Patna High Court
Pawa Primary Agriculture Credit ... vs The State Of Bihar And Ors on 21 August, 2025
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.22915 of 2018
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1. Pawa Primary Agriculture Credit Society Ltd. having its registration
office at Pawa, Block Bihar Sharif, District Nalanda through its
Chairman Kameshwar Prasad Sharma, Village & P.ost Pawa, P.S.
Deepnagar, Block Bihar Sharif, District Nalanda
2. Makeshwar Prasad Sharma Son of Late Jethu Singh Village and Post-
Pawa, Police Station - Deepnagar, Block- Bihar Sharif, Distt. 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 Principal Secretary Department of Food and Consumer Protection,
Government of Bihar, Patna.
3. The Bihar State 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 office, Bihar Sharif, Nalanda
7. The District Manager, Bihar State Food and Civil Supplies
Corporation, Distt. Nalanda at Bihar Sharif
8. The Circle Officer, Pawa, Distt. Nalanda
9. The Block Agriculture Officer, Ekangar Sarai, Nalanda-cum-C.M.R.
In-charge.
10. The Nalanda District Central Co-Operative Bank Limited, Nalanda at
Bihar Sharif through its Managing Director
11. The Managing Director, Nalanda District Central Co-Operative Bank
Limited, nalanda at Bihar Sharif.
... ... Respondent/s
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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
Patna High Court CWJC No.22915 of 2018 dt.21-08-2025
2/5
For the Bank : Mr. Bindyachal Rai, Advocate
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CORAM: HONOURABLE JUSTICE SMT. G. ANUPAMA CHAKRAVARTHY
ORAL JUDGMENT
Date : 21-08-2025
1. The writ petition is filed for the
following reliefs:
"i. To pay the due amount of
Rs. 47,95,050.32/- 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
Patna High Court CWJC No.22915 of 2018 dt.21-08-2025
(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, 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
Patna High Court CWJC No.22915 of 2018 dt.21-08-2025
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 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
Patna High Court CWJC No.22915 of 2018 dt.21-08-2025
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
