Patna High Court - Orders
Sanjay Kumar Das & Ors vs The State Of Bihar & Ors on 14 March, 2018
Author: Mohit Kumar Shah
Bench: Mohit Kumar Shah
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.3909 of 2018
======================================================
Sanjay Kumar Das & Ors
.... .... Petitioner/s
Versus
The State of Bihar & Ors
.... .... Respondent/s
======================================================
Appearance :
For the Petitioner/s : Mr. Sanjay Kumar
For the Respondent/s : Mr. Ajay Bihari Sinha -GA 8
======================================================
CORAM: HONOURABLE MR. JUSTICE MOHIT KUMAR SHAH
ORAL ORDER
2 14-03-2018Heard.
The learned counsel for the petitioners submits that the petitioners would be satisfied in case they are granted a liberty to file representation before the respondent no.6 and the respondent no.6 may be directed to dispose of the representation of the petitioners within a specified time frame.
Accordingly, it is directed that the petitioner may file a consolidated representation before the respondent no.6 regarding their grievances, as mentioned in the writ petition, within a period of two weeks from today and the respondent no.6 is directed to dispose of the same within a period of four weeks thereafter.
The writ petition is disposed of on the aforesaid terms.
(Mohit Kumar Shah, J) BTiwary/-
U