Patna High Court
Roshan Ara vs The State Of Bihar And Ors on 27 June, 2025
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.7826 of 2018
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Roshan Ara wife of Azad Alam, resident of Village- Kuchaidangi, Police
Station- Barsoi, District- Katihar.
... ... Petitioner/s
Versus
1. The State Of Bihar through the Principal Secretary, General Administration
Department, Govt. of Bihar, Patna
2. The Principal Secretary, Food and Consumer Protection Department,
Government of Bihar, Patna.
3. The Joint Secretary, Food and Consumer Protection Department,
Government of Bihar, Patna.
4. The Divisional Commissioner, Purnea Division, Purnea.
5. The District Magistrate, Katihar.
6. The Sub- Divisional Officer, Katihar.
7. The Block Supply Officer, Block- Barsoi, District- Katihar.
8. Chandan Mahaldar, son of Kanai Mahaldar, resident of Village- Ghoradihia,
Police Station- Barsoi, District- Katihar.
9. Munsher Alam, son of Aftafuddin, resident of Village- Kotra, Police Station-
Barsoi, District- Katihar.
10. Pramod Kumar Das, son of Gopesh Chandra Das, resident of Village-
Kuchidangi, Police Station- Barsoi, District- Katihar.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Md. Rahmatullah, 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 : 27-06-2025
1. The writ petition is filed for the
following reliefs:
"For issuance of writ of
mandamus or any other appropriate writ
order, direction commanding the
respondents authority to select the
Patna High Court CWJC No.7826 of 2018 dt.27-06-2025
petitioner granting licence for P.D.S. Shop
who is deserving candidate in terms of
advertisement for the same cancelling the
selection of the private respondents
granting licence for P.D.S. Shop who are
inferior candidates than the petitioner in
merit as term and condition laid down in
the advertisement.
II. For grant of any other relief
or reliefs for which the petitioner may be
deemed fit and proper in the facts and
circumstances of the case."
2. At this juncture, the Learned counsel for
the respondents contended that Section 32(iii) of
the Bihar Targeted Public Distribution System
(Control) Order, 2016 provides for the provision of
appeal. Section 32(iii) read as follows:
"32 (iii). Any person aggrieved by
an order of the licensing authority
denying the issue or renewal of the
license to the fair price shop owner or
cancellation of the license may appeal to
the District Officer within thirty days of
the date of receipt of the order and the
District Magistrate shall, as far as
practicable, dispose the appeal within a
period of sixty days."
Patna High Court CWJC No.7826 of 2018 dt.27-06-2025
3.Admittedly, from the reliefs prayed for in
the writ petition, it is evident that the petitioner
has an alternative remedy of appeal available
under Section 32(iii) of the Bihar Targeted Public
Distribution System (Control) Order, 2016.
4. The Learned counsel for the petitioner
contended that he intends to file an appeal before
the concerned District Magistrate, but the
limitation period for filing the appeal has lapsed.
He prayed for a direction to the concerned District
Magistrate to entertain the appeal in accordance
with Section 5 of the Limitation Act.
5. Taking into consideration that the
petitioner has an alternative remedy for filing an
appeal, the writ petition is disposed of with a
direction to the petitioner to file an appeal within
four weeks from the date of receipt of this order
before the concerned District Magistrate. The delay
in filing the appeal shall be condoned by the
District Magistrate, and the authority shall dispose
of the appeal within three months from the date of
filing of the appeal.
Patna High Court CWJC No.7826 of 2018 dt.27-06-2025
6. With the above said observation, the
Writ petition is disposed of.
7. 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
