RAKESH KUMAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) THIS application has been filed for quashing the order dated 10.10.2012 (Annexure -3) and order dated 26.02.2013 (Annexure -5), whereby the licence of the petitioner of Kerosene Oil Thela Vendor (Hawker) has been canceled.

(2.) IT is submitted by Sri Sachi Nandan Das, learned counsel for the petitioner that from the perusal of impugned orders itself it is clear that the authority before passing the impugned orders have not inquired into the matter and canceled the licence without giving proper opportunity to the petitioner. Hence, the impugned orders are violative of the principles of natural justice.

(3.) HAVING heard the submissions, I have gone through the record of the case. From perusal of Annexure -3, I find that no reason has been given in it as to how the explanation submitted by the petitioner is not satisfactory. Whereas from perusal of Annexure -5, I find that the appellate authority has stated that the petitioner had not adduced any evidence in support of his contention made in the show cause. From perusal of the entire order sheet of the appellate authority, annexed with the writ application, I find that no opportunity given to him to adduce any evidence in support of his case.