Ali Akhtar vs The State Of Bihar
2023 Latest Caselaw 2408 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                      Civil Writ Jurisdiction Case No.6718 of 2023
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Ali Akhtar, Son of Md. Hanif, Resident of Ward No. 06, Semri, P.S.-Semri, West Champaran.

... ... Petitioner/s Versus

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

2. The District Magistrate, West Champaran, Bettiah.

3. Additional District Magistrate, West Champaran, Bettiah.

4. The Sub Divisional Officer, Narkatiyaganj, West Champaran, Bettiah.

5. The Block Development Officer, Narkatiyaganj, West Champaran, Bettiah.

6. The Block Supply Officer, Narkatiyaganj, West Champaran, Bettiah.

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

For the Petitioner/s : Ms.Ankita Kumari, Advocate Mr. Sanjeev Kumar Mishra, Advocate For the Respondent/s : Mr.S. Raza Ahmad (AAG-5) ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE ORAL JUDGMENT Date : 15-05-2023

Learned counsel for the petitioner submits that he

would avail the revisional remedy.

The writ petition was filed on 02.05.2023 and has

been pending here till this date. Hence, subject to the limitations

and the period when the writ petition was pending being Patna High Court CWJC No.6718 of 2023 dt.15-05-2023

excluded, the petitioner is left remedy to approach the

Revisional Authority.

The writ petition stands disposed of.

                                                  (K. Vinod Chandran, CJ)
P.K.P./Anushka
AFR/NAFR
CAV DATE
Uploading Date          16.05.2023
Transmission Date