Md. Sarvar Alam vs The State Of Bihar
2023 Latest Caselaw 2397 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                  Civil Writ Jurisdiction Case No.6427 of 2023
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Md. Sarvar Alam, aged about 48 years S/o Abdul Rajjak Resident of Mangalpur Ward No.-12, P.S.-Amour, District-Purnea.

... ... Petitioner/s Versus

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

2. The Collector Purnea.

3. The Sub Divisional Officer, Baisi, Purnea.

4. The Block Supply Officer, Amour, Purnea.

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

For the Petitioner/s : Mr. N.K. Agarwal, Sr. Advocate Mr. Dhananjaya Nath Tiwari, Advocate Mr. Kumar Rajdeep, Advocate For the Respondent/s : Mr. Arvind Ujjwal, SC 4 ====================================================== CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI ORAL JUDGMENT Date : 15-05-2023

Heard learned counsels for the respective parties.

2. In the instant petition, petitioner has prayed for the

following relief/reliefs:

"That the present writ application is being filed on behalf of the petitioner above named for setting aside the order dated 11.03.2023 passed in Record No. 3/2022-23 by the Learned Sub Divisional Officer-cum-licensing authority, Baisi by which he was pleased to cancel the PDS license of the petitioner being license no. 93/2016 granted under the provisions of Bihar Targeted PDS Control Order, 2016."

Patna High Court CWJC No.6427 of 2023 dt.15-05-2023

3. Prima facie the present writ petition is premature,

since the petitioner has not exhausted statutory remedy of appeal

before the appellate authority/District Magistrate against the order

of the Sub-Divisional Officer-cum-Licensing Authority, Baisi

dated 11.03.2023.

4. In the light of Apex Court decision in the case of

State of Jammu and Kashmir V/s. R.K.Zalpuri and others

reported in AIR 2016 SC 3006, Paragraph-20 the present writ

petition is premature. Accordingly, writ petition stands disposed of

reserving liberty to the petitioner to exhaust statutory remedy of

appeal before the appellate authority.

(P. B. Bajanthri, J)

GAURAV S./-

AFR/NAFR                NAFR
CAV DATE                NA
Uploading Date          18.05.2023
Transmission Date       NA