SANJAY KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the petitioner and learned Government Advocate.

(2.) THIS petition is directed against the order dated 2 -6 -1995 purporting to cancel the licence granted to the petitioner under the Bihar Trade Articles (Licences Unification) Order, 1984.

(3.) THE allegation against the petitioner is that on 17 -5 -1995 at around 11.20 a.m. when the Additional District Supply Officer, Chas (Respondent No. 3 visited the fairprice shop of the petitioner, the shop was found closed although as per the direction, the shop was to remain open on that day. in response to notice to show cause, the petitioner submitted reply stating reason for keeping his fair -price shop crosed on the said date. However, his licence was cancelled by the impugned order.