Karahasi Primary Agricultural ... vs The State Of Bihar
2023 Latest Caselaw 4014 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.11362 of 2023
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Karahasi Primary Agricultural Credit Society through its Manager, Shree Ramashankar Singh, Male, aged about 45 Years, Son of Bikrama Singh, Residentof Village- Karahasi, Ward no.14, Police Station- Natwar, District- Rohtas (Sasaram)

... ... Petitioner/s Versus

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

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

3. The Secretary, Co-Operative Department, Government of Bihar, Patna.

4. The Managing Director, Bihar State Food Corporation, Patna.

5. The District Magistrate, Rohtas (Sasaram)

6. District Manager, Bihar State Food and Civil Supplies Corporation Limited, District- Rohtas (Sasaram).

7. District Co-operative Officer, District- Rohtas (Sasaram)

8. The Block-Co-operative Expansion Officer, Dinara, District- Rohtas.

9. Maa Chhinnamasta, Food Production Private Limited through its Proprietor-

Raju Kumar Singh, Male, aged About. Years, Son of Binay Kumar Singh, Resident of Saraidhila, P.S.- Amghata Saraidhila, District- Dhanbad, State- Jharkhand.

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

For the Petitioner/s : Mr. Saroj Kumar, Advocate For the Respondent/s : Mr. Upendra Pratap Singh, AC to SC- 4 For the BSFC : Mr. Shailendra Kumar Singh, Advocate ====================================================== CORAM: HONOURABLE MR. JUSTICE HARISH KUMAR ORAL JUDGMENT Date : 24-08-2023

Heard Mr. Saroj Kumar, learned counsel appearing on

behalf of the petitioner and Mr. Shailendra Kumar Singh,

learned counsel for the Bihar State Food and Civil Supplies

Corporation Ltd. Mr. Upendra Pratap Singh, learned AC to SC-

4, appears on behalf of State.

Patna High Court CWJC No.11362 of 2023 dt.24-08-2023

2. In the instant writ application, the petitioner has

prayed for the following reliefs:

"(i) For issuance of a writ of mandamus and or any other appropriate writ/direction/Order commanding the respondents particularly Respondents number 2, 4, 5 and 8 to ensure the supply of. 1160 quintals (4 lots) of rice to the petitioner who has given 16505.82 quintals (39 lots) of paddy to the respondent number 9 as per agreement and in compliance of work plan, instruction and guideline issued by the respondent number 1 and 2.

(ii) For issuance of a writ of mandamus and /or any other appropriate writ /direction/ order commanding the respondent number. 1,2,4, 5 and 8 to adequately compensate the petitioner for the financial loss suffered by it due to non- supply of rice as aforesaid by the respondent no.9.

(iii) For the issuance of any of the Order/direction to ensure all consequential relief to the petitioner in the facts and circumstances of the case."

3. At the outset, learned counsel for the petitioner

submits that as per instruction of his client, the grievance (relief

no.1) of the petitioner has been redressed. So far other reliefs

prayed for in the writ application are concerned, the petitioner Patna High Court CWJC No.11362 of 2023 dt.24-08-2023

seeks permission to raise the grievance before the appropriate

forum/authority.

4. Considering the submissions made on behalf of the

parties, the present writ application stands disposed of with the

aforesaid liberty.

(Harish Kumar, J) uday/-

AFR/NAFR                NAFR
CAV DATE                NA
Uploading Date          28.08.2023
Transmission Date       NA