Patna High Court
Munna Yadav vs The State Of Bihar And Ors on 25 April, 2025
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.9220 of 2017
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Munna Yadav Son of Chandradeo Yadav resident of Village- Banpur Latif
Panchayat- Kishunpur, P.O.- Ghamsar, Block- Lahladpur, P.S.- Janta Bazar,
District- Saran, Chapra.
... ... Petitioner/s
Versus
1. The State Of Bihar through the Principal Secretary, Food and Civil Supply
Department, Government of Bihar, Patna
2. The District Magistrate, Saran, Chapra.
3. The Sub- Divisional Officer, Chapra Sadar, Saran.
4. The Block Development Officer, Lahladpur, Saran, Chapra.
5. The Block Supply Officer, Lahladpur, Saran, Chapra.
6. The Commissioner, State Information Cell, Patna, Bihar.
7. Kalawati Devi, Wife of Radhe Shyam Yadav, resident of Village- Kishunpur
Lauwar, P.O.- Dhamsar, P.S.- Janta Bazar, District- Chapra, Saran.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr.Ranjeet Kumar, Advocate
: Ms.Lakshmi Kumari, Advocate
: Ms.Kanishka Kaustubh, Advocate
For the Respondent/s : Mr.Manish Kumar, GP-4
: Mr.Mahesh Narayan Parbat, Sr. Advocate
: Mr.Ved Prakash Srivastava, Advocate
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CORAM: HONOURABLE JUSTICE SMT. G. ANUPAMA CHAKRAVARTHY
ORAL JUDGMENT
Date : 25-04-2025
1. The writ petition is filed seeking direction
upon the respondents authorities to consider and
dispose of petitioner's application dated 02.01.2017
and 13.01.2017 whereby the petitioner has
requested to make inquiry against the private
Patna High Court CWJC No.9220 of 2017 dt.25-04-2025
2/3
respondent No.6 namely, Kalawati Devi, PDS Dealer,
Gram Panchayat-Raj Kishunpur Lauvar and to take
appropriate action, as the petitioner has obtained
information under RTI, which reveals that the Issue
register, Distribution register etc. of 7th respondent
for the period of September, October and November,
2013 has lost.
2. It is relevant to mention that the 6 th
respondent as per the cause title is "The
Commissioner, State Information Cell, Patna Bihar"
and the 7th respondent is Kalawati Devi. However, in
the relief portion it is wrongly mentioned as 6 th
respondent.
3. Heard the Learned counsel for the
petitioner and the Learned counsel for the private
respondent No. 7 and the State.
4. The writ petition is filed only to direct the
respondent authorities to pass appropriate orders
regarding the applications made by the petitioner on
02.01.2017
and 13.01.2017. Therefore, without
going into the merits of this case, the respondent
authorities are directed to pass appropriate orders,
Patna High Court CWJC No.9220 of 2017 dt.25-04-2025
provided if the applications are still pending, within
two months from the date of receipt of a copy of this
order, considering the merits of the case.
5. With the abovesaid observation, the writ
petition shall stand disposed of.
(G. Anupama Chakravarthy, J)
vinita/-
AFR/NAFR NAFR
CAV DATE NA
Uploading Date 29.04.2025
Transmission Date
