Vinod Kumar vs The State Of Bihar
2022 Latest Caselaw 1341 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.21410 of 2021
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Vinod Kumar S/o Late Ram Dular Mukhiya, resident of Village - Sirsiya, Panchayat - Bhatwan, P.S. and Anchal - Hasanpur, District - Samastipur.

... ... Petitioner/s Versus

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

2. The District Magistrate, Samastipur, District - Samastipur.

3. The District Supply Officer, Samastipur.

4. The Sub Divisional Officer, Rosera, District - Samastipur.

5. The Block Supply Officer, Hasanpur, District - Samastipur.

6. The Circle Officer, Hasanpur, Samastipur.

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

For the Petitioner/s : Mr. Mirityunjay Kumar, Advocate Mr. Praveen Kumar, Advocate For the Respondent/s : Mr. Anisul Haque, AC to AAG-5 ====================================================== CORAM: HONOURABLE MR. JUSTICE ASHUTOSH KUMAR and HONOURABLE MR. JUSTICE ANJANI KUMAR SHARAN ORAL JUDGMENT (Per: HONOURABLE MR. JUSTICE ASHUTOSH KUMAR)

Date : 23-02-2022 Heard Mr. Mirityunjay Kumar, learned Advocate for the petitioner and Mr. Anisul Haque for the State.

The petitioner is aggrieved by the inaction of the respondents in not taking a decision with respect to grant of licence to the petitioner on compassionate grounds as his father, a PDS licencee had died and the petitioner had made suitable application for being considered for grant of licence.

The inquiry made by the Block Supply Officer endorses the claim of the petitioner.

Patna High Court CWJC No.21410 of 2021 dt.23-02-2022

The matter has been hanging fire for a long time. Under the aforesaid circumstances, we direct the licensing authority to advert itself to the application preferred by the petitioner, on the petitioner presenting a copy of this order before such authority, and a decision in that regard shall be taken positively within a period of 60 days thereafter, which shall be communicated to the petitioner.

The writ petition stands disposed off accordingly.

(Ashutosh Kumar, J)

( Anjani Kumar Sharan, J)

krishna/-

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Uploading Date          26.02.2022
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