ABHINANDAN YADAV Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) The petitioner was granted licence for running a Fair Price Shop under Bihar Trade Articles (Licenses Unification) Order, 1984, read with Bihar Fair Price Shop Order, 2007 ('2007 Order' for short). Alleging certain irregularities, the petitioner was put to a show cause through letter dtd. 3/12/2009, asking him to explain as to why his licence No. 163 of 2007 be not suspended/cancelled. The petitioner submitted his response on 10/12/2009.

(3.) The Licensing Authority, after rejecting the petitioner's explanation put him to second show cause notice asking him to explain as to why his licence be cancelled. In the meanwhile, it was decided to suspend the petitioner's licence by the same order issued by memo No. 02-2 dtd. 2/1/2010. The petitioner submitted his reply to the second show cause notice on 11/1/2010.