Shiv Narayan Sah vs The State Of Bihar
2022 Latest Caselaw 4489 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.8681 of 2022
     ======================================================

Shiv Narayan Sah, aged about 38 years, male, Son of Harilal Sah, Resident of Village- Satalakha Pathak Tola, Hussainpur, Police Station- Rahika, District- Madhubani.

... ... Petitioner/s Versus

1. The State of Bihar through the Principal Secretary, Department of Food and Civil Supply, Government of Bihar, Patna.

2. The Divisional Commission, Darbhanga.

3. The District Magistrate, Madhubani.

4. The Sub-Divisional Officer, Sadar, Madhubani.

5. The Block Supply Officer, Rahika, District- Madhubani.

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

For the Petitioner/s : Mr. Shailendra Kumar Jha, Adv. For the State : Mr. Upendra Pratap Singh, Adv. ====================================================== CORAM: HONOURABLE MR. JUSTICE ASHUTOSH KUMAR and HONOURABLE MR. JUSTICE JITENDRA KUMAR ORAL JUDGMENT (Per: HONOURABLE MR. JUSTICE ASHUTOSH KUMAR) Date : 12-08-2022

Heard Mr. Shailendra Kumar Jha, the learned

Advocate for the petitioner and Mr. Upendra Pratap Singh,

the learned counsel for the State.

2. Since the petitioner has not availed of the

appellate remedy, we are not inclined to entertain this

petition.

3. The petition is disposed off, but with an Patna High Court CWJC No.8681 of 2022 dt.12-08-2022

observation that in case an appeal is filed before the

appropriate authority, it shall be taken up for

consideration and after giving reasonable time to the

petitioner to represent his cause, a final order shall be

passed as far as possible within a period of sixty (60)

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

order. The order so passed by the appellate authority

shall contain reasons in support of the same.

4. The order passed by the appellate authority

shall be made available to the petitioner forthwith.

5. The petition stands disposed off

accordingly.

(Ashutosh Kumar, J)

(Jitendra Kumar, J) Praveen-II/-

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Uploading Date          16.08.2022
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