FULESHWAR PODDAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned AC to AAG 5 for the State.

(2.) From the pleadings and materials on record, the Court finds that the order dated 07.10.2015 passed in CWJC No. 22415 of 2013, stands complied with.

(3.) However, the Court finds that though in the show cause filed on behalf of the opposite parties no. 1 and 3, statement has been made that the Licencing Authority-cum-Sub Divisional Officer, Sadar, Purnea had passed order on the application of the petitioner as contained in Memo No. 491/Aa, dated 09.02.2019 rejecting the plea of the petitioner, copy of the order is not on record.