NADIRA KHATOON Vs. STATE OF JHARKHAND
LAWS(JHAR)-2018-6-89
HIGH COURT OF JHARKHAND
Decided on June 19,2018

Nadira Khatoon Appellant
VERSUS
STATE OF JHARKHAND Respondents

JUDGEMENT

Anubha Rawat Choudhary, J. - (1.) Heard Mr. Samavesh Bhanj Deo, counsel appearing on behalf of the petitioner.
(2.) Heard Mrs. Amrita Kumari, counsel appearing on behalf of the respondents.
(3.) This writ petition has been filed for the following reliefs:- "For issuance of direction upon the respondents to show cause as to why and under what circumstances the petitioner is not being allotted/supplied kerosene oil for distribution though she is a valid license holder under Bihar Trade Articles (License Unification) Order, 1984. And for a further direction to the respondents to immediately and forthwith allot kerosene oil to the petitioner for distribution as Thela vendor. ;


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