M/S Kumar Rice Mill vs The State Of Bihar
2021 Latest Caselaw 6315 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.19495 of 2019
     ======================================================

M/s Kumar Rice Mill through its proprietor Dhirendra Kumar Singh, Gender Male, Aged about 39 years, Son of Sri Shankar Dayal Singh, Resident of Village Chhotaka Bahera, P.S. Amas, District Gaya.

... ... Petitioner/s Versus

1. The State of Bihar through Secretary Food and Civil Supply, Government of Bihar, Patna.

2. District Magistrate, Gaya.

3. Sub-Divisional Magistrate, Sadar Gaya.

4. Bihar State Food and Civil Supply Corporation Limited, Patna through its Managing Director, Bihar State Food and Civil Supply Corporation Limited, Patna.

5. District Manager, Bihar State Food Corporation, Gaya.

6. Assistant Manager, Bihar State Food Corporation, Sherghati, Gaya.

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

For the Petitioner/s : Mr. Jitendra Prasad Singh, Advocate For the State : Mr. Vishwambhar Prasad, AC to AAG 5 For the BSFC : Mr. Anjani Kumar, Sr. Advocate with Mr. Shailendra Kr. Singh with Mr. Utkarsha Utpal, Advocates ======================================================= CORAM: HONOURABLE MR. JUSTICE RAJAN GUPTA and HONOURABLE MR. JUSTICE MOHIT KUMAR SHAH ORAL JUDGMENT (Per: HONOURABLE MR. JUSTICE RAJAN GUPTA)

Date : 21-12-2021

Heard learned counsel for the parties.

Premises where Rice Mill of the petitioner is situated,

was sealed by the authority on the ground that there were overdue

amount pending against him. The said premises was sealed way

back in the year 2013.

Patna High Court CWJC No.19495 of 2019 dt.21-12-2021

The stand of the petitioner today is that the matter has

been adjudicated upon and it has been found by the sole Arbitrator

that nothing is due towards the petitioner's Mill. His grievance is

that despite this award his premises has not been unsealed.

The petition is disposed off with observation that in case

the petitioner files representation before the District Magistrate,

Gaya within two weeks, he shall take a decision thereon within

four weeks thereafter by passing a speaking order and copy

whereof shall be supplied to the petitioner forthwith.

(Rajan Gupta, J)

( Mohit Kumar Shah, J)

Anjani/-

AFR/NAFR
CAV DATE              N.A.
Uploading Date        22.12.2021
Transmission Date     N.A.