Chandan Kumar vs The State Of Bihar
2022 Latest Caselaw 1161 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.20921 of 2021
     ======================================================

Chandan Kumar S/o Sri Bhagwan Sahni, Resident of Village-Barharwa Khas, P.S.-Kotwa. District-East Champaran.

... ... Petitioner/s Versus

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

2. The Collector, East Champaran.

3. The Sub Divisional Officer, Sadar Motihari.

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

For the Petitioner/s : Mr.Dhananjaya Nath Tiwari, Adv For the Respondent/s : Mr.Arvind Ujjwal ( SC4 ) ====================================================== (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.) CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE S. KUMAR ORAL JUDGMENT (Per: HONOURABLE MR. JUSTICE S. KUMAR )

Date : 14-02-2022 Heard learned counsel for the parties.

Petitioner has prayed for the following relief(s):-

"That the present writ application is being filed on behalf of the petitioner for a direction to dispose of PDS Appeal No. 03/2021 pending before the learned Collector, East Champaran at Motihari at an early date because the learned Collector was required to dispose of the above appeal within 60 days in terms of Rs. 32(iii) of Bihar Targeted PDS Control Order, 2016. "

Learned counsel for the petitioner submits that

petitioner shall be content if a direction is issued to the

respondent no. 2 Collector, East Champaran, to pass order on Patna High Court CWJC No.20921 of 2021 dt.14-02-2022

the appeal being PDS Appeal No. 03/2021 filed by the

petitioner.

In view of the above, respondent no. 2 Collector, East

Champaran, is directed to dispose of the appeal filed by the

petitioner within 2 months from the date of receipt/production

of a copy of the order passed by this Court.

This petition is, accordingly, disposed of.

Interlocutory Application(s), if any, stands disposed of.

(Sanjay Karol, CJ)

(S. Kumar, J)

ranjan/-

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