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Kamta Prasad vs The State Of Bihar
2022 Latest Caselaw 1860 Patna

Citation : 2022 Latest Caselaw 1860 Patna
Judgement Date : 23 March, 2022

Patna High Court
Kamta Prasad vs The State Of Bihar on 23 March, 2022
         IN THE HIGH COURT OF JUDICATURE AT PATNA
                     Civil Writ Jurisdiction Case No.2085 of 2022
     ======================================================

Kamta Prasad (male) aged about 49 years, Son of Baleshwar Paswan Resident of Village - Kekhra, Village Panchayat - Konchi, Police Station - Guraru, District- Gaya.

... ... Petitioner/s Versus

1. The State of Bihar Through the Principal Secretary, Food and Consumer Protection Department, Govt. of Bihar, Patna.

2. The District Magistrate, Gaya.

3. The Sub Divisional Officer, Tikari, Dist.- Gaya.

4. The Block Supply Officer, Guraru, Dist. - Gaya.

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

For the Petitioner/s : Mr. Binay Kumar, Adv. For the Respondent/s : Mr. Upendra Pratap Singh ====================================================== CORAM: HONOURABLE MR. JUSTICE ASHUTOSH KUMAR and HONOURABLE MR. JUSTICE ANJANI KUMAR SHARAN ORAL JUDGMENT (Per: HONOURABLE MR. JUSTICE ASHUTOSH KUMAR)

Date : 23-03-2022 Heard Mr. Binay Kumar, learned advocate for the

petitioner and Mr. Upendra Pratap Singh for the State.

The license of the petitioner has been cancelled and it is

the contention of the petitioner that the explanation offered by him

before the Licensing Authority has not at all been adverted to.

We do not find such statement to be correct.

Nonetheless, we are of the view that the petitioner ought to get an

opportunity of challenging the order passed by the Licensing

Officer.

Patna High Court CWJC No.2085 of 2022 dt.23-03-2022

Should he prefer an appeal before the appellate authority

within a period of thirty days, it shall be taken up for hearing and

after affording opportunity to him and other stake holder, if

deemed necessary, an order shall be passed within a further period

of sixty days, giving reasons for either sustaining or revoking the

order of suspension. The order so passed shall be communicated to

the petitioner forthwith.

Petition stands disposed of accordingly.

(Ashutosh Kumar, J)

( Anjani Kumar Sharan, J) rishi/-

AFR/NAFR                NAFR
CAV DATE                NA
Uploading Date          28.03.2022
Transmission Date
 

 
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