Patna High Court - Orders
Patna Young Mens Christian Association vs The State Of Bihar on 22 November, 2022
Author: Mohit Kumar Shah
Bench: Mohit Kumar Shah
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.16340 of 2021
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1. Patna Young Mens Christian Association Christ Church Compound,
Collectorate Road, P.S.- Gandhi Maidan, District- Patna, through its General
Secretary, Sunny Prakash.
2. Sunny Prakash Son of Late Satya Prakash Resident of Mohalla- Bans Kothi,
Christian Colony, Digha Ghat, Patna, P.O., P.S. and District- Patna- 800011.
... ... Petitioner/s
Versus
1. The State of Bihar through Collector, Patna, District- Patna.
2. The House Controller-Cum- Sub- divisional Magistrate, Patna Sadar,
District- Patna.
3. Diocese of Patna, Church of India, Christ Church Compound, Collectorate
Road, P.S.- Gandhi Maidan, District- Patna, through Reverent Dr. P.P.
Marandi, Vishop of Patna, Diocese.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr.Nawnit Kumar Tiwary
For the Respondent/s : Mr.Raj Kishore Roy ( Gp18 )
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CORAM: HONOURABLE MR. JUSTICE MOHIT KUMAR SHAH
ORAL ORDER
2 22-11-2022The learned counsel for the petitioners has submitted that the petitioners have filed a case under the provisions of the Bihar Building (Lease, Rent & Eviction) Control Act, 1982 bearing BBC Case No. 7/2021, which is pending before the learned Court of House Controller-cum-Sub- Divisional Officer, Patna Sadar, Patna, but since the petitioners are being deprived of the necessary civic amenities, the House Controller-cum-Sub- Divisional Officer, Patna Sadar, Patna i.e. the Patna High Court CWJC No.16340 of 2021(2) dt.22-11-2022 2/2 Respondent No. 2 herein be directed to consider this aspect of the matter and pass appropriate orders.
Having regard to the limited prayer made by the petitioners in the present writ petition, this Court deems it fit and proper to dispose of the present writ petition with liberty to the petitioners to file appropriate petition before the Respondent No. 2, in the aforesaid pending BBC Case No. 7/2021, for restoration of the necessary amenities and in case, such a petition is filed within a period of four weeks from today, appropriate orders shall be passed thereon, in accordance with law, forthwith.
The writ petition stands disposed of on the aforesaid terms.
(Mohit Kumar Shah, J) Ajay/-
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