Shiv Shankar Singh vs The State Of Bihar Through The ...
2021 Latest Caselaw 6316 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                      Civil Writ Jurisdiction Case No.5247 of 2021

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Shiv Shankar Singh, S/o Late Lalita Singh, Resident of Village-Bhekas, P.S.- Bhabhua, District-Kaimur (Bhabhua).

... ... Petitioner/s

Versus

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

2. The Collector, Kaimur at Bhabhua.

3. The Sub Divisional Officer, Kaimur (Bhabhua).

4. The Block Supply Officer, Bhabhua

... ... Respondent/s

====================================================== Appearance :

For the Petitioner/s : Mr. N. K. Agrawal, Sr. Advocate

Ms. Preety Kunwar, Advocate

Mr. Dhananjaya Nath Tiwari, Advocate

For the Respondent/s : Mr. S. Raza Ahmad, AAG-5

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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):- Patna High Court CWJC No.5247 of 2021 dt.21-12-2021

After some argument, learned counsel for the

petitioner seeks permission to withdraw the present petition

reserving liberty to prefer revision before the appropriate

authority.

Prayer allowed.

He may do so within a period of four weeks.

Learned counsel for the State states that if any such

revision is preferred by the petitioner within the aforesaid

period, limitation shall not come in the way and the revision

shall be heard on merits, to be decided within a period of three

months from the date of its filing.

We only hope and expect the appropriate authority to

consider and decide the revision on its own merit and with

reasonable dispatch.

Patna High Court CWJC No.5247 of 2021 dt.21-12-2021

We clarify that we have not expressed any opinion on

facts and law. All issues are left open.

Learned counsel for the parties undertake not to take

any unnecessary adjournment in such proceedings.

The present petition stands disposed of with the

liberty aforesaid.

(Sanjay Karol, CJ)

( S. Kumar, J) Ashwini/Sujit AFR/NAFR CAV DATE Uploading Date 22.12.2021 Transmission Date