Jagmohan Lal vs The State Of Bihar Through The ...
2021 Latest Caselaw 5936 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                     Civil Writ Jurisdiction Case No. 4434 of 2021
     ======================================================

Jagmohan Lal, Male aged about 54 years, Son of Late Dhenuki Sah, Resident of Village - Gudari Bazar, Salapatganj, P.O. Chapra, P.S. Bhagwan Bazar, District- Saran at Chapra.

... ... Petitioner/s Versus

1. The State of Bihar through the Chief Secretary, Government of Bihar, Patna.

2. The Principal Secretary, Consumer and Food Protection Department, Government of Bihar, Patna.

3. The District Magistrate, Saran at Chapra, District - Saran at Chapra.

4. The District Supply Officer, Saran at Chapra, District- Saran at Chapra.

5. The Sub - Divisional Officer, Sadar Chapra, District- Saran at Chapra.

6. The Block Development Officer, Sadar Chapra, District - Saran at Chapra.

7. The Block Supply Officer, Sadar Chapra, District- Saran at Chapra.

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

For the Petitioner/s : Mr. Shashi Bhushan Kumar Manglam, Advocate For the Respondent/s : Mr. Upendra Pratap Singh, AC to SC 4 ====================================================== 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

02.03.2020, passed by the Sub Divisional Officer, Sadar Chapra,

District- Saran at Chapra. 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.

Patna High Court CWJC No.4434 of 2021 dt.07-12-2021

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

speaking in nature. Thus, we deem it fit and proper to set 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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