MINNAT ARA Vs. STATE OF BIHAR

JUDGEMENT

(1.) This matter has been taken up for hearing online because of COVID-19 pandemic restrictions.

(2.) Heard Mr. Y.V. Giri, learned Senior Counsel appearing on behalf of the parties, Mr. Awanish Nandan Sinha, learned G.P. and Mr. Suresh Prasad Singh No.1, learned counsel for the respondent no.5.

(3.) The petitioner is aggrieved by an order dtd. 31/7/2021 passed in Misc./Appeal/Revision Petition No. 02/2019 by the Administrator-Cum-Appellate Authority, Bihar State Agricultural Marketing Board (since dissolved), Patna, whereby an order dtd. 1/10/2018 passed in Case No. 01/2018 by the Sub- Divisional Officer, Patna City-cum-Special Officer, Agriculture Produce Market Committee (dissolved), Musallahpur, Patna, has been set aside and the license to use Shop No. 59 and 115, located in Agricultural Produce Market Area, Musallahpur, Patna has been held to be non-existent.