Monday, 18, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Jaiki Paswan vs The State Of Bihar
2023 Latest Caselaw 702 Patna

Citation : 2023 Latest Caselaw 702 Patna
Judgement Date : 7 February, 2023

Patna High Court
Jaiki Paswan vs The State Of Bihar on 7 February, 2023
          IN THE HIGH COURT OF JUDICATURE AT PATNA
                  Civil Writ Jurisdiction Case No.18230 of 2019
     ======================================================

Jaiki Paswan, aged about 23 years, male, Son of Chandeshwar Paswan, Resident of Village- Pana Chapra, Police Station- Motipur, District- Muzaffarpur.

... ... Petitioner/s Versus

1. The State of Bihar.

2. The Secretary, Department of Food and Civil Supply, Government of Bihar, Patna.

3. The Collector, Muzaffarpur.

4. The Sub-Divisional Officer (West), Muzaffarpur.

5. The District Supply Officer, Muzaffarpur.

6. Suman Kumari, Wife of Abhay Kumar, Resident of Village and Post Office-

Mahima Gopinathpur, Police Station- Motipur, District- Muzaffarpur.

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

For the Petitioner/s : Mr. Mazharul Hassan, 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 : 07-02-2023

Heard the learned counsel for the parties.

2. Mr. Mazharul Hassan, the learned Advocate

for the petitioner has submitted that this writ petition

was initially filed against the decision of the authorities

in granting license to private respondent No. 6 but as on

date, the license of private respondent No. 6 has already Patna High Court CWJC No.18230 of 2019 dt.07-02-2023

been cancelled.

3. In case the petitioner is found to be the

most suitable candidate, he may be accommodated and

be granted license. However, we do not have definitive

statement of facts before us to decide about what

decision shall be taken or ought to be taken by the

authorities with respect to grant of license.

4. As on date, the petition has become

infructuous.

5. Dismissed as having become infructuous.

(Ashutosh Kumar, J)

(Satyavrat Verma, J) Praveen-II/-

AFR/NAFR                NAFR
CAV DATE                N/A
Uploading Date          09-02-2023
Transmission Date       N/A
 

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 

LatestLaws Partner Event : IJJ

 
 
Latestlaws Newsletter