Patna High Court
Alawati Devi vs The State Of Bihar & Ors on 5 October, 2018
Author: Vikash Jain
Bench: Vikash Jain
Patna High Court CWJC No.308 of 2013 dt.05-10-2018
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.308 of 2013
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Binod Prasad Yadav S/O Late Kameshwar Rai R/O Village- Chamtha Chakki,
Panchayat- Chamtha, P.S.- Bachchwara, Distt.- Begusarai
.... .... Petitioner
Versus
1. The State of Bihar through the Secretary, Food & Civil Supply Corporation,
Govt. of Bihar, Patna
2. Dy. Development Commissioner, Begusarai
3. The Block Development Officer- Bachchwara, Distt.- Begusarai
.... .... Respondents
with
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Civil Writ Jurisdiction Case No. 5198 of 2013
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Smt. Sato Devi aged about 50 years, wife of Sri Suresh Prasad, resident of
Village - Gouri (Raisa), Police Station - Chandi, District - Nalanda
.... .... Petitioner
Versus
1. The State of Bihar through the District Magistrate, Nalanda, Bihar
2. The Director Accounts Administration and Self Employment, District Rural
Development Authority , Biharsharif, District - Nalanda
3. The District Development Commissioner of District Rural Development
Tribunal, District - Nalanda, Bihar
4. The Block Development Officer, Chandi, District - Nalanda, Bihar
5. The Mukhiya, Gram Panchayat, Mahkar, Police Station - Chandi, District -
Nalanda, Bihar
6. The Public Demand Recovery Officer, Nalanda, District - Nalanda, Bihar
.... .... Respondents
with
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Civil Writ Jurisdiction Case No. 6366 of 2013
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Shri Yogendra Kumar Singh @ Shri Yogendra Singh, son of Shiv Shankar Singh
Resident of Village- Gunja Dihari, P.S- Navanagar, Distt- Buxar.
.... .... Petitioner
Versus
1. The State of Bihar
2. The Secretary, Department of Food and Civil Supply, Government of Bihar,
Patna.
Patna High Court CWJC No.308 of 2013 dt.05-10-2018
3. Dy. Development Commissioner, Cum Chief Executive Officer, Buxar.
4. The Block Development Officer, Navanagar, Buxar.
5. The Block Supply Officer, Navanagar, Buxar.
6. The Certificate Officer-Cum- Senior Deputy Collector, Buxar.
.... .... Respondents
with
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Civil Writ Jurisdiction Case No. 4964 of 2013
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Abdul Latif son of Late Mouiddin, resident of Village - Sukandijhee, P.O. -
Padampur, P.S. - Dighalbank, District - Kishanganj
.... .... Petitioner
Versus
1. The State of Bihar through the Principal Secretary, Food and Consumer
Protection Department, Old Secretariat, Patna
2. The Deputy Development Commissioner, District Rural Development
Agency, Kishanganj, District - Kishanganj
3. The Block Development Officer, Dighalbank, District - Kishanganj
4. The District Magistrate, Kishanganj, District - Kishanganj
.... .... Respondents
with
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Civil Writ Jurisdiction Case No. 3359 of 2013
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Suresh Prasad son of Late Bishwanath Prasad, resident of village - Dharampur,
P.S. - Fatehpur Parsa, District - Gaya
.... .... Petitioner
Versus
1. The State of Bihar
2. Dy. Development Commissioner-Cum-Chief Executive Officer, Gaya
3. The B.D.O. Fatehpur, Dist - Gaya
.... .... Respondents
with
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Civil Writ Jurisdiction Case No. 1865 of 2013
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Vijay Kumar son of Late Kamaldeo Singh, resident of village- Khetalpura, P.S.
Asthawan, District Nalanda
.... .... Petitioner
Patna High Court CWJC No.308 of 2013 dt.05-10-2018
Versus
1. The State of Bihar
2. The Secretary, Department of Food and Civil Supply, Government of Bihar,
Patna
3. The Secretary, Department of Rural Development, Government Of Bihar,
Patna
4. District Magistrate, Nalanda
5. Deputy Development Commissioner-Cum-Chief Executive Officer, District
Rural Development Authority, Nalanda
6. Deputy Development Commissioner, Nalanda
7. District Board, Nalanda through Secretary
8. District Engineer, District Board, Nalanda
9. Sub Divisional Officer, Biharsharif, District Nalanda
10. Block Development Officer, Asthawan, District Nalanda
11. Mukhiya, Gram Panchayat Raj Murgiachak, P.S. Asthawan, District- Nalanda
12. Panchayat Secretary, Gram Panchayat Raj Murgiachak, P.S. Asthawan,
District Nalanda
.... .... Respondents
with
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Civil Writ Jurisdiction Case No. 8250 of 2013
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Alawati Devi wife of Late Garib Sah, resident of Village- Bangalwa, P.S.-
Dharhara, District- Munger
.... .... Petitioner
Versus
1. The State of Bihar through the Principal Secretary, Department of Rural
Development, Govt. of Bihar
2. The Principal Secretary, Department of Food and Civil Supplies, Govt. of
Bihar
3. The District Development Commissioner, Munger
4. The District Magistrate, Munger
5. The Block Development Officer, Dharhara, District- Munger
6. The Panchayat Secretary, Bangalwa, Dharhara, District- Munger
7. The Mukhiya, Bangalwa, Dharhara District, Munger
8. The Certificate Officer, Munger
9. The Superintendent Of Police, Munger
10. The Police Inspector, Dharhara Circle, District- Munger
11. The Officer-In Charge, Police Station- Dharhara, District- Munger
.... .... Respondents
with
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Civil Writ Jurisdiction Case No. 12959 of 2013
Patna High Court CWJC No.308 of 2013 dt.05-10-2018
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Dhananjay Kumar son of Late Triveni Singh, Resident of Village- Bozhwan, P.S-
Kashichak, District- Nawada.
.... .... Petitioner
Versus
1. The State of Bihar through the Secretary, Food & Civil Supply, Govt. OF Bihar,
Patna.
2. The Principal Secretary, Rural Development Department, Govt. of Bihar,
Patna.
3. The District Magistrate, Nawada.
4. The Deputy Development Commissioner, Nawada.
5. The District Certificate Officer, Nawada.
6. The S.D.O. Warsaliganj.
7. The Programme Officer, Warsaliganj.
8. The Block Development Officer, Warsaliganj
9. The Block Supply Officer, Warsaliganj, District- Nawada.
.... .... Respondents
with
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Civil Writ Jurisdiction Case No. 6738 of 2013
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Shiv Chandar Singh son of Late Raj Govind Singh, Resident of Village - Bhadar,
P.S. Sikraul, Distt. - Buxar
.... .... Petitioner
Versus
1. The State of Bihar
2. The Secretary Department of Food and Civil Supply, Government of Bihar,
Patna
3. The District Magistrate, Buxar
4. Dy. Development Commissioner Cum Chief Executive Officer, Buxar
5. The Block Development Officer, Navanagar, Buxar
6. The Block Supply Officer, Navanagar, Buxar
7. The Certificate Officer - Cum - Senior Deputy Collector, Buxar
.... .... Respondents
with
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Civil Writ Jurisdiction Case No. 5058 of 2013
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Most. Sanju Devi wife of Late Sunil Kumar Rai, resident of Village Bhargaon,
P.S. Dhanarua, District Patna
.... .... Petitioner
Patna High Court CWJC No.308 of 2013 dt.05-10-2018
Versus
1. The State of Bihar through the Secretary, Department of Food and Civil
Supply, Government Of Bihar, Patna
2. The Secretary, Department of Food and Civil Supply, Government of Bihar,
Patna
3. The Secretary, Department of Rural Development, Govt. of Bihar, Patna
4. The Deputy Development Commissioner, Patna
5. The District Magistrate, Patna
6. The Sub-Divisional Officer, Masaurhi, Patna
7. Programme Officer, Dhanarua, Patna
8. The Block Development Officer, Dhanarua
9. The Block Supply Officer, Dhanarua, Patna
.... .... Respondents
with
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Civil Writ Jurisdiction Case No. 5143 of 2013
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Raj Kumar Pandit son of Late Moti Pandit, R/O Village- Thanpur, P.S.- Mahnar,
District- Vaishali
.... .... Petitioner
Versus
1. The State of Bihar through the Secretary, Department of Food and Civil
Supply, Government of Bihar, Patna
2. The District Magistrate, Vaishali at Hajipur
3. The Deputy Development Commissioner, Vaishali, District- Vaishali at
Hajipur
4. The Block Development Officer, Mahnar, District- Vaishali
5. The Certificate Officer, Vaishali, District- Vaishali At Hajipur
.... .... Respondents
with
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Civil Writ Jurisdiction Case No. 3450 of 2013
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Md. Sabib Uddin son of Late Shah Md. Junaid, R/O Village- Nurpur, P.O.-
Nurpur, P.S.- Barauni, District- Begusarai
.... .... Petitioner
Versus
1. The State of Bihar Through The Principal Secretary, Food And Consumer
Protection Department, Old Secretariat, Patna
2. The Deputy Development Commissioner, District Rural Development
Agency, Begusarai, District- Begusarai
3. The Block Development Officer, Barauni, District- Begusarai
Patna High Court CWJC No.308 of 2013 dt.05-10-2018
4. The District Magistrate, Begusarai, District- Begusarai
5. The Certificate Officer, Begusarai, District- Begusarai
.... .... Respondents
with
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Civil Writ Jurisdiction Case No. 2651 of 2013
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Yogendra Prasad Yadav aged about 57 years S/O Late Parikshan Rai, R/O
Village- Rampur Bhago, Police Station- Saraiya, District- Muzaffarpur
.... .... Petitioner
Versus
1. The State Of Bihar through Chief Secretary, Government of Bihar, Patna
2. The Chief Secretary, Government Of Bihar, Patna
3. The Principal Secretary, Department Of Food And Consumer Protection,
Government Of Bihar, Patna
4. The Principal Secretary, Department Of Rural Development, Government Of
Bihar, Patna
5. The District Magistrate, Muzaffarpur
6. The Sub-Divisional Officer Cum Auction Officer, Muzaffarpur
7. The Block Development Officer, Saraiya Block, Muzaffarpur
.... .... Respondents
with
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Civil Writ Jurisdiction Case No. 7566 of 2013
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Ram Shankar Jha S/O Sri Rajendra Jha, R/O Village- Kishanpur Tabhka, P.O.-
Pandit Tol Tabhka, P.S.- Bibhutipur, District- Samastipur
.... .... Petitioner/s
Versus
1. The State Of Bihar Through The Principal Secretary, Food And Consumer
Protection Department, Old Secretariat, Patna
2. The Deputy Development Commissioner District Rural Development Agency,
Samastipur, District- Samastipur
3. The Block Development Officer, Bibhutipur, District- Samastipur
4. The District Magistrate, Samastipur, District- Samastipur
5. The Certificate Officer, Samastipur, District- Samastipur
.... .... Respondent
with
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Civil Writ Jurisdiction Case No. 6360 of 2013
Patna High Court CWJC No.308 of 2013 dt.05-10-2018
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Ashok Kumar Singh S/O Shashi Bhushan Singh, Resident Of Village- Asarganj,
P.S- Asarganj, District- Munger.
