Friday, 15, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Mohammad Ashique Husain vs The State Of Bihar Through ...
2021 Latest Caselaw 6331 Patna

Citation : 2021 Latest Caselaw 6331 Patna
Judgement Date : 21 December, 2021

Patna High Court
Mohammad Ashique Husain vs The State Of Bihar Through ... on 21 December, 2021
          IN THE HIGH COURT OF JUDICATURE AT PATNA
                Civil Writ Jurisdiction Case No.5280 of 2021
     ======================================================

Mohammad Ashique Husain, S/o Hefajat Karim, Resident of Village- Parwaha, Ward No. 08, P.O.-Andauli, P.S.-Parihar, District-Sitamarhi.

... ... Petitioner/s Versus

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

2. The Sub-Divisional Officer, Sadar Sitamarhi.

3. The Circle Officer-cum-Block Supply Officer, Parihar, Sitamarhi.

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

For the Petitioner/s : Mr. Vijay Anand, 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 : 21-12-2021

Petitioner has prayed for the following relief(s):- Patna High Court CWJC No.5280 of 2021 dt.21-12-2021

After the matter was heard for some time, learned

counsel for the petitioner does not want to press the present

petition, reserving liberty to file an appeal 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

appeal is preferred by the petitioner within the aforesaid period,

limitation shall not come in the way and the appeal 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 appeal on its own merit and with

reasonable dispatch.

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.

Interlocutory application, if any, shall also stand Patna High Court CWJC No.5280 of 2021 dt.21-12-2021

disposed of.

(Sanjay Karol, CJ)

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

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IJJ

 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter