Subhash [email protected] Kumar vs The State Of Bihar And Ors
2022 Latest Caselaw 5347 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.22397 of 2018
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Subhash [email protected] Kumar S/o Sri Bindeshwari Ram Resident of Village- Bharrahi Bazar, Panchayat- Manikpur, P.S. Madhepura, District- Madhepura.

... ... Petitioner/s Versus

1. The State Of Bihar

2. The District Level Selection Committee, Madhepura through its Chairman.

3. The District Magistrate, Madhepura.

4. The sub-Divisional Officer, Madhepura

5. The Block Supply Officer, Madhepura, Madhepura.

6. Ashok Ram Son of Nunnu Lal Ram Resident of Village- Bharrahi Bazar, Panchayat- Manikpur, P.S. Madhepura, District- Madhepura.

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

For the Petitioner/s : Mr.Vijay Anand, Adv. For the Respondent/s : Mr. S. Raza Ahmad, Adv. For the respondent No. 6: Mr. Dinesh Prasad Verma, Adv. ====================================================== CORAM: HONOURABLE MR. JUSTICE ASHUTOSH KUMAR and HONOURABLE MR. JUSTICE NAWNEET KUMAR PANDEY ORAL JUDGMENT (Per: HONOURABLE MR. JUSTICE ASHUTOSH KUMAR) Date : 20-12-2022

Heard Mr. Vijay Anand, the learned Advocate

for the petitioner and Mr. Dinesh Prasad Verma for the

private respondent No. 6.

Regard being had to the nature of

controversy raised by the petitioner, and in view of the

notification dated 21.07.2022, issued by the government

in exercise of the powers conferred under Sections 3 and Patna High Court CWJC No.22397 of 2018 dt.20-12-2022

5 of the Essential Commodities Act, 1955, read with

Clause-36 of the Bihar Targeted Public Distribution

System (Control) Order, 2016, we direct that if a

suitable complaint/representation is made within a period

of 30 days before the Commissioner of the Division, he

shall look into the matter and after hearing all the

stakeholders, including respondent no. 6, shall pass a

final order within a further period of 60 days, giving

reason in support of the decision taken by him.

The order so passed by the authority shall be made

available to the petitioner as well as respondent no. 6

forthwith.

The writ petition stands disposed of accordingly.

(Ashutosh Kumar, J)

( Nawneet Kumar Pandey, J)

SONALI/-

Sharun/-

AFR/NAFR                NAFR
CAV DATE                NA
Uploading Date          21.12.2022
Transmission Date       NA