NAGENDRA MAHTO Vs. STATE OF BIHAR

JUDGEMENT

(1.) The present writ petition has been filed for setting aside the order dtd. 17/12/2019 passed by the Collector, Samastipur in P.D.S. Appeal No. 73 of 2016.

(2.) The short ground raised for assailing the aforesaid order dtd. 17/12/2019 is that the same is a three line order, not at all dealing with the submissions and grounds taken by the petitioner in his appeal and moreover the same is unreasoned and a non-speaking order, hence has been passed in violation of the principles of natural justice.

(3.) The learned counsel for the State has not been able to defend the said order dtd. 17/12/2019.