Ramugrah Paswan vs The State Of Bihar
2021 Latest Caselaw 5587 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.1034 of 2021
     ======================================================

Ramugrah Paswan, Son of Ramvrichh Paswan, Resident of Village - Dhanarua, P.S. Dhanarua, District - Patna.

... ... Petitioner/s Versus

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

2. The Sub-Divisional Officer, Masaurhi, Dist. Patna.

3. The Block Supply Officer cum Assistant District Supply Officer Masaurhi, District - Patna.

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

For the Petitioner/s : Shri N. K. Arora, Sr. Advocate Mr. Manoj Kumar Pandey, Advocate For the Respondent/s : Mr. Arvind Ujjwal, SC-4 ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE S. KUMAR ORAL JUDGMENT (Per: HONOURABLE THE CHIEF JUSTICE)

Date : 29-11-2021

The petitioner has prayed for the following relief/s :-

"for quashing of the order contained in Memo No. 241 dated 05.05.2020 passed by Respondent No.2, namely, the learned S.D.O., Masaurhi, Patna by which the P.D.S. License no.60/16 of the petitioner has been cancelled."

Learned counsel for the petitioner seeks permission to

withdraw the present petition reserving liberty to prefer

statutory appeal before the appropriate authority within a period

of four weeks.

Learned counsel for the State states that if any such Patna High Court CWJC No.1034 of 2021 dt.29-11-2021

appeal is preferred by the petitioner within the aforesaid period,

limitation shall not come in the way and the appeal shall be

heard on merits, to be decided within a period of three months

from the date of its filing.

Statement accepted and taken on record.

We only hope and expect the appropriate authority to

consider and decide the appeal on its own merit and with

reasonable dispatch.

We clarify that we have not expressed any opinion on

facts and law. All issues are left open.

Learned counsel for the parties undertake not to take

any unnecessary adjournment in such proceedings.

The present petition stands disposed of with the

liberty aforesaid.

Interlocutory Application(s), if any, stands disposed

of.

(Sanjay Karol, CJ)

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