Patna High Court - Orders
Patna I.S.B.T Vendor Hawkers Union vs The State Of Bihar on 30 September, 2020
Bench: Chief Justice, S. Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.8199 of 2020
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Patna I.S.B.T Vendor Hawkers Union through its treasurer Brijesh Kumar
Modi, male, aged about 36 years, Son of Shankar Modi, resident of Jyotish
Path, Amardeepnagar, P.S. Ramkrishna nagar, District - Patna.
... ... Petitioner/s
Versus
1. The State of Bihar through the Chief Secretary, Government of Bihar, Patna.
2. The Principal Secretary, Department of Urban Development and Housing
Government of Bihar, Patna.
3. The District Magistrate, Patna.
4. The Patna Municipal Corporation through Municipal Commissioner, Patna.
5. The Sub-Divisional Officer, Sadar, Patna.
6. The Senior Superintendent of Police, Patna.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Ms.Shilpi Keshri, Advocate
For the Respondent/s : Mr.Lalit Kishore, A.G.
Mr. Subhash Pd. Singh, GA-3.
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CORAM: HONOURABLE THE CHIEF JUSTICE
and
HONOURABLE MR. JUSTICE S. KUMAR
ORAL ORDER
(Per: HONOURABLE THE CHIEF JUSTICE)
2 30-09-2020Petitioner has prayed for the following relief(s):
"I. Directing to the respondent authorities to grant/renewal of the license to carry out business at the Inter State Bus Stand, Bairiya in the town and district of Patna of the member of the Patna Inter State Bus Stand Vendor Hawkers Union. II. Directing the respondent authorities to settle the petitioners who are the vendors in the existing Inter State Bus Stand Mithapur to the Bairiya Inter State Bus Stand.
III. Any other relief and reliefs which the petitioner may be found entitled to."
Patna High Court CWJC No.8199 of 2020(2) dt.30-09-2020 2/2 It is brought to our notice that petitioner's representation (Annexure-8 series) is already pending before appropriate authority.
As jointly prayed for, the petition stands disposed of in the following terms:-
(a) petitioner's representation, which is pending before the appropriate authority, shall be considered and decided in accordance with law;
(b) they shall do within a period of four weeks from today;
(c) liberty is reserved to the petitioner to take recourse to such remedy, if so required, pursuant to the decision taken on such representation;
(d) we have not expressed any opinion on the merits of the matter;
Petition stands disposed of.
(Sanjay Karol, CJ) ( S. Kumar, J) sujit/-
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