Suresh Urawan & Ors vs The State Of Bihar & Ors on 2 March, 2012

[Cites 0, Cited by 0]

Patna High Court - Orders

Suresh Urawan & Ors vs The State Of Bihar & Ors on 2 March, 2012

Bench: Sheema Ali Khan

                    IN THE HIGH COURT OF JUDICATURE AT PATNA
                                Civil Writ Jurisdiction Case No.1100 of 2012
                 ======================================================
                 Suresh Urawan & Ors
                                                                      .... .... Petitioner/s
                                                   Versus
                 The State Of Bihar & Ors
                                                                     .... .... Respondent/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s    : Mr. Ravindra Nath Dubey
                 For the Respondent/s      : Mr. Dinbandhu Singh Gp9
                 ======================================================
                 CORAM: HONOURABLE JUSTICE SMT. SHEEMA ALI KHAN
                 ORAL ORDER


2   02-03-2012

On the basis of Annexure-1 series, a certificate proceeding has been initiated against these petitioners for supposedly not paying the cost of rice stocked with them as dealers under the Public Distribution System for distribution under the 'Sampoorna Gramin Rozgar Yojana' scheme. The petitioners came to know that a certificate proceeding was initiated and thereafter they were able to get a copy of the notice which is annexed as Annexure-1 series.

It is submitted on behalf of the petitioners that without any notice from the Sub-divisional Officer or Block Development Officer to make payment of food grains stocked with them under the S.G.R.Y. and without giving proper notice actions are being taken by the district authorities. The certificate proceedings pending against the petitioners are stayed.

Counsel for the State is directed to file a counter 2 Patna High Court CWJC No.1100 of 2012 (2) dt.02-03-2012 2/2 affidavit within a period of eight weeks. The petitioners are directed in the meantime, to produce all their documents showing that they have utilized the rice or given information to the concerned authorities that the rice remaining with them is rotting before the District Magistrate, Purnea who will also file an affidavit in this case. The petitioner's should file their revision before the District Magistrate, Purnea, within a period of two weeks on receipt of a copy of this order.

List this case after three months in the same list. A copy of this order may be handed over to G.P. 9.

(Sheema Ali Khan, J.) Sanjay/-

Unlock Advanced Research with PRISMAI

Patna High Court - Orders