BALESHWAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD the learned counsel for the parties.

(2.) THE petitioner has prayed for quashing order dated 3.3.2006 passed by Commissioner, Saran in Supply Revision Case No. 8/2001 -2002 as well as orders dated 30.3.2001 and 18.7.2000 passed by the Collector, Saran and the S.D.O., Marhaura canceling the Retail -cum -Fair Price Shop dealership under Public Distribution System. On 24.6.2000 the S.D.O., Marhaura, Saran suspended tho licence of the petitioner on the allegation that 1.75 quintal of sugar was lifted on 20.6.2000 from Bihar State Food Corporation, Chapra and was sold in blackmarket. The petitioner was also show caused as to why his licence be not cancelled. The petitioner filed his show cause vide Annexure -2. Annexure -3 is a report of the Supply Inspector, Marhaura, stating therein that the petitioner had not distributed sugar and kerosene oil to his customers in the month of May and June, 2000. After receipt of the report, the S.D.O., Marhaura cancelled the licence.

(3.) THE petitioner preferred appeal and revision which were too dismissed.