- (1.) We have heard counsel for the Additional Advocate General-12 for the Appellants.
(2.) The present Appeal arises from order dated 04.11.2011 in C.W.J.C. No. 14454 of 2008 setting aside the cancellation of the PDS license granted to the respondent on the ground that it was done without the concurrence of the selection committee under the Public Distribution (Control) Order, 2001 notified by the State Government on 20.02.2007. The dealership was granted to the respondent in the year 2006. If the order for cancellation is based on a specified ground, no matter how attractive the arguments on behalf of the Appellants may seem, it cannot be tested on grounds foreign to the same or be supported on reasons beyond the specified ground. The further jurisdiction of the respondents is fettered only on the specified ground.
(3.) The limitation petition and the Appeal are both dismissed.;