Vijay Paswan vs The State Of Bihar
2022 Latest Caselaw 1009 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.20431 of 2021
     ======================================================

Vijay Paswan, S/o Sri Subodh Paswan, R/o Village- Singwari, P.S.- Katra, District- Muzaffarpur.

... ... Petitioner/s Versus

1. The State of Bihar through the Secretary, Food and Consumer Protection Department, Patna.

2. The Collector, Muzaffarpur.

3. The Sub- Divisional Officer, East Muzaffarpur.

4. The Block Supply Officer, Katra, Muzaffarpur.

... ... Respondent/s

====================================================== Appearance :

For the Petitioner/s : Mr. Dudh Nath Singh, Advocate For the Respondent/s : Mr.Arvind Ujjwal (SC4) ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE S. KUMAR ORAL JUDGMENT (Per: HONOURABLE THE CHIEF JUSTICE) ======================================================= (The proceedings of the Court are being conducted by Hon'ble the Chief Justice/ Hon'ble Judges through Video Conferencing from their residential offices/residences. Also, the Advocates and the Staffs joined the proceedings through Video Conferencing from their residences/offices.) =======================================================

Date : 08-02-2022

Heard learned counsel for the parties.

The petitioner has prayed for the following relief/s :- Patna High Court CWJC No.20431 of 2021 dt.08-02-2022

Patna High Court CWJC No.20431 of 2021 dt.08-02-2022

Learned counsel for the petitioner states that Patna High Court CWJC No.20431 of 2021 dt.08-02-2022

petitioner's appeal being Appeal No.45/PDS/2021-22 is

pending consideration before the Appellate Authority and

petitioner shall be content if a direction is issued for

expeditious disposal of the same.

Learned counsel for the respondents states that the

aforesaid appeal shall be considered and decided within the

statutory period.

Statement accepted and taken on record.

As such, petition stands disposed of in the

following terms:-

(a) Petitioner shall make himself available before

the Appellate Authority on 22.02.2022;

(b) Opportunity shall be granted to the parties to

place on record all essential documents and materials, if so

required and desired;

(d) Petitioner through learned counsel undertakes

to fully cooperate and not take unnecessary adjournment;

(e) The Appellate Authority shall decide the appeal

on merits, in compliance of the principles of natural justice;

(f) The Appellate Authority shall pass a reasoned

and speaking order, within the statutory period;

(g) Copy of the order passed by the Appellate Patna High Court CWJC No.20431 of 2021 dt.08-02-2022

Authority shall be supplied to the parties;

(g) Equally, liberty reserved to the parties to take

recourse to such other remedies as are otherwise available in

accordance with law;

(h) We are hopeful that as and when petitioner

takes recourse to such remedies, as are otherwise available in

law, before the appropriate forum, the same shall be dealt with,

in accordance with law and with reasonable dispatch;

(i) We have not expressed any opinion on merits

and all issues are left open;

(j) Liberty reserved to the petitioner to assail the

order, before the appropriate forum, should the need so arise

subsequently.

The instant petition sands disposed of in the

aforesaid terms.

Interlocutory Application(s), if any, stands disposed

of.

(Sanjay Karol, CJ)

( S. Kumar, J) Ashwini/Sujit AFR/NAFR CAV DATE Uploading Date 10.02.2022 Transmission Date