Patna High Court - Orders
Md.Anwar Ahmed vs The State Of Bihar & Ors on 24 January, 2012
Author: Ravi Ranjan
Bench: Ravi Ranjan
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.3030 of 2007
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Md.Anwar Ahmed, S/o late Md Jalil, resident of Village -Saraiya, P.S.
Goraul, District- Vaishali at Hajipur...
.... .... Petitioner
Versus
1. The State Of Bihar through its Chief Secretary, Government of
Bihar, Old Secretariat, Patna,
2. The Sub-Divisional Officer, Muha, District- Vaishali at Hajipur,
3. The District Supply Officer, Vaishali at Hazjipur,
4. The Anchal Adhikari, Chehrakala, District- Vaishali at Hajipur,
5. Incharge Block Supply Officer, Chehra Kala, District-Vaishali at
Hajipur.......
.... .... Respondents
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Appearance :
For the Petitioner : Mr. Aditya Narayan, Advocate
For the Respondents : Mr. anisul Haque, A.C. to A.A.G. 9
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CORAM: HONOURABLE DR. JUSTICE RAVI RANJAN
ORAL ORDER
(Per: HONOURABLE DR. JUSTICE RAVI RANJAN)
3 24-01-2012It is submitted on behalf of the parties that the facts and the questions involved in this case are identical to those of C.W.J.C. No. 2696 of 2007 which have been considered by this Court and this writ application can also be disposed of in terms of the order passed in the aforesaid case.
Accordingly, this writ application is also allowed in terms of the decision of this court dated 24.01.2012 passed in C.W.J.C. No.2696 of 2007 and the impugned order, as contained in Annexure-3, is set aside. However, it would be open for the authorities to proceed in accordance with law.
Sanjay-II/- (Dr. Ravi Ranjan, J.)