Patna High Court - Orders
Mahendra Prasad vs The State Of Bihar & Ors on 15 September, 2014
Author: Mihir Kumar Jha
Bench: Mihir Kumar Jha
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.13638 of 2014
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Mahendra Prasad S/o Sri Jaimangal Prasad Yadav, Prop; Vikash Rice Mill
Resident of Village- Lakshamnama, P.O.- Saunaha, P.S.- Palanwan
(Raxaul), District- East Champaran.
.... .... Petitioner/s
Versus
1. The State of Bihar, through Principal Secretary, Food and Consumer
Protection Department, State of Bihar,Patna.
2. The District Collector, District- East Champaran.
3. The Sub- Divisional Officer, District- East Champaran.
4. Bihar State Foods and Civil Supplies Corporation Limited, Through its
Manager, Director, Patna, Bihar.
5. The District Manager, Bihar State Food and Civil Supply Corporation,
Ltd., Motihari, East Champaran.
.... .... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Krishna Mohan Mishra, Advocate.
For the Respondent/s : Mr. Shailendra Kumar Singh, Advocate.
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CORAM: HONOURABLE MR. JUSTICE MIHIR KUMAR JHA
ORAL ORDER
4 15-09-2014Heard learned counsel for the parties. Having regard to the fact that a certificate proceeding is pending against the petitioner being Certificate Case No. 33/2014-15, the case in hand is squarely covered by the judgment of this Court dated 22.07.2014 in C.W.J.C. No. 7736 of 2014 (M/s Shiv Industries vs. the State of Bihar & Ors.).
In that view of the matter, when learned counsel for the petitioner wants to file his objection under Section 9 of the Bihar Public Demands Recovery Act, this writ application is also disposed of in terms of the observation and direction made in the case of M/s Shiv Industries vs. the State of Bihar & Ors. (supra).
(Mihir Kumar Jha, J) Sujit/-
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