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Hari Narayan Rai @ Narnarayan Yadav @ Narnarayan Yadav vs State Of Bihar

Patna High Court · Decided on 28 April 2023 · Citation: (2023) 04 PAT CK 0078

HON’BLE JUDGES
P. B. Bajanthri, J
RESULT
Disposed Of
CASE NUMBER
Civil Writ Jurisdiction Case No. 5884 Of 2023
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Judgment

5 paragraphs · 127 words
1.

Heard learned counsels for the parties.

2.

In the instant petition, petitioner has prayed for following reliefs:-

"That present application is being filed for issuance of appropriate writ or writs, direction or directions, order or orders setting aside the order passed by the Sub-Divisional Officer, Sadar, Saran at Chapra vide Memo No. 296 dated 31.5.2021 by which P.D.S. Licence No. 104/2016 of the petitioner has been cancelled."

3.

Admittedly, petitioner has filed Appeal No. 14 of 2021 before the Collector, Saran at Chapra and it is pending consideration. The Collector, Saran is hereby directed to decide the petitioner's Appeal No. 14 of 2021 within a period of two months from the date of receipt of this order.

4.

Accordingly, the present writ petition stands disposed of.