Swami Jee Mini Rice Mill vs The State Of Bihar
2021 Latest Caselaw 6303 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.9982 of 2020
     ======================================================

Swami Jee Mini Rice Mill Diwane, Chand through its Proprietor Sunil Kumar Singh aged about 35 Years, Male, Son of Ramadhar Singh, resident of Village-Diwane, Post Saukhara, P.S.-Chand, District -Kaimur at Bhabua.

... ... Petitioner/s Versus

1. The State of Bihar through the Secretary of Food and Civil Supplies Department, Bihar, Government of Bihar, Patna.

2. The Director of Bihar State Food and Civil Supplies Corporation, Patna.

3. The District Manager of Bihar State Food and Civil Supplies Corporation Ltd. Kaimur at Bhabua.

4. The District Magistrate, Kaimur at Bhabua.

5. The Director of accountant Administration and Self Employment Cum Certificate Officer, Bhabua, District Kaimur at Bhabua.

6. The Director of D.R.D.A. Bhabua, District Kaimur at Bhabua.

7. The Deputy Development Commissioner, District Kaimur at Bhabua.

8. The Block Development Officer, Chand, Kaimur at Bhabua.

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

     For the Petitioner/s   :        Mr.
     For the Respondent/s   :        Mr. Arvind Ujjwal, S.C. 5
     For BSFC               :        Mr. Anjani Kumar, Sr. Advocate

Mr. Shailendra Kumar Singh, Advocate ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE S. KUMAR ORAL JUDGMENT (Per: HONOURABLE THE CHIEF JUSTICE)

Date : 21-12-2021

Heard learned counsel for the parties.

Petitioner has prayed for the following relief(s).

"i) For issuance of an appropriate writ/order/direction including a writ in the nature of the certiorari to quash the order dated 25.06.2020 as passed by the Patna High Court CWJC No.9982 of 2020 dt.21-12-2021

respondent no.6 by which the respondent no.6 has been passed an order without heard to the petitioner and reject the objection without discussed the raised objection of the petitioner and the warrant has recalled on same day in the light of order passed by this Hon'ble High Court in C.W.J.C. No. 235 of 2020.

ii) For issuance of a writ order of direction including a writ in the nature of mandamus commanding the respondents to no coercive action may be taken up against the petitioner during pendency of the present writ petition relating to the Certificate Case No. 01 of 2014-15.

iii) For grant of such relief(s), the petitioner would be found entitled to the facts and in the circumstances of the case."

Despite repeated calls, none has entered appearance

on behalf of petitioner.

Order dated 29.11.2021 also not complied with.

Even yesterday, none had entered appearance, when

the matter was called out.

The petition stands dismissed for default.

(Sanjay Karol, CJ)

( S. Kumar, J) Rajiv/veena-

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