PRAMILA DEVI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The appeal under Clause 10 of the Letters Patent is directed against the order/judgment dtd. 10/5/2018 passed by learned Single Judge of this Court in W.P.(C) No. 5596 of 2013, whereby and whereunder, the writ petition has been dismissed declining to interfere with the order passed by the administrative authority cancelling the public distribution system (in short PDS) licence of the writ petitioner.

(2.) The brief facts of the case as per the pleading made in the writ petition required to be enumerated, read as under:

(3.) Mr. Rajeeva Sharma, learned counsel for the appellant has assailed the order passed by the learned Single Judge by taking the legal issue, i.e., the order impugned does not reflect as to under which provision of law the respondent-authority has cancelled the licence.