Ram Naresh Singh vs The State Of Bihar
2021 Latest Caselaw 5215 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                      Civil Writ Jurisdiction Case No.9254 of 2020
     ======================================================

Ram Naresh Singh, aged about 65 years (Male), S/o Late Yamuna Singh, resident of village- Dulhin Bazar, P.S.- Dulhin Bazar, District- Patna.

... ... Petitioner/s

Versus

1. The State of Bihar through the Secretary, Food and Civil Supply Department, Government of Bihar, Patna.

2. The District Magistrate, Patna.

3. The Sub- Divisional Officer, Paliganj.

4. The Block Supply Officer, Dulhin Bazar, District- Patna.

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

For the Petitioner/s : Mr. Kalyan Shankar, Advocate Mr. Satyendra Kumar, Advocate For the Respondent/s : Mr. S. Raza Ahmad, AAG 5 with Md. Kamil Akhtar, 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 : 15-11-2021

Heard.

The petitioner is aggrieved by an order dated

30.09.2019 contained in Memo No. 487 passed in Case No. 03

of 2019 whereby and whereunder the PDS license of the

petitioner has been cancelled by the Sub Divisional Officer,

Paliganj.

Though the order is appellable under Rule 32(iii) of

the Bihar Targeted Public Distribution System (Control) Order, Patna High Court CWJC No.9254 of 2020 dt.15-11-2021

2016, but no appeal was preferred by the petitioner.

We feel that the matter needs to be heard by the

competent authority. The limitation prescribed under the Rule

for preferring the appeal has expired. The State has no serious

objection in case the petitioner files an appeal.

We, thus, dispose off this writ petition with a direction

that in case the petitioner prefers an appeal against the order

impugned within two weeks, the competent authority will

decide the same within four weeks without being impeded by

the issue of limitation.

The writ petition stands disposed off.

(Rajan Gupta, J)

(Mohit Kumar Shah, J)

J. Alam/-

AFR/NAFR
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Uploading Date       20.11.2021
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