KUNJI LAL SAHNI S/O LATE DAHAUR SAHNI, RESIDENT OF VILLAGE PIRMOHAMMADPUR, POLICE STATION Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Pancham Lal Jaiswal, learned counsel for the petitioner and Mr. Iqbal Asif Niazi, Assisting Counsel to SC-4 for the State.

(2.) The license of the petitioner bearing License No. 20- MUS-04/08 for operating a shop under the Public Distribution System has been cancelled by the Sub-Divisional Officer-cum-Licensing Authority, East Muzaffarpur vide order dated 31.10.2011, a copy of which is placed at Annexure-3.

(3.) The only issue that has been raised by the petitioner to question the impugned order is that it is based on a vague charge sheet inasmuch as the allegations are vague and do not specifically Patna High Court CWJC No.434 of 2014 (3) dated 23-06-2015 2 point to any irregularity.