Kamal Kishor Mishra @ Kamal Kishor ... vs The State Of Bihar
2021 Latest Caselaw 5930 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                  Civil Writ Jurisdiction Case No. 6678 of 2021
     ======================================================

Kamal Kishor Mishra @ Kamal Kishor Jha, aged about 75 years, Male Son of Late Jay Govind Mishra, Resident of Village-Murli Chandwa, P.S.- Udakishunganj, District-Madhepura.

... ... Petitioner/s Versus

1. The State of Bihar through Principal Secretary, Food and Civil Supply Department, Government of Bihar, Patna.

2. The Principal Secretary, Food and Civil Supply Department, Government of Bihar, Patna.

3. The Director, Food and Civil Supply Department, Government of Bihar, Patna.

4. The Collector-Cum-District Magistrate, Madhepura, District-Madhepura.

5. The Sub Divisional Officer, Udakishunganj, District-Madhepura.

6. The Block Development Officer, Udakishungnaj, District-Madhepura.

7. The Block Supply Officer, Udakishungnaj, District-Madhepura.

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

For the Petitioner/s : Mr. Sharda Nand Mishra with Mr. Dhananjay Kumar Gupta, Advocates For the Respondent/s : Mr. S. Raza Ahmad, AAG 5 Mr. Anisul Haque, AC to AAG 5 ====================================================== CORAM: HONOURABLE MR. JUSTICE RAJAN GUPTA and HONOURABLE MR. JUSTICE MOHIT KUMAR SHAH ORAL JUDGMENT (Per: HONOURABLE MR. JUSTICE RAJAN GUPTA)

Date : 07-12-2021

Heard learned counsel for the parties.

Though, the present writ petition has been filed for

quashing the order dated 22.12.2020 passed in PDS License

Appeal No. 194/2020 by the District Magistrate, Madhepura

whereby and where under the appeal filed by the petitioner has Patna High Court CWJC No.6678 of 2021 dt.07-12-2021

been rejected and the order cancelling the PDS licence of the

petitioner bearing License No. 10/2010 passed by the Sub

Divisional Officer, Udakishunganj, District Madhepura has been

upheld, but realizing the fact that there is a remedy of filing

representation/revision before the concerned Divisional

Commissioner, learned counsel for the petitioner seeks liberty on

behalf of the petitioner to file appropriate representation/revision

petition before the concerned Divisional Commissioner.

Accordingly, the present writ petition stands disposed of

as not pressed, however, with the aforesaid liberty and in case

appropriate representation/revision petition is filed by the

petitioner against the aforesaid order dated 22.12.2020, before the

concerned Divisional Commissioner, within a period of four weeks

from today, the same shall be considered on merits and disposed

off within a period of eight weeks, thereafter.

(Rajan Gupta, J)

(Mohit Kumar Shah, J)

P.Kumar/Anand Kr.

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