M. K. ENTERPRISES Vs. STATE OF BIHAR

JUDGEMENT

(1.) In compliance of the direction contained in the first paragraph of the previous order dtd. 18/4/2023 by which the Joint Registrar (List), Patna High Court, Patna, was directed to initiate action against the officials who were all involved in not listing this matter on that day in spite of specific order dtd. 4/4/2023 whereby the District Magistrate, Saharsa, was directed to appear in person with complete record and to submit action taken report on the next date of hearing, the Joint Registrar (List) has submitted that the matter has been placed before the learned Registrar General for necessary action in the matter.

(2.) Under the circumstances, the learned Registrar General is hereby directed to submit action taken report in the matter within three months.

(3.) Heard learned counsel for the petitioner and learned counsel for the respondents.