Wasi Ahmad Ansari vs The State Of Bihar And Ors
2025 Latest Caselaw 1482 Patna

Patna High Court

Wasi Ahmad Ansari vs The State Of Bihar And Ors on 7 August, 2025

Author: Anshuman

Bench: Anshuman

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.2376 of 2018
     ======================================================
     Wasi Ahmad Ansari Son of Late Md. Qurban Ansari, Resident of Village-
     Pachakesar, P.S. Terra, Karpi, District Arwal Presently residing at Road
     No.15-A, Sector-II, Haroon Nagar Colony, P.S. Phulwarisarif, District Patna.

                                                                ... ... Petitioner/s
                                       Versus

1.   The State Of Bihar through Principal Secretary, Department of Environment
     and Forest, Government of Bihar, Patna.
2.   The State of Jharkhand through Principal Chief Conservator of Forest,
     Government of Jharkhand, Ranchi.
3.   The Principal Chief Conservator of Forest, Government of Bihar, Patna.
4.   The Chief Conservator of Forest (Headquarters), Patna.
5.   The Regional Chief Conservator of Forest, Patna.
6.   The Divisional Forest Officer, Gaya.
7.   The Divisional Forest Officer, Munger
8.   The Divisional Forest Officer, Aurangabad.
9.   The Divisional Forest Officer, Gopalganj.
10. The Forest Research Officer, Ranchi, Jharkhand

                                               ... ... Respondent/s
     ======================================================
     Appearance :
     For the Petitioner/s     :    Mr. Sanjay Prakash Verma, Advocate
     For the Respondent/s     :    Mr. A.N. Sinha, GP-21
     For the State of Jharkhand:   Mr. Sanjay Kumar Pandey, Advocate
     ======================================================
     CORAM: HONOURABLE MR. JUSTICE DR. ANSHUMAN
     ORAL JUDGMENT
     Date : 07-08-2025

                          Heard learned Counsel for the petitioner,

      learned Counsel for the State of Bihar and learned Counsel

      for the State of Jharkhand.

                          2. Learned Counsel for the petitioner submits

      that vide order dated 15.01.2024, this matter was directed to

      tag with CWJC No.18727 of 2017. Learned Counsel for
 Patna High Court CWJC No.2376 of 2018 dt.07-08-2025
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         the petitioner submits that the Hon'ble Full Bench of this

         Court has pleased to decide the reference vide order dated

         28.06.2024

in CWJC No.18727 of 2017 along with

analogus cases and matter has been again come before

Hon'ble Single Bench. Learned Counsel further submits

that in the light of the said reference, benefits of 1 st ACP

and 2nd A.C.P have been sanctioned to the petitioner.

Counsel submits that only grant of 3rd ACP is now in

question. But he submits that in principle this case has

become infructuous because initially the State was not

ready to grant ACP and his prayer to grant 1st ACP and 2nd

ACP was refused. Hence, according to him, this case has

become infructuous.

3. Counsel for the State submits that since

initially ACP was refused but in the light of Kamlanand

Thakur Vs. the State of Bihar and Others (CWJC

No.18727 of 2017) the matter became infructuous.

4. In this view of the matter, this writ petition

is disposed off as infructuous with liberty that if any further

relief after grant of ACP in principle either with regard to

the effective date or with regard to MACP, the liberty is Patna High Court CWJC No.2376 of 2018 dt.07-08-2025

hereby granted to the petitioner that if he shall have any

grievance he may sue further before the proper authority in

accordance with law.

(Dr. Anshuman, J) Mkr./-

AFR/NAFR                NAFR
CAV DATE                NA
Uploading Date          08.08.2025
Transmission Date