Md. Irfan Hasan vs The State Of Bihar
2021 Latest Caselaw 5709 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                     Civil Writ Jurisdiction Case No. 9964 of 2020
     ======================================================

Md. Irfan Hasan, aged about 33 years, Male Son of Md. Ramjan Ali, Resident of village- Koilhara, P.S.- Madhuban, District- East Champaran.

... ... Petitioner/s Versus

1. The State of Bihar

2. The Collector cum District Magistrate, East Champaran, Motihari

3. The Sub Divisional Officer, Pakrideyal, East Champaran.

4. The Circle officer cum Block Supply Officer, Madhuban Pakrideyal, East Champaran.

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

For the Petitioner/s : Mr.Vijay Shankar Shrivastava, Advocate For the Respondent/s : Mr. S. Raza Ahmad, AAG 5 ====================================================== 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.

Though, the present writ petition has been filed for

quashing the order dated 29.11.2019 passed in Supply Case No.

12 of 2018 by the District Magistrate, East Champaran, Motihari

whereby and where under the appeal filed by the petitioner has

been rejected and the order cancelling the PDS licence of the

petitioner bearing License No. 122/07 passed by the Sub

Divisional Officer, Pakrideyal has been upheld, but realizing the

fact that there is a remedy of filing representation/revision before Patna High Court CWJC No.9964 of 2020 dt.30-11-2021

the concerned Divisional Commissioner, learned counsel for the

petitioner seeks liberty on behalf of the petitioner to file

appropriate representation/revision petition before the concerned

Divisional Commissioner.

Accordingly, the present writ petition stands disposed of

as not pressed, however, with the aforesaid liberty and in case

appropriate representation/revision petition is filed by the

petitioner against the aforesaid order dated 29.11.2019, 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.

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