Patna High Court - Orders
Ravindra Prasad vs The State Of Bihar & Ors on 6 July, 2017
Author: Ajay Kumar Tripathi
Bench: Ajay Kumar Tripathi
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.2681 of 2016
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Ravindra Prasad son of Late Bhola Prasad resident of village/Mohalla-
Mathila, P.s.- Sumraon (Saraiyan), District- Buxar
.... .... Petitioner/s
Versus
1. The State of Bihar through the Home Secretary of Bihar
2. The West Bengal
3. The Manager Angus Jute Mill P.O. and P.S. Budhaher Hoogly West
Bengal
4. The Chief Executive West Bengal Manager, Mill Manager Angus Jute
Works Hoogly West Bengal
5. Welfare Officer, Hoogly West Bengal District- Hoogly
6. Authorise Officer Works Angus Jute Mill
7. Director Angus Company Limited, West Bengal Hoogly
.... .... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Binoy Kumar Sinha-1
For the Respondent/s : Mr. Mani Kant Mishra
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CORAM: HONOURABLE MR. JUSTICE AJAY KUMAR
TRIPATHI
ORAL ORDER
2 06-07-2017Writ application is dismissed for lack of territorial jurisdiction, since no cause of action has arisen within the territorial jurisdiction of Patna High Court, Patna.
However, dismissal of writ application will not come in the way of the petitioner invoking the jurisdiction of the appropriate authority.
(Ajay Kumar Tripathi, J) SKM/-
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