.... .... Petitioners
Versus
1. The State Of Bihar through The Principal Secretary, Department Of Rural
Development, Govt. of Bihar.
2. The Principal Secretary, Department Of Food and Civil Supplies, Govt. Of
Bihar.
3. The District Development Commissioner, Munger.
4. The District Magistrate, Munger.
5. The Block Development Officer, Asarganj, District- Munger.
6. The Panchayat Secretary, Makwa, Asarganj, District- Munger.
7. The Mukhiya, Makwa, Asarganj, District- Munger.
8. The Certificate Officer, Munger.
9. The Superintendent Of Police, Munger.
10. The Police Inspector, Asarganj Circle, District- Munger.
11. The Officer In Charge, Police Station- Asarganj, District- Munger.
.... .... Respondents
with
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Civil Writ Jurisdiction Case No. 1240 of 2013
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1. Srimati Sushila Devi wife of Sudhir Rai, R/O Village - Motipur, P.S. - Kateya,
District - Gopalganj
2. Seikh Islam S/O - Late Seikh Mulazim, R/O Village - Ramdas Bagahi, P.S. -
Kateya, District - Gopalganj
3. Upendra Kumar Singh S/O - Late Devnath Singh, R/O - Village Bhaggipatti
Jhil, P.S. - Kateya, District - Gopalganj
4. Rama Shankar Bhagat S/O - Sri Brijnandan Bhagat, R/O Village - Sikatia, P.S.
- Kateya, District - Gopalganj
5. Suresh Pandey S/O - Late Raghuraj Pandey, R/O - Village - Raipura, P.S. -
Kateya, District - Gopalganj
6. Lalan Prasad S/O - Late Doma Prasad, R/O - Panchdeori, P.S. - Kateya,
District - Gopalganj
7. Sri Jai Ram Gupta S/O - Prasad Shah @ Ram Prasad Shah, R/O Village -
Bhrigichak, P.S. - Kateya, District - Gopalganj
8. Saral Shah S/O - Raibali Shah, R/O Sri Liladhar Singh R/O Village - Bankata,
P.S. - Kateya, District - Gopalganj
9. Adeya Singh S/O - Sri Liladhar Singh, R/O Village - Bankata P.S. - Kateya,
District - Gopalganj
.... .... Petitioners
Versus
1. The State Of Bihar through Principal Secretary Rural Development
Patna High Court CWJC No.308 of 2013 dt.05-10-2018
Department Government Of Bihar, Patna
2. The Secretary, Food And Consumer Protection Department Government Of
Bihar, Patna
3. District Magistrate Gopalganj, District - Gopalganj
4. Deputy Development Commissioner Gopalganj, District - Gopalganj
5. Superintendent Of Police, Gopalganj, District - Gopalganj
6. The Sub Divisional Officer Hathua, District - Goaplganj
7. Programme Officer, Kateya, District - Gopalganj
8. The Block Development Officer, Kateya Block, District - Gopalganj
9. The Officer-In-Charge, Police Station - Kateya, District - Gopalganj
.... .... Respondents
with
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Civil Writ Jurisdiction Case No. 4848 of 2013
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Md. Kamruddin Son Of Late Ishlamuddin, Resident Of Village- Tarawari, P.O.-
Tarawari, P.S.- Gandharvdanga, District- Kishanganj
.... .... Petitioner
Versus
1. The State Of Bihar through The Principal Secretary, Food And Consumer
Protection Department, Old Secretariat, Patna
2. The Deputy Development Commissioner, District Rural Development
Agency, Kishanganj, District- Kishanganj
3. The Block Development Officer, Dighalbank, District- Kishanganj
4. The District Magistrate, Kishanganj, District- Kishanganj
.... .... Respondents
with
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Civil Writ Jurisdiction Case No. 1554 of 2013
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Rabindra Rai Son Of Late Shyam Narayan Rai, Resident Of Village- Manikpur,
Police Station- Saraia, District- Muzaffarpur
.... .... Petitioner
Versus
1. The State of Bihar through Chief Secretary, Government Of Bihar, Patna
2. The Chief Secretary, Government Of Bihar, Patna
3. The Principal Secretary, Department Of Food And Consumer Protection,
Government Of Bihar, Patna
4. The Principal Secretary, Department Of Rural Development, Government Of
Bihar, Patna
5. The District Magistrate, Muzaffarpur
6. The Sub Divisional Officer Cum Auction Officer, Muzaffarpur
Patna High Court CWJC No.308 of 2013 dt.05-10-2018
7. The Block Development Officer, Saraiya Block, Muzaffarpur
.... .... Respondents
with
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Civil Writ Jurisdiction Case No. 2338 of 2013
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Raghunath Manjhi Son Of Late Sukhan Manjhi, Resident Of Village - Pura, P.O. -
Pura, P.S. - Tekari, District - Gaya
.... .... Petitioner
Versus
1. The State Of Bihar
2. The District Magistrate, Gaya
3. The Deputy Development Commissioner, Gaya
4. The Sub Divisional Officer, Tekari, District - Gaya
5. The Block Development Officer, Block Office - Tekari, District - Gaya
6. The Block Supply Officer-Cum-Marketing Officer, Tekari Block, District -
Gaya
.... .... Respondents
with
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Civil Writ Jurisdiction Case No. 7942 of 2013
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1. Ashok Kumar aged about 56 years, S/O Late Bindeshwari Sah, R/O
Sonebarsa, P.S.- Sonebarsa, District- Saharsa
2. Raman Kumar Singh S/O Late Rajeev Singh, R/O Village- Dehad, P.S.-
Sonebarsa, District- Saharsa
3. Umesh Mehta S/O Bangali Mehta, R/O Village- Binroli Makrari, P.S.-
Kashnagar, District- Saharsa
4. Amir Paswan S/O Late Guneshwar Paswan, R/O Village- Kashnagar, P.S.-
Kashnagar, District- Saharsa
5. Kishori Poddar S/O Late Asharfi Poddar, R/O Village- Pararia, P.S.-
Kashnagar, District- Saharsa
6. Surendra Kumar Yadav S/O Late Gudar Yadav, R/O Village- Sarauni
Medhelpura, P.S.-Basnahi, District- Saharsa
7. Md. Jamaluddin S/O Moinuddin, R/O Village- Mangla Bazar, P.S.- Basnahi,
District- Saharsa
8. Narendra Jha S/O Late Shivan Jha, R/O Village- Shahpur, P.S.- Sonebarsa,
District- Saharsa
9. Laddu Bhagat S/O Late Mahabir Bhagat, R/O Village- Mahua, P.S.- Sonebarsa,
District - Saharsa
10. Anant Prasad Gupta S/O Late Mahavir Prasad Gupta, R/O Village- Atalkha,
P.S.- Sonebarsa, District - Saharsa
11. Mukesh Kumar Singh S/O Late Tejendra Narayan Singh, R/O Village-
Patna High Court CWJC No.308 of 2013 dt.05-10-2018
Mangwara, P.S.- Sonebarsa, District - Saharsa
12. Narayan Yadav S/O Late Nakchedi Yadav, R/O Village- Shahur, P.S.-
Sonebarsa, District - Saharsa
13. Mahendra Jha S/O Late Dinanath Jha, R/O Village- Madhura, P.S.-
Saurbazar, District - Saharsa
14. Md. Yunus S/O Md. Gaffur, R/O Village- Tiri, P.S.- Saurbazar, District-
Saharsa
15. Md. Firoz Ansari S/O Late Azeer Chaudhary, R/O Village- Baijnathpur, P.S.-
Saurbazar, District- Saharsa
16. Jagdish Chaudhary S/O Late Jamanlal Chaudhary, R/O Village- Sahrua West,
P.S.- Saurbazar, District- Saharsa
17. Murlidhar Yadav S/O Sri Prakash Yadav, R/O Villge- Rampur, P.S.-
Saurbazar, District- Saharsa
18. Dharm Lal Yadav S/O Sri Basudeo Yadav, R/O Village- Khaira, P.S.-
Saurbazar, District- Saharsa
19. Bimal Kumar Yadav S/O Sri Janardan Yadav, R/O Village- Dhamsaina, P.S.-
Saurbazar, District- Saharsa
20. Mahendra Yadav S/O Late Rasik Yadav, R/O Inkha, P.S.- Saurbazar, District-
Saharsa
21. Bindeshwari Yadav S/O Late Mahim Lal Yadav, R/O Village- Bhagwapur
Chandaur, P.S.- Saurbazar, District- Saharsa
22. Nawal Kishore Yadav S/O Late Rekha Prasad Yadav, R/O Village-
Maheshpur, P.S.- Saurbazar, District- Saharsa
23. Rajendra Prasad Yadav S/O Late Babu Lal Yadav, R/O Village- Chandaul
East, P.S.- Saurbazar, District- Saharsa
24. Vishnath Sah S/O Late Dahu Sah, R/O Village- Dachara, P.S.- Saurbazar,
District- Saharsa
25. Indra Narayan Sah S/O Late Sokhi Sah, R/O Village- Kabra, P.S.- Saurbazar,
District- Saharsa
26. Chandeshwari Mehta S/O Late Dorik Mehta, R/O Village- Kathaia, P.S.-
Saurbazar, District- Saharsa
27. Chandra Kishore Singh S/O Late Yugal Kishore Singh, R/O Village-
Jibachpur, P.S.- Saurbazar, District- Saharsa
28. Most. Molia Devi W/O Late Deep Narayan Yadav, R/O Village- Khajuri, P.S.-
Saurbazar, District- Saharsa
29. Hira Lal Sah S/O Parmeshwari Sah, R/O Vill.- Sileth Bharna, P.S.- Saur
Bazar, Distt.- Saharsa
30. Sahdeo Paswan S/O Yogi Paswan, R/O Vill.+P.S.- Saur Bazar, Distt.- Saharsa
31. Deo Chandra Ram S/O Late Sukhdeo Ram, R/O Vill.- Abgaila, P.S.- Saur
Bazar, Distt.- Saharsa
32. Most. Rekha Devi W/O Late Kishore Kumar, R/O Village- Bhagwanpur, P.S.-
Saurbazar, District- Saharsa
33. Misri Lal Yadav S/O Late Bhagwat Yadav, R/O Vill.- Padampur, P.S.- Bihra,
Distt.- Saharsa
34. Kiran Devi W/O Late Naresh Pd. Yadav, P.S.+ Distt.- Saharsa
35. Chandra Kishore Yadav S/O Late Dev Dayal Yadav, R/O Vill.- Bhelwa, P.S.-
Bihra, Distt.- Saharsa
36. Chotelal Sharma S/O Late Ratan Sharma, R/O Vill.- Kataiya, P.S.- Bihra,
Patna High Court CWJC No.308 of 2013 dt.05-10-2018
Distt.- Saharsa
37. Sukhdeo Yadav S/O Late Bhagwat Yadav, R/O Vill.- Sattar Kataiya, P.S.-
Bihra, Distt.- Saharsa
38. Umesh Yadav S/O Late Narendra Yadav, R/O Vill.- Bishanpur, P.S.- Bihra,
Distt.- Saharsa
39. Bhim Narayan Yadav S/O Late Chandra Narayan Yadav, R/O Vill.-Shahpur,
P.S.- Saharsa, Distt.- Saharsa
40. Yogendra Pd. Yadav S/O Triveni Pd. Yadav, R/O Vill.- Bikrampur, P.S.-
Bihra, Distt.- Saharsa
.... .... Petitioners
Versus
1. The State Of Bihar
2. Principal Secretary Rural Development Deptt., Bihar, Patna
3. Dy. Development Commissioner, Saharsa
4. Sub-Divisional Officer, Saharsa
5. Block Development Officer, Sonebarsha Block, Saharsa
6. Block Development Officer, Saur Bazar Block, Saharsa
7. Block Development Officer, Sattarkataiya Block, Saharsa
.... .... Respondents
with
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Civil Writ Jurisdiction Case No. 5759 of 2013
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Md. Abu Zafar S/O Late Shaikh Mazid Ali, R/O Village- Hardia, P.O.-Chilmil, P.S.-
Sadar Begusarai, District- Begusarai
