Ranjit Kumar Jha vs The State Of Bihar
2021 Latest Caselaw 5581 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA

                 Civil Writ Jurisdiction Case No.10599 of 2020
     ======================================================

Ranjit KUmar Jha S/o-Shri Jagta Nand Jha R/o-Village-Narar, P.S.-Narar,

Distirct-Madhubani

... ... Petitioner/s Versus

1. The State of Bihar through the Principal Secretary Food and Consumer

Protection Department, Govt. of Bihar, Patna.

2. The District Magistrate, Bhojpur.

3. The District Manager, SFC, Bhojpur.

4. The District Certificate Officer

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

For the Petitioner/s : Mr.Sanjay Kumar, Advocate For the Respondent/s : Mr. Arvind Ujwal, SC 4 Mr. U. P. Singh, AC to SC 4 For the BSFC : Mr. Anjani Kumar, Sr. Advocate Mr. Shailendra Kumar Singh, Advocate ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE S. KUMAR ORAL JUDGMENT

(Per: HONOURABLE THE CHIEF JUSTICE)

Date : 29-11-2021

Heard learned counsel for the parties.

Petitioner has prayed for following relief:-

"For issuance of appropriate writ, rule or direction

for quashing Certificate case no.02 of 2019 2020 and case

No.04 of 2019 2020 initiated by District Certificate Officer,

Bhojpur against petitioner and vide letter no.152 dated

11.09.2019 issued u/s 7 of PDR Act and informed to Patna High Court CWJC No.10599 of 2020 dt.29-11-2021

petitioner through District Certificate Officer, Madhubani

without certificate u/s 7 of PDR Act.

And any other relief / reliefs that the petitioner may be

found to be entitled to the facts and circumstances of the

present case."

Shri Shailendra Kumar Singh, learned counsel for the

respondents, states that the objection petition is already pending

with the District Certificate Officer, Bhojpur, who may be

directed to decide the same expeditiously.

Learned counsel for the petitioner concurs with such

submissions.

As such, petition is disposed of, on mutually agreeable

terms, with a direction to respondent no.4, namely, the District

Certificate Officer, Bhojpur to consider and decide the objection

petition expeditiously and preferably within a period of six

weeks.

Petitioner undertakes to appear before the said Officer

on 13.12.2021 at 10:30 a.m.

Petitioner undertakes to fully co-operate and not take

any unnecessary adjournment.

Liberty reserved to the petitioner to take recourse to

such other remedies as are otherwise available under law.

The petition stands disposed of in the aforesaid Patna High Court CWJC No.10599 of 2020 dt.29-11-2021

terms.

Interlocutory Application(s), if any, stands disposed of.

                                                 (Sanjay Karol, CJ)


                                                     ( S. Kumar, J)
Sanjay/-Ashwini
AFR/NAFR                NAFR
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Uploading Date          02.12.2021
Transmission Date       NA