SUDAMA SHARMA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Ashok Kumar, the learned Advocate for the petitioner and Mr. Upendra Pratap Singh, the learned counsel for the State.

(2.) The licence of the petitioner has been cancelled vide order dtd. 29/1/2021 by the licensing authority, viz., the Sub-Divisional Officer, Daudnagar, Aurangabad (respondent No. 3).

(3.) Prima facie, we find that the order only refers to the responsibilities of a P.D.S. licensee in general and the representation of the petitioner has been disposed of in one-line holding it to be unsatisfactory.