M/S Kundan Kumar (Civil And Electrical Contractor) vs. The State Of Bihar Through The Principal Secretary Shri Kumar Ravi Building Construction Department

MJC/2816/2025HC PatnaGSTCNR BRHC01083746202518 March 2026Bench: MR. JUSTICE A. ABHISHEK REDDY2 pages

AI SummaryRemanded

Facts

The petitioner, M/s Kundan Kumar (Civil and Electrical Contractor), filed a writ petition (C.W.J.C. No. 12913 of 2024) before the Patna High Court. The present case, Miscellaneous Jurisdiction Case No. 2814 of 2025, is a contempt petition. The petitioner alleges that the order passed by the High Court in the earlier writ petition on April 11, 2025, has not been complied with by the opposite parties, who include officials from the State of Bihar, Bihar State Building Construction Corporation Ltd., and the Bihar Goods and Services Tax Department. The contempt petition seeks to enforce the directions issued in the previous writ petition.

Held

The Court noted the submission made by the learned counsel for the petitioner. The petitioner's counsel stated that the order passed by the High Court in C.W.J.C. No. 12913 of 2024 dated 11.04.2025 has been complied with and the grievance of the petitioner has been redressed. Based on this submission from the petitioner's side, the Court found that the contempt proceedings were no longer necessary. The Court held that the contempt petition stands closed because the petitioner themselves submitted that their grievance has been redressed and the previous order has been complied with. No specific findings on the merits of the original writ petition or the alleged non-compliance were made in this order, as the matter was resolved based on the petitioner's statement.

Key Issues

1. Whether the order passed by this Court in C.W.J.C. No. 12913 of 2024 dated 11.04.2025 has been complied with by the opposite parties. Petitioner's Argument: The petitioner contends that the grievance raised in the earlier writ petition has been redressed and the order of the Court has been complied with by the opposite parties. Revenue/State's Argument: The judgment does not record any specific argument from the opposite parties regarding non-compliance. However, the submission made by the learned counsel for the petitioner implies that the opposite parties' actions or inactions were the subject of the contempt proceedings.

AI-generated summary — verify with the full judgment below

Cause title — parties, addresses and appearances

IN THE HIGH COURT OF JUDICATURE AT PATNA Miscellaneous Jurisdiction Case No.2814 of 2025 In Civil Writ Jurisdiction Case No.12913 of 2024 ====================================================== M/S Kundan Kumar (Civil and Electrical Contractor) having its Office at - Ramdayalu Nagar, P.S.-Sadar, P.O.-Ramana, District-Muzaffarpur through its authorized signatory Kundan Kumar Mishra @ Kundan Kumar. ... ... Petitioner/s Versus 1. The State of Bihar through the Principal Secretary Shri Kumar Ravi Building Construction Department New Secretariat, Government of Bihar, Patna. 2. Shri Kumar Ravi, Managing Director, Bihar State Building Construction Corporation Ltd., having its Office at - Shastri Nagar, P.S. - Shastri Nagar, District-Patna. 3. Shri Anil Kumar, Chief General Manager, Bihar State Building Construction Corporation Ltd., having its Office at - Shastri Nagar, P.s. - Shastri Nagar, District-Patna. 4. Shri Sunil Kumar, General Manager (North), Bihar State Building Construction Corporation Ltd., having its Office at - Shastri Nagar, P.S. - Shastri Nagar, District-Patna. 5. Shri Ashutosh, Deputy General Manager, Bihar State Building Construction Corporation Ltd., Project Implementation Unit, Mujaffarpur, having its office at - House of Nand Kishore Singh, Yadav Nagar, Bhagwanpur Chowk, P.S.-Bhagwanpur, District-Mujaffarpur. 6. Shri Anand Kishore, Secretary, Ministry of Finance, Finance Department, New Secretariat, Government of Bihar, Patna. 7. Shri Sanjay Kumar Singh, Commissioner, Bihar Goods and Services Tax, Kar Bhawan, Beer Chand Patel Marg, Government of Bihar, Patna. ... ... Opposite Party/s ====================================================== Appearance : For the Petitioner/s : Mr. Anurag Saurav, Adv. For the Opposite Party/s : Mr. Government Pleader 2 ====================================================== CORAM: HONOURABLE MR. JUSTICE A. ABHISHEK REDDY

ORAL ORDER 5 18-03-2026 Learned counsel appearing on behalf of the petitioner submits that the order passed by this Court in C.W.J.C. No. 12913 of 2024 dated 11.04.2025 have been complied with and the grievance of the petitioner has been Patna High Court MJC No.2814 of 2025(5) dt.18-03-2026 2/2 redressed.

Having regard to the same, the contempt stands closed.

Gauravkr/- (A. Abhishek Reddy , J) U

Reproduced from the public record of the Patna High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.