Patasang Primary Agriculture Credit ... vs The State Of Bihar And Ors
2025 Latest Caselaw 2581 Patna

Patna High Court

Patasang Primary Agriculture Credit ... vs The State Of Bihar And Ors on 20 August, 2025

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.22773 of 2018
     ======================================================
1.    Patasang Primary Agriculture Credit Society Ltd. having registration office
      at Patasang Block Rahui, P.S. Rahui, District Nalanda through its Chairman
      Ramjee Prasad, village Kadi Bigha, P.S. Rahui, District Nalanda
2.   Ramjee Prasad S/o Late Karu Mahto, R/o Vill.- Kadi Bigha, P.O.- Bhagan
     Bigha, P.S.- Rahui, District- Nalanda.
                                                               ... ... Petitioner/s
                                        Versus
1.   The State Of Bihar through the Principal Secretary, Department of Food and
     Civil Supplies Corporation, Govt. of Bihar, Patna
2.   The Princiapl Secretary , Department of Food and Consumer Protection ,
     Government of Bihar, Patna.
3.   The Bihar Sate Food and Civil Supplies Corporation through its Managing
     Director, Patna.
4.   The Managing Director, Bihar State Food and Civil Supplies Corporation ,
     Patna.
5.   The District Magistrate, Bihar Sharif, Nalanda.
6.   The District Supply Officer, Bihar Sharif, Nalanda.
7.   The District Manager , Bihar State Food and Civil Supplies Corporation ,
     District Nalanda at Bihar
8.   The Circle Officer, Ekangar Sarai, Nalanda.
9.   The Block Agriculture Officer, Ekangar Sarai, Nalanda Cum C.M.R.
     Incharge.
10. The Nalanda District Central Co- Operative Bank Limited, Nalanda at Bihar
     Sharif through its Managing Director
                                                           ... ... Respondent/s
    ======================================================
     Appearance :
     For the Petitioner/s   :      Mr. Manoj Kumar, Advocate
     For the Respondent/s   :      Mr.S.Raza Ahmad -AAG 5
     For the BSFC           :      M/s Shailendra Kumar Singh,
                                   Utkarsha Utpal, Advocate
     For the Bank           :      Mr. Bindyachal Rai, Advocate
     ======================================================
        CORAM: HONOURABLE JUSTICE SMT. G. ANUPAMA CHAKRAVARTHY

                                ORAL JUDGMENT
                                Date : 20-08-2025

                    1. The writ petition is filed for the following

      reliefs:

                                  "i. To pay the due amount of Rs.
 Patna High Court CWJC No.22773 of 2018 dt.20-08-2025
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                      21,92,078/- with interest against the CMR
                      which was supplied and deposited to the
                      BSFC under the procurement scheme for
                      season 2016-17 of Government of Bihar.
                                       ii. To pay the interest which is
                      being charged by the Nalanda Central Co-
                      operative Bank Ltd, Nalanda against the
                      Cash Credit.
                                       Iii. For any other relief /reliefs,
                      order/orders which the petitioner may
                      found to be entitled on the facts and in the
                      circumstances of the case."



                           2. At the outset, Learned counsel for

         petitioners contended that since this matter is

         squarely          covered          under      the   order   dated

         01.12.2023

passed in CWJC No. 14138 of 2015

(Amrendra Kumar Vs. The State of Bihar &

Ors.), this writ petition may also be disposed of on

the same term and conditions.

3. In view of the fact that this matter is

squarely covered by the aforesaid order, without

going into the merits of the case, the petitioners

are directed to approach the District Manager,

Bihar State Food and Civil Supplies Corporation, Patna High Court CWJC No.22773 of 2018 dt.20-08-2025

Nalanda at Biharsharif, for redressal of his

grievance along with the supporting documents

within a period of four weeks from the date of the

receipt of the copy of this order. On such

representation being made, the District Manager,

Bihar State Food and Civil Supplies Corporation,

Nalanda shall consider the said representation and

pass necessary orders, preferably within three

months from the date of filing of the

representation, duly taking into consideration the

representation along with the supporting

documents filed by the petitioners. In case, the

District Manager, Bihar State Food and Civil

Supplies Corporation, Nalanda is of the view that

the orders of this Court dated 06.08.2018 passed

in LPA No. 881 of 2016 (The Bihar State Food

and Civil Supplies Corporation Ltd. & Anr Vs.

Nayan Kumar Sinha & Ors & other analogous

cases), wherein this Hon'ble Court has directed

the constitution of a Committee consisting of the

District Magistrate, the Enforcement Officer of the

concerned Block and one Senior Officer of the Patna High Court CWJC No.22773 of 2018 dt.20-08-2025

BSFC to be nominated by the Managing Director of

the BSFC has to be followed to look into the entire

controversy and submit a report, he shall do so. In

case, the report of the Committee is in favour of

the petitioner, the District Manager, Bihar State

Food and Civil Supplies Corporation, Nalanda shall

pass necessary orders for payment of the amounts

due to the petitioner. Any order passed by the

District Manager, Bihar State Food and Civil

Supplies Corporation, Nalanda shall be

communicated to the party.

4. With the above direction, the present

Writ Petition stands disposed of to the extent

indicated above.

5. Interlocutory Application(s), if any,

shall stand disposed of.

(G. Anupama Chakravarthy, J) Spd/-

AFR/NAFR                NAFR
CAV DATE                NA
Uploading Date          22.08.2025
Transmission Date