Patna High Court
Bhola Singh vs The State Of Bihar on 17 April, 2021
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.10335 of 2020
In
Civil Writ Jurisdiction Case No.16480 of 2018
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Bhola Singh S/o Late Yugeshwar Singh R/o Village- Mohjamma, P.S.-
Mahua, Dist- Vaishali.
... ... Petitioner/s
Versus
1. The State of Bihar through the Revenue Secretary, Government of Bihar,
Patna.
2. The Commissioner, Tirhut Division, Muzaffarpur.
3. The Collector, Vaishali (Hajipur).
4. The Sub-Divisional Officer, Mahua, District Vaishali.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Anil Prasad Singh, Advocate
For the Respondent/s : Mr. Alok Ranjan, AC to AAG 5
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CORAM: HONOURABLE MR. JUSTICE VIKASH JAIN
ORAL JUDGMENT
Date : 17-04-2021
Heard learned counsel for the petitioner and learned
counsel for the State through video conference. Learned counsel for
the petitioner undertakes that all defects pointed out by the Stamp
Reporter shall be removed, and compliance with the conditions of the
notices of this Court with regard to acceptance of e-filing shall be
made, without delay immediately upon resumption of normal physical
functioning of the Court, and in any event within one month thereof.
2. The writ petition has been filed "for issuance of a writ in
nature of mandamus or any other appropriate writ/writs or
order/orders or direction/directions or circular/circulars to the
corresponding respondent, the Commissioner, Tirhut Division,
Muzaffarpur (Respondent No. 2) for directing to dispose of P.D.S.
Revision Case No. 51 of 2020 then and there which is pending in the
Court of Commissioner, Tirhut Division, Muzaffarpur (Respondent No.
2) by which the petitioner is much aggrieved."
3. Learned counsel for the petitioner states that the
Patna High Court CWJC No.10335 of 2020 dt.17-04-2021
petitioner has filed a revision being P.D.S. Revision Case No. 51 of 2020
before the Commissioner, Tirhut Division, Muzaffarpur (Respondent
No. 2) against the appellate order of the Collector, Vaishali affirming
the order of Sub-divisional Officer, Mahua cancelling the PDS Licence
of the petitioner contained in memo no. 66 dated 20.01.2015, which
however remains pending.
4. Learned counsel for the respondents appears and has
been heard.
5. Having regard to the nature of the prayer of the petitioner,
the writ petition is disposed of with a direction to the Commissioner,
Tirhut Division, Muzaffarpur (Respondent No. 2) to consider and
dispose of the P.D.S. Revision Case No. 51 of 2020, if still pending, on its
own merit and in accordance with law after grant of opportunity of
hearing to the petitioner, expeditiously and preferably within a period
of two months from the date of receipt/production of a copy of this
judgment. To enable disposal, the petitioner shall furnish his mobile
number and email ID to the respondents within a week from today.
6. It is made clear that in view of the ongoing Covid-19
pandemic, any correspondence between the parties may be made
through email and the petitioner shall be at liberty to request for
hearing through video conference.
7. Office shall follow-up to ensure that all defects are removed
and compliance with the notices of this Court are made by the
petitioner within the stipulated time provided in para 1 hereinabove,
failing which the matter shall be brought to the notice of this Court.
(Vikash Jain, J)
Chandran/-
AFR/NAFR NAFR
CAV DATE -
Uploading Date 19.04.2021
Transmission Date -
