Ashok Ram vs The State Of Bihar
2023 Latest Caselaw 444 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.19111 of 2019
     ======================================================

Ashok Ram, Son of Late Budhan Ram, Resident of Village- Berae, Police Station- Hathauri, District- Muzaffarpur.

... ... Petitioner/s Versus

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

2. The Secretary, Food and Consumer Protection Department, Old Secretariat, Patna.

3. The Divisional Commissioner, Tirhut Division, Muzaffarpur.

4. The District Magistrate, Muzaffarpur.

5. The Sub-Divisional Magistrate (East), Muzaffarpur.

6. The District Supply Officer, Muzaffarpur.

7. The District Level Selection Committee, Muzaffarpur, through its Chairman, District Magistrate, Muzaffarpur.

8. Sub-Divisional Officer-cum-Licensing Authority, East Muzaffarpur.

9. Sri Chandan Ram, Son of Sri Krishnadev Ram, Resident of Village and Post- - Berai South, Block- Katra, District- Muzaffarpur.

10. Sri Ranjit Kumar, Son of Sri Jaikaran Rai, Resident of Village and Post-

Berai, Block- Katra, District- Muzaffarpur.

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

For the Petitioner/s : Mr.Sanjeet Kumar, Adv. For the Respondent/s : Mr. Anisul Haque ====================================================== 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. Sanjeet Kumar, 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.

Patna High Court CWJC No.19111 of 2019 dt.30-01-2023

Should the petitioner file a suitable

representation/complaint before the concerned Divisional

Commissioner within a period of 30 days, the Divisional

Commissioner shall look into the matter and after hearing all the

stakeholders, including Respondent Nos. 9 & 10, 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. 9 & 10.

We have specifically asked Respondent No. 9 & 10 to be

heard by the Divisional Commissioner as the present order is being

passed in their 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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