Anshu Devi vs The State Of Bihar
2026 Latest Caselaw 259 Patna

Patna High Court

Anshu Devi vs The State Of Bihar on 2 February, 2026

Author: Anshuman

Bench: Anshuman

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                     Civil Writ Jurisdiction Case No.704 of 2026
     ======================================================
     Anshu Devi Wife of Akhilesh Yadav, resident of Ward No.5 Bakuniya, P.S.-
     Nauhatta, District-Saharsa.

                                                                ... ... Petitioner/s
                                         Versus

1.   The State of Bihar through Principal Secretary, Social Welfare Department,
     Government of Bihar, Patna.
2.   The Director, I.C.D.S., Social Welfare Department, Government of Bihar,
     Patna.
3.   The Commissioner, Koshi Division, Saharsa.
4.   The District Magistrate, Saharsa.
5.   The District Programme Officer, ICDS, Saharsa.
6.   The C.D.P.O., Nauhatta, District- Saharsa.
7.   Geeta Kumari, Wife of Jaiprakash Yadav, resident of Village- Bakuniya,
     Ward No.5, P.S. and Anchal- Nauhatta, District- Saharsa.

                                               ... ... Respondent/s
     ======================================================
     Appearance :
     For the Petitioner/s   :      Mr. Krishna Kant Singh, Advocate
     For the Respondent/s   :      Mr. Government Pleader (19)
     ======================================================
     CORAM: HONOURABLE MR. JUSTICE DR. ANSHUMAN
     ORAL JUDGMENT

Date : 02-02-2026

Heard learned Counsel for the petitioner and

learned Counsel for the State.

2. Learned Counsel for the petitioner submits

that case has been listed under the heading 'on office notes' in

which defect has been pointed out to provide a copy of

Anganbari Appeal No. 8 of 2023 along with the relevant

documents of appeal. Counsel for the petitioners submits that

upon discussion with the client in this regard, it has been Patna High Court CWJC No.704 of 2026 dt.02-02-2026

intimated that Anganbari Appeal No.8/2023 is still pending

before the Collector, Saharsa.

3. In this background, Counsel for the petitioner

submits that the present writ petition may be disposed off

directing the Collector, Saharsa, to pass order in the Anganbari

Appeal No.8/2023.

4. This Court is aware that defect has been

pointed out under the office notes', but it is also true, as per the

submission, that statutory appeal is still pending since 2023.

Therefore, this Court without entering into the merit and

demerit, dispose off the writ petition directing respondent No.4

to pass order on Anganbari Appeal No.8/2023, if not disposed

off till date, within 60 days.

(Dr. Anshuman, J) Mkr./-

AFR/NAFR                NAFR
CAV DATE                NA
Uploading Date          03.02.2026
Transmission Date