.... .... Petitioner
Versus
1. The State Of Bihar Through The Deputy Development Commissioner District
Village Development Agency, Begusarai, District- Begusarai
2. The Certificate Officer, Begusarai, District- Begusarai
3. The Block Development Officer, Sadar Begusarai, District- Begusarai
4. The Principal Secretary, Rural Development Department, Old Secretariat,
Patna
5. The District Magistrate, Begusarai, District- Begusarai
.... .... Respondents
with
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Civil Writ Jurisdiction Case No. 2436 of 2013
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Chandeshwar Rai Son Of Late Jamun Rai, Resident Of Village- Parhayia, Police
Station- Saraiya, District- Muzaffarpur
Patna High Court CWJC No.308 of 2013 dt.05-10-2018
.... .... Petitioner
Versus
1. The State of Bihar through Chief Secretary, Government of Bihar, Patna
2. The Chief Secretary, Government Of Bihar, Patna
3. The Principal Secretary, Department Of Food And Consumer Protection,
Government Of Bihar, Patna
4. The Principal Secretary, Department Of Food And Consumer Protection,
Government Of Bihar, Patna
5. The District Magistrate, Muzaffarpur
6. The Sub Divisional Officer Cum Auction Officer, Muzaffarpur
7. The Block Development Officer, Saraiya Block, Muzaffarpur
.... .... Respondents
with
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Civil Writ Jurisdiction Case No. 3761 of 2013
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Nirmala Devi wife of Late Ramanand Yadav, R/O Village- Maulanapur, P.S.-
Barsoi, Distt.- Katihar
.... .... Petitioner
Versus
1. The State Of Bihar Through The Secretary, Food & Civil Supply Corporation,
Govt. Of Bihar, Patna
2. Dy. Development Commissioner-Cum-Chief Executive Officer, Katihar
3. The District Certificate Officer, Barsoi, Katihar
4. The Block Development Officer, Barsoi, Distt.- Katihar
.... .... Respondents
with
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Civil Writ Jurisdiction Case No. 4250 of 2013
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Anil Kumar Singh Son Of Late Anandi Singh, resident of village and P.O.- Bihat-
I, P.S.- Barauni, District- Begusarai
.... .... Petitioner
Versus
1. The State Of Bihar Through The Principal Secretary, Food And Consumer
Protection Department, Old Secretariat, Patna
2. The Deputy Development Commissioner, District Rural Development
Agency, Begusarai, District- Begusarai
3. The Block Development Officer, Barauni, District- Begusarai
4. The District Magistrate, Begusarai, District- Begusarai
5. The Certificate Officer, Begusarai, District- Begusarai
Patna High Court CWJC No.308 of 2013 dt.05-10-2018
.... .... Respondents
with
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Civil Writ Jurisdiction Case No. 4135 of 2013
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Shankar Prasad Singh son of Late Laxmi Narayan Singh, resident of village-
Pahlagarh Police Station Kadwa District Katihar
.... .... Petitioner
Versus
1. The State Of Bihar
2. The Secretary, Food and Civil Supply Department Govt. Of Bihar, Patna
3. The Secretary Rural Development Department, Govt. Of Bihar, Patna
4. The District Magistrate, Katihar
5. The Deputy Development Commissioner, Katihar
6. The Sub-Divisional Officer, Katihar
7. The Programme Officer (MANREGA) Kadwa, Katihar
8. The Block Development Officer, Kadwa, Katihar
.... .... Respondents
with
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Civil Writ Jurisdiction Case No. 8044 of 2013
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Heeralal Rai S/O Late Ram Bujhawan Rai, R/O- Rachiyahi Naya Tola, P.O.-
Ramdri- 4, P.S.- Matihani, District- Begusarai
.... .... Petitioner
Versus
1. The State Of Bihar Through The Principal Secretary, Department Of Food
And Civil Supplies, Government Of Bihar, Patna
2. The District Magistrate, Begusarai
3. The Deputy Development Commissioner, Begusarai
4. The District Supply Officer, Begusarai
5. The Block Development Officer, Matihani, District- Begusarai
.... .... Respondents
with
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Civil Writ Jurisdiction Case No. 4744 of 2013
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Md. Safique Alam S/O Late Doman Ali, R/O Villge- Talwarbandha, P.O.-
Padampur, P.S.- Gandharvdanga, District- Kishanganj
.... .... Petitioner
Patna High Court CWJC No.308 of 2013 dt.05-10-2018
Versus
1. The State of Bihar through the Principal Secretary, Food and Consumer
Protection Department, Old Secretariat, Patna
2. The Deputy Development Commissioner, District Rural Development
Agency, Kishanganj, District- Kishanganj
3. The Block Development Officer, Dighalbank, District- Kishanganj
4. The District Magistrate, Kishanganj, District- Kishanganj
.... .... Respondents
with
===========================================================
Civil Writ Jurisdiction Case No. 1760 of 2013
===========================================================
Vidya Sagar Prasad S/O Sri Mathura Prasad R/O Mohalla- Madhubanighat, P.S.-
Muffassil, District- East Champaran (Motihari)
.... .... Petitioner
Versus
1. The State of Bihar through the Secretary, Rural Development Department,
Govt. Of Bihar, Patna
2. The District Magistrate, East Champaran, Motihari
3. The Deputy Development Commissioner, East Champaran, Motihari
4. The Block Development Officer Motihari Sadar, East Champaran, Motihari
5. The Mukhiya, Gram Panchayat Raj Madhubani Ghat, East Champaran,
Motihari
6. The Panchayat Secretary, Gram Panchayat Raj, Madhubani Ghat, District-
East Champaran, Motihari
.... .... Respondents
with
===========================================================
Civil Writ Jurisdiction Case No. 5563 of 2013
===========================================================
Ramashray Singh Son Of Late Bachchu Singh, Resident Of Village And P.O. -
Keshawe, P.S. - Barauni, District - Begusarai
.... .... Petitioner
Versus
1. The State Of Bihar Through The Principal Secretary, Food And Consumer
Protection Department, Old Secretariat, Patna
2. The Deputy Development Commissioner, District Rural Development
Agency, Begusarai, District - Begusarai
3. The Block Development Officer, Barauni, District - Begusarai
4. The District Magistrate, Begusarai, District - Begusarai
5. The Certificate Officer, Begusarai, District - Begusarai
Patna High Court CWJC No.308 of 2013 dt.05-10-2018
.... .... Respondents
with
===========================================================
Civil Writ Jurisdiction Case No. 5736 of 2013
===========================================================
Jagdish Singh Son Of Late Shukhdeo Singh, Resident of Village and P.O.- Bihat,
P.S.- Barauni, District- Begusarai
.... .... Petitioner
Versus
1. The State Of Bihar through the Principal Secretary, Food And Consumer
Protection Department, Old Secretariat, Patna
2. The Deputy Development Commissioner, District Rural Development
Agency, Begusarai, District- Begusarai
3. The Block Development Officer, Barauni, District- Begusarai
4. The District Magistrate, Begusarai, District- Begusarai
5. The Certificate Officer, Begusarai, District- Begusarai
.... .... Respondents
with
===========================================================
Civil Writ Jurisdiction Case No. 5039 of 2013
===========================================================
Jahidur Rahmar son of Late Md. Kaltu, resident of Village- Kachunala Goawari,
P.O. Mangura, P.S. Dighalbank, Distt. Kishanganj
.... .... Petitioner
Versus
1. The State Of Bihar Through The Principal Secretary, Food And Consumer
Protection Department, Old Secretariat, Patna
2. The Deputy Development Commissioner, District Rural Development,
Agency, Kishanganj, Distt. Kishanganj
3. The Block Development Officer, Dighalbank, Distt. Kishanganj
4. The District Magistrate, Kishanganj, Distt. Kishanganj
.... .... Respondents
with
===========================================================
Civil Writ Jurisdiction Case No. 5144 of 2013
===========================================================
Ram Chandra Sahani S/O Bhanu Sahani, R/O Village- Gorigama, P.S.-Mahnar,
District-Vaishali
.... .... Petitioner
Versus
Patna High Court CWJC No.308 of 2013 dt.05-10-2018
1. The State Of Bihar Through The Secretary Department Of Food And Civil
Supply, Government Of Bihar, Patna
2. The District Magistrate, Vaishali At Hajipur
3. The Deputy Development Commissioner, Vaishali, District- Vaishali At
Hajipur
4. The Block Development Officer, Mahnar, District- Vaishali
5. The Certificate Officer, Vaishali, District- Vaishali At Hajipur
.... .... Respondents
with
===========================================================
Civil Writ Jurisdiction Case No. 5246 of 2013
===========================================================
Phuldeo Singh aged about 67 years, S/O Late Ramdonsh Prasad Singh,
Resident Of Village- Gopidhanauat, Police Station- Saraiya, District-
Muzaffarpur.
.... .... Petitioner
Versus
1. The State Of Bihar Through Chief Secretary, Government Of Bihar, Patna.
2. The Chief Secretary, Government Of Bihar, Patna.
3. The Principal Secretary, Department Of Food And Consumer Protection,
Government Of Bihar, Patna.
4. The Principal Secretary, Department Of Rural Development, Government Of
Bihar, Patna.
5. The District Magistrate, Muzaffarpur.
6. The Sub Divisional Officer Cum Auction Officer, Muzaffarpur.
7. The Block Development Officer, Saraiya Block, Muzaffarpur.
.... .... Respondents
with
===========================================================
Civil Writ Jurisdiction Case No. 5266 of 2013
===========================================================
Bijli Devi Wife Of Late Sukhlal Harizan, Resident Of Village - Baniyandangi, P.O.
