Patna High Court - Orders
Bhagwat Prasad & Ors vs The State Of Bihar & Ors on 9 September, 2011
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.14061 of 2011
1. Bhagwat Prasad S/O Late Sheo Nandan Prasad P.D.S. Dealer, Dharamgat
Parasi, R/O Vill.- Dharmagat Parasi, Block- Karakat (Gorari), P.S.-
Karakat (Gorari), Distt.- Rohtas
2. Satyendra Kumar Singh S/O Late Jawahar Singh P.D.S. Dealer Itaradhiha,
Vill.- Itaradhiha, P.S.- Karakat (Gorari), Distt.- Rohtas
3. Raman Singh S/O Late Kuldeep Singh P.D.S. Dealer, Chiraiandih, P.S. &
Block- Karakat (Gorari), Distt.- Rohtas
4. Rajbali Singh S/O Deo Muni Singh P.D.S. Dealer, Sohda, Vill.- Sohda, P.S.
& Block- Karakat (Gorari), Distt.- Rohtas
5. Ramji Sah S/O Late Ram Nandan Sah P.D.S. Dealer, Niranjanpur, Vill.-
Niranjanpur, P.S. & Block- Karakat (Gorari), Distt.- Rohtas
6. Hira Sah S/O Late Bihari Sah P.D.S. Delaer, Dharmagat Parasi, R/O Vill.-
Dharmagat Parasi, P.S.- Karakat (Gorari), Distt.- Rohtas
7. Bhagan Ram S/O Late Sobha Ram P.D.S. Dealer, Amaura, R/O Vill.-
Amaura, P.S.- Karakat (Gorari), Distt.- Rohtas
8. Suraj Nath Ram S/O Late Ramashish Ram P.D.S. Dealer, Baidchri, R/O
Vill.- Baidehri, P.S.- Karakat (Gorari), Distt.- Rohtas
9. Birendra Prasad Singh S/O Late Shivbachan Singh P.D.S. Delaer, Kirhi,
R/O Vill.- Kirhi, P.S.- Karakat (Gorari), Distt.- Rohtas
10. Ramashankar Ram S/O Late Nathuni Ram R/O Vill.- Amartha, P.S.-
Karakat (Gorari), Distt.- Rohtas
11. Munilal Sah S/O Late Daudayal Sah P.D.S. Delaer, Dhauwari, R/O Vill.-
Dhawari, P.S.- Karakat (Gorari), Distt.- Rohtas
12. Chandradeep Ram S/O Late Ramsewak Ram P.D.S. Delaer - Karup, R/O
Vill.- Karup, P.S.- Karakat (Gorari), Distt.- Rohtas
13. Ramchandra Sah S/O Satial Sah P.D.S. Dealer- Amartha, R/O Vill.-
Amartha, P.S.- Karakat (Gorari), Distt.- Rohtas
14. Mewalal Ram S/O Ksho Ram P.D.S. Dealer - Gorari, R/O Vill.- Gorari,
P.S.- Karakat (Gorari), Distt.- Rohtas
15. Ashok Prasad @ Ashok Kumar Prasad S/O Late Satyadeo Sah P.D.S.
Dealer - Budhwal, R/O Budhwal, P.S.- Karakat (Gorari), Distt.- Rohtas
16. Dinesh Kumar @ Dinesh Tiwary S/O Laate Jagdish Tiwary P.D.S. Dealer
- Sakhwa, R/O Vill.- Sakhwa, P.S.- Karakt (Gorari), Distt.- Rohtas
17. Ramraj Ram S/O Hawaldar P.D.S. Dealer - Basdiha, R/O Vill.- Basdiha,
P.S.- Karakat (Gorari), Distt.- Rohtas
18. Suresh Prasad Singh S/O Mana Singh P.D.S. Deler - Kaudh Bahaura, R/O
Vill.- Kaudh Bahruara, P.S.- Karakat (Gorari), Distt.- Rohtas
19. Baldeo Prasad S/O Late Rjgrihi Sah P.D.S. Dealer - Sakla, R/O Skala,
P.S.- Karakat (Gorari), Distt.- Rohtas
20. Parmahansh Singh S/O Late Shivbachan Singh P.D.S. Dealer - Tilma
Chaugadi, R/O Vill.-Tilma Chaugadi, P.S.-Karakat (Gorari), Distt.-
Rohtas
21. Dudhnath Bharti S/O Late Ram Prasad Bharti P.D.S. Dealer- Samahuta
Mathia, R/O Vill.- Samahuta Mathia, P.S.- Karakat (Gorari), Distt.-
Rohtas
22. Bindeshwri Bharti S/O Late Ram Prasad Bharti P.D.S. Dealer - Samahuta
Mathia, R/O Vill.- Samahuta Mathia, P.S.- Karakat (Gorari), Distt.-
Rohtas
Versus
1. The State Of Bihar Through The Secretary Rural Development
Department, Government Of Bihr, Patna
2. The District Magistrate, Rohtas
3. The Deputy Development Commissioner, Rohtas
4. The Block Development Officer, Karakt, Rohtas
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2. 09/09/2011. The petitioners, who are the licensee under the 1984 2 Unification Order as well as under the Public Distribution System (Control) Order, 2001 pray for quashing the memo issued by the concerned authorities, directing refund of value of undistributed rice under Sampurna Gramin Rojgar Yojana at APL rate.
Earlier similar matters had come up before this Court in C.W.J.C. No. 711 of 2011 (Awadh Prasad Singh Vs. The State of Bihar & Ors.) & C.W.J.C. No. 757 of 2011 (Suresh Prasad @ Raj Kumar Vs. The State of Bihar & Ors.). The aforesaid writ applications have been disposed of by order dated 06.07.2011 after noticing the submissions of learned counsel for the parties.
As the facts and issues are common, the order dated 06.07.2011 passed in C.W.J.C. No. 711 of 2011 and C.W.J.C. No. 757 of 2011 would also govern this writ application as well.
This writ petition is, accordingly, disposed of in terms of the order dated 06.07.2011 passed in C.W.J.C. No. 711 of 2011 and C.W.J.C. No. 757 of 2011 including interim protection as mentioned therein, with the condition that the petitioner would either deposit 20% of the value of undistributed rice at Rs.10/- per kilogram or the rice itself in present form, if already not deposited.
(Samarendra Pratap Singh,J).
Shashi.