SANJEEV KUMARTULSAYAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) LEARNED counsel for the petitioner submits that he has instructions to withdraw the application. Learned counsel for the State submits that the directions contained in letter no. 9205 dated 8.8.2000 requiring the licencing officer to seek prior approval from the Commissioner of the Division have already been withdrawn. He submits that view letter No. 7/H.C. -102/2003 C.Aa. 3038 dated 29.3.2003 it has been clarified that in accordance with the provisions of the Act and the Rules the licencing authority shall be the sole authority to decide the applications and he would not be required to seek prior approval of the Divisional Commissioner for grant of licence. In view of the stand taken by the respondents nothing further is required to be done.