RAMCHANDRA KESHARI, S/O LATE DORIKA PRASAD KESHARI, R/O VILLAGE Vs. THE STATE OF BIHAR THROUGH THE COLLECTOR, SAHARSA

JUDGEMENT

(1.) Heard parties.

(2.) Through this writ application, the petitioner assails the order dated 16.08.2012 passed by the Sub-Divisional Officer-cum-Licensing Authority, Sadar, Saharsa, as contained in Annexure-3, the appellate order dated 30.09.2013 passed by the District Magistrate-cum-Collector, as contained in Annexure-2 and the order dated 13.01.2008 passed by the Commissioner, Koshi Division, Saharsa, as contained in Annexure-1 by which the petitioner's PDS licence has been cancelled and such order passed by the Sub-Divisional Officer has been upheld by the appellate authority in appeal and also the Commissioner in revision.

(3.) The petitioner assails the impugned orders on diverse grounds. First ground taken by the petitioner is that the order of cancellation of licence has been passed without initiating any proceeding of cancellation as show cause notices issued to the petitioner, as contained in Annexure-9 and 10, do not disclose that the same was being issued in a proceeding for cancellation of licence rather the same merely disclose that if reply is not filed then the same would be notified to the Commissioner for taking action.