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Dharmbir Singh vs The State Of Bihar And Ors on 7 April, 2023

Author: Mohit Kumar Shah

Bench: Mohit Kumar Shah

                     IN THE HIGH COURT OF JUDICATURE AT PATNA
                              Civil Writ Jurisdiction Case No.19616 of 2016
                 ======================================================
                 Dharmbir Singh Son of Sri Ram Anuj Singh, Resident of Shop No. G - 10 P
                 and M Mall, Patliputra Colony, Police Station - Patliputra, District - Patna

                                                                          ... ... Petitioner/s
                                                  Versus
           1.    The State of Bihar through the Principal Secretary General Administration
                 Department, Bihar, Patna
           2.    The Sub - Divisional Officer, Patna Sadar - Cum - House Controller, District
                 - Patna
           3.    The Executive Officer, Patna Sadar
           4.    The Mall Management, P and M Mall Regional Office, 5th Floor, P and M
                 Mall, Patliputra Industrial Area, Patna-800013
           5.    Mrs. Nikita, Wife of Sri Kaushal Kumar, Resident of House No. 59,
                 Patliputra Colony, Patna 800013

                                                           ... ... Respondent/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s   :      Mr.Umesh Kumar,Adv.
                 For the Respondent/s   :      Mr.Bipin Kumar,AC to SC-3
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE MOHIT KUMAR SHAH
                                       ORAL ORDER

2   07-04-2023

The present writ petition has been filed seeking the following relief:-

"1.That this it is an application for issuance of appropriate writ/writs, order/orders directions for quashing of the order dated 24.10.2016 passed in BBC Case No. 68 of 2016 (Dharmbir Singh V/s Manager P&M Mall and others) by the House Controller-cum-Sub-Divisional Officer, Patna Sadar, whereby and where under the proceeding initiated under section 10 of the BBC Act for Restoration Patna High Court CWJC No.19616 of 2016(2) dt.07-04-2023 2/2 of the Electricity connection and other basic amenities of the rented premises of the petitioner has been dropped and further respondent be directed to restore the electricity connection and other basic amenities of the rested premises of the petitioner as well as for opening the locks put up by the private Respondents."

Considering the relief sought for in the present writ petition, I deem it fit and proper to grant liberty to the petitioner to avail such other alternative remedies, as are otherwise available under the law, in case of any subsisting grievances.

Accordingly, the present writ petition stands disposed off on the aforesaid terms.

(Mohit Kumar Shah, J) S.Sb/sonal-

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