Mani Mohan Ghosh vs The State Of Bihar And Ors
2024 Latest Caselaw 21 Patna

Patna High Court

Mani Mohan Ghosh vs The State Of Bihar And Ors on 2 January, 2024

Author: Rajesh Kumar Verma

Bench: Rajesh Kumar Verma

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.22099 of 2011
     ======================================================
1.1. Anita Ghosh W/o Late Mani Mohan Ghosh Residing at Bajrangbali Colony,
      Phulwarisharif, Patna-801505 (Bihar).
1.2. Prashant Kumar S/o Mani Mohan Ghosh Residing at Bajrangbali Colony,
     Phulwarisharif, Patna-801505 (Bihar).

                                                                  ... ... Petitioner/s
                                Versus
1.   THE STATE OF BIHAR through Principal Secretary, Department of Urban
     Development, Bihar, Patna.
2.   Patna Municipal Corporation Through Municipal Commissioner Budh
     Marg, Patna - 1
3.   Municipal Commissioner, Patna Municipal Corporation, Budh Marg, Patna -
     1
4.   Chief Accounts Officer, Patna Municipal Corporation, Budh Marg, Patna - 1
5.   Executive Officer, Patna City Circle, Patna Municipal Corporation, Meena
     Bazar, Patna City, Patna

                                               ... ... Respondent/s
     ======================================================
     Appearance :
     For the Petitioner/s      :     Mr. Ajay Kumar Jha, Advocate
     For the PMC               :     Mr. Ranjeet Kumar Pandey, Advocatre
     For the State             :     Mrs. Babita Kumari, AC to SC-1
     ======================================================
     CORAM: HONOURABLE MR. JUSTICE RAJESH KUMAR VERMA
     ORAL JUDGMENT

Date : 02-01-2024

Heard learned counsel for the petitioner, learned counsel

appearing on behalf of the State as well as learned counsel

appearing on behalf of the Patna Municipal Corporation.

2. The present writ petition has been filed for a direction

to the Patna Municipal Corporation to pay the legal dues to the

petitioner.

3. Learned counsel for the petitioner submits on

instruction that during the pendency of the writ petition all the Patna High Court CWJC No.22099 of 2011 dt.02-01-2024

admitted dues have been paid to the petitioner except the interest

amount which the petitioner is entitled as per calculation chart

(Annexure-2).

4. Learned counsel for the respondent-Patna Municipal

Corporation submits and referring to paragraph nos. 7 and 8 of the

counter affidavit stating therein that all the admitted dues have

already been paid to the petitioner since long back in 2014 itself

and some amount of Rs. 1,22,627/- has already been paid in the

month of December, 2023 and as such all the admitted dues have

been paid to the petitioner.

5. It appears from the counter affidavit as well as

submission of learned counsel for the Patna Municipal Corporation

that all the admitted dues have been paid to the petitioner.

6. The writ petition stands disposed of.

(Rajesh Kumar Verma, J) Ibrar//-

AFR/NAFR                NAFR
CAV DATE                N.A.
Uploading Date          04.01.2024
Transmission Date       N.A.