Bchchu Prakash Madhukar vs The State Of Bihar
2021 Latest Caselaw 5928 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.1491 of 2021
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Bchchu Prakash Madhukar Son of Musafir Rai Resident of Village-Bhadwas, P.S. Mahua, District-Vaishali.

... ... Petitioner/s Versus

1. The State of Bihar thorugh the District Magistrate, Vaishali at Hajipur.

2. The Sub-Divisional Officer, Mahua District. Vaishali at Hazipur.

3. The Block Supply Officer Cum Assistant Sub-Divisional Officer, Mahua, District-Vaishali at Hazipur.

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

For the Petitioner/s : Mr. N.K. Agrawal, Sr. Advocate Ms. Preety Kunwar, Advocate Mr.Manoj Kumar Pandey For the Respondent/s : Mr. Arvind Ujjawal (SC-4) ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE S. KUMAR ORAL JUDGMENT (Per: HONOURABLE THE CHIEF JUSTICE)

Date : 07-12-2021

Heard learned counsel for the parties.

Petitioner has prayed for the following relief(s).

"1. That the present writ application is being filed on behalf of the petitioner for quashing the order contained in Memo No. 893 dated 10.08.2020 passed by the learned S.D.O. Vaishali at Hazipur by which the P.D.S. License no. 97/16 of the petitioner has been cancelled."

Learned counsel for the petitioner seeks permission to

withdraw the present petition reserving liberty to file an appeal

against the impugned order before the authority concerned for

redressal of the grievances.

Patna High Court CWJC No.1491 of 2021 dt.07-12-2021

Prayer allowed.

All issues on facts and law are left open.

The present application is, accordingly, disposed of as

withdrawn reserving liberty to the petitioner to file an

appropriate appeal before the appropriate authority within a

period of four weeks from today. If such an appeal is filed by

the petitioner within the stipulated time, the authority concerned

is directed to consider the same and dispose it of expeditiously

and preferably within a period of two months from the date of

its presentation.

If the appeal is preferred within the stipulated period,

the period for which the present petition remained pending

before this Court shall not be accounted for the purposes of

limitation.

While considering the appeal, authority concerned

shall take into account all materials available on record.

Needless to say that while considering such appeal,

principles of natural justice shall be followed and due

opportunity of hearing afforded to the parties.

If aggrieved by the said order, the petitioner shall

have liberty to approach this Court by way of separate

petition(s), if so required and desired.

Patna High Court CWJC No.1491 of 2021 dt.07-12-2021

Interlocutory application, if any, shall also stand

disposed of.

(Sanjay Karol, CJ)

( S. Kumar, J) veena/rajiv-

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