Shivani Kumari @ Shivani Devi vs The State Of Bihar, Through The ...
2021 Latest Caselaw 5932 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No. 4436 of 2021
     ======================================================

Shivani Kumari @ Shivani Devi, aged about 26 years, Male Daughter of Sharda Nand Prasad, Wife of Sharmendra Kumar, Resident of village - Fatehpur P.S. Nauatpur District- Patna at present Resident of Police Colony Danapur P.S. Khagaul District- Patna.

... ... Petitioner/s Versus

1. The State of Bihar, through the District Magistrate, Patna.

2. The Sub-Divisional Officer, Danapur, District- Patna.

3. The Block Development Officer cum Block supply Officer, Nauatpur, District- Patna.

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

For the Petitioner/s : Mr. Manoj Kumar Pandey, Advocate For the Respondent/s : Mr. S. Raza Ahmad, 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.

The present writ petition has been filed for quashing

the order dated 01.10.2020 passed by the Sub-Divisional Officer,

Danapur, whereby and where under the PDS license of the

petitioner bearing license No 13/2017 has been cancelled.

At the outset, learned counsel for the petitioner seeks

liberty to file appropriate appeal under Rule 32(iii) of the Bihar

Targeted PDS (Control) Order, 2016.

Learned counsel for the State has no objection.

Patna High Court CWJC No.4436 of 2021 dt.07-12-2021

Having regard to the facts and circumstances of the case,

we dispose off the present writ petition with liberty to the

petitioner to approach the appellate authority by filing appropriate

appeal against the aforesaid order dated 01.10.2020 and in case

such an appeal is filed within a period of four weeks from today,

the appellate authority shall consider the same on merits and

dispose off the same, in accordance with law, by a reasoned and a

speaking order, within a period of eight weeks, thereafter.

(Rajan Gupta, J)

(Mohit Kumar Shah, J)

P.Kumar/Anand Kr.

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