RAM UDAR SINGH SON OF LATE JAMADAR SINGH Vs. STATE OF BIHAR THROUGH ITS PRINCIPAL SECRETARY FOOD AND SUPPLY DEPARTMENT, GOVERNMENT OF BIHAR, PATNA

JUDGEMENT

(1.) The present writ petition has been filed for quashing the order dated 14.05.2013 (Annexure-4) passed by the Sub-Divisional Officer, Pakridayal in Case No. 08 of 2011 directing to await the decision in Pakridayal P.S. Case No. 29/2011 in the matter of revocation of suspension of the licence of the petitioner for running the Fair Price Shop.

(2.) Learned counsel for the petitioner raises a two fold submission to assail the impugned order, namely -

(3.) It is, therefore, submitted that the order suspending the petitioner's licence was fit to be revoked, but the same has been arbitrarily refused, instead to be done directing to await the result of the criminal proceeding in Pakridayal P.S. Case No. 29/2011.