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Patna High Court

Rama Nand Singh vs The State Of Bihar And Ors on 20 March, 2023

     IN THE HIGH COURT OF JUDICATURE AT PATNA
           Civil Writ Jurisdiction Case No.14563 of 2017
======================================================
Rama Nand Singh, aged about 51 years, son of Late Aditya Narayan Singh, Resident of
Village- Nadma, Police Station- Barh, District- Patna
                                                                         ... ... Petitioner/s
                                            Versus
1. The State Of Bihar throught Principal Secretary, Department of Food and        Consumer
Protection, Government of Bihar, Patna.
2. The Principal Secretary, Department of Rural Development, Government of Bihar, Patna.
3. The District Magistrate, Patna.
4. The Deputy Development Commissioner, Patna.
5. The Sub Divisional Officer, Barh, Patna.
6. The Block Development Officer, Barh, Patna.
                                                                      ... ... Respondent/s
======================================================
Appearance :
For the Petitioner/s       :        None
For the State              :        Mr. U.P. Singh, AC to SC 4
======================================================
CORAM: HONOURABLE MR. JUSTICE SANJEEV PRAKASH
SHARMA

                               ORAL JUDGMENT

 Date : 20-03-2023

                       No one appears for the petitioner.

                       1. The petitioner by way of this writ petition

 assails the order passed by the Hon'ble Mr. Justice Uday Sinha

 Judicial Inquiry Commission dated 04.07.2017, whereby it is

 alleged that the Commission directed him to deposit a sum of

 Rs. 79,014/-. A look at the order passed by Justice Uday Sinha

 Judicial Inquiry Commission dated 04.07.2017 reflects that the

 order passed is as under:-

 " JUSTICE UDAY SINHA JUDICIAL INQUIRY COMMISSION

             12-13, BLACK HARDINGE ROAD, PATNA-800001

                          Case no. Pat/Barh/201/16

                                Ramanand Singh
 Patna High Court CWJC No.14563 of 2017 dt.20-03-2023
                                           2/3




                                          Vrs

                                     State of Bihar

                     For the Petitioner          :     In person

                     For the Commission          :     Mr. Binoji Verma, Spl PP

                                                       Mr. Arup Chongdar, Spl PP

                     For the State               :     Mr. K.K. Mishra, Spl PP

              04/07/2017

ORDER PDS dealer Ramanand Singh is present. Mr. M.A. Rahman, BDO, Barh and Mr. Awadhesh Ram, Director, DRDA, Patna are also present.

There was a demand of Rs. 1,58,028/- against the dealer. He has deposited Rs. 79,014/-. A similar amount remains due from him. Let him deposit the said sum within one month. On his depositing the said sum he will be entitled to handling and transportation charges @ Rs. 50/- per quintal. He will submit his claim before the BDO who will take steps that his claim is paid. The matter is disposed of accordingly."

2. The aforesaid order, therefore, is not an adjudication but a reiteration of the demand made by the authorities against the petitioner. The petitioner himself approached the Commission which was found for redressal of the grievances of the P.D.S. dealers. As and from the perusal of the aforesaid order, it is apparent that the relief has been granted to the petitioner.

3. In view of above, no writ petition would not be Patna High Court CWJC No.14563 of 2017 dt.20-03-2023 3/3 maintainable against the said order. The writ petition is dismissed.

(Sanjeev Prakash Sharma, J) Sachin/-

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