Vindeshvar Jha vs The State Of Bihar
2021 Latest Caselaw 6430 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                      Civil Writ Jurisdiction Case No.7470 of 2021

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Vindeshvar Jha, aged about 86 years, male, Son of Devkrishna Jha, resident of Village Jadopatti Jaideopatha, Police Station- Ghanshyampur, District Darbhanga.

... ... Petitioner/s Versus

1. The State of Bihar through the District Magistrate, Darbhanga.

2. The District Magistrate, Darbhanga.

3. The District Supply Officer, Darbhanga, District Darbhanga.

4. The Licensing Officer-cum-Sub Divisional Officer, Biraul, Sub Division Biraul, District - Darbhanga.

5. The Block Supply Officer, Ghanshyampur Block, District Darbhanga.

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

For the Petitioner/s : Mr. Ravindra Nath Dubey, Advocate For the Respondent/s : Mr. S Raza Ahmad, AAG 5 with Mr. Vishwambhar Prasad, Advocate Mr. Alok Ranjan, AC to AAG 5 ====================================================== CORAM: HONOURABLE MR. JUSTICE RAJAN GUPTA and HONOURABLE MR. JUSTICE MOHIT KUMAR SHAH ORAL JUDGMENT (Per: HONOURABLE MR. JUSTICE RAJAN GUPTA)

Date : 23-12-2021

The present writ petition has been filed for quashing the

order bearing Memo No. 459(Go) dated 03.04.2020 passed by the

Sub-Divisional Officer, Biraul, Sub Division Biraul, District-

Patna High Court CWJC No.7470 of 2021 dt.23-12-2021

Darbhanga, whereby and where under the license of the petitioner

for running P.D.S. shop has been cancelled.

The short issue raised by the petitioner is that merely,

two days' notice dated 19.03.2020, was issued to the petitioner,

hence, the time granted to the petitioner for replying to the show

cause notice was grossly insufficient, which amounts to violation

of the principles of natural justice, thus, the order of cancellation

is bad in law.

The learned counsel for the respondent State has not

disputed the position as is existing in law.

We have heard the learned counsel for the parties and

we find that admittedly, only two days' time was granted to the

petitioner to file his reply to the show cause notice which, in the

opinion of this Court, is absolutely insufficient. This aspect of the

matter has already been decided in a catena of decisions by this

Court, one of such order being the one reported in 2013(1) PLJR

718 (Smt. Fulpati Devi vs. The State of Bihar & ors.).

For the reasons mentioned herein above, the writ

petition is allowed and the order bearing Memo No. 459(Go) dated

03.04.2020 passed by the Sub-Divisional Officer, Biraul, Sub

Division Biraul, District- Darbhanga, is quashed, however, with

liberty to the Sub-Divisional Officer, Biraul, Sub Division Biraul, Patna High Court CWJC No.7470 of 2021 dt.23-12-2021

District- Darbhanga, to proceed further in the matter in accordance

with law.

(Rajan Gupta, J)

(Mohit Kumar Shah, J)

P. Kumar

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