HARENDRA RAM Vs. STATE OF JHARKHAND AND ORS.

JUDGEMENT

(1.) THE Petitioners, in this batch of writ petitions, have assailed the order of the Respondent No. 3 dated 12th June, 2010, whereby their respective licences of public distribution system have been cancelled by a common printed order without application of mind by the licensing authority.

(2.) IT has been stated that the licences of public distribution system were given to the Petitioners by the competent authority and they have not violated any terms of the licences or any statutory order and the order of cancellation of their licences is wholly arbitrary and unwarranted, If has been submitted that a common show cause notice was issued to the Petitioners and they had submitted their replies, but even the replies have not been discussed and considered by the licensing authority and the Impugned orders have been passed, cancelling their licences arbitrarily without assigning any speaking reason.

(3.) HAVING heard learned Counsel for the parties, I find that the Petitioners' licences have been cancelled by a common printed order without discussing the show cause replies filed by the Petitioners. The printed order has some blank columns, which have been filled in by hand, giving names, number of licence, memo number, date etc. There is no discussion and consideration of the replies of the Petitioners as also there is no application of mind of the licensing authority in individual cases of the Petitioners.