Patna High Court - Orders
Subhash Kumar Rai vs The State Of Bihar & Ors on 14 September, 2015
Author: Jyoti Saran
Bench: Jyoti Saran
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.10728 of 2015
======================================================
Auraiya Primary Agriculture Credit Co-operative Society Ltd. through its
Chairman Rajdev Sah, S/o Late Bihari Sah, resident of Village- Yamunapur,
P.O.- Auraiya, P.S.- Adapur, Dist- East Champaran.
.... .... Petitioner/s
Versus
1. The State of Bihar.
2. The Principal Secretary, Department of Food & Consumer Protection,
Govt. of Bihar, Patna.
3. The Principal Secretary, Deptt. of Co-operative, Govt. of Bihar, Patna.
4. The Managing Director, Bihar State Food & Civil Supply Corporation,
Sone Bhawan, Patna.
5. The Divisional Commissioner, Tirhut Division, Muzaffarpur.
6. The District Magistrate, East Champaran, Motihari.
7. The District Supply Officer, East Champaran, Motihari.
8. The District Co-operative Officer, East Champaran, Motihari.
9. The District Manager, State Food Corporation, East Champaran,
Motihari.
10. The Executive Officer, Nagar Parishad, Raxaul-cum-Mentors, Adapur
Block, East Champaran.
11. The Block Development Officer, Adapur, East Champaran, Motihari.
12. The Block Co-operative/Extension Officer, Adapur, East Champaran.
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.10796 of 2015
======================================================
Panchpokharia Primary Agriculture Credit Cooperative Society Ltd.
through its Chairman Satyendra Kumar, S/o Late Kapildeo Prasad, resident
of vilage- Panchpokharia, P.O.- Tikulia, P.S.- Mahuawa, Dist- East
Champaran.
.... .... Petitioner/s
Versus
1. The State of Bihar.
2. The Principal Secretary, Deptt. of Food & Consumer Protection, Govt. of
Bihar, Patna.
3. The Principal Secretary, Deptt. of Co-operative, Govt. of Bihar, Patna.
4. The Managing Director, Bihar State Food & Civil Supply Corporation,
Sone Bhawan, Patna.
5. The Divisional Commissioner, Tirhut Division, Muzaffarpur.
6. The District Magistrate, Eaqst Champaran, Motihari.
7. The District Supply Officer, East Champaran, Motihari.
8. The District Co-operative Officer, East Champaran, Motihari.
9. The District Manager, State Food Corporation, East Champaran,
Motihari.
Patna High Court CWJC No.10728 of 2015 (7) dt.14-09-2015 2
10. The Executive Officer, Nagar Parishad, Raxaul-cum-Mentors, Adapur
Block, East Champaran.
11. The Block Developmet Officer, Adapur, East Champaran, Motihari.
12. The Block Co-operative/Extension Officer, Adapur, East Champaran.
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.9757 of 2015
======================================================
1. Ranjan Prasad Srivastava son of late Bhupendra Prasad Srivastava.
2. Ramdeo Dubey son of Late Shyam Sunder Dubey.
3. Ravi Kumar Son of Late Ramakant Shukla. All resident of village + P.O.-
Mamarkha Bhaiya, P.S.- Malahi, District- East Champarann.
4. Sanjay Kumar Tiwari son of Kesho Tiwary.
5. Hira Tiwary son of Late Kamal Tiwary.
6. Jagat Tiwary Son of Late Kamal Tiwary. Sr. No. 4,5,6 Resident of village
Khajuria, P.S.O- Damodarpur, P.S.- Malahi, District- East Champaran.
7. Surendra Narayan Sukla son of Late Baidyanath Shukla resident of
Village- Mamarkha Bhaiya, P.O.- Damodarpur Mathia, P.S.- Malahi,
District- East Champaran.
8. Santosh Kumar Singh, son of Bhupnarayan Thakur.
9. Pappu Tiwary son of Ochihar Tiwary. Sr. No. 8 & 9 village- Khajuria,
P.O.- Damodarpur Mathia, P.S.- Malahi, District- East Champaran.
10. Ram Chandra Tiwary son of Late Jammuna Tiwary resident of village-
Mamrkha, P.O. 0 Mamrkha, District- East Champaran.
11. Balbhadra Shukla son of Late Naresh Shukla vill- Khajuria, P.S-
Malahi District- East Champaran.