- Padampur, P.S. - Dighalbank, District - Kishanganj
.... .... Petitioner
Versus
1. The State Of Bihar Through The Principal Secretary, Food And Consumer
Protection Department, Old Secretariat, Patna
2. The Deputy Development Commissioner, District Rural Development
Agency, Kishanganj, District - Kishanganj
3. The Block Development Officer, Dighalbank, District - Kishanganj
4. The District Magistrate, Kishanganj, District - Kishanganj
Patna High Court CWJC No.308 of 2013 dt.05-10-2018
.... .... Respondents
with
===========================================================
Civil Writ Jurisdiction Case No. 3468 of 2013
===========================================================
Abdul Zabbar S/O Maulvi Shekhawat Hussain, R/O Village- Maida
Babhangama, P.S.- Birpur, District- Begusarai
.... .... Petitioner
Versus
1. The State Of Bihar Through The Principal Secretary Food And Consumer
Protection Department, Old Secretariat, Patna
2. The Deputy Development Commissioner District Rural Development
Agency, Begusarai, District- Begusarai
3. The Block Development Officer, Barauni, District- Begusarai
4. The District Magistrate, Begusarai, District- Begusarai
5. The Certificate Officer, Begusarai, District- Begusarai
.... .... Respondents
with
===========================================================
Civil Writ Jurisdiction Case No. 5476 of 2013
===========================================================
Ram Pavitra Singh Son Of Late Ram Bhajan Singh, Resident Of Village- Gangia,
P.S.- Katra, District- Muzaffarpur
.... .... Petitioner
Versus
1. The State Of Bihar
2. Dy. Development Commissioner-Cum-Chief Executive Officer, Muzaffarpur
3. The Sub Divisional Officer, East Muzaffarpur
4. The Block Development Officer, Katra, Muzaffarpur
.... .... Respondents
with
===========================================================
Civil Writ Jurisdiction Case No. 8799 of 2013
===========================================================
Tilakdeo Rai son of Faguni Rai, R/O Village- Pareyan, P.O.- Garahuan, P.S.-
Kurhani, District- Muzaffarpur
.... .... Petitioner
Versus
1. The State Of Bihar Through The Deputy Development Commissioner District
Village Development Agency, Muzaffarpur, District- Muzaffarpur
Patna High Court CWJC No.308 of 2013 dt.05-10-2018
2. The Certificate Officer, Kurhani (Turki), District- Muzaffarpur
3. The Block Development Officer, Kurhani, District- Muzaffarpur-1
4. The Principal Secretary Food And Consumer Protection Department, Old
Secretariat, Patna
5. The District Magistrate Muzaffarpur, District- Muzaffarpur
.... .... Respondents
with
===========================================================
Civil Writ Jurisdiction Case No. 5279 of 2013
===========================================================
1. Ramchandra Sah S/O Late Ram Bahadur Sah, R/O Vill + Panchyat - Telwa
Paschim, P.S. - Mahishi, Distt. - Saharsa, Licence No. 38/87
2. Bihari Yadav aged about 44 years S/O Late Harkhu Yadav R/O Vill +
Panchayat - Sirwarbirwar, P.S. - Mahishi, Distt. - Saharsa, Licence No.
338/2007
3. Bindeshwari Yadav S/O Late Subhag Yadav R/O Vill + Panchyat, Rajanpur
Dih, P.S. - Mahishi, Distt. - Saharsa , Licence No. 347/2007
.... .... Petitioners
Versus
1. The State Of Bihar
2. D.D.C. , Saharsa
3. S.D.O. , Saharsa
4. B.D.O. , Mahishi, Block Saharsa
5. B.S.O., Mahishi, Block Saharsa
.... .... Respondents
with
===========================================================
Civil Writ Jurisdiction Case No. 6086 of 2013
===========================================================
Vijay Paswan Son Of Sri Subodh Paswan, Resident Of Village - Singwari, P.S.
Katra, Block - Katra, Distt. - Muzaffarpur
.... .... Petitioner
Versus
1. The State Of Bihar Through The Secretary Food & Civil Supply Officer At
Patna
2. Dy. Development Commissioner - Cum - Chief Executive Officer, Muzaffarpur
3. The Sub Divisional Officer, East Muzaffarpur
4. The Block Development Officer, Katra, Muzaffarpur
.... .... Respondents
with
Patna High Court CWJC No.308 of 2013 dt.05-10-2018
===========================================================
Civil Writ Jurisdiction Case No. 5774 of 2013
===========================================================
Anant Singh S/O Late Bishundeo Prasad Singh, R/O Village- Kothiya, P.O.-
Maniyappa, P.S.- Sadar Begusarai, District- Begusarai
.... .... Petitioner
Versus
1. The State Of Bihar Through The Deputy Development Commissioner
District Village Development Agency, Begusarai, District- Begusarai
2. The Certificate Officer, Begusarai District- Begusarai
3. The Block Development Officer, Sadar Begusarai, District- Begusarai
4. The Principal Secretary, Rural Development Department, Old Secretariat,
Patna
5. The District Magistrate, Begusarai, District- Begusarai
.... .... Respondents
with
===========================================================
Civil Writ Jurisdiction Case No. 5772 of 2013
===========================================================
Ajit Kumar @ Ajit Kumar Singh son of Late Sriram Singh, R/O Village And P.O.-
Khamhar, P.S.- Sadar Begusarai, District- Begusarai
.... .... Petitioner
Versus
1. The State Of Bihar Through The Deputy Development Commissioner
District Village Development Agency, Begusarai, District- Begusarai
2. The Certificate Officer, Begusarai, District- Begusarai
3. The Block Development Officer Sadar Begusarai, District- Begusarai
4. The Principal Secretary Rural Development Department, Old Secretariat,
Patna
5. The District Magistrate, Begusarai, District- Begusarai
.... .... Respondents
with
===========================================================
Civil Writ Jurisdiction Case No. 7694 of 2013
===========================================================
Raghunath Prasad Bhagat @ Raghunath Bhagat Son Of Late Jamuna Prasad
Bhagat, Resident Of Village- Tulsiya Purani Hat, P.O.- Tulsiya, P.S.- Dighalbank,
District- Kishanganj
.... .... Petitioner
Versus
1. The State Of Bihar Through The Principal Secretary, Food And Consumer
Patna High Court CWJC No.308 of 2013 dt.05-10-2018
Protection Department, Old Secretariat, Patna
2. The Deputy Development Commissioner, District Rural Development
Agency, Kishanganj, District- Kishanganj
3. The Block Development Officer, Dighalbank, District- Kishanganj
4. The District Magistrate, Kishanganj, District- Kishanganj
.... .... Respondents
with
===========================================================
Civil Writ Jurisdiction Case No. 3589 of 2013
===========================================================
Md. Zamil Ahmad S/O Late Md. Ziaul Haque, Resident Of Village- Ninga, P.O-
Ninga, P.S- Barauni, District- Begusarai.
.... .... Petitioner
Versus
1. The State Of Bihar Through The Principal Secretary, Food And Consumer
Protection Department, Old Secretariat, Patna.
2. The Deputy Development Commissioner, District Rural Development Agency
Begusarai, District- Begusarai.
3. The Block Development Officer, Barauni, District- Begusarai.
4. The District Magistrate, Begusarai, District- Begusarai.
5. The Certificate Officer, Begusarai, District- Begusarai.
.... .... Respondents
with
===========================================================
Civil Writ Jurisdiction Case No. 7081 of 2013
===========================================================
Chandrashekhar Kumar son of Sri Hari Shankar Prasad Bhagat, R/O Village -
Chhatrapatti, P.S. Baruraj, District - Muzaffarpur
.... .... Petitioner
Versus
1. The State Of Bihar, Through The Principal Secretary, Rural Development
Department, Government Of Biar, Patna
2. The District Magistrate, Muzaffarpur
3. The Deputy Development Commissioner, District - Muzaffarpur
4. The Sub - Divisional Officer ( West ), Muzaffarpur
5. The Block Development Officer, Block - Motipur, District - Muzaffarpur
.... .... Respondents
with
===========================================================
Civil Writ Jurisdiction Case No. 6774 of 2013
Patna High Court CWJC No.308 of 2013 dt.05-10-2018
===========================================================
Sheela Devi W/O Murari Singh, resident of village- Amirpur, P.S. - Navanagar
Dist. - Buxar
.... .... Petitioner
Versus
1. The State Of Bihar
2. The Secretary Department Of Food And Civil Supply , Government Of Bihar,
Patna
3. Dy. Development Commissioner Cum Chief Executive Officer, Buxar
4. The Block Development Officer, Navanagar, Buxar
5. The Block Supply Officer, Navanagar, Buxar
6. The Certificate Officer-Cum-Senior Deputy Collector, Buxar
.... .... Respondents
with
===========================================================
Civil Writ Jurisdiction Case No. 4773 of 2013
===========================================================
Rabiya Begam wife of Azimuddin, resident of village- Talwarbandha, P.O-
Padampur, P.S- Gandhardanga, District- Kishanganj.
.... .... Petitioner
Versus
1. The State Of Bihar Through The Principal Secretary, Food And Consumer
Protection Department, Old Secretariat, Patna.
2. The Deputy Development Commissioner, District Rural Development
Agency, Kishanganj, District- Kishanganj.
3. The Block Development Officer, Dighalbank, District- Kishanganj.
4. The District Magistrate, Kishanganj, District- Kishanganj.
.... .... Respondents
with
===========================================================
Civil Writ Jurisdiction Case No. 6700 of 2013
===========================================================
Hari Narain Sah @ Hari Narain Prasad Sah, son of Late Janki Sah, resident of
Village- Govindpur Keshath P.S.- Navanagar Dist.- Buxar
.... .... Petitioner
Versus
1. The State Of Bihar
2. The Secretary Department Of Food And Civil Supply, Government Of Bihar,
Patna
3. Dy. Development Commissioner Cum Chief Executive Officer, Buxar
4. The Block Development Officer, Navanagar, Buxar
Patna High Court CWJC No.308 of 2013 dt.05-10-2018
5. The Block Supply Officer, Navanagar, Buxar
6. The Certificate Officer-Cum-Senior Deputy Collector, Buxar
.... .... Respondents
with
===========================================================
Civil Writ Jurisdiction Case No. 4391 of 2013
===========================================================
Ram Kumar son of Late Nawbat Paswan, resident of Village - Nayatola
Hanspur, P.O. - Hanspur, P.S. - Nayagaun, District - Begusarai
.... .... Petitioner
Versus
1. The State Of Bihar Through The Principal Secretary, Food And Consumer
Protection Department, Old Secretariat, Patna
2. The Deputy Development Commissioner, District Rural Development
Agency, Begusarai, District - Begusarai
3. The Block Development Officer, Maithani, District - Begusarai
4. The District Magistrate, Begusarai, District - Begusarai
.... .... Respondents
with
===========================================================
Civil Writ Jurisdiction Case No. 5589 of 2013
===========================================================
Md. Masihuddin son of late Mohiuddin, Resident Of Village And P.O. - Saidpur,
P.S. - Matihani, District - Begusarai
.... .... Petitioner
Versus
1. The State Of Bihar through the Principal Secretary, Food And Consumer
Protection Department, Old Secretariat, Patna
2. The Deputy Development Commissioner, District Rural Development
Agency, Begusarai, District - Begusarai
3. The Block Development Officer, Matihani, District - Begusarai
4. The District Magistrate, Begusarai, District - Begusarai
.... .... Respondents
with
===========================================================
Civil Writ Jurisdiction Case No. 4183 of 2013
===========================================================
Rajeshwar Singh S/O Late Ganga Singh Resident Of Rampur Baghi, P.S.- Sahdai
Buzurg, Distt.- Vaishali
Patna High Court CWJC No.308 of 2013 dt.05-10-2018
.... .... Petitioner
Versus
1. The State Of Bihar
2. Dy. Development Commissioner, Vaishali
3. The Block Development Officer-Sahdei Buzurg, Distt.- Vaishali
.... .... Respondents
with
===========================================================
Civil Writ Jurisdiction Case No. 1275 of 2013
===========================================================
Ramashray Paswan son of Late Nathun Paswan, R/O - Village - Daula Chak,
P.O. - Pawapuri, Block - Giriyak, P.S. - Giriyak, District - Nalanda
.... .... Petitioner
Versus
1. The State Of Bihar
2. The District Magistrate, Nalanda
3. The Deputy Development Commissioner Cum Chief Executive Officer, Rajgir,
District - Nalanda
4. The Sub Divisional Officer, Rajgir, District - Nalanda
5. The Block Development Officer, Giriyak, District - Nalanda
6. The Block Supply Officer, Giriyak, District - Nalanda
.... .... Respondents
with
===========================================================
Civil Writ Jurisdiction Case No. 14889 of 2011
===========================================================
Arun Kumar Rai son of Sri Hardeo Rai, R/O Vill.-Chaupra Bazar, P.S.-
Jankinagar, Block-Banmankhi, Distt.-Purnea.
