D.G.R.PATNAIK, J. - (1.) THE petitioner in this writ application has challenged the order contained in memo No. 153 dated 9.5.2008 (Annexure -3) whereby the Sub Divisional Officer, Porahat, Chakradharpur (respondent No. 2) has cancelled the petitioners' licence No. 2 of 2007 and 4 of 2008 respectively purportedly under Clause 11 of the Jharkhand Trade Articles (Licences Unification) Order, 1984.
(2.) THE case of the petitioners, in brief, is that the petitioners had applied for grant of trade licence under Clause 3 of the Unification Order for their appointment as dealers under the Public Distribution System (PDS). The petitioner No. 1 was granted a trade licence No. 2 of 2007 for Chakradharpur Rural Area. Petitioner No. 2 had also applied for a similar licence and on receipt of his application and pursuant to the direction of the Sub Divisional Officer, an enquiry was conducted by the Block Supply Officer, Chakradharpur, who submitted his report indicating therein that as per the affidavit filed by the petitioner No. 2, it was confirmed that the petitioner No. 2 has been living separate from his brother and father and holds a separation Ration Card.
(3.) UPON receipt of the report and considering the same, the respondent No. 2 issued a trade licence No. 4 of 2008 to the petitioner No. 2 on 7.3 2008.;