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Naresh Prasad Sah vs The State Of Bihar
2023 Latest Caselaw 21 Patna

Citation : 2023 Latest Caselaw 21 Patna
Judgement Date : 2 January, 2023

Patna High Court
Naresh Prasad Sah vs The State Of Bihar on 2 January, 2023
         IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.14626 of 2019
     ======================================================

Naresh Prasad Sah Son of Bhuwneshwar Sah Resident of Chitra Mandir, Kali Chowk, Police Station- Sabour, District- Bhagalpur.

... ... Petitioner/s Versus

1. The State of Bihar Through the Principal Secretary, Department of Food and Civil Supply, Govt. of Bihar, Patna.

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

3. The District Magistrate Bhagalpur.

4. The S.D.O. Sadar, Bhagalpur.

5. The District Supply Officer Bhagalpur.

6. The Block Supply Officer Sabour, Bhagalpur.

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

For the Petitioner/s : Mr. Md. Najmul Hodda, Advocate For the Respondent/s : Mr. Alok Ranjan, AC to AAG 5 ====================================================== 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. Md. Najmul Hodda, learned Advocate

for the petitioner and Mr. Alok Ranjan for the State.

For the reason of the petitioner not having availed

of his statutory remedy of appeal against the order of

cancellation of his license, we are not inclined to entertain

this petition.

The petition is dismissed.

Patna High Court CWJC No.14626 of 2019 dt.02-01-2023

Should such an appeal be filed within a period of

thirty days, the appellate authority shall take up the matter

and after giving reasonably sufficient time to the petitioner

to represent his cause, 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.

The petition stands dismissed as withdrawn with

the afore-noted observation.

                                                                    (Ashutosh Kumar, J)


                                                                    (Satyavrat Verma, J)


krishna/kundan
AFR/NAFR                NAFR
CAV DATE                NA
Uploading Date          05.01.2023
Transmission Date
 

 
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