JALAL UDDIN AKAND Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. J. Ahmed, learned counsel for the petitioner. Also heard Mr. N. Goswami, learned Junior Government Advocate, Assam representing the State respondents.

(2.) The petitioner is a licensed Petition Writer. The petitioner assailed an order dtd. 1/4/2023 issued by the respondent No.3, the Additional District Commissioner, (Magistracy Branch), Goalpara whereby, the license of the petitioner has been cancelled.

(3.) It is argued by Mr. Ahmed, learned counsel for the petitioner that the aforesaid license has been cancelled without giving the petitioner any notice or any opportunity of hearing. The order has been passed in violation of principles of natural justice. Therefore, on this count alone the impugned order is liable to set aside.