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