NAGENDRA PRASAD GUPTA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the respondents.

(2.) The petitioner's Public Distribution System License has been cancelled by the impugned order dated 25.01.2020. The petitioner has approached this Court seeking quashing of the said order.

(3.) Penal consequence of the cancellation of his license is based on allegation that he has misappropriated the foodgrains supplied to him for distribution under the Public Distribution System. The order, as per petitioner's counsel is without even affording the petitioner, an opportunity of hearing in terms of the provisions contained in Rule 27 (ii) of the Bihar Targeted Public Distribution System (Control) Order, 2016 (hereinafter referred to as the 'Control Order').