RAMASHISH KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. N.K. Agarwal, the learned senior counsel for the petitioner and Mr. Md. Anisul Haque, the learned counsel for the State.

(2.) The petitioner has challenged the order dtd. 26/11/2021 passed by the Licensing Authority, namely, the Sub Divisional Officer, Rajauli, Nawada whereby the license of the petitioner has been cancelled.

(3.) The slender ground taken by Mr. Agarwal is that the order passed by the Sub Divisional Officer is based only on the opinion of the Block Supply Officer.