Patna High Court
Manoj Kumar Mandal vs The State Of Bihar And Ors on 7 August, 2024
Author: P. B. Bajanthri
Bench: P. B. Bajanthri, Alok Kumar Pandey
IN THE HIGH COURT OF JUDICATURE AT PATNA
Miscellaneous Jurisdiction Case No.1168 of 2024
In
Letters Patent Appeal No.33 of 2015
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Manoj Kumar Mandal, son of Late Ram Narayan Mandal, Resident of
village-Maulviganj, Kadirabad, P.S. L.N.M.U. P.O. Lal Bagh, District-
Darbhanga.
... ... Petitioner
Versus
1. The State of Bihar through the Collector, Darbhanga.
2. Mr. Shiv Kumar Ravi, the then Collector, Darbhanga.
3. Mr. Chandrashekhar, the then Collector, Darbhanga.
4. Vyasji, Son of Not Known to the petitioner, the then Principal Secretary,
Land and Revenue Department, Govt. of Bihar, Patna.
5. Sita Devi, Daughter of Late Anirudh Sah, Resident of Mohalla - Hasan
Chowk, P.S. Nagar, District - Darbhanga.
6. V.K. Thakur, son of Nokhelal Thakur, Resident of Mohalla - Hasan
Chowk, P.S. Nagar, District - Darbhanga.
7. Krishna Mohan Jha, Secretary, Mithila Mandal Sahyog Samiti Ltd., Lal
Bagh, Darbhanga.
8. Sriman Kapileshwar Singh, son of Late Raj Kumar Subheshwar Singh,
Resident of Ram Bagh Palace, Darbhanga, P.S. and District - Darbhanga.
9. Sriman Rajeshwar Singh, son of Late Raj Kumar Subheshwar Singh,
Resident of Ram Bagh Palace, Darbhanga, P.S. and District - Darbhanga.
... ... Opposite Parties
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Appearance :
For the Petitioner/s : Mr. Saket Tiwary, Advocate
For the Opposite Party/s : Mr. Additional Advocate General 12
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CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI
and
HONOURABLE MR. JUSTICE ALOK KUMAR PANDEY
ORAL JUDGMENT
(Per: HONOURABLE MR. JUSTICE P. B. BAJANTHRI)
Date : 07-08-2024
The present M.J.C./Contempt Petition is not
maintainable in view of the fact that it is not filed within one
year from the date of cause of action accrued to the petitioner.
The cause of action accrued to the petitioner as and when
Review petition was dismissed by the Hon'ble Supreme Court
in the year 2017, whereas the present Contempt petition is filed
Patna High Court MJC No.1168 of 2024 dt.07-08-2024
in the year 2024.
2. Therefore, on the ground of limitation, the
present Contempt petition stands dismissed in the light of Co-
ordinate Bench decision in the case of Dr. Rajesh Kumar Sinha
& Ors. Vs. The Union of India & Ors. bearing M.J.C. No.
1840 of 2023 in C.W.J.C. No. 13888 of 2016 elaborately
considered Section 20 of the Contempt of Courts Act, 1971 read
with Article 215 of the Constitution. Recently, on 22.07.2024
Hon'ble Supreme Court in the case of S. Tirupathi Rao Vs. M.
Lingamaiah & Ors. reported in 2024 SCC OnLine SC 1764
held that belated Contempt petitions are not entertainable.
3. Accordingly, the present M.J.C/Contempt
petition stands disposed of as not maintainable. Disposal of the
present petition would not be a hurdle for the petitioner to
invoke writ jurisdiction in accordance with law. Pending I.As, if
any, stands disposed of.
(P. B. Bajanthri, J)
( Alok Kumar Pandey, J)
manish/-
AFR/NAFR N.A.F.R
CAV DATE N.A
Uploading Date 08.08.2024
Transmission Date N.A