.... .... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary, Cooperative
Department, Bihar.
2. The Managing Director, F.S.C. Bihar.
3. The District Magistrate, East Champaran.
4. District Cooperative Officer, East Champaran.
5. Block Co-operative Officer, Areraj, East Champaran.
6. Sri Shubash Rai, Pacs Chairman, Chatiya, Chintamanpur, Block Areraj,
District- East Champaran.
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.12335 of 2015
======================================================
Noniyadih Primary Agriculture Credit Society having registered office at
Mahadewa, P.O.- Noniyadih, P.S.- Raxaul through its Chairman Raju
Kumar Singh S/o Late Bhanu Pratap Singh, village- Mahadewa, P.O.-
Noniyadih, P.S.- Raxaul, Dist.- East Champaran
.... .... Petitioner/s
Patna High Court CWJC No.10728 of 2015 (7) dt.14-09-2015 3
Versus
1. The State of Bihar through the Principal Secretary, Department of Food
and Civil Supplies Corporation, Government of Bihar, Patna
2. The Principal Secretary, Department of Food and Civil Supplies
Corporation, Government of Bihar, Patna
3. The Bihar State Food and Civil Supplies Corporation through its
Managing Director, Patna
4. The Managing Director, Bihar State Food and Civil Supplies
Corporation, Patna
5. The District Magistrate, East Champaran at Motihari
6. The District Supply officer, East Champaran at Motihari
7. The Deputy Collector Land Reforms, East Champaran at Motihari
8. The District Manager, Bihar State Food and Civil Supplies Corporation
Purchase Centre, Raxaul, District- East Champaran at Motihari
9. The Circle Officer, Raxaul, East Champaran at Motihari
10. The Block Development Officer, Raxaul, East Champaran at Motihari
11. M/S Jagdamba Bhwani Enterprises Pvt. Ltd. Shyampur Bazar, Adapur,
Block Raxaul, District East Champaran
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.12201 of 2015
======================================================
Kedar Rai son of Shri Raghunath Rai, resident of village- Sareya Chainpatti,
P.S.- Paharpur, District- East Champaran, Presently Chairman of Sareya
Pratap Tola PACS, Police Station- Paharpur, District- East Champaran
.... .... Petitioner/s
Versus
1. The State of Bihar
2. The District Magistrate, East Champaran at Motihari
3. The Secretary, Bihar State Food Corporation, Patna, Bihar
4. The District Cooperative Officer, District East Champaran at Motihari
5. The District Manager, Bihar State Food Corporation, East Champaran at
Motihari
6. The B.C.E.O., Block Paharpur, District- East Champaran at Motihari
7. M/s Shri Krishna Rice Mill, Village Bawaria, Police Station- Paharpur,
District- East Champaran
8. The L.R.D.C., Areraj Sub Division, District- East Champaran
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.10443 of 2015
======================================================
Subhash Kumar Rai Son of Gauri Rai Resident of Village Chatiya, Po -
Chatiya, P.s malahi, district East Champaran.
.... .... Petitioner/s
Patna High Court CWJC No.10728 of 2015 (7) dt.14-09-2015 4
Versus
1. The State of Bihar through the Principal Secretary, Cooperative
Department, Government of Bihar,.
2. The Managing Director, F.S.C. Bihar.
3. The District Magistrate, East Champaran.
4. District Cooperative Officer, East Champaran.
5. Block Co-operative Officer, Areraj, East Champaran.
6. District Manager, F.S.C. East Champaran.
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.12206 of 2015
======================================================
Vir Mohan Kumar S/o Late Banaras Kumar, Resident of village- Parsauni
Makar, P.s.- Patahi, Disrict- East Champaran
.... .... Petitioner/s
Versus
1. The State of Bihar through Managing Director, Bihar State Food and
Civil Supplies Corporation, Sone Bhawan, Veerchand Patel Path, Patna
2. Managing Director, Bihar State Food and Civil Supplies Corporation,
Sone Bhawan, Veerchand Patel Path, Patna
3. District Magistrate/Collector, East Champaran
4. Sub-Divisional Magistrate, Pakridayal, East Champaran
5. District Manager, Bihar State Food and Civil Supplies Corporation,
Veerchand Patel Path, Patna
6. Circle Officer, Patahi, East Champaran
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.12356 of 2015
======================================================
Haraiya Pantoka Primary Agriculture Credit Society having registration
office, at Haraiya P.O- Singhpur Haraiya, P.S- Raxual through its Chairman
Jitendra Kumar, S/o Sri Gorakh Thakur, Village- Haraiya, P.O- Singhpur
Haraiya, P.S.- Raxual, Dist.- East Champaran
.... .... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary, Department of food
and Civil Supplies Corporation, Government of Bihar, Patna.
