DILIP KUMAR RAM Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Since similar issue has been raised in all these writ petitions, the same are being taken up together and being disposed of by this common order with the consent of learned counsel for the parties.

(2.) W.P.(C) No. 4466 of 2018 has been filed for quashing the order dtd. 22/5/2018 (Annexure-3 to the said writ petition) passed by the Deputy Commissioner, Lohardaga in Licence Appeal No. 3/16-17 whereby the appeal preferred by the petitioner against the order as contained in memo No. 355 dtd. 23/12/2015 (Anneuxre-2 to the said writ petition) passed by the Sub- Divisional Officer, Lohardaga has been dismissed. Further prayer has been made for quashing the order as contained in memo No. 355 dtd. 23/12/2015 passed by the Sub-Divisional Officer, Lohardaga whereby the P.D.S license of the petitioner being License No. 03/97 has been cancelled.

(3.) W.P.(C) No. 5921 of 2018 has been filed for quashing the order dtd. 4/9/2018 (Annexure-13 to the said writ petition) passed by the Deputy Commissioner-cum-District Magistrate, Bokaro in Misc. (PDS) Case No. 49/2015 whereby the appeal preferred by the petitioner against the order as contained in memo No. 194/Aa dtd. 22/4/2015 (Annexure-12 to the said writ petition) passed by the Sub-Divisional Officer, Bermo at Tenughat has been dismissed. Further prayer has been made for quashing the order as contained in memo No. 194/Aa dtd. 22/4/2015 passed by the Sub-Divisional Officer, Bermo at Tenughat whereby the P.D.S license of the petitioner being License No. 6/90 has been cancelled.