PANCHAGANGA SEEDS Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith.

(2.) The learned A.G.P. waives notice for respondents.

(3.) By this petition filed under Article 226 of the Constitution of India, the petitioner has impugned the order dtd. 9/3/2022 passed by respondent no.3 thereby suspending the licence issued to the petitioner.