Patna High Court
Mahmadpur Panchayat Primary ... vs The Bihar State Food And Civil Supplies ... on 26 June, 2025
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.7009 of 2018
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1. Mahmadpur Panchayat Primary Agriculture Credit Society Ltd. Mahmadpur,
P.S. Asthawan, Nalanda through its Chairman Virendra Kumar Singh
2. Virendra Kumar Singh S/o Krishnnandan Prasad resident of Village and P.O.
Mahmadpur, P.S. Asthawan, District - Nalanda.
... ... Petitioner/s
Versus
1. The Bihar State Food and Civil Supplies Corporation , Biharsharif Brnach,
Nalanda
2. Nalanda Central Co-operative Bank Limited, Asthawan Branch, Nalanda.
... ... Respondent/s
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Appearance :
For the Petitioner/s : M/s Rajesh Kumar Mishra
Basant Kumar, Advocates
For the BSFC : M/s Shailendra Kumar Singh,
Utkarsha Utpal, Advocate
For the Bank : Mr. Bindyachal Rai, Advocate
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CORAM: HONOURABLE JUSTICE SMT. G. ANUPAMA CHAKRAVARTHY
ORAL JUDGMENT
Date : 26-06-2025
1. Heard Learned counsel for the parties.
2. The writ petition is filed for the following
reliefs:
"i). Direct the respondent Bihar
State Food & Civil Supplies Corporation
Ltd. to pay the due amount of the CMR
already supplied to the Corporation;
ii). Direct the Corporation to
pay the amount with interest as the PACS
is charged interest on the loan
sanctioned;"
Patna High Court CWJC No.7009 of 2018 dt.26-06-2025
2/4
3. At the outset, Learned counsel for
petitioner contended that since this matter is
squarely covered under the order dated
01.12.2023
passed in CWJC No. 14138 of 2015
(Amrendra Kumar Vs. The State of Bihar &
Ors.), this writ petition may also be disposed of on
the same term and conditions.
4. 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, 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
Patna High Court CWJC No.7009 of 2018 dt.26-06-2025
supporting documents filed by the petitioners. In
case, the District Manager, Bihar State Food and
Civil Supplies Corporation, Nalanda is of the view
that the orders of this Court dated 06.08.2018
passed in LPA No. 881 of 2016, 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.
5. With the above direction, the present
Writ Petition stands disposed of to the extent
Patna High Court CWJC No.7009 of 2018 dt.26-06-2025
indicated above.
6. Interlocutory Application(s), if any,
shall stand disposed of.
(G. Anupama Chakravarthy, J)
Spd/-
AFR/NAFR NAFR
CAV DATE NA
Uploading Date 27.06.2025
Transmission Date
