M/S NEW REVIVAL HOMEO PHARMACY PROPRIETOR JITENDRA KUMAR S/O LATE RAM LAKHAN SAH Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the State.

(2.) In the present writ petition, petitioner is challenging the order dated 17.9.2016 passed by the Assistant Drug Controller-Drug Control Administration, Patna by which licence of shop of the petitioner has been cancelled.

(3.) Petitioner is licensee under the Drugs and Cosmetics Act, 1940 and Drugs and Cosmetics Rule, 1945. Licence No. PAT 1341/2013, Form 20 as per Rule was issued on 12.2013 to be valid up to 11.2018. A raid was conducted and it was found that petitioner has committed illegality in sale of drugs. In pursuance thereof after issuing notice of show cause by the State Drug Controller-Drug Control Administration, Bihar, Patna vide memo no.387 dated 17.9.2016 after considering the show cause, cancelled the licence of the petitioner as found committed fault in running the shop.