RAMASHRAY PRASAD SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) The matter has been taken up for online hearing through video conference because of COVID-19 pandemic restrictions.

(2.) The petitioner held a licence to run a Fair Price Shop, which was cancelled by the Licensing Authority by an order dtd. 27/10/2017 (Annexure 6). He thereafter approached the appellate authority against the said order by filing an appeal, which gave rise to Supply Appeal No.10/2017, which has been dismissed by the District Magistrate, Nalanda for default because of non-appearance of the petitioner as the appellant before him.

(3.) This application has been filed for setting aside the said order dtd. 19/1/2021.