RAMSEWAK SAHU Vs. STATE OF M P

JUDGEMENT

(1.) PETITIONER by this petition has challenged the order, Annexure P -1 dated 29.11.2002 by which the competent authority has directed for supply of kerosene (oil) for a period of two months from December, 2002 to January, 2003, through Co -operative societies.

(2.) THE aforesaid order has been passed by the competent authority in exercise of the powers conferred on it under the provisions of M.P. Kerosene Dealers Licensing Order, 1979 (hereinafter referred to as the Lincensing Order). Shri Sanjay Beharani, learned counsel for the petitioner contends that the petitioner being a duly authorised dealer under the Licensing Order, 1979, he is entitled to receive kerosene (oil) and suspension of the licence without hearing him and without giving him show cause notice is illegal.

(3.) I have heard the learned counsel for the petitioner.