Arun Kumar Chaudhary vs The State Of Bihar
2024 Latest Caselaw 231 Patna

Patna High Court

Arun Kumar Chaudhary vs The State Of Bihar on 10 January, 2024

Author: P. B. Bajanthri

Bench: P. B. Bajanthri

          IN THE HIGH COURT OF JUDICATURE AT PATNA
               Miscellaneous Jurisdiction Case No.1333 of 2022
                                      In
                Civil Writ Jurisdiction Case No.24072 of 2019
     ======================================================
     Arun Kumar Chaudhary son of Ram Lakhan Chaudhary Resident of ward
     number 13 , Nayatola Agapur, P.S. Agapur, in the District of Begusarai.

                                                            ... ... Petitioner/s
                                      Versus
1.   The State of Bihar through Mr. Arvind Kumar Chaudhary son of not known
     to the petitoner the Principal Secretary Rural development department Govt.
     of Bihar, Patna.
2.   Mr. Arvind Kumar Verma son of not konwn to the petitioner the District
     Magistrate Begusarai.
3.   Mr. Rakesh Kumar son of not known to the petitioner the Sub Divisional
     Officer, Teghra, Begusarai.
4.   Mr. Amar Kumar Roy son of not known to the petitioner the Circle Officer
     Mansoor Chak, Begusarai.
5.   Kumari Mamta D/o not known to the petitioner the Block Development
     Officer Mansoorchak, Begusarai.

                                            ... ... Opposite Party/s
     ======================================================
     Appearance :
     For the Petitioner/s     :        Mr. Sanjeev Kumar, Advocate
     For the Opposite Party/s :        Mr. Anjani Kumar, AAG-4
     ======================================================
     CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI
             and
             HONOURABLE MR. JUSTICE RAMESH CHAND MALVIYA
     ORAL JUDGMENT

(Per: HONOURABLE MR. JUSTICE P. B. BAJANTHRI)

Date : 10-01-2024 The present MJC (contempt petition) is filed

for non-compliance of order dated 05.12.2019 passed in

C.W.J.C. No. 24072 of 2019.

Patna High Court MJC No.1333 of 2022 dt.10-01-2024

2. It is necessary to re-produce extract of order,

which reads as under:

"...Shri Anjani Kumar, learned Additional Advocate General appearing for the State, states that the present petition of the petitioner, based on the initial enquiry report shall be dealt with expeditiously by the Circle Officer, who is the collector under the provisions of the Bihar Public Land Encroachment Act.

Statement is accepted and taken on record.

In view of the same, we dispose of the present petition with the direction to the concerned officer to take appropriate action in accordance with law.

Sd/- (Sanjay Karol, CJ) Sd/- ( Anil Kumar Upadhyay, J)"

3. Reading of the aforementioned direction, it is

not relating to any specific direction. On the other hand, it is

only for taking appropriate action.

4. Concerned respondent has filed show cause,

stating therein that certain action has been taken.

5. We are satisfied with the compliance order,

accordingly, present M.J.C. No.1333 of 2022 stands dropped.

Reserving liberty to the petitioner to invoke appropriate remedy, Patna High Court MJC No.1333 of 2022 dt.10-01-2024

if he is not satisfied with the contents of show cause and

documents or action of the respondent.

(P. B. Bajanthri, J)

( Ramesh Chand Malviya, J) S.Katyayan/-

AFR/NAFR                NAFR
CAV DATE                NA
Uploading Date          11.01.2024
Transmission Date       NA