NIJAMMUDDIN ANSARI Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) Petitioner, in the present case, has challenged the order dated 09.05.2018 passed by the District Magistrate, Buxar in Case No. 239 of 2017 as contained in Annexure-6 as well as the order dated 31.10.2017 passed by the Sub-Divisional Officer, Dumraon as contained in Annexure-5, by which the PDS license of the petitioner has been cancelled.

(3.) Learned counsel for the petitioner has raised a short point for consideration of this court. Learned counsel submits that from a perusal of the show cause notice as contained in Annexure-A to the counter affidavit of the State, it would appear that prior to issuance of the show cause notice there was some kind of inquiry on the complaint lodged by the beneficiaries with regard to the illegalities being committed in the matter of distribution of the ration, but copy of the said inquiry report was not made available to the petitioner. It is submitted that the writ application is fit to be allowed on this ground alone.