Patna High Court - Orders
Dr. Maurya Vijay Chandra, Advocate, vs The State Of Bihar on 26 February, 2026
Author: Harish Kumar
Bench: Harish Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.6109 of 2022
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Dr. Maurya Vijay Chandra, Advocate,
... ... Petitioner/s
Versus
The State of Bihar & Ors.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Dr. Maurya Vijay Chandra ( In Person )
For the Respondent/s : Mr. Dr. K N Singh, ASG
For the Res. No. 7 : Mr. Alok Kumar, CGC
For the State : Mr. Arun Kumar, AC to AAG-12
For the AAI : Mr. Sujeet Kumar Sinha, Adv.
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CORAM: HONOURABLE THE CHIEF JUSTICE
and
HONOURABLE MR. JUSTICE HARISH KUMAR
ORAL ORDER
(Per: HONOURABLE THE CHIEF JUSTICE)
23 26-02-2026By order dated 18.12.2025, the learned counsel for the State was asked to file specific counter affidavit, with regard to the setting up of a platform dealing with the export of mangoes from the State of Bihar and also to furnish the details regarding the total quantity of mangoes exported during the last mango season.
2. Learned counsel for the State submits that the affidavit is ready and it is likely to be filed during the course of the day and a copy will be handed over to the petitioner.
3. Mr. Dr. Maurya Vijay Chandra (petitioner-in person) is present and he has pointed out that the order no. 2 dated 20.05.2022, in which, inter alia, direction has been issued Patna High Court CWJC No.6109 of 2022(23) dt.26-02-2026 2/2 for imparting training to the farmers of the State, in terms of Annexure-7 and Annexure-8. It is the contention of the petitioner that in-spite of such specific direction, no training has yet been imparted to the farmers.
4. Learned counsel for the State shall obtain specific instruction regarding the compliance of the order dated 20.05.2022 and file an affidavit duly sworn by a competent person to that effect.
5. A copy of the affidavit shall also be served on the petitioner in advance.
6. List this matter on 20.03.2026.
(Sangam Kumar Sahoo, CJ) (Harish Kumar, J) shivank/-
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