Raj Kishore Ray vs The State Of Bihar
2023 Latest Caselaw 470 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.9246 of 2019
     ======================================================

Raj Kishore Ray S/o Late Ramashish Roy Resident of Village- Raghubar Rai Tola, Panchayat- Neknam Tola, P.S. Barhara, District- Bhojpur.

... ... Petitioner/s Versus

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

2. The Collector-cum- Chairman, District Level Selection Committee, Bhojpur.

3. The Collector-cum- District Magistrate, Bhojpur at Ara.

4. The Sub- Divisional Officer, Sadar Ara.

5. Santosh Kumar Singh @ Santosh Yadav S/o Durga Roy Saligram Singh Ke Tola, Post- Neknam Tola, P.S.- Barhara, District- Bhojpur.

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

For the Petitioner/s : Mr. N.K. Agarwal, Sr. 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. N.K. Agarwal, learned senior Advocate for the

petitioner 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 within a period of 30 days, the Divisional

Commissioner shall look into the matter and after hearing all the

stakeholders, including Respondent No. 5, shall pass a final order Patna High Court CWJC No.9246 of 2019 dt.30-01-2023

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. 5.

We have specifically asked Respondent No. 5 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The writ petition stands dismissed as withdrawn with the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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