Jitendra Ram vs The State Of Bihar
2021 Latest Caselaw 5934 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No. 3503 of 2021
     ======================================================

Jitendra Ram, aged about 48 years, Male Son of Ram Lakhan Ram, Resident of Village- Jamhour, P.S.- Aurangabad, District- Aurangabad (Bihar), Proprietor of M/s Maa Gyatri KSSSS Ltd. Jamhour, Aurangabad.

... ... Petitioner/s Versus

1. The State of Bihar through Director, Agriculture, Bihar, Patna.

2. The Director, Agriculture, Bihar, Patna.

3. The District Agriculture Officer, Aurangabad.

4. The Block Agriculture Officer, Jamhour, Aurangabad.

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

For the Petitioner/s : Mr. N. K. Agrawal, Sr. Advocate Mr. M. K. Pandey, Advocate For the Respondent/s : Mr. Sarvesh Kumar Singh, AAG 13 ====================================================== 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

The petitioner is aggrieved by the order dated

23.08.2020, passed by the District Agriculture Officer,

Aurangabad. Petitioner's grievance is that he was given only 24

hours to reply to the show cause notice. As there was delay in

replying to the same, the impugned order was passed without

assigning any reason except that the reply to the show cause notice

given, was not satisfactory.

We have perused the order. We find that the same is

non-speaking in nature. Thus, we deem it fit and proper to set Patna High Court CWJC No.3503 of 2021 dt.07-12-2021

aside the matter and remit it back to the concerned authority for

taking decision afresh after affording an opportunity of hearing to

the parties.

The writ petition stands allowed in the aforesaid terms.

(Rajan Gupta, J)

(Mohit Kumar Shah, J)

P.Kumar/Anand Kr.

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