Patna High Court - Orders
Dr. Maurya Vijay Chandra, Advocate, vs The State Of Bihar on 16 May, 2025
Author: Partha Sarthy
Bench: Partha Sarthy
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,
... ... Petitioner/s
Versus
The State of Bihar & Ors.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Dr. Maurya Vijay Chandra (In Person)
For the Respondent/s : Dr. K.N. Singh, ASGI
Ms. Iti Suman, CGC
Mr. Alok Kumar, CGC
Mr. Shivaditya Dhari Sinha, Advocate
Mr. Md. Khurshid Alam, AAG-12
For the A.A.I. : Mr. Sujeet Kumar Sinha, Advocate
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CORAM: HONOURABLE THE ACTING CHIEF JUSTICE
and
HONOURABLE MR. JUSTICE PARTHA SARTHY
ORAL ORDER
(Per: HONOURABLE THE ACTING CHIEF JUSTICE)
19 16-05-2025Heard the learned counsel for the parties.
2. With great consternation, we observe that though the affidavit filed on behalf of Respondent Nos. 3 and 4 list many measures undertaken for upgrading the skill of harnessing/harvesting mangoes, its packaging and, ultimately, exporting such mangoes, some with even GI Tags, but the ground reality is different and disturbing.
3. We would require an affidavit sworn by the Director of Horticulture with respect to the on going Patna High Court CWJC No.6109 of 2022(19) dt.16-05-2025 2/2 process for the present mango season, in terms of the orders passed by this Court, by the next date.
4. Re-notify on 20.06.2025.
(Ashutosh Kumar, ACJ) (Partha Sarthy, J) avinash/ Praveen-II U