MD.KHALIL ANSARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) THIS application has been preferred by the petitioner against the order, contained in Memo No. 292 dated 28th October, 1999, whereby and whereunder. the Assistant District Supply Officer, Chas. Bokaro has communicated the decision, alongwith Office Order dated 20th August. 1999, cancelling the petitioners licence.

(2.) ACCORDING to the petitioner, the Licence No. 3/CKY/97 dated 14th June. 1997 was issued in his favour as an authorised dealer for foodgrains, sugar, kerosene oil, E. Oil. cloth etc. It was renewed for the year 1999.

(3.) SPECIFIC case of the petitioner is that he was never taken in custody and the police submitted final form in Chandankiari PS No. 63/99. as back as on 25th September. 1999.