Patna Inter State Bus Terminal Vendor ... vs Shri Amir Shubhani, The State Of Bihar
2024 Latest Caselaw 2562 Patna

Patna High Court

Patna Inter State Bus Terminal Vendor ... vs Shri Amir Shubhani, 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.2501 of 2023
                                          In
                    Civil Writ Jurisdiction Case No.10169 of 2022
     ======================================================
     Patna Inter State Bus Terminal Vendor Hawkers Union through its treasurer
     Prem Kumar Choudhary, Gender-Male, Aged about 75 years, S/o- Dayanath
     Choudhary, Resident of- R-3 A-3/12, Mohan Garden, Uttam Nagar, West
     Delhi, Delhi-110059.

                                                                ... ... Petitioner/s
                                   Versus
1.   Shri Amir Shubhani, The State of Bihar through the Chief Secretary,
     Government of Bihar, Patna.
2.   Shri Anand Kishor, The Principal Secretary, Department of Urban
     Development and Housing, Government of Bihar.
3.   Shri Chandra Shekhar Singh, The Chairman Executive Committee (PBT) -
     cum-District Magistrate, Patna.
4.   Shri Animesh Kumar Prashar, The Vice-President, Executive Committee-
     cum- Municipal Commissioner, Patna.
5.   Shri Yadunath Sahu, The Secretary (PBT) -cum-Executive Engineer,
     BUIDCO, Patna.
6.   Shri Alok Kumar, The Superintendent of Police -cum- Member PBT, Patna.
7.   Shri Ramesh Prasad, The Deputy Collector, Law and Order Collectorate,
     Patna.
8.   Shri Ranjeet Kumar Verma, The Sub-Divisional Officer, Sadar, Patna.
9.   Shri Sandeep Singh, The Assistant Superintendent of Police, Sadar, Patna.
10. Shri Sanjeet Kumar, The SHO, Ramakrishna Nagar Police Station, Patna.

                                            ... ... Opposite Party/s
     ======================================================
     Appearance :
     For the Petitioner/s   :     Mrs.Shilpi Keshri, Advocate
     For the State          :     Mr. Learned AC to AAG- 7)
     For the O.P. Nos.3 & 5 :     Mr. Bishwa Bibhuti Kumar Singh, Advocate
     (Patna ISBT)
     ======================================================
     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 Patna High Court MJC No.2501 of 2023 dt.29-03-2024

District Magistrate, Patna intends to file show cause

during the course of the day. He has given an undertaking and it

reads as under:-

"That further it is stated and submitted that ISBT Society in its meeting dated 21.03.2022 had already been discussed the issue of vending zone near Patliputra Bus Terminal, however, it is held that there is no proposal and allocation of vending zone area in approved site, map and project of ISBT however, there is already a proposal of establishment of shops/stall for food and refreshment for the facilitation and accommodation of the traveler and bus operators."

In the light of aforementioned undertaking grievance of

the petitioner has been redressed.

Accordingly, the present MJC contempt petition stands

dropped, reserving liberty to file Interlocutory Application in

seeking recalling the present order, in the event of non-execution

of undertaking given by the District Magistrate, Patna cited

(supra).

(P. B. Bajanthri, J)

( Alok Kumar Pandey, J) amitkumar/-

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