Smt. Sunita Devi vs The State Of Bihar
2022 Latest Caselaw 866 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                  Civil Writ Jurisdiction Case No.19644 of 2021
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Smt. Sunita Devi W/o Ram Narayan Mahto, Resident of Village - Soman, Ward No. 4, Panchayat - Shobhan, Block - Khanpur, P.S. - Khanpur, District - Samastipur.

... ... Petitioner/s Versus

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

2. The District Magistrate, Samastipur.

3. The S.D.O., Samastipur.

4. The Block Supply Officer, Khanpur, Samastipur.

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

For the Petitioner/s : Mr.Vijay Anand 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 : 01-02-2022 Heard learned counsel for the parties.

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

"That the present writ application is being filed

for challenging the order dated 10.10.2021 passed by

learned SDO Samastipur fully contained in Memo No. 1265

whereby and whereunder the license granted to the

petitioner for carried out the business of a Public

Distribution Shop being license No. 119/2008 was cancelled

on the ground other than the ground for which show cause Patna High Court CWJC No.19644 of 2021 dt.01-02-2022

was issued."

After the matter was heard for some time, learned

counsel appearing on behalf of the petitioner, under

instructions, states that petitioner may be permitted to prefer

an appeal against the impugned order before the Appellate

Authority.

Permission granted.

Learned counsel for the respondents states that if

such an appeal is preferred within a period of four weeks from

today, the issue of limitation, if any, shall neither be raised nor

allowed to come in the way of adjudication of the appeal on

merits.

Statement accepted and taken on record.

As such, petition stands disposed of in the following

mutually agreeable terms:-

(a) Petitioner is permitted to prefer an appeal within

a period of four weeks from today;

(b) In the event of appeal being preferred within a

period of four weeks from today, the issue of limitation shall

not come in the way of adjudication of the appeal on merits;

(c) Opportunity shall be granted to the parties to

place on record all essential documents and materials, if so Patna High Court CWJC No.19644 of 2021 dt.01-02-2022

required and desired;

(d) Petitioner through learned counsel undertakes to

fully cooperate and not take unnecessary adjournment;

(e) The Appellate Authority shall decide the appeal

on merits, in compliance of the principles of natural justice;

(f) The Appellate Authority shall pass a reasoned and

speaking order, within a period of eight weeks from the date

of filing of the appeal;

(g) Copy of the reasoned and speaking order passed

by the Appellate Authority shall be supplied to the parties;

(h) Equally, liberty reserved to the parties to take

recourse to such other remedies as are otherwise available in

accordance with law;

(i) We are hopeful that as and when petitioner takes

recourse to such remedies, as are otherwise available in law,

before the appropriate forum, the same shall be dealt with, in

accordance with law and with reasonable dispatch;

(j) We have not expressed any opinion on merits and

all issues are left open;

(k) Liberty reserved to the petitioner to challenge the

order, before the appropriate forum, if required and desired.

The instant petition sands disposed of in the Patna High Court CWJC No.19644 of 2021 dt.01-02-2022

aforesaid terms.

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

(Sanjay Karol, CJ)

(S. Kumar, J) ranjan/-

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