Murari Singh vs The State Of Bihar
2022 Latest Caselaw 959 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.1313 of 2022
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Murari Singh, son of Ganesh Singh, resident of Village-Manjhaul, Ward No. 4, P.S.-Chariyabariyarpur, District-Begusarai.

... ... Petitioner/s Versus

1. The State of Bihar through the Principal Secretary Co-operative Department, Govt. of Bihar, Patna.

2. The Commissioner, Mungair.

3. The District Magistrate, Begusarai.

4. The District Co-operative Officer, Begusarai.

5. The Chair Person PACS of Manjhaul Panchayat 01 of Gram Panchayat Raj-

Manjhaul, P.S.-Chariyabariarpur, District-Begusarai.

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

For the Petitioner/s : Mr.Yugal Kishore, Advocate For the Respondent/s : Mr.Amit Prakash (G.A 13) ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE S. KUMAR ORAL JUDGMENT (Per: HONOURABLE MR. JUSTICE S. KUMAR) (The proceedings of the Court are being conducted through Video Conferencing and the Advocates joined the proceedings through Video Conferencing from their residence.)

Date : 04-02-2022 Heard learned counsel for the parties.

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

"(i) For issuance of an appropriate writ in the nature of Mandamus commanding and directing the respondent no. 3 (District Magistrate) to make proper enqiry in respect of purchase of paddy for the year 2020-21 made by respondent no. 4 & 5, as the respondents have shown purchase of paddy in huge quantity from such persons who has either no land or they are small farmer and by showing purchase from such persons they have misappropriated huge amount of government fund.

ii) For issuance of an appropriate writ in the nature of Mandamus, commanding and directing the Patna High Court CWJC No.1313 of 2022 dt.04-02-2022

respondent no. 3 (District Magistrate) to make proper enquiry against respondent no. 4 & 5 in respect to purchase of paddy in year 2019-2020 & 2018-19 and also to make enquiry that the persons from whom the respondent no. 4 & 5 have purchased paddy in year 2020-21, were farmer in those years or not and how much paddy was purchased from such persons/farmer in year 2019-2020 & 2018-19.

iii) For issuance of an appropriate writ in the nature of Mandamus commanding and directing the respondent no. 3 (District Magistrate) to make proper enquiry in respect to quality of paddy purchased by the respondents.

iv) For issuance of any other writ/writs/order/orders/direction/directions for which the writ petitioner is legally found entitled on behalf of his community and poor villagers under the facts and circumstances of the case."

Learned counsel for the petitioner seeks permission to

withdraw this petition.

Permission is granted.

This petition is dismissed as withdrawn.

(Sanjay Karol, CJ)

( S. Kumar, J) veena/rajiv-

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