Vijay Prasad vs The State Of Bihar Through The ...
2021 Latest Caselaw 6448 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.7632 of 2021
     ======================================================

Vijay Prasad, aged about 60 years (Male), S/o Ganga Prasad Resident of Village - Mahsoni, P.S. - Piri Bazar, District- Lakhisarai.

... ... Petitioner/s Versus

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

2. The Collector, Lakhisarai.

3. The Sub-Divisional Officer, Lakhisarai.

4. The Block Supply Officer, Suryagarha, District- Lakhisarai.

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

For the Petitioner/s : Mr. N K Agrawal, Sr. Advocate with Ms. Preety Kunwar, Advocate Mr. Manoj Kumar Pandey, Advocate For the Respondent/s : Mr. U P Singh, AC to SC 4 ====================================================== 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

Heard learned counsel for the parties.

The present writ petition has been filed for quashing

the order dated 21.01.2021 passed by the Sub-Divisional Officer,

Lakhisarai whereby and where under the PDS license of the

petitioner bearing license No 46/1985 has been cancelled.

At the outset, learned counsel for the petitioner seeks

liberty to file appropriate appeal under Rule 32(iii) of the Bihar

Targeted PDS (Control) Order, 2016.

Learned counsel for the State has no objection.

Patna High Court CWJC No.7632 of 2021 dt.23-12-2021

Having regard to the facts and circumstances of the case,

we dispose off the present writ petition with liberty to the

petitioner to approach the appellate authority by filing appropriate

appeal against the aforesaid order dated 21.01.2021 and in case

such an appeal is filed within a period of four weeks from today,

the appellate authority shall consider the same on merits and

dispose off the same, in accordance with law, by a reasoned and a

speaking order, within a period of eight weeks, thereafter.

(Rajan Gupta, J)

(Mohit Kumar Shah, J)

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