Patna High Court - Orders
Anupma Kumari Rai vs The State Of Bihar And Ors on 23 August, 2022
Author: Mohit Kumar Shah
Bench: Mohit Kumar Shah
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.18448 of 2016
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Anupma Kumari Rai D/o Sri Suresh Rai Mahadeva Mission Compund,
Behind the Church, Siwan, Bihar, 841226.
... ... Petitioner/s
Versus
1. The State Of Bihar
2. The Secretary to the Government of Bihar, Department of Social Welfare,
Patna.
3. Chairman, District Legal Services Authority, Siwan.
4. Secretary, Bihar Legal Services Authority, Patna.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr.Sumit Kumar Jha, Advocate
Ms. Riya Giri, Advocate
For the Respondent/s : Mr.Sunil Kr.Mandal, Standing Counsel-3
Mr. Arjun Prasad, AC to Standing Counsel-3
Mr. Bipin Kumar, AC to Standing Counsel-3
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CORAM: HONOURABLE MR. JUSTICE MOHIT KUMAR SHAH
ORAL ORDER
5 23-08-2022The learned counsel for the petitioner has referred to the judgment rendered by the Hon'ble Apex Court in the case of Parivartan Kendra vs. Union of India & others reported in (2016) 3 SCC 571 and has submitted that the State Government and the Union Territories have been directed to consider the plight of the acid attack victim cases and take appropriate steps for not only providing adequate compensation but also inclusion of their names in the disability list.
At this juncture, Shri S.K. Mandal, the learned Standing Counsel-3 for the respondent-State seeks some time to go through the said judgment and seek instructions about the Patna High Court CWJC No.18448 of 2016(5) dt.23-08-2022 2/2 stand of the respondent-State.
Accordingly, list this case after six weeks.
(Mohit Kumar Shah, J) S.Sb/-
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