Patna High Court
Rohit Rice Mill vs The State Of Bihar & Ors on 23 July, 2014
Author: Mihir Kumar Jha
Bench: Mihir Kumar Jha
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.9461 of 2014
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Rohit Rice Mill, Lakhisarai through Proprietor Binod Singh, Son of Late Kishori
Singh resident of village - Baghaur, P.S. Halsi, District - Lakhisarai
.... .... Petitioner/s
Versus
1. The State of Bihar through the Chief Secretary, Government of Bihar, Patna.
2. The Principal Secretary, Food & Consumer Protection Department,
Government of Bihar, Patna.
3. The Managing Director, Bihar State Food and Civil Supply Corporation, Sone
Bhawan, Birchand Patel Path, Patna.
4. The Deputy Chief (Claim), Bihar State Food and Civil Supply Corporation,
Sone Bhawan, Birchand Patel Path, Patna.
5. The District Magistrate, Jamui.
6. The District Manager, Bihar State Food and Civil Supply Corporation, Jamui.
.... .... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Shashi Bhushan Kumar, Advocate.
For the Corporation :
Mr. R.S.Pradhan, Sr. Advocate.
Mr. Shailendra Kumar Singh, Advocate.
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CORAM: HONOURABLE MR. JUSTICE MIHIR KUMAR JHA
ORAL JUDGMENT
Date: 23-07-2014 Heard learned counsel for the parties. It is agreed at the bar that the case in hand is squarely covered by an earlier judgment of this Court delivered on 22.07.2014 in C.W.J.C. No. 9133 of 2014 (M/s Shivam Mini Modern Rice Mill vs. the State of Bihar & Ors.) and its analogous cases.
That being so, this writ application is also disposed of in the same terms with the same observation and direction as in the case of M/s Shivam Mini Modern Rice Mill (supra).
(Mihir Kumar Jha, J) Sujit/-
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