Deepu Devi vs The State Of Bihar And Ors
2025 Latest Caselaw 1706 Patna

Patna High Court

Deepu Devi vs The State Of Bihar And Ors on 10 February, 2025

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                 Civil Writ Jurisdiction Case No.14575 of 2016
     ======================================================
     Deepu Devi W/o Late Bindu Rai Resident of Subhankarpur, Ward No. 8 P.S.-
     LNMU University, District- Darbhanga.

                                                                   ... ... Petitioner/s
                                       Versus
1.   The State Of Bihar through the Collector, Darbhanga
2.   The Sub Divisional Officer, Sadar Darbhanga.
3.   The Circle Officer-cum- Block Supply Officer, Town Darbhanga.

                                               ... ... Respondent/s
     ======================================================
     Appearance :
     For the Petitioner/s     :       M/s N.K.Agrawal, Sr. Advocate
                                      Dhananjaya Nath Tiwari, Advocate
     For the Respondent/s     :       Smt. Namrata Mishra- GA 6
     ======================================================
     CORAM: HONOURABLE JUSTICE SMT. G. ANUPAMA CHAKRAVARTHY
                                  ORAL JUDGMENT
                                  Date : 10-02-2025

                    1. Petitioner has prayed for following

      relief(s):-

                                      "That        the       present          writ
                            application is being filed on behalf of
                            the sole petitioner above named for
                            setting     aside        the      order        dated
                            01.09.2014

passed by the learned S.D.O., Sadar Darbhanga (Annexure-2) by which the license granted under the provision of the Fair Price Shop of Order has been cancelled on the ground of non deposit of renewal license fee and further for quashing the order dated 16.05.2016 passed in PDS Case No. 52 of 2014 passed by Patna High Court CWJC No.14575 of 2016 dt.10-02-2025

the learned Collector, Darbhanga by which the statutory appeal filed on behalf of the petitioner has been rejected and further be pleased to restore the license of the petitioner."

2. At the outset, Learned counsel for the

petitioner contended that since this matter is

squarely covered under the order dated

28.06.2016 passed in CWJC No. 1361 of 2014

(Pramod Kumar Versus The State of Bihar &

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

on the same term and conditions.

5. Having regard to the submissions made

by the Learned Senior counsel for the petitioner as

well the fact that at the time of passing of

Annexure-2, the renewal fee with late fine was

already deposited by the petitioner, which has not

been denied by the authority, let the error

committed by the petitioner be condoned for once

and her PDS licence in question be restored.

6. In view of the facts and circumstances

stated above, the present Writ petition stands Patna High Court CWJC No.14575 of 2016 dt.10-02-2025

disposed of in terms of the aforesaid judgment

passed in CWJC No. 1361 of 2014 (supra) by a

co-ordinate Bench of this Court.

7. Interlocutory Application, if any, shall

stands disposed of.

(G. Anupama Chakravarthy, J) Spd/-

AFR/NAFR                NAFR
CAV DATE                NA
Uploading Date          10.02.2025
Transmission Date