Nagendra Chaudhary vs The State Of Bihar
2023 Latest Caselaw 3680 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.14350 of 2022
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Nagendra Chaudhary Son of Late Chhotu Chaudhary, Resident of Bibiganj Shanti Nagar, P.S.- Danapur, District- Patna.

... ... Petitioner/s Versus

1. The State of Bihar through the Managing Director, Bihar Food and Civil Supplies Corporation Limited, Sone Bhawan, Patna.

2. The District Manager, Bihar Food and Civil Supplies Corporation Limited, Patna.

3. The Assistant District Manager, Bihar Food and Civil Supplies Corporation Limited, Patna.

4. The District Magistrate, Patna.

5. The Sub-Divisional Officer, Danapur, District- Patna.

6. The Block Supply Officer, Danapur, District- Patna.

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

For the Petitioner/s : Mr. Rajeev Kumar Labh, Adv. For the Respondent/s : Mr. Arvind Ujjwal ( Sc 4 ) For the BSFC : Mr. Shailendra Kr. Singh, Adv.

Mr. Utkarsha Utpal, Adv.

Mr. Usha Kumari, Adv.

====================================================== CORAM: HONOURABLE MR. JUSTICE A. ABHISHEK REDDY ORAL JUDGMENT Date : 10-08-2023

Heard learned counsel for the petitioner and learned

counsel for the respondents.

2. The present writ petition has been taken up out of turn

on the request of learned counsel for the petitioner for disposal of

the same with a direction to the respondents to pay the admitted

dues of the petitioner.

3. Learned counsel for the petitioner submits that the

petitioner being a PDS dealer had deposited a sum of Rs. Patna High Court CWJC No.14350 of 2022 dt.10-08-2023

2,10,520/- 83 (Two Lakh Ten thousand Five Hundred Twenty and

Eighty Three paise) for the purpose of lifting food grains but,

neither the food grains were supplied nor the amount has been

refunded so far.

4. Learned counsel for the respondents appears and has

been heard.

5. Having regard to the nature of the grievances of the

petitioner and with the consent of the parties this writ petition is

disposed of, granting liberty to the petitioner to approach the

District Manager, Bihar Food and Civil Supplies Corporation

Limited, Patna (Respondent No. 2) with a fresh representation for

redressal of his grievances. If any such representation is filed

within a period of two weeks from today, the same shall be

considered and disposed of, ensuring payment to the extent found

due to the petitioner, within a period of six weeks from the date of

receiving the petitioner's representation. Any delay in payment of

the admitted amount beyond the stipulated period as stated above,

shall entitle the petitioner to receive payment together with simple

interest at the rate of 6% per annum on the admitted dues

calculated from the date when the amount became due till the date

of its actual payment. In case the petitioner's claim is found

inadmissible, whether in whole or in part, the petitioner's Patna High Court CWJC No.14350 of 2022 dt.10-08-2023

representation shall be disposed of by a speaking order in that

regard.

6. It is made clear that this Court is not expressing any

opinion on the merits of the claim of the petitioner.

(A. Abhishek Reddy , J) gauravkr/-

AFR/NAFR                    NAFR
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Uploading Date           14.08.2023
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