Ram Lakhan Prasad vs The State Of Bihar
2023 Latest Caselaw 466 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.9877 of 2019
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Ram Lakhan Prasad Son of Late Shyam Singh R/o Village-Maidi Khurd, P.S.- Khodaganj, District-Nalanda

... ... Petitioner/s Versus

1. The State of Bihar through Secretary, Food and Civil Supply Department, Old Secretariat, Patna

2. The District Supply Officer Nalanda

3. The S.D.O. Hilsa, Nalanda

4. The Block Supply Officer Islampur, Nalanda

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

For the Petitioner/s : Mr. Shiv Shankar Prasad Yadav, 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 Mr. Shiv Shankar Prasad Yadav, learned

counsel for the petitioner and Mr. Anisul Haque 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.

Patna High Court CWJC No.9877 of 2019 dt.30-01-2023

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 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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