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Kailash Kumar Tanti vs The State Of Bihar
2022 Latest Caselaw 335 Patna

Citation : 2022 Latest Caselaw 335 Patna
Judgement Date : 11 January, 2022

Patna High Court
Kailash Kumar Tanti vs The State Of Bihar on 11 January, 2022
         IN THE HIGH COURT OF JUDICATURE AT PATNA

                    Civil Writ Jurisdiction Case No.11827 of 2021

     ======================================================

Kailash Kumar Tanti, Son of Sri Santlal Tanti, R/o Village - Olpura, P.S.-

Kahalgaon, District - Bhagalpur.

... ... Petitioner/s

Versus

1. The State of Bihar through the Chief Secretary, Govt. of Bihar, Patna.

2. The District Magistrate, Bhagalpur.

3. District Supply Officer, Bhagalpur.

4. The Sub-Divisional Officer, Sadar Bhagalpur, District Bhagalpur.

5. The Block Supply Officer, Kahalgaon, District - Bhagalpur.

... ... Respondent/s

====================================================== Appearance :

For the Petitioner/s : Mr.Chandrasekhar Sharma, Advocate For the Respondent/s : Mr.S. Raza Ahmad (Aag5)

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 : 11-01-2022 Heard learned counsel for the parties.

Petitioner has prayed for following relief:- Patna High Court CWJC No.11827 of 2021 dt.11-01-2022

Patna High Court CWJC No.11827 of 2021 dt.11-01-2022

It is submitted by learned counsel for the State that

the licence of the petitioner has been cancelled by the the Sub-

Divisional Officer, Sadar Bhagalpur, District Bhagalpur -cum-

licensing authority, as such, present petition filed against

suspension of the licence has become infructuous.

The writ petition is disposed of with liberty to the

petitioner to file an appeal before the appellate authority

against the order passed by the Sub-Divisional Officer, Sadar

Bhagalpur, District Bhagalpur -cum- licensing authority, and if

any such appeal is filed within 4 weeks from today, the

appellate authority shall condone the delay in filing the appeal

and shall decide the appeal on its own merit preferably within 8

weeks from the date of its filing.

(Sanjay Karol, CJ)

( S. Kumar, J)

Sanjay/-

AFR/NAFR                NAFR
CAV DATE                NA
Uploading Date          11.01.2022
Transmission Date       NA
 

 
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