Patna High Court
Rajdeo Paswan vs The State Of Bihar on 14 February, 2022
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.21088 of 2021
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Rajdeo Paswan Son of Late Mahendra Paswan Resident of Village- Paharpur
Manorath, P.O.- Marain, Police Station and Circle Block- Sahebganj, District-
Muzaffarpur.
... ... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary Food and Civil Supply
Department, Govt. of Bihar, Patna.
2. The District Magistrate cum Collector, District- Muzaffarpur.
3. The Sub Divisional Officer cum Licensing Authority, West Muzaffarpur.
4. The Block Marketing Officer Block Sahebganj, District- Muzaffarpur.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Upendra Kumar Chaubey, Advocate
For the Respondent/s : Mr. S. Raza Ahmad (Aag5)
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CORAM: HONOURABLE THE CHIEF JUSTICE
and
HONOURABLE MR. JUSTICE S. KUMAR
ORAL JUDGMENT
(Per: HONOURABLE MR. JUSTICE S. KUMAR)
(The proceedings of the Court are being conducted through
Video Conferencing and the Advocates joined the proceedings
through Video Conferencing from their residence.)
Date : 14-02-2022
Heard learned counsel for the parties.
Petitioner has prayed for following relief:-
"For issuance of writ/writs, order/orders,
direction/directions in the nature of certiorary to
quash the order dated 28.12.2012 passed in
Appeal Case No.15 P.D.S./10-11 by the District
Magistrate, Muzaffarpur confirming the order
contained in Memo No.268 dated 28.02.2011
passed by Sub-Divisional Officer, West
Muzaffarpur, whereby and whereunder the P.D.S.
license of petitioner was cancelled and further
prayer for issuance of writ/writs, order/orders,
direction/directions to issue necessary order of
allotment of P.D.S. essential commodities to the
petitioner after reviving his P.D.S. licence in the
Patna High Court CWJC No.21088 of 2021 dt.14-02-2022
facts and circumstance of the case as stated
hereinafter."
Petitioner has filed this writ petition against the order
dated 28.12.2012 passed by District Magistrate, Muzaffarpur
affirming the order dated 28.02.2011 passed by Sub-Divisional
Officer, West Muzaffarpur by which, the PDS license of
petitioner has been cancelled.
Petitioner has not availed the statutory remedy of
revision and has approached this Court after more than nine
years of passing of order in appeal.
Petitioner has approached this Court after inordinate
delay for which, no sufficient reasons has been furnished, as
such, present writ petition is dismissed on the ground of delay
and laches.
(Sanjay Karol, CJ)
( S. Kumar, J)
Sanjay/-
AFR/NAFR NAFR
CAV DATE NA
Uploading Date 18.02.2022
Transmission Date NA
