ZIABUR RAHMAN Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. J. M. A. Choudhury, the learned counsel appearing on behalf of the petitioner and Ms. U. Das, the learned Additional Senior Government Advocate who appears on behalf of the respondents.

(2.) The petitioner herein has assailed the enquiry report dtd. 3/12/2022 as well as the order of cancellation of the petitioner's Fair Price Shop dtd. 22/1/2024 issued by the Assistant Director, Food and Public Distribution and Consumer Affairs, Morigaon.

(3.) From the enquiry report, it is seen that upon inspection being carried out, it was found that the petitioner was not operating his Fair Price Shop, and instead, he was supplying the PDS commodity to his consumers through the nearby Fair Price Shop of one Harmuz Ali.