MOHAMMAD ISAK Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Learned counsel for the petitioner is directed to implead District Supply Officer, Khunti as respondent no.5

(2.) Necessary insertion in the cause title of the writ petition be made by the counsel for the petitioner in course of the day.

(3.) The present writ petition has been filed for issuance of direction upon concerned respondents to restore/renew the petitioner's Licence No.KA 3 of 1987 for distribution of kerosene oil.