RADHA KRISHNA SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) This matter has been taken up for hearing through video conference. Learned counsel for the petitioner undertakes that all defects pointed out by the stamp reporter shall be removed, and compliance with the conditions of the notices of this Court with regard to acceptance of e-filing shall be made, without delay immediately upon resumption of physical functioning of the Court, and in any event within one month thereof. Learned counsel for the respondents states that they have no objection in this regard and the matter be taken up on merits in view of the stated urgency.

(2.) The following reliefs as formulated by the petitioner have been claimed in the writ petition --

(3.) Learned counsel for the petitioner submits that the impugned order dated 12.06.2020 (Annexure-P/4) cancelling his PDS licence has been passed without grant of reasonable opportunity in violation of Section 11(2) of the Bihar Trade Article (Licence Unification) Order 1984, Rule 7(iv) and 7(v) of the Bihar Control Orders, 2001 as well as Rule 27(2) of the Bihar Targeted Public Distribution System (Control) Order, 2016. It is submitted that such order has thus been passed without observing the principles of natural justice and cannot be sustained in view of numerous decisions of this Court, as also held recently in CWJC No. 6093 of 2020 (Shambhu Nath Jha vs. The State of Bihar and others).