Ram Lakhan Kumar Raman vs The State Of Bihar
2023 Latest Caselaw 442 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.23028 of 2018
     ======================================================

Ram Lakhan Kumar Raman S/o Late Bindeshwari Prasad Yadav Resident of Village and Panchayat- Maheshua, P.S.- Madhepura, District- Madhepura.

... ... Petitioner/s Versus

1. The State of Bihar through Secretary, Food and Consumer Protection Department, Old Secretariat, Patna.

2. The District Level Selection Committee, Madhepura.

3. The District Magistrate, Madhepura.

4. The Sub- Divisional Officer, Madhepura.

5. The Block Supply Officer, Madhepura, Madhepura.

6. Shivani Bharti Daughter of Bharat Lal Gupta resident of Village- Maheshua, Ward No. 02, P.S. and District- Madhepura.

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

For the Petitioner/s : Mr.Vijay Anand, Adv. For the Respondent/s : Mr.Upendra Pratap Singh ====================================================== CORAM: HONOURABLE MR. JUSTICE ASHUTOSH KUMAR and HONOURABLE MR. JUSTICE SATYAVRAT VERMA ORAL JUDGMENT (Per: HONOURABLE MR. JUSTICE ASHUTOSH KUMAR)

Date : 30-01-2023

Mr. Vijay Anand, learned advocate for the petitioner,

after some arguments, seeks permission to withdraw this

application in order to enable the petitioner to file suitable

complaint before the concerned Divisional Commissioner.

Should the petitioner file a suitable

representation/complaint before the concerned Divisional

Commissioner for redressal of his grievance within a period of Patna High Court CWJC No.23028 of 2018 dt.30-01-2023

30 days, the Divisional Commissioner shall look into the matter

and after hearing all the stakeholders, including Respondent

No. 6, shall pass a final order within a further period of 60

days, 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. 6.

We have specifically asked Respondent No. 6 to be

heard by the Divisional Commissioner as the present order is

being passed in his absence.

The writ petition stands dismissed as withdrawn with

the liberty aforesaid.

(Ashutosh Kumar, J)

( Satyavrat Verma, J) rishi/-

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Uploading Date          01.02.2023
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