.... .... Petitioner
Versus
1. The State Of Bihar.
2. The Deputy Development Cmmissioner, Purnea.
3. The Sub-Divisional Officer, Banmankhi, Distt.-Purnea.
4. The Block Development Officer, Banmankhi, Distt.-Purnea.
5. The Block Programme Officer, Banmankhi, Distt.-Purnea.
.... .... Respondents
with
===========================================================
Civil Writ Jurisdiction Case No. 7676 of 2013
===========================================================
Patna High Court CWJC No.308 of 2013 dt.05-10-2018
Dayamanti Devi wife of Anand Kumar Das, Resident Of Village- Kasthua, P.S.-
Paraiya, District- Gaya
.... .... Petitioner
Versus
1. The State Of Bihar
2. The District Magistrate, Gaya
3. The Deputy Development Commissioner, Gaya
4. The Sub-Divisional Officer, Paraiya, District- Gaya
5. The Block Development Officer, Block Office- Paraiya, District- Gaya
6. The Block Supply Officer-Cum-Marketing Officer, Paraiya Block, District-
Gaya
.... .... Respondents
with
===========================================================
Civil Writ Jurisdiction Case No. 4100 of 2013
===========================================================
1. Vidyanand Mahto son of Late Dorik Mahto, resident of Village- Rahima, P.S.
Gangaur, Khagaria, District- Khagaria.
2. Ram Pratap Paswan son of Shri Mahendra Paswan, resident of Village -
Mathurapur, P.S. Khagaria, District- Khagaria.
3. Satya Naryan Prasad Singh, son of Late Banarasi Prasad singh, resident of
Village- Ram Nagar Math, P.S. Gangaur Khagaria, District- Khagaria.
4. Ramji Prasad son of late Radha Krishna Prasad, resident of S.D.O. Road,
Khagaria, P.S. Khagaria, District- Khagaria.
5. Vidyanand Singh son of Shri Awadhh Narain Singh, resident of Village
Gangaur, P.S. Khagaria, District- Khagaria.
6. Ram Prakash Singh son of Sri Sitaram Singh, resident of Village- Tetarbad
Chandpur, P.S. Khagaria, District- Khagaria.
7. Chandradev Prasad son of Phulchand Prasad, resident of village- Koriya,
P.S. Muffasil, Dist- Khagaria.
8. Ram Krishna Sah son of Late Mahavir Sah, resident of Village- Bhadas Utari,
P.S. Mufassil, District- Khagaria.
9. Bipin Paswan son of Damodar Paswan, resident of Village- Marar, P.S.
Markahi, Dist- Khagraia.
10. Vakil Ram son of Biranchi Ram, resident of Vill- Marar Dakshini, P.S.
Markahi, District- Khagaria.
11. Satyanand Chaudhari son of Shiv Narayan Choudhari of Gaura Sakin, P.S.
Muffasil, District- Khagaria.
12. Kauleshwar Sah son of Gajendra Sah of Village- Bishanpur, P.S. Khagaria,
District- Khagaria.
13. Gita Devi wife of late Shrikant Poddar of Sansarpur P.S. Mufassil, District -
Khagaria.
14. Sah Alam son of Sahadul Hussian of Village- Marar Dakshin, P.S. Markahi,
Dist- Khagaria.
15. Madhuri Devi wife of late Kapildeo Keshri of Olapur P.S. Gangaur, District-
Patna High Court CWJC No.308 of 2013 dt.05-10-2018
Khagaria.
16. Pravin Kumar @ Pravin Kumar Gupta son of Ramautar Sah of Village-
Jaikoura P.S. Khagaria, District- Khagaria.
.... .... Petitioner
Versus
1. The State of Bihar.
2. The Principal Secretary, Food & Consumer Protection Department, Govt. of
Bihar, Patna.
3. District Magistrate, Khagaria.
4. Sub Divisional Officer, Khagaria.
5. Block Development Officer, Khagaria.
6. Accounts Administration & Self Employment Authority, Khagaria.
7. District Rural Development Agency, District- Khagaria.
.... .... Respondents
with
===========================================================
Civil Writ Jurisdiction Case No. 4374 of 2013
===========================================================
Vimal Choudhary @ Vimla Choudhary wife of Anil Choudhary, R/O Village-
Mustafapur, P.O.- Pawapuri, P.S.- Giriyak, District- Nalanda
.... .... Petitioner
Versus
1. The State Of Bihar
2. The District Magistrate, Nalanda
3. The Deputy Development Commissioner Cum Chief Executive Officer , Rajgir,
District- Nalanda
4. The Sub Divisional Officer, Rajgir, District- Nalanda
5. The Block Development Officer, Giriyak, District- Nalanda
6. The Block Supply Officer, Giriyak, District- Nalanda
.... .... Respondents
with
===========================================================
Civil Writ Jurisdiction Case No. 7534 of 2013
===========================================================
Dinesh Kumar S/O Late Bisundeo Rai, resident of village - Hakimabad; P.S. -
Muffasil Samastipur; District - Samastipur
.... .... Petitioner
Versus
1. The State Of Bihar Through The Principal Secretary Food And Civil Supply
Department Govt. Of Bihar, Patna
2. The District Magistrate Samastipur, Dist. Samastipur
3. The Deputy Development Commissioner, Samastipur District Samastipur
4. The District Supply Officer, Samastipur Dist. Samastipur
Patna High Court CWJC No.308 of 2013 dt.05-10-2018
5. The Sub Divisional Officer, Samastipur District Samastipur
6. The Block Development Officer, Samastipur Block, District Samastipur
.... .... Respondents
with
===========================================================
Civil Writ Jurisdiction Case No. 7528 of 2013
===========================================================
Suresh Kumar @ Suresh Rai son of Sri Yogeshwar Rai, Resident Of Village -
Lagunia Suryakanth Korbadha; P.S.- Muffasil Samastipur; District - Samastipur
.... .... Petitioner
Versus
1. The State Of Bihar Through The Principal Secretary Food And Civil Supply
Department, Govt. Of Bihar, Patna
2. The District Magistrate Samastipur, Dist. Samastipur
3. The Deputy Development Commissioner, Samastipur District Samastipur
4. The District Supply Officer, Samastipur Dist. Samastipur
5. The Sub Divisional Officer, Samastipur District Samastipur
6. The Block Development Officer, Samastipur Block, District Samastipur
.... .... Respondents
with
===========================================================
Civil Writ Jurisdiction Case No. 6312 of 2013
===========================================================
Satya Narayan Ram son of Late Feku Ram, Resident Of Village- Husainpur, P.S.
Bochahan, District- Muzaffarpur
.... .... Petitioner
Versus
1. The State Of Bihar
2. The Principal Secretary, Department Of Food & Civil Supply, Government Of
Bihar, Patna
3. The District Magistrate, Muzaffarpur, District- Muzaffarpur
4. The District Development Commissioner, Muzaffarpur
5. The Sub-Divisional Officer, Muzaffarpur (East), District- Muzaffarpur
6. The Block Development Officer, Bochahan, District- Muzaffarpur
7. The Mukhiya, Gram Panchayat Raj- Gaharan Under Bochhanan Block,
District- Muzaffarpur
.... .... Respondents
with
===========================================================
Civil Writ Jurisdiction Case No. 6327 of 2013
Patna High Court CWJC No.308 of 2013 dt.05-10-2018
===========================================================
1. Shyama Nand Jha S/O Late Nitya Nand Jha, Resident Of Village- Bahvani, P.S-
Dagarwa,Distt- Purnea.
2. Bijendra Prasad Mandal @ Bijendra Mandal S/O Jagdish Mandal, Resident Of
Village- Bishanpur Gosaipur, P.S- Dagarwa, District- Purnea.
3. Parimal Chauhan S/O Late Ram Das Chauhan, Resident Of Vilage- Kachna
Rahika Tola, P.S- Dagarwa,District- Purnea.
4. Durga Prasad Sah S/O late Hari Prasad Sah, Resident Of Village- Kanharia,
P.S- Dagarwa, Distt- Purnea.
5. Shivlal Ram S/O Late Amru Ram, Resident Of Vilage- Bishanpur, P.S-
Dagarwa,Distt- Purnea.
6. Chulhai Ram S/O Ram Charan Ram, Resident Of Nikhrail, P.S- Dagarwa,
Distt- Purnea.
7. Md. Parvez Akhtar @ Parvez Alam S/O Late Ishak, Resident Of Village-
Mahabaili, P.S- Dagarwa,Distt- Purnea.
8. Md. Mansoor Alam S/O Md. Moiuddin, Resident Of Darha, P.S- Dagarwa,
Distt- Purnea.
9. SK. Mehtar Hussain @ Mehtar Hussain S/O Late Kafiluddin, Resident Of
Village- Chanpi, P.S- Dagarwa, Distt- Purnea.
10. Md. Manjur Alam @ Manjur Alam S/O Late Zalil, Resident Of Mahesh
Khunt, P.S- Dagarwa, Distt- Purnea
11. Alamgir Ansari S/O Islam Ansari, Resident Of Village- Simriya
Kadamgachchi, P.S- Dagarwa, Distt- Purnea.
.... .... Petitioners
Versus
1. The State of Bihar, through the Deputy Development Commissioner, Purnea.
2. The Principal Secretary, Department Of Food & Civil Supply, Government Of
Bihar, Patna.
