Patna High Court
Rana Pratap Singh vs The State Of Bihar And Ors on 21 August, 2025
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.17936 of 2018
======================================================
Rana Pratap Singh Son of Gupteshwar Singh, Resident of Sandesh, P.S.-
Sandesh, District- Bhojpur at Ara, at present Chairman, VMCS Sandesh,
Sandesh, District- Bhojpur at Ara.
... ... 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 Chairman-cum- District Magistrate, District- Bhojpur at Ara.
3. The Additional Collector, District- Bhojpur at Ara.
4. The Bihar State Food and Civil Supplies Corporation Ltd, through its M.D.
Bihar, Patna.
5. The Chief General Manager Procurement, The Bihar State Food and Civil
Supplies Corporation Ltd. Bihar, Patna
6. The District Manager, Bihar State Food and Civil Supplies Corporation Ltd.,
District- Bhojpur at Ara
... ... Respondent/s
======================================================
Appearance :
For the Petitioner/s : Mr. Rakesh Kumar Sharma, Advocate
For the State : 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 : 21-08-2025
1. The writ petition is filed for the following
reliefs:
"i. For a direction to the
respondent authorities to make payment
of 833.482 quintals paddy approx CMR for
the year 2016-17 which has been supplied
by the VMCS, Sandesh to the respondent
no. 4 and that has been accepted by the
Patna High Court CWJC No.17936 of 2018 dt.21-08-2025
2/4
respondent no. 4.
ii. For grant of any other relief
/reliefs, if petitioner found entitled in the
facts and circumstances of the present
case."
2. At the outset, the 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,
Bhojpur at Ara 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
Patna High Court CWJC No.17936 of 2018 dt.21-08-2025
Supplies Corporation, Bhojpur at Ara 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, Bhojpur at Ara 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 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
Patna High Court CWJC No.17936 of 2018 dt.21-08-2025
Supplies Corporation, Bhojpur at Ara 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, Bhojpur at Ara 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
