Mukesh Ranjan vs The State Of Bihar And Ors
2024 Latest Caselaw 1550 Patna

Patna High Court

Mukesh Ranjan vs The State Of Bihar And Ors on 1 March, 2024

Bench: Chief Justice, Harish Kumar

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.6756 of 2018
     ======================================================
     Mukesh Ranjan Son of Sri Braj Kishore Mishra, Resident of Mohalla- Shahi
     Colony, P.S.- Hajipur Town, District- Vaishali.
                                                              ... ... Petitioner/s
                                         Versus
1.    The State Of Bihar
2.   The Chief Secretary, Government of Bihar, Patna.
3.   The Principal Secretary, Forest and Environment, Government of Bihar,
     Patna.
4.   The Principal Secretary, Urban Development Department, Government of
     Bihar, Patna.
5.   The District Magistrate, Vaishali, Hajipur.
6.   The Executive Officer, Nagar Parishad, Hajipur, Vaishali.
7.   The Superintendent of Police, Hajipur.
                                               ... ... Respondent/s
     ======================================================
     Appearance :
     For the Petitioner/s   :       Mr. Shashi Shekhar Tiwary, Advocate
     For the Respondent/s   :       Mr. Y.P. Sinha-AAG-7
     ======================================================
     CORAM: HONOURABLE THE CHIEF JUSTICE
             and
             HONOURABLE MR. JUSTICE HARISH KUMAR
     ORAL JUDGMENT

(Per: HONOURABLE THE CHIEF JUSTICE)

Date : 01-03-2024

The writ petition has been filed for establishing

electric crematoriums across the State for the convenience of the

people to carryout safe burial.

2. The Managing Director, BUIDCO, has submitted a

report, based on which, the Principal Secretary, Urban

Development, Housing Department, Government of Bihar, has

filed an affidavit dated 01.02.2023.

3. Paragraph-11 of the said affidavit is reproduced Patna High Court CWJC No.6756 of 2018 dt.01-03-2024

hereinbelow:-

"11. That apart from above it is pertinent to mention here that the State Government has decided to construct 35 set of crematorium under different 35 district towns of the State under "Sat Nischayan Part- 2" programme giving name of the said crematoriums 'MOKSHDHAM' at total cost of Rs. 20737.79006 lakhs. A tender process for construction of the aforesaid 35 crematorium is underway by executing agency BUIDCO as per the report submitted to the department 16/12 / 2022."

4. Learned counsel for the petitioner, submits that a

time frame may be imposed to complete the same.

5. We are of the opinion that no time frame can be

ordered by this Court. But, we hope that there will be

expeditious construction carried out of the crematoriums, as

submitted before this Court.

6. The writ petition stands disposed off.

(K. Vinod Chandran, CJ)

( Harish Kumar, J) rohit/-

AFR/NAFR                NAFR
CAV DATE                NA
Uploading Date          04-03-2024
Transmission Date