DIWAKAR MISHRA Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) The present writ petition has been filed for quashing the order of suspension of the petitioner's PDS licence passed by the Subs-divisional Officer, Gopalganj vide Memo No. 2669 dated 28.08.2017 as also the appellate order dated 23.01.2018 in Supply Case No. 15 of 2017 passed by the District Magistrate, Gopalganj; and for connected reliefs.

(3.) Learned counsel for the petitioner invites attention to the impugned order dated 28.08.2017 according to which the petitioner's PDS licence has been suspended on the ground that an FIR has been instituted against him under Section 7 of the Essential Patna High Court CWJC No.6689 of 2018 dt. 13-04-2018 Commodities Act. It is submitted that such action is wholly contrary to Rule 28 of the Bihar Targeted PDS (Control) Order, 2016, which provision reads as follows:-