Patna High Court - Orders
Dr. Maurya Vijay Chandra, Advocate, vs The State Of Bihar on 27 June, 2025
Author: Ashutosh Kumar
Bench: Partha Sarthy, Ashutosh Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.6109 of 2022
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Dr. Maurya Vijay Chandra, Advocate, Son of Late Shiv Kumar Singh R/o 50
Mantessori School Lane, Boring Road, P.S. S. K. Puri, District and township
of Patna-800001, Bihar.
... ... Petitioner/s
Versus
1. The State of Bihar Through the Chief Secretary, Government of Bihar, Main
Secretariat, Patna-800015.
2. The Additional Chief Secretary, Revenue and Land Reforms Department,
Government of Bihar, Main Secetetariat, Patna-800015.
3. The Secreary, Agriculture Department, Government of Bihar, 3rd Floor,
Vikash Bhawan, New Secretariat, Patna-800015
4. The Director (Horticulture), 2nd Floor, Pant Bhawan, Bailey Road, Patna-
800015.
5. The Bihar Skill Development Mission (BSDM), through its Chief Executive
Officer A, Wing, Niyojan Bhawan. Near Custom Excise Service Tax Office,
Patna, Bihar 800001.
6. The Union of India, through The Secretary, Ministry of Commerce and
Industry, Goverment of India, Udyog Bhawan, New Delhi-110107, India.
7. Agricultural and Processed Food Products Export Development Authority
(APEDA), through its Chairman, 3rd Floor, NCUI Building3, siri
Institurional Area, August Kranti Marg, (OPP. Asiad Village), New Delhi-
110016. India.
8. The Airports Authority of India, through its Chairman, Rajiv Gandhi
Bhawan, Safdarjung Airport, New delhi-110003.
9. The Commissioner of Customs, 5th Floor, Central Revenue Building, Beer
Chand Patel Path, Patna, Bihar-800001.
10. The Secretary, Ministry of Agriculture and Farmers Welfare, Government of
India, Krishi Bhawan, New Delhi- 110001.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr.Dr. Maurya Vijay Chandra ( In Person )
For the UOI : Mr. Dr. K.N. Singh, ASG
Mr. Alok Kumar, CGC
Dr. Iti Suman, CGC
For State : Mr. Khushid Alam, AAG -12
For Respondent No. 8 : Mr. Sujeet Kumar Sinha, Adv.
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CORAM: HONOURABLE THE ACTING CHIEF JUSTICE
and
HONOURABLE MR. JUSTICE PARTHA SARTHY
ORAL ORDER
Patna High Court CWJC No.6109 of 2022(20) dt.27-06-2025
2/4
(Per: HONOURABLE THE ACTING CHIEF JUSTICE)
20 27-06-2025Pursuant to this Court's direction, an affidavit has been filed by the Director of Horticulture, Govt. of Bihar. The deponent reiterates that the respondents are sensitive to the requirements of export of mango and are conscious of the fact that initiatives are to be taken in mango season for the development of farmers as also to facilitate export of mangoes.
2. Some of the steps taken by the State have been listed in the affidavit which includes: ensuring that mango farmers are registered on APEDA's Mangonet Portal; awareness campaigns are organized for registration on Mangonet on respective districts; GAP training of farmers registered on Mangonet is to be conducted with support from ATMA and so and so forth.
3. Various other steps taken by the State in the Horticulture Department including the efforts made by the Bihar Agricultural Management & Extension Training Institute (BAMETI) have been listed in the affidavit. Patna High Court CWJC No.6109 of 2022(20) dt.27-06-2025 3/4
4. Mr. Maurya Vijay Chandra, the learned Advocate/petitioner has submitted that these communications have remained in paper only and have not been translated into reality or else the affidavit would have included the number of farmers registered on the Mangonet, the number of farmers who have been trained in different districts and the quantum of export of mangoes, which has taken place in the mango season this year.
5. This appears to be an oath against oath.
6. To avoid this, we direct Mr. Khurshid Alam, who has pointed out from one of the affidavits filed on behalf of the State that this is a vested interest litigation, to provide the details of the impact of the efforts taken by the Horticulture Department in the districts of Bhagalpur and West Champaran, for us to be satisfied that this is not just a paper-work but the promises are being brought to the ground.
7. Let such an affidavit with details of the two Patna High Court CWJC No.6109 of 2022(20) dt.27-06-2025 4/4 districts, which have been chosen by us randomly, be filed by the next date.
8. Re-notify the matter on 01.08.2025.
(Ashutosh Kumar, ACJ)
sunilkumar/- ( Partha Sarthy, J)
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