Ruptara Devi vs The State Of Bihar
2021 Latest Caselaw 3339 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                  Civil Writ Jurisdiction Case No.9714 of 2020
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Ruptara Devi Wife of Amod Sukla Resident of Village- Bharatpur, P.O.- Adalpur, P.S.- Mahua, District- Vaishali.

... ... Petitioner/s

Versus

1. The State of Bihar Through the Principal Secretary, Food and Consumer

Protection Department, Government of Bihar, Patna.

2. The Director Bihar State Food and Civil Supplies Corporation Limited,

Government of Bihar, Patna.

3. The District Magistrate Vaishali.

4. The District Supply Officer Vaishali.

5. The Sub- Divisional Officer Mahua.

6. The Block Development Officer cum Block Supply Officer Mahua.

... ... Respondent/s

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Appearance :

For the Petitioner/s : Mr.Ansul, Advocate

For the Respondent/s : Mr. Anjani Kumar, AAG-4

Mr. Amit Kumar Jha, AC to AAG-4

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CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE S. KUMAR ORAL JUDGMENT (Per: HONOURABLE THE CHIEF JUSTICE)

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(The proceedings of the Court are being conducted by Hon'ble the Chief Justice/ Hon'ble Judges through Video Conferencing from their residential offices/residences. Also, the Advocates and the Staffs joined Patna High Court CWJC No.9714 of 2020 dt.13-07-2021

the proceedings through Video Conferencing from their residences/offices.)

Date : 13-07-2021

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

"i. To consider the case of the petitioner who is representing the plight of over hundreds residents under the Gram Panchayat Raj Singhara (South), wherein the residents and eligible ration card holders are being devoid of their share of ration since the month of March, 2020, due to the joint and colluded tactics of the concerned authorities and the Public distribution shop dealer, Shyam Babu Paswan and others, and due to which they are in immense pain and agony, which has added to the woes in this difficult time when COVID-19 pandemic has been taking toll globally.

ii) To direct respondent authorities to ensure steady and smooth supply of food grains and other consumables eligible to be distributed as ration to the valid card holders through the appointed PDS dealers and ensure constant checks upon the deliberate points, in order to minimize foul play and ensure that each eligible individual gets their fair share and no one starves or is devoid of their share.

Iii) To hold that the Respondent authorities are under obligation to keep a check on the effective running of the food supply system and that the officer concerned shall be liable if any irregularity is found in the said system."

In view of the stand taken by the State, whereby the

petitioner's grievances stand redressed, Shri Yogesh Chandra

Verma, learned Senior Advocate, in all fairness, does not press

the present petition, reserving liberty to initiate action, if so Patna High Court CWJC No.9714 of 2020 dt.13-07-2021

required, on a subsequent cause of action.

Petition stands disposed of with the liberty

aforesaid.

Interlocutory Application(s), if any, stands disposed

of.

(Sanjay Karol, CJ)

( S. Kumar, J) Ashwini/PKP/-

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