2. The Principal Secretary, Department of Food and Civil Supplies
Corporation, Government of Bihar, Patna.
3. The Bihar State Food and Civil Supplies Corporation through its
Managing Director, Patna.
4. The Managing Director, Bihar State Food and Civil Supplies
Corporation, Patna.
5. The District Magistrate, East Champaran at Motihari.
Patna High Court CWJC No.10728 of 2015 (7) dt.14-09-2015 5
6. The District Supply Officer, East Champaran at Motihari.
7. The Deputy Collector Land Reform, East Champaran at Motihari.
8. The District Manager, Bihar State food and Civil Supplies Corporation
Purchase Centre, Raxaul, District-East Champaran at Motihari.
9. The Circle Officer, Raxaul, East Champaran at Motihari.
10. The Block Development Officer, Raxaul East Champaran at Motihari.
11. M/S Annapurna Rice Mill, Raxaul through his prperieter Sri Ramvinod
Sinha, East Champaran.
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.9832 of 2015
======================================================
1. Madan Mohan Mishra Son of Late Lalan Mishra Resident of Village -
Kauwaha, P.S. - Govidnganj, District - East Champaran.
2. Awnindra Kumar Mishra Son of Sidhnath Mishra Resident of Village -
Kauwaha, P.S. - Govidnganj, District - East Champaran.
3. Babu Sahed Shukla Son of Ramadhar Shukla Resident of Village -
Damodarpur, P.S. - Malahi, District - East Champaran.
4. Nathu Sah Son of Dhanilal Sah
5. Shashikant Mishra Son of Bishwanath Mishra Sr. No. 4 & 5 resident of
Village - Kauwaha, P.S. - Govindganj, District - East Champaran.
6. Kamla Sah son of Chuni Sah Vill + P.O. - Damodarpur, P.S. - Malahi,
District - East Champaran.
7. Vijay Kant Mishra Son of Ramadhar Mishra Resident of Village -
Manguraha, P.S. - Govindganj, District - East Champaran.
.... .... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary, Cooperative
Department, Bihar.
2. The Managing Director, F.S.C. Bihar.
3. The District Magistrate, East Champaran.
4. District Cooperative Officer, East Champaran.
5. Block Co-operative Officer, Areraj, East Champaran.
6. Sri Shubash Rai, Pacs Chairman, Chatiya, Chintamanpur, Block Areraj,
District - East Champaran.
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.11031 of 2015
======================================================
1. Shyampur / Belwa Primary Agriculture Credit Cooperative Society Ltd.
through its Chairman Lalbund Yadav S/o Late Suraj Yadav resident of
Village - Kachurbari, P.O. - Adapur, P.S. - Harpur, Distt. - East
Champaran.
2. Bherihari / Bishunpurwa Primary Agriculture Credit Co-operative
Society Ltd. through its Chairman Shivju Sah S/o Late Kamal Sah
resident of Village - Bairia, P.O. - Sirisia, P.S. - Adapur, Distt. - East
Patna High Court CWJC No.10728 of 2015 (7) dt.14-09-2015 6
Champaran.
3. Majharia / Barwa Primary Agriculture Credit Co-operative Society Ltd.,
through its Chairman Md. Saidullah S/o Late Abdul Hakim Ansari
resident of Village - Majharia, P.S. - Adapur, Distt. - East Champaran.
.... .... Petitioner/s
Versus
1. The State of Bihar.
2. The Principal Secretary, Deptt. of Food & Consumer Protection, Govt.
of Bihar, Patna.
3. The Principal Secretary, Deptt. of Co-operative, Govt. of Bihar, Patna.
4. The Managing Director, Bihar State Food & Civil Supply Corporation,
Sone Bhawan, Patna.
5. The Divisional Commissioner, Tirhut Division, Muzaffarpur.
6. The District Magistrate, East Champaran, Motihari.
7. The District Supply Officer, East Champaran, Motihari.
8. The District Co-operative Officer, East Champaran, Motihari.
9. The District Manager, State Food Corporation, East Champaran,
Motihari.
