Mamta Devi @ Mamata Kumari vs The State Of Bihar
2023 Latest Caselaw 704 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                Civil Writ Jurisdiction Case No.16364 of 2019
     ======================================================

Mamta Devi @ Mamata Kumari Wife of Indal Paswan, Resident of Village- Simri Bela, Block- Khagaria, District- Khagaria.

... ... Petitioner/s Versus

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

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

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

4. The Collector cum District Magistrate, Khagaria.

5. The District Officer cum Chairman District Selection Committee, Khagaria.

6. The District Supply Officer, Khagaria.

7. The Block Supply Officer, Khagaria, District Khagaria.

8. The Sub-Divisional Officer (SDO), Khagaria, District- Khagaria.

9. The Block Development Officer (BDO), Khagarai, District- Khagaria.

10. Reena Kumari, W/o of Rajiv Paswan, Resident of Village- Simri Bela, Block- Khagaria, District- Khagaria.

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

For the Petitioner/s : Mr. Md. Nazmul Hoda, Adv. For the State : Mr. S. Raza Ahmad (AAG5) ====================================================== CORAM: HONOURABLE MR. JUSTICE ASHUTOSH KUMAR and HONOURABLE MR. JUSTICE SATYAVRAT VERMA ORAL JUDGMENT (Per: HONOURABLE MR. JUSTICE ASHUTOSH KUMAR)

Date : 07-02-2023

Mr. Md. Nazmul Hoda, learned advocate for the

petitioner, after some arguments seeks permission to

withdraw this application in order to agitate her cause Patna High Court CWJC No.16364 of 2019 dt.07-02-2023

before the Divisional Commissioner in view of the

notification dated 21.07.2022 issued by the Government

in exercise of the powers conferred under Sections 3 and

5 of the Essential Commodities Act, 1955 read with

Clause-36 of the Bihar Targeted Public Distribution

System (Control) Order, 2016.

The petition is dismissed as withdrawn with a

liberty that if a suitable representation/complaint is filed

by the petitioner before the concerned Divisional

Commissioner within a period of 30 days, the Divisional

Commissioner shall look into the matter and after

hearing all the stakeholders, including Respondent No.

10, shall pass a final order within a further period of 60

days thereafter, giving reasons in support of the decision

taken by him.

The order so passed by the authority shall be

made available to the petitioner as well as the

Respondent No. 10.

Patna High Court CWJC No.16364 of 2019 dt.07-02-2023

to be heard by the Divisional Commissioner as the

present order is being passed in her absence.

(Ashutosh Kumar, J)

( Satyavrat Verma, J) rishi/-

AFR/NAFR                NAFR
CAV DATE                NA
Uploading Date          09.02.2023
Transmission Date