(1.) In this writ petition, the petitioner has prayed for quashing the order dated 20.3.2012 (Annexure-4) passed by the Sub-Divisional Officer, Ranchi, whereby the petitioner's P.D.S. license has been cancelled. The sole grievance of the petitioner is that the impugned order has been passed without giving any notice informing reasons and without affording any opportunity to represent against the same.
(2.) It has been submitted that the impugned order has been passed in violation of Clause 11 of the Bihar Trade Articles (Licences Unification) Order, 1984 [hereinafter referred to as 'the said Order'] as well as the principle of natural justice and is ab initio void. The impugned order is liable to be quashed by this Court.
(3.) Learned counsel for the petitioner further submitted that the license was granted to the petitioner on compassionate ground under the policy decision of the Government in the year 2010. His license cannot be cancelled without giving any notice informing the reasons or without affording any opportunity of representation against the same.