The Section Officer, Mines and Geology Department, Vikash Bhawan, Bailey Road, Patna.

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

For the Petitioner/s :

For the Respondent/s : Mr. S. D. Yadav, AAG 9 Mr. Brij Bhushan Mishra, AC to AAG 9 ====================================================== CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI ORAL JUDGMENT Date : 15-05-2023

None appears on behalf of the petitioner.

2. In the instant petition, petitioner has prayed for the

following relief/reliefs:

"i) For that through an appropriate writ or writs for issuance of a writ in the nature of Mandamus directing the concerned respondent authorities to pay dues amount Rs. 92795/- with 18 % interest who has been supplying stationary goods in the office of Mines and geology Department, Vikash Bhawan, Bailey Patna High Court CWJC No.6472 of 2023 dt.15-05-2023

Road, Patna and without any rhyme and reason, the concern authorities neither making the payment of stationary supply goods nor giving order for supply of stationary goods.

ii) For that any other relief or reliefs may be given to the petitioner which your lordships may deem fit and proper in this mater."

3. The cause of action accrued to the petitioner in the

year 2011 - 2012. Legal notice was issued on 11.01.2023 and

thereafter, the present writ petition is filed. The present writ

petition is hopelessly barred by delay and laches. Therefore,

present petition stands dismissed on the ground of delay and laches

in the light of Apex Court decision in the case of State of Jammu

and Kashmir V/s. R.K.Zalpuri and others reported in AIR 2016

SC 3006, Paragraph-20.

(P. B. Bajanthri, J)

GAURAV S./-

AFR/NAFR                NAFR
CAV DATE                NA
Uploading Date          18.05.2023
Transmission Date       NA