SHYAM BHANDAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) This petition is directed against the order passed by respondent No. 2, the Collector, East Champaran at Motihari, on 4-3-1989, by which the wholesale foodgrain licence of the petitioner was suspended from immediate effect A copy of the said order has been filed as Annexure 3 to this petition.

(2.) By filing a supplementary affidavit today, it is stated on behalf of the petitioner that he filed an: application before respondent No. 2 on 7-6-1989 to revoke the order of suspension as a period of 90 days had 8lready elapsed since the date of the order.

(3.) It is contended on behalf of the petitioner that no notice to show cause was served on him. The order, as contained in Annexure 3, is obviously an interim order of suspension under Clause 11 (2) of the Bihar Trade Articles (Licence Unification) Order, 1984. It is further stated that in spite of the petition filed on behalf of the petitioner on 7-6-1989, the Collector has not passed any order as yet.