UPENDRA KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard the learned counsel for the parties.

(2.) For the reasons mentioned in the above Interlocutory Application, the same is allowed.

(3.) The present writ petition has been filed by the petitioner seeking quashing of the order dtd. 5/10/2023 passed by the Divisional Commissioner, Patna in Supply Revision Case No. 274/2022. The facts in brief for the purpose of disposing the present writ petition are that the petitioner was selected as a PDS license dealer by the District Level Selection Committee. That the Divisional Commissioner, Patna vide order dtd. 5/10/2023 has directed the District Officer, Buxar to cancel the license issued in favour of the petitioner, the Divisional Commissioner, Patna has passed the said order solely on the basis of the complaint made by the respondent No. 8 herein.