M/S Bimla Enterprises vs The State Of Bihar
2025 Latest Caselaw 3600 Patna

Patna High Court

M/S Bimla Enterprises vs The State Of Bihar on 30 August, 2025

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.13110 of 2025
     ======================================================
     M/S Bimla Enterprises through its partner Bhola Thakur, aged about 77 years,
     Gender -Male, Son of late Jagranath Thakur, permanent resident of village-
     Shankarpur Tepri, P.S- Piyar, District- Muzaffarpur, Bihar, presently residing
     at Resident of C 62, Gali No. 12, Harizan Basti, Nangal Raya, S.O- Sout west
     Delhi

                                                                   ... ... Petitioner/s
                                          Versus

1.   The State of Bihar through Principal Secretary, Department of Food and
     consumer Protection, Patna, Bihar.
2.   The State Transport Committee Cum Appellate Authority, Bihar State Food
     and Civil Supply Corporation, Patna, Bihar
3.   The District Transport Committee, Bihar State Food and Civil Supply
     Corporation, Vaishali through its Chairman cum District Collector, District
     Vaishali
4.   The Principal Secretary, Food and Consumer Protection Department,
     Government of Bihar, Patna, Bihar.
5.   The Managing Director, Bihar State Food and Civil Supply Corporation,
     Patna, Bihar.
6.   The District Collector, District- Vaishali.
7.   The District Manager, Bihar State Food and Civil Supply Corporation,
     District- Vaishali.
8.   The District Transport Officer, District- Vaishali
9.   The Santript Chandra Mehta, son of Manik Chandra Mehta, Mohalla-
     Ashanagar, Post Office and Police Station - Sohsarai, District- Nalanda-
     803118
10. Ranvir Kumar, S/o Hari Madhav Ray, Resident of village- Rampur
    Chandarchan urf Dagru, post office- Chhitrauli, Police Station- Mahua,
    District- Vashali, PIN-844126.

                                               ... ... Respondent/s
     ======================================================
     Appearance :
     For the Petitioner/s   :        Mr. Prasoon Kumar, Adv.
     For the Respondent/s   :        Mr. Vivek Prasad, Government Pleader (7)
     For the BSFC           :        Mr. Anjani Kumar, Sr. Adv.
                                     Mr. Shailendra Kumar Singh, Adv.
     ======================================================
     CORAM: HONOURABLE THE ACTING CHIEF JUSTICE
             and
             HONOURABLE MR. JUSTICE ARVIND SINGH CHANDEL
     ORAL JUDGMENT

(Per: HONOURABLE THE ACTING CHIEF JUSTICE) Patna High Court CWJC No.13110 of 2025 dt.30-08-2025

Date : 30-08-2025

The petitioner has invoked parallel remedy like

filing appeal before the appellate authority and so also

presenting the present writ petition. Therefore, prima facie, the

present petition is premature.

2. Be that as it may, in the event of non-impleading

the respondent nos. 9 and10 before the appellate authority in

the memorandum of appeal filed by the petitioner, the same

shall be incorporated with the permission of the appellate

authority at the earliest. Thereafter, the appellate authority is

hereby directed to hear the petitioner, respondent nos. 9 and 10

and proceed to decide the memorandum of appeal within a

period of six weeks from the date of receipt of this order.

3. The writ petition stands disposed of.

(P. B. Bajanthri, ACJ)

( Arvind Singh Chandel , J)

shailendra/-

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Uploading Date          01.09.2025
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