DATACON TECHNOLOGIES PVT. LTD. Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Kumar Amit, the learned counsel for the petitioner and Mr. Vikash Kumar, for the State.

(2.) The petitioner/Datacon Technology Private Ltd. has challenged the order dtd. 4/5/2022 issued by the Deputy Commissioner-cum-Nodal Officer, Prohibition Excise and Registration Department of Government of Bihar, blacklisting the firm initially for a period of one month and thereafter by order dtd. 3/6/2022 by which the petitioner has been blacklisted for three years.

(3.) The main grievance of the petitioner is that no show-cause notice was served upon the petitioner/company before taking the decision.