Patna High Court
P.R.D.A vs M/S Singar Centre & Ors on 16 April, 2015
Author: V.N. Sinha
Bench: V.N. Sinha, Ahsanuddin Amanullah
IN THE HIGH COURT OF JUDICATURE AT PATNA
Letters Patent Appeal No. 1253 of 2002
Arising out of
Civil Writ Jurisdiction Case No. 8510 of 2002
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1. Patna Regional Development Authority, Maurya Lok Complex, P.S.-Kotwali,
District-Patna, through the Vice Chairman, PRDA, Patna.
.... .... Appellant/s/ Respondent/s
Versus
1. M/S Singer Centre situated at Fraser Road, P.S. Kotwali, District-Patna through
its shop Manager Binod Kumar Sinha.
2. State of Bihar
3. Executive Engineer, PRDA, Patna.
-------------------Respondent/s IInd Set
4. Mrs. Sayaida Mehdi Imam, W/o Late Syed Mehdi Imam, Resident of Fraser
Road, P.S.-Kotwali, District-Patna.
-------------------Respondent IIIrd Set
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Appearance :
For the Appellant/s : Mr.
For the Respondent/s : Mr.
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CORAM: HONOURABLE MR. JUSTICE V.N. SINHA
and
HONOURABLE MR. JUSTICE AHSANUDDIN AMANULLAH
ORAL JUDGMENT
(Per: HONOURABLE MR. JUSTICE V.N. SINHA) Date: 16-04-2015 In the present appeal notice was issued in admission matter under order dated 20.01.2005 and the operation of the impugned order passed by learned Single Judge of this Court dated 16.09.2002 in CWJC No. 8510 of 2002 and analogous matters was stayed.
From the office note, it appears that the notice issued on the concerned respondent has not yet been served. During the pendency of the present appeal because of the stay of the impugned order, the authorities of the then PRDA proceeded and the constructions were demolished and new constructions have also come up.
Patna High Court LPA No.1253 of 2002 dt.16-04-2015 2/2 In the circumstances, prayer made in the present appeal to set aside the order of the learned Single Judge has become infructuous and in that view of the matter, we dispose of the appeal granting liberty to the successor Patna Municipal Corporation to proceed in accordance with law, if required.
(V.N. Sinha, J.) (Ahsanuddin Amanullah, J.) Anand Kr.
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