Ram Kishore Singh vs The State Of Bihar
2022 Latest Caselaw 3036 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                       Civil Writ Jurisdiction Case No.4001 of 2022
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Ram Kishore Singh, male, aged about 59 years, Son of Manohar Singh, Resident of Village-Bahilwara, Bahul, South, Police Station-Saraiya, District- Muzaffarpur.

... ... Petitioner/s Versus

1. The State of Bihar through Principal Secreary, Department of Food and Consumer Protection, Government of Bihar, Patna.

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

3. The District Magistrate, Muzaffarpur.

4. The Sub-Divisional Officer, Muzaffarpur (West).

5. The Block Development Officer, Saraiya, Muzaffarpur.

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

For the Petitioner/s : Mr. Anand Kumar Ojha, Adv. For the State : Mr. Upendra Pratap Singh, Adv. ====================================================== CORAM: HONOURABLE MR. JUSTICE ASHUTOSH KUMAR and HONOURABLE MR. JUSTICE JITENDRA KUMAR ORAL JUDGMENT (Per: HONOURABLE MR. JUSTICE ASHUTOSH KUMAR) Date : 20-06-2022

Heard Mr. Anand Kumar Ojha, the learned

Advocate for the petitioner and Mr. Upendra Pratap

Singh, the learned counsel for the State. Patna High Court CWJC No.4001 of 2022 dt.20-06-2022

2. Against the order of cancellation of license

of the petitioner on 10.10.2019, he had approached this

Court vide C.W.J.C. No. 23117 of 2019.

3. This Court while disposing of the afore-

noted petition on 06.02.2020, observed that the order of

cancellation is not properly worded but it refrained itself

from entertaining that petition and gave liberty to the

petitioner to prefer an appeal within a period of three

weeks and the appellate authority was directed to pass an

order on such appeal within a period of six weeks of the

receipt of the memo of appeal.

4. Pursuant to the afore-noted directions

issued by this Court, an appeal was filed vide Supply

Appeal No. 9 of 2020, which till date is pending

consideration before the appellate authority.

5. This is highly lamentable.

6. There could be no explanation whatsoever

for keeping the statutory appeal pending for so long and

that also after the order passed by this Court.

7. However, the appellate authority, under Patna High Court CWJC No.4001 of 2022 dt.20-06-2022

the aforesaid circumstances, is directed to dispose off the

appeal with a reasoned order positively within a period of

60 days, to be counted from today, for which necessary

communication shall be made to the appellate authority

by the learned counsel for the State, failing which this

Court will take serious and adverse view of the matter.

8. 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          22.06.2022
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