Ali Akber v. The State of Bihar & Ors

Patna High Court CWJC No.17284 of 2016 dt.09-01-2017

IN THE HIGH COURT OF JUDICATURE AT PATNA

Civil Writ Jurisdiction Case No. 17284 of 2016

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Ali Akber, Son of Hasan Imam, Resident of Village-Bhogari, Police

Station-Majhaulia, District-West Champaran. .... .... Petitioner.

Versus

1. The State of Bihar.

2. The Commissioner, Tirhut Division, Muzaffarpur.

3. The District Magistrate, West Champaran at Bettiah.

4. The Superintendent of Police, West Champaran, Bettiah.

5. The Sub Divisional Magistrate, West Champaran at Bettiah.

6. The Officer In-charge, Majhaulia Police Station, District-West

Champaran. .... .... Respondents.

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Appearance :

For the Petitioner : Mr. Murari Sharan Tiwari, Adv.

For the Respondents: Mr. H.S. Sundaram, AC to SC8

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CORAM: HONOURABLE DR. JUSTICE RAVI RANJAN

ORAL JUDGMENT

Date: 09-01-2017

Heard learned counsel for the petitioner and the

State.

The petitioner claims that he has filed application in

the year 2013 but no decision has been taken as yet by the

Licensing Authority-cum-District Magistrate, West Champaran.

Accordingly, this writ petition is being disposed of

with a direction to the Licensing Authority-cum-District

Magistrate, West Champaran to take a final decision in the

matter in accordance with law within a period of three months

from the date of receipt/production of a copy of this order, if the

same has not been done.

Vikash/-

(Dr. Ravi Ranjan, J.)

AFR/NAFR NAFR

CAV DATE NA

Uploading Date 10.01.2017

Transmission Date NA