PINKI KUMARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Anand Ojha, assisted by Mr. Ram Kishore Singh, the learned Advocates for the petitioner and Mr. Upendra Pratap Singh, learned AC to SC-4 for the State.

(2.) The petitioner has challenged the order dtd. 20/7/2017 passed by the Sub-Divisional Officer, Sonepur, whereby his license to run the Public Distribution Shop has been cancelled as well as the order passed in Supply Appeal No. 55 of 2017 by the learned District Magistrate-Cum- Appellate Authority whereby the order of cancellation of license has been sustained, on the ground that the Licensing Authority has passed an order solely basing his opinion on the advise of the Additional District Supply Officer, who had actually inspected the shop and on whose report, the action against the petitioner was initiated.

(3.) Mr. Ojha, the counsel for the petitioner has drawn our attention to that part of the order of the Licensing Authority where in the entire opinion of the A.D.S.O., referred to above, has been quoted and in one line the defense/explanation of the petitioner has been held to be unsatisfactory.