RAJIV KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) This case has been taken up for online hearing through video-conference because of COVID 19 pandemic restrictions.

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

(3.) The petitioner's father Shiv Ratan Prasad was granted licence to run a Public Distribution System (for brevity, PDS) shop under Bihar Targeted Public Distribution System (for brevity, BTPDS) (Control) Order, 2016. The said licence was cancelled by the licensing authority by an order dtd. 31/8/2017. He had preferred an appeal against the said order of the licensing authority giving rise to Appeal Case No 16/DM of 2018 before the Collector, Jehanabad in the light of an observation made by this Court in the order dtd. 10/4/2018 passed in CWJC No 13801 of 2017. The said appeal came to be dismissed on 23/7/2019. The petitioner's father, thereafter, did not assail the said order of the appellate authority. It is stated in this application that the petitioner's father Shiv Ratan Prasad died on 27/3/2020. Nearly one year after his death, the present writ application has been filed seeking quashing of the order of cancellation of licence and the order of the appellate authority upholding the order of cancellation of licence.