Indrajeet Baitha vs The State Of Bihar
2021 Latest Caselaw 4089 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No. 11182 of 2019
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Indrajeet Baitha S/o Late Guru Chandan Baitha Resident of Kesariya, P.s.- Sikarpur, Distt.- West Champaran

... ... Petitioner/s Versus

1. The State of Bihar through the Secretary Food and Civil supply, Govt. of Bihar, New secretariat, Patna

2. The District Magistrate West Champaran, Bettiah

3. The Sub Divisional Officer Narkiyatiaganj Bettiah, West Champaran

... ... Respondent/s ====================================================== Appearance :

For the Petitioner/s : Mr.Sanjeev Kumar Mishra, Adv For the Respondent/s : Mr.Alok Ranjan, AC to AAG-5 ====================================================== CORAM: HONOURABLE MR. JUSTICE S. KUMAR ORAL JUDGMENT Date : 13-08-2021 Heard learned counsel for the parties.

Petitioner has prayed for the following relief(s):-

"i. For issuance of an appropriate writ in the nature of Certiorari quashing the order contained in memo no. 691 dated 08.10.2012 passed by Respondent No. 3 by which the license no. 102/2007 of the petitioner under public distribution system has been cancelled.

(ii) For quashing the order dated 16.03.2019 whereby the appeal made by the petitioner has been rejected."

Petitioner has approached this Court without availing

the statutory remedy of revision against the impugned appellate

order, as such, liberty is granted to petitioner to file revision

against the appellate order before the Revisional Authority, and

if any, such Revision is filed within 3 weeks, then Revisional

Authority shall condone the delay in filing the revision petition Patna High Court CWJC No. 11182 of 2019 dt.13-08-2021

and shall decide the revision petition preferably within 8 weeks

from the date of its filing on its own merit.

This court has not expressed any opinion on the merit

of the claim of the petitioner and same is to be decided by the

Revisional Authority in accordance with law.

With aforesaid liberty, the writ petition is disposed of.

(S. Kumar, J)

Rajiv/veena-

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