Sabiha Fatma vs The State Of Bihar on 25 August, 2025

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Patna High Court - Orders

Sabiha Fatma vs The State Of Bihar on 25 August, 2025

Bench: Alok Kumar Sinha

                      IN THE HIGH COURT OF JUDICATURE AT PATNA
                               Civil Writ Jurisdiction Case No.12191 of 2025
                 ======================================================
           1.     Sabiha Fatma W/o Md. Naushad Alam, R/o Mohalla- Era Solution, Kohinur
                  Market, Sabjibag, P.S.- Pirbahore, District- Patna.
           2.    Dhirendra Kumar, S/o Harinarayan Prasad, R/o Village- Sikariya, P.S.-
                 Chandi, District-Nalanda.
           3.    Sundar Lal Patwa, S/o Suresh Prasad, R/o Mohalla- Dujra Purvi Gali, P.S.-
                 Budha Colony, District- Patna.
           4.    Rajesh Kumar, S/o Late Ram Prasad Paswan, R/o Mohalla- Abul Aas Lane,
                 Machhuatoli, P.S.- Kadamkuan, District- Patna.
           5.    Hemant Kumar, S/o Late Shiv Balak Prasad, R/o Village- Prahaladchak,
                 P.S.- Fatuha, District- Patna.
           6.    Prakash Kumar, S/o Abinash Chandra, R/o- Jayaswal, B-17, Road No.- 18,
                 P.S.- Rajiv Nagar, District- Patna.
           7.    Suraj Kumar, S/o Sri Uma Shankar Mahto, R/o Mohalla- Om Lakshmi
                 Niwas, East Bhikhachak, P.S.- Gardanibagh, Distt.- Patna.
           8.    Vikash Kumar Pandey, S/o Sri Harihar Nath Pandey, R/o Mohalla-
                 Vishnupuri (East of Purani Bhatti), P.S.- Gardanibagh, Distt.- Patna.

                                                                             ... ... Petitioners
                                                   Versus
           1.    The State of Bihar through the Principal Secretary, Agriculture Department,
                 Government of Bihar, Patna.
           2.    The Secretary, Agriculture Department, Government of Bihar, Patna.
           3.    The Secretary, Information Technology Department, Government of Bihar,
                 Patna.
           4.    The Director Agriculture, Directorate of Agriculture, Bihar, Patna.
           5.    The Director Agriculture -cum- Mission Director, National Food Security
                 Mission, Government of Bihar, Patna.
           6.    The Director Horticulture, Agriculture Department, Government of Bihar,
                 Patna.
           7.    The Mission Director, Agriculture Department, Government of Bihar, Patna.

                                                           ... ... Respondents
                 ======================================================
                 Appearance :
                 For the Petitioners   :       Mr. Jai Prakash Verma, Advocate
                 For the State         :       Mr. MNH Khan, SC-01
                                       :       Md. Irshad, AC to SC-01
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE ALOK KUMAR SINHA
                                       ORAL ORDER

2   25-08-2025

Heard learned counsel for the petitioners and learned Patna High Court CWJC No.12191 of 2025(2) dt.25-08-2025 2/3 counsel for the Respondent-State.

2. With the consent of both the parties, this writ application is being disposed of at the present stage itself.

3. Learned counsel for the petitioners submits that for seeking the reliefs as claimed for in the present writ application, the petitioners have already filed a representation before the Secretary, Agriculture Department, Government of Bihar, Patna (Respondent No. 2) dated 04.04.2025 and the same continues to be pending. Learned counsel for the petitioners submits that the petitioners would be satisfied if an appropriate direction could be issued to the Secretary, Agriculture Department, Government of Bihar, Patna (Respondent No. 2) to dispose of their representation on merit after giving an opportunity of hearing to the petitioners, by passing a reasoned and speaking order.

4. To this prayer being made by the learned counsel for the petitioners, the learned counsel for the Respondent-State does not have any objection.

5. Considering the limited nature of prayer being made by the learned counsel for the petitioners, this writ application is disposed of directing the Secretary, Agriculture Department, Government of Bihar, Patna (Respondent No. 2) to dispose of the pending representation of the petitioners dated Patna High Court CWJC No.12191 of 2025(2) dt.25-08-2025 3/3 04.04.2025 on merit after giving an opportunity of hearing to the petitioners, by passing a reasoned and speaking order. The entire exercise must be completed within a period of six months from the date of production of a copy of this order by the petitioners. Needless to emphasize that the final order which shall be passed by the Secretary, Agriculture Department, Government of Bihar, Patna (Respondent No. 2) should be a reasoned and speaking order.

6. With the aforesaid observation and direction, the present writ application is disposed of. All pending Interlocutory Applications, if any will be deemed to have been disposed of.

(Alok Kumar Sinha, J) Gaurav Sinha/-

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Patna High Court - Orders