DHIRENDRA KUMAR BAITHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the appellant and learned counsel for the State of Bihar.

(2.) The instant appeal has been preferred by the appellant against the order dtd. 5/7/2021 whereby the learned Single Judge was pleased to dismiss CWJC no. 24248 of 2018.

(3.) A License no. 89 of 2008 was granted to the appellant to run the Public Distribution System (in short 'PDS') shop at village Chandpur in the District of Siwan.