Sujit Narayan Prasad, J. - (1.) Learned counsel for the petitioner at the outset has sought for leave of this Court to make necessary corrections in the Paragraph No.1(I) as also the prayer portion of the writ petition wherein due to typographical error, in place of the order dated "20.05.2016" it has been typed as "11.02.2016". After considering the impugned order which is contained at Annexure-6 it is evident that the same is dated "20.05.2018" and therefore the reference of "11.02.2016" has wrongly been made, in view thereof, learned counsel for the petitioner is directed to make necessary correction in Paragraph-1(I) as also the prayer portion of the writ petition in course of the day
(2.) This writ petition is filed under Article 226 of the Constitution of India wherein order dated 20.05.2016 passed by the Sub-Divisional Officer, Sadar, Medini Nagar whereby and whereunder the license has been granted under the Control Order, 1984 for running the shop under the Public Distribution System which has been cancelled as also the appellate order dated 16.12.2016 and revisional order dated 12.09.2018 by which the order passed by the Deputy Commissioner, Palamau, has been affirmed.
(3.) It is the case of the petitioner that a license under Public Distribution System has been granted in favour of the petitioner being license No. 08 of 1991 and since then he is carrying out the distribution of the goods but the case of the petitioner is that without any complaint from any quarter, all of a sudden a show cause notice has been issued to the petitioner on 11.02.2016 by which he has been asked to give reply as to why his license to run shop under the Public Distribution System be not cancelled and has been suspended on the ground of alleged misconduct and commission of irregularities as per Annexure-1. The petitioner has given his reply denying the irregularities but the Sub-Divisional Officer, Sadar, Medini Nagar, has cancelled the license against which the appeal as also the revision have been preferred but both the appellate as well as revisional authority have declined to interfere with the order passed by the Sub Divisional Officer, therefore, the instant writ petition has been filed.;