Patna High Court
Nakatpura Panchayat Primary ... vs The State Of Bihar And Ors on 8 September, 2025
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.23159 of 2018
======================================================
1. Nakatpura Panchayat Primary Agriculture Credit Society Ltd. and Anr S/o
Sukhdev Singh, Village- Nakatpura, Post- Murora, Police Station-
Deepnagar, Block- Bihar Sharif, District- Nalanda.
2. Ramjanam Singh, S/o Sukhdev Singh, Village- Nakatpura, Post- Murora,
Police Station- Deepnagar, Block- Bihar Sharif, District- Nalanda.
... ... Petitioner/s
Versus
1. The State Of Bihar
2. The Principal Secretary, Department of Food and Consumer Protection,
Government of Bihar, Patna.
3. The Bihar State Food and Civil Supplies Corporation through its Managing
Director, Patna.
4. The Managing Director, Bihar State Food and Civil Supplies Corporation,
Patna.
5. The District Magistrate, Bihar Sharif, Nalanda.
6. The District Supply Officer, Bihar Sharif, Nalanda.
7. The District Manager, Bihar State Food and Civil Supplies Corporation
District- Nalanda at Bihar Sh
8. The Circle Officer, Pawa, District- Nalanda.
9. The Block Agriculture Officer, Ekangar Sarai, Nalanda-cum-C.M.R. In-
charge.
10. The Nalanda District Central Co-operative Bank Limited, Nalanda at Bihar
Sharif through its Managin
11. The Managing Director, Nalanda District Central Co-operative Bank
Limited, Nalanda at Bihar Sharif. null null
... ... Respondent/s
======================================================
Appearance :
For the Petitioner/s : Mr. Manoj Kumar, Adv.
Mr. Vikash Kr. Adv.
For the Respondent/s : Mr. S. Raza Ahmad- AAG-5
Mr. Bindhyachal Rai, Adv.
Mr. Shailendra Kr. Singh, Adv.
Mr. Utkarsh Utpal, Adv.
======================================================
CORAM: HONOURABLE JUSTICE SMT. G. ANUPAMA CHAKRAVARTHY
ORAL JUDGMENT
Date : 08-09-2025
1. The writ petition is filed for the following
reliefs:
Patna High Court CWJC No.23159 of 2018 dt.08-09-2025
2/4
"i. To pay the due amount of
Rs. 15,96,319.08/- with interest against
the CMR which was supplied and
deposited to the BSFC under the
procurement scheme for season 2016-17
of Government of Bihar.
ii. To pay the interest which is
being charged by the Nalanda Central Co-
operative Bank Ltd, Nalanda against the
Cash Credit.
iii. For any other relief /reliefs,
order/orders which the petitioner may
found to be entitled on the facts and in
the circumstances of the case."
2. At the outset, the Learned counsel
for petitioners 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.
3. 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,
Patna High Court CWJC No.23159 of 2018 dt.08-09-2025
Bihar State Food and Civil Supplies Corporation,
Nalanda at Biharsharif, 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 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 (The Bihar State Food
and Civil Supplies Corporation Ltd. & Anr Vs.
Nayan Kumar Sinha & Ors & other analogous
cases), wherein this Hon'ble Court has directed
the constitution of a Committee consisting of the
District Magistrate, the Enforcement Officer of the
Patna High Court CWJC No.23159 of 2018 dt.08-09-2025
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.
4. With the above direction, the
present Writ Petition stands disposed of to the
extent indicated above.
5. Interlocutory Application(s), if any,
shall stand disposed of.
(G. Anupama Chakravarthy, J)
Manish/-
AFR/NAFR NAFR
CAV DATE N/A
Uploading Date 12.09.2025
Transmission Date
