HAREKRISHNA SAHOO Vs. STATE OF ORISSA

JUDGEMENT

(1.) HEARD learned counsel for the petitioner and the learned counsel for the State.

(2.) THE petitioner in this writ application has called in question the order passed by the authorities under the Orissa Public Distribution System Order, where under the petitioner's licence as a retailer under the O.P.D.S. (Control) Order, 2002 for Ward No.16 of Cuttack Municipal Corporation was suspended on the ground that he was arrested in connection with a Criminal Case by the Purighat Police Station, which is now sub -judiced in G.R. Case No.484 of 2006 before the learned S.D.J.M., Cuttack with regard to allegations under Sections 419/420, I.P.C.

(3.) I have perused the relevant clauses of the O.P.D.S. (Control) Order, 2008 and I find the contention of Mr. M. K. Das, learned counsel for the petitioner is acceptable.