ASHOK KUMAR SHARMA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Sharda Nand Mishra, learned Advocate for the petitioner and Mr. Anisul Haque for the State.

(2.) The petitioner has challenged the order dtd. 9/3/2021 contained in Memo No. 184 passed by the Sub-Divisional Officer, Naugachia/Licensing Authority, whereby the licence of the petitioner has been cancelled.

(3.) The licence of the petitioner was initially suspended after the institution of FIR under the E.C. Act against him. The petitioner, thereafter was noticed and his licence was suspended.