Patna High Court - Orders
Lpg Vitrak Association (Bihar) vs The Union Of India on 28 July, 2022
Bench: Chief Justice, S. Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.7765 of 2022
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LPG Vitrak Association (Bihar)
... ... Petitioner/s
Versus
The Union of India & Ors.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Bindhyachal Singh, Sr. Advocate
Mr. Aryan Sinha, Advocate
Mr. Puneet Siddhartha, Advocate
Mr. Ravi Shankar Roy, Advocate
For U.O.I. : Dr. K.N. Singh (ASG)
Mr. Radhika Raman, CGC
Mr. Awadhesh Kumar Pandey, Sr. Panel Counsel
For I.O.C.L. Mr. Ankit Katriar, Advocate
For B.P.C.L. Mr. Siddhartha Prasad, Advocate
For H.P.C.L. Mr. Sanjay Kr. Mishra, Advocate
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CORAM: HONOURABLE THE CHIEF JUSTICE
and
HONOURABLE MR. JUSTICE S. KUMAR
ORAL ORDER
(Per: HONOURABLE THE CHIEF JUSTICE)
2 28-07-2022On 31st of March, 2016, Government of India, Ministry of Petroleum and Natural Gas, formulated a scheme and framed guidelines, commonly termed as "Pradhan Mantri Ujjwala Yojna" (Annexure-1, page-27) under which woman of a B.P.L. house-hold, who does not have an access to the L.P.G. connection, is entitled for a new L.P.G. connection by filling a form submitting certain Patna High Court CWJC No.7765 of 2022(2) dt.28-07-2022 2/3 particulars, including address, Jan Dhan Bank Account and AADHAR number. On 6th of March, 2017, the Government of India issued yet another notification in pursuance of Section-7 of the AADHAR (Targeted Delivery of Financial and Other Subsidies, Benefits and Services) Act, 2016.
From time to time, subsequent notifications came to be issued with respect to the said scheme. In terms of the original notification dated 31st of March, 2016, the beneficiary, i.e. a woman of the B.P.L. house-hold alone was to submit the details, including AADHAR Card/Number. However, vide a subsequent scheme/guidelines dated 28th of March, 2018 (Annexure-4, page-45), the beneficiaries were directed to also supply Aadhar number of at least one adult family member (other than beneficiary) whose name is appearing in ration card to be provided in KYC.
The writ petition is confined only to the issue as to what would be the liability of the dealer in the event of refusal of the beneficiary to provide AADHAR number of at least one adult family member (other than the beneficiary) whose name is appearing in ration card to be provided in KYC (page-45).
Patna High Court CWJC No.7765 of 2022(2) dt.28-07-2022 3/3 Let the respondents respond to the same. List on 1st of September, 2022.
(Sanjay Karol, CJ) ( S. Kumar, J) K.C.Jha/-DKS U