Usha Kumari vs The State Of Bihar
2021 Latest Caselaw 5500 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.9223 of 2020
     ======================================================

Usha Kumari, Wife of Sri Ranjan Kumar, resident of Village - Navtoli, P.O.- Aurha, P.S.- Laukhi, District - Madhubani.

... ... Petitioner/s Versus

1. The State of Bihar through the Secretary, Food and Consumer Protection Department, Old Secretariat, Patna.

2. The District Magistrate cum Collector, Madhubani.

3. The District Supply Officer, Madhubani.

4. The Sub-Divisional Officer cum Licensing Authority, Phulparas, Madhubani.

5. The Block Supply Officer, Laukhi, Madhubani.

6. The S.P., Madhubani.

7. Shravan Kumar Sah, Son of Sri Rampukar Sah, resident of Village - Navtoli, P.O.- Aurha, P.S. Laukhi, District - Madhubani.

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

For the Petitioner/s : Mr. N. K. Agrawal, Sr. Advocate For the State : Mr. U. P. Singh, AC to SC 4 ====================================================== CORAM: HONOURABLE MR. JUSTICE RAJAN GUPTA and HONOURABLE MR. JUSTICE MOHIT KUMAR SHAH ORAL JUDGMENT (Per: HONOURABLE MR. JUSTICE RAJAN GUPTA)

Date : 24-11-2021

Heard.

Limited prayer made in this petition is that the

application made by the petitioner for grant of PDS license is

pending since long. However, no decision has been taken thereon.

We dispose off the petition with a direction that the

concerned authority shall decide the application of the petitioner at Patna High Court CWJC No.9223 of 2020 dt.24-11-2021

the earliest in any case not later than three weeks, if already not

decided.

(Rajan Gupta, J)

( Mohit Kumar Shah, J) Anjani/-

AFR/NAFR              NAFR
CAV DATE              N/A
Uploading Date        27.11.2021
Transmission Date     N/A