Dhiraj Raj vs The State Of Bihar
2021 Latest Caselaw 6285 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.8042 of 2020
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Dhiraj Raj Son of Bhim Yadav Resident of Azawan, P.S. Naubatpur, District- Patna.

... ... Petitioner/s Versus

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

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

3. The Block Supply Officer cum Assistant District Supply Officer Danapur, District- Patna.

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

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

Date : 20-12-2021

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 petitioner for quashing the order dated 08.03.2020 passed by the learned S.D.O. Danapur by which the P.D.S. License No. 06/2019 of the petitioner has been canceled."

After the matter was heard for some time, Patna High Court CWJC No.8042 of 2020 dt.20-12-2021

learned senior counsel appearing on behalf of the petitioner,

under instructions, states that petitioner may be permitted to

prefer an appeal against the impugned order before the

Appellate Authority.

Permission granted.

Learned counsel for the respondents states that if

such an appeal is preferred within a period of four weeks

from today, the issue of limitation, if any, shall neither be

raised nor allowed to come in the way of adjudication of the

appeal on merits.

Statement accepted and taken on record.

As such, petition stands disposed of in the

following mutually agreeable terms:-

(a) Petitioner is permitted to prefer an appeal

within a period of four weeks from today;

(b) In the event of appeal being preferred within

a period of four weeks from today, the issue of limitation

shall not come in the way of adjudication of the appeal on

merits;

(c) Opportunity shall be granted to the parties to

place on record all essential documents and materials, if so

required and desired;

Patna High Court CWJC No.8042 of 2020 dt.20-12-2021

(d) Petitioner through learned counsel undertakes

to fully cooperate and not take unnecessary adjournment;

(e) The Appellate Authority shall decide the

appeal on merits, in compliance of the principles of natural

justice;

(f) The Appellate Authority shall pass a reasoned

and speaking order, within a period of eight weeks from the

date of filing of the appeal copy whereof be supplied to the

parties;

(g) Equally, liberty reserved to the parties to take

recourse to such other remedies as are otherwise available

in accordance with law;

(h) We are hopeful that as and when petitioner

takes recourse to such remedies, as are otherwise available

in law, before the appropriate forum, the same shall be dealt

with, in accordance with law and with reasonable dispatch;

(i) We have not expressed any opinion on merits

and all issues are left open;

(j) Liberty reserved to the petitioner to challenge

the order, before the appropriate forum, if required and

desired.

The instant petition sands disposed of in the Patna High Court CWJC No.8042 of 2020 dt.20-12-2021

aforesaid terms.

Interlocutory Application(s), if any, stands

disposed of.

(Sanjay Karol, CJ)

(S. Kumar, J) Amrendra/PKP AFR/NAFR CAV DATE Uploading Date 21.12.2021 Transmission Date