Laljee Jhangar @ Lalu Jhangar vs The State Of Bihar
2024 Latest Caselaw 800 Patna

Patna High Court

Laljee Jhangar @ Lalu Jhangar vs The State Of Bihar on 1 February, 2024

Author: P. B. Bajanthri

Bench: P. B. Bajanthri

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                 Miscellaneous Jurisdiction Case No.5148 of 2019
                                          In
                    Civil Writ Jurisdiction Case No.1358 of 2019
     ======================================================
     Laljee Jhangar @ Lalu Jhangar @ Lalu Lal Jhangar @ Laljee @ Lalu Lalaji,
     S/o Late Vishnu Lal Jhangar, Resident of Mohalla- Dakshin Darwaza, P.S.-
     Vishnupad, District- Gaya.

                                                       ... ... Petitioner.
                                      Versus
1.   The State of Bihar through Mr. Deepak Kumar, the Chief Secretary,
     Government of Bihar, Old Secretariat, Patna-1.
2.   Mr. Asangaba Chuba, the Commissioner, Magadh Division, Gaya, District-
     Gaya.
3.   Mr. Abhishek Kumar Singh, the District Magistrate, Gaya, District- Gaya.
4.   Mr. Abhishek Kumar Singh, the Chairman, Lodging House, Gaya, District-
     Gaya.
5.   Mr. Dilip Kumar Singh, the Secretary, Lodging House, Gaya, District- Gaya.
6.   Mr. Srawan Prasad, the Municipal Commissioner, Gaya Municipal
     Corporation, Gaya, District- Gaya.
7.   Mr. Dilip Kumar Singh, Sub Divisional Officer,      Sadar, Gaya, District-
     Gaya.
8.   Mr. Vijay Kumar Singh, tThe Circle Officer, Town Gaya, District- Gaya.
9.   Mr. Mani Lal Barik, S/o Late Anant Lal Barik, Resident of Mohalla-
     Chandchaura, P.S.- Vishnupad, District- Gaya.

                                            ... ... Opposite Parties.
     ======================================================
     Appearance :
     For the Petitioner     :     Mr. Uma Kant Mishra, Advocate.
     For the State          :     Mr. Ajay Kumar, AC to GP- 4.
     For the Gaya Municipal :     Mr. Rabindra Kumar Priyadarshi, Advocate.
     Corporation
     ======================================================
     CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI
             and
             HONOURABLE MR. JUSTICE RAMESH CHAND
     MALVIYA
     ORAL JUDGMENT
     (Per: HONOURABLE MR. JUSTICE P. B. BAJANTHRI)

      Date : 01-02-2024

                   Both the learned counsel of the respective parties, on

      instructions, submitted that the orders of this Court dated
              Patna High Court MJC No.5148 of 2019 dt.01-02-2024
                                                         2/2




                      23.01.2019

passed in C.W.J.C. No.1358 of 2019 has been

complied on 27.01.2024. It is belated compliance, therefore, we

propose to impose cost and it is quantified at Rs.5000/-. Cost

shall be paid to the petitioner within a period of eight weeks

from today.

2. Accordingly, the present M.J.C./Contempt Petition

stands dropped.

(P. B. Bajanthri, J)

(Ramesh Chand Malviya, J)

P.S./-

AFR/NAFR                NAFR
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Uploading Date          06.02.2024
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