TRIVENI CHOUDHARY Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the respondents.

(2.) This writ petition has been filed by the petitioner challenging order dated 25.11.2003 (Annexure-1) by which the Sub-Divisional Officer, Rajouli (Nawada) suspended Licence No. 24 of 1995 granted to the petitioner under the provisions of Bihar Trade Articles (Licenses Unification) Order, 1984.

(3.) From the facts of the case as well as from the materials on record, it is quite apparent that the impugned order was passed due to pendency of a criminal case against the petitioner bearing Sirdala P.S. Case No. 93 of 2003 for offence punishable under Section 7 of the Essential Commodities Act, 1955.