- (1.) Heard Sri Prashant Chandra, learned senior counsel for the petitioner, and Sri Abdul Moin, learned Additional Chief Standing Counsel.
(2.) The petitioner is the Chief Correspondent of a weekly newspaper 'Bhavishya Sathi Samachar'.
(3.) The grievance of the petitioner is that the accreditation as granted to him under the guidelines framed by the State Government was renewed uptil 31.12.2015 which has been cancelled by the respondent no.2 under the impugned order dated 18.8.2015 unilaterally and in violation of principles of natural justice for no valid reasons.;