AJAB LAL YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) In this case, the petitioner is challenging the order contained in Memo No. 307 dtd. 20/2/2015 passed by the Sub-Divisional Officer, Banka, whereby and where under, the license of the Fair Price Shop bearing No. 01/09 has been canceled assigning reason that at the time of joint inspection, the shop was found closed. The petitioner filed an appeal being Appeal Case No. 132 of 2015-16 before the Collector, Banka but, the same was rejected by the appellate authority vide order dtd. 18/5/2018 and claiming that both the orders suffer from irregularity, requires interference of this Court.

(3.) Learned counsel for the petitioner submits that on the particular date of inspection i.e. on 3/2/2015, the shop was found closed and the same cannot be treated gross irregularity which would entail the cancellation of the license.