Shobha Kumari vs The District Magistrate
2021 Latest Caselaw 5700 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No. 10200 of 2020
     ======================================================

Shobha Kumari, aged about 29 years, Gender-Female Wife of Sri Rampravesh Mahto, Resident of Village- Gopinathpur, P.O.- Srisia Jagdishpur, P.S.- Baruraj, District- Muzaffarpur, Bihar.

... ... Petitioner/s Versus

1. The District Magistrate Muzaffarpur.

2. The District Magistrate cum Chairman, District Level Selection Committee, Muzaffarpur.

3. The District Supply Officer, Muzaffarpur.

4. The Sub- Divisional Officer, Muzaffarpur West, Muzaffarpur.

5. The Block Development Officer, Motipur, Muzaffarpur.

6. The Block Supply Officer, Motihari, Muzaffarpur.

7. Smt. Anju Kumari, aged about 34 years, Gender-Female, Wife of Sri Santosh Kumar Resident of Village- Bangrapatti, P.O.- Tola Muza, P.S.- Baruraj, District- Muzaffarpur.

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

For the Petitioner/s : Mr. Chandra Shekhar Singh, Advocate For the Respondent/s : Mr. Lalit Kishore, AG ====================================================== CORAM: HONOURABLE MR. JUSTICE RAJAN GUPTA and HONOURABLE MR. JUSTICE MOHIT KUMAR SHAH ORAL JUDGMENT (Per: HONOURABLE MR. JUSTICE RAJAN GUPTA)

Date : 30-11-2021

Heard learned counsel for the parties.

The present writ petition has been filed for quashing the

appointment/selection of the private respondent no. 7 as a PDS

dealer for the location Gram Panchayat Jataulia under the Motipur

Block of District Muzaffarpur. The petitioner has further prayed Patna High Court CWJC No.10200 of 2020 dt.30-11-2021

that after cancelling the selection of the private respondent no. 7 as

a PDS dealer, the petitioner be granted PDS licence.

At the outset, learned counsel for the petitioner seeks to

withdraw the present petition with liberty to approach the

concerned Divisional Commissioner by filing appropriate

representation/revision petition against the aforesaid decision of

the District Selection Committee headed by the District

Magistrate, Muzaffarpur.

Accordingly, we dispose of the present petition as not

pressed, however, with the aforesaid liberty and in case

appropriate representation/revision petition is filed by the

petitioner before the concerned Divisional Commissioner, within a

period of four weeks from today, the same shall be considered on

merits and disposed off within a period of eight weeks, thereafter.

(Rajan Gupta, J)

(Mohit Kumar Shah, J)

P. Kumar/Anand Kr.

AFR/NAFR CAV DATE Uploading Date Transmission Date