M.Y.EQBAL, J. - (1.) IN this writ application the petitioner has prayed for quashing the order dated 24.4.2002 passed by Collector, Dhanbad in Licence Appeal No. 3 of 2000 whereby he has dismissed the appeal filed by the petitioner and order dated 8.11.1999 passed by Sub -Divisional Officer. Dhanbad cancelling the fair price shop dealership licence granted to the petitioner under the Bihar Trade Articles (Licence Unification) Order, 1984.
(2.) THE petitioner was granted fair price shop licence. The Sub -divisional Officer, Dhanbad on the basis of complaint made by a public initiated a proceeding against the petitioner for cancellation of licence and after hearing the parties and considering the inquiry report passed final order of cancellation of licence. The said order was affirmed by the Collector in appeal filed by the petitioner. Mr. M.M. Banerjee, learned counsel for the petitioner assailed the impugned order mainly on the ground that the licensing authority after considering the show cause filed by the petitioner has passed routine order without assigning any reason. Learned counsel for the petitioner put heavy reliance on the decision passed by this Court in the case of Prahlad Kumar Gupta v. State of Bihar and Ors., (2001) 1 JCR 265 and unreported judgment passed in CWJC No. 1186 of 1999(R).
(3.) IN Prahlad Kumar Guptas case (supra) the Licensing Authority while passing the order for cancellation of licence simply held that show cause filed by the dealer is unsatisfactory. The court observed : "As noticed above, in the instant case it appears that the Licensing Authority mainly relied upon the Inquiry Report and on that basis it was simply stated in the order that explanation was inadequate. Admittedly, no prima facie finding was recorded by the authority as to whether petitioner in fact has violated the conditions of licence or provisions of the Unification Order or the allegations made against the petitioner are correct or not? In that view of the matter the order impugned can not be sustained in law and the matter needs reconsideration by the Sub -Divisional Officer.";