Naresh Das vs The State Of Bihar
2022 Latest Caselaw 521 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                  Civil Writ Jurisdiction Case No.15815 of 2021
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Naresh Das, S/o Lakshman Das, Resident of Jahagirpur Jafrabad, Panchayat-

Rustampur (O.P.), P.S.- Raghopur, District- Vaishali.

... ... Petitioner/s Versus

1. The State of Bihar Through the Secretary, Food and Consumer Protection Department, Bihar, Patna.

2. The Collector Vaishali at Hajipur.

3. The Sub- Divisional Officer Hajipur.

4. The Block Supply Officer Raghopur.

... ... Respondent/s ======================================================

Appearance :

For the Petitioner/s : Mr.Dhananjaya Nath Tiwari, Advocate

For the Respondent/s : Mr.Arvind Ujjwal (Sc4)

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CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE S. KUMAR

ORAL JUDGMENT

(Per: HONOURABLE THE CHIEF JUSTICE)

======================================================= (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.) ======================================================= Patna High Court CWJC No.15815 of 2021 dt.20-01-2022

Date : 20-01-2022

The petitioner has prayed for the following relief/s :-

After the matter was heard for some time, learned

counsel for the petitioner does not want to press the present

petition reserving liberty to file appeal before the appropriate

authority.

Prayer allowed.

He may do so within a period of four weeks.

Learned counsel for the State states that if any such

appeal is preferred by the petitioner within the aforesaid period,

limitation shall not come in the way and the appeal shall be

heard on merits, to be decided within a period of two months

from the date of its filing.

We only hope and expect the appropriate authority to

consider and decide the appeal on its own merit and with Patna High Court CWJC No.15815 of 2021 dt.20-01-2022

reasonable dispatch.

We clarify that we have not expressed any opinion on

facts and law. All issues are left open.

Learned counsel for the parties undertake not to take

any unnecessary adjournment in such proceedings.

The present petition stands disposed of with the

liberty aforesaid.

(Sanjay Karol, CJ)

( S. Kumar, J) Ashwini/Sujit AFR/NAFR CAV DATE Uploading Date 21.01.2022 Transmission Date