Kundan Kumar @ Kundan Kumar ... vs The State Of Bihar
2022 Latest Caselaw 32 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                  Civil Writ Jurisdiction Case No.8571 of 2021
     ======================================================

Kundan Kumar @ Kundan Kumar Jaiswal Son of Sri Arun Kumar Jaiswal Resident of Ward No. 12, Koshi Road, P.S. - Supaul, Town and District- Supaul

... ... Petitioner/s Versus

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

2. The Deputy Director, Food and Civil Supplies, Koshi Division, Saharsa.

3. The District Magistrate, Supaul, District- Supaul

4. The District Supply Officer, Supaul, District- Supaul

5. The Sub Divisional Officer-cum-Licensing Authority, Supaul, District-

Supaul

6. The Block Supply Office, Supaul, District- Supaul

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

For the Petitioner/s : Mr. Alok Kumar Agrawal, Advocate For the Respondent/s : Mr. S. Raza Ahmad, AAG-5 Mr. Alok Ranjan, AC to AAG-5 ====================================================== 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):- Patna High Court CWJC No.8571 of 2021 dt.03-01-2022

Shri S. Raza Ahmad, learned Additional Advocate

General No. 5 invites are attention to the provisions of Section

32 of the Bihar Targeted PDS Control Order, 2016.

Shri Alok Kumar Agrawal, learned counsel for the

petitioner states that he be permitted to withdraw the present

petition reserving liberty to initiate appropriate proceedings

under the order referred to supra, within a period of four weeks

from today.

Patna High Court CWJC No.8571 of 2021 dt.03-01-2022

Learned counsel for the respondents states that if

such proceedings are initiated within a period of four weeks, the

issue of limitation shall not come in the way of deciding the

petition in accordance with law within a period of six months

from the date of institution.

Statement accepted and taken on record.

Ordered accordingly.

The present petition stands disposed of as

withdrawn in the aforesaid terms.

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