Sonelal Sah vs The State Of Bihar
2021 Latest Caselaw 933 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.17262 of 2019
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Sonelal Sah, Son of Choudhary Sah, Resident of Village- Rampatti Paktola, Panchayat- Majhuliya, Block and P.S.- Dumra, District- Sitamarhi.

... ... Petitioner/s Versus

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

2. The District Magistrate, Sitamarhi, District- Sitamarhi.

3. The District Supply Officer, Sitamarhi.

4. The Sub Divisional Officer cum Licensing Authority, Sitamarhi Sadar, District- Sitamarhi.

5. The Block Supply Officer, Block- Dumra, District- Sitamarhi.

6. The Block Supply Officer, Block- Bathnaha, District- Sitamarhi.

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

For the Petitioner/s : Mr.Anil Chandra For the Respondent/s : Mr.Arvind Ujjwal (Sc4) ====================================================== CORAM: HONOURABLE MR. JUSTICE RAJENDRA KUMAR MISHRA ORAL JUDGMENT Date : 18-02-2021 Heard learned counsel for the petitioner and the learned

counsel appearing for the State.

2. This writ application, under Article 226 of the

Constitution of India, has been preferred against the order dated

22.07.2019 passed in Supply Appeal Case No. 06 of 2019 by the

Collector, Sitamarhi, (respondent no.2), dismissing the aforesaid

appeal of the petitioner affirming the order dated 18.07.2018, by

which, P.D.S. shop License No. 27 of 2017 of the petitioner was

cancelled by the Sub-Divisional Officer-cum-Licensing Authority,

Sadar, Sitamarhi.

Patna High Court CWJC No.17262 of 2019 dt.18-02-2021

3. The impugned appellate order is revisionable, under

Rule 32(V) of the Bihar Targeted Public Distribution System

(Control) Order, 2016, accordingly, the writ petition, filed on

behalf of the petitioner, is dismissed with liberty to prefer the

revision, under Rule 32(V) of the Bihar Targeted Public

Distribution System (Control) Order, 2016, within six weeks

before the appropriate forum and the same shall be disposed of

within a period of two months from the date of filing of revision

with copy of this order.

(Rajendra Kumar Mishra, J) Bhardwaj/-

AFR/NAFR                NAFR
CAV DATE
Uploading Date          20.02.2021
Transmission Date