Arjun Kumar Patel vs The State Of Bihar
2022 Latest Caselaw 3473 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.8893 of 2022
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Arjun Kumar Patel, Son of Late Rambilash Patel, Resident of Ram Nagar Bankat Tola Farwa, Ward No. 02, Panchayat - Ram Nagar Bankat, Block and P.S.- Majhauliya, District - West Champaran.

... ... Petitioner/s Versus

1. The State of Bihar through The Chief Secretary, Government of Bihar, Patna.

2. The Chief Secretary, Government of Bihar, Patna.

3. The Principal Secretary, Food and Consumer Protection Department, Government of Bihar, Patna.

4. The Secretary to Government, Food and Consumer Protection Department, Government of Bihar, Patna.

5. The Joint Secretary to Government, Food and Consumer Protection Department, Government of Bihar, Patna.

6. The Chairman-Cum-District Magistrate, District Selection Committee, West Champaran at Bettiah.

7. The District Supply Officer, West Champaran at Bettiah.

8. The Sub. Divisional Officer, Bettiah Sadar, West Champaran.

9. The Block Supply Officer, Majhauliya Block, West Champaran.

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

For the Petitioner/s : Mr. Shailendra Kumar Verma, Adv. For the State : Mr. Alok Ranjan, Adv. ====================================================== CORAM: HONOURABLE MR. JUSTICE ASHUTOSH KUMAR and HONOURABLE MR. JUSTICE JITENDRA KUMAR ORAL JUDGMENT (Per: HONOURABLE MR. JUSTICE ASHUTOSH KUMAR) Date : 06-07-2022

The defect/s, as pointed out by the Stamp

Reporter, is ignored.

2. Heard the learned counsel for the parties. Patna High Court CWJC No.8893 of 2022 dt.06-07-2022

3. The petitioner is aggrieved by the

respondents not taking any final decision over an

application made by him for grant of license on

compassionate ground as his grandfather, who was a

licensee under the Public Distribution System, had died

during the currency of the license.

4. Under the aforesaid circumstance, we

direct the authority concerned to take a final decision in

the matter in accordance with law within a period of 60

days from the date of receipt/production of a copy of this

order.

5. With the aforesaid observation/direction,

the writ petition stands disposed off.

(Ashutosh Kumar, J)

(Jitendra Kumar, J) Praveen-II/-

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Uploading Date          13/07/2022
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