Shiv Nath Prasad Yadav vs The State Of Bihar
2023 Latest Caselaw 471 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.7127 of 2019
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Shiv Nath Prasad Yadav S/o Late Bharoshi Yadav Resident of Village- Rauahi, P.S.- Narendrapur, District- Madhubani.

... ... Petitioner/s Versus

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

2. The District Magistrate, Madhubani.

3. The Assistant District Supply Officer, Phulparas, Madhubani.

4. The Sub- Divisional Officer, Phulparas, Madhubani.

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

For the Petitioner/s : Mr.Vijay Anand, 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 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

giving reasonably sufficient time to the petitioner to represent his Patna High Court CWJC No.7127 of 2019 dt.30-01-2023

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 liberty aforesaid.

(Ashutosh Kumar, J)

( Satyavrat Verma, J) rishi/-

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Uploading Date          01.02.2023
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