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Patna High Court - Orders

M/S S.K.Enterprises vs The State Of Bihar & Ors on 16 August, 2013

Author: Kishore Kumar Mandal

Bench: Kishore Kumar Mandal

                   IN THE HIGH COURT OF JUDICATURE AT PATNA
                             Civil Writ Jurisdiction Case No.2720 of 2011
                 ======================================================
                 M/S S.K.Enterprises Through Its Partner Shameem Alam Khan S/O Late
                 Shabbir Ahmed Khan R/O - Rajo Patti , Dumra Road Dist. Sitamarhi
                 (Bihar).

                                                                    .... ....   Petitioner/s
                                                  Versus
                 1. The State Of Bihar
                 2. The Principal Secretary, Rural Works Department, Vishwa Saraiya
                 Bhawan, Bailey Road, Patna.
                 3. The Engineer In Chief, Rural Works Department, Vishwa Saraiya
                 Bhawan , Bailey Road , Patna.
                 4. The Chief Engineer , Rural Works Department , Vishwa Saraiya Bhawan,
                 Bailey Road, Patna.
                 5. The Superintending Engineer, Rural Works Department, Works Circle-II
                 , Combined Building, Muzaffarpur.
                 6. The Executive Engineer, Rural Works Department , Works Division-II,
                 Sitamarhi.
                 7. Mr. Shashi Kant Singh, Contractor , R/O - Adauri , Dist- Shivhar
                 Through The Executive Engineer , Rural Works Department , Works
                 Division-II , Sitamarhi.
                 8. Mr.Kabbu Khirhar , Contractor , S/O -Jagesh Khirhar R/O - Amghatta,
                 P.S.-Dumra , Dist-Sitamarhi Through The Executive Engineer , Rural
                 Works Department , Works Division-II , Sitamarhi.
                 9. Mr. Amit Kumar Shahi, Contractor R/O - Pakdi Mod, Bashi Bandh ,
                 Muzaffarpur Through The Executive Engineer , Rural Works Department ,
                 Works Division-II , Sitamarhi.

                                                        .... .... Respondent/s
                 ======================================================

                 CORAM: HONOURABLE MR. JUSTICE KISHORE KUMAR
                 MANDAL
                 ORAL ORDER

5   16-08-2013

Nobody appears on behalf of the petitioner. Learned counsel for the State is present.

From the marginal note(s) it appears that the writ petition stands rejected as against the respondent nos. 7 and 9.

The petitioner has sought a direction for cancelling the allotment of works made in favour of the respondent nos. 7 to Patna High Court CWJC No.2720 of 2011 (5) dt.16-08-2013 Page 2 /2

9. In view of the aforesaid, the application has become incompetent.

It is, accordingly, dismissed.

(Kishore Kumar Mandal, J) Shyam/-