Anubha Rawat Choudhary, J. - (1.) Heard Mr. Gautam Kumar, counsel appearing for the petitioner.
(2.) Heard Mr. Jai Prakash, learned Additional Advocate General assisted by Mrs. Chaitali C. Sinha, counsel appearing on behalf of the respondent-State.
(3.) This writ petition has been filed by the petitioner for quashing the order as contained in Memo No.514 dated 04.11.2011 passed by Sub-Divisional Officer, Pakur (Respondent No.4) whereby and whereunder the Public Distribution Licence of the petitioner i.e. License No.01/88 has been cancelled. The counsel for the petitioner submits that the order of cancellation has been passed without giving any opportunity of hearing to the petitioner before passing the said order of cancellation and the aforesaid order according to the petitioner is in clear violation of the Clause 11(2) of the Bihar Trade Articles (Licenses Unification) Order, 1984. The counsel for the petitioner also submits that the aforesaid order of cancellation has been passed in the light of Letter No.689/Supply dated 11.10.2011 of the District Supply Officer, Pakur as well as the Letter No.2717 /Ranchi dated 12.09.2011 of the Principal Secretary, Food Public Distribution and Consumer Development, Govt. of Jharkhand.;