AMARKANT SHARMA 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 setting aside the order bearing memo no. 721 dated 03.07.2014 issued under the signature of Sub-Divisional Officer, Danapur by which PDS licence no. 26/2007 of the petitioner has been cancelled; and for connected reliefs.

(3.) Learned counsel for the petitioner makes a short submission to assail the impugned order on the ground that neither of two show cause notices dated 16.11.2012 and 17.09.2013 said to have been issued was served upon the petitioner and he was not given any opportunity of being heard or adducing evidence in that regard. A specific stand has been taken in paragraph 9 of the writ petition that the impugned order of cancellation of licence has been passed without serving show cause notice to the petitioner, though the same had been relied upon in the impugned order.