3. The Certificate Officer Cum Sub- Divisional Officer, Baisi, District- Purnea.
4. The Block Development Officer, Dagarwa, Distt- Purnea.
5. The Block Programme Officer, Dagarwa, Distt- Purnea.
.... .... Respondents
with
===========================================================
Civil Writ Jurisdiction Case No. 6508 of 2013
===========================================================
Lakshman Yadav son of Late Jagdish Yadav, resident of village - Vikrampur, P.S.
- Asarganj, District - Munger
.... .... Petitioner
Versus
1. The State of Bihar through the Principal Secretary, Department of Rural
Development, Govt. Of Bihar
2. The Principal Secretary, Department Of Food And Civil Supplies, Govt. Of
Bihar
Patna High Court CWJC No.308 of 2013 dt.05-10-2018
3. The District Development Commissioner Munger
4. The District Magistrate, Munger
5. The Block Development Officer, Asarganj, District - Munger
6. The Panchayat Secretary, Makwa, Asarganj, District - Munger
7. The Mukhiya, Makwa, Asarganj, District - Munger
8. The Certificate Officer, Munger
9. The Superintendent Of Police, Munger
10. The Police Inspector, Asarganj Circle, District - Munger
11. The Officer-In-Charge Police Station - Asarganj, District - Munger
.... .... Respondents
with
===========================================================
Civil Writ Jurisdiction Case No. 1932 of 2013
===========================================================
Indulal Singh son of Late Laddulal Singh, R/O Village- Asurari, P.S. Barauni,
District- Begusarai
.... .... Petitioner
Versus
1. The State Of Bihar
2. The Secretary Department Of Food And Civil Supply, Government Of Bihar,
Patna
3. District Magistrate, Begusarai
4. Deputy Development Commissioner, Begusarai
5. Sub Divisonal Officer, Sadar, Begusarai
6. Block Development Officer Barauni, District- Begusarai
7. Block Supply Officer, Barauni, District- Begusarai
.... .... Respondents
with
===========================================================
Civil Writ Jurisdiction Case No. 2320 of 2013
===========================================================
Dayashankar Jha son of Late Shivshankar Jha, resident of village and P.O. -
Nawada, P.S. - Bahera, District - Darbhanga
.... .... Petitioner
Versus
1. The State Of Bihar Through The Principal Secretary, Food And Consumer
Protection Department, Old Secretariat, Patna
2. The Deputy Development Commissioner, District Rural Development
Agency, Darbhanga, District - Darbhanga
3. The Block Development Officer, Benipur, District - Darbhanga
4. The District Magistrate, Darbhanga, District - Darbhanga
5. The Certificate Officer, Darbhanga, District - Darbhanga
Patna High Court CWJC No.308 of 2013 dt.05-10-2018
.... .... Respondents
with
===========================================================
Civil Writ Jurisdiction Case No. 2507 of 2013
===========================================================
Kumar Satyam son of Late Sitaram Sah R/O Kurshakanta, P.S.- Kurshakanta,
Distt.- Araria
.... .... Petitioner
Versus
1. The State of Bihar through the Secretary Food & Civil Supply Corporation,
Govt. Of Bihar, Patna
2. Dy. Development Commissioner, Araria
3. The Block Development Officer- Kurshakanta, Distt.- Araria
.... .... Respondents
with
===========================================================
Civil Writ Jurisdiction Case No. 4723 of 2013
===========================================================
Jagdish Sah S/O Late Ishwar Sah Resident Of Village Tetari Maheshpur, P.S.
Piyar, District Muzaffarpur.
.... .... Petitioner
Versus
1. The State Of Bihar.
2. The District Magistrate, Muzaffarpur.
3. The Deputy Development Commissioner, Muzaffarpur.
4. The Block Development Officer, Bandra, Muzaffarpur.
5. The Supply Officer, Block Bandra, Muzaffarpur.
.... .... Respondents
with
===========================================================
Civil Writ Jurisdiction Case No. 1725 of 2013
===========================================================
1. Md. Mohiuddin S/O Late Inshar Ali, R/O Village + Post Office- Kharaiya, P.S. +
Block- Amaur, District- Purnia
2. Shyam Lal Harijan S/O Late Saukhi Lal Harijan, R/O Village- Bangara, Post
Office- Majhuwakala, P.S. + Block- Amaur, District- Purnia
3. Jagdish Harijan @ Jagdish Roy S/O Late Gainu Harijan, R/O Village- Kolha
Mohan, P.S. + Block- Amaur, District- Purnia
.... .... Petitioners
Patna High Court CWJC No.308 of 2013 dt.05-10-2018
Versus
1. The State Of Bihar
2. The Deputy Development Commissioner, Purnea
3. The Sub-Divisional Officer, Baisi, District- Purnea
4. The Block Development Officer, Amaur, District- Purnea
5. The Block Programme Officer, Amaur, District- Purnea
.... .... Respondents
with
===========================================================
Civil Writ Jurisdiction Case No. 8308 of 2013
===========================================================
Suryadeo Sah aged about 64 years son of Late Banarsi Sah, resident of village -
Girjash, Police Station - Saraiya, District - Muzaffarpur
.... .... Petitioner
Versus
1. The State Of Bihar Through Chief Secretary, Government Of Bihar, Patna
2. The Chief Secretary, Government Of Bihar, Patna
3. The Principal Secretary, Department Of Food And Consumer Protection,
Government Of Bihar, Patna
4. The Principal Secretary, Department Of Rural Development , Government Of
Bihar, Patna
5. The District Magistrate, Muzaffarpur
6. The Sub Divisional Officer Cum Auction Officer, Muzaffarpur
7. The Block Development Officer, Saraiya Block, Muzaffarpur
.... .... Respondents
with
===========================================================
Civil Writ Jurisdiction Case No. 8025 of 2013
===========================================================
Rajdeo Prasad son of Late Ratan Prasad, Resident Of Village- Naurangia, Ward
No. 02, P.S.- Lakhaura, District- East Champaran (Motihari)
.... .... Petitioner
Versus
1. The State Of Bihar
2. The Principal Secretary, Rural Development Department, Govt. Of Bihar,
Patna
3. The Collector, East Champaran, Motihari
4. The Deputy Development Commissioner, East Champaran, Motihari
5. The Block Development Officer, Motihari Sadar, East Champaran
6. The Mukhiya, Gram Panchayat Raj Naurangia, District- East Champaran
(Motihari)
7. The Secretary, Gram Panchayat Raj Naurangia, District- East Champaran
Patna High Court CWJC No.308 of 2013 dt.05-10-2018
(Motihari)
.... .... Respondents
with
===========================================================
Civil Writ Jurisdiction Case No. 5318 of 2013
===========================================================
Brijesh Tiwari son of Late Vishwanath Tiwari, R/O Village- Maldah, Police
Station- Shikarpur, District- West Champaran
.... .... Petitioner
Versus
1. The State Of Bihar
2. The Secretary Food And Consumer Protection Department, Govt. Of Bihar,
Patna
3. The District Magistrate, West Champaran At Bettiah
4. The Deputy Development Commissioner, West Champaran At Bettiah
5. The Sub-Divisional Officer, Narkatiaganj, District- West Champaran
6. The Block Development Officer Narkatiaganj, District- West Champaran
7. The Block Supply Officer, Narkatiaganj, District- West Champaran
.... .... Respondents
with
===========================================================
Civil Writ Jurisdiction Case No. 5616 of 2013
===========================================================
Abid Hussain son of Late N. Ali, resident of village - Jitiwari, P.O. - Lohagra, P.S.
- Dighalbank, District - Kishanganj
.... .... Petitioner
Versus
1. The State Of Bihar Through The Principal Secretary, Food And Consumer
Protection Department, Old Secretariat, Patna
2. The Deputy Development Commissioner, District Rural Development
Agency, Kishanganj, District - Kishanganj
3. The Block Development Officer, Dighalbank, District - Kishanganj
4. The District Magistrate, Kishanganj, District - Kishanganj
5. The Certificate Officer, Kishanganj, District - Kishanganj
.... .... Respondents
with
===========================================================
Civil Writ Jurisdiction Case No. 5917 of 2013
===========================================================
Md. Ijabul Haque Son Of Late Md. Lukman Resident Of Village- Haldaban, P.O.-
Patna High Court CWJC No.308 of 2013 dt.05-10-2018
Karohwari, P.S.- Karohwari, District- Kishanganj
.... .... Petitioner
Versus
1. The State of Bihar through the Principal Secretary, Food And Consumer
Protection Department, Old Secretariat, Patna
2. The Deputy Development Commissioner, District Rural Development
Agency, Kishanganj, District- Kishanganj
3. The Block Development Officer, Dighalbank, District- Kishanganj
4. The District Magistrate, Kishanganj, District- Kishanganj
5. The Certificate Officer, Kishanganj, District- Kishanganj
.... .... Respondents
with
===========================================================
Civil Writ Jurisdiction Case No. 6201 of 2013
===========================================================
Md. Taha son of Late Md. Yasin, R/O Village- Khanguradih, P.S.- Katra, Distt.-
Muzaffarpur
.... .... Petitioner
Versus
1. The State Of Bihar Through The Secretary Department Of Food And Civil
Supply, Patna
2. Dy. Development Commissioner-Cum-Chief Executive Officer, Muzaffarpur
3. The Sub Divisional Officer, East Muzaffarpur
4. The Block Development Officer, Katra, Muzaffarpur
.... .... Respondents
with
===========================================================
Civil Writ Jurisdiction Case No. 4416 of 2013
===========================================================
Ram Shankar Singh son of Late Sitaram Singh, R/o village and P.O.- Simariya,
P.S.- Barauni, District- Begusarai
.... .... Petitioner
Versus
1. The State Of Bihar Through The Principal Secretary Food And Consumer
Protection Department, Old Secretariat, Patna
2. The Deputy Development Commissioner, District Rural Development
Agency, Begusarai, District- Begusarai
3. The Block Development Officer, Barauni, District- Begusarai
4. The District Magistrate, Begusarai, District- Begusarai
5. The Certificate Officer, Begusarai, District- Begusarai
Patna High Court CWJC No.308 of 2013 dt.05-10-2018
.... .... Respondents
with
===========================================================
Civil Writ Jurisdiction Case No. 5628 of 2013
===========================================================
Shyam Sundar Singh Son of Sri Ramashis Singh, resident of village- Harpur,
P.O.- Tilrath, P.S.- Barauni, District- Begusarai
.... .... Petitioner
Versus
