SECRETARY Vs. MULLA SHABBIR HUSSAIN

JUDGEMENT

(1.) HEARD counsel for the parties for final hearing by consent.

(2.) BOTH these appeals take exception to the judgment of the learned Single Judge dated 17.3.2011, whereby the writ petitions filed by the respective respondents were allowed and the order passed against the respondents by the appropriate Authority (appellant) dated 4.9.2010 came to be quashed to the extent the conditions of license have been varied.

(3.) THE correctness of this question has considered by the Full Bench of this High Court in case of Pratibha Chouhan and others Vs. State of M.P. and others - : 2013 (3) MPLJ 291. The Full Bench has negatived that contention. In other words, the sole basis on which the impugned decision of the learned Single Judge rests cannot be countenanced and, therefore, the judgment under appeal deserves to be set aside.