AJAY KUMAR CHOUDHARY Vs. STATE OF BIHAR

JUDGEMENT

(1.) LEARNED counsel for the petitioner submits that during the pendency of the writ petition the same has become infructuous because of delay in consideration of the merits of the writ petition. He squarely blames the High Court in not deciding the matter within a reasonable time from the date of presentation thereof. He, therefore, wants the High Court to refund to the petitioner the fees paid by him to the High Court. It may be possible that this writ petition could be attended to by the High Court prior to this date. Many matters of 2004 have already been dealt within 2004 itself. It may be possible that the petitioner had been making request for early disposal. Be that as it may, it is true that the writ petition would not be attended to before today but then the High Court has not received the consideration against the court fees paid and, accordingly, the High Court is not in a position to refund the amount of the court fees. The amount of court fees has gone to the till of the State Government and admittedly the State Government is not at fault in not considering the writ petition at an early date.

(2.) IN view of the circumstances, the application is dismissed as not pressed.