SANJAY KUMAR Vs. STATE OF BIHAR AND ANOTHERS

JUDGEMENT

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

(2.) The present writ petition has been filed for the following reliefs:

(3.) Learned counsel for the petitioner invites attention to the impugned order dated 27.12.2016 according to which the petitioner's PDS license has been suspended on the ground that an F.I.R. has been instituted against him under section 7 of the Essential 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: