Patna High Court
Irfanullah @ Md. Irfan vs The Bihar State Food And Civil Supplies ... on 17 July, 2025
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.16021 of 2018
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Irfanullah @ Md. Irfan S/o Rizwanullah, resident of Village- Jaukatia, P.S.-
Majhaulia, District- West Champaran.
... ... Petitioner/s
Versus
1. The Bihar State Food and Civil Supplies Corporation Limited and Ors
2. The Managing Director, The Bihar State Food and Civil Supplies
Corporation Limited, Khadya Bhawan,
3. The District Manager, Bihar State Food and Civil Supplies Corporation
Limited, Bettiah, West Champa
4. The Collector-cum- District Magistrate, West Champaran at Bettiah.
5. The District Certificate Officer, West Champaran at Bettiah.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr.Sanjeev Kumar, Adv.
For the BSFC : Mr. Shailendra Kr. Singh, Adv.
Mr. Utkarsha Utpal, Adv.
For the Respondent/s : Mr.Arvind Ujjwal- Sc4
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CORAM: HONOURABLE JUSTICE SMT. G. ANUPAMA CHAKRAVARTHY
ORAL JUDGMENT
Date : 17-07-2025
1. The petitioner has prayed in the Writ petition for the following reliefs:-
A. For issuance of an appropriate Writ/s, order/s, direction for the followings:
I. To quash the requisition for certificate dated 24.04.2015 issued by the respondent no. 3 for recovery of Rs. 1,20,71,603/- from the petitioner as the certificate amount mentioned in the same is not correct and the information regarding correct amount was sent later Patna High Court CWJC No.16021 of 2018 dt.17-07-2025 2/3 on by the respondent no.3 without any fresh requisition for the same.
II. To quash the entire certificate case no. 07/2015-16 pending before the respondent no. 5 against the petitioner for recovery of the aforesaid certificate amount as the same has been initiated on the basis of incorrect and defective requisition.
III. To hold that without alteration in the requisition and the certificate amount and without issuance of fresh notice u/s 7 of the Bihar & Orissa Public Demands Recovery Act and without providing proper opportunity of hearing to the petitioner, the certificate case in question can't be proceeded against the petitioner.
B. For any other relief/s to which the petitioner is found entitled to.
2. During the course of arguments, it was reported by the Learned counsel for the petitioner that a detailed order was passed by the Certificate Officer, quantifying the amount of recovery from the petitioner through specific instructions. It was further submitted that the petitioner is complying with the said order. In view of the above, no further adjudication is required in the matter.
Patna High Court CWJC No.16021 of 2018 dt.17-07-2025 3/3
3. With the aforesaid observations, the Writ petition stands closed.
(G. Anupama Chakravarthy, J) AMANDEEP/-
AFR/NAFR NAFR CAV DATE N/A Uploading Date 18.07.2025 Transmission Date