Hanuman Prasad vs The State Of Bihar And Ors
2025 Latest Caselaw 1534 Patna

Patna High Court

Hanuman Prasad vs The State Of Bihar And Ors on 11 August, 2025

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                     Civil Writ Jurisdiction Case No.20527 of 2018
     ======================================================
     Hanuman Prasad son of Sri Jai Narayan Yadav Resident of Village Kachada,
     P.S. Benipatti P.O. Bankatta, District- Madhubani.


                                                           ... ... Petitioner/s
                                     Versus
1.   The State Of Bihar through the Secretary Food and Consumer Protection,
     Govt. of Bihar, Patna.
2.   The Principal Secretary, Food and Civil Supply, Government of Bihar,
     Patna.
3.   The Commissioner, Darbhanga Division, Darbhanga.
4.   The District Magistrate, Darbhanga Division, Darbhanga.
5.   The District Supply Officer, Madhubani. null null
6.   The Sub Divisional Officer, Benipatti, Madhubani.


                                               ... ... Respondent/s
     ======================================================
     Appearance :
     For the Petitioner/s   :      Mr.Ranjeet Kumar, Adv.
     For the Respondent/s   :      Mr.S.Raza Ahmad -AAG5
     ======================================================
     CORAM: HONOURABLE JUSTICE SMT. G. ANUPAMA CHAKRAVARTHY

                                ORAL JUDGMENT
     Date : 11-08-2025

                     1. The Writ petition is filed for the

      following reliefs:

                                  ⅰ) For setting aside the General
                     Notice dated 15-03-2018 contained in
                     Memo No. 227 dated 09-03-2015 issued
                     by the District Magistrate, Madhubani for
                     allotment of PDS Dealership license to
                     881 licensee whereby and where under
                     same has been issued in gross violation
 Patna High Court CWJC No.20527 of 2018 dt.11-08-2025
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                         of Reservation Policies issued by the
                         government and other direction as well.
                                        ii) For a direction upon the
                         respondent authorities to consider the
                         representation of the petitioner dated
                         27-03-2018

.

iii) For a further direction to the respondents to stop the allotment of PDS License till the final disposal of the instant case.

iv) For any other relief reliefs for which petitioner may be deemed entitled too.

2. The second relief sought by the

petitioner, is for consideration of his representation

dated 27.03.2018, for which, the petitioner is

always at liberty to approach the concerned

authorities.

3. On perusal of the other reliefs, it is

evident that the petitioner is seeking setting aside

of the licenses already issued to 881 individuals for

the PDS dealership. However, those 881 PDS

dealers were not made parties to the writ petition.

Therefore, the writ petition itself is not

maintainable, as the said 881 licencees would be Patna High Court CWJC No.20527 of 2018 dt.11-08-2025

the aggrieved parties.

4. Accordingly, the writ petition is

dismissed as not maintainable.

(G. Anupama Chakravarthy, J) Amandeep/-

AFR/NAFR                NAFR
CAV DATE                N/A
Uploading Date          12.08.2025
Transmission Date