Gopal Kumar @ Gopal Kumar Choudhary vs The State Of Bihar
2025 Latest Caselaw 1601 Patna

Patna High Court

Gopal Kumar @ Gopal Kumar Choudhary vs The State Of Bihar on 4 February, 2025

Author: Rajesh Kumar Verma

Bench: Rajesh Kumar Verma

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.18370 of 2023
     ======================================================
     Gopal Kumar @ Gopal Kumar Choudhary Son of Braj Kishor Choudhary,
     resident of Village - Belsandi, Police Station Chakmehsi and District Samas-
     tipur, Bihar 848302.

                                                               ... ... Petitioner/s
                                        Versus
1.   The State of Bihar through the Principal Secretary Department of Mines and
     Geology, Government of Bihar, Patna.
2.   The Mines Commissioner, Government of Bihar, Patna.
3.   The Mines Director, Government of Bihar, Patna.
4.   The District Magistrate, Vaishali at Hazipur.
5.   The Mineral Development Officer, Vaishali at Hazipur.
6.   The S.H.O., Sadar Police Station, District- Vaishali.

                                               ... ... Respondent/s
     ======================================================
     Appearance :
     For the Petitioner/s   :      Mr. Avinash Chandra
     For the Respondent/s   :      Mr. Standing Counsel (25)
     ======================================================
     CORAM: HONOURABLE MR. JUSTICE RAJESH KUMAR VERMA
                         ORAL JUDGMENT

Date : 04-02-2025

Heard learned counsel for the petitioner and learned

counsel for the State.

2. The present writ petition has been filed for direction

upon the authority concerned for refund of Rs. 2,64,950/- which he

has deposited on 15.05.2023 as a compounding fee and fine for

compounding in compliance of the letter No. 495 dated 16.05.2023

(Annexure P-5) and it appears from the pleading that the petitioner

had deposited the same and after depositing the amount in

question, the vehicle of the petitioner was released by the authority

concerned and after the releasing of the vehicle in question the Patna High Court CWJC No.18370 of 2023 dt.04-02-2025

petitioner has approached this Court to refund the aforesaid

amount without any reason.

3. There is no merit in the writ petition. Accordingly, it

is dismissed.

(Rajesh Kumar Verma, J)

Ranjeet/-

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Uploading Date          06.02.2025
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