ABDUL HAMID Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Yogendra Mishra, learned Advocate for the petitioner and Mr. Bijoy Kumar Sinha for the State.

(2.) The licence of the petitioner was cancelled along with other persons, whose licences were also cancelled. In case of the others, a Bench of this Court in batch of cases, the lead case being CWJC No. 8135 of 2010, directed the licensing authority to pass a fresh order, giving further consideration to the grounds raised on their behalf. As a result of the aforesaid remand, all the licences were restored. Since the petitioner has not come before this Court, his licence, but, remained cancelled, against which order he had appealed before the District Magistrate/appellate authority, but no order was passed by the appellate authority also.

(3.) It was only thereafter that the petitioner approached this Court claiming that if all other licences, which were cancelled in the same transaction as that of the petitioner, were restored, then only for the reason of the petitioner not having approached this Court along with those persons or having brought this issue before the licensing authority on time, he should not have been left out.