Binda Prasad Singh vs The State Of Bihar
2021 Latest Caselaw 5711 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.1630 of 2021
     ======================================================

Binda Prasad Singh, aged about 71 years, Gender-Male, Son of Late Hoti Lal Singh, Resident of Village-Daudnagar, Post Office Chakgadho, Police Station-Bidhupur, District-Vaishali.

... ... Petitioner/s Versus

1. The State of Bihar.

2. The District Magistrate, Vaishali, Hajipur.

3. The District Supply Officer, Vaishali, Hajipur.

4. The Assistant, District, Supply Office,Vaishali, Hajipur.

5. The District Manager, Bihar State Food Corporation, Vaishali, Hajipur.

6. The Sub-Division al Officer, Hajipur, District, Vaishali.

7. Hariwansh Rai, Son of Late Gadi Rai, Resident of Village-Damaipatli Madanipur Dandnagar, Police Station Biddupur, District-Vaishali.

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

For the Petitioner/s : Mr. Najmul Hoda, 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

order dated 06.07.2020 passed by the Sub-Divisional Officer,

Hajipur, District- Vaishali, whereby and where under the PDS

license of the petitioner bearing license No 25/16 dated 16.06.2016

has been cancelled.

Patna High Court CWJC No.1630 of 2021 dt.30-11-2021

At the outset, learned counsel for the petitioner seeks

liberty to file appropriate appeal under Rule 32(iii) of the Bihar

Targeted PDS (Control) Order, 2016.

Learned counsel for the State has no objection.

Having regard to the facts and circumstances of the case,

we dispose off the present writ petition with liberty to the

petitioner to approach the appellate authority by filing appropriate

appeal against the aforesaid order dated 06.07.2020 and in case

such an appeal is filed within a period of four weeks from today,

the appellate authority shall consider the same on merits and

dispose off the same, in accordance with law, by a reasoned and a

speaking order, within a period of eight weeks, thereafter.

(Rajan Gupta, J)

(Mohit Kumar Shah, J)

P. Kumar/ Anand Kr.

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