ASHOK KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) THIS order shall dispose of the following C.W.J.C. No. 10836 of 2001, C.W.J.C. No. 11979 of 2001, C.W.J.C. No. 739 of 2001, C.W.J.C. No. 1056 of 2001, C.W.J.C. No. 10155 of 2001, C.W.J.C. No. 10690 of 2001, C.W.J.C. No. 11265 of 2001, C.W.J.C. No. 11434 of 2001, C.W.J.C. No, 11449 of 2001, C.W.J.C. No. 13048 of 2001 and C.W.J.C. No. 13455 of 2001.

(2.) THE grievance of the writ petitioners are (1) that their applications for grant of new licence have been rejected by the communication/order, which are bereft of the reasons (2) their licences of saw mill have been suspended (3) their applications for renewal of the licences have been turned unceremoniously. In some of the cases, it is also contended that applications for grant/renewal of the licence have not been decided at all.

(3.) I have heard the parties at length.