NIRANJAN KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Counsel for the petitioner is permitted to add the Secretary, Department of Food and Civil Supply, Government of Bihar, Patna as respondent no.10.

(2.) Heard learned Counsel for the petitioner and the State.

(3.) The petitioner is aggrieved by order contained in Annexure 1 issued by the Deputy Development Commissioner-cum-Chief Executive Officer, Zila Parishad, Munger by which the petitioner has been asked to deposit the cost of 1110.5 quintals of rice at the rate of Rs. 1310/- per quintal.