Saryug Ravidas vs The State Of Bihar
2022 Latest Caselaw 1376 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                     Civil Writ Jurisdiction Case No.1234 of 2022
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Saryug Ravidas Son of Late Ram Kishun Ravidas, Resident of Village - Joratpur, Police Station- Deepnagar, District - Nalanda.

... ... Petitioner/s Versus

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

2. The Divisional Commissioner, Patna- Patna Division, Patna.

3. The District Magistrate, Nalanda at Bihar Sharif.

4. The Sub Divisional Magistrate, Bihar Sharif at Bihar Sharif, Nalanda.

5. The District Supply Officer, Nalanda at Bihar Sharif.

6. The Block Development Officer, Block Bihar Sharif, District - Nalanda.

7. The Block Supply Officer, Block Bihar Sharif, District- Nalanda.

8. Mr. Arvind Kumar, Member, Sub Divisional Following Committee, Bihar Sharif at Nalanda, District.

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

For the Petitioner/s : Mr.Md. Jubair Ansari For the Respondent/s : Mr.Arvind Ujjwal (Sc4) Mr. Upendra Pratap Singh ====================================================== CORAM: HONOURABLE MR. JUSTICE ASHUTOSH KUMAR and HONOURABLE MR. JUSTICE ANJANI KUMAR SHARAN ORAL JUDGMENT (Per: HONOURABLE MR. JUSTICE ASHUTOSH KUMAR)

Date : 24-02-2022 Heard Mr. Jubair Ansari, learned Advocate for

the petitioner and Mr. Upendra Pratap Singh for the State.

The licence of the petitioner has been cancelled

against which order, the petitioner had preferred an appeal

before the District Magistrate, Nalanda. The appeal also

stood dismissed vide order dated 17.12.2021.

Patna High Court CWJC No.1234 of 2022 dt.24-02-2022

The petitioner has not yet exhausted his remedy,

which is available to him by way of revision.

Should the petitioner prefer a revision application

within a period of thirty days, the revisional authority shall

take up the matter and decide the application within a

further period of sixty days, after giving the petitioner

reasonable opportunity of presenting his cause. The

revisional authority shall pass a reasoned order within the

aforesaid period and shall communicate the same to the

petitioner.

The petition stands disposed of accordingly.

(Ashutosh Kumar, J.)

(Anjani Kumar Sharan, J.)

Sanjay/-

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Uploading Date          02.03.2022
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