JAY SHANKAR PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. N.K. Agrawal, the learned senior Advocate for the petitioner and Mr. Upendra Pratap Singh, the learned counsel for the State.

(2.) The licence of the petitioner was suspended on 28/12/2018 on the ground of his having been made accused in a criminal case involving breach of Essential Commodities Act, 1955.

(3.) A show-cause notice was issued to the petitioner on 31/12/2018 for explaining his cause which he replied on 3/1/2019. Since then, no decision has been taken by the licensing authority and the licence of the petitioner remains under continued suspension.