Babulal Paswan vs The State Of Bihar
2023 Latest Caselaw 336 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                  Civil Writ Jurisdiction Case No.16864 of 2019
     ======================================================

Babulal Paswan Son of Shyam Paswan R/o Mohalla-Sanjay Nagar Bageshwari Road, Ward No. 5, Police Station-Delha, District-Gaya

... ... Petitioner/s Versus

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

2. The District Magistrate Gaya

3. The Sub-Divisional Officer Sadar Gaya

4. The Block Supply Officer Town Block, Dist-Gaya

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

For the Petitioner/s : Mr.Binay Kumar, Adv. For the Respondent/s : Mr.Arvind Ujjawal ( SC4 ) ====================================================== CORAM: HONOURABLE MR. JUSTICE ASHUTOSH KUMAR and HONOURABLE MR. JUSTICE SATYAVRAT VERMA ORAL JUDGMENT (Per: HONOURABLE MR. JUSTICE ASHUTOSH KUMAR)

Date : 23-01-2023 For the reason of the petitioner not having

exhausted his remedy of revision against the original as

well as the appellate order cancelling his license, we are

not inclined to entertain this petition.

The petition is dismissed.

Should a revision petition be filed by the

petitioner within a period of 30 days, his application shall

be considered on merits and after providing opportunity to Patna High Court CWJC No.16864 of 2019 dt.23-01-2023

the petitioner to represent his cause, a reasoned order

shall be passed within a further period of 60 days.

(Ashutosh Kumar, J)

( Satyavrat Verma, J) rishi/-

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Uploading Date          25.01.2025
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