MD EHSAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD Mr. N.K. Agarwal for the petitioners and Mr Arjun Prasad, the J.C. to S.C.I. appearing for the respondents.

(2.) THERE are four petitioners before this court who held retail trade licences under the Bihar Trade Articles (Licences Unification) Order, 1984. From their numbers it appears that petitioners 1 to 3 were granted their licences in the year 1985 and petitioner no.4 in the year 1993. The petitioners were also dealers under the Public Distribution System and had their respective fair price shops in different Panchayats in the sub - division of Barsoi. According to them they were granted dealerships 17 to 19 years ago and since then they were running their respective fair price shops.

(3.) THE petitioners have come to this court challenging these two orders cancelling their respective licences.