Patna High Court - Orders
Radha Flour Mills Pvt. Ltd. And Anr vs The State Of Bihar Through Sri Pratyaya ... on 23 April, 2026
Author: Rajiv Roy
Bench: Rajiv Roy
IN THE HIGH COURT OF JUDICATURE AT PATNA
Miscellaneous Jurisdiction Case No.2198 of 2018
In
Civil Writ Jurisdiction Case No.12134 of 2015
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1. Radha Flour Mills Pvt. Ltd. and Anr S/o late Radha Krishan Sikaria R/o
Radha Nagar, Motihari, East Champaran.
2. Shambhu Nath Sikaria S/o late Radha Krishan Sikaria R/o Radha Nagar,
P.O. Motihari, District- East Champaran.
... ... Petitioner/s
Versus
1. The State Of Bihar Through Sri Pratyaya Amrit, I. A. S., Principal Secretary,
Department of Energy Son of not known to this petitioner Principal
Secretary, Department of Energy, Government of Bihar, Patna.
2. Sri Sandeep Kumar R. Pudukalkatti, IAS, Son of not known to this
petitioner The Chairman, North Bihar Power Distribution Company Limited
hereafter NBPDCL, Patna.
3. Mr. Prabhat Son of not known to this petitioner The Superintending Electric
Engineer H.T., North Bihar Power Distribution Company Limited, Patna.
4. Mr. Sanjay Kumar Sinha Son of not known to this petitioner The General
Manager, District Industry Center, East Champaran, Motihari.
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : None
For the State : Mr. Yogendra Prasad Sinha, AAG-7
For the NBPDCL : Mr. Anand Kumar Ojha, Sr. Advocate
: Mr. Abhishek Raj, Advocate
: Mr. Ashok Kumar Karna, Advocate
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CORAM: HONOURABLE MR. JUSTICE RAJIV ROY
ORAL ORDER
3 23-04-2026No one appears on behalf of the petitioner though Mr. Anand Kumar Ojha, learned Senior Counsel, representing the North Bihar Power Distribution Company Limited (henceforth for short 'NBPDCL') as also learned State counsel is present.
2. The present petition has been preferred for the grant of following relief(s):
Patna High Court MJC No.2198 of 2018(3) dt.23-04-2026 2/2 "to initiate a contempt proceeding against the respondents for willful disobedience of the order dated 27.11.2017 passed by the Hon'ble Court in CWJC No. 12134 of 2015."
3. Learned Senior Counsel representing the 'NBPDCL' has taken this Court to the show cause filed with reference to paragraph no.7 to show that as per the Industrial Incentive Policy, 2011, the re-consigned calculation has been made to satisfy the petitioner and the earlier calculation made has already been rectified.
4. The show cause was served upon learned counsel for the petitioner on 29.10.2018 and there is no rebuttal.
5. In that background, accepting the words of Mr. Anand Kumar Ojha, learned Senior Counsel, the petition stands disposed of.
(Rajiv Roy, J) vinayak/-
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