MD. TASLIMUDDIN Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the appellant and learned counsel for the respondents.

(2.) The instant appeal has been preferred against the judgment dtd. 7/5/2018 passed in C.W.J.C. no. 6272 of 2018 by which the learned Single Judge was pleased to quash the order contained in Memo no. 135 dtd. 27/2/2016 issued by the Sub-Divisional Officer, Katihar whereby the PDS licence bearing Licence no.37 of 2011 of the petitioner was cancelled.

(3.) The appellant has also filed an interlocutory application (I.A no. 7002 of 2018) praying therein for condonation of delay of 19 days in preferring the appeal. Besides this, the appellant has also filed an interlocutory application (I.A. no.8462 of 2018) praying for grant of leave to file an appeal against the judgment and order dtd. 7/5/2018 allowing the C.W.J.C no.6272 of 2018.