M/S Mandal Khad Beej Bhandar vs The State Of Bihar
2022 Latest Caselaw 3266 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                     Civil Writ Jurisdiction Case No.5336 of 2022
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M/s Mandal Khad Beej Bhandar Kursakanta, District Araria represented through its proprietor, namely, Anil Kumar Mandal, Gender- Male, aged about 33 years, Son of Shri Krishndeo Mandal, Resident of Village Kursakanta, P.S. Kursakanta, District- Araria.

... ... Petitioner/s Versus

1. The State of Bihar represented through the Principal Secretary, Agriculture Department, Government of Bihar, Patna.

2. The Joint Director, Agriculture, Purnea Division, Purnea.

3. The District Magistrate, Araria.

4. The District Agriculture Officer, Araria.

5. The Assistant Director, Plant Protection cum Project Director, Aatma, District Araria.

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

For the Petitioner/s : Mr. Kumar Ravish, Adv. For the Respondent/s : Mr.Sarvesh Kumar Singh (AAG13) ====================================================== CORAM: HONOURABLE MR. JUSTICE ASHUTOSH KUMAR and HONOURABLE MR. JUSTICE JITENDRA KUMAR ORAL JUDGMENT (Per: HONOURABLE MR. JUSTICE ASHUTOSH KUMAR)

Date : 24-06-2022 Heard Mr. Kumar Ravish, learned Advocate for the

petitioner and learned counsel for the State.

The licence of the petitioner appears to have been

cancelled vide order dated 13.12.2021, without even issuing show

cause notice to him. The other grievance of the petitioner is that

the Licensing Authority himself was the Inspecting Authority on

the basis of which the aforesaid order has been passed.

On the face of it, the order does not appear to be

sustainable in law and the same is set aside.

Patna High Court CWJC No.5336 of 2022 dt.24-06-2022

The matter is sent to the Licensing Authority for writing

out a fresh order in accordance with law,

after affording the petitioner the inquiry report and all other

documents which would be necessary to him to respond to the

charges. The process shall begin on the petitioner furnishing the

copy of this order before the Licensing Authority, who shall start

the proceeding forthwith.

The petitioner shall be given ample opportunity of

representing his cause. A final decision shall be taken within a

period of sixty days of the presentation of a copy of this order

before the Licensing Authority.

Needless to state that the Licensing Authority shall pass

a reasoned order and communicate it to the petitioner.

With the aforesaid observation and direction, this writ

petition stands disposed of.

(Ashutosh Kumar, J)

( Jitendra Kumar, J) rishi/-

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Uploading Date          29.06.2022
Transmission Date