R K DWIVEDI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) With the consent of the parties, finally heard.

(2.) This petition filed under Article 226 of the Constitution impugns the order dated 04.11.2016, whereby the petitioner's dealership is suspended by the order of learned Collector.

(3.) Learned counsel for the parties, during the course of arguments fairly admit that before issuance of order dated 04.11.2016, no opportunity was granted to the petitioner in accordance with the M.P.