Nitish Kumar Poddar vs The State Of Bihar
2022 Latest Caselaw 26 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.8530 of 2021
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Nitish Kumar Poddar Son of Kailash Poddar Resident of ward no. three, Chhoti Balia, Upper Tola, Nagar panchayat, Balia, Police Station- Ballia, District- Begusarai

... ... Petitioner/s Versus

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

2. The District Magistrate cum Collector, Begusarai, District- Begusarai

3. Sub Divisional Officer, Balia, P.S. Ballia, District- Begusarai

4. The Officer in Charge, Balia, P.S.- Ballia, District- Begusarai

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

For the Petitioner/s : Mr. Sumeet Kumar Singh, Advocate For the Respondent/s : Mr. Arvind Ujjwal, SC-4 ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE SANJEEV PRAKASH SHARMA ORAL JUDGMENT (Per: HONOURABLE THE CHIEF JUSTICE)

Date : 03-01-2022

Heard learned counsel for the parties.

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

"1. (i) That the present writ application is being filed in the nature of Mandamus for release of 30 quintals of rice which has been seized in connection with Balia P.S. case No. 13 of 2021 registered for the offences under section 409, 34 of the Indian penal code and under section 7 of the Essential Commodities Act, 1955; on the ground that the police authorities has registered the FIR without verifying the fact Patna High Court CWJC No.8530 of 2021 dt.03-01-2022

that the seized food grains belong to the petitioner;

(ii) For any other relief/reliefs for which the petitioner is entitled for."

After the matter was heard for some time, learned

counsel for the petitioner, under instructions, states that

petitioner shall be content if a direction is issued to the authority

concerned to consider and decide the representation which the

petitioner shall be filing within a period of four weeks from

today for redressal of the grievance(s).

Learned counsel for the respondents states that if

such a representation is filed by the petitioner, the authority

concerned shall consider and dispose it of expeditiously and

preferably within a period of three months from the date of its

filing along with a copy of this order.

Statement accepted and taken on record.

As such, petition stands disposed of in the

following terms:-

(a) Petitioner shall file a representation before

Respondent No. 2 namely the District Magistrate cum Collector,

Begusarai, District Begusarai and Respondent No. 3, namely

Sub-Divisional Officer, Balia, P.S. Ballia, District Begusarai

respectively within a period of four weeks from today for Patna High Court CWJC No.8530 of 2021 dt.03-01-2022

redressal of the grievance(s);

(b) The said respondents shall consider and

dispose it of expeditiously by a reasoned and speaking order

preferably within a period of three months from the date of its

filing along with a copy of this order;

(c) Needless to add, while considering such

representation, principles of natural justice shall be followed

and due opportunity of hearing afforded to the parties;

(d) Equally, liberty is reserved to the petitioner to

take recourse to such alternative remedies as are otherwise

available in accordance with law;

(e) 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;

(f) Liberty reserved to the petitioner to approach

the appropriate forum, if the need so arises subsequently on the

same and subsequent cause of action;

(g) We have not expressed any opinion on merits.

All issues are left open;

The petition stands disposed of in the aforesaid

terms.

Patna High Court CWJC No.8530 of 2021 dt.03-01-2022

Interlocutory Application(s), if any, stands

disposed of.

(Sanjay Karol, CJ)

(Sanjeev Prakash Sharma, J) Amrendra/PKP AFR/NAFR CAV DATE Uploading Date 05.01.2022 Transmission Date