Patna High Court
Satrudhan Prasad Ray vs The State Of Bihar on 21 January, 2022
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.15862 of 2021
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Satrudhan Prasad Ray Son of Chandrika Ray, Resident of Vilalge-Kochwara,
P.O. Arvind Nagar, P.S. Dariyapur, District-Saran at Chapra.
... ... Petitioner/s
Versus
1. The State of Bihar through the Chief Secretary, Government of Bihar, Patna.
2. The Principal Secretary, General Administration Department, Government
of Bihar, Patna.
3. The Principal Secretary, Consumer and Food Protection Department,
Government of Bihar, Patna.
4. The Divisional Commissioner, Saran Division Chapra,
5. The District Magistrate, Saran at Chapra, District-Saran at Chapra.
6. The District Supply Officer, Saran at Chapra District-Saran at Chapra.
7. The Sub-Divisional Officer, Sonepur, District-Saran at Chapra.
8. The Additional Sub-Divisional Officer, Sonepur,District-Saran at Chapra.
9. The Block Supply Officer, Dariyapur, District-Saran at Chapra.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr. S.B.K.Manglam, Advocate
Mr. Awnish Kumar, 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 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 : 21-01-2022
I.A. No. 1 of 2022:
Heard.
This interlocutory application has been filed for
expunging the name of deceased sole petitioner, namely,
Patna High Court CWJC No.15862 of 2021 dt.21-01-2022
Satrudhan Prasad, who is stated to have died on 07.12.2021
during the pendency of this application and for substitution of
his legal heir, his son, namely, Manoj Kumar Ray.
In view of the fact that the original petitioner had filed
this writ petition for certain relief and there is no objection on
part of the respondent, the I.A. No.1 of 2022 is allowed.
Let the name of deceased sole petitioner, namely,
Satrudhan Prasad Ray be expunged and in his place his legal
heir, Manoj Kumar Ray, as described above, be substituted in
his place.
CWJC No.15862 of 2021:
Heard learned counsel for the parties.
Petitioner has prayed for following relief:-
Patna High Court CWJC No.15862 of 2021 dt.21-01-2022
Since the original petitioner has approached this Court
without exhausting the statutory remedy of appeal against the
impugned order and now he is is no more, as such, petitioner's
Patna High Court CWJC No.15862 of 2021 dt.21-01-2022
legal heir(s) is granted liberty to file an appeal before the
appellate authority against the order passed by the Sub-
Divisional Officer, Sadar Sonepur, District-Saran at Chapra
-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.
With aforesaid liberty, the writ petition stands disposed
of.
(Sanjay Karol, CJ)
( S. Kumar, J)
Sanjay/-
AFR/NAFR NAFR
CAV DATE NA
Uploading Date 25.01.2022
Transmission Date NA
