Patna High Court
Ram Shankar Singh vs The State Of Bihar on 6 February, 2023
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.18673 of 2019
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Ram Shankar Singh, aged about 66 years, male, Son of Late Yogendra Singh,
Resident of Village- Barae, Police Station- Hathauri, District- Muzaffarpur.
... ... Petitioner/s
Versus
1. The State of Bihar through Secretary, Food and Consumer Protection
Department, Old Secretariat, Patna.
2. The Secretary, Food and Consumer Protection Department, Old Secretariat,
Patna.
3. The Divisional Commissioner, Tirhut Division, Muzaffarpur.
4. The District Magistrate, Muzaffarpur.
5. The Sub-Divisional Magistrate (East), Muzaffarpur.
6. The District Supply Officer, Muzaffarpur.
7. The District Level Selection Committee, Muzaffarpur through its Chairman,
District Magistrate, Muzaffarpur.
8. Sub-Divisional Officer-Cum-Licensing Authority, East Muzaffarpur.
9. Sri Chandan Ram, male, Son of Sri Krishnadev Ram, Resident of Village
and Post- Berai South, Block- Katra, District- Muzaffarpur.
10. Sri Ranjit Kumar, male, Son of Sri Jaikaran Rai, Resident of Village and
Post- Berai, Block- Katra, District- Muzaffarpur.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Vijay Anand, Adv.
For the State : Mr. Upendra Pratap Singh, Adv.
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CORAM: HONOURABLE MR. JUSTICE ASHUTOSH KUMAR
and
HONOURABLE MR. JUSTICE SATYAVRAT VERMA
ORAL JUDGMENT
(Per: HONOURABLE MR. JUSTICE ASHUTOSH KUMAR)
Patna High Court CWJC No.18673 of 2019 dt.06-02-2023
Date : 06-02-2023
Heard the learned counsel for the parties.
2. After some arguments, Mr. Vijay Anand,
the learned Advocate for the petitioner seeks permission
to withdraw this petition in order to enable the petitioner
to file a suitable representation/complaint before the
concerned Divisional Commissioner.
3. Should the petitioner file a suitable
representation/complaint before the concerned Divisional
Commissioner within a period of 30 days, the Divisional
Commissioner, after hearing all the stakeholders,
including private respondent Nos. 9 & 10, shall look into
the matter and shall pass a final order within a further
period of 60 days, giving reasons in support of the
decision taken by him.
4. The order passed by the Divisional
Commissioner shall be made available to the petitioner
as well as the private respondent Nos. 9 & 10 forthwith.
5. We have specifically asked for the private
Patna High Court CWJC No.18673 of 2019 dt.06-02-2023
respondent Nos. 9 & 10 to be heard by the Divisional
Commissioner as the present order is being passed in
their absence.
6. Dismissed as withdrawn with liberty
aforesaid.
(Ashutosh Kumar, J)
(Satyavrat Verma, J)
Praveen-II/-
AFR/NAFR NAFR
CAV DATE N/A
Uploading Date 07.02.2023
Transmission Date N/A
