Om Prakash Singh vs The State Of Bihar
2022 Latest Caselaw 1301 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                     Civil Writ Jurisdiction Case No.12236 of 2021
     ======================================================

Om Prakash Singh, son of Vikhali Singh, resident of Village Jai Nagar Basti, P.S. Jai Nagar, District Madhubani.

... ... Petitioner/s Versus

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

2. The District Magistrate, Madhubani.

3. The Sub- Divisional Officer, Jai Nagar, District- Madhubani.

4. The District Supply Officer, Madhubani.

5. The Block Supply Officer, Jai Nagar District- Madhubani.

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

For the Petitioner/s : Mr. Ratanakar Jha, Advocate For the Respondent/s : Mr. Lalit Kishore (AG) ====================================================== CORAM: HONOURABLE MR. JUSTICE RAJAN GUPTA and HONOURABLE MR. JUSTICE MOHIT KUMAR SHAH ORAL JUDGMENT (Per: HONOURABLE MR. JUSTICE RAJAN GUPTA)

Date : 22-02-2022 Heard learned counsel for the parties.

2. The present writ petition has been filed for quashing

of the order as contained in memo no. 117 dated 05.04.2021

passed by the Sub-Divisional Officer, Jai Nagar whereby and

whereunder the license of the PDS shop of the petitioner bearing

license no. 38/2016 has been cancelled.

3. At the outset, the learned counsel for the petitioner

seeks liberty on behalf of the petitioner to prefer an appeal under

Rule 32(iii) of the Bihar Targeted Public Distribution System

(Control) Order, 2016.

Patna High Court CWJC No.12236 of 2021 dt.22-02-2022

4. The learned counsel for the Respondent-State has

got no objection.

5. Accordingly, the present writ petition stands

disposed of with liberty to the petitioner to file appeal under Rule

32(iii) of the Bihar Targeted Public Distribution System (Control)

Order, 2016 and in case, such an appeal is filed within a period of

four weeks from today, the appellate authority shall decide the

same on merits, in accordance with law and pass a reasoned and a

speaking order within a period of eight weeks, thereafter.

(Rajan Gupta, J)

(Mohit Kumar Shah, J) uday/-

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Uploading Date          25.02.2022
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