Ajay Lal Harijan vs The State Of Bihar And Ors
2023 Latest Caselaw 448 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.16967 of 2018
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Ajay Lal Harijan S/o Chandan Lal Harijan, Resident of Village- Guawari, P.S.- Bahadurganj, District- Kishanganj.

... ... Petitioner/s Versus

1. The State of Bihar.

2. The Collector, Kishanganj.

3. The Sub Divisional Officer, Kishanganj.

4. The Additional District Supply Officer, Kishanganj.

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

For the Petitioner/s : Mr.Amal Kumar Sinha, 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 Heard learned counsel for the petitioner and counsel for

the State.

For the reason of the petitioner not having exhausted the

statutory remedy of preferring appeal against the order of

cancellation of licence, we are not inclined to entertain this

petition.

The petition is dismissed but with a liberty to the

petitioner to challenge such order of cancellation of license before

the Appellate Authority.

Should such an appeal be filed within a period of thirty

days, the appellate authority shall take up the matter and after Patna High Court CWJC No.16967 of 2018 dt.30-01-2023

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.

The petition stands dismissed with the aforenoted

liberty.

(Ashutosh Kumar, J)

( Satyavrat Verma, J) rishi/-

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Uploading Date          01.02.2023
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