Patna High Court - Orders
Patna Sahib Infrastaructure And ... vs The Patna Municipal Corporation ... on 8 August, 2025
Author: Rajiv Roy
Bench: Rajiv Roy
IN THE HIGH COURT OF JUDICATURE AT PATNA
CIVIL REVIEW No.183 of 2023
In
Civil Writ Jurisdiction Case No.2399 of 2019
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Patna Sahib Infrastaructure and Developers Pvt. Ltd. a company incorporated
under the Indian Companies act, 2013 having registered office at 5A-D,
Chandi Vyapar Bhawan, Exhibition Road, Patna-800001 through one of its
Director and authorised signatory Mr. Pratik Sinha aged about 51
years(Male),son of Sri Pravin Kumar Sinha, resident ofM2/14 Road no. 10E,
Rajendra Nagar, Patna-800016
... ... Petitioner/s
Versus
1. The Patna Municipal Corporation through the Municipal Commissioner
through the Municipal Commissioner, Maurya Lok complex, Buddha
Marg,Patna-800001
2. The Municipal Commissioner cum Chief Municipal Officer, Patna
Municipal Corporation, ,Maurya Lok complex, Buddha Marg,Patna-800001
3. The Executive Engineer, Patna city Division, Patna Municipal
corporation,having office located at Meena Bazar, Shershah Path,
Gulzarbagh , Patna 800007
4. The Police Inspector Cum Officer In Charge, Chowk Police Station, Patna
City Bihar.
5. The Railway Land Development Authority, a Statutory Authority under
Ministry of Railways, Having Office at Near Safdarjang, Railway Station,
motibagh-1 New Delhi-110021 represented through its Joint General
Manager/S.D
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Ashish Giri, Sr. Advocate
Mr. Sumit Kumar Jha, Advocate
Ms. Riya Giri, Advocate
For the Railways : Mr. Anshay Bahadur Mathur, Adv (CGC)
For the PMC : Mr. Prasoon Sinha, Sr. Advocate
Mr. Prabhat Kumar, Advocate
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CORAM: HONOURABLE MR. JUSTICE RAJIV ROY
ORAL ORDER
3 08-08-2025Heard Mr. Ashish Giri, learned Senior counsel for the petitioner, Mr. Prasoon Sinha, learned Senior counsel representing the Patna Municipal Corporation and Mr. Anshay Bahadur Mathur learned counsel representing the Railways.
2. The present review petition has been filed for :
Patna High Court C. REV. No.183 of 2023(3) dt.08-08-2025 2/2 review/ recall of part of the judgment and order dated 05.07.2023 passed in CWJC No. 2399 of 2019 (Patna Sahib Infrastructure and Developers Pvt. Ltd. vs. The Patna Municipal Corporation & Ors.) passed by Hon'ble Mr. Justice Rajiv Roy, Specially Paragraph-52 to 57 to the extent where the Hon'ble Court has accepted the third submission of counsel of PMC and directed the petitioner to approach PMC for grant of no objection certificate along with all supporting documents and requisite fees.
3. Admit.
4. Pleadings to be exchanged in next six months.
5. Rule is made returnable within a period of one year.
(Rajiv Roy, J) Raj Ranjan/-
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