10. The Executive Officer, Nagar Parishad, Raxaul-cum-Mentors, Adapur
Block, East Champaran.
11. The Block Development Officer, Adapur, East Champaran, Motihari.
12. The Block Co-operative / Extension Officer, Adapur, East Champaran.
.... .... Respondent/s
======================================================
With
Civil Writ Jurisdiction Case No.11481 of 2015
======================================================
1. Nagar Panchayat Dhaka Chainpur Primary Agriculture Cooperative
Society Ltd. Dhaka, East Champaran through its Chairman
Shamastarbrez S/o Md. Nazir Resident of Chainpur Dhaka, P.S. -
Dhaka, District - East Champaran.
2. Karmawa Primary Agriculture Co-operative Society Ltd., Dhaka, East
Champaran through its Chairman Vijay Kumar S/o Late Rup Narayan
Prasad Resident of Bahalolpur, P.S. Dhaka, District - East Champaran.
3. Bhagwanpur Primary Agriculture Co-operative Society Ltd., Dhaka,
East Champaran through its Chairman Ejaj Alam S/o Late Anwar Alam
Resident of Khairwa, P.S. - Dhaka, District - East Champaran.
4. Malkauniya Primary Agriculture Co-operative Society Ltd., Dhaka, East
Champaran through its Chairman Sushil Prasad S/o Late Laxmi Narayan
Prasad Resident of Mailkaniya, P.S. - Dhaka, District - East Champaran.
.... .... Petitioner/s
Versus
1. The State of Bihar through the Chief Secretary, Government of Bihar,
Patna.
2. The District Magistrate, East Champaran at Motihari.
3. The Bihar State Food and Civil Supply Corporation, through its
Managing Director, Bihar, Patna.
Patna High Court CWJC No.10728 of 2015 (7) dt.14-09-2015 7
4. The District Manager, Bihar State Food and Civil Supply Corporation,
East Champaran at Motihari.
5. The District Co-operative Officer, East Champaran at Motihari.
6. The District Supply Officer, East Champaran at Motihari.
7. The Block Co-operative Officer, Dhaka, East Champaran at Motihari.
8. The Circle Officer, Dhaka, East Champaran at Motihari.
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.11719 of 2015
======================================================
Madan Choubey Son of Late Ram Ayodhya Choubey, Resident of Village -
Mananpur, P.O. + P.S. - Govindganj, District - East Champaran.
.... .... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary, Cooperative
Department, Bihar.
2. The Managing Director, F.S.C., Bihar.
3. The District Magistrate, East Champaran.
4. District Cooperative Officer, East Champaran.
5. Block Co-operative Officer, Areraj, East Champaran.
6. District Manager, F.S.C. East Champaran.
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.11736 of 2015
======================================================
Ranjeet Kumar Singh Son of Sri Muktinath Singh, Resident of Village -
Mangalpur Post Patni, P.S. - Ramgarhwa, District - East Champaran,
Presently The Chairman, Primary Agricultural Co-operative Society Uchchi
Bhatia under panchayat Patni Block Ramgarhwa, Sub Division Raxaul,
District - East Champaran (Motihari).
.... .... Petitioner/s
Versus
1. The State of Bihar, through the Principals Secretary Government of
Bihar, Patna.
2. The Secretary Department of Food and Civil Supply Government of
Bihar, Patna.
3. The Managing Director, Bihar State Food Co-operative Patna.
4. The Managing Director, Bihar State Corporation Bank Limited, Patna.
5. The Commissioner, Tirhut Division, Muzaffarpur.
6. The District Magistrate, East Champaran, Motihari.
7. The Deputy Collector Land Reforms East Champaran, Motihari.
8. The District Supply Officer East Champaran, Motihari.
9. The District Development Commissioner East Champaran, Motihari.
10. The District Co-operative Officer East Champaran, Motihari.
Patna High Court CWJC No.10728 of 2015 (7) dt.14-09-2015 8
11. The Sub Divisional Officer Raxual District East Champaran, Motihari.
12. The Block Development Officer Ramgarhwa, Sub - Division, Ruxaul
District - East Champaran, Motihari.
13. The Block Supply Officer, Block Ramgarhwa Sub Division Raxual,
District - East Champaran, Motihari.
