Smt. Madhuri Devi vs The State Of Bihar
2021 Latest Caselaw 6310 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                  Civil Writ Jurisdiction Case No.20392 of 2021
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Smt. Madhuri Devi W/o Braj Kishore Singh Resident of Village Vishanpur, Gram Panchayat Paharpur, P.S.-Mahnar, District-Vaishali.

... ... Petitioner/s Versus

1. The State of Bihar through the Secretary, Food and Consumer Protection Department, Bihar, Patna.

2. The Collector, Vaishali at Hajipur.

3. The Sub-Divisional Officer, Mahnar, Vaishali.

4. The Block Supply Officer, Mahnar, Vaishali.

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

For the Petitioner/s : Mr.Shailendra Singh, Adv For the Respondent/s : Mr.Alok Ranjan, AC to AAG-5 ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE S. KUMAR ORAL JUDGMENT (Per: HONOURABLE THE CHIEF JUSTICE)

Date : 21-12-2021 Petitioner has prayed for the following relief(s):-

"That this writ petition is being filed on behalf of the petitioner for issuance of appropriate writ/writs, order/orders, directions to the respondents concerned for quashing of the order contained in memo no. 551/Aa dated 10.07.2021 passed by the learned Sub-Divisional Officer, Mahnar cum Licensing authority by which the PDS License of the petitioner being license no. 24/2016 has been suspended in contravention of Rule-28 of Bihar Targetted PDS Control Order, 2016 and further be pleased to restore the license and supply of the petitioner."

Learned counsel for the petitioner seeks permission to

withdraw this application.

Prayer is allowed.

Patna High Court CWJC No.20392 of 2021 dt.21-12-2021

This application is dismissed as withdrawn.

Interlocutory application, if any, shall also stand

disposed of.

(Sanjay Karol, CJ)

( S. Kumar, J) ranjan/-

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