Patna High Court
Chandeshwar Prasad vs The State Of Bihar on 18 August, 2025
Author: Anshuman
Bench: Anshuman
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.12940 of 2025
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Chandeshwar Prasad Son of Vijali Sah, Resident of Village and P.O. Raghai,
P.S.- Siwaipatti, District- Muzaffarpur.
... ... Petitioner/s
Versus
1. The State of Bihar.
2. The District Magistrate-cum-Collector, Muzaffarpur, District- Muzaffarpur.
3. The Additional Collector, Disaster Management, Muzaffarpur, District-
Muzaffarpur.
4. Sub-Divisional Officer, East Muzaffarpur.
5. Circle Officer, Minapur, District- Muzaffarpur.
6. Block Development Officer, Minapur, District- Muzaffarpur.
7. District Public Grievance Officer, Muzaffarpur.
8. Director, District Rural Development Agency, Muzaffarpur.
9. Sub-divisional Public Grievance Redressal Officer, East Muzaffarpur.
10. Head Master, Government Higher Secondary School, Bandhara, Minapur,
Muzaffarpur.
11. Mukhiya, Gram Panchayat Raj, Raghai, Minapur, District- Muzaffarpur.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr.Rajeev Ranjan
For the Respondent/s : Mr.Government Advocate (05)
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CORAM: HONOURABLE MR. JUSTICE DR. ANSHUMAN
ORAL JUDGMENT
Date : 18-08-2025
Heard learned counsel for the petitioner and
learned counsel for the State.
2. The present writ application has been filed
with the following reliefs:-
(I) For directing commanding the
respondent to quash the memo no. 258 dated
3.5.2025
(Ann-P/8) by which respondent no.-2,
learned Collector, rejected the claim of the
petitioner stating therein that petitioner did not run
the co-operative mess during flood in between
27.7.2020 to 10.8.2020 at Gram Panchayat Raj,
Patna High Court CWJC No.12940 of 2025 dt.18-08-2025
Raghai of Minapur block, Muzaffarpur in year
2020.
(ii) Also for directing and
commanding the respondent to pay the dues
amount to the petitioner as he was running the co-
operative mess successfully during flood in
between 27.7.2020 to 10.8.2020 at Gram
Panchayat Raj, Raghai of Minapur block in the
financial year 2020-21 by the order of Competent
Authority i.e. respondent no.-3.
(iii) Issue a writ of mandamus or
any other appropriate writ, order or directions
directing the respondents to pay 18% per annum
interest on aforesaid dues amount.
3. Counsel for the petitioner fairly submits that
the petitioner has earlier moved before this Hon'ble Court in
CWJC No.109 of 2024 in which vide order dated 15.02.2024,
this Hon'ble Court has directed to District Magistrate-cum-
Collector, Muzaffarpur to call for the records relating to
grievance of the petitioner and pass order.
4. Counsel further submits that the petitioner has
filed a representation and order has been passed which is
impugned here i.e., contained in Memo No.258 dated
03.05.2025, but still, grievance of the petitioner has not been
settled fully. He further submits that hard earned money of the
petitioner has been paid for the implementation of the
Patna High Court CWJC No.12940 of 2025 dt.18-08-2025
Government's scheme for the welfare of the public at large, but
the respondent-State is not making the payment even after
submission of the bill.
5. Counsel for the State submits that a reasoned
and speaking order has been passed and the claim of the
petitioner has not been accepted by the respondent authorities.
6. After hearing the parties, it transpires to this
Court that there is a disputed question of fact involved in the
present case, which may not be decided by this Court.
7. In this view of the matter, the present writ
application stands disposed off, granting liberty to the petitioner
to avail remedy before the competent civil court within 6 weeks
from today.
8. However, trial court is hereby directed to
expedite the matter as earliest as possible.
(Dr. Anshuman, J.)
Prakashmani/-
AFR/NAFR NAFR
CAV DATE N/A
Uploading Date 20.08.2025
Transmission Date N/A
