Bal Mukund Sah @ Wal Mukund Shah vs The State Of Bihar
2021 Latest Caselaw 5120 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.10032 of 2020
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Bal Mukund Sah @ Wal Mukund Shah, aged about 33 years, Gender-Male, Son of Late Ram Narayan Sah Resident of Village- Suhai, P.O.- Prem Nagar, P.S.- Dumra, District- Sitamarhi.

... ... Petitioner/s Versus

1. The State of Bihar through District Magistrate, Sitamarhi, Bihar.

2. The District Magistrate Sitamarhi-cum-Chairman, District Level Selection Committee, Sitamarhi.

3. The Sub Divisional Officer, Sitamarhi Sadar, Sitamarhi.

4. The District Food Supply Officer, Sitamarhi.

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

For the Petitioner/s : Mr.Abhishek, Adv.

For the Respondent/s : None ====================================================== CORAM: HONOURABLE MR. JUSTICE VIKASH JAIN ORAL JUDGMENT Date : 29-10-2021 Heard learned counsel for the petitioner and learned

counsel for the respondents through video conference. Learned

counsel for the petitioner hereby undertakes to remove all defects

pointed out by the Stamp Reporter as and when required. It is

accordingly directed that all defects pointed out by the Stamp

Reporter be removed within one month hereof.

The present writ petition has been filed for directing the

respondents for grant/transfer of license to the petitioner for the

Public Distribution System shop on compassionate ground as his

father was running the P.D.S. shop having a valid license, and

alternatively, for a direction to the respondents to decide the Patna High Court CWJC No.10032 of 2020 dt.29-10-2021

application dated 28.08.2019 (Annexure-3) filed by the petitioner

which is pending before the respondent authorities for

grant/transfer of the license to the petitioner for running a shop

under the Public Distribution (Control) Order, 2016.

Learned counsel for the petitioner states that pursuant to

the death of his father on 23.06.2019, he applied for grant/transfer

of P.D.S. license bearing no. 21/2007 (Annexure-1) valid upto the

year 2022 on compassionate ground. It is stated that even after

lapse of more than two years since the application was submitted

on 28.08.2019 (Annexure-3), the same remains pending.

None appears on behalf of the respondents when the

matter is called.

Having regard to the nature of grievance of the petitioner,

this Court is of the view that the ends of justice will be met by

directing the Sub Divisional Officer, Sitamarhi Sadar, Sitamarhi

(Respondent No. 3) to consider and take steps for expeditious

disposal of the petitioner's application (Annexure-3), if still

pending, after grant of opportunity of hearing to the petitioner in

accordance with law, and in any event within a period of four

months from the date of receipt/production of a copy of this

judgment.

Patna High Court CWJC No.10032 of 2020 dt.29-10-2021

With the aforementioned observations and directions,

this writ petition stands disposed of.

Office shall follow-up to ensure that all defects are

removed and compliance with the notices of this Court are made

by the petitioner within the stipulated time provided in para 1

hereinabove, failing which the matter shall be brought to the notice

of this Court.

(Vikash Jain, J) rishi/-

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Uploading Date          01.11.2021
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