KRISHNA SINGH, Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the appellant as well the learned Advocate General along with SC-VII for the respondent-State.

(2.) This appeal is directed against the decision dated 11.10.2018 passed by the learned Single Judge of this Court in W.P. (C) No. 6672 of 2012, by which, the writ petition filed by the licensee-appellant assailing the order of cancellation of his license and the appellate and revisional orders, which were also against him, has been dismissed finding no merit in the writ petition and also there is concurrent finding of the original as well as appellate and revisional authorities.

(3.) At the time of hearing, it is submitted on behalf of the licenseeappellant that the show cause notice dated 19.07.2010 issued by the Sub Divisional Officer, Chatra, which stands appended as Annexure-4 to the instant appeal and was also appended with the writ petition, discloses that the basis of issuance of show cause notice was a report after physical verification by the Block Supply Officer, Hunterganj, who found that P.D.S. shop was closed and the licensee-writ petitioner did not produce the relevant documents for inspection including the distribution register etc. and that apart several beneficiaries also made complaint regarding him for irregular supply of the food-grains at the lesser quantity. However, a copy of such verification report was not appended or enclosed with the show cause notice so that a proper reply to the show cause notice could have been filed by the licensee-writ petitioner. That apart, it is also urged that there is no consideration of his reply given to the show cause notice.