Patna High Court - Orders
Vijay Thakur vs The State Of Bihar on 26 February, 2020
Author: Chakradhari Sharan Singh
Bench: Chakradhari Sharan Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.320 of 2020
======================================================
1. Vijay Thakur Son of Devki Thakur Resident of Mohalla- Raja Bazar, P.S.-
Hawai Adda, District- Patna.
2. Bijendra Rai Son of Late Sugga Rai Resident of Village- Nagwa, P.S.-
Maner, District- Patna.
3. Ravindra Rai Son of Yadunandan Rai Resident of Village- Hetanpur, P.S.-
Shahpur, District- Patna.
4. Rajeshwar Rai Son of Late Sheopujan Rai Resident of Village- Nagwa, P.S.-
Maner, District- Patna.
5. Ram Dahin Rai Son of Late Chova Rai Resident of Village- Raja Bazar,
P.S.- Shastri Nagar, District- Patna.
6. Bashistha Rai Son of Rajeshwar Rai Resident of Village- Hetanpur, P.S.-
Shahpur, District- Patna.
... ... Petitioner/s
Versus
1. The State of Bihar through the District Magistrate, Patna.
2. The Patna Municipal Corporation through Commissioner (the then PRDA)
Patna.
3. The Circle Officer, Patna Sadar, Patna.
... ... Respondent/s
======================================================
Appearance :
For the Petitioner/s : Mr.Sunil Kumar
For the Respondent/s : Mr.Sajid Salim Khan (SC-25)
For the PMC : Mr. Sanjay Prakash Verma
======================================================
CORAM: HONOURABLE MR. JUSTICE CHAKRADHARI SHARAN
SINGH
ORAL ORDER
5 26-02-2020Today also, there is no representation on behalf of the petitioners. When the matter was taken up on 29.01.2020, following order was passed:-
"Learned counsel for the petitioners submits that the petitioners shall leave the premises in question within one week and further submits that for one week the respondents may be directed not to use any force for removal of encroachment.
List this case on 05.02.2020 to be taken Patna High Court CWJC No.320 of 2020(5) dt.26-02-2020 2/2 up at 10.30 A.M."
Ever since then, the matter has been adjourned from time to time either on the request made on behalf of the petitioners or because of his absence.
This application is accordingly, dismissed with an observation that the respondents shall be at liberty to proceed in the light of the undertaking already given by the petitioners as recorded in the order dated 29.01.2020.
(Chakradhari Sharan Singh, J) arun/-
U