Shanti Devi vs The State Of Bihar
2021 Latest Caselaw 6343 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.4240 of 2021
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Shanti Devi, Wife of Kailash Sah, Resident of Village- Piprasi ward no. 3, Parasauni, P.O.- Piprasi, P.S.- Bagaha, District- West Champaran.

... ... Petitioner/s Versus

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

2. The District Magistrate, West Champaran.

3. The Sub Divisional Magistrate, Bagaha, West Champaran.

4. The Block Supply Officer, Piprasi, Bagaha.

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

For the Petitioner/s : Mr. Sanjeev Kumar Mishra, 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

Heard learned counsel for the parties.

Petitioner has prayed for the following relief(s):-

"1. That this writ petitioner is being filed with a prayer for issuance of an appropriate writ in the nature of certiorari quashing the order dated 17.12.2020 passed by the respondent no 3 by which the license no 02/2008 of the petitioner under public distribution system has been cancelled and the petitioner further prays to restore the license of the petitioner forthwith."

Patna High Court CWJC No.4240 of 2021 dt.21-12-2021

After the matter was heard for some time, learned

counsel appearing on behalf of the petitioner, under

instructions, states that petitioner may be permitted to prefer

an appeal against the impugned order before the Appellate

Authority.

Permission granted.

Learned counsel for the respondents states that if

such an appeal is preferred within a period of four weeks

from today, the issue of limitation, if any, shall neither be

raised nor allowed to come in the way of adjudication of the

appeal on merits.

Statement accepted and taken on record.

As such, petition stands disposed of in the following

mutually agreeable terms:-

(a) Petitioner is permitted to prefer an appeal within

a period of four weeks from today;

(b) In the event of appeal being preferred within a

period of four weeks from today, the issue of limitation shall

not come in the way of adjudication of the appeal on merits;

(c) Opportunity shall be granted to the parties to

place on record all essential documents and materials, if so Patna High Court CWJC No.4240 of 2021 dt.21-12-2021

required and desired;

(d) Petitioner through learned counsel undertakes to

fully cooperate and not take unnecessary adjournment;

(e) The Appellate Authority shall decide the appeal

on merits, in compliance of the principles of natural justice;

(f) The Appellate Authority shall pass a reasoned

and speaking order, within a period of eight weeks from the

date of filing of the appeal;

(g) Copy of the reasoned and speaking order passed

by the Appellate Authority shall be supplied to the parties;

(h) Equally, liberty reserved to the parties to take

recourse to such other remedies as are otherwise available in

accordance with law;

(i) We are hopeful that as and when petitioner takes

recourse to such remedies, as are otherwise available in law,

before the appropriate forum, the same shall be dealt with, in

accordance with law and with reasonable dispatch;

(j) We have not expressed any opinion on merits

and all issues are left open;

(k) Liberty reserved to the petitioner to challenge

the order, before the appropriate forum, if required and

desired.

Patna High Court CWJC No.4240 of 2021 dt.21-12-2021

The instant petition sands disposed of in the

aforesaid terms.

Interlocutory Application(s), if any, stands disposed

of.

(Sanjay Karol, CJ)

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