Indrajeet Baitha vs State Of Bihar

Heard learned counsel for the parties.

Petitioner has prayed for the following relief(s):-

“i. For issuance of an appropriate writ in the nature of Certiorari quashing the order contained in memo no. 691 dated 08.10.2012 passed by

Respondent No. 3 by which the license no. 102/2007 of the petitioner under public distribution system has been cancelled.

(ii) For quashing the order dated 16.03.2019 whereby the appeal made by the petitioner has been rejected.â€​

Petitioner has approached this Court without availing the statutory remedy of revision against the impugned appellate order, as such, liberty is granted

to petitioner to file revision against the appellate order before the Revisional Authority, and if any, such Revision is filed within 3 weeks, then

Revisional Authority shall condone the delay in filing the revision petition and shall decide the revision petition preferably within 8 weeks from the date

of its filing on its own merit.

This court has not expressed any opinion on the merit of the claim of the petitioner and same is to be decided by the Revisional Authority in

accordance with law.

With aforesaid liberty, the writ petition is disposed of.