Rakesh Kumar vs The State Of Bihar And Ors on 30 April, 2025

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Patna High Court - Orders

Rakesh Kumar vs The State Of Bihar And Ors on 30 April, 2025

Bench: Alok Kumar Sinha

                      IN THE HIGH COURT OF JUDICATURE AT PATNA
                              Civil Writ Jurisdiction Case No.13503 of 2015
                 ======================================================
                 Rakesh Kumar S/O Late Ranjan Lal, Resident of Ward No.-42, Amrudin Gali,
                 Nala Road, Near Dinkar Chauraha, P.S.- Kadam Kuan, District- Patna

                                                                             ... ... Petitioner/s
                                                    Versus
           1.    The State Of Bihar
           2.    The Collector-Cum-District Magistrate, Patna
           3.    The Senior Superintendent of Police, Patna
           4.    The City Superintendent of Police, Patna
           5.    The Office-in-charge, Kadam Kuan P.S., Dist.- Patna
           6.    The Circle Officer, Patna Sadar, Dist.- Patna
           7.    The Patna Municipal Corporation, Patna, through its Chief Executive
                 Officer, Budha Marg Patna
           8.    The Commissioner Patna, Municipal Corporation, Patna
           9.    The Executive Officer, Bankipur Circle, Municipal Corporation, Patna
           10. The Director Road Construction Department Govt. of Bihar Patna.
           11. The Managing Director, COMFED Cooperative Milk Produces Federation,
               Patna.

                                                           ... ... Respondent/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s   :      None
                 For the State          :      Mr. Madhav Pd. Yadav, GP-23
                                               Mr. Sanjay Kumar, AC to GP-23
                 For the PMC            :      Mr. Prasoon Sinha, Sr. Advocate
                                               Mr. Prabhat Kumar, Advocate
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE ALOK KUMAR SINHA
                                       ORAL ORDER

6   30-04-2025

No one appears on behalf of the petitioner.

2. Learned counsel for the respondent-State as well as Patna Municipal Corporation is present.

3. By the last order dated 15.04.2025, the petitioner had taken time to file rejoinder to the counter affidavit filed by the respondents. However, no rejoinder has been filed till today. Patna High Court CWJC No.13503 of 2015(6) dt.30-04-2025 2/2 On previous occasions also, the petitioner has not been sincere in pursuing this case, which is reflected by the order dated 21.03.2025.

4. For the aforesaid reasons, the present writ application is dismissed for non-prosecution.

(Alok Kumar Sinha, J) Anushka/-

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Patna High Court - Orders