1. The State Of Bihar through the Principal Secretary, Food And Consumer
Protection Department, Old Secretariat, Patna
2. The Deputy Development Commissioner, District Rural Development
Agency, Begusarai, District- Begusarai
3. The Block Development Officer, Barauni, District- Begusarai
4. The District Magistrate, Begusarai, District- Begusarai
5. The Certificate Officer, Begusarai, District- Begusarai
.... .... Respondents
with
===========================================================
Civil Writ Jurisdiction Case No. 5615 of 2013
===========================================================
Navin Kumar Singh Son Of Sri Rampadarath Singh, resident of village and P.O. -
Keshawe, P.S. - Barauni, District - Begusarai
.... .... Petitioner
Versus
1. The State Of Bihar Through The Principal Secretary, Food And Consumer
Protection Department , Old Secretariat, Patna
2. The Deputy Development Commissioner, District Rural Development
Agency, Begusarai, District - Begusarai
3. The Block Development Officer, Barauni, District - Begusarai
4. The District Magistrate, Begusarai, District - Begusarai
5. The Certificate Officer, Begusarai, District - Begusarai
.... .... Respondents
with
===========================================================
Civil Writ Jurisdiction Case No. 4131 of 2013
===========================================================
Md. Sabir Alam son of Md. Akhtar Hussain, Resident Of Village- Karichak
Chhapki, P.O.- Chhapki, P.S.- Birpur, District- Begusarai
.... .... Petitioner
Patna High Court CWJC No.308 of 2013 dt.05-10-2018
Versus
1. The State of Bihar through the Principal Secretary, Food and Consumer
Protection Department, Old Secretariat, Patna
2. The Deputy Development Commissioner, District Rural Development
Agency, Begusarai, District- Begusarai
3. The Block Development Officer, Barauni, District- Begusarai
4. The District Magistrate, Begusarai, District- Begusarai
5. The Certificate Officer, Begusarai, District- Begusarai
.... .... Respondents
with
===========================================================
Civil Writ Jurisdiction Case No. 4005 of 2013
===========================================================
Ram Sagar Sah son of Late Anik Sah, resident of village and P.O. - Parna, P.S. -
Neema Chandpura, District - Begusarai
.... .... Petitioner
Versus
1. The State Of Bihar Through The Deputy Development Commissioner,
District Village Development Agency, Begusarai, District - Begusarai
2. The Certificate Officer, Begusarai, District - Begusarai
3. The Block Development Officer, Sadar Begusarai, District - Begusarai
4. The Principal Secretary, Rural Development Department , Old Secretariat,
Patna
5. The District Magistrate Begusarai, District - Begusarai
.... .... Respondents
with
===========================================================
Civil Writ Jurisdiction Case No. 2811 of 2013
===========================================================
Chandan Murmu son of Late Doman Murmu, resident of village Rupauli, Tila
Mazlispur, Panchayat - Bangawan, P.S. - Baisi, Distt. - Purnea
.... .... Petitioner
Versus
1. The State Of Bihar Through The Secretary, Food & Civil Supply Corporation,
Govt. Of Bihar, Patna
2. Dy. Development Commissioner, Purnea
3. The Sub-Divisional Officer-Cum-Certificate Officer, Baisi, Purnea
4. The Block Development Officer, Baisi, Distt. - Purnea
.... .... Respondents
with
Patna High Court CWJC No.308 of 2013 dt.05-10-2018
===========================================================
Civil Writ Jurisdiction Case No. 4001 of 2013
===========================================================
Jay Jay Ram Singh son of Late Gorelal Singh, resident of village and P.O. -
Khamhar , P.S. - Sadar Begusarai, District - Begusarai
.... .... Petitioner
Versus
1. The State Of Bihar Through The Deputy Development Commissioner,
District Village Development Agency, Begusarai, District - Begusarai
2. The Certificate Officer, Begusarai, District - Begusarai
3. The Block Development Officer, Sadar Begusarai, District - Begusarai
4. The Principal Secretary, Rural Development Department, Old Secretariat,
Patna
5. The District Magistrate Begusarai, District - Begusarai
.... .... Respondents
with
===========================================================
Civil Writ Jurisdiction Case No. 4421 of 2013
===========================================================
Triveni Prasad Yadav son of Late Jamun Prasad Yadav, R/O Village- Govindpur
Navtolia, P.O.- Bishnupur Ahok, P.S.- Sahebpur Kamal, District- Begusarai
.... .... Petitioner
Versus
1. The State Of Bihar Through The Principal Secretary Food And Consumer
Protection Department, Old Secretariat, Patna
2. The Deputy Development Commissioner, District Rural Development Agency
Begusarai, District- Begusarai
3. The Block Development Officer, Sahebpur Kamal, District- Begusarai
4. The District Magistrate, Begusarai, District- Begusarai
.... .... Respondents
with
===========================================================
Civil Writ Jurisdiction Case No. 3830 of 2013
===========================================================
Arjun Paswan son of Late Jai Kishun Paswan, R/O Vill- Mansurchak, P.O.
Mansurchak, P.S. Mansurchak, Distt-Begusarai
.... .... Petitioner
Versus
1. The State of Bihar
2. The Deputy Development Commissioner, Begusarai
3. The Sub-Divisional Officer, Teghra, Distt-Begusarai
Patna High Court CWJC No.308 of 2013 dt.05-10-2018
4. The Block Development Officer, Manshurchak, Distt-Begusarai
5. The Panchayat Secretary, Gram Panchayat Raj, Mansurchak, Distt-Begusarai
6. The Mukhiya, Gram Panchayat Raj, Mansurchak, Distt-Begusarai
.... .... Respondents
with
===========================================================
Civil Writ Jurisdiction Case No. 4114 of 2013
===========================================================
Anil Kumar son of Sri Arjun Singh, resident of village and P.O.- Pipra Devas,
P.S.- Barauni, District- Begusarai
.... .... Petitioner
Versus
1. The State Of Bihar Through The Principal Secretary, Food And Consumer
Protection Department, Old Secretariat, Patna
2. The Deputy Development Commissioner, District Rural Development
Agency, Begusarai, District- Begusarai
3. The Block Development Officer, Barauni, District- Begusarai
4. The District Magistrate, Begusarai, District- Begusarai
5. The Certificate Officer, Begusarai, District- Begusarai
.... .... Respondents
with
===========================================================
Civil Writ Jurisdiction Case No. 7623 of 2013
===========================================================
Ayub Alam son of Afjal Dussain, resident of village - Kachchu Nala, P.O.
Mangura, P.S. Dighalbank, District - Kishanganj
.... .... Petitioner
Versus
1. The State of Bihar through the Principal Secretary, Food and Consumer
Protection Department, Old Secretariat, Patna
2. The Deputy Development Commissioner, District Rural Development
Agency, Kishanganj, District - Kishanganj
3. The Block Development Officer, Dighalbank, District - Kishanganj
4. The District Magistrate, Kishanganj, District - Kishanganj
.... .... Respondents
===========================================================
Appearance :
(In CWJC No.308 of 2013)
For the Petitioner : Mr. N.K. Agrawal, Sr. Advocate.
Mr. Dhananjaya Nath Tiwari
Ms. Preety Kunwar, Advocates.
Patna High Court CWJC No.308 of 2013 dt.05-10-2018
For the Respondents : Mr. GP-10
(In CWJC No.5198 of 2013)
For the Petitioner : Mr.
For the Respondents : Mr.
(In CWJC No.6366 of 2013)
For the Petitioner : Mr.
For the Respondents : Mr.
(In CWJC No.4964 of 2013)
For the Petitioner : Mr.
For the Respondents : Mr. Akhilesh Kumar Sinha, AC to SC-19
(In CWJC No.3359 of 2013)
For the Petitioner : Mr. N.K. Agrawal, Sr. Advocate.
Mr. Vijay Anand, Advocate.
For the Respondents : Mr. Raghwanand, GA-XI
Mr. Rajan, AC to GA-XI
(In CWJC No.1865 of 2013)
For the Petitioner : Mr. Dudh Nath Singh, Advocate.
For the Respondents : Mr. Upendra Prasad Singh, AC to GP-25
(In CWJC No.8250 of 2013)
For the Petitioner : Mr.
For the Respondents : Mr.
(In CWJC No.12959 of 2013)
For the Petitioners : Mr.
For the Respondents : Mr.
(In CWJC No.6738 of 2013)
For the Petitioner : Mrs. Meera Kumari, Advocate.
For the Respondents : Mr. Kamlesh Kishore, Ac to SC-12
(In CWJC No.5058 of 2013)
For the Petitioner : Mr.
For the Respondents : Mr.
(In CWJC No.5143 of 2013)
For the Petitioner : Mr. Ganesh Prasad Singh, Advocate.
For the Respondents : Mr. Madhav Prasad Yadav, GP-23
Mr. Arvind Kumar, AC to GP-23
(In CWJC No.3450 of 2013)
For the Petitioner : Mr. Rajeev Kumar Labh, Advocate.
For the Respondents : Ms. Anuradha Singh, Advocate.
(In CWJC No.2651 of 2013)
For the Petitioner : Mr. Anand Kumar Ojha, Adv.
For the Respondents : Mr. Hari Mohan Mishra, AC to GP-27
(In CWJC No.7566 of 2013)
For the Petitioner : Mr.
For the Respondents : Mr.
(In CWJC No.6360 of 2013)
For the Petitioner : Mr.
For the Respondents : Mr. Anil Kumar Singh, GP-26
(In CWJC No.1240 of 2013)
Patna High Court CWJC No.308 of 2013 dt.05-10-2018
For the Petitioners : Mr. Sanjay Kumar Pandey, Advocate.
For the Respondents : Mr. S.A. Alam, SC-3
Mr. Pankaj Kumar Singh, AC to SC-14
(In CWJC No.4848 of 2013)
For the Petitioner : Mr.
For the Respondents : Mr.
(In CWJC No.1554 of 2013)
For the Petitioner : Mr. Anand Kumar Ojha, Adv.
For the Respondent : Mr. Neeraj Nandan, GP-20
(In CWJC No.2338 of 2013)
For the Petitioner : Mr. Rashid Izhar, Adv.
For the Respondents : Mr.
(In CWJC No.7942 of 2013)
For the Petitioners : Mr. Vipin Kumar, Advocate.
For the Respondents : Mr. Mukund Mohan Jhya, AC to GP-27
(In CWJC No.5759 of 2013)
For the Petitioner : Mr.
For the Respondents : Mr.
(In CWJC No.2436 of 2013)
For the Petitioner : Mr. Anand Kumar Ojha, Adv.
For the Respondents : Mr. Anil Kr Uapdhyay, SC20
(In CWJC No.3761 of 2013)
For the Petitioner : Mr. N.K. Agrawal, Sr. Advocate
Mr. Dhananjaya Nath Tiwari
Ms. Preety Kunwar, Advocates.
For the Respondents : Mr. Dhurjati Kr Prasad GP-14
(In CWJC No.4250 of 2013)
For the Petitioner : Mr. Rajeev Kumar Labh, Advocate.
Mr. Shreekant Labh, Advocate.
For the Respondents : Mr. Ajay Kumar Rastogi, AAG-10
(In CWJC No.4135 of 2013)
For the Petitioner : Mr. Bimal Kumar
For the Respondents : Mr. S.D. Sanjay, Adv.
(In CWJC No.8044 of 2013)
For the Petitioner : Mr. Manoj Kumar, Advocate.
For the Respondents : Mr. Sanjeet Kumar Singh, AC to AAG-6
(In CWJC No.4744 of 2013)
For the Petitioner : Mr. Rajeev Kumar Labh, Advocate.
