PARWATI BHANDAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) A Division Bench at the time of admission of this writ petition observed that the case of M/ s. Patna Kerosene Agency, 1986 BRLJ 214, required reconsideration. It ordered that the matter be put up before the Chief Justice for constituting a lager Bench. This is how the matter was listed before this Bench.

(2.) The petitioner, dealer within the meaning of Bihar Trade Articles (Licenses Unification) Order, 1984 (the Unification Order), has challenged the notice dt. 19-5-1987 is contained in Annexure 1 issued by respondent No. 2, the Special Officer-In-charge Rationing, Patna by which the wholesale trade licence of the petitioner was suspended and the petitioner was directed to show cause why its licence be not cancelled.

(3.) From 1985 the petitioner is carrying on wholesale trade in foodgrains and sugar, its licence being 61 of 1985. The notice as contained in Annexure 1 issued by respondent No. 2 was served on the petitioner. The petitioner has challenged this on the ground that respondent No. 2 not being the licensing authority for wholesale trade, it was without jurisdiction.