Sangita Devi vs The State Of Bihar
2023 Latest Caselaw 5094 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                  Miscellaneous Jurisdiction Case No.180 of 2021
                                         In
                   Civil Writ Jurisdiction Case No.6147 of 2020
     ======================================================

SANGITA DEVI, Wife of sri Shiv Kumar Mahto resident of Mohalla- Ward No. 3, Manjhauli Gram Panchayat, P.s.- Vaishali, District- Vaishali

... ... Petitioner/s Versus

1. The State of Bihar.

2. The Principal Secretary Panchayati Raj Department, Government of Bihar, Patna

3. Amrit Lal Meena Son of tathers name not known to the petitioner Additional Chief Secretary, Panchayati Raj Department, Government of Bihar, Patna

4. The Principal Secretary, P.H.E.D. Government of Bihar, Patna

5. Jitendra Srivastava, son of fathers name not known to the petitioner, Principal Secretary, P.H.E.D., Government of Bihar, Patna

6. The Finance Secretary, Government of Bihar, Patna

7. S.Siddharth son of fathers name not known to the petitioner, Finance Secretary, Government of Bihar, Patna

8. The District Development Commissioner, Vaishali

9. Vijay Prakash Meena son of fathers name not known to the petitioner, District Development Commissioner, Vaishali

10. The District Magistrate, Vaishali

11. Udita Singh daughter of fathers name not known to the petitioner, District Magistrate, Vaishali

12. The Block Development Officer, Vaishali Block, District- Vaishali

13. Manish Bhardwaj son of fathers name not known to the petitioner, Block Development Officer, Vaishali Block, District- Vaishali

14. The Panchayat Secretary, Gram Panchayat Raj Manjhauli, District- Vaishali

15. Vishwanath Sah son of fathers name not known to the petitioner, Panchayat Secretary, Gram Panchayat Raj Manjhauli, District- Vaishali

... ... Opposite Party/s ====================================================== Appearance :

For the Petitioner/s : Mr. Anju Kumari @ Anju Narain, Advocate For the State : Mr. Sarvesh Kumar Singh, AAG-13 Mr. Tej Pratap Singh, AC to AAG-13 ====================================================== CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI and HONOURABLE MR. JUSTICE ARUN KUMAR JHA ORAL JUDGMENT Patna High Court MJC No.180 of 2021 dt.05-10-2023

(Per: HONOURABLE MR. JUSTICE P. B. BAJANTHRI)

Date : 05-10-2023

The present M.J.C. petition is filed for non-

compliance of the order of this Court dated 03.06.2020 passed

in C.W.J.C. No. 6147 of 2020. Direction of this Court is for

consideration of petitioner's representation. The petitioner

submitted representation, thereafter, it has been considered on

23.09.2023. The concerned District Magistrate has directed the

Executive Engineer to implement the certain scheme in the ward

of the petitioner. Therefore, there is a substantial compliance, if

the Executive Engineer has not acted on the directions of the

District Magistrate, in that event, the petitioner is at liberty to

file Interlocutory Application for recalling this order and

proceed further insofar as the initiation of contempt proceeding.

Accordingly, the present M.J.C. petition stands

dropped.

(P. B. Bajanthri, J)

( Arun Kumar Jha, J)

manish/P.S-

AFR/NAFR                NAFR
CAV DATE                NA
Uploading Date          07.10.2023
Transmission Date       NA