Anubha Rawat Choudhary, J. - (1.) Heard Mr. Arun Kumar, counsel appearing on behalf of the petitioner.
(2.) Heard Mr. D.K. Dubey, Sr. S.C.-I appearing on behalf of the respondents.
(3.) This writ petition has been filed for the following reliefs:- "For a direction to set aside the Memo No.06 dated 10.01.2011 issued by the Sub Divisional Officer cum Licensing Authority, Dhanbad by which he has cancelled the fair Price Shop Licence of the Petitioner i.e. Licence No.7/JHR/2002 on the ground that as per his thinking Petitioner lost his interest to run the shop and also on the ground that Petitioner has violated the order by not submitting Show Cause Reply; And Petitioner further pray for issuance of appropriate direction to set aside the Appellate order dated 21-10-2011 passed by the Collector, Dhanbad in T.A.L.A. Case No.02/2011 whereby and whereunder Appellate Authority without considering the fact that Petitioner after releasing from Jail Custody on 10-05-2010 immediately has given show cause reply on 15-05-2010, dismissed the appeal filed by the petitioner." ;