NAWIN KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD .

(2.) THE two writ applications are being heard and disposed of by a common order.

(3.) THE two writ applications are directed against the order passed by Sub - divisional Officer -cum -Licensing Authority under the provision of Bihar Trade Articles (Licence Unification) order, 1984, whereby and whereunder the said retail trade licence granted to the two petitioners on the ground that two petitioners alongwith the father hold one family and as per Government policy licence cannot be issued to more than one member in the family. This order he has passed undisputedly, on the direction of the Collector of the district as noticed in the impugned order itself.