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Prem Pratap Ray vs. The State Of Bihar

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MJC/1339/2025HC PatnaGSTCNR BRHC01036393202507 September 2026Bench: MR. JUSTICE RAJIV ROY2 pages

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Cause title — parties, addresses and appearances
IN THE HIGH COURT OF JUDICATURE AT PATNA Miscellaneous Jurisdiction Case No.1339 of 2025 In Civil Writ Jurisdiction Case No.4451 of 2024 ====================================================== Prem Pratap Ray son of Shri Ram Pratap Ray, Resident of Village-Raidih, P.O.-Meenopur, Police Station-Hazipur Sadar, District-Vaishali. ... ... Petitioner/s Versus 1. The State of Bihar Bihar. 2. Shri K. Senthil Kumar, the Principal Secretary, Planning and Development Department, Government of Bihar, Patna. 3. Shri Sanjay Kumar Singh, the Chief Engineer, Planning and Development Department, Vishweshraiya Bhawan, Bailey Road, Patna. 4. Shri Lallan Prasad, the Superintending Engineer, Local Area Circle, Muzaffaprur, Combined Building, Muzaffarpur. 5. Shri Anwar Hussain, the Executive Engineer, Local Area Engineering Organisation Works Division-01, Bettiah, West Champaran. ... ... Opposite Party/s ====================================================== Appearance : For the Petitioner/s : Mr. Suresh Kumar, Advocate For the Opposite Party/s : Mr. Standing Counsel 21 ====================================================== CORAM: HONOURABLE MR. JUSTICE RAJIV ROY

ORAL ORDER 11 07-09-2026 Heard the parties.

2.

The present application has been preferred: "for initiation of contempt proceeding against the contemnors/opposite parties for their willful disobedience of the order dated 06.09.2024 passed in CWJC No. 4451 of 2024. 3. Learned counsel for the petitioner submits that though the order has been passed by the Executive Engineer, Local Area Engineering Organisation, Work Division 1, Bettiah,

Patna High Court MJC No.1339 of 2025(11) dt.07-09-2026 2/2 West Champaran vide letter no. 1310 dated 30.05.2025 admitting the claim of the petitioner, as his GST number has presently be canceled, the payment could not be made. An appeal has already been preferred before the Appellate Tribunal in this regard.

4.

Learned State counsel submits that as and when the GST number is made available, immediate compliance will be done.

5.

Recording the positive statement of the learned State counsel and expecting the petitioner to submit GST number at an earliest. Once the GST number is submitted, the payment has to be made within a period of four weeks to avoid any adverse order.

6.

With the aforesaid observation, MJC No. 1339 of 2025 stands disposed of.

sanny/- (Rajiv Roy, 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.