For the Respondents : Mr. Anirudh Kumar Singh, AC to GP-25
(In CWJC No.1760 of 2013)
For the Petitioner : Mr. Rakesh Kumar
For the Respondents : Mr. V.M.K Sinha, AAG13
(In CWJC No.5563 of 2013)
For the Petitioner : Mr.
For the Respondents : Mr.
(In CWJC No.5736 of 2013)
For the Petitioner : Mr.
For the Respondents : Mr.
Patna High Court CWJC No.308 of 2013 dt.05-10-2018
(In CWJC No.5039 of 2013)
For the Petitioner : Mrs. Anuradha Sinha, SC-21
For the Respondents : Mr.
(In CWJC No.5144 of 2013)
For the Petitioner : Mr.
For the Respondents : Mr.
(In CWJC No.5246 of 2013)
For the Petitioner : Mr.
For the Respondents : Mr.
(In CWJC No.5266 of 2013)
For the Petitioner : Mr.
For the Respondents : Mrs. Anuradha Sinha, SC-21
(In CWJC No.3468 of 2013)
For the Petitioner : Mr. Rajeev Kumar Labh
For the Respondents : Mr. AJAY
(In CWJC No.5476 of 2013)
For the Petitioner : Mr. N.K. Agrawal, Sr. Advocate.
Mr. D.N. Tiwari, advocate.
For the Respondents : Mr. Madhav Prasad Yadav, GP-23
Mr. Arvind Kumar, AC to GP-23
(In CWJC No.8799 of 2013)
For the Petitioner : Mr.
For the Respondents : Mr.
(In CWJC No.5279 of 2013)
For the Petitioner : Mr.
For the Respondents : Mr.
(In CWJC No.6086 of 2013)
For the Petitioner : Mr. N.K. Agrawal, Sr. Advocate.
Mr. Dhananjay Nath Tiwari, Advocate.
For the Respondents : Mr. Sanjeet Kumar Singh, Ac to AAG-6
(In CWJC No.5774 of 2013)
For the Petitioner : Mr.
For the Respondents : Mr.
(In CWJC No.5772 of 2013)
For the Petitioner : Mr. Manoj Kumar Ambastha, Adv.
For the Respondents : Mr. Balram Kapri, AC to SC-26
(In CWJC No.7694 of 2013)
For the Petitioner : Mr.
For the Respondents : Mr.
(In CWJC No.3589 of 2013)
For the Petitioner : Mr. Rajeev Kumar Labh
For the Respondents : Mr. Raghwendra Kumar, SC-22
(In CWJC No.7081 of 2013)
For the Petitioner : Mr. Jai Prakash Verma, Advocate.
For the Respondents : Mr. Raghwendra Kumar, SC-22
(In CWJC No.6774 of 2013)
For the Petitioner : Mrs. Mira Kumari, Advocate.
For the Respondents : Ms. Deepanjali Gupta, AC to GP-10
Patna High Court CWJC No.308 of 2013 dt.05-10-2018
(In CWJC No.4773 of 2013)
For the Petitioner : Mr.
For the Respondents : Mr.
(In CWJC No.6700 of 2013)
For the Petitioner : Mr.
For the Respondents : Mr.
(In CWJC No.4391 of 2013)
For the Petitioner : Mr. Rajeev Kumar Labh, Advocate.
For the Respondents : Mr. Lala S.N. Rais, AC to GP-2
(In CWJC No.5589 of 2013)
For the Petitioner : Mr. Rajeev Kumar Labh, Adv.
For the Respondents : Mr. Gyan Prakash Ojha, GA-7
Mr. Abhishek Singh, AC to GA-7
(In CWJC No.4183 of 2013)
For the Petitioner : Mr. N.K. Agrawal, Sr. Advocate.
Mr. Vijay Anand
Ms. Preety Kunwar, Advocates.
For the Respondents : Mr. Kinkar Kumar, SC-9
Mr. Yogesh Kumar, AC to SC-9
(In CWJC No.1275 of 2013)
For the Petitioner : Mr. Ajey Kumar, Advocate.
For the Respondents : Mr. Pawan KR. Mishra, GP-22
(In CWJC No.14889 of 2011)
For the Petitioner : Mr. Shailendra Kumar Singh, Adv.
For the Respondents : Mr. Shankar Thakur, AC to GP-27
(In CWJC No.7676 of 2013)
For the Petitioner : Mr.
For the Respondents : Mr.
(In CWJC No.4100 of 2013)
For the Petitioners : Mr. Ansul, Adv.
For the Respondents : Mr. Ashok Kumar Keshri, Adv.
(In CWJC No.4374 of 2013)
For the Petitioner : Mr.
For the Respondents : Mr.
(In CWJC No.7534 of 2013)
For the Petitioner : Mr. Bijay Bhushan Prasad, Advocate.
For the Respondents : Mr. Jitendra Kumar, AC to AAG-14
(In CWJC No.7528 of 2013)
For the Petitioner : Mr. Bijay Bhushan Prasad, Adv.
For the Respondents : Dr. Mankeshwar Tiwari, AC to AAG-3
(In CWJC No.6312 of 2013)
For the Petitioner : Mr. Shashi Bhushan Singh, Adv.
For the Respondents : Mr. Raghwanand, GA-XI
Mr. Rajan, Ac to GA-XI
(In CWJC No.6327 of 2013)
For the Petitioner : Mr.
For the Respondents : Mr.
(In CWJC No.6508 of 2013)
Patna High Court CWJC No.308 of 2013 dt.05-10-2018
For the Petitioner : Mr.
For the Respondents : Mr.
(In CWJC No.1932 of 2013)
For the Petitioner : Mr. Md. Imteyaz Ahmad, Advocate.
For the Respondents : Mr. Manoj Kumar Yadav, AC to GA-10 GA3
(In CWJC No.2320 of 2013)
For the Petitioner : Mr. Rajeev Kumar Labh, Advocate.
For the Respondents : Ms. Radhika Raman, Adv.
(In CWJC No.2507 of 2013)
For the Petitioner : Mr. N.K. Agrawal, Sr. Advocate.
Mr. Dhananjaya Nath Tiwari
Ms. Preety Kunwar, Advocates.
For the Respondents : Mr. Manoj Kumar Yadav, AC to GA-10
(In CWJC No.4723 of 2013)
For the Petitioner : Mr.
For the Respondents : Mr.
(In CWJC No.1725 of 2013)
For the Petitioners : Mr. Shailendra Kumar Singh, Adv.
For the Respondents : Mr. Rajiv Roy, AC to GP-6
(In CWJC No.8308 of 2013)
For the Petitioner : Mr.
For the Respondents : Mr.
(In CWJC No.8025 of 2013)
For the Petitioner : Mr. Rakesh Kumar, Advocate.
For the Respondents : Mr. Chittaranjan Sinha, PAAG-2
Mr. Shailendra Kumar, AC to PAAG-2
(In CWJC No.5318 of 2013)
For the Petitioner : Mr.
For the Respondents : Mr.
(In CWJC No.5616 of 2013)
For the Petitioner : Mr.
For the Respondents : Mr. Raghwendra Kumar, Sc-22
(In CWJC No.5917 of 2013)
For the Petitioner : Mr.
For the Respondents : Mr. Akhilesh Kumar Sinha, AC to SC-19
(In CWJC No.6201 of 2013)
For the Petitioner : Mr. N.K. Agrawal, Sr. Advocate.
Mr. Dhananjay Nath Tiwari
Ms. Preety Kunwar, Advocates.
For the Respondents : Mr.
(In CWJC No.4416 of 2013)
For the Petitioner : Mr. Rajeev Kumar Labh, Advocate.
For the Respondents : Mr. Arun Kumar Sinha, AC to GP-24
(In CWJC No.5628 of 2013)
For the Petitioner : Mr.
For the Respondents : Mr.
(In CWJC No.5615 of 2013)
For the Petitioner : Mr.
Patna High Court CWJC No.308 of 2013 dt.05-10-2018
For the Respondents : Mr. Narendra Kumar Singh, Ac to GP-22
(In CWJC No.4131 of 2013)
For the Petitioner : Mr. Rajeev Kumar Labh, Advocate.
For the Respondents : Mr. Anil Kumar Singh, GP-26
(In CWJC No.4005 of 2013)
For the Petitioner : Mr. Rajeev Kumar Labh, Advocate.
For the Respondents : Mr. Ajay Kumar Rastogi, AAG-10
(In CWJC No.2811 of 2013)
For the Petitioner : Dr. Bidhu Ranjan, Advocate.
For the Respondents : Mr. Raghwanand, GA-XI
Mr. Rajan, AC to GA-XI
(In CWJC No.4001 of 2013)
For the Petitioner : Mr. Rajeev Kumar Labh, Advocate.
For the Respondents : Mr. Dinbandhu Singh, Advocate.
(In CWJC No.4421 of 2013)
For the Petitioner : Mr. Rajeev Kumar Labh, Advocate.
For the Respondents : Mr. Rajiv Roy, GP-1
Mr. Suresh Kumar, AC to GP-1
(In CWJC No.3830 of 2013)
For the Petitioner : Mr. Munna Prasad Singh, Advocate.
For the Respondents : Mr. Nirbhay K.Singh, GP-26
(In CWJC No.4114 of 2013)
For the Petitioner : Mr. Rajeev Kumar Labh, Advocate.
For the Respondents : Mr. Rajendra kr. Jha, Advocate.
(In CWJC No.7623 of 2013)
For the Petitioner : Mr. Rajeev Kumar Labh, Advocate.
For the Respondents : Mr. R.B.P. Yadav, AAG-11
Mr. Dinesh Maharaj, AC to AAG-11
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CORAM: HONOURABLE MR. JUSTICE VIKASH JAIN
ORAL JUDGMENT
Date: 05-10-2018 The present writ petitions have been filed raising a similar grievance of the petitioners who have been directed to deposit the price of undistributed rice at APL rate which had been supplied to them under the S.G.R.Y. Scheme.
2. Learned counsel appearing on behalf of a large number of petitioners in the present batch of cases led by Mr. N.K. Agrawal, Senior Advocate have been heard. It is stated that the Enquiry Patna High Court CWJC No.308 of 2013 dt.05-10-2018 Commission headed by Hon'ble Mr. Justice Udai Sinha (Retired) has now submitted its report and any further action in relation to recovery of the value of undistributed rice under the SGRY Scheme would abide by the decision of the State Government to be taken on the basis of such report.
3. Learned counsel for the respondents appear and have been heard.
4. In the above view of the matter, learned counsel for the petitioners seek permission to withdraw the present writ petition with liberty to approach this Court afresh as and when the occasion arises in future.
5. Having regard to the stand of the petitioners, the writ petitions stand disposed of with the aforesaid liberty.
6. Let the authorities refrain from taking coercive measures against the petitioners until decision is taken by the State Government as aforesaid.
(Vikash Jain, J) Md. Ibrarul/-
AFR/NAFR NAFR CAV DATE N.A. Uploading 10.10.2018 Date Transmission N.A. Date