- (1.) THE petitioner has prayed for quashing the order, contained in Memo No.142 dated 5th June, 2010, whereby the petitioner's PDS Licence No.26 of 2005 has been cancelled on the allegation that he is an accused in Bandgaon P.S. Case No.15 of 2010.
(2.) ACCORDING to the petitioner, he was falsely implicated in the said case by some interested persons and after the trial of the said case, the petitioner has been acquitted. Even after acquittal, the licensing authority has not altered the impugned order, which was passed only on the aforesaid ground. Learned J.C. to S.C. (Mines), appearing on behalf of the respondents, submitted that the petitioner's licence was cancelled, as he was an accused in the aforesaid criminal case. If the petitioner is acquitted in the said case, he should have approached the licensing authority for alteration of the impugned order and passing a fresh order. The petitioner instead of approaching the licensing authority has filed this writ petition, which is not maintainable. It has been further submitted that if the petitioner files an application, the licensing authority shall consider the same and pass appropriate order.
(3.) I have heard learned counsel for the parties.;