TARKESHWAR RAY Vs. STATE OF BIHAR

JUDGEMENT

(1.) This matter has been taken up for hearing online because of COVID-19 pandemic restrictions.

(2.) Heard Mr. Aanand Kumar Ojha, learned counsel for the petitioner and Mr. Alok Ranjan AC to AAG-5 for the State

(3.) The writ petition has been filed praying for quashing the order dtd. 1/6/2021 in Memo No. 301, issued by the Sub Divisional Officer, Sadar, Chapra (for brevity ..S.D.O..). By this order, the petitioner..s Public Distribution System ( for short ..PDS..) license bearing No. 48 of 2016 has been cancelled.