KAUSHALYA DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Divisional Officer, Hathua, whereby and where-under the P.D.S. license of the petitioner has been cancelled as also for restoration of the P.D.S. license of the petitioner with immediate effect.

(2.) The learned counsel for the petitioner has submitted that the present case arises out of the same transaction by which 18 P.D.S. licenses were cancelled by the S.D.O., Hathua and in a similar case, a co-ordinate Bench of this Court, vide order dated 25.01.2019 passed in CWJC No. 1394 of 2019, has been pleased to set aside the impugned order of that case, passed by the Sub-Divisional Officer, Hathua. It would be pertinent to reproduce the relevant portion of the aforesaid order dated 25.01.2019 passed in CWJC No. 1394 of 2019 herein below:-

(3.) The learned counsel for the State, Shri Arvind Ujjawal, SC-4, does not dispute the fact that a co-ordinate Bench of this Court, in a similar case, has set aside the order passed by the Sub-Divisional Officer, Hathua and the present case is identical to the said case, hence he has got no objection in case the present writ petition is disposed off in similar terms.