MD ANSARUL HAQUE Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The license of the petitioner issued in his favour to run Public Distribution Shop, being License No. 145 of 1985, has been cancelled on the ground of charge in a criminal case. The petitioner has raised the contention that he has been acquitted in the said criminal case while the judgment passed by the court of SDJM Sadar, Chaibasa, dated 09.03.2017 in G.R. Case No. 02 of 2000, therefore, he has made a representation before the competent authority for recall/review of the order cancellation of license but the same is still pending before authority concerned, hence this writ petition.

(2.) Learned counsel appearing for the respondent has submitted that the appropriate direction may be passed for disposed of representation in accordance with law within specific period.

(3.) Having heard learned counsel for the parties, this writ petition is disposed of directing the respondent no. 4- District Supply Officer, West Singhbhum, Chaibasa where the representation is said to have been pending, to dispose of the same in accordance with law within six weeks from the date of receipt of copy of this order which shall be communicated to the petitioner within two weeks from the date of its decision.