Yogendra Ray vs The State Of Bihar
2024 Latest Caselaw 766 Patna

Patna High Court

Yogendra Ray vs The State Of Bihar on 31 January, 2024

Author: P. B. Bajanthri

Bench: P. B. Bajanthri

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Miscellaneous Jurisdiction Case No.398 of 2022
                                           In
                    Civil Writ Jurisdiction Case No.15988 of 2021
     ======================================================
     Yogendra Ray Son of Late Mahavir Ray Resident of Village- Muradpur,
     Police Station- Mahua, District- Vaishali a Social activist having no personal
     interest involved and a Senior Citizen, Working for the Prosecution of Legal
     Rights and Welfare of Common Public in Society.

                                                                     ... ... Petitioner/s
                                       Versus
1.   The State of Bihar through the Chief Secretary, Government of Bihar, Patna.
2.   Smt. Udita Singh, The District Magistrate-cum-Collector, Vaishali (Hajipur),
     North Bihar.

                                            ... ... Opposite Party/s
     ======================================================
     Appearance :
     For the Petitioner/s     :        Mr. Ajoy Kumar Chakraborty
     For the Opposite Party/s :        Mr. Sajid Salim Khan (Sc25)
     ======================================================
     CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI
             and
             HONOURABLE MR. JUSTICE RAMESH CHAND MALVIYA
     ORAL JUDGMENT

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

Date : 31-01-2024 Pursuant to previous order dated 16.01.2024,

Advocate Commissioner filed a report along with photographs

stating that encroachments have been removed as on date of

inspection i.e. on 27.01.2024. The same has been reiterated by

the official respondent in their 6th supplementary personal

affidavit on behalf of Circle Officer, Mahua, Hajipur, Vaishali.

2. Having regard to these development, the

present M.J.C. No.398 of 2022 stands dropped.

3. Delay in complying order of this Court

warranted for imposition of cost. Cost is quantified @ Patna High Court MJC No.398 of 2022 dt.31-01-2024

Rs.5,000/-, the same shall be paid to the petitioner within a

period of 08 (eight) weeks from the date of receipt of this order.

(P. B. Bajanthri, J)

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

AFR/NAFR                NAFR
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Uploading Date          01.02.2024
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