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Prem Singh vs The State Of Bihar
2023 Latest Caselaw 728 Patna

Citation : 2023 Latest Caselaw 728 Patna
Judgement Date : 9 February, 2023

Patna High Court
Prem Singh vs The State Of Bihar on 9 February, 2023
          IN THE HIGH COURT OF JUDICATURE AT PATNA
                        Letters Patent Appeal No.517 of 2021
                                            In
                    Civil Writ Jurisdiction Case No.8262 of 2020
     ======================================================

Prem Singh, male, aged about 63 years, Son of Mung Lal Singh, Resident of Village-Ajda, P.S.-Paliganj, District-Patna.

... ... Appellant/s Versus

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

2. The District Magistrate, Patna.

3. The Sub-Divisional Officer, Paliganj (Patna).

4. The Block Supply Officer, Paliganj, District-Patna.

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

For the Appellant/s : Mr. N.K. Agrawal, Sr. Adv. For the State : Mr. Alok Ranjan, Adv. ====================================================== CORAM: HONOURABLE MR. JUSTICE ASHUTOSH KUMAR and HONOURABLE MR. JUSTICE SATYAVRAT VERMA ORAL JUDGMENT (Per: HONOURABLE MR. JUSTICE ASHUTOSH KUMAR) Date : 09-02-2023

Heard Mr. N.K. Agrawal, the learned Senior

Advocate for the appellant and Mr. Alok Ranjan for the

State.

2. The order dated 19-01-2019 passed by the

Sub-Divisional Officer-Cum-Licensing Authority, Patna

was put to challenge by the appellant without exhausting

the statutory remedy of appeal against such order Patna High Court L.P.A No.517 of 2021 dt.09-02-2023

passed by the Licensing Authority.

3. The learned Single Judge took up the

matter on the insistence of the appellant and vide order

dated 27-07-2021, passed in C.W.J.C. No. 8262 of

2020, held that good grounds were available for the

Licensing Authority to cancel the license. That puts a

quietus to the issue involved in this case.

4. We do not find any reason to interfere with

the order passed by the learned Single Judge.

5. The appeal is, thus, dismissed.

(Ashutosh Kumar, J)

(Satyavrat Verma, J)

Praveen-II/-

AFR/NAFR                NAFR
CAV DATE                N/A
Uploading Date          15.02.2023
Transmission Date       N/A
 

 
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