LEELAMA JOSE Vs. DEPUTY CONTROLLER OF RATIONING

JUDGEMENT

(1.) PETITIONER has filed this writ petition challenging Ext. P2 by which pursuant to an inspection conducted on 24.5.2013, the petitioner's wholesale distribution licence has been cancelled.

(2.) PETITIONER is a wholesale dealer in rationing articles. This writ petition was filed at a time when no intend was issued in her favour for collecting ration articles.

(3.) COUNTER affidavit is filed by the 2nd respondent inter alia stating that copy of the suspension order was served on the petitioner on 12.8.2013 and the suspended licensee will be given an opportunity of being heard only after issuing charge memo to the petitioner. While further proceedings were taken, interim order came to be passed permitting the petitioner to continue business for two weeks. According to the respondent, they have to take further proceedings pursuant to the order of suspension.