Patna High Court - Orders
Hayaghat Vikash Prakhand Matsy vs The State Of Bihar on 22 September, 2020
Bench: Chief Justice, S. Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.13376 of 2010
======================================================
HAYAGHAT VIKASH PRAKHAND MATSY
... ... Petitioner/s
Versus
THE STATE OF BIHAR
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 15169 of 2010
======================================================
BIHAR RAJYA MATSYAJEEVI SAHKAR
... ... Petitioner/s
Versus
THE STATE OF BIHAR and ORS
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 15917 of 2010
======================================================
HANUMAN NAGAR BLOCK FISHERMEN
... ... Petitioner/s
Versus
THE STATE OF BIHAR and ANR
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 16702 of 2010
======================================================
PHULPARAS BLOCK FISHERMEN CO-O
... ... Petitioner/s
Versus
THE STATE OF BIHAR and ORS
... ... Respondent/s
======================================================
Appearance :
(In Civil Writ Jurisdiction Case No. 13376 of 2010)
For the Petitioner/s : Mr.
For the Respondent/s : Mr.P.N.Shahi, AAG 6
(In Civil Writ Jurisdiction Case No. 15169 of 2010)
Patna High Court CWJC No.13376 of 2010(9) dt.22-09-2020
2/3
For the Petitioner/s : Mr.
For the Respondent/s : Mr.P.N.Shahi, AAG 6
(In Civil Writ Jurisdiction Case No. 15917 of 2010)
For the Petitioner/s : Mr.
For the Respondent/s : Mr.P.N.Shahi, AAG 6
(In Civil Writ Jurisdiction Case No. 16702 of 2010)
For the Petitioner/s : Mr.
For the Respondent/s : Mr.P.N.Shahi, AAG 6
======================================================
CORAM: HONOURABLE THE CHIEF JUSTICE
and
HONOURABLE MR. JUSTICE S. KUMAR
ORAL ORDER
(Per: HONOURABLE THE CHIEF JUSTICE)
9 22-09-2020On 26.08.2020, we had passed the following order:
"On the request of Shri Patanjali Rishi, Assistant Counsel to learned A.A.G. 6, matters are adjourned by two weeks clarifying that no further adjournment shall be granted.
List on 10.9.2020."
Today, despite repeated calls, none has entered appearance on behalf of the petitioner.
Contending that the matter in issue is squarely covered, Shri Pushkar Narayan Shahi, learned senior counsel, appearing for the respondent, invites our attention to a Constitution Bench decision by Hon'ble Apex Court rendered in (1985) 2 SCC 670, titled as Daman Singh & Ors. Vs. State of Punjab & Ors.
Indulgently, for the reasons that despite repeated calls, none has entered appearance on behalf of the petitioners today, Patna High Court CWJC No.13376 of 2010(9) dt.22-09-2020 3/3 we adjourn the matters.
List on 24.09.2020.
(Sanjay Karol, CJ) ( S. Kumar, J) pallavi/-
U