JAMSHER ALI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. M.U. Mahmud, the learned counsel appearing on behalf of the petitioner. Mr. G. Bokolial, the learned Government Advocate appears on behalf of the respondent No. 1 and Ms. B. Bhuiyan, the learned Senior Counsel appears on behalf of the respondent Nos. 2 to 6.

(2.) The petitioner herein has assailed the order dtd. 16/1/2025 (hereinafter referred to as, "the impugned order") whereby the respondent No. 5 had cancelled the retail PDS License bearing No. GSM-8/2015/32 issued to the petitioner for the reasons categorically stated in the said order.

(3.) Mr. M. U. Mahmud, the learned counsel appearing on behalf of the petitioner submitted that the impugned order is being assailed on the ground that the very proceedings, i.e., right from the issuance of the show cause notice to the passing of the impugned order were behind the back of the petitioner. In that regard, the learned counsel for the petitioner further submitted that the show cause notice was based upon certain purported complaints and a report, but neither the purported complaints nor the report was furnished to the petitioner, for which, the petitioner was not in a proper position to defend his case by submitting a reply. He therefore submitted that the impugned order is required to be interfered with.