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Om Prakash Thakur vs State Of Bihar And Ors

Patna High Court · Decided on 5 October 2020 · Citation: (2020) 10 PAT CK 0026

HON’BLE JUDGES
Ashutosh Kumar, J
RESULT
Disposed Of
CASE NUMBER
Civil Writ Jurisdiction Case No. 7432 Of 2020
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Judgment

8 paragraphs · 199 words
1.

Heard Mr. Sanjeev Kumar Mishra, learned Advocate for the petitioner and Mr. Sunil Kumar Mandal, learned S.C.-3 for the State.

2.

This is an application seeking quashing of the order dated 05.02.2020 passed by respondent No. 3/the Sub-Divisional Officer, Narkatiyaganj, West Champaran, whereby the licence of the petitioner to run his P.D.S. shop has been cancelled.

3.

Perused the order impugned.

4.

Regard being had to the fact that the petitioner has an alternative remedy of filing an appeal against the aforesaid order before the District Magistrate, I am not inclined, under the circumstances, to interfere with the order impugned.

5.

The petitioner may prefer an appeal within a period of two weeks from today before the appellate authority, who, after affording all opportunity to the petitioner to press his cause, shall pass an order in accordance with law within a period of eight weeks of the receipt of such appeal.

6.

The order, so passed, shall be immediately communicated to the petitioner.

7.

The interim arrangement made by the concerned authority with respect to running of the P.D.S. shop shall not be disturbed in the meanwhile.

8.

With the aforesaid observation/direction, the writ petition stands disposed off.