Ashok Kumar Singh vs The State Of Bihar
2023 Latest Caselaw 4657 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.10577 of 2022
     ======================================================

Ashok Kumar Singh son of Late Ramdev Prasad Singh resident of Village- Arout, Ward no. 2, P.S.- Rosera, At Present Ward No. 9, Village- Akbarpur P.S.- Mathurapur, District- Samastipur.

... ... Petitioner/s Versus

1. The State of Bihar through the Principal Secretary the Urban Development and Housing Department, Government of Bihar, Patna, Bihar

2. The Director, The Personnel and Administration Reform Department, Patna, Bihar.

3. The Commissioner, Darbhanga, Bihar

4. The District Magistrate, Samastipur, District- Samastipur, Bihar

5. The District Development Commissioner Cum the Executive Officer, the District Council/ Board, Samastipur, District- Samastipur.

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

For the Petitioner/s : Mr. Ghanshyam Choudhary, Adv.

     For the State          :     Mr. Kinkar Kumar (Sc9)
     For Zila Parishad      :     Mr. Pramod Kumar Singh, Adv.

====================================================== CORAM: HONOURABLE MR. JUSTICE PURNENDU SINGH

ORAL JUDGMENT

Date : 15-09-2023

Heard Mr. Ghanshyam Choudhary, learned counsel

appearing on behalf of the petitioner, Mr. Mr. Kinkar Kumar,

learned counsel appearing on behalf of the State and Mr. Pramod

Kumar Singh, learned counsel appearing on behalf of the Zila

Parishad.

2. Mr. Pramod Kumar Singh, learned counsel appearing

on behalf of the Zila Parishad, Samastipur informs that petitioner

has been paid the dues as claimed for in the present writ petition Patna High Court CWJC No.10577 of 2022 dt.15-09-2023

and same has been communicated to the petitioner vide letter dated

18.08.2023 and the amount has been credited into the account of

the petitioner. However, no acknowledgment with respect to the

above has been placed on record.

3. Considering the aforesaid submission made on behalf

of the Zila Parishad, Samastipur, the present writ petition is

disposed off with a direction to the Executive Officer, Zila

Parishad, Samastipur to verify as to whether the entire amount has

been credited into the account of the petitioner in terms of the

letter dated 18.08.2023, issued to the petitioner.

4. In case, the petitioner is aggrieved, he may take

appropriate legal action against the Executive Officer, Zila

Parishad, Samastipur for having given incorrect information to this

Court.

5. With the above observation and direction the writ

petition stands disposed of.

(Purnendu Singh, J) pravinkumar/-

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