MD. SAWOOD ALAM Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) The present writ petition has been filed for the following reliefs -

(2.) Learned counsel for the petitioner raises a short contention to assail the impugned order of cancellation of the NOC to the effect that even though a detailed reply to the show cause notice was filed by him (Annexure-7 series), the same has been considered in the impugned order.

(3.) Learned counsel for the respondent-State appears and has been heard, however, he is unable to controvert the stand of the petitioner.