Ashok Paswan vs The State Of Bihar
2022 Latest Caselaw 1114 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                  Civil Writ Jurisdiction Case No.20969 of 2021
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Ashok Paswan S/O Mahabir Paswan Resident of Village Laxmipur Gram Panchayat Laxmipur, P.S. - Kursakanta, District- Araria.

... ... Petitioner/s Versus

1. The State of Bihar through the Collector, Araria.

2. The Collector, Araria.

3. The S.D.O. Araria.

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

For the Petitioner/s : Mr.Anil Prasad 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 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:-

"That, the present writ application, is being filed on behalf of the petitioner challenging the order of the S.D.O., Araria dated 04.10.2007 by which the retail licence granted to the petitioner bearing no.10k/07 for carrying on business as a dealer under the Public Distribution System under the provisions of Bihar Trade Articles (licences Unification) Order 1984 has been cancelled."

Petitioner has filed this writ petition against the order

dated 04.10.2007 passed by S.D.O.-cum- licensing authority,

Araria by which, the PDS license of petitioner has been

cancelled.

Patna High Court CWJC No.20969 of 2021 dt.14-02-2022

Petitioner has not availed the statutory remedies

provided under the Control Order and has approached this

Court after more than fourteen years from the date of order of

cancellation of his PDS licence.

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/-

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Uploading Date          18.02.2022
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