Fair Price Dealers Association And Anr vs State Of Bihar Through The Principal Secretary And Anr

We have heard learned counsel for the respective parties. We have also perused and considered the impugned orders as well as a detailed

judgment and order dated 03.04.2018 passed by the learned Single Judge in Civil Writ Jurisdiction Case No.10989 of 2017, which has been followed

by the learned Single Judge while passing the impugned orders.

Considering the detailed judgment and order dated 03.04.2018 passed by the learned Single Judge in CWJC No.10989 of 2017, which as such has

attained finality, the learned Single Judge held that the petitions at the instance of the Association shall not be maintainable and if any individual is

having any grievance, they can challenge the same. We are in complete agreement with the view taken by the learned Single Judge.

It is required to be noted that the judgment and order dated 03.04.2018 passed by the learned Single Judge in Civil Writ Jurisdiction Case No.10989

of 2017 which was also preferred by the very petitioner-Fair Price Dealers Association, has attained finality and the same is not challenged by the

petitioner and, therefore, as such the said decision is binding to the appellant- original petitioner.

We see no reason to interfere with the orders passed by the learned Single Judge. Hence, the present Letters Patent Appeals deserve to be

dismissed and are, accordingly, dismissed.