SURENDRA MAHTO Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Suraj Narain Yadav, learned counsel appearing on behalf of the petitioner and Mr. Sandeep Singh, learned Assisting Counsel to Government Pleader No.9 for the State.

(2.) The licence of the petitioner bearing Licence No.4/208 dated 13.6.2007 granted under the Public Distribution System (Control) Order, 2001 as enforced in the State of Bihar vide Fair Price Shop Order, 2007 (hereinafter referred to as 'the Control Order') has been cancelled by the Licensing Authority-cum-Sub-Divisional Officer, Samastipur vide order passed on 19.9.2013 in Case No.32 of 2013, a copy of which is placed at Annexure-6 to the writ petition.

(3.) While the challenge to the order of cancellation remained pending before this Court that the appeal preferred by the petitioner bearing Appeal No.97 of 2013 also has been dismissed by the District Magistrate, Samastipur vide order passed on 22.1.2015 and which has been placed on record vide Annexure-7 to I.A. No.1576 of 2015. This Court taking note of the development has permitted the petitioner to question the appellate order as well in the present proceeding vide order passed on 19.3.2015.