Patna High Court
Ram Deepak Devi vs The State Of Bihar on 23 November, 2021
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.5912 of 2020
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Ram Deepak Devi, Wife of Deena Nath Singh, Resident of Village-Sathaura,
P.S.-Jitna, District- East Champaran.
... ... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary, Food and Civil Supply
Department, Govt. of Bihar, Patna.
2. The District Magistrate, East Champaran, Motihari.
3. The Sub-Divisional Officer, Sikrahana at Dhaka, P.S.-Dhaka, District-East
Champaran.
4. The Block Supply Officer, Bankatwa Block, District-East Champaran.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr.Md. Anisur Rahman, Advocate
For the Respondent/s : Mr.S. Raza Ahmad (AAG5)
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CORAM: HONOURABLE THE CHIEF JUSTICE
and
HONOURABLE MR. JUSTICE S. KUMAR
ORAL JUDGMENT
(Per: HONOURABLE MR. JUSTICE S. KUMAR)
Date : 23-11-2021
Heard learned counsel for the parties.
Petitioner has prayed for the following relief(s).
"(A) For issuance of appropriate writ/order or
direction quashing the order dated 29.11.2019
passed in supply Appeal no. 41/2019 filed by the
respondent no. 2 the District Magistrate, East
Champaran, Motihai by which the appeal filed by
the petitioner has been dismissed and the order
dated 1.6.2019 passed by the respondent no. 3 the
Sub Divisional Officer Sikrahna at Dhaka,
Cancelling the P.D.S. licence no. 20/2007-2008 of
the petitioner has been affirmed as contained in
Annexure-7 to this petition.
(B) For issuance of appropriate writ/order or
direction quashing the order issued under memo no.
134 dated 01.6.2019 by the Sub Divisional officer
Sikrahna at Dhaka District East Champaran by
which the licence no. 20/07-08 of fair price shop
Patna High Court CWJC No.5912 of 2020 dt.23-11-2021
under public Distribution system of the petitioner
has been concelled as contained in Annexure-6 to
this writ application.
(C) For issuance of appropriate writ / order or
direction commanding the respondents to restore
licence no. 20/2007-2008 under Public Distribution
system of the petitioner and to allow the petitioner
to run her said shop as usual.
(D)For any other relief /reliefs for which the
petitioner is found entitled the opinion of this
Hon'ble court."
Petitioner has approached this Court without availing
the statutory remedy of revision against the impugned order, as
such, liberty is granted to petitioner to file revision against the
impugned order before the Revisional Authority and if any such
revision is filed within 4 weeks, then revisional authority shall
condone the delay in filing the revision as the matter remain
pending before this Court and shall decide the revision petition
on its own merit preferably within 8 weeks from the date of its
filing.
With aforesaid liberty, the writ petition is disposed of.
(Sanjay Karol, CJ)
( S. Kumar, J)
Rajiv/veena-
AFR/NAFR NAFR
CAV DATE NA
Uploading Date
Transmission Date NA
