TITU BADWAL Vs. STATE OF BIHAR

JUDGEMENT

(1.) Instant petition has been filed for following reliefs:

(2.) The petitioner's registration has been suspended in the light of Rule 11 of the Bihar Contractors Registration Rules, 2007. The petitioner had approached this Court on an earlier occasion as and when process of suspending his registration. This Court reserved the liberty to prefer appeal before the Appellate Authority and it was rejected.

(3.) In this backdrop, the petitioner has assailed the suspension of the registration for a period of three years.