Bhola Prasad Sah @ Bhola Prasad vs The State Of Bihar
2024 Latest Caselaw 2558 Patna

Patna High Court

Bhola Prasad Sah @ Bhola Prasad vs The State Of Bihar on 29 March, 2024

Author: P. B. Bajanthri

Bench: P. B. Bajanthri, Alok Kumar Pandey

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                 Miscellaneous Jurisdiction Case No.1478 of 2022
                                         In
                   Civil Writ Jurisdiction Case No.5332 of 2021
     ======================================================
     Bhola Prasad Sah @ Bhola Prasad S/o Late Mohan Prasad, R/o Dighawara
     Nakti Devi Road, P.S.- Dighwara, District - Saran.

                                                                  ... ... Petitioner/s
                                       Versus
1.   The State of Bihar through Sri Pankaj Pal, the Commissioner cum Secretary,
     Rural Development Department, Bihar, Patna.
2.   Sri Rajesh Mina, the District Magistrate, Saran at Chapra.
3.   Sri Amit Kumar, the Deputy Development Commissioner- cum-Chief
     Executive Officer, Zila Parishad, Saran at Chapra.
4.   Sri Vinod Kumar, the Executive Officer, Nagar Parishad, Saran at Chapra.
5.   Sri Arun Kumar Singh, the Sub Divisional Officer Sadar, Saran.
6.   Sri Akhilesh Choudhary, the Circle Officer, Dighwara, Saran.
7.   Sri Abhijit Kumar, the District Engineer, Zila Parishad, Saran.

                                            ... ... Opposite Party/s
     ======================================================
     Appearance :
     For the Petitioner/s     :     Mr.Raju Kumar
     For the Opposite Party/s :     Mr.Ajay (Ga 5)
     ======================================================
     CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI
             and
             HONOURABLE MR. JUSTICE ALOK KUMAR PANDEY
     ORAL JUDGMENT

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

Date : 29-03-2024

The present MJC-contempt petition is filed for

non compliance of order dated 18.04.2022 passed in CWJC No.

5332 of 2021.

2. It is learnt that petitioner is entitled to certain

amount. To that effect an order has been passed on 26.08.2022.

However, till date whatever the amount due to the petitioner has

not been released in his favour as on this day. Therefore, Patna High Court MJC No.1478 of 2022 dt.29-03-2024

petitioner is entitled to interest at the rate of 6% per annum on

whatever the amount determined by the official respondent. The

same shall be disbursed in his favour within a period of three

weeks from today.

3. Accordingly, the present MJC-contempt

petition stands dropped. If the concerned respondent fails to

comply today's order, in that event, petitioner is at liberty to file

interlocutory application to revive today's order.

4. With the above observation, present MJC-

contempt petition stands disposed of reserving liberty to the

petitioner to assail the compliance order, if he is aggrieved.

(P. B. Bajanthri, J)

( Alok Kumar Pandey, J)

shahzad/-

AFR/NAFR                NAFR
CAV DATE                N.A.
Uploading Date          03.04.2024.
Transmission Date       N.A.