Patna High Court
Prabhu Nath Manjhi vs The State Of Bihar on 3 September, 2025
Author: Sudhir Singh
Bench: Sudhir Singh, Rajesh Kumar Verma
IN THE HIGH COURT OF JUDICATURE AT PATNA
Miscellaneous Jurisdiction Case No.1483 of 2022
In
Civil Writ Jurisdiction Case No.5449 of 2020
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Prabhu Nath Manjhi S/o Late Dalasigar Manjhi Resident of Village-
Bahadurpur, Basantpur, Sani Basantpur, Police Station- Goreyakothi, District-
Siwan.
... ... Petitioner/s
Versus
1. The State of Bihar.
2. Mrs. Punam Kumari, the Divisional Commissioner, Saran at Chapra.
3. Mr. Amit Kumar Pandey, the District Magistrate, Siwan.
4. Mr. Sanjay Kumar, the Sub-Divisional Officer Maharajganj, District- Siwan.
5. Mr. Sanjay Kumar, the Assistant District Supply Officer, Maharajganj-cum-
the Incharge Block Supply Officer, Maharajganj, District- Siwan.
6. Mr. Mahendra Prasad, the Block Supply Officer, Goreyakothi, District-
Siwan.
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Umesh Kumar Mishra, Advocate
For the Opposite Party/s : Mr. S. Raza Ahmad, AAG-5
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CORAM: HONOURABLE MR. JUSTICE SUDHIR SINGH
and
HONOURABLE MR. JUSTICE RAJESH KUMAR VERMA
ORAL JUDGMENT
(Per: HONOURABLE MR. JUSTICE SUDHIR SINGH)
Date : 03-09-2025
The present contempt application has been preferred for
initiation of contempt proceeding against the opposite parties for
wilful disobedience of this Court's order dated 06.04.2022 passed
in C.W.J.C. No. 5449 of 2020. Following is the observation made
by the Coordinate Bench of this Court:-
"5. This Court, under the aforesaid circumstance,
directs that in case an Appeal is filed against the aforesaid
order by the petitioner within a period of 60 days, the
Patna High Court MJC No.1483 of 2022 dt.03-09-2025
Appellate Authority shall take up the Appeal and provide
sufficient opportunity to the petitioner to explain his cause,
whereafter the Appellate Authority shall pass a reasoned
order within a further period of 60 days, which order shall be
communicated to the petitioner forthwith."
2. In pursuance to the observation made by the
Coordinate Bench, a show-cause has been filed on behalf of O.P.
No. 3 to 6, Para-8 of which reads as under:-
"That the District Magistrate, Siwan has
dismissed the petitioner's supply appeal in the light of Clause
29 of Bihar PDS (Control) Order 2016 on finding that the
trial in connection with FIR No. 327/18 is still under
consideration before the competent Court."
3. Considering the aforesaid facts, the order of the
Coordinate Bench of this Court has already been complied with.
No further order is required to be passed in the present application.
4. Accordingly, the present contempt application stands
disposed of.
(Sudhir Singh, J)
(Rajesh Kumar Verma, J)
Sachin/-
AFR/NAFR N.A.F.R.
CAV DATE N.A.
Uploading Date 04.09.2025
Transmission Date N.A.
