NARENDER KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) Vide order dtd. 17/8/2016 passed by the District Food and Supplies Controller, Bhiwani the depot licence held by the petitioner in respect of village Ninan, Tehsil and District Bhiwani (Licence No. H.P.D.S.- B.H.-402) was cancelled and the security amount was forfeited. Petitioner having preferred an appeal against the order of cancellation, the Deputy Commissioner, Bhiwani vide order dtd. 7/2/2017(Annexure P-5) has dismissed the same.

(2.) The instant writ petition has been filed assailing the afore-noticed two orders dtd. 17/8/2016(Annexure P-3) and 7/2/2017 (Annexure P-5) passed by the Appellate Authority.

(3.) Having heard counsel for the parties at length this Court is of the considered view that the legality of the order dtd. 17/8/2016 (Annexure P-3) passed by the District Food and Supplies Controller, Bhiwani cancelling the depot licence held by the petitioner need not be gone into at this stage. Such view is being taken for the reason that the facts of the present case make out a case for remand to the Appellate Authority for reconsideration.