Binda Prasad vs The State Of Bihar
2021 Latest Caselaw 5442 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                  Civil Writ Jurisdiction Case No.6433 of 2020
     ======================================================

Binda Prasad Son of Late Bauri Singh @ Rameshwar Singh Residnet of Village-Nagarnausa, P.S.-Nagar-Nausa, District-Nalanda.

... ... Petitioner/s Versus

1. The State of Bihar through the District Magistrate, Nalanda, Bihar.

2. The Collector Cum District Magistrate, Nalanda.

3. The Sub-Divisional Officer (S.D.O.) Hilsa (Supply Division), District-

Nalanda.

4. The Block development Officer (B.D.O.), Nagarnausa, District-Nalanda.

5. The Executive Magistrate Cum Incharge Assistant District Supply Officer, Hilsa, District-Nalanda.

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

For the Petitioner/s : Mr. Md. Mokhtar Ansari, Advocate For the Respondent/s : Mr. S.Raza Ahmad (AAG-5) Mr. Alok Ranjan, AC to AAG-5 ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE S. KUMAR ORAL JUDGMENT (Per: HONOURABLE THE CHIEF JUSTICE)

Date : 23-11-2021 Heard learned counsel for the parties.

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

"1. For issuance of writ in the nature of writ of certiorari, mandamus or any other appropriate writ or writs, order or direction commanding the Respondents to restore the Patna High Court CWJC No.6433 of 2020 dt.23-11-2021

P.D.S. License No. 58/1984 to the petitioner by quashing the suspension order of License being cancelled by the S.D.O. Hilsa by Memo no.51 dated 07.01.2006 and ultimately S.D.O. Hilsa cancelled the License by Memo no.1330 dated 02.11.2006 (Annexure-3) and impugned order dated 06.06.2016 passed by the District Magistrate Nalanda in Supply Case no.70/ 2006 (Annexure-4) and also the impugned order dated 06.12.2019 (Annexure-6) passed by the Divisional Commissioner, Patna in Supply Revision Case no.142/2016 by which the learned District Magistrate and Commissioner of Divisional Commissionary Patna have been pleased to uphold the cancellation order passed by the S.D.O. Hilsa."

After the matter was heard for some time, learned

counsel for the petitioner, under instructions, seeks permission

to withdraw the present petition reserving liberty to file a fresh

petition, with better particulars, on the same and subsequent

cause of action, if so required and desired.

Permission granted with liberty as prayed for.

Liberty also reserved to the petitioner to make a

mention for listing of the petition on priority basis. As and

when any such mention is made, Registry shall take steps for

listing the petition at the earliest. Patna High Court CWJC No.6433 of 2020 dt.23-11-2021

Instant petition stands disposed of as withdrawn in

the aforesaid terms.

Interlocutory Application(s), if any, stands disposed

of.

(Sanjay Karol, CJ)

(S. Kumar, J) Amrendra/PKP AFR/NAFR CAV DATE Uploading Date 25.11.2021 Transmission Date