D.S.R.PATNAIK, J. - (1.) HEARD counsel for the parties.
(2.) THE petitioner in this writ application, has prayed for issuance of a writ of certiorari for quashing the Memo No. 555/Aa dated 26.10.2004 (Anriexure -2) passed by the respondent No. 2 whereby the petitioner's trade licence granted to him under the Bihar Trade Articles (Licence Unification) Order, 1984, was cancelled. Petitioner has also challenged the order dated 4.8.2005 (Annexure -4) passed by the respondent No. 3, whereby the appeal filed by the petitioner against the impugned order of the respondent No. 2, has been rejected by confirmation of the impugned order of the respondent No. 2. The petitioner was granted licence under the Bihar Trade Articles (Licence Unification) Order, 1984 for running a PDS shop in the year 1992. on 8.12.2003, one co -villager of the petitioner namely, Narendra Sao, was intercepted while he was found transporting mustard oil seeds on his motorcycle. On the allegation that mustard oil seeds were lifted from the petitioner's PDS shop, an FIR was instituted at the police station. The petitioner who was named in the FIR as an accused, was arrested and remanded to judicial custody.
(3.) SUBSEQUENTLY , by the impugned order passed by the respondent No. 2, the petitioner was informed that his licence was cancelled.;