M/S Hanumanji Mini Rice Mill vs The Bihar State Food And Civil ...
2021 Latest Caselaw 5253 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.10042 of 2020
     ======================================================

M/s Hanumanji Mini Rice Mill through its Proprietor Bablu Kumar, Male, aged about 32 years, S/o Sri Santosh Kumar Singh Resident of Rampur, P.s.- Sonhan, District- Kaimur

... ... Petitioner/s Versus

1. The Bihar State Food and Civil Supplies Corporation through its Managing Director, Bihar State Food Corporation Bhawan, Daroga Rai Path, Patna

2. The District Magistrate, Kaimur at Bhabhua

3. The District Manager Bihar State Food and Civil Supplies Corporation Ltd., Kaimur (Bhabhua)

4. The District Certificate Officer, Kaimur (Bhabhua)

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

For the Petitioner/s : Mr. Binod Kumar Sinha, Advocate For the Respondent/s : Mr. Alok Ranjan, A.C. to AAG-5 For the BSFC : Mr. Shailendra Kumar Singh, Advocate ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE S. KUMAR ORAL JUDGMENT (Per: HONOURABLE THE CHIEF JUSTICE)

Date : 16-11-2021

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

"For quashing of the auction notice dated 08.07.2020, published in Hindi daily Hindustan, inviting bidding for immovable property of the petitioner figured at Sl. No.13 under Mauza Sonhan, Saurudih, Kanpara Ujari and Rampur, Thana No.584,

72, 134, 106, 109, 133, 14, 46 and 18 admeasuring an area of 20 acres issued by respondent no. 2 vide memo no. 330/SFC dated 30.03.2020 which has been constituted the auction committee on the basis of Patna High Court CWJC No.10042 of 2020 dt.16-11-2021

certificate of circle officer, in pursuance of the letter no. 11061 dated 26.10.2019 and letter no. 10637 dated 17.10.2019 issued by the managing director SFC (respondent no.1) in view of the direction given by the Supreme Court in SLP (Cr.) NO. 1779 of 2016 and SLP (Cr.) No. 9196 of 2017 and /or for issuance of writ (s), direction (s), order (s) as your lordships may deem fit and proper."

Learned counsel for the petitioner seeks permission to

withdraw the present petition for the reason that the same has

become infructuous.

Permission granted.

Petition stands dismissed as withdrawn.

Interlocutory Application(s), if any, stands disposed

of.

(Sanjay Karol, CJ)

( S. Kumar, J) veena/PKP-

AFR/NAFR                NAFR
CAV DATE                NA
Uploading Date
Transmission Date       NA