SHIV SHANKAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) We have heard learned Advocate for the appellant and the learned Government Advocate representing the State. The order/judgment of this Court dtd. 7/4/2021 passed by the Learned Single Judge in CWJC 8159 of 2020, whereby the challenge of the writ petitioner against the cancellation of his license for running a fair price shop vide no. 68/2018 under the provision of Bihar Targeted Public Distribution System (Control) Order, 2016 has not found favour, leading to the above appeal against the dismissal of the writ petition.

(2.) The Learned Advocate representing the writ petitioner-appellant herein while questioning the orders/judgment of the learned Single Judge has submitted that from the record it would be manifest that the writ petitioner has been allowed only three days time to file reply to the show cause notice and thus, he has been denied sufficient opportunity to defend his case. That apart the writ petitioner was also denied his right of hearing before passing the impugned order of cancellation of license, for running a fair price shop and for the said reason, the impugned action of the respondents required interference, but the learned Single Judge failed to consider the same and rejected the contention of the petitioner.

(3.) It was also argued before us that the respondent authority has failed to show any violation by the writ petitioner of any terms of license or any provision under the control order or the Act which could have attracted the power of cancellation of license.