VIJAY KUMAR RANA Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the petitioner and the State.

(2.) THIS writ petition has been filed for quashing the Memo no. 1483 dated 2.11.2002 issued by the District Transport Officer (Licensing Authority) Muzaffarpur cancelling the licence of the petitioner granted under Clause -8 of the Bihar Motor Spirit and High Speed Diesel Oil Dealer 's Licensing Order, 1966 and also for quashing of the appellate order passed by the Transport Commissioner, Bihar, Patna on 18.5.2002 by which the appeal filed by the petitioner had been dismissed. On previous occasion against the order passed by the Licensing Authority the petitioner came up before this Court in C.W.J.C. no. 5502 of 2002 and during the pendency of that writ petition the appeal filed against the order of the Licensing Authority before the Commissioner had been disposed of and in that way, the writ petition was dismissed as being infructuous but liberty was given to the petitioner to move before the appropriate forum for redressal of his grievances. Hence, the present writ petition has been filed.

(3.) THIS writ petition is disposed of accordingly.