MD HALIM Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard counsel for the Petitioner as well as counsel appearing on behalf of the contesting Respondents.

(2.) Pleadings have been completed and as agreed between the respective counsel, this writ petition is being decided finally.

(3.) The order impugned in the instant writ petition is cancellation of the licence granted to the Petitioner for running a fair price shop under Public Distribution System. The allegation is that in an inspection by the Respondent authorities termed as "Operation Achanak", certain irregularities were detected in the fair price shop and also the shop was found closed. The order of suspension was issued which was suspension/showcause notice bearing letter No. 1119 dated 15.09.2004. Two grounds were enumerated for taking action against the fair price shop dealer. Ground No. 1 was that the shop was closed at the time of inspection and second, that a number of irregularities were detected while distribution of the controlled commodities. An order of cancellation was passed and the information was given to the District Supply Officer, vide letter No. 23 dated 17.02.2005.