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Patna High Court - Orders

Mostt. Rita Devi vs Animesh Kumar Parasar, The Municipal ... on 13 February, 2026

Author: Harish Kumar

Bench: Harish Kumar

                      IN THE HIGH COURT OF JUDICATURE AT PATNA
                              Miscellaneous Jurisdiction Case No.541 of 2024
                                                      In
                                Civil Writ Jurisdiction Case No.724 of 2021
                 ======================================================
                 Mostt. Rita Devi Wife of Late Jagdish Mishra, resident of Mohalla Kurmi
                 Tola Devi Asthan, P.S. Alamganj, District Patna.

                                                                           ... ... Petitioner/s
                                                Versus
           1.    Animesh Kumar Parasar, the Municipal Commissioner Patna Municipal
                 Corporation Budh Marg, Maurya Lok, Patna.
           2.    Devendra Kumar Prabhat Ranjan, the Executive Officer of New Capital
                 Circle Patna Municipal Corporation, Community Hall Harding Road, Patna.
           3.    Jyot Prakash,The Finance Accounts Controller Patna Municipal Corporation,
                 Budh Marg Maurya Lok, Patna.

                                                        ... ... Opposite Party/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s     :   Mr.Vijay Kumar Singh, Adv.
                 For the Opposite Party/s :   Mr. Sanjay Prakash Verma, Adv.
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE HARISH KUMAR
                                       ORAL ORDER

7   13-02-2026

Heard the parties.

2. By referring to the show cause affidavit filed on behalf of the Patna Municipal Corporation, Mr. Sanjay Prakash Verma, learned Advocate for the Patna Municipal Corporation submitted that the family pension for the period 15.06.1995 to 15.06.2002 amounting to Rs.59402/- has been paid to the petitioner through RTGS.

3. At this stage, learned Advocate for the petitioner submitted that the amount has been paid belatedly and in fact after 32 years and, as such, the petitioner prays for interest over such amount.

Patna High Court MJC No.541 of 2024(7) dt.13-02-2026 2/2

4. Be that as it may, the contempt petition stands disposed of with liberty to the petitioner to approach before the authority by filing an appropriate representation with respect to the claim for interest over the delayed payment.

(Harish Kumar, J) Anjani/-

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