Patna High Court - Orders
Rajiv Ranjan Singh vs The State Of Bihar on 4 March, 2022
Bench: Chief Justice, Mohit Kumar Shah
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.2541 of 2022
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Rajiv Ranjan Singh
... ... Petitioner/s
Versus
The State of Bihar & Ors.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Birendra Kumar, Advocate
Mr. Sanju Singh, Advocate
For the Respondent/s : Dr. K.N. Singh, ASG
Mr. Subhash Pd. Singh, GA-3
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CORAM: HONOURABLE THE CHIEF JUSTICE
and
HONOURABLE MR. JUSTICE MOHIT KUMAR SHAH
ORAL ORDER
(Per: HONOURABLE THE CHIEF JUSTICE)
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(The proceedings of the Court are being conducted by
Hon'ble the Chief Justice/ Hon'ble Judges through
Video Conferencing from their residential
offices/residences. Also, the Advocates and the Staffs
joined the proceedings through Video Conferencing
from their residences/offices.)
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2 04-03-2022As per the averments made in the present petition, 50 acres of land was acquired for setting up of a Steel Processing Unit (S.P.U.) at Mahnar, District- Vaishali. The foundation stone for setting up of the said plant was also laid in April, 2008. However, not a single brick stands laid on the site.
Notice.
Dr. K.N.Singh, learned Additional Solicitor General, assisted by Shri Kumar Priya Ranjan, learned counsel, enters appearance on behalf of Respondent No. 2, namely the Secretary, Patna High Court CWJC No.2541 of 2022(2) dt.04-03-2022 2/2 Ministry of Steel, Government of India, Udyog Bhawan, New Delhi; Shri Saurabh Prasad Singh, learned Government Advocate No. 3 enters appearance on behalf of Respondent No. 1 namely the State of Bihar through the Additional Chief Secretary, Department of Industries, Government of Bihar, 2 nd Floor, Vikash Bhawan, Bailey Road, Jawaharlal Nehru Marg, Patna (Bihar), Pin Code- 800015 and Respondent No. 3, namely The District Magistrate, Vaishali.
Let response be positively filed within a period of three weeks from today. Rejoinder thereto, if any, be filed within a period of two weeks thereafter.
We only expect the authorities, and more so Respondent No. 2 to take an appropriate decision, in the affirmative, which would not only augment the economy in the State of Bihar but also check migration of labourers from Bihar.
List this case on 22nd of April, 2022.
(Sanjay Karol, CJ) ( Mohit Kumar Shah, J) P.K.P./Amrendra U