Gangiya Devi vs The State Of Bihar
2021 Latest Caselaw 5883 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                      Civil Writ Jurisdiction Case No.1564 of 2021

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Gangiya Devi, W/o Anup Mochi, Resident of Village- Pakahi, Jhajhara, P.s.

and Block- Kusheshwarsthan, Dist.- Darbhanga

... ... Petitioner/s

Versus

1. The State of Bihar through the Secretary, Food and Consumer Protection

Department, Patna

2. The Collector, Darbhanga

3. The Licensing Officer-cum-Sub Divisional Officer, Biraul, Darbhanga

4. District Supply Officer, Darbhanga

5. The Block Supply Officer, Kusheshwarsthan, Biraul, Darbhanga

6. The Sub Divisional Public Grievance Redressal Officer, Biraul, Darbhanga

... ... Respondent/s

====================================================== Appearance :

For the Petitioner/s : Mr. Kaushalesh Choudhary, Advocate

For the Respondent/s : Mr. S. Raza Ahmad, AAG-5

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CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE S. KUMAR

ORAL JUDGMENT

(Per: HONOURABLE THE CHIEF JUSTICE)

Date : 06-12-2021

Heard learned counsel for the parties.

The petitioner has prayed for the following relief/s :- Patna High Court CWJC No.1564 of 2021 dt.06-12-2021

Learned counsel for the petitioner states that the

petitioner be permitted to prefer an appeal in accordance with

law.

Liberty granted.

As such, the present petition stands disposed of with

the following terms :-

a) the petitioner shall prefer an appeal within a period

of four weeks from today which shall be considered and decided Patna High Court CWJC No.1564 of 2021 dt.06-12-2021

on merits in accordance with law and positively within the

statutory period of 60 days, failing which it shall be open for the

petitioner to approach the Court for the same and subsequent

cause of action;

b) the authority concerned shall pass a reasoned order

dealing with each one of the submissions made by the appellant

and copy whereof shall be supplied to the petitioner;

c) we clarify that we have not expressed any opinion

on facts and law. All issues are left open; and

d) learned counsel for the parties undertake not to take

any unnecessary adjournment in such proceedings.

Interlocutory Application(s), if any, stands disposed

of.

(Sanjay Karol, CJ)

Ashwini/Sujit ( S. Kumar, J) AFR/NAFR CAV DATE Uploading Date 10.12.2021 Transmission Date