Patna High Court
The State Of Bihar vs Mrs. Poonam Kumari on 4 March, 2025
Author: P. B. Bajanthri
Bench: P. B. Bajanthri, Sunil Dutta Mishra
IN THE HIGH COURT OF JUDICATURE AT PATNA
Letters Patent Appeal No.634 of 2021
In
Civil Writ Jurisdiction Case No.3 of 2019
======================================================
1. The State of Bihar the Principal Secretary, Department of Registration,
Government of Bihar, Patna.
2. The District Magistrate, Lakhisarai.
3. The Registrar, Registry Office, Lakhisarai.
... ... Appellant/s
Versus
1. Mrs. Poonam Kumari Wife of Ganesh Kumar Resident of Village- Jaitpur,
Police Station- Barahiya, District- Lakhisarai.
2. Binod Kumar Son of Late Ramchandra Singh Resident of Village- Jaitpur,
Police Station- Barahiya, District- Lakhisarai.
... ... Respondent/s
======================================================
Appearance :
For the Appellant/s : Mr. Rewti Kant Raman (A.C. To S.C.11)
For the Respondent/s : None
======================================================
CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI
and
HONOURABLE MR. JUSTICE SUNIL DUTTA MISHRA
ORAL JUDGMENT
(Per: HONOURABLE MR. JUSTICE P. B. BAJANTHRI)
Date : 04-03-2025
Heard I.A. No. 1 of 2021.
2. There is a delay of about 667 days in filing the present
Letters Patent Appeal No. 634 of 2021. The cause of action
accrued to the appellant in filing the present LPA No. 634 of 2021
is 03.01.2020. If the COVID-19 period is taken into consideration
from 15.03.2020 to 30.09.2021 in that event delay would be about
one month and few days.
Patna High Court L.P.A No.634 of 2021 dt.04-03-2025
3. In the light of these facts and circumstances delay of
about 667 days in filing LPA No. 634 of 2021 is condoned.
Accordingly, I.A. No. 01 of 2021 stands allowed.
4. With the consent of learned counsel for the appellant,
matter is taken up for final disposal.
5. The Appellants-State have assailed the order of the
learned Single Judge dated 04.12.2019 passed in CWJC No. 03 of
2019. For the first time, the appellant is bringing notice to this
Court that there is an order of Government of Bihar dated
17.05.1997 vide Letter No. 11/R3-305/97-980/ to follow certain
directions. Communication dated 17.05.1997 reads as under:-
"fcgkj ljdkj
fuca/ku foHkkx
i=kad&11@vkj 3& 305@97&980@ iVuk] fnukad 17-5-97
izs"kd]
Jh fot; dqekj oekZ]
lfpo&lg&fuca/ku egkfujh{kd
fcgkj] iVukA
lsok esa]
ftyk fuca/kd ¼lHkh½@ftyk voj fuca/kd ¼lHkh½ A
fo"k; % xSj et:vk Hkwfe dk vfu;fer gLrkUrj.k fd;s tkus ds
laca/k esaA
egk'k;]
mijksDr fo"k; ds laca/k esa dguk gS fd dqN txgksa ls xSj
et:vk Hkwfe dk gLrkukUrj.k foys[kksa dk fuca/ku gsrq Lohdkj fd;s
tkus dh lwpuk izkIr gqbZ gSA bl laca/k esa KkrO; gS fd xSj et:vk
vke ;k xSj et:vk [kk'k dh Hkwfe dk vf/kdkj fdlh Hkh O;fDr dks
cUnkscLrh ds }kjk fn;k tkrk gSA fdUrq ml O;fDr dks cUnkscLrh ls
izkIr Hkwfe dks vxj cspk ;k gLrkUrfjr fd;k tkrk gS rks ;g
vfu;fer dk;Z gS rFkk fdlh fuca/ku inkf/kdkjh ds }kjk ;fn ,slh
Patna High Court L.P.A No.634 of 2021 dt.04-03-2025
Hkwfe dk fodz; foys[k ;k gLrkUrj.k foys[k gsrq Lohdkj
fd;k tkrk gS rks ;g fu;ekuqdwy ugha gksxkA
vr% vkils vis{kk dh tkrh gS fd ,sls ekeyksa esa
iwjh lko/kkuh cjrh tk;s ,oa cUnkscLrh ls izkIr fdlh Hkh xSj
et:vk Hkwfe dk fodz; foys[k ;k gLrkukUrj.k nLrkost
fuca/ku gsrq Lohdkj u fd;k tk,A
fo'oklHkktu]
g0@&vLi"V
¼fot; dqekj oekZ½"
6. This document was not apprised before the learned
Single Judge and for the first time it is pointed out in the present
Letters Patent Appeal. Therefore, it is not a fit case for filing of
Letters Patent Appeal. On the other hand, Appellants-State have
remedy of filing civil review before the learned Single Judge.
Accordingly, the present Letters Patent Appeal stands disposed of
reserving liberty to the appellants to prefer civil review petition.
(P. B. Bajanthri, J)
(Sunil Dutta Mishra, J)
Vikash/-
AFR/NAFR NAFR
CAV DATE N/A
Uploading Date
Transmission Date N/A
