Patna High Court
Kiran Devi vs The State Of Bihar And Ors on 24 June, 2025
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.3091 of 2018
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Kiran Devi W/o late Chandrashekhar Pandey Resident of Mohalla-
Vishunganj Ward No. 06, Jehanabad, District- Jehanabad.
... ... Petitioner/s
Versus
1. The State Of Bihar through the Principal Secretary, Food & Consumer
Protection Department, Govt. of Bihar, Patna
2. The Divisional Commissioner, Magadh Division, Gaya.
3. The District Magistrate Cum-Collector, Jehanabad.
4. The Sub-Divisional Officer-Cum-Licensing Authority, Jehanabad, District-
Jehanabad.
5. The District Supply Officer, Jehanabad.
6. The marketing Officer, Jehanabad, District- Jehanabad.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Rajesh Kumar, Advocate
For the Respondent/s : Mr. S. Raza Ahmad-AAG 5
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CORAM: HONOURABLE JUSTICE SMT. G. ANUPAMA CHAKRAVARTHY
ORAL JUDGMENT
Date : 24-06-2025
1. The writ petition is filed for the
following reliefs:
"(i) .... to quash the decision
contained in letter no. 603 dated 1.11.2017 of
District Magistrate-cum- President District
Selection Committee, Jehanabad whereby and
whereunder the application for allotment of
P.D.S. shop on compassionate ground has
been rejected.
(ii) Further for issuance of
appropriate writ/order/ direction upon the
Respondents to issue license of P.D.S. shop in
Patna High Court CWJC No.3091 of 2018 dt.24-06-2025
the name of petitioner on the ground of
compassionate ground whose husband died in
Road Accident.
(iii) Further for issuance of any
appropriate writ/order/ direction to which the
petitioner is found to be entitled to in the
facts and circumstances of the case."
2. At this juncture, the Learned counsel for
the respondents contended that Section 32(vi) of
the Bihar Targeted Public Distribution System
(Control) Order, 2016 provides for the provision of
revision.
3. The respondents, by way of filing
counter affidavit, have brought to the notice of
this Court that the petitioner has already
approached the Divisional Commissioner for
redressal of her grievance and in the meantime the
petitioner has also approached this Hon'ble Court
for the same.
4. In this context, a rejoinder to the
affidavit has been filed on behalf of the petitioner.
It is submitted by the petitioner that the revision is
still pending before the Divisional Commissioner.
Patna High Court CWJC No.3091 of 2018 dt.24-06-2025
5. It appears from perusal of the records of
the case that the application preferred against
the order dated 1.11.2017 passed by District
Magistrate, Jehanabad, is pending since 2017.
6. Without going into merits or
demerits of the case, this writ petition is disposed
of directing the Divisional Commissioner, Magadh
Division, Gaya to ensure that application preferred
by the petitioner, is brought to its logical
conclusion, within a period of three months from
the date of receipt/production of a copy of this
order after granting reasonable opportunity to all
the concerned parties.
7. With the above said observation, the
Writ petition is disposed of.
8. Interlocutory Application(s), if any, shall
stand disposed of.
(G. Anupama Chakravarthy, J)
Spd/-
AFR/NAFR NAFR
CAV DATE NA
Uploading Date 26.06.2025
Transmission Date