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.11818 of 2015
======================================================
Rajneesh Kumar Singh Son of late Chandra Kishore Singh resident of
Village Raghunathpur , Post Raghunathpur , P.s Ramgarhwa, Dist -East
Champaran. Presently the Chairman , the Primary Agriculture credit
society,Raghunathpur Under Block Ramgardhwa sub Division Raxaul , Dist
East champaran.
.... .... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary, Government of
Bihar, Patna.
2. The Principal Secretary, Department of Food and Civil Supply, Govt. of
Bihar, Patna.
3. The Managing Director , Bihar State Food Co-operative Patna.
4. The Managing Director, Bihar State Corporative Bank Limited , Patna.
5. The Divisional Commissioner, Tirhut Division, Muzaffarpur.
6. The District Magistrate, East Champaran Motihari.
7. The Deputy Collector land Reforms East Champaran, Motihari.
8. The District Supply officer East Champaran, Motihari
9. The District Development Commissioner East Champaran, Motihari.
null null
10. The District Co-operative Officer East Champaran, Motihari.
11. The Sub-Divisional Officer, Raxaul, District - East Champaran,
Motihari.
12. The Block Development Officer, Ramgarhwa Sub Division Ruxaul
District East Champaran, Motihari.
13. The Block Supply officer , Block Ramgarhwa Sub Division Raxaul,
District East Champaran, Motihari.
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.11563 of 2015
======================================================
Mukesh Kumar Ojha, Son of Dhrub Nath Ojha, R/o village- Sheonagar
Satpipara, Post and P.S. Ramgarhwa, District- East Champaran, at present
the Chairman of Sheonagar Inarva Under Block Ramgarhwa Dist East
Champaran at Motihari.
.... .... Petitioner/s
Versus
Patna High Court CWJC No.10728 of 2015 (7) dt.14-09-2015 9
1. The State of Bihar, through the Principles Secretary, Government of
Bihar, Patna.
2. The Secretary Department of Food and Civil Supply, Government of
Bihar, Patna.
3. The Managing Director, Bihar State Food Co-operative Patna.
4. The Managing Director, Bihar State Corporation Bank Limited, Patna.
5. The Commissioner, Tirhut Division, Muzaffarpur.
6. The District Magistrate, East Champaran, Motihari.
7. The Deputy Collector Land Reforms, East Champaran Motihari.
8. The District Supply Officer East Champaran Motihari.
9. The District Development Commissioner East Champaran, Motihari.
10. The District Co-operative Officer East Champaran, Motihari.
11. The Sub Divisional Officer Raxaul District East Champaran, Motihari.
12. The Block Devlopment Officer Ramgarhwa, Sub Division, Raxaul
District- East Champaran, Motihari.
13. The Block Supply Officer, Block Ramgarhwa Sub Division Raxaul,
District East Champaran, Motihari.
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.12090 of 2015
======================================================
Ajgarwa Primary Agriculture Credit Society, Banjariya, East Champaran,
through its Chairman Subhash Kumar, S/o Sri Anirudh Prasad, Resident of
Village+P.O.-Kheri, P.S.- Banjariya, District- East Champaran.
.... .... Petitioner/s
Versus
1. The State of Bihar through the Chief Secretary, Government of Bihar,
Patna.
2. The District Magistrate, East Champaran at Motihari.
3. The Bihar State Food and Civil Supply Corporation through its
Managing Director, Bihar, Patna.
4. The District Manager, Bihar State Food and Civil Supply Corporation,
East Champaran at Motihari.
5. The District Co-operative Officer, East Champaran at Motihari.
6. The District Supply Officer, East Champaran at Motihari.
7. The Sub Divisional Officer, Sadar, Motihari.
8. The Block Co-operative Officer, Banjariya, East Champaran at
Motihari.
9. The Circle Officer, Banjariya, East Champaran at Motihari.
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.12123 of 2015
======================================================
Ajay Bahadur Pandey son of Shri Janardan Pandey, resident of village -
Pandey Tola, Tejpurwa, Police Station - Malahi, District - East Champaran.
Presently Chairman of Tejpurwa PACS, Police Station - Malahi, District -
Patna High Court CWJC No.10728 of 2015 (7) dt.14-09-2015 10
East Champaran.
