Patna High Court
Bachelal Ram @ Bachelal Mochi vs The State Of Bihar And Ors on 30 July, 2025
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.17847 of 2018
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Bachelal Ram @ Bachelal Mochi S/o Mukhlal Ram, Resident of Village-
Pokhrauni, Panchayat- Saurath, P.S.- Madhubani, District- Madhubani.
... ... Petitioner/s
Versus
1. The State of Bihar through the Secretary, Department of Food
2. The District Magistrate cum Collector, District- Madhubani.
3. The Sub-Divisional Officer, Sadar, District- Madhubani.
4. The Circle Officer cum Block Supply Officer, Rahika, District- Madhubani.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Jitendra Kumar Giri
For the Respondent/s : Mr. Arvind Ujjwal-SC4
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CORAM: HONOURABLE JUSTICE SMT. G. ANUPAMA CHAKRAVARTHY
ORAL JUDGMENT
Date : 30-07-2025
1. The petitioner has filed the instant
application for the following relief(s):
"For issuance of a writ in the nature of
"certiorari" whereby and where under
setting aside office order as contains in
Memo no.838 dated 25.10.2008 passed
by Sub- Divisional Officer Sadar,
District- Madhubani, whereby the P.D.S
license of the petitioner has been
cancelled without any satisfactory
reasons and without proper
consideration of the show cause filed by
the petitioner. And further prayer of the
petitioner is to command and direct the
Patna High Court CWJC No.17847 of 2018 dt.30-07-2025
state respondents to allow the
petitioner to run the P.D.S shop again."
2. During the course of arguments, the
Learned counsel for the State submitted that the
reliefs sought in the present writ petition have
become infructuous, as more than 16 years have
elapsed, since the issuance of the order impugned
in this writ petition.
3. The primary reason why this Court is not
inclined to grant any relief to the petitioner at this
stage is that the petitioner has clearly slept over
his rights and did not challenge of the order
contained in Memo No. 838 dated 25.10.2008,
issued by the Sub-Divisional Officer, Sadar,
Madhubani, by which the petitioner's PDS license
was cancelled for about ten years. The Writ
petition was filed on 07.08.2018. Additionally, it is
worth noting that from 25.10.2008 to till date, the
rules and regulations governing the issuance and
management of PDS licenses have undergone
substantial changes. In such circumstances,
entertaining the writ petition at this belated stage
Patna High Court CWJC No.17847 of 2018 dt.30-07-2025
would serve no effective purpose and may also
lead to administrative complications.
4. In view of the facts and circumstances of
the case, this Court finds no merit in the present
writ petition.
5. Accordingly, the writ petition is
dismissed.
6. Interlocutory Application(s), if any, shall
stand disposed of.
(G. Anupama Chakravarthy, J)
Spd/-
AFR/NAFR NAFR
CAV DATE NA
Uploading Date 01.08.2025
Transmission Date
