Patna High Court - Orders
Nagendra Pd. Gupta @ Nagendra Prasad ... vs The State Of Bihar & Ors on 30 November, 2018
Author: Mohit Kumar Shah
Bench: Mohit Kumar Shah
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.21238 of 2018
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Nagendra Pd. Gupta @ Nagendra Prasad Gupta, S/o Late Ram Dev Sah, R/o
Village-Narullahpur, P.S.-Kanti, District-Muzaffarpur
... ... Petitioner/s
Versus
1. The State Of Bihar through the Principal Secretary, Food and Consumer
Protection Department, Government of Bihar, Patna
2. The District Magistrate, Muzaffarpur
3. The Sub-Divisional Officer (West), Cum Licensee Officer, Muzaffarpur
4. The Block Supply Officer, Block-Kanti, District-Muzaffarpur
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Jai Prakash Verma
For the Respondent/s : Mr. Arvind Ujjwal- Sc4
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CORAM: HONOURABLE MR. JUSTICE MOHIT KUMAR SHAH
ORAL ORDER
2 30-11-2018The short submission of the learned counsel for the petitioner is that the appellate authority be directed to dispose of the pending appeal of the petitioner bearing P.D.S. Appeal No. 13 of 2010, which is pending since about eight years.
Having regard to the facts and circumstances of the present case, the writ petition is disposed of with a direction to the District Magistrate, Muzaffarpur to dispose of the pending appeal of the petitioner within a period of twelve weeks from today, if not already disposed of.
(Mohit Kumar Shah, J) ajay gupta/-
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