Mahesh Paswan vs The State Of Bihar And Ors
2025 Latest Caselaw 267 Patna

Patna High Court

Mahesh Paswan vs The State Of Bihar And Ors on 13 May, 2025

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                  Civil Writ Jurisdiction Case No.12825 of 2017
     ======================================================
     Mahesh Paswan son of Late Brahmdeo Paswan, resident of Village-
     Harnaihya Chiraiya Rupesh, P.S.- Bakhtiyarpur, District- Patna.

                                                               ... ... Petitioner/s
                                       Versus
1.   The State of Bihar through Secretary, Food & Civil Supply Department, Old
     Secretariat, Patna
2.   The Collector, Patna.
3.   The Sub Divisional Officer, Barh, Patna.
4.   The Block Supply Officer, BSO, Bakhtiyarpur, Patna.

                                               ... ... Respondent/s
     ======================================================
     Appearance :
     For the Petitioner/s    :       Mr. Vijay Anand, Advocate
     For the Respondent/s    :       Mr. S.Raza Ahmad-AAG 5

     CORAM: HONOURABLE JUSTICE SMT. G. ANUPAMA CHAKRAVARTHY

                                   ORAL JUDGMENT

                                   Date : 13-05-2025

                  1.    The        petitioner      has     filed   the     Writ

      application for the following reliefs:

                                 "That the present writ application
                                 is being filed for challenging the
                                 order dated 30.06.2015 passed by
                                 SDO, Barh, Patna fully contained in
                                 Memo       No.    321      whereby        and
                                 whereunder the PDS license being
                                 License      No.        306/2007          was
                                 cancelled in violation of clause-7(ii)
                                 of the PDS control order 2001.
                                 And / Or
                                 Disposed of the appeal bearing
 Patna High Court CWJC No.12825 of 2017 dt.13-05-2025
                                           2/3




                                 E.C.        Appeal    No.   16/2015-16
                                 preferred against the order dated
                                 30.06.2015

before the Collector Patna which was pending since 2015."

2. It appears from perusal of the

records of the case that E.C. Appeal No. 16/2015-

16 preferred agaisnt the order dated 30.06.2015

passed by Sub-Divisional Officer, Barh, which is

pending since 2015.

3. Without going into merit or demerit

of the case, this writ petition is disposed of

directing the Collector, Patna to ensure that the

E.C. Appeal No. 16/2015-16 preferred against the

order dated 30.06.2015 passed by the Sub-

Divisional Officer, Barh, is brought to its logical

conclusion, within a period of one month from the

date of receipt/production of a copy of this order

after granting reasonable opportunity to all the

concerned parties.

4. With the aforesaid observations, the

Writ petition is disposed of.

Patna High Court CWJC No.12825 of 2017 dt.13-05-2025

5. Interlocutory Application(s), if any,

shall stand disposed of.

(G. Anupama Chakravarthy, J) Spd/-

AFR/NAFR                NAFR
CAV DATE                NA
Uploading Date          15.05.2025
Transmission Date