Digambar Paswan vs The State Of Bihar
2021 Latest Caselaw 1539 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                  Civil Writ Jurisdiction Case No.9957 of 2020
     ======================================================

Digambar Paswan, aged about 45 years, (Male), S/o Late Ramsharan Das Resident of Village- Sant Tola, P.O.- Kumaripur, P.S.- Manshi, District- Katihar.

... ... Petitioner/s Versus

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

2. The Collector, Katihar.

3. The Sub Divisional Officer, Katihar.

4. The Block Supply Officer, Mansahi, Katihar.

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

For the Petitioner/s : Mr. Dhananjaya Nath Tiwari, Advocate For the State : Mr. Alok Ranjan, AC to AAG 5 ====================================================== CORAM: HONOURABLE MR. JUSTICE AHSANUDDIN AMANULLAH ORAL JUDGMENT Date : 18-03-2021

The matter has been heard via video conferencing.

2. Heard Mr. Dhananjay Nath Tiwari, learned counsel

for the petitioner and Mr. Alok Ranjan, learned AC to AAG 5

for the State.

3. The petitioner has moved the Court for the

following relief:

"That the present writ application is being filed on behalf of the petitioner above named for setting aside the order contained in memo no. 251 dated 07.06.2020 passed by the learned S.D.O.-cum- Licensing Authority, Katihar by which he was pleased to cancelled the PDS license of the petitioner being license No. 01/1995 and further be pleased to restore the license and supply of the Patna High Court CWJC No.9957 of 2020 dt.18-03-2021

petitioner."

4. After some arguments, learned counsel for the

petitioner submitted that he may be permitted to move before

the Collector, Katihar by filing statutory appeal.

5. Learned counsel for the State does not oppose.

6. In view of the aforesaid, the application stands

disposed off with liberty aforesaid.

7. If the petitioner files appeal before the Collector,

Katihar within four weeks from today, the same shall be

considered on merits, in accordance with law.

(Ahsanuddin Amanullah, J)

Anjani/-

AFR/NAFR U T