SUNDEEP KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) All these writ petitions have been heard together and a common order is being passed.

(2.) In all these writ petitions, the major challenge is to the contents of the notice which does not give any idea to the noticees/petitioners that in case their show-cause reply is not found to be satisfactory, what action shall be taken against them.

(3.) The notice specifically states that in case no response of the noticees are received by the licensing authority, an ex-parte order shall be passed under the provisions of the National Food Security Act, 2013.