AJIT KUMAR PRADHAN Vs. STATE OF ORISSA

JUDGEMENT

(1.) HEARD learned counsel for the petitioner as well as the learned Counsel for the State.

(2.) THE petitioner has filed this writ petition challenging the action of O.P. No.2 -Collector, Boudh, cancelling his licence for Sub -wholesalership in Kerosene oil on the ground that before cancelling the licence, no opportunity of hearing was given to the petitioner to state his case against the proposed action. It is stated that the petitioner was a licence -holder to deal in Kerosene oil as Sub -wholesaler at Madhapur under Harbhanga Block in Boudh district since 3.8.2000 and the said licence was valid till 31.3.2003. On 20.2.2003 O.P. No.2, i.e., the Collector, by his order dated 20.2.2003 (Annexure -2) has cancelled the licence for Sub -wholesaler in Kerosene issued in favour of the petitioner on the ground that the petitioner was appointed after 15.2.1999 without approval of the State Govt.