PRADIP SINGH Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) The present writ petition has been filed for the following reliefs -

(2.) Learned counsel for the petitioner submits that the license of the petitioner, who is a PDS dealer, has been suspended only on the basis of the first information report instituted as Karza P.S. Case No. 77 of 2017. It is submitted that the conditions for suspension of the license in terms of Clause 28 of the Bihar Targeted Public Distribution System (Control) Order, 2016 are not satisfied as the petitioner is neither behind bar nor he is fugitive. The petitioner relies upon the order dated 07.03.2017 passed by a coordi nate Bench of this Court in CWJC No. 16733 of 2016 in which the order of suspension of license was quashed for similar reasons.

(3.) Learned counsel for the respondents appears and has been heard.