Ramashish Prasad Singh vs The State Of Bihar And Ors
2021 Latest Caselaw 5590 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                  Civil Writ Jurisdiction Case No. 21315 of 2018
     ======================================================

Ramashish Prasad Singh, Son of Ramkrishun Prasad Singh, Resident of Village-Amba, P.S. Alauli, District-Khagaria.

... ... Petitioner/s Versus

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

2. The Divisional Commissioner, Munger.

3. The District Magistrate, Khagaria.

4. The Collector, Khagaria.

5. The Sub-Divisional Officer, Khagaria.

6. The Block Supply Officer, Alauli, Khagaria.

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

For the Petitioner/s : Mr. N. K. Agrawal, Sr. Advocate Ms. Preety Kunwar, Advocate For the Respondent/s : Mr. Arvind Ujjwal, SC 4 ====================================================== CORAM: HONOURABLE MR. JUSTICE RAJAN GUPTA and HONOURABLE MR. JUSTICE MOHIT KUMAR SHAH ORAL JUDGMENT (Per: HONOURABLE MR. JUSTICE RAJAN GUPTA)

Date : 29-11-2021

Heard learned counsel for the parties.

Admittedly, against the order cancelling the licence, the

petitioner preferred an appeal before the Collector, Khagaria, the

same was dismissed. The petitioner thereafter preferred a revision

petition before the Divisional Commissioner, Munger. However,

he withdrew the same way back on 1st of November, 2017.

On due consideration of the matter, we find that apart

from the fact that the writ petition suffers from delay and laches, Patna High Court CWJC No.21315 of 2018 dt.29-11-2021

the very fact that the petitioner withdrew the revision from the

Court of Divisional Commissioner, Munger, there is no ground to

interfere in the matter.

The petition stands dismissed.

(Rajan Gupta, J)

(Mohit Kumar Shah, J)

P. Kumar/Anand Kr.

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