Jai Kumar Rai And Ors vs The Principal Secretary Department Of ...
2025 Latest Caselaw 2552 Patna

Patna High Court

Jai Kumar Rai And Ors vs The Principal Secretary Department Of ... on 19 August, 2025

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                  Civil Writ Jurisdiction Case No.22965 of 2018
     ======================================================
1.    Jai Kumar Rai and Ors Son of Ramjee Rai
2.   Manoj Kumar Rai Son of Ram Jee Rai
3.   Ram Jee Rai Son of Late Mishri Rai
4.   Sakaldeep Rai Son of Bali Sahani All are resident of village- Nirpur, P.O.-
     Dhankaul, Patehpur, Vaishali.

                                                               ... ... Petitioner/s
                                       Versus

1.   The Principal Secretary Department Of Energy
2.   Electric Inspector South Bihar Power Holdings Company, Vidyut Bhawan,
     Baily Road, Patna
3.   Electric Superintending Engineer, South Bihar Power holding Company,
     Hajipur, Vaishali.

                                               ... ... Respondent/s
     ======================================================
     Appearance :
     For the Petitioner/s   :     Mr. Alok Kumar @ Alok Kr Shahi, Adv.
     For the Respondent/s   :     Mr. Vinay Kirti Singh, Adv.
     ======================================================
     CORAM: HONOURABLE JUSTICE SMT. G. ANUPAMA CHAKRAVARTHY

                            ORAL JUDGMENT

     Date : 19-08-2025

                      1. Heard learned counsel for the parties.

                      2. The petitioners have filed the instant

      application for the following reliefs:

                                      (i) For issaunce of writ in the
                      nature of mandamus for directing the
                      respondents to pay compensation of Rs.
                      10 lakhs for the death of all together 7
                      buffaloes due to the fault of the South
                      Bihar Power Holding Company.
                                      (ii).     For      direction         the
 Patna High Court CWJC No.22965 of 2018 dt.19-08-2025
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                          respondents               to     act        upon      the
                          representation filed by the petitioner for
                          compensation.
                                            (iii)        For      any          other
                          consequential             reliefs     for    which    the
                          petitioner is entitled during the course
                          of hearing of this writ petition and in the
                          facts of this case.


                           3. At the very outset, Learned counsel

         for the respondents contended that since this

         matter is squarely covered under the order dated

         26.06.2024

passed in CWJC No. 17625 of 2016

(Lalmuni Devi Vs. The State of Bihar & Ors.)

by this Court in which this Court has passed the

order in light of the judgment passed by the

Hon'ble Apex Court in the case of Power Grid

Corporation of India Ltd. reported in 2017(2)

PLJR (SC) 152, this writ petition may also be

disposed of on the same terms and conditions.

4. After perusal of the aforesaid

judgment, the Learned counsel for the petitioner

seeks liberty to file appropriate application for

compensation before the appropriate authority.

Patna High Court CWJC No.22965 of 2018 dt.19-08-2025

5. Having regard to the submissions

made by the learned counsel for the petitioner, the

present writ petition stands disposed of in terms of

the aforesaid judgment passed in CWJC No.

17625 of 2016 (supra) with liberty to the

petitioner to seek necessary compensation by

approaching the concerned Civil Court and in case,

any such petition is filed within a period of four

weeks from the date of receipt of copy of this

order, the same shall be examined and considered

on merits by the appropriate court and shall be

disposed of expeditiously.

6. With the aforesaid direction the writ

petition stands disposed of.

7. Interlocutory Application, if any,

shall stands disposed of.

(G. Anupama Chakravarthy, J) Manish/-

AFR/NAFR                NAFR
CAV DATE                N/A
Uploading Date          21.08.2025
Transmission Date