Md. Kajim vs The State Of Bihar And Ors
2025 Latest Caselaw 95 Patna

Patna High Court

Md. Kajim vs The State Of Bihar And Ors on 6 May, 2025

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                     Civil Writ Jurisdiction Case No.3029 of 2016
     ======================================================
     Md. Kajim S/o Ijjat Ali, resident of Khempur, Mauja Alepur, P.S. Barsoi,
     District - Katihar

                                                                ... ... Petitioner/s
                                      Versus
1.   The State Of Bihar through the Collector, Katihar
2.   The District Programme Officer, Katihar
3.   The District Certificate Officer, Katihar

                                               ... ... 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 : 06-05-2025

                  1. Heard learned counsel for the parties.

                  2. The writ petition              has been filed for

      quashing the entire proceeding of certificate Case

      No. 15/2011-12 initiated for realization of an

      amount of Rs. 4,79,500/- (Four lakhs seventy nine

      thousand five hundred only) for the cost of 350

      quintals of rice, at the rate of 13.70/Kg as fixed by

      the C.A.G. remained with the petitioner                           under

      Block Scheme of NFFW supplied in the year 2004-

      06.

                        3. At the outset, Learned counsel for

      the respondents contended that since this matter
 Patna High Court CWJC No.3029 of 2016 dt.06-05-2025
                                           2/3




         is squarely covered under the judgment                          dated

         08.03.2022

passed in CWJC No. 10446 of 2020

(Bhawesh Kumar Bhaskar Vs. The State of

Bihar & Ors.) by Division Bench of this Court,

this writ petition may also be disposed of on the

same terms and conditions.

4. I have perused the judgment passed

in CWJC No. 10446 of 2020 (supra) in which

their Lordships have held "As there was dispute

between the parties, this Court constituted an

inquiry commission headed by retired Judge (Mr.

Justice Uday Sinha) where both the parties

including the petitioner appeared and the liability

of the petitioner was determined as Rs.19,85,332/-

in 2018 itself, by said commission which is to be

refunded by the petitioner and due to non-refund,

certificate proceeding has been initiated for

realization of said amount.

In such view of the matter, this Court

does not find any merit in this case and is

accordingly dismissed."

5. In view of the observations made by Patna High Court CWJC No.3029 of 2016 dt.06-05-2025

the Division Bench of this Court, the Writ petition

is dismissed as it is devoid of merits.

6. Interlocutory Application, if any, shall

stands disposed of.

(G. Anupama Chakravarthy, J) Spd/-

AFR/NAFR                NAFR
CAV DATE                NA
Uploading Date          07.05.2025
Transmission Date