Pankaj Kumar vs The State Of Bihar Through The ...
2021 Latest Caselaw 5712 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.358 of 2021
     ======================================================

Pankaj Kumar, Male aged about 37 years, Son of Shri Devnarayan Yadav, Village - Amaha, Ward No. 07, P.S. - Amaha, Town and District-Supaul.

... ... Petitioner/s Versus

1. The State of Bihar through the Principal Secretary, Department of Food, Commerce and Consumer Affairs, Old Secretariat, Patna.

2. The Deputy Director, Food and Civil Supplies, Koshi Division, Saharsa.

3. The District Magistrate, Supaul, District- Supaul.

4. The District Supply Officer, Supaul, District- Supaul.

5. The Sub-Divisional Officer-cum-Licensing Authority, Supaul, District-

Supaul.

6. The Block Supply Office, Supaul, District- Supaul.

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

For the Petitioner/s : Mr. Mohit Agarwal, 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 25.02.2020 passed in Supply Appeal

Case No. 14 of 2019 by the District Magistrate, Supaul whereby

and where under the appeal filed by the petitioner has been

rejected and the order cancelling the PDS licence of the petitioner

passed by the Sub Divisional Officer, Supaul has been upheld, but

realizing the fact that there is a remedy of filing Patna High Court CWJC No.358 of 2021 dt.30-11-2021

representation/revision before 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 25.02.2020, 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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