AHSIM SINHA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Shri AR Sikdar, learned counsel for the petitioner. Also heard Shri G. Bokalial, learned State Counsel appearing for the respondents.

(2.) The challenge in this writ petition is with regard to cancellation of a Fair Price Shop license of the petitioner vide order dtd. 27/9/2011 and also the order dtd. 20/11/2013 by which the appeal has been rejected.

(3.) As per the facts projected, the concerned license was initially in the name of the father of the petitioner and was later transferred to the petitioner. By referring to the grounds / allegations, the learned counsel for the petitioner has submitted that one of the grounds was a discrepancy with regard to issuing a memo for lifting of certain commodities and the date of actually lifting. To be more specific, while the memo was dtd. 5/2/2011, the actual lifting was on 15/2/2011. The allegation per se has not been denied. However, there is an explanation that since the entry was done during the time of the father of the petitioner, the same happened due to some inadvertence and there was no lack of bona fide.