Paras Nath Singh vs The State Of Bihar And Anr
2025 Latest Caselaw 288 Patna

Patna High Court

Paras Nath Singh vs The State Of Bihar And Anr on 14 May, 2025

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.11185 of 2017
     ======================================================
     Paras Nath Singh Son of late Jiut Singh, Managing proprietor of M/S Modern
     Rice Mill Private Limited, Ward No. 6, P.S. Bhabua, District Kaimur at
     Bhabua

                                                              ... ... Petitioner/s
                                      Versus
1.   The State Of Bihar
2.   The District Manager, Bihar State Food and Civil Supplies Corporation
     Limited, Bhabua, District Kaimur at Bhaua

                                               ... ... Respondent/s
     ======================================================
     Appearance :
     For the Petitioner/s   :     Mr. Radha Mohan Pandey, Advocate
     For the Respondent/s   :     Mr. Manish Kumar, GP 4
     For the BSFC           :     M/s Shailendra Kumar Singh,
                                  Utkarsha Utpal, Advocate
     ======================================================
     CORAM: HONOURABLE JUSTICE SMT. G. ANUPAMA CHAKRAVARTHY

                                ORAL JUDGMENT

Date : 14-05-2025

1. The petitioners have filed the Writ

petition for the following reliefs:

                                     "(i)      That,      this       is     an
                      application        for     issuance            of     an

appropriate writ/writs order/orders or direction/directions for setting aside order as contained in letter no. 531 dated 18.03.2017 passed by the District Manager, Bihar State Food and Civil Supplies Corporation Limited, respondent no. 2, through which it has been ordered to furnish bank guarantee amounting to Rs.5,03,78,072/-, failing which privilege of anticipatory bail Patna High Court CWJC No.11185 of 2017 dt.14-05-2025

granted to the petitioner shall be cancelled under appropriate steps."

2. During the course of the arguments, it

has been brought to the notice of this Court that

the petitioner has filed a representation, vide

Annexure-6, which is pending before the authority.

The present Writ petition was filed on the basis of

the letter dated 18.03.2017, and no appropriate

order has been passed by the authority despite the

representation submitted by the petitioner on

dated 15.04.2017. However, without going into

merits of the case, the petitioner is directed to file

a fresh representation before the authority within

two weeks from the date of receipt of this order. In

turn, the appropriate authority, i.e., District

Manager, BSFC, Bhabua (Kaimur) shall consider the

representation and pass an appropriate order

within two months from the date of filing of the

representation.

3. With the aforesaid observations, the

Writ petition is disposed of.

4. Interlocutory Application(s), if any, Patna High Court CWJC No.11185 of 2017 dt.14-05-2025

shall stand disposed of.

(G. Anupama Chakravarthy, J) Spd/-

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