Ramkaliya Devi vs The Patna Municipal Corporation And Ors
2024 Latest Caselaw 584 Patna

Patna High Court

Ramkaliya Devi vs The Patna Municipal Corporation And Ors on 23 January, 2024

Author: Anshuman

Bench: Anshuman

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                     Civil Writ Jurisdiction Case No.4975 of 2018
     ======================================================
     Ramkaliya Devi Wife of Late Yogendra Manjhi, Resident of Mohalla-BHawar
     Pokhar, P.S.-Pirbahote, District-Patna.

                                                                ... ... Petitioner/s
                                       Versus
1.   The Patna Municipal Corporation
2.   The Commissioner-Cum-Chief Executive           Officer,   Patna     Municipal
     Corporation, Budha Marg, Patna.
3.   The Executive Officer, Bankipur Circle, Patna Municipal Corporation,
     Budha Marg, Patna.

                                               ... ... Respondent/s
     ======================================================
     Appearance :
     For the Petitioner/s   :      None
     For the Respondent/s   :      None
     ======================================================
     CORAM: HONOURABLE MR. JUSTICE DR. ANSHUMAN
                         ORAL JUDGMENT
      Date : 23-01-2024
                None appears either on behalf of the petitioner or on

      behalf of the respondents.

                   2. From the order No.4 dated 09.01.2024, it transpires as

      follows :-

                                   "2. Learned counsel for the Patna
                        Municipal Corporation submits that specific
                        counter-affidavit   has    been    filed    by     Patna
                        Municipal Corporation accepting the claim of the
                        petitioner. It has been mentioned in paragraph no.
                        5 that claim of the petitioner is "right, but due to
                        application not filed in proper format and also due
                        to shortage of document required as per dated
                        15.02.2019

, 23.03.2019 and 09.04.2019, there is delay in the process of consideration. After the required document being supplied by the Patna High Court CWJC No.4975 of 2018 dt.23-01-2024

petitioner, the recommendation for appointment will be done."

3. In this view of the matter, it transpires to this Court that there is no case left for the petitioner. Since no one is present for the petitioner, therefore this case is adjourned for one week. If on the next date, petitioner is not present, appropriate order shall be passed."

3. Despite, adjourning the matter for one week vide

order dated 09.01.2024, the petitioner opted not to appear before

this Court today also when the matter was called out. As such, this

Court reached on the conclusion that the petitioner has lost interest

in this case.

4. In the aforesaid circumstances, the present writ

petition stands dismissed due to non-prosecution.

(Dr. Anshuman, J) Ashwini/-

AFR/NAFR
CAV DATE                NA
Uploading Date          24/01/2024
Transmission Date       NA