Baidnath Ram vs The State Of Bihar
2021 Latest Caselaw 6375 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                     Civil Writ Jurisdiction Case No.5568 of 2021
     ======================================================

Baidnath Ram Son of Lakhan Ram Resident of Village - Khajura, P.O. - Banki, P.S. - Banki, District - Madhubani.

... ... Petitioner/s Versus

1. The State of Bihar

2. The Principal Secretary, Food and Civil Supply Department, Govt. of Bihar Patna

3. The District Magistrate-cum-Collector, Madhubani

4. The Sub-Divisional Officer, Jhanjharpur

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

For the Petitioner/s : Mr. Akash Chaturvedi, Advocate For the Respondent/s : Mr. U.P. Singh, AC to SC-4 ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE S. KUMAR ORAL JUDGMENT (Per: HONOURABLE THE CHIEF JUSTICE)

Date : 22-12-2021

Heard learned counsel for the parties.

Petitioner has prayed for the following relief(s):- Patna High Court CWJC No.5568 of 2021 dt.22-12-2021

After the matter was heard for some time, learned

counsel for the petitioner, under instructions, states that

petitioner shall be content if a direction is issued to the authority

concerned to consider and decide the representation which the

petitioner shall be filing within a period of four weeks from

today for redressal of the grievance(s).

Learned counsel for the respondents states that if

such a representation is filed by the petitioner, the authority

concerned shall consider and dispose it of expeditiously and

preferably within a period of two months from the date of its

filing along with a copy of this order.

Statement accepted and taken on record.

As such, petition stands disposed of in the following

terms:-

Patna High Court CWJC No.5568 of 2021 dt.22-12-2021

(a) Petitioner shall file a representation before the

authority concerned within a period of four weeks from today

for redressal of the grievance(s);

(b) The said authority shall consider and dispose it of

expeditiously by a reasoned and speaking order preferably

within a period of two months from the date of its filing along

with a copy of this order;

(c) Needless to add, while considering such

representation, principles of natural justice shall be followed

and due opportunity of hearing afforded to the parties;

(d) Equally, liberty is reserved to the petitioner to

take recourse to such alternative remedies as are otherwise

available in accordance with law;

(e) 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;

(f) Liberty reserved to the petitioner to assail the

order before the appropriate forum, if the need so arises

subsequently;

(g) We have not expressed any opinion on merits. All

issues are left open;

Patna High Court CWJC No.5568 of 2021 dt.22-12-2021

The petition stands 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 23.12.2021 Transmission Date