MOHAN PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Shailesh Kumar Singh, learned Advocate for the petitioner and Mr. Anisul Haque for the State.

(2.) The petitioner, a PDS licencee has challenged the orders dtd. 13/1/2020 passed by the licensing authority cancelling the licence as well as the order dtd. 25/2/2021 whereby the appeal against the order of cancellation has been dismissed and the order of cancellation has been affirmed.

(3.) It appears that an FIR was registered against the petitioner after it was found that subsidized foodgrains allotted against the petitioner's licence was being carried to an unknown destination on rickshaw and hand-cart. A notice appears to have been given to the petitioner for explaining the cause. The petitioner is said to have explained to the authority concerned that he had sought permission from the concerned authority for shifting the situs of the shop as the condition of the erstwhile shop was not appropriate for stocking the foodgrains.