Ashutosh Priyadarshi vs The State Of Bihar, Through The ...
2022 Latest Caselaw 543 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.9939 of 2021
     ======================================================

Ashutosh Priyadarshi Son of Dashrath Sinha Resident of village - Prataptand, Arya Tola, Bhagwanapur, P.S. - Bhagwanpur, District- Vaishali.

... ... Petitioner/s Versus

1. The State of Bihar, through the Secretary, Food and Supply, Government of Bihar, New Secretariat, Patna.

2. The District Magistrate, Vaishali.

3. The Sub-Divisional Officer, Hajipur, District- Vaishali.

4. The District Supply Officer, Vaishali.

5. The Block Supply Officer, Bhagwanpur, District- Vaishali.

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

For the Petitioner/s : Ms.Bandana Singh, Advocate For the Respondent/s : Mr.Arvind Ujjwal (SC 4) ====================================================== 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 Heard learned counsel for the parties.

Petitioner has prayed for following relief:- Patna High Court CWJC No.9939 of 2021 dt.21-01-2022

Petitioner has approached this Court without exhausting

the statutory remedy of appeal against the impugned order, as

such, petitioner is granted liberty to file an appeal before the

appellate authority against the order passed by the Sub-

Divisional Officer, Hajipur, District- Vaishali -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 Patna High Court CWJC No.9939 of 2021 dt.21-01-2022

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/-

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