Manoj Kumar Jha vs The State Of Bihar
2022 Latest Caselaw 2862 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.4983 of 2022
     ======================================================

Manoj Kumar Jha Son of Late Mahavir Jha, resident of Village Gangdewar Panchayat Gangdwar, P.S. - Andhra Tharhi District - Madhubani...

Petitioner/s Versus

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

2. The District Magistrate, Madhubani.

3. The Sub-Divisional Officer, Jhanjharpur District - Madhubani.

4. The District Supply Officer, Madhubani.

5. The Block Supply Officer Andhratharhi, District - Madhubani.

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

For the Petitioner/s : Mr.Ratanakar Jha For the Respondent/s : Mr.Arvind Ujjwal ( Sc 4 ) ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE S. KUMAR ORAL JUDGMENT (Per: HONOURABLE MR. JUSTICE S. KUMAR) (The proceedings of the Court are being conducted through Video Conferencing and the Advocates joined the proceedings through Video Conferencing from their residence.)

Date : 13-05-2022 Heard learned counsel for the parties.

Petitioner has prayed for following relief:- Patna High Court CWJC No.4983 of 2022 dt.13-05-2022

After the matter was heard for some time, finding the

Bench not to be agreeable with the submissions made by learned

counsel for the petitioner, learned counsel for the petitioner,

under instructions, states that petitioner shall be content if a

direction is issued to the District Collector, Madhubani to

consider and decide the representation which the petitioner shall

be filing within a period of four weeks from today for redressal

of the grievance(s).

Learned counsel for the respondents states that if such a

representation is filed by the petitioner, the authority concerned

shall consider and dispose it of expeditiously and preferably

within a period of six months from the date of its filing along Patna High Court CWJC No.4983 of 2022 dt.13-05-2022

with a copy of this order.

Statement accepted and taken on record.

As such, petition stands disposed of on the following

terms:-

(a) Petitioner shall approach the authority concerned

within a period of four weeks from today by filing a

representation for redressal of the grievance(s);

(b) The authority concerned shall consider and dispose

it of expeditiously by a reasoned and speaking order preferably

within a period of six months from the date of its filing along

with a copy of this order;

(c) The order assigning reasons shall be communicated

to the petitioner;

(d) Needless to add, while considering such

representation, principles of natural justice shall be followed

and due opportunity of hearing afforded to the parties;

(e) Also, opportunity to place on record all relevant

materials/documents shall be granted to the parties;

(f) Equally, liberty is reserved to the petitioner to take

recourse to such alternative remedies as are otherwise available

in accordance with law;

(g) We are hopeful that as and when petitioner takes Patna High Court CWJC No.4983 of 2022 dt.13-05-2022

recourse to such remedies, as are otherwise available in law,

before the appropriate forum, the same shall be dealt with, in

accordance with law and with reasonable dispatch;

(h) Liberty reserved to the petitioner to approach the

appropriate forum/Court, should the need so arise subsequently

on the same and subsequent cause of action;

(i) We have not expressed any opinion on merits. All

issues are left open;

The petition stands disposed of in the aforesaid terms.

Interlocutory Application(s), if any, stands disposed of.

(Sanjay Karol, CJ)

( S. Kumar, J) Sanjay/-

AFR/NAFR                NAFR
CAV DATE                NA
Uploading Date          16.05.2022
Transmission Date       NA