Saraswati Devi Bajaj vs The State Of Bihar
2023 Latest Caselaw 5209 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.7835 of 2023
     ======================================================

Saraswati Devi Bajaj Wife of Jagdish Prasad Bajaj Resident of Mill Road, Ward no. 8, Khagaria, Bihar, Pin- 851204.

... ... Petitioner/s Versus

1. The State of Bihar through the District Magistrate, Khagaria.

2. The District Magistrate, Khagaria.

3. The Municipal Council, Khagaria.

4. The Municipal Executive Officer, Municipal Council, Khagaria.

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

For the Petitioner/s : Mr. Ray Saurabh Nath, Advocate Mrs. Manjari Nath, Advocate For the Respondent/s : Mr. Abbas Haider, SC-6 Mr. Wasi Mohammad, AC to SC-6 For the Respondent Nos. 3 & 4 : Mr. Rajesh Sinha, Advocate ====================================================== CORAM: HONOURABLE MR. JUSTICE HARISH KUMAR ORAL JUDGMENT Date : 09-10-2023 Heard Mr. Ray Saurabh Nath, learned counsel

appearing on behalf of the petitioner, Mr. Abbas Haider, learned

SC-6 and Mr. Rajesh Sinha, learned counsel for the respondent

nos. 3 & 4,

2. The petitioner claimed to be owner of the part of

the land, in question, bearing Khata No. 215, Khesra No. 1427,

1428 and 1429 filed the present writ application seeking a

direction upon the respondent authorities to consider the

representation dated 21.04.2023 filed by the petitioner before

the Municipal Executive Officer, Municipal Corporation,

Khagaria.

Patna High Court CWJC No.7835 of 2023 dt.09-10-2023

3. It is submitted on behalf of the petitioner that on

being aggrieved against the order of penalty of Rs. 2,10,000/-,

the petitioner, who is a hapless old lady filed a representation

before the Municipal Executive Officer, requesting therein, to

reduce the penalty amount and to receive the same in

installments, but despite the representation having been filed on

21.04.2023, the same has not been taken to its logical

conclusion.

4. Learned counsel for the respondents submits that

since the matter is pending before the respondent no. 4, the

same shall be taken to its logical conclusion within an

appropriate time.

5. Regard being had to the submissions and

considering the nature of the dispute, the present writ petition

stands disposed of with a direction to the respondent no. 4 to

take up the representation of the petitioner and dispose of the

same, preferably within a period of eight weeks from the date of

receipt/production of a copy of this order.

(Harish Kumar, J) shivank/-

AFR/NAFR                NAFR
CAV DATE                NA
Uploading Date          09.10.2023.
Transmission Date       NA