Vina Devi vs The State Of Bihar
2022 Latest Caselaw 93 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                      Civil Writ Jurisdiction Case No.7192 of 2021

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Vina Devi, Wife of Bihari Paswan Resident of Village-Bhawanandpur, P.S.-

Udakishunganj, District-Madhepura.

... ... Petitioner/s Versus

1. The State of Bihar Bihar.

2. The District Collector, Madhepura.

3. The Disrict Supply Officer, Madhepura.

4. The Sub-Divisional Oficer, Udakishunganj, Madhepura.

5. The Block Supply Oficer, Udakishunganj, Madhepura.

... ... Respondent/s

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

For the Petitioner/s : Mr. Pawan Kumar, Advocate

For the Respondent/s : Mr. Lalit Kishore, AG

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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.)

Date : 04-01-2022

Heard learned counsel for the parties.

The petitioner has prayed for the following Patna High Court CWJC No.7192 of 2021 dt.04-01-2022

relief/s :-

Learned counsel for the petitioner states that

petitioner's appeal being Appeal No. 8 of 2021 is pending

consideration before the Appellate Authority and petitioner

shall be content if a direction is issued for expeditious

disposal of the same.

Learned counsel for the respondents states that

the aforesaid appeal shall be considered and decided within

the statutory period.

Patna High Court CWJC No.7192 of 2021 dt.04-01-2022

Statement accepted and taken on record.

As such, petition stands disposed of in the

following terms:-

(a) Petitioner shall make himself available before

the Appellate Authority on 17th of January, 2022;

(b) Opportunity shall be granted to the parties to

place on record all essential documents and materials, if so

required and desired;

(d) Petitioner through learned counsel undertakes

to fully cooperate and not take unnecessary adjournment;

(e) The Appellate Authority shall decide the

appeal on merits, in compliance of the principles of natural

justice;

(f) The Appellate Authority shall pass a reasoned

and speaking order, within the statutory period;

(g) Copy of the order passed by the Appellate

Authority shall be supplied to the parties;

(g) Equally, liberty reserved to the parties to take

recourse to such other remedies as are otherwise available in

accordance with law;

(h) We are hopeful that as and when petitioner

takes recourse to such remedies, as are otherwise available in Patna High Court CWJC No.7192 of 2021 dt.04-01-2022

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

with, in accordance with law and with reasonable dispatch;

(i) We have not expressed any opinion on merits

and all issues are left open;

(j) Liberty reserved to the petitioner to assail the

order, before the appropriate forum, should the need so arise

subsequently.

The instant petition sands disposed of in the

aforesaid terms.

Interlocutory Application(s), if any, stands disposed

of.

(Sanjay Karol, CJ)

( S. Kumar, J) Ashwini/K.C.Jha AFR/NAFR CAV DATE Uploading Date 07.01.2022 Transmission Date