Bishan Das vs The State Of Bihar
2023 Latest Caselaw 19 Patna

Citation : 2023 Latest Caselaw 19 Patna
Judgement Date : 2 January, 2023

Patna High Court

Bishan Das vs The State Of Bihar on 2 January, 2023

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.14817 of 2019
     ======================================================

Bishan Das Son of Chulhay Das, Resident of Village- Darodhi, P.O. Harnathpur, P.S. Shahkund, District- Bhagalpur.

... ... Petitioner/s Versus

1. The State of Bihar through the Chief Secretary, Government of Bihar, Patna.

2. The District Magistrate Cum Collector, Bhagalpur, District- Bhagalpur.

3. The Sub Divisional Officer, Sadar, Bhagalpur, District- Bhagalpur.

4. The District Supply Officer, Bhagalpur, District- Bhagalpur.

5. The Block Development Officer, Shahkund, District- Bhagalpur.

6. The Block Supply Officer, Shahkund Block, District- Bhagalpur.

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

For the Petitioner/s : Mr. Dhirendra Nath Jha, Advocate For the Respondent/s : Mr. Upendra Pratap Singh, AC to SC 4 ====================================================== CORAM: HONOURABLE MR. JUSTICE ASHUTOSH KUMAR and HONOURABLE MR. JUSTICE SATYAVRAT VERMA ORAL JUDGMENT (Per: HONOURABLE MR. JUSTICE ASHUTOSH KUMAR)

Date : 02-01-2023 Heard Mr. Dhirendra Nath Jha, learned Advocate for

the petitioner and Mr. Upendra Pratap Singh for the State.

For the reason of the petitioner not having availed of

his remedy of revision available to him, we are not inclined to

entertain this petition.

The petition is dismissed.

Should a revision petition be filed against the order of

cancellation of license and its affirmation by the appellate

authority within a period of thirty days, the appellate authority Patna High Court CWJC No.14817 of 2019 dt.02-01-2023

shall take up the matter and after giving reasonably sufficient

time to the petitioner to represent his cause, shall pass a final

order within the next sixty days with reasons in support of such

order. The order so passed shall be made available to the

petitioner forthwith.

                                                                    (Ashutosh Kumar, J)


                                                                    (Satyavrat Verma, J)


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