Patna High Court
Anil Kumar vs State Of Bihar Through The Principal ... on 17 September, 2016
Author: Ajay Kumar Tripathi
Bench: Ajay Kumar Tripathi
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.19813 of 2015
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Anil Kumar S/o Late Deonandan Singh R/o Village Jemera, P.O. Tilrath, P.S.
Barauni, District - Begusarai.
.... .... Petitioner
Versus
1. State of Bihar through the Principal Secretary, Department of Industries, Govt.
of Bihar, Patna.
2. The Principal Secretary, Department of Industries, Govt. of Bihar, Patna.
3. The Director of Industries, Govt. of Bihar, Patna.
4. Managing Director, Bihar Industrial Area Development Authority, Gandhi
Maidan, Patna.
5. The Director, Rehabilitation, Barauni Refinery Project at Hatidah.
6. The Executive Director, Bihar Industrial Area Development Authority,
Darbhanga.
7. Industries Promotion Officer, Darbhanga.
8. The Accountant General (A & E), Bihar, Patna.
9. The Treasury Officer, Begusarai.
.... .... Respondents
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Appearance :
For the Petitioner : Mr. Pramod Kumar Sinha, Advocate
For the State : Ms. B. Kumari
For the A.G. : Mr. Anjani Kumar Saran, Advocate
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CORAM: HONOURABLE MR. JUSTICE AJAY KUMAR TRIPATHI
ORAL JUDGMENT
Date: 17-09-2016 Writ court is a wrong forum with regard to the dispute raised by the petitioner. He has already got a succession certificate in his favour. Let the same be utilized or enforced through a civil court of competent jurisdiction. There are certain grey areas which does not satisfy the Court about the bona fide of the petitioner being the 2 Patna High Court CWJC No.19813 of 2015 dt.17-09-2016 2/2 rightful claim but that is another issue which is not required to be gone into. The succession certificate also seems to have been managed and obtained from a civil court because the narration of the parties to the said proceeding itself indicates that it was a case of fixed match.
Writ is dismissed.
(Ajay Kumar Tripathi, J.) S.Kumar/-
AFR/NAFR NAFR CAV DATE Uploading Date 19.09.2016 Transmission Date