Ajay Kumar Singh vs The State Of Bihar And Ors
2023 Latest Caselaw 634 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                  Civil Writ Jurisdiction Case No.13437 of 2018
     ======================================================

Ajay Kumar Singh, Son of Shyam Narayan Singh, Resident of Village- Manjurahi, P.S.- Aurangabad Muffashil, Block- Aurangabad, District- Aurangabad.

... ... Petitioner/s Versus

1. The State of Bihar through the Principal Secretary, Food and Civil Supply Department, Govt. of Bihar, Patna.

2. The District Level Selection Committee, through the District Magistrate, Aurangabad.

3. The Sub-Divisional Officer-cum-Licensing Officer, Aurangabad.

4. The Block Supply Inspector, Aurangabad, District- Aurangabad.

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

For the Petitioner/s : Mr. Sanjay Kumar Singh, Adv. For the State : Mr. Upendra Pratap Singh, Adv. ====================================================== CORAM: HONOURABLE MR. JUSTICE ASHUTOSH KUMAR and HONOURABLE MR. JUSTICE SATYAVRAT VERMA ORAL JUDGMENT (Per: HONOURABLE MR. JUSTICE ASHUTOSH KUMAR) Date : 02-02-2023

Heard Mr. Sanjay Kumar Singh for the

petitioner and Mr. Upendra Pratap Singh for the State.

2. The license of the petitioner has been

cancelled, which order has been affirmed by the

Appellate Authority.

3. The petitioner has chosen to challenge

both the orders in this writ petition.

4. We are not inclined to entertain this Patna High Court CWJC No.13437 of 2018 dt.02-02-2023

petition for the reason that he has not exhausted the

remedy of revision, which is available to him under

law.

5. The petition is thus dismissed, but with

the observation that in case the petitioner prefers a

revision petition within a period of 30 days, the

Revisional Authority shall take-up the matter and after

giving reasonable opportunity to the petitioner to

present his cause, shall pass a final order, giving

reasons in support of his conclusion, within a further

period of 60 days.

6. The writ petition stands disposed of

accordingly.

(Ashutosh Kumar, J)

(Satyavrat Verma, J)

Praveen-II/-

AFR/NAFR                NAFR
CAV DATE                N/A
Uploading Date          04.02.2023
Transmission Date       N/A