Munni Kumar Singh vs The State Of Bihar
2021 Latest Caselaw 5451 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.5829 of 2020
     ======================================================

Munni Kumar Singh, S/o Late Ram Chhabila Singh, R/o Village- Fakuli, P.O.- Goraipur, P.S.- Awtar Nagar, Dist- Saran.

... ... Petitioner/s Versus

1. The State of Bihar through the Principal Secretary, Food and Civil Supplies, Bihar, Patna.

2. The District Magistrate cum Collector Saran at Chapra.

3. The Asst. Supply Officer, Sonepur, Saran.

4. The Sub Divisional Officer, Sonepur, Saran.

5. The Block Supply Officer, Sonepur.

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

For the Petitioner/s : Mr.Arun Kumar Singh, Advocate For the Respondent/s : Mr.Arvind Ujjwal (S.C.-4) ====================================================== 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).

"(i) To issuance of an appropriate writ/writs/order/orders/direction/directions in the nature of certiorari for quashing the order dated 03.07.2018 passed by the Collector-cum-District Magistrate Saran in Supply Appeal No. 56/2017 whereby and whereunder the license of petitioner has placed in cancellation without consideration of show cause reply and relevant material of records.

(ii) To any relief or reliefs for which the petitioner is found to be entitled in the acts and circumstances of the case.

Patna High Court CWJC No.5829 of 2020 dt.23-11-2021

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-

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