Citation : 2022 Latest Caselaw 4741 Patna
Judgement Date : 2 December, 2022
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.19301 of 2017
======================================================
Navin Kumar Yadav Son of Late Chandrika Prasad Yadav Resident of Village Yadav Nagar Leela, P.S. Bhawanipur, District Purnea.
... ... Petitioner/s Versus
1. The State Of Bihar, through the Principal Secretary, Food & Consumer Protection, Govt. of Bihar, Patna.
2. The District Magistrate cum Collector, Purnea.
3. The Sub-Divisional Officer, Dhamdaha, Purnea.
4. The District Supply Officer, Purnea.
5. The Block Supply Officer, Purnea.
... ... Respondent/s ====================================================== Appearance :
For the Petitioner/s : Mr.Sanjeev Kumar Mishra, Advocate For the State : Mr.Uday Pratap Singh, Advocate ====================================================== CORAM: HONOURABLE MR. JUSTICE ASHUTOSH KUMAR and HONOURABLE MR. JUSTICE NAWNEET KUMAR PANDEY ORAL JUDGMENT (Per: HONOURABLE MR. JUSTICE ASHUTOSH KUMAR)
Date : 02-12-2022
Heard Mr. Sanjeev Kumar Mishra, learned
Advocate for the petitioner and Mr. Uday Pratap Singh
for the State.
The petitioner's licence was suspended in the
year 2007, which was ultimately cancelled and the
appeal against such order of cancellation also stood
dismissed in the year 2008.
The petitioner had been a licensee of an Patna High Court CWJC No.19301 of 2017 dt.02-12-2022
earlier Control Order.
The afore-noted orders had been challenged
by the petitioner in the year 2017.
There is no good reason for us to interfere
with those orders after such a long delay, more so, when
a new control order, namely, Bihar Targeted Public
Distribution System (Control) Order, 2016 is in
operation.
This inordinate delay in approaching the
Court prompts us to dismiss the petition.
The petition stands dismissed.
(Ashutosh Kumar, J)
(Nawneet Kumar Pandey, J)
HR/Sonali/-
AFR/NAFR NAFR CAV DATE NA Uploading Date 07.12.2022 Transmission Date NA
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