Intezar Anjum vs The State Of Bihar
2025 Latest Caselaw 2952 Patna

Patna High Court

Intezar Anjum vs The State Of Bihar on 27 June, 2025

Author: P. B. Bajanthri

Bench: P. B. Bajanthri

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                  Miscellaneous Jurisdiction Case No.902 of 2022
                                         In
                   Civil Writ Jurisdiction Case No.5898 of 2020
     ======================================================
1.    Intezar Anjum Son of Md. Wahid, resident of Village-Pura Kothi, P.S.-
     Arawal, District-Arawal.
2.   Ramesh Kumar, Son of Dharmchand Sahu, resident of Village-Suriya, P.S.-
     Koiridih, District-Giridih (Jharkhand).
3.   Dinesh Choudhary, Son of Nathun Choudhary, resident of Village-Tehta,
     P.S.-Makhdumpur, District-Jehanabad.

                                                                ... ... Petitioner/s
                                        Versus
1.   The State of Bihar .
2.   Mr. Pankaj Kumar Pal, the Secretary, Rural Works Department, Bihar, Patna.
3.   Mr. Vinay Kumar, the Secretary, Planning and Development Department,
     Bihar, Patna.
4.   Mr. Ashok Kumar Mishra, the Engineer-in-Chief, Rural Works Department,
     Bihar, Patna.

                                            ... ... Opposite Party/s
     ======================================================
     Appearance :
     For the Petitioner/s     :    Mr.Prabhu Nath Pathak, Advocate
     For the Opposite Party/s :    Mr.Kumar Alok (SC7)
     ======================================================
     CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI
     ORAL JUDGMENT

Date : 27-06-2025

Order dated 13.12.2021 passed in CWJC No. 5898 of

2020 is complied on 12.05.2022.

2. Direction was only to pass a detailed and speaking

order. Perusal of the order dated 12.05.2022, it is evident that a

detailed speaking order has been passed and the same has been

placed on record along with the show cause.

Patna High Court MJC No.902 of 2022 dt.27-06-2025

3. In the light of these facts and circumstances, the

present contempt proceeding stands dropped, reserving liberty

to assail the action of the respondents before appropriate forum,

if the petitioners are still aggrieved.

4. With the above observation, the contempt petition

stands dropped.

(P. B. Bajanthri, J)

ranjan/-

AFR/NAFR                NAFR
CAV DATE                NA
Uploading Date          28.06.2025
Transmission Date       NA