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Patna High Court - Orders

Ram Punit Choudhary vs The State Of Bihar And Ors on 30 January, 2021

Bench: Chief Justice, S. Kumar

                      IN THE HIGH COURT OF JUDICATURE AT PATNA
                               Civil Writ Jurisdiction Case No.9692 of 2015
                  ======================================================
                  Ram Punit Choudhary

                                                                           ... ... Petitioner/s
                                                   Versus
                  The State Of Bihar and Ors

                                                            ... ... Respondent/s
                  ======================================================
                  Appearance :
                  For the Petitioner/s   :     Mr.Surendra Kumar Singh, Advocate
                  For the Respondent/s   :     Mr.Lalit Kishore- AG
                  ======================================================
                  CORAM: HONOURABLE THE CHIEF JUSTICE
                          and
                          HONOURABLE MR. JUSTICE S. KUMAR
                                        ORAL ORDER

                  (Per: HONOURABLE THE CHIEF JUSTICE)

34   30-01-2021

We have seen the report dated 30.01.2021 submitted by the Circle Officers of Banka and Bhagalpur of Bhagalpur Commissionerate.

Scanned copy of the said report furnished in a tabulated form is reproduced hereinunder:-

Patna High Court CWJC No.9692 of 2015(34) dt.30-01-2021 2/3 Pursuant to our order dated 1st of December, 2020, affidavit stands filed, but however, position, save and except for Banka, remains the same. In Banka encroachments, two in number, stands removed. With respect to the other encroachments in Banka, Bhagalpur, Munger, Begusarai, Jamui, Khagaria and Lakhisarai, the officers who had joined through virtual mode pray further four weeks' time for removing the encroachments, reference whereof is in the affidavit as also the chart.
Indulgently, we extend the period by four weeks clarifying that no further adjournment shall be granted for the purpose unless, of course, by way of an application filed prior in time, reasons justifying in nature are made. The officers stand reminded of their undertaking furnished before the Court, as Patna High Court CWJC No.9692 of 2015(34) dt.30-01-2021 3/3 recorded in our previous order.
Shri Surendra Kumar Singh, learned counsel for the petitioner, states that, perhaps, another writ petition, being C.W.J.C. No. 12736 of 2017 pertaining to major canal of district Patna is pending consideration which may also be listed along with the present petition.
Ordered accordingly.
List on 15.03.2021 through virtual mode.
(Sanjay Karol, CJ) ( S. Kumar, J) K.C.Jha/Sujit U