R LIANTHANGA Vs. STATE OF MIZORAM

JUDGEMENT

(1.) The petitioner Shri R. Lianthanga is the Proprietor of M/s City Drugs Stores, Aizawl. This petition has been presented by him being aggrieved by order passed by Drugs Controller, Mizoram, on 7-11-2000 under Rule 66 of the Drugs and Cosmetics Rules, 1945 cancelling his Drug Licence.

(2.) The petitioner contends that he was issued Drugs Licence No. AD/109 & 110 (Form 20-A, 21-A) and No. AD/144 & 153 (20-B, 21-B) on 14-5-1973 and it was being renewed from time to time and last renewal was done for the period of 1-1-1993 to 31-12-2000. That no list of the medicines was furnished to the petitioner in connection with Drugs which cannot be legally sold to the customers.

(3.) The further contention of the petitioner is that he is qualified to sale drugs having requisite certificate and was selling drugs for the last 27 years but then, without any valid reasons the impugned order was passed on the basis of false allegations and hearsay evidence, that too without giving him appropriate opportunities to show cause. That the show cause notice issued was invalid being signed by Assistant Drugs Controller instead of Drug Controller. That the cancellation of the Drugs Licence was arbitrary and without jurisdiction etc.