(1.) This Writ Petition has been filed by the petitioner to quash the impugned order of suspension dated 17.2.2006 (Annexure -7) and for a direction to Opp. Party No. 2/ Collector, Jajpur to accept the renewal application of the petitioner for the year 2006 -2007.
(2.) HEARD Mr. Mallick. Learned Counsel for the petitioner and the Learned Additional Standing Counsel for the State. - -
(3.) HOWEVER , since the petitioner has already filed his show cause pursuant to notice regarding cancellation of his licence within the time stipulated in the notice, without going to the merits of the case, Opp. Party No. 2/Collector, Jaipur is directed to take a final decision in the matter as early as practicable and communicate his decision to the petitioner. It is also made clear that if the subject matter of earlier show cause for which the petitioner has already suffered punishment, is same as that of the present show cause notice, the petitioner cannot be punished twice for the self same cause of action.