.... .... Petitioner/s
Versus
1. The State of Bihar.
2. The District Magistrate, East Champaran at Motihari.
3. The Secretary, Bihar State Food Corporation, Patna, Bihar.
4. The District Cooperative Officer, District East Champaran at Motihari.
5. The District Manager, Bihar State Food Corporation, East Champaran at
Motihari.
6. The B.C.E.O., Block Paharpur, District - East Champaran at Motihari.
7. M/s Shri Krishna Rice Mill, Village Bawariya, Police Station - Paharpur,
District - East Champaran.
8. The L.R.D.C. Areraj Sub Division, District - East Champaran.
.... .... Respondent/s
======================================================
Appearance:
(In CWJC No.10728 of 2015)
For the Petitioner/s : Mr. Sunil Kumar Verma
For the Respondent/s : Mr. Sc28- Ajeet Kumar
(In CWJC No.10796 of 2015)
For the Petitioner/s : Mr. Sunil Kumar Verma
For the Respondent/s : Mr. Kinkar Kumar Sc27
(In CWJC No.9757 of 2015)
For the Petitioner/s : Mr. Rishikesh Ojha
For the Respondent/s : Mr. G.P. Ojha- Gp22
(In CWJC No.12335 of 2015)
For the Petitioner/s : Mr. Bindhyachal Rai
For the Respondent/s : Mr. Ajeet Kumar
(In CWJC No.12201 of 2015)
For the Petitioner/s : Mr. Sanjay Kumar No.-7
For the Respondent/s : Mr. Sc29- R.R.K. Pandey
(In CWJC No.10443 of 2015)
For the Petitioner/s : Mr. Rishikesh Ojha
For the Respondent/s : Mr. Madhuresh Prasad
(In CWJC No.12206 of 2015)
For the Petitioner/s : Mr. Pramod Kumar Singh
For the Respondent/s : Mr. Sc30- Avinash Kumar
(In CWJC No.12356 of 2015)
For the Petitioner/s : Mr. Bindhyachal Rai
For the Respondent/s : Mr. Sc29- R.R.K. Pandey
(In CWJC No.9832 of 2015)
For the Petitioner/s : Mr. Rishikesh Ojha
For the Respondent/s : Mr. Anil Kumar
(In CWJC No.11031 of 2015)
For the Petitioner/s : Mr. Sunil Kumar Verma
For the Respondent/s : Mr. S.A. Alam
(In CWJC No.11481 of 2015)
For the Petitioner/s : Mr. Dhananjaya Nath Tiwari
For the Respondent/s : Mr. P.K. Verma
(In CWJC No.11719 of 2015)
Patna High Court CWJC No.10728 of 2015 (7) dt.14-09-2015 11
For the Petitioner/s : Mr. Rishikesh Ojha, Advocate
For the Respondent/s : Mr. Din Bandhu Singh, GP-9
(In CWJC No.11736 of 2015)
For the Petitioner/s : Mr. Rathore Vasundhara, Advocate
For the Respondent/s : Mr. Anil Kr Uapdhyay
(In CWJC No.11818 of 2015)
For the Petitioner/s : Mr. Rathore Vasundhara
For the Respondent/s : Mr. Raj Nandan Prasad- SC-9
(In CWJC No.11563 of 2015)
For the Petitioner/s : Mr. Rathore Vasundhara
For the Respondent/s : Mr. R.K. Priyadarshi, SC-32
(In CWJC No.12090 of 2015)
For the Petitioner/s : Mr. Dhananjaya Nath Tiwari
For the Respondent/s : Mr. Raj Nandan Prasad, SC-9
(In CWJC No.12123 of 2015)
For the Petitioner/s : Mr. Sanjay Kumar No.-7
For the Respondent/s : Mr. Avinash Kumar, SC-30
======================================================
CORAM: HONOURABLE MR. JUSTICE JYOTI SARAN
ORAL ORDER
7 14-09-2015Since in these batch of writ petitions the nature of relief, the issues in contest, the policy decision of the Union of India and the guidelines issued by the State Government are common hence learned counsel is permitted to add the Union of India through the Secretary, Ministry of Consumer Affairs, Food & Public Distribution, Department of Food and Public Distribution, New Delhi as party respondents in CWJC No. 10728 of 2015 and CWJC No. 11736 of 2015 which would cover the other analogous matter as well.
Let two copies of the pleadings be served on the Assistant Solicitor General.
Matter is passed over.
(Jyoti Saran, J) S.Sb/-
U