Seema Khatoon vs The State Of Bihar
2022 Latest Caselaw 552 Patna

Citation : 2022 Latest Caselaw 552 Patna
Judgement Date : 21 January, 2022

Patna High Court

Seema Khatoon vs The State Of Bihar on 21 January, 2022

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                 Civil Writ Jurisdiction Case No.7071 of 2021
     ======================================================

Seema Khatoon Son of Md. Shahid Akhtar Resident of Village- Dhokwa, Gram Panchayat Dhamdaha South, P.O. and P.S.- Dhamdaha, District- Purnea.

... ... Petitioner/s Versus

1. The State of Bihar through Principal Secretary, Food, Supply and Consumer Production Deptt., Govt. of Bihar, Patna.

2. The District Magistrate, Purnea.

3. The Sub Divisional Officer, Dhamdaha, Purnea.

4. The Sub Divisional Public Complaint Officer, Dhamdaha, Dist- Purnea.

5. Archana Kumari Sinha Wife of Mithilesh Kumar Resident of Village-

Dhamdaha South, P.S. Dhamdaha, Dist- Purnea.

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

For the Petitioner/s : Mr. Binod Kumar Sinha, 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 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.) =======================================================

Date : 21-01-2022

Heard learned counsel for the parties.

2. Petitioner has prayed for the following Patna High Court CWJC No.7071 of 2021 dt.21-01-2022

relief(s):-

3. After the matter was heard for some time,

finding the Bench not to be agreeable with the submissions

made by learned counsel for the petitioner, learned counsel

for the petitioner, under instructions, states that petitioner

shall be content if a direction is issued to the authority

concerned to consider and decide the representation which the Patna High Court CWJC No.7071 of 2021 dt.21-01-2022

petitioner shall be filing within a period of four weeks from

today for redressal of the grievance(s).

4. Learned counsel for the respondents states that

if such a representation is filed by the petitioner, the authority

concerned shall consider and dispose it of expeditiously and

preferably within a period of four months from the date of its

filing along with a copy of this order.

5. Statement accepted and taken on record.

6. As such, petition stands disposed of in the

following terms:-

(a) Petitioner shall approach the authority concerned

within a period of four weeks from today by filing a

representation for redressal of the grievance(s);

(b) The authority concerned shall consider and dispose

it of expeditiously by a reasoned and speaking order

preferably within a period of four months from the date of

its filing along with a copy of this order;

(c) The order assigning reasons shall be communicated

to the petitioner;

(d) Needless to add, while considering such

representation, principles of natural justice shall be

followed and due opportunity of hearing afforded to the Patna High Court CWJC No.7071 of 2021 dt.21-01-2022

parties;

(e) Also, opportunity to place on record all relevant

materials/documents shall be granted to the parties;

(f) Equally, liberty is reserved to the petitioner to take

recourse to such alternative remedies as are otherwise

available in accordance with law;

(g) We are hopeful that as and when petitioner takes

recourse to such remedies, as are otherwise available in

law, before the appropriate forum, the same shall be dealt

with, in accordance with law and with reasonable

dispatch;

(h) Liberty reserved to the petitioner to approach the

appropriate forum/Court, should the need so arise

subsequently on the same and subsequent cause of action;

(i) We have not expressed any opinion on merits. All

issues are left open;

(j) The proceedings, during the time of current

Pandemic- Covid-19 shall be conducted through digital

mode, unless the parties otherwise mutually agree to meet

in person i.e. physical mode;