SANJAY KUMAR BUDHIYA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) THE present writ petition has been preferred for the following relief;

(2.) FOR Issuance of appropriate writ/order/direction particularly a writ in the nature of certiorari, the order dated 15.9.2006, passed by respondent No. 3 in License Cancellation Appeal No. 27 of 2006, as also Memo No. 79 dated 12.12.2005, issued by respondent No. 4 whereby and whereunder, on the basis of approval granted by the District License Committee, the Public Distribution System License No. 5 of 1993, Issued in favour of the petitioner, has been cancelled, which is illegal, arbitrary and without jurisdiction.

(3.) THE second contention raised by the counsel for the petitioner is that even before the show -cause, direction was issued by the Secretary on 17.7.04, and thus there was no independent decision taken by the S.D.O. in impugned order dated 12.12.05. He has also referred and relied upon order/judgment of a Division Bench of this Court passed in W.P.S. No. 409